High Courts13 Aug 2010Dismissed
Association for Human Rights (AHR) Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0026
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,414 of 2,719
High Courts13 Aug 2010
Pocker Vs Raveendran
High Court Of Kerala · (2010) 3 ILR (Ker) 766 : (2010) 3 KLT 817
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12, 13, 14, 18Limitation Act, 1963 — Section 14
High Courts12 Aug 2010
Gigy Jacob Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0280
High Courts12 Aug 2010
Mc Dowell and Company Limited and Sumithra Bhai Vs The State of Kerala, The Commissioner of Excise and The Circle Inspector of Excise
High Court Of Kerala · (2010) 08 KL CK 0278
Kerala Abkari Act, 1077 — Section 55
High Courts12 Aug 2010Allowed
State of Kerala Vs M. Rahim and The Executive Engineer
High Court Of Kerala · (2010) 08 KL CK 0253
Land Acquisition Act, 1894 — Section 4
High Courts12 Aug 2010
Swaminathan and Jayakrishnan Vs K. Premkumaran
High Court Of Kerala · (2010) 08 KL CK 0178
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37(2)
High Courts12 Aug 2010
Prince. L. Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 160
High Courts12 Aug 2010
P.D. Vincent Vs Sub Inspector of Police, Sriram Transport Finance Company and State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0141
High Courts12 Aug 2010
Mujeeb K.A. and Sabeer P.S. Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0139
Penal Code, 1860 (IPC) — Section 153A, 34
High Courts12 Aug 2010Allowed
Raymond Vs Meerabai Balan, Manikandan, Muralimohan and Rappai Ouseph
High Court Of Kerala · (2010) 08 KL CK 0138
High Courts12 Aug 2010
Thampi Sebastian Vs The Federal Bank Limited
High Court Of Kerala · (2010) 08 KL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts11 Aug 2010
St. Mary''s Church Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 298
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Kerala Education Act, 1958 — Section 2(2), 35
High Courts11 Aug 2010
M.S. Jayaprasad Vs Special Grade Secretary and Electrol and Panchayat Deputy Director
High Court Of Kerala · (2010) 08 KL CK 0281
High Courts11 Aug 2010
Rose Mary Xavier Vs Taluk Land Board, Silviya Francis and Tahsildar
High Court Of Kerala · (2010) 08 KL CK 0279
Kerala Land Reforms Act, 1963 — Section 7E, 85(8)
High Courts11 Aug 2010
M.J. Sabastian Vs Sub Inspector of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0275
Penal Code, 1860 (IPC) — Section 420
High Courts11 Aug 2010
Vicar, St. Mary''s Church Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 623
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Kerala Education Act, 1958 — Section 2(2), 2(7), 35
High Courts11 Aug 2010Allowed
Mohanachandran Vs Bhavani Amma
High Court Of Kerala · (2010) 4 CivCC 742 : (2010) 4 ILR (Ker) 319 : (2010) 4 KLT 127
Civil Procedure Code, 1882 — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17Limitation Act, 1963 — Article 136, 182, 182(1), 183, 14(2)
High Courts11 Aug 2010Dismissed
Sreekumar and Binu Vs The Superintendent of Police (Rural), Circle Inspector of Police, Sub Insepctor of Police and Sahadevan
High Court Of Kerala · (2010) 08 KL CK 0255
High Courts11 Aug 2010
Mohanan Vs The State of Kerala, Station House Officer, Kala and Aparna
High Court Of Kerala · (2010) 3 KLJ 10
High Courts11 Aug 2010Allowed
Karshaka Sanghatana Aykyavedi Vs State Bank of Travancore
High Court Of Kerala · (2011) 2 BC 189 : (2010) 3 KLT 719
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31(1)