High Courts10 Aug 2010
N.M. Vijayan and K.M. Kamalakshi Vs Jameela, Aneesh and Anoop
High Court Of Kerala · (2010) 08 KL CK 0251
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,416 of 2,719
High Courts10 Aug 2010Dismissed
Sreedharan Nair Vs Tharyan Mathew
High Court Of Kerala · (2010) 08 KL CK 0250
High Courts10 Aug 2010
Atlas Motors Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0236
Kerala Value Added Tax Act, 2003 — Section 16(2)
High Courts10 Aug 2010
United Spirits Ltd. Vs State of Kerala, The Commissioner of Excise and The Circle Inspector of Excise
High Court Of Kerala · (2010) 08 KL CK 0206
Kerala Rectified Spirit Rules, 1972 — Rule 11
High Courts10 Aug 2010Dismissed
State of Kerala Vs K.M. Meena, Executive Engineer
High Court Of Kerala · (2010) 08 KL CK 0199
High Courts10 Aug 2010Allowed
Sunny John John Anthraper Vs Shaji K. Mathew
High Court Of Kerala · (2010) 08 KL CK 0182
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)
High Courts10 Aug 2010
K.K. Souda Vs Sivaraman and The General Manager, KSRTC
High Court Of Kerala · (2010) 08 KL CK 0180
High Courts10 Aug 2010
K. Sadasivan Pillai and Hotel Ananthasayanam Pvt. Ltd. Vs State of Kerala, The Deputy Commissioner of Excise and The Circle Inspector of Excise
High Court Of Kerala · (2010) 08 KL CK 0179
Foreign Liquor Rules — Rule 13(3C)
High Courts10 Aug 2010Dismissed
Shahul Hameed Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0143
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34
High Courts10 Aug 2010
Liakhathu Kunju Vs Kerala State Road Transport Corporation and The Executive Director (Vigilance)
High Court Of Kerala · (2010) 08 KL CK 0142
Kerala Service Rules, 1958 — Rule 59
High Courts10 Aug 2010
ICICI Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 3 KLJ 123 : (2010) 3 KLT 789 : (2011) 37 VST 549
High Courts10 Aug 2010
Pareekkutty Vs Sub Registrar
High Court Of Kerala · (2010) 3 KLT 1005
Kerala Finance Act, 1994 — Section 2Kerala Stamp Act, 1959 — Section 28A, 28A(4), 45A, 45A(2), 45A(3)
High Courts10 Aug 2010
Muhammed Koya Vs M.M. Noushad and Others
High Court Of Kerala · (2010) 08 KL CK 0063
High Courts10 Aug 2010Dismissed
G. Gopimohanan Nair Vs State of Kerala and The Director of Higher Secondary
High Court Of Kerala · (2010) 08 KL CK 0024
High Courts06 Aug 2010
Kumar K. Vs Narayanan Kammath and Others
High Court Of Kerala · (2010) 3 KLJ 126
High Courts06 Aug 2010Dismissed
Shaji K. Aboobacker Vs Sheheena M.P.
High Court Of Kerala · (2010) 08 KL CK 0232
High Courts06 Aug 2010
John Bosco Vs Abdul Kader
High Court Of Kerala · AIR 2011 Ker 312 : (2011) 3 BC 244 : (2010) 4 CivCC 919 : (2010) 3 KLT 912 : (2011) 1 RCR(Civil) 258 : (2011) 1 RCR(Civil) 258 : (2011) 1 RCR(Criminal) 115
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 248(2), 357, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 53
High Courts06 Aug 2010
B. Mohammed Sherif Vs The Intelligence Inspector, Inspecting Assistant Commissioner and State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0192
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts06 Aug 2010
Prasannan Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 281
Penal Code, 1860 (IPC) — Section 34, 379