High Courts04 Aug 2010
N. Soman and Indira Soman Vs State of Kerala and S.I. of Police
High Court Of Kerala · (2010) 08 KL CK 0190
Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,418 of 2,719
High Courts04 Aug 2010Allowed
K. Vijayan and Others Vs Government of Kerala, The Special Tahsildar (LA) and The Executive Engineer, NH Division
High Court Of Kerala · (2010) 08 KL CK 0175
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts04 Aug 2010Dismissed
Mathoor Chamunghal Shylaja Vs Cherupadikkal Abdul Khader and V.C. Prakash Babu
High Court Of Kerala · (2010) 08 KL CK 0171
High Courts04 Aug 2010Dismissed
Justin Bovas Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0165
High Courts04 Aug 2010
T.R. Sunil Vs Monson Samuel and The State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0163
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 2010Allowed
Saji Joseph @ Sebastian M.J. Vs State of Kerala and State De-Limitation Commission
High Court Of Kerala · (2010) 08 KL CK 0162
Constitution of India, 1950 — Article 124(2), 217(1), 221(1), 243, 243B(2)Kerala Panchayat Raj Act, 1994 — Section 2, 3, 4, 4(1), 4(2)
High Courts04 Aug 2010Allowed
George Joseph and Others Vs The State of Kerala and The Managing Director, KSIDC
High Court Of Kerala · (2010) 08 KL CK 0158
High Courts04 Aug 2010
V.T. Mujeeb Rahman Vs Pilikal Nafeesa, Madathil Pathumma and V.T. Nafeesa
High Court Of Kerala · (2010) 08 KL CK 0156
High Courts04 Aug 2010
Ibrahim @ Imbayi Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0155
Penal Code, 1860 (IPC) — Section 34, 420
High Courts04 Aug 2010
S. Mahesh Vs State of Kerala and Food Inspector
High Court Of Kerala · (2010) 08 KL CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts04 Aug 2010
Abdul Nazar Vs State of Kerala and Kunnumpurath Saboora
High Court Of Kerala · (2010) 08 KL CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 403, 420, 498A
High Courts04 Aug 2010
Manoj Vs The Station House Officer
High Court Of Kerala · (2010) 08 KL CK 0081
Penal Code, 1860 (IPC) — Section 324, 326, 34
High Courts04 Aug 2010
Ravunni Nair and Gourikutty Amma Nair Vs The Superintendent of Police, The Deputy Superintendent of Police and M.K. Shaji, Sub Inspector of Police
High Court Of Kerala · (2010) 08 KL CK 0073
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 2010Allowed
Johny and Kochumary Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 166, 34, 464, 466
High Courts04 Aug 2010
Seema Vs Jayagopal
High Court Of Kerala · (2010) 4 ILR (Ker) 198 : (2010) 3 KLT 878
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 15, 16, 17Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7, 7(1), 8
High Courts03 Aug 2010Dismissed
Fousiya Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0246
High Courts03 Aug 2010Dismissed
Piusa Hareesh Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0234
High Courts03 Aug 2010Dismissed
Indian Bank Vs Commercial Tax Officer and The Deputy Commissioner (Appeals)
High Court Of Kerala · (2010) 08 KL CK 0230
Constitution of India, 1950 — Article 226
High Courts03 Aug 2010
Spaniso Studio Vs The Intelligence Officer and The Commercial Tax Officer
High Court Of Kerala · (2010) 08 KL CK 0229
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts03 Aug 2010Dismissed
Jyothi Ignatious Vs State of Kerala
High Court Of Kerala · (2010) 3 KLT 721
Constitution of India, 1950 — Article 14, 16, 226Essential Commodities Act, 1955 — Section 3(6)Kerala Health Services (Medical Officers) Special Rules, 2010 — Rule 10, 11, 12, 13, 27