COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,420 of 2,719

High Courts02 Aug 2010

E.S.I. Corporation Vs M/s. Marikkar Engineers Ltd.

High Court Of Kerala · (2011) 2 KLJ 588

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance Act, 1948 — Section 39, 39(4), 39(5)(A), 45, 45A

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High Courts02 Aug 2010Allowed

M. Muhammed Basheer Vs The Secretary to Government and Others

High Court Of Kerala · (2010) 08 KL CK 0226

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High Courts02 Aug 2010

K.S. Rajeev Vs Sreedevi S.K.

High Court Of Kerala · (2010) 08 KL CK 0170

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High Courts02 Aug 2010

Ashish Namboodiri Vs N. Noushad, K. Noormohammed and The Manager, National Insurance Co. Ltd.

High Court Of Kerala · (2010) 08 KL CK 0161

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High Courts02 Aug 2010Dismissed

Dhanya Thomas Vs Dilbag Singh, Subash and The Oriental Insurance Co. Ltd.

High Court Of Kerala · (2010) 08 KL CK 0160

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High Courts02 Aug 2010

Yasar Vs Ranjith K.T. and The National Insurance Co. Ltd.

High Court Of Kerala · (2010) 08 KL CK 0151

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High Courts02 Aug 2010

Surendran Vs Gopakumar

High Court Of Kerala · (2010) 3 KLT 1001

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 13(1), 20Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(8)

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High Courts02 Aug 2010

Libin Johny Vs M.A. Girija Vallabhan, Jinesh and United India Insurance Co. Ltd.

High Court Of Kerala · (2010) 08 KL CK 0038

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High Courts02 Aug 2010Allowed

Regional Director, ESI Corporation Vs General Manager, Marikkar Engineers Ltd.

High Court Of Kerala · (2011) 2 KLJ 588

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance (General) Regulations, 1950 — Regulation 31, 31CEmployees State Insurance Act, 1948 — Section 39(4), 39(5), 45, 45A(1), 45A(2)

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High Courts02 Aug 2010Dismissed

Viswambaran P. A. Vs State of Kerala and Others

High Court Of Kerala · (2010) 3 KLJ 140

Commissions of Inquiry Act, 1952 — Section 3

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High Courts31 Jul 2010

Moosa Vallikkadan Vs State of Kerala and Another

High Court Of Kerala · (2010) 07 KL CK 0183

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(2), 197(3), 482Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 34

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High Courts30 Jul 2010Allowed

Commissioner of Income Tax Vs Plant Lipids Ltd.

High Court Of Kerala · (2010) 07 KL CK 0200

Income Tax Act, 1961 — Section 154, 260A, 80HHC

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High Courts30 Jul 2010

V.O. Vakkan and Sons Vs George

High Court Of Kerala · (2010) 3 KLT 831

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 140, 146Evidence Act, 1872 — Section 11, 13, 35

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High Courts30 Jul 2010

Alex A. Varghese Vs Kerala State Electricity Board and Others

High Court Of Kerala · (2010) 4 CivCC 235 : (2010) 3 KLJ 64 : (2011) 7 RCR(Criminal) 109

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 15A, Order 33 Rule 18, Order 33 Rule 5Constitution of India, 1950 — Article 14, 227, 39A

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High Courts30 Jul 2010Dismissed