High Courts28 Jul 2010Dismissed
Vice Chancellor and Others Vs Jaisy K. Joseph
High Court Of Kerala · (2011) 2 ILR (Ker) 59 : (2011) 2 KLJ 114 : (2012) 1 RCR(Civil) 771
Civil Procedure Code, 1908 (CPC) — Section 100, 102, 115, 9
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,422 of 2,719
High Courts27 Jul 2010Dismissed
Archaeological Survey of India Vs Sree Rama Swamy Kshetra Kshema Samithy
High Court Of Kerala · (2010) 4 KLT 71
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2, 20A(3), 20A(4)
High Courts27 Jul 2010
India Telecom Infra Ltd. No. 42/1327 Vs The Secretary, Kozhikode Corporation, Executive Engineer, Kozhikode Corporation and State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0149
Kerala Municipality Building Rules, 1999 — Rule 16
High Courts27 Jul 2010
B.K. Sathayanadhan and T.P. Shaji Vs State Election Commissioner and Others
High Court Of Kerala · (2010) 07 KL CK 0146
High Courts27 Jul 2010
T. Suresh Kumar Vs The Kerala State Road Transport, The Financial Advisor and Chief Accounts, The Personnel Officer (Pension) and The District Transport Officer
High Court Of Kerala · (2010) 07 KL CK 0115
High Courts27 Jul 2010
Maniyambath Balan, Maniyambath Vasu and Maniyambath Kamala Vs Govt. of Kerala and Executive Engineer
High Court Of Kerala · (2010) 07 KL CK 0113
High Courts27 Jul 2010
Aby Stephen Vs Ranny - Perunad Grama Panchayat and The Deputy Director of Panchayats
High Court Of Kerala · (2010) 07 KL CK 0106
High Courts27 Jul 2010Allowed
M.K. Kumar, Kuzhakkattukonathu Veedu Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2010) 07 KL CK 0101
High Courts27 Jul 2010
Baby Odampallil and Thomas Veccathanam Vs The Kerala State Election Commission, The District Collector, The Tahsildar and The Naduvil Grama Panchayath
High Court Of Kerala · (2010) 07 KL CK 0082
High Courts27 Jul 2010Allowed
Wireless-TT Info Services Ltd. Vs S.I. of Police
High Court Of Kerala · (2010) 4 ILR (Ker) 101 : (2010) 3 KLT 652
Kerala Municipality Building Rules, 1999 — Rule 141, 141(1), 141(3), 141(5), 141(8)
High Courts27 Jul 2010
Mookkandi Raheez Vs Commercial Tax Officer (A.A.)-I and Tahsildar (Revenue Recovery)
High Court Of Kerala · (2010) 07 KL CK 0053
High Courts27 Jul 2010Allowed
K.K. Mathew Vs Kerala State Road Transport Corporation and Others
High Court Of Kerala · (2010) 07 KL CK 0023
High Courts26 Jul 2010
Mini Vs Syndicate Bank Housing Finance Branch and The Authorised Officer
High Court Of Kerala · (2010) 07 KL CK 0140
High Courts26 Jul 2010
Muliyan Thottathil Lakshmanan Vs The State of Kerala and The Managing Director, ''Kinfra''
High Court Of Kerala · (2010) 07 KL CK 0107
High Courts26 Jul 2010Dismissed
Divakaran Vaidhyan Vs Santhakumary Amma and Muraleedharan Pillai
High Court Of Kerala · (2010) 07 KL CK 0100
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)
High Courts26 Jul 2010Allowed
Premakumari Vs State of Kerala
High Court Of Kerala · (2010) 3 ILR (Ker) 738 : (2010) 3 KLT 698
Constitution of India, 1950 — Article 14, 141, 16Kerala State and Subordinate Services Rules, 1958 — Rule 16, 18, 24, 26, 28
High Courts26 Jul 2010
Akhila Thiruvithamcore Mala Araya Maha and C.P. Krishnan, President Vs State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0046
High Courts23 Jul 2010
C.H. Assain alias Hassain Vs Keeran and Another
High Court Of Kerala · (2011) 6 RCR(Civil) 1721 : (2011) 1 TAC 656
Kerala Motor Vehicles Rules, 1989 — Rule 392, 392(1), 392(2)
High Courts23 Jul 2010Allowed
Sunitha K.K. Vs A.S. Ramesh
High Court Of Kerala · AIR 2010 Ker 184 : (2010) 4 CivCC 49 : (2011) 2 RCR(Civil) 177 : (2011) 2 RCR(Civil) 177
Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 11Debtors Act, 1869 — Section 4(3), 51, 58