High Courts23 Jul 2010
Assain, C.H. Vs Keeran and Another
High Court Of Kerala · (2011) 1 TAC 656
Kerala Motor Vehicles Rules, 1989 — Rule 392, 392(1), 392(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,423 of 2,719
High Courts23 Jul 2010
Jacob, K.B. Vs Najma Barneto and Others
High Court Of Kerala · (2010) 4 CivCC 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 23 Rule 1, Order 23 Rule 3Contract Act, 1872 — Section 22
High Courts23 Jul 2010
Kunhamu Vs Arun Kumar
High Court Of Kerala · (2010) 3 KLT 640
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 6, 141Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 11(9), 20
High Courts23 Jul 2010Dismissed
A. Misbah, Social Worker Vs Union of India (UOI), Administrator, Administrative Officer and Chief Engineer and Administrator
High Court Of Kerala · (2010) 07 KL CK 0138
High Courts23 Jul 2010Dismissed
V.K. Anil Kumar Vs S. Rajesh Kumar and Others
High Court Of Kerala · (2010) 07 KL CK 0121
High Courts23 Jul 2010
K.J. Jose Vs The Secretary and State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0118
Kerala Municipality Building Rules, 1999 — Rule 33
High Courts23 Jul 2010Dismissed
George Joseph Vs District Electoral and Registration and Kavalangad Grama Panchayath
High Court Of Kerala · (2010) 07 KL CK 0117
High Courts23 Jul 2010Dismissed
Varghese Pooppally (Cheriyan P. Varghese) and P.C. Sibimon Vs The State of Kerala, The District Collector, The Superintendent of Police and The Revenue Divisional Officer
High Court Of Kerala · (2010) 07 KL CK 0103
Constitution of India, 1950 — Article 226
High Courts23 Jul 2010
Suresh Kumar Vs The Regional Transport Officer
High Court Of Kerala · (2010) 07 KL CK 0089
High Courts23 Jul 2010
Kalarikkal Hotels (P) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 1041
Constitution of India, 1950 — Article 14, 226, 47Foreign Liquor Rules — Rule 1, 13, 13(3), 13A, 39Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(2)
High Courts23 Jul 2010
Sunitha, K.K. Vs Ramesh, A.S.
High Court Of Kerala · AIR 2010 Ker 184 : (2011) 2 RCR(Civil) 177
Civil Procedure Code, 1908 (CPC) — Section 51, 58Contract Act, 1872 — Section 16(2)Evidence Act, 1872 — Section 111
High Courts22 Jul 2010Allowed
The Principal Secretary (Finance), The Director of Treasuries, The District Treasury Officer and The Sub Treasury Officer Vs V.C. Jose, Junior Accountant
High Court Of Kerala · (2010) 07 KL CK 0214
Constitution of India, 1950 — Article 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 1, 16, 18, 2, 3Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 13(2), 18, 19(3)
High Courts22 Jul 2010
Krishnan Vydiar Nambiar Vs The Kannur Municipality and Chambantavida Ummer Farooque
High Court Of Kerala · (2010) 07 KL CK 0213
High Courts22 Jul 2010
K.H. Nazar Vs The Kerala State Road Transport and The Chairman and Managing Director
High Court Of Kerala · (2010) 07 KL CK 0212
High Courts22 Jul 2010
M. Abdul Kareem @ Kunhippa Vs The Secretary and The President
High Court Of Kerala · (2010) 07 KL CK 0211
Kerala Panchayat Raj Act, 1994 — Section 105, 106
High Courts22 Jul 2010
Sreekala, K. Vs State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0186
Constitution of India, 1950 — Article 13(3), 154, 154(1), 161, 163General Clauses Act, 1897 — Section 3(29), 3(6)Kerala Municipalities Act, 1994 — Section 2, 3, 4, 4(1), 4(2)
High Courts22 Jul 2010
Principal Secretary and Others Vs V.C. Jose
High Court Of Kerala · (2010) 07 KL CK 0184
Constitution of India, 1950 — Article 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 16, 17, 18Kerala Service Rules, 1958 — Rule 54, 55, 56, 57, 58
High Courts22 Jul 2010
Midland Traders Vs Miriam Elias
High Court Of Kerala · (2010) 4 KLT 17
Constitution of India, 1950 — Article 19, 19(1), 20(1), 31Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2, 20, 5, 5(1), 5(2)
High Courts22 Jul 2010
Abdul Kareem Vs Hashim
High Court Of Kerala · (2010) 3 KLT 667
Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20, 21