High Courts20 Jul 2010
Somini and Somini Mandiram Vs The Kottarakkara Grama Panchayath, The Deputy Tahsildar (Rr) and The Village Officer
High Court Of Kerala · (2010) 07 KL CK 0041
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,425 of 2,719
High Courts20 Jul 2010Dismissed
P. Vasudevan Namboodiri and Prabhakaran V. Vs Wireless-TT Info Service Ltd., Sreedharan Nair, The Secretary and S.I. of Police
High Court Of Kerala · (2010) 07 KL CK 0040
Constitution of India, 1950 — Article 226
High Courts20 Jul 2010
Palakkad Municipality Vs Abdul Muthalif
High Court Of Kerala · (2011) 2 RCR(Civil) 222 : (2011) 2 RCR(Civil) 222
Advocates Welfare Fund Act, 2001 — Section 23Constitution of India, 1950 — Article 243QGeneral Clauses Act, 1897 — Section 3(15), 3(15)
High Courts20 Jul 2010
The Palakkad Municipality Vs N. Abdul Muthalif
High Court Of Kerala · (2010) 2 KLJ 846
Advocates Welfare Fund Act, 2001 — Section 23Constitution of India, 1950 — Article 243Q, 258AGeneral Clauses Act, 1897 — Section 3(15)
High Courts19 Jul 2010Dismissed
The Chairman Vembanattukayal Samrakshana Vs The District Collector and Others
High Court Of Kerala · (2010) 07 KL CK 0222
High Courts19 Jul 2010Dismissed
P. Pazhanal Vs The Secretary to Government, Chief Engineer, Executive Engineer and The Curator
High Court Of Kerala · (2010) 07 KL CK 0221
High Courts19 Jul 2010
Chandra Lal and Others Vs The State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0205
High Courts19 Jul 2010
Kaikkara Construction Company Vs State of Kerala
High Court Of Kerala · (2011) 1 CivCC 113 : (2010) 4 KLT 373
High Courts19 Jul 2010
Ramani Bai, N. (Dr.) and Others Vs State of Kerala and Others
High Court Of Kerala · (2010) 3 SLR 617
Constitution of India, 1950 — Article 14, 16, 162, 226Kerala Service Rules, 1958 — Rule 60
High Courts19 Jul 2010Dismissed
Jyothy Lakshmi Vs State of Kerala
High Court Of Kerala · (2010) 3 KLT 744
Constitution of India, 1950 — Article 162
High Courts19 Jul 2010Dismissed
Consolidated Engineering Enterprises Vs The Superintending Engineer PWD and Others
High Court Of Kerala · (2010) 2 KLJ 758
High Courts19 Jul 2010Dismissed
State of Kerala and Others Vs Lilly George and Others
High Court Of Kerala · (2010) 3 ILR (Ker) 764 : (2010) 3 KLJ 143 : (2010) 3 KLT 781 : (2010) 6 SLR 478
Income Tax Act, 1961 — Section 15, 192
High Courts19 Jul 2010Allowed
Sushama Vs District Collector
High Court Of Kerala · (2010) 3 ILR (Ker) 578 : (2010) 3 KLT 605
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 28A, 28A(1), 28A(3), 54
High Courts19 Jul 2010
Abid Vs Revenue Divisional Officer
High Court Of Kerala · AIR 2010 Ker 166 : (2010) 3 ILR (Ker) 448 : (2010) 3 KLT 419(1)
Kerala Stamp Act, 1959 — Section 2, 28A, 28A(1), 28A(3), 28A(4)
High Courts19 Jul 2010
T.V. Chandran and others Vs State of Kerala and another
High Court Of Kerala · (2010) 07 KL CK 0012
Companies Act, 1956 — Section 617
High Courts19 Jul 2010
M.G. Abdul Sathar Vs State of Kerala
High Court Of Kerala · (2011) 43 VST 65
Kerala Value Added Tax Act, 2003 — Section 6(1A), 63, 67(2), 72
High Courts16 Jul 2010Dismissed
Dr. P.N. Premachandran Vs State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0220
High Courts16 Jul 2010Dismissed
Anoop. A. Vs Athira S. Babu and Others
High Court Of Kerala · (2010) 07 KL CK 0218
High Courts16 Jul 2010
Mohammed Kutty Haji and Others Vs State Election Commission and Others
High Court Of Kerala · (2010) 07 KL CK 0189
Delimitation Act, 1972 — Section 11(1)Kerala Panchayat Raj Act, 1994 — Section 10, 10(1), 10(2), 10(3), 10ARepresentation of the People Act, 1950 — Section 9(1)
High Courts16 Jul 2010
The Special Tahsildar (LA) Vs K.V. Arumughan and Others
High Court Of Kerala · (2010) 07 KL CK 0137
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)