High Courts09 Jul 2010Allowed
T.G. Mathew Vs Cheriyanadu Panchayath
High Court Of Kerala · (2010) 07 KL CK 0095
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,429 of 2,719
High Courts08 Jul 2010Dismissed
Viswanathan Vs Reji Paul
High Court Of Kerala · (2010) 3 ILR (Ker) 445 : (2010) 3 KLT 464
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 12(3), 20
High Courts08 Jul 2010
Patheyi Vs The State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 324
High Courts08 Jul 2010Dismissed
Noorudheen Vs The Sub Inspector of Police and Abdul Majeed
High Court Of Kerala · (2010) 07 KL CK 0132
High Courts08 Jul 2010
Shamseer T. Vs Sub Inspector of Police and Others
High Court Of Kerala · (2010) 07 KL CK 0131
High Courts08 Jul 2010
N. Anilkumar Vs The Sub Inspector of Police and V.K. Velu
High Court Of Kerala · (2010) 07 KL CK 0130
High Courts08 Jul 2010Allowed
Trivandrum Golf Club Vs State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0129
High Courts08 Jul 2010Allowed
The Muslim Educational Society (Regd.) Vs State of Kerala and Others
High Court Of Kerala · (2010) 3 ILR (Ker) 369 : (2010) 2 KLJ 775
High Courts08 Jul 2010Dismissed
Abitha Vs Shanil Kumar Gopi
High Court Of Kerala · (2010) 07 KL CK 0085
High Courts08 Jul 2010
V.M. Lakshmanan and Seethalakshmi Vs Superintendent, Government Hospital and The State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0077
High Courts07 Jul 2010
Accel Frontline Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 37 VST 527
Kerala Value Added Tax Act, 2003 — Section 94
High Courts07 Jul 2010
Chinnamma Varghese Vs State Election Commission
High Court Of Kerala · (2010) 3 KLT 426
Constitution of India, 1950 — Article 243KKerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 3Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(1)
High Courts07 Jul 2010Allowed
State of Kerala Vs Muhammed Asharaf
High Court Of Kerala · (2010) 07 KL CK 0134
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts07 Jul 2010Dismissed
High Road Kuries Pvt. Ltd. Vs V.G. Surendran
High Court Of Kerala · (2010) 07 KL CK 0111
Constitution of India, 1950 — Article 227
High Courts07 Jul 2010
V.M. Thankachan Vs Bharanicavu Grama Panchayat and Others
High Court Of Kerala · (2010) 07 KL CK 0105
High Courts07 Jul 2010Dismissed
P. Mohammed @ Manu Vs State Delimitation Commission, The District Collector and Shoranur Muncipality
High Court Of Kerala · (2010) 07 KL CK 0104
High Courts07 Jul 2010Allowed
Little Flower Congregation Vs State of Kerala and The Executive Engineer
High Court Of Kerala · (2010) 07 KL CK 0093
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts07 Jul 2010Dismissed
State of Kerala Vs K.V. Stephen
High Court Of Kerala · (2010) 07 KL CK 0092
High Courts07 Jul 2010
Manoj Mathew Vs State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 341