High Courts07 Jul 2010
Kochagasthy Vs State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 326
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,430 of 2,719
High Courts07 Jul 2010
Priya Dinesh Vs K.E. Rajagopalan Nair
High Court Of Kerala · (2010) 07 KL CK 0072
High Courts07 Jul 2010Allowed
D. Govindan Nair Vs K. Kallyani Amma
High Court Of Kerala · (2010) 07 KL CK 0047
Transfer of Property Act, 1882 — Section 10, 11
High Courts06 Jul 2010Allowed
Noushad Khalid Vs Oriental Insurance Company Ltd. and Others
High Court Of Kerala · (2011) ACJ 1187
Redressal of Public Grievances Rules, 1998 — Rule 13(3)
High Courts06 Jul 2010Dismissed
K.P. Abdul Majeed Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 07 KL CK 0224
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts06 Jul 2010Allowed
P.H. Abdulkharim, Govt. Contractor Vs The State of Kerala, The Superintending Engineer and The Executive Engineer
High Court Of Kerala · (2010) 07 KL CK 0128
High Courts06 Jul 2010Allowed
Usha Kumari Vs State of Kerala and Another
High Court Of Kerala · (2010) 2 KLJ 716
Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(5), 456, 482Penal Code, 1860 (IPC) — Section 357, 380, 457, 461, 467
High Courts06 Jul 2010Dismissed
Rajesh @ Unni Nair Vs State of Kerala, The Director General of Police and The Detective Inspector, CB-CID
High Court Of Kerala · (2010) 6 SLR 307
Criminal Procedure Code, 1973 (CrPC) — Section 160Penal Code, 1860 (IPC) — Section 307, 395, 397
High Courts06 Jul 2010
Mrs. Sonia Rajeevan Vs Bishop Dr. Abraham Mar Julios
High Court Of Kerala · (2010) 07 KL CK 0088
High Courts06 Jul 2010
George Vs The Cochin Devasom Board
High Court Of Kerala · (2010) 07 KL CK 0075
High Courts06 Jul 2010Dismissed
Thrissur Municipality Vs Thressiamma George and Others
High Court Of Kerala · (2010) 07 KL CK 0069
High Courts06 Jul 2010Dismissed
State of Kerala Vs Abdul Khadar
High Court Of Kerala · (2010) 3 ILR (Ker) 583 : (2010) 3 KLT 783
Constitution of India, 1950 — Article 299
High Courts06 Jul 2010
Sreekanth Vs Kerala Public Service Commission
High Court Of Kerala · AIR 2010 Ker 170 : (2010) 3 ILR (Ker) 380 : (2010) 3 KLT 288
Advocates Act, 1961 — Section 24A, 26(1), 49Bar Council of India Rules, 1975 — Rule 24, 49, 5, 5(1), 5(3)Constitution of India, 1950 — Article 233(2)
High Courts06 Jul 2010
Sreekanth R. and Others Vs The Kerala Public Service Commission
High Court Of Kerala · (2010) 2 KLJ 733 : (2011) 1 RCR(Civil) 299 : (2011) 1 RCR(Civil) 299
Advocates Act, 1961 — Section 24A, 26(1), 49Bar Council of India Rules, 1975 — Rule 24, 49, 5, 5(1), 5(3)Constitution of India, 1950 — Article 233(2)
High Courts05 Jul 2010Allowed
Hotel Raj International Vs Head load Workers Welfare Board
High Court Of Kerala · (2011) 2 LLJ 461
Constitution of India, 1950 — Article 226, 227Kerala Headload Workers Act, 1978 — Section 18, 2, 21Kerala Headload Workers Rules, 1981 — Rule 26A
High Courts05 Jul 2010Allowed
M.S.M. College Vs University of Kerala
High Court Of Kerala · (2010) 3 KLT 753
High Courts05 Jul 2010Allowed
Valavil Devi Vs The Special Tahsildar, L.A.
High Court Of Kerala · (2010) 07 KL CK 0136
Land Acquisition Act, 1894 — Section 4
High Courts05 Jul 2010Dismissed
Hajira. K.E. Vs The Additional Disrict Magistrate, The Assistant Executive Engineer, Nadira and K.E. Muhammed
High Court Of Kerala · (2010) 07 KL CK 0135
High Courts05 Jul 2010
Hazeena Vs The Thahsildar, Ottappalam and Others
High Court Of Kerala · (2010) 3 ILR (Ker) 377 : (2010) 2 KLJ 706 : (2010) 3 KLT 278
High Courts05 Jul 2010Dismissed
Radhakrishnan Nair Vs Madhusoodhanan Nair and A. Sajikumar
High Court Of Kerala · (2010) 07 KL CK 0068
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 73