High Courts16 Jun 2010
Joymon, F. Vs Asha Sindhu and Others
High Court Of Kerala · (2010) 06 KL CK 0118
Kerala Education Rules, 1959 — Rule 4(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,434 of 2,719
High Courts16 Jun 2010Dismissed
Kodiyath Meethal Sajeevan Vs Narayani and Daughter, Pooveli Sheeja
High Court Of Kerala · (2010) 06 KL CK 0089
High Courts16 Jun 2010Dismissed
E. Nabeesa Umma, Junior Superintendent Vs State of Kerala and The Director of Panchayath
High Court Of Kerala · (2010) 06 KL CK 0078
High Courts15 Jun 2010Dismissed
Aisabi Vs Government of India
High Court Of Kerala · (2011) 196 TAXMAN 431
High Courts15 Jun 2010
The Commissioner of Central Excise, Calicut Vs M/s. Premier Footwear Products (P) Ltd.
High Court Of Kerala · (2011) 183 ECR 50 : (2011) 273 ELT 169 : (2010) 2 KLJ 826 : (2010) 3 KLT 1026 : (2010) 29 STT 9
Central Excises and Salt Act, 1944 — Section 35G, 35L
High Courts15 Jun 2010
C.V. Jolly Vs Kerala Head Load Workers Welfare Board, Ernakulam District Committee, Chairman and A.K. Pious
High Court Of Kerala · (2010) 06 KL CK 0094
High Courts15 Jun 2010Allowed
Zamorin Raja of Calicut Vs Director of Local Fund Audit
High Court Of Kerala · AIR 2010 Ker 192 : (2010) 3 ILR (Ker) 748 : (2010) 3 KLT 660
High Courts15 Jun 2010Dismissed
Philip Koshy M. Vs Prof. Saji Chacko and Others
High Court Of Kerala · (2010) 2 KLJ 479
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 115, 24Constitution of India, 1950 — Article 243, 243ORepresentation of the People Act, 1951 — Section 116, 80A, 86, 96, 99
High Courts15 Jun 2010
Latheef, K.A. Vs Food Inspector and Another
High Court Of Kerala · (2011) 1 ILR (Ker) 299 : (2011) 2 RCR(Criminal) 86
Penal Code, 1860 (IPC) — Section 272, 273, 274, 274, 275Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(5), 16(1), 18Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts14 Jun 2010Dismissed
United India Insurance Company Ltd. Vs Manoj and Others
High Court Of Kerala · (2011) ACJ 1656 : (2011) 1 ILR (Ker) 358 : (2011) 1 KLT 502
Motor Vehicles Act, 1988 — Section 147(1)
High Courts14 Jun 2010
Lion Dates Impex Pvt. Ltd. Vs Deputy Commissioner
High Court Of Kerala · (2010) 3 KLT 1027 : (2011) 43 VST 53
Kerala Value Added Tax Act, 2003 — Section 94
High Courts14 Jun 2010Dismissed
Mary Vs Biju P. Sebastian
High Court Of Kerala · (2010) 3 ILR (Ker) 57 : (2010) 3 KLT 174 : (2011) 1 RCR(Civil) 43 : (2011) 1 RCR(Civil) 43
Civil Procedure Code, 1882 — Section 503Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Supreme Court of Judicature Act, 1873 — Section 25(8)
High Courts14 Jun 2010
Asokan Vasu Vs The Deputy Commissioner (Appeals)
High Court Of Kerala · (2010) 06 KL CK 0099
High Courts14 Jun 2010Allowed
Vazhayil Karayi Vishalakshi Vs The Special Tahsildar, Land Acquisition
High Court Of Kerala · (2010) 06 KL CK 0098
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts14 Jun 2010
Lathika Viswanathan Vs State of Kerala, The Chief Conservator of Forests and The Accountant General (A and E)
High Court Of Kerala · (2010) 06 KL CK 0075
High Courts14 Jun 2010
M.S. Shihab Vs The Intelligence Inspector
High Court Of Kerala · (2010) 06 KL CK 0062
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts14 Jun 2010
The Commissioner of Income Tax Vs Smt. Leena Ramachandran and Homfit
High Court Of Kerala · (2010) 235 CTR 512
Income Tax Act, 1961 — Section 10(33), 14A, 36(1)
High Courts14 Jun 2010
Erummal Hussain Vs M.P. Ibrahim and The New India Insurance Co. Ltd.
High Court Of Kerala · (2010) 06 KL CK 0022
High Courts14 Jun 2010
Poulose, A.V. Vs India, M.R. and Others
High Court Of Kerala · (2010) 06 KL CK 0014
Evidence Act, 1872 — Section 68Limitation Act, 1963 — Section 17, 17(1)Succession Act, 1925 — Section 63