COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,437 of 2,719

High Courts03 Jun 2010Dismissed

Nandakumar Vs The Regional Transport Authority, The Secretary, Regional Transport, The Kerala State Road Transport and The State Transport Appellate Tribunal

High Court Of Kerala · (2010) 06 KL CK 0024

Motor Vehicles Act, 1988 — Section 72(1)

High Courts02 Jun 2010

P.V. Varghese Vs K.P. Padmanabhan Nair and another

High Court Of Kerala · (2011) 4 RCR(Civil) 704 : (2011) 4 RCR(Criminal) 574

Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts02 Jun 2010

Suzion Infrastructure Service Ltd. Vs The Commercial Tax Officer (W.C.)

High Court Of Kerala · (2010) 2 KLJ 721 : (2010) 35 VST 451

Kerala Value Added Tax Act, 2003 — Section 25(1), 31(5)

High Courts02 Jun 2010Dismissed

Janardhanan Vs Rugmini and Others

High Court Of Kerala · (2010) 2 ILR (Ker) 933 : (2010) 2 KLJ 425

Hindu Succession Act, 1956 — Section 23, 6, 6(5)

High Courts02 Jun 2010

Mathen Mathew Vs State of Kerala and Others

High Court Of Kerala · (2010) 06 KL CK 0103

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14(1)

High Courts02 Jun 2010

P.M. Basheer Vs Intelligence Inspector and Others

High Court Of Kerala · (2010) 06 KL CK 0102

Kerala Value Added Tax Act, 2003 — Section 47(2)

High Courts02 Jun 2010

Moon Timber Suppliers Vs Commercial Tax Officer

High Court Of Kerala · (2010) 06 KL CK 0101

Kerala Value Added Tax Act, 2003 — Section 12(1), 6(2)

High Courts02 Jun 2010Dismissed

Riyas K.P. Vs State of Kerala

High Court Of Kerala · (2010) 06 KL CK 0093

High Courts02 Jun 2010

Beena Vs The Union of India (UOI) and The Central Bank of India

High Court Of Kerala · (2010) 2 KLT 1017

High Courts02 Jun 2010

Jayaprakasan Vs The District Collector, The Deputy Tahsildar (RR), The Village Officer and The Federal Bank Ltd.

High Court Of Kerala · (2010) 3 RCR(Civil) 538

High Courts02 Jun 2010

Abide C.H Vs North Malabar Gramin Bank, Branch Manager, North Malabar Gramin Bank, Mannammed Nahaz and M. Saleena

High Court Of Kerala · (2010) 06 KL CK 0086

High Courts02 Jun 2010

D. Rajasankaran Vs The Commercial Tax Officer

High Court Of Kerala · (2010) 06 KL CK 0076

High Courts02 Jun 2010

SSD Oils Mills Company Ltd. Vs Assistant Commissioner, Deputy Commissioner (Appeals), Inspecting Asst. Commissioner and State of Kerala

High Court Of Kerala · (2010) 06 KL CK 0052

High Courts02 Jun 2010

G. Janardhanan Vs Director of Indian Systems of Medicines, The District Medical Officer and State of Kerala

High Court Of Kerala · (2010) 06 KL CK 0048

High Courts02 Jun 2010

Beena Vs Balakrishnan Nair

High Court Of Kerala · (2010) 3 BC 475 : (2010) 3 ILR (Ker) 50 : (2011) 1 RCR(Civil) 370 : (2011) 1 RCR(Civil) 370 : (2010) 5 RCR(Criminal) 777

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 357(1), 362, 369Negotiable Instruments Act, 1881 (NI) — Section 138, 147

High Courts02 Jun 2010

V.K. Sheeja, Special Village Officer Vs The Commissioner of Land Revenue and The Additional Commissioner of Land

High Court Of Kerala · (2010) 06 KL CK 0035

High Courts02 Jun 2010

A.R.S. Vadhyar Vs The Kerala State Electricity Board and Others

High Court Of Kerala · (2010) 06 KL CK 0025

Telegraph Act, 1885 — Section 10

High Courts01 Jun 2010

Lali, D.S. Vs M.G. University and Others

High Court Of Kerala · (2010) 06 KL CK 0133

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 16(1)Mahatma Gandhi University Act, 1985 — Section 99(2)

High Courts01 Jun 2010

C.K. Satheesh Nair Vs Canara Bank and The Authorised Officer

High Court Of Kerala · (2010) 06 KL CK 0108

High Courts01 Jun 2010

Shyamaprasad M. Vs State of Kerala, The Director General of Police and The Superintendent of Police

High Court Of Kerala · (2010) 06 KL CK 0083