High Courts17 May 2010Dismissed
Principal Secretary to Government Vs Jolly Varghese
High Court Of Kerala · (2010) 3 ILR (Ker) 275 : (2010) 3 KLT 249
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,443 of 2,719
High Courts17 May 2010Dismissed
Union of India (UOI), The Divisional Railway Manager and The Senior Divisional Personnel Officer Vs P. Balarajan, Retired Technician
High Court Of Kerala · (2010) 05 KL CK 0089
Constitution of India, 1950 — Article 14, 16(1), 226, 227Railway Establishment Rules — Rule 228
High Courts17 May 2010
Reeja V.P., HSA Vs The State of Kerala, The Director of Public Instruction, The Deputy Director of Education and The District Educational Officer
High Court Of Kerala · (2010) 05 KL CK 0064
Kerala Education Rules, 1959 — Rule 92
High Courts17 May 2010Dismissed
Kavitha Vs Shanmughan
High Court Of Kerala · (2010) 05 KL CK 0051
Constitution of India, 1950 — Article 227
High Courts17 May 2010Dismissed
Nafeesa Vs The State of Kerala, The Superintendent of Police, Deputy Superintendent of Police and The Sub Inspector of Police
High Court Of Kerala · (2010) 05 KL CK 0037
High Courts17 May 2010Allowed
Muhammed Ajmal Vs Sivadasan, Prabhavathy, Superintendent of Police and Station House Officer
High Court Of Kerala · (2010) 05 KL CK 0036
High Courts17 May 2010
Gincy M. Chelappuzhayil Vs The State of Kerala and Others
High Court Of Kerala · (2010) 05 KL CK 0035
Kerala Education Rules, 1959 — Rule 92
High Courts17 May 2010Dismissed
Tony Kunjuvareethu Vs Liny Tony
High Court Of Kerala · (2010) 05 KL CK 0032
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 May 2010Dismissed
The Trivandrum Golf Club and Others Vs State of Kerala
High Court Of Kerala · (2010) 3 CivCC 414 : (2010) 2 ILR (Ker) 768
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, 11, 151Constitution of India, 1950 — Article 166, 226, 32Easements Act, 1882 — Section 60, 64
High Courts17 May 2010
Ashokan, Rajan Pillai and Surendran Pillai Vs State of Kerala
High Court Of Kerala · (2010) 05 KL CK 0024
Penal Code, 1860 (IPC) — Section 34, 427, 447
High Courts17 May 2010
Mary Jain P.C. Vs The State of Kerala and Others
High Court Of Kerala · (2010) 05 KL CK 0021
Kerala Education Rules, 1959 — Rule 75
High Courts17 May 2010Dismissed
Mohammed Riyas, P.A. Vs Raghavan, M.K. and Others
High Court Of Kerala · (2010) 05 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 5Representation of the People Act, 1951 — Section 101, 117, 123(3A), 123(3B), 123(4)
High Courts17 May 2010
Low Heat Driers (P) Ltd. Vs Biju George and Another
High Court Of Kerala · (2010) 05 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 4, Order 7 Rule 1Copyright Act, 1957 — Section 51Designs Act, 2000 — Section 22
High Courts17 May 2010Dismissed
Shajahan T.M. Rawther Vs P.J. Abraham, Puthenpurayil House and State of Kerala
High Court Of Kerala · (2010) 05 KL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 378(4)Kerala State Financial Corporations Act, 1951 — Section 29Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141
High Courts13 May 2010Dismissed
Rahim Vs District Collector
High Court Of Kerala · (2010) 3 ILR (Ker) 442 : (2010) 3 KLT 168
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27(3)
High Courts11 May 2010
Krishnaveni Vs State of Kerala
High Court Of Kerala · (2010) 2 KLJ 971
Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts04 May 2010
N.P. Thomas Vs State of Kerala And Another
High Court Of Kerala · (2012) 55 VST 24
Constitution of India, 1950 — Article 226, 265Kerala General Sales Tax Act, 1963 — Section 17, 17(6), 17B, 23Kerala Provisional Collection of Revenues Tax Act, 1985 — Section 3, 4, 5, 5(2)
High Courts27 Apr 2010Dismissed
Rajan Vs Dileep Kumar
High Court Of Kerala · (2010) 2 KLJ 668 : (2011) 2 RCR(Rent) 62
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2(1)
High Courts27 Apr 2010
Puthanpurayil Rajan Vs Kotheri Dileep Kumar
High Court Of Kerala · (2010) 2 KLJ 668 : (2011) 2 RCR(Rent) 62
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2(1)