High Courts09 Apr 2010Allowed
State of Kerala Vs P.P. Ravi
High Court Of Kerala · (2010) 04 KL CK 0007
Kerala Abkari Act, 1077 — Section 57Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(1), 5(15), 56
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,445 of 2,719
High Courts08 Apr 2010
Renjith R. and Rajeevan Vs State of Kerala and Others
High Court Of Kerala · (2010) 04 KL CK 0074
High Courts08 Apr 2010Dismissed
A.K. Gopalan Vs Union of India (UOI) and Cochin Port Trust
High Court Of Kerala · (2010) 04 KL CK 0063
High Courts08 Apr 2010
Kerala Forest Development Corporation Vs Labour Court and The General Secretary
High Court Of Kerala · (2010) 04 KL CK 0059
Industrial Disputes Act, 1947 — Section 33(1)
High Courts08 Apr 2010
Anoop Mohanan Vs The District Collector
High Court Of Kerala · (2010) 04 KL CK 0056
High Courts08 Apr 2010
T. Kaisudeen Vs The State of Kerala, The Varkala Municipality and The Secretary
High Court Of Kerala · (2010) 04 KL CK 0032
High Courts08 Apr 2010
The Divisional Manager Vs The Labour Court of Quilon and The General Secretary
High Court Of Kerala · (2010) 04 KL CK 0029
High Courts08 Apr 2010Dismissed
V. Achuthan Vs V.A. Nishadmon
High Court Of Kerala · (2010) 04 KL CK 0020
High Courts08 Apr 2010
P. Devaraj, Forest Contractor Vs Chathu, Timber Merchan and Others
High Court Of Kerala · (2010) 04 KL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts08 Apr 2010
Madhavan Vs Sub Registrar
High Court Of Kerala · AIR 2010 Ker 124 : (2010) 2 ILR (Ker) 552 : (2010) 2 KLJ 674
Kerala Municipalities Act, 1994 — Section 270, 270(1), 270(2), 270(3), 565Kerala Municipality (Assessment of Duty on Transfer of Property) Rules, 2003 — Rule 2Kerala Stamp Act, 1959 — Article 16, 28
High Courts08 Apr 2010
Reliance Telecommunications Ltd. Vs S.I. of Police
High Court Of Kerala · (2010) 04 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 89Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 149, 341
High Courts07 Apr 2010
Moideenkutty Vs Nabeesa Bava
High Court Of Kerala · (2010) 04 KL CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3)
High Courts07 Apr 2010
Mahinkutty Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 679
Kerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 — Section 23, 3, 4(3), 8
High Courts07 Apr 2010Allowed
Manikantan @ Biju Nair Vs The State of Kerala, The District Collector, The Superintendent of Police (Rural) and The Sub Inspector of Police
High Court Of Kerala · (2010) 04 KL CK 0073
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 21(1), 4(1)A
High Courts07 Apr 2010
Dr. N. Prasanatha Kumar Vs Sree Sankaracharya University, The Vice Chancellor and Chairman and Dr. S. Sivadasan, Professor of History
High Court Of Kerala · (2010) 04 KL CK 0055
High Courts07 Apr 2010
Eldho M. Kuriakose Vs State of Kerala and Others
High Court Of Kerala · (2010) 04 KL CK 0053
High Courts07 Apr 2010
The Thrikkakara Grama Panchayath Vs Reliance Hyper Mart Ltd. and The Tribunal for LOCL Self
High Court Of Kerala · (2010) 04 KL CK 0047
High Courts07 Apr 2010Allowed
Bhadran and Sasikumar Vs The State of Kerala
High Court Of Kerala · (2010) 04 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 439Penal Code, 1860 (IPC) — Section 34, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts07 Apr 2010
State of Kerala Vs Mujeeb and Others
High Court Of Kerala · (2010) 04 KL CK 0040
Kerala Education Rules, 1959 — Rule 3
High Courts07 Apr 2010Allowed
Bhargavan Vs The State of Kerala
High Court Of Kerala · (2010) 04 KL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 406, 409, 420