High Courts15 Feb 2010Dismissed
The Sub Divisional Inspector of Post, The Senior Superintendent of Post and The Union of India (UOI) Vs Sobhana Sivadasan
High Court Of Kerala · (2010) 02 KL CK 0026
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,458 of 2,719
High Courts11 Feb 2010Allowed
Muhammed Basheer Vs Kannur District Co-operative Bank Ltd.
High Court Of Kerala · AIR 2010 Ker 118 : (2010) 2 KLT 577
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31
High Courts11 Feb 2010Dismissed
Lissy Cletus Vs Mahatma Gandhi University
High Court Of Kerala · (2010) 1 KLT 928
Indian Medical Council Regulations, 2000 — Regulation 7
High Courts11 Feb 2010Allowed
Saju K. Scaria and Mohanan K. Scaria Vs State of Kerala, The Kothamangalam Co-operative, The Kothamangalam Municipality and The Tribunal For Local Self Government
High Court Of Kerala · (2010) 02 KL CK 0059
Kerala Municipality Building Rules, 1999 — Rule 30, 30(2), 30(3), 34
High Courts11 Feb 2010
Krishnapriya Vs State of Kerala and Others
High Court Of Kerala · (2010) 02 KL CK 0047
High Courts11 Feb 2010
Mankuzhy Nagar Resident''s Association Vs District Collector, Tahsildar and Secretary
High Court Of Kerala · (2010) 02 KL CK 0036
High Courts11 Feb 2010
Smt. Gunasundari Vs The Special Tahsildar, State of Kerala, Gurunanthan and Ganesh Moorthi
High Court Of Kerala · (2010) 02 KL CK 0018
Land Acquisition Act, 1894 — Section 31
High Courts11 Feb 2010
Mohammed Basheer, K.P. Vs Deputy General Manager and Another
High Court Of Kerala · (2010) 02 KL CK 0006
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31
High Courts10 Feb 2010Dismissed
P.K. Appukuttan Vs The Guruvayoor Municipality
High Court Of Kerala · (2010) 02 KL CK 0064
High Courts10 Feb 2010Dismissed
Kunhibi Vs Sherin
High Court Of Kerala · (2010) 1 ILR (Ker) 933 : (2010) 2 KLT 315
Civil Procedure Code, 1908 (CPC) — Section 115, 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(5), 2(1), 20
High Courts10 Feb 2010
P. Raghavan Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2010) 02 KL CK 0019
High Courts10 Feb 2010Dismissed
Venugopalan Nair Vs Mohamedkunhi
High Court Of Kerala · (2010) 1 ILR (Ker) 881 : (2010) 1 KLT 971
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
High Courts10 Feb 2010Allowed
Venu T.D. Vs The Commissioner of Excise, Trivandrum
High Court Of Kerala · (2010) 2 ILR (Ker) 624 : (2010) 1 KLJ 364 : (2010) 1 KLT 771
High Courts10 Feb 2010
Karunadas T.K. Vs K.R. Sona and Others
High Court Of Kerala · (2011) 4 KLJ 300
High Courts09 Feb 2010Dismissed
Commissioner of Income Tax Vs Himalaya Machinery (P) Ltd.
High Court Of Kerala · (2011) 237 CTR 213
Income Tax Act, 1961 — Section 260A
High Courts09 Feb 2010Dismissed
The Board of Directors, Thodupuzha Taluk General Marketing Co-op. Society. Ltd. No. 174 Vs Michael Seabstian and Another
High Court Of Kerala · (2010) 1 KLJ 292 : (2010) 1 KLT 938
Constitution of India, 1950 — Article 254(2)Industrial Disputes (Kerala Amendment) Act, 1961 — Section 2(j), 2(k)Kerala Co-operative Societies Act, 1969 — Section 69, 69(1), 80
High Courts09 Feb 2010Dismissed
Valappil Azeez Vs Moidu Ammad
High Court Of Kerala · (2010) 2 CivCC 374 : (2010) 2 ILR (Ker) 537 : (2010) 1 KLT 974
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3), Order 37 Rule 4, Order 9 Rule 13
High Courts09 Feb 2010Dismissed
Cheranalloor Service Co-op. Bank Ltd. No. 62 Vs K.A. Alfred and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 267 : (2010) 1 KLJ 518 : (2010) 1 KLT 749
High Courts09 Feb 2010Allowed
State of Kerala Vs Navas
High Court Of Kerala · (2010) 2 KLT 542
Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433Penal Code, 1860 (IPC) — Section 302, 309, 449
High Courts08 Feb 2010Dismissed
Lissy Cleatus Vs Mahatma Gandhi University, Priyadarsini Hills and Another
High Court Of Kerala · AIR 2010 Ker 175