High Courts26 Dec 2014
Johnson Thekkemury Joseph Vs Maniamkot Advertising Company
High Court Of Kerala · (2014) 12 KL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 1 of 123
High Courts26 Dec 2014
Thomaskutty Stephen Vs Philip Thomas
High Court Of Kerala · (2014) 12 KL CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Dec 2014Partly Allowed
K.K. Mohandas and Others Vs Thankamma Pillai
High Court Of Kerala · (2015) 2 KLJ 285
Specific Relief Act, 1963 - Section 20
High Courts20 Dec 2014Dismissed
Reena George and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 2 ILR 247
Constitution of India, 1950 - Article 226, 265 — Contract Act, 1872 - Section 72 — Kerala Motor Vehicles Taxation Act, 1976 - Section 2(e), 3
High Courts20 Dec 2014
Sujith Vs Oriental Insurance Co. Ltd.
High Court Of Kerala · (2016) ACJ 408 : (2015) 2 ILR 761 : (2015) 2 KHC 652 : (2015) 2 KLJ 384
Constitution of India, 1950 - Article 21
High Courts20 Dec 2014
Pattambi Service Co-Operative Bank Ltd. and Others Vs Union of India and Others
High Court Of Kerala · (2015) 275 CTR 202 : (2015) 374 ITR 254
Banking Regulation Act, 1949 — Section 22, 3, 5AConstitution of India, 1950 — Article 14, 19, 19(1)(g), 21Foreign Exchange Management Act, 1999 — Section 2
High Courts20 Dec 2014
Santhosh and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 1 KLJ 704 : (2015) 2 KLT 282
Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 293 (1), 293(1), 482Penal Code, 1860 (IPC) — Section 272
High Courts20 Dec 2014
Jayasree S. Vs District Educational Officer
High Court Of Kerala · (2014) 12 KL CK 0103
Constitution of India, 1950 — Article 14
High Courts20 Dec 2014
Godwiin Samraj D.P. Vs M. Abdul Salam
High Court Of Kerala · (2015) 2 ILR 39 : (2015) 2 KHC 551 : (2015) 1 KLJ 550
Calicut University Act, 1975 — Section 2, 2(2), 2(g), 3(7), 34Constitution of India, 1950 — Article 245(1), 32University Grants Commission Act, 1956 — Section 20(1)
High Courts19 Dec 2014Allowed
Mahalingam and Company Vs Santhosh Kumar
High Court Of Kerala · (2015) LLR 378
Industrial Disputes Act, 1947 - Section 17B
High Courts19 Dec 2014
South India Produce Co. Vs The Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2014) 12 KL CK 0180
Income Tax Act, 1961 — Section 220(2), 220(2A), 234A
High Courts19 Dec 2014
K.V. Gopalan Vs Nandini Narayanan and Others
High Court Of Kerala · (2015) 1 KLJ 732 : (2015) 3 RCR(Civil) 900
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 21 Rule 16, Order 22 Rule 11, Order 22 Rule 22, Order 22 Rule 3
High Courts19 Dec 2014
Commissioner of Cus. (Preventive) Vs Kallarackal Jewellers
High Court Of Kerala · (2015) 317 ELT 701
Customs Act, 1962 — Section 110A
High Courts19 Dec 2014
Kerala State and Others Vs A.S. Thilakan and Others
High Court Of Kerala · (2015) 1 KHC 326 : (2015) 1 KLJ 288
Limitation Act, 1963 — Section 14, 3Specific Relief Act, 1963 — Section 31, 34
High Courts19 Dec 2014
K. Vijayan Vs Jacob Job
High Court Of Kerala · (2015) 1 KLJ 308
Administrative Tribunals Act, 1985 — Section 20, 21, 21(1), 21(3), 27Advocates Act, 1961 — Section 48AACentral Excises and Salt Act, 1944 — Section 35, 35A, 35B, 35E(3)
High Courts19 Dec 2014
N. Kumaravel Vs Vinod
High Court Of Kerala · (2014) 12 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Dec 2014
Roshan Thomas Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0064
Constitution of India, 1950 — Article 162
High Courts19 Dec 2014
Stebert Kumar Vs State of Kerala
High Court Of Kerala · (2015) 2 DMC 74 : (2015) 1 KHC 345 : (2015) 1 KLJ 412 : (2015) 1 KLT 270
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 294(b), 302, 304B, 323
High Courts19 Dec 2014
Jaseela Vs Income Tax Officer
High Court Of Kerala · (2014) 12 KL CK 0049
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 246, 271(1)(C), 271(1C)
High Courts19 Dec 2014
Kerala State Ex-Services League Vs The Assistant Director of Income Tax (Exemption)
High Court Of Kerala · (2014) 12 KL CK 0048
Income Tax Act, 1961 — Section 12A, 12AA