High Courts04 Feb 2014
Baisil Attipeddy Vs Food Safety Commissioner
High Court Of Kerala · (2014) FAJ 431
Food Safety and Standards Act, 2006 — Section 68
COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 114 of 123
High Courts04 Feb 2014Dismissed
K.C. Ansarali Vs The Administrator
High Court Of Kerala · (2014) 02 KL CK 0199
High Courts04 Feb 2014Dismissed
State of Kerala Vs Mannuthy Mayura Inn
High Court Of Kerala · (2014) 02 KL CK 0192
High Courts04 Feb 2014Disposed Off
Abdul Azeez Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0186
Kerala Forest Act, 1961 — Section 27, 27(1)(e)(iv)Wild Life (Protection) Act, 1972 — Section 51, 9
High Courts04 Feb 2014Allowed
Susheela Vs Deepika, Deepu and Darshan
High Court Of Kerala · (2014) 1 ILR 850 : (2014) 1 KHC 526 : (2014) 1 KLJ 641 : (2014) 1 KLT 660
Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 45 45 46 47 47Succession Act, 1925 - Section 63
High Courts04 Feb 2014
The Commissioner of Income Tax-II Vs Sri. Arun David
High Court Of Kerala · (2014) 02 KL CK 0140
Income Tax Act, 1961 - Section 132(4) 158BC
High Courts04 Feb 2014Disposed Off
Dr. Alex Itticheria and David Itticheria Vs The Superintendenting Engineer, Kerala State Transport Project and Others
High Court Of Kerala · (2014) 02 KL CK 0127
Land Acquisition Act, 1894 - Section 11 11(1) 15 24 4(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 114(1) 24
High Courts04 Feb 2014Allowed
Saidalavi and Others Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2786 : (2014) 1 KLJ 627
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 154Penal Code, 1860 (IPC) - Section 143 147 148 149 302
High Courts04 Feb 2014Allowed
Irshad Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 279, 294(b), 323, 34, 354
High Courts04 Feb 2014Dismissed
Kaliyar K. J. Philip Vs Kuttikkattu K. N. Sukumaran Nair
High Court Of Kerala · (2014) 02 KL CK 0100
High Courts04 Feb 2014Disposed Off
Muhammed Shereef Vs Sub Inspector of Police
High Court Of Kerala · (2014) 02 KL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts04 Feb 2014Allowed
Indus Towers Ltd. Vs The Sub Inspector of Police, Sasthamcotta and Others
High Court Of Kerala · (2014) 02 KL CK 0046
High Courts04 Feb 2014
Soudamini Vs Visambharan
High Court Of Kerala · AIR 2014 Ker 89 : (2014) 1 ILR 1064 : (2014) 1 KHC 777 : (2014) 2 KLJ 92 : (2014) 1 KLT 729
High Courts04 Feb 2014Dismissed
The State of Kerala Vs CIJI P. Jose
High Court Of Kerala · (2015) 1 KHC 232 : (2015) 2 KLJ 279 : (2015) 1 KLT 458
High Courts04 Feb 2014Dismissed
Coir Board Vs P.G. Alice Miland
High Court Of Kerala · (2014) 02 KL CK 0016
Constitution of India, 1950 — Article 226
High Courts04 Feb 2014Dismissed
Aby P. Mathew Vs Kerala Public Service Commission
High Court Of Kerala · (2014) 02 KL CK 0012
High Courts04 Feb 2014
Rajeev K. Vs Union of India
High Court Of Kerala · (2014) 02 KL CK 0007
Constitution of India, 1950 — Article 226, 227
High Courts03 Feb 2014Dismissed
D. Christopher Raj Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0196
Constitution of India, 1950 — Article 227
High Courts03 Feb 2014Partly Allowed
Akhil Vs C.A. Abdul Majeed
High Court Of Kerala · (2014) 02 KL CK 0194
High Courts03 Feb 2014Allowed
V.M. Bapputty Vs V.U. Chacko
High Court Of Kerala · (2014) 02 KL CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138