High Courts03 Feb 2014
Praveeen Shenoi Vs State Bank of India
High Court Of Kerala · (2014) 2 KLJ 86 : (2014) 1 KLT 736
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151
COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 116 of 123
High Courts03 Feb 2014Allowed
Bro. K.T. Joseph Vs State of Kerala
High Court Of Kerala · (2014) 1 KLT 831
Kerala Education Act, 1958 — Section 12A, 12A(1), 12A(2)
High Courts31 Jan 2014Allowed
Deepa Ayyar Vs Ashok V.
High Court Of Kerala · (2014) 01 KL CK 0130
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Jan 2014
Livingston Vs Sathyamma and Others
High Court Of Kerala · (2014) 1 KHC 786 : (2014) 2 KLJ 560
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 99
High Courts31 Jan 2014
Santhamma Vs State of Kerala and Others
High Court Of Kerala · (2014) 1 KHC 770 : (2014) 2 KLJ 298
High Courts31 Jan 2014Allowed
John Numpeli (Junior) Vs Public Information Officer
High Court Of Kerala · (2015) 320 ELT 118 : (2014) 2 KHC 362 : (2014) 2 KLJ 294 : (2014) 1 KLT 1010 : (2014) 2 RCR(Civil) 491
Right to Information Act, 2005 — Section 2(f), 2(j), 7
High Courts31 Jan 2014
Antony Vs Kerala State Electricity Board
High Court Of Kerala · (2014) 1 KLT 702
High Courts31 Jan 2014Allowed
Joseph John Vs Land Revenue Commissioner
High Court Of Kerala · (2014) 1 KLT 706
High Courts31 Jan 2014
Perinthalmanna Service Co-operative Bank Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (2014) 363 ITR 268
Income Tax Act, 1961 — Section 80P, 80P(4)
High Courts31 Jan 2014Disposed Off
Velu Vasudevan Vs The Secretary to Government of India
High Court Of Kerala · (2014) 01 KL CK 0033
High Courts30 Jan 2014Allowed
Dharampal Satyapal Ltd. Vs State of Kerala
High Court Of Kerala · AIR 2014 Ker 51 : (2014) 1 ILR 854 : (2014) 1 KHC 522 : (2014) 1 KLJ 634 : (2014) 1 KLT 655
Constitution of India, 1950 — Article 226Food Safety and Standards Act, 2006 — Section 3(o), 46, 46(4), 47, 47(1)(a)(c)(iii)
High Courts30 Jan 2014Dismissed
Jaffar Vs Dhanalakshmi Bank Ltd. and Another
High Court Of Kerala · (2014) 3 BC 479 : (2014) 2 Crimes 613 : (2014) 1 KHC 705 : (2014) 1 KLJ 839
Companies Act, 1956 — Section 529, 529ACriminal Procedure Code, 1973 (CrPC) — Section 482Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 13(8), 14, 17
High Courts30 Jan 2014Dismissed
N.C. Thomas Vs Biji A. Kuruvila and Others
High Court Of Kerala · (2014) 1 ILR 705 : (2014) 1 KHC 487 : (2014) 1 KLJ 557 : (2014) 2 RCR(Rent) 475
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(3), 11(4)(i), 11(4)(ii)
High Courts29 Jan 2014
Chalakudy N.S.S. Educational, Cultural and Charitable Society Vs Narayana Menon
High Court Of Kerala · (2014) 1 ILR 778 : (2014) 1 KHC 514 : (2014) 1 KLJ 703 : (2014) 1 KLT 643
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 39 Rule 2A, Order 41 Rule 1, Order 41 Rule 1(u), Order 41 Rule 23
High Courts29 Jan 2014
Medical Land Vs Commissioner of Income Tax (Appeals)
High Court Of Kerala · (2014) 363 ITR 81
Central Sales Tax Act, 1956 — Section 10, 10(b), 10A, 8Income Tax Act, 1961 — Section 10(b), 10A, 132, 132(4), 132A
High Courts29 Jan 2014
Fathimath Naseera Vs Aboobacker Haji
High Court Of Kerala · (2014) 4 KLT 143
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 22Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(2)(c)
High Courts29 Jan 2014
Rejimon Vs State of Kerala
High Court Of Kerala · (2014) 1 ILR 698 : (2014) 1 KHC 462 : (2014) 1 KLJ 608 : (2014) 1 KLT 582
Constitution of India, 1950 - Article 15(1) 15(4) 16(1) 16(4) 227
High Courts29 Jan 2014Dismissed
R. Chandrasekharan Nair Vs The Kerala State Road Transport Corporation
High Court Of Kerala · (2014) 01 KL CK 0043
High Courts29 Jan 2014Dismissed
Sudha K. Vs Union of India
High Court Of Kerala · (2014) 01 KL CK 0031
Constitution of India, 1950 — Article 227
High Courts29 Jan 2014Dismissed
Martin Paiva Vs Kerala Co-operative Milk Marketing Federation Ltd.
High Court Of Kerala · (2014) 1 KHC 811 : (2014) 1 KLT 841