COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 12 of 123
High Courts25 Nov 2014Disposed off
Akbar P. Vs Sub Inspector of Police and Others
High Court Of Kerala · (2015) 2 KHC 523
High Courts25 Nov 2014
Asma Vs District Collector
High Court Of Kerala · (2015) 1 KLT 30
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 2(xviii)
High Courts25 Nov 2014
Raman Nadar Chandran Vs Ponnumuthan Nadar Raju
High Court Of Kerala · (2015) 2 KHC 211 : (2015) 2 KLJ 554 : (2015) 2 KLT 197
Civil Procedure Code, 1908 (CPC) — Section 51, 51(c), 60, 60(1), 60(1)(h)
High Courts25 Nov 2014
M. Narayanan Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0164
Kerala Building Tax Act, 1975 — Section 14, 2(e), 5A
High Courts25 Nov 2014
C.K. Mohanan Vs Tahsildar
High Court Of Kerala · (2014) 11 KL CK 0163
Kerala Building Tax Act, 1975 — Section 5A
High Courts25 Nov 2014
Honey John Vs University of Calicut
High Court Of Kerala · (2014) 11 KL CK 0160
High Courts25 Nov 2014
Tippu Mohammed Vs State of Kerala
High Court Of Kerala · (2015) 1 KLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 91, 92, 99
High Courts25 Nov 2014
T.T. Alexander Vs The State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0072
Kerala Building Tax Act, 1975 — Section 2(e)
High Courts25 Nov 2014
Althaf Vs The Station House Officer
High Court Of Kerala · (2014) 11 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 294(b), 390, 391, 394, 395
High Courts25 Nov 2014
Anitha M.P. Vs Manager, SNM Training College and Others
High Court Of Kerala · (2015) 1 ILR 297 : (2015) 1 KHC 150 : (2015) 1 KLJ 284
Mahatma Gandhi University Act, 1985 — Section 63
High Courts25 Nov 2014
Purushothaman Vs Subramaniyanunni
High Court Of Kerala · (2014) 11 KL CK 0008
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts24 Nov 2014
Thomas Vs District Collector
High Court Of Kerala · (2015) 1 KLT 141
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 5(3)(i), 9(6), 9(7), 9(8)
High Courts24 Nov 2014
Sree Vinayaka Feeds Vs The Intelligence Officer
High Court Of Kerala · (2014) 11 KL CK 0123
Constitution of India, 1950 — Article 226Kerala Value Added Tax Act, 2003 — Section 47(2)