High Courts24 Nov 2014
Gokulam Chit and Finance Co. (P) Ltd. Vs Sheeja Das
High Court Of Kerala · (2014) 11 KL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143
COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 13 of 123
High Courts24 Nov 2014
Jaya P. Kumar Vs Sherly Prakash
High Court Of Kerala · (2014) 11 KL CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3), 357(5), 357(b)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts24 Nov 2014
Pathrose Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Penal Code, 1860 (IPC) — Section 324, 326, 447
High Courts24 Nov 2014
O. Kannan Vs The Food Inspector
High Court Of Kerala · (2014) 11 KL CK 0047
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)(2)(1a)(m)
High Courts22 Nov 2014
Sonia Bhaskar Vs Union of India and Others
High Court Of Kerala · (2015) LabIC 1286
Constitution of India, 1950 - Article 14, 19, 21, 226
High Courts22 Nov 2014
Central Bureau of Investigation Vs State of Kerala and Others
High Court Of Kerala · (2015) CriLJ 1111 : (2015) 1 KLJ 417
Constitution of India, 1950 — Article 142, 142(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 156(3), 158, 161Delhi Special Police Establishment Act, 1946 — Section 5, 6
High Courts22 Nov 2014
P.M. Yohannan Vs The Managing Director
High Court Of Kerala · (2014) 11 KL CK 0172
High Courts22 Nov 2014
Cheriyakunhiraman Vs The District Collector
High Court Of Kerala · (2014) 11 KL CK 0170
High Courts21 Nov 2014
Manoj Vs Anto Antony
High Court Of Kerala · (2015) 1 ILR 193 : (2014) 4 KHC 958 : (2014) 4 KLJ 782 : (2014) 4 KLT 754
Representation of the People Act, 1951 — Section 117, 81, 82
High Courts21 Nov 2014
Kerafed Staff Union Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0102
High Courts21 Nov 2014
Ajesh Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0091
Arms Act, 1959 — Section 25(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Nov 2014
Sasikumar J. Vs Branch Manager, Chittur Government Servants'' Co-operative Society Limited
High Court Of Kerala · (2014) 4 KHC 801
Civil Procedure Code, 1908 (CPC) — Section 60Kerala Co-operative Societies Act, 1969 — Section 37, 37(2), 69, 94(5), 95
High Courts21 Nov 2014
Kailas Iyer Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 120B, 419, 420, 463, 464
High Courts21 Nov 2014
Ravidnran Vs Prabhakaran
High Court Of Kerala · (2014) 11 KL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 294(b), 34, 427, 447, 506(ii)
High Courts21 Nov 2014
Rajan Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0049
Evidence Act, 1872 — Section 114(e)
High Courts21 Nov 2014
V. Sivasankaran Nair Vs The Joint Registrar of Co-Operative Societies
High Court Of Kerala · (2014) 11 KL CK 0043
High Courts21 Nov 2014Dismissed
Sasikumar J. Vs Branch Manager Chittur Government Servants
High Court Of Kerala · (2014) 4 KHC 801