High Courts19 Dec 2014
Martin Vs Devassy
High Court Of Kerala · (2015) 1 ILR 525 : (2015) 1 KLJ 569
Specific Relief Act, 1963 — Section 20
COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 2 of 123
High Courts19 Dec 2014
K. Rajan Vs Reji Joseph
High Court Of Kerala · (2014) 12 KL CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts19 Dec 2014
Deliza Residency Vs The Chief Commissioner of Income Tax
High Court Of Kerala · (2014) 12 KL CK 0014
Income Tax Act, 1961 — Section 119(2)(a), 133A, 147, 148, 220(2)
High Courts19 Dec 2014
Viswadevi Cashew Exports Vs Income Tax Officer and Others
High Court Of Kerala · (2014) 12 KL CK 0013
Income Tax Act, 1961 — Section 147, 264, 43B
High Courts18 Dec 2014
Joseph Vs Faisal
High Court Of Kerala · (2015) 2 ACC 24 : (2015) ACJ 2650 : (2015) 1 KLT 334
High Courts18 Dec 2014
Salman Vs State of Kerala and Others
High Court Of Kerala · (2015) CriLJ 960 : (2015) 1 KHC 260 : (2015) 1 KLJ 207 : (2015) 2 RCR(Civil) 868 : (2015) 4 RCR(Criminal) 44
Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 66A
High Courts18 Dec 2014
Lakshmi Prathapan Vs State of Kerala
High Court Of Kerala · (2015) 1 KLT 772
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 482Information Technology Act, 2000 — Section 66E, 67Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 21, 21(1)
High Courts18 Dec 2014
Sabad Vs The Commissioner of Income Tax
High Court Of Kerala · (2014) 12 KL CK 0102
Income Tax Act, 1961 — Section 119(2b)
High Courts18 Dec 2014
Sarojini Vs K. Ratnamma
High Court Of Kerala · (2015) 1 KHC 409 : (2015) 1 KLJ 246 : (2015) 1 KLT 602
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Kerala Stamp Act, 1959 — Section 2(q)Specific Relief Act, 1963 — Section 2(b)
High Courts18 Dec 2014
Letha J. Vs State of Kerala
High Court Of Kerala · (2015) 3 Crimes 12 : (2015) 1 KHC 234 : (2015) 1 KLJ 392 : (2015) 1 KLT 231
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Children From Sexual Offences Act, 2012 — Section 19, 19(1), 21, 21(2), 9(f)
High Courts18 Dec 2014
John Kuriakose Vs State of kerala
High Court Of Kerala · (2015) 1 KHC 236 : (2015) 1 KLJ 472 : (2015) 1 KLT 720 : (2015) LabIC 689 : (2015) 4 SCT 388
Constitution of India, 1950 — Article 12, 14, 226, 311, 32Kerala Education Act, 1958 — Section 12AMahatma Gandhi University Act, 1985 — Section 32, 59, 59(8), 6(6), 63
High Courts18 Dec 2014
Prakashan Vs State of Kerala
High Court Of Kerala · (2015) 1 KLT 234
Criminal Procedure Code, 1973 (CrPC) — Section 378, 439National Investigation Agency Act, 2008 — Section 11, 16(1), 2(1)(a), 2(1)(g), 2(1)(h)Unlawful Activities (Prevention) Act, 1967 — Section 15, 15(1)(a)(i), 16(a), 19, 43D
High Courts18 Dec 2014
Sub Registrar, Palakkad and Others Vs Kerala State Co-operative Consumers Federation Ltd.
High Court Of Kerala · AIR 2015 Ker 102 : (2015) 1 ILR 161 : (2015) 1 KHC 17 : (2015) 1 KLJ 227 : (2015) 1 KLT 443
Foreign Exchange Regulation Act, 1973 — Section 37, 37(1), 37(2)Kerala Co-operative Societies Act, 1969 — Section 110, 110(2), 110(2)(i), 40, 40(1)Kerala Stamp Act, 1959 — Section 30, 9(1)(a)
High Courts17 Dec 2014
Association of Milma Officers Vs State of Kerala
High Court Of Kerala · AIR 2015 Ker 137 : (2015) 4 ESC 2042 : (2015) 1 ILR 861 : (2015) 1 KHC 779 : (2015) 2 KLJ 410 : (2015) 1 KLT 849 : (2015) 3 RCR(Civil) 628
Constitution of India, 1950 — Article 12, 19(1)(c), 226, 226(1), 32Co-operative Societies Act, 1912 — Section 9Kerala Co-operative Societies Act, 1969 — Section 70, 80
High Courts17 Dec 2014
Theresa Jose Vs Sub Inspector of Police
High Court Of Kerala · AIR 2015 Ker 168 : (2015) 3 KHC 487 : (2015) 1 KLJ 714 : (2015) 1 KLT 485
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4)Kerala Headload Workers Act, 1978 — Section 1, 11, 13(1), 13(2), 18
High Courts17 Dec 2014
Commissioner of Wealth Tax, Cochin and Others Vs Nazim Zacheria
High Court Of Kerala · (2015) 2 ILR 143 : (2015) 1 KHC 275 : (2015) 2 KLJ 282
Wealth Tax Act, 1957 — Section 14, 15, 15B, 15B(1), 15B(2)
High Courts17 Dec 2014
Sree Venketeswara Seva Sangham Vs Antony
High Court Of Kerala · (2015) 1 KLT 629
Constitution of India, 1950 — Article 226, 320, 320(3)(c)Government of India Act, 1935 — Section 256Kerala Municipalities Act, 1994 — Section 483, 483, 483(1), 484, 484
High Courts17 Dec 2014
Nilkamal Plastics Ltd. Vs The Assistant Commissioner-I
High Court Of Kerala · (2015) 79 VST 527
Kerala General Sales Tax Act, 1963 — Section 25(1)(a), 45A, 5(2), 5(2A), 5(2B)
High Courts17 Dec 2014
P.A. Aziz Vs K.V. Thomas
High Court Of Kerala · (2015) 1 ILR 919 : (2015) 1 KLJ 462 : (2015) 1 KLT 279
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 7 Rule 14, Order 7 Rule 14(1)Presidential and Vice-Presidential Elections Act, 1952 — Section 13(a)Representation of the People Act, 1951 — Section 100(1)(d)(iv), 12, 123(3), 13(a), 14A
High Courts17 Dec 2014
The Oriental Insurance Co. Ltd. Vs N.P. Ibrahim
High Court Of Kerala · (2014) 12 KL CK 0045
Motor Vehicles Act, 1988 — Section 163A, 163A, 163A(3), 166, 168