High Courts03 Dec 2014
V.S. Sunilkumar Vs State of Kerala
High Court Of Kerala · (2015) 1 ILR 88 : (2014) 4 KHC 966
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154
COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 8 of 123
High Courts03 Dec 2014
Velloor Service Co-Operative Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2015) 1 KLT 38
High Courts03 Dec 2014
Govindankutty Vs Lakshmikutty
High Court Of Kerala · (2014) 12 KL CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Dec 2014
P.G. Cherian Vs The Branch Manager, The Oriental Insurance Co. Ltd.
High Court Of Kerala · (2014) 12 KL CK 0124
High Courts03 Dec 2014
Ajith Vs State of Kerala
High Court Of Kerala · (2015) 1 KHC 100
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 228(1A), 319Penal Code, 1860 (IPC) — Section 299, 300, 304, 304A
High Courts03 Dec 2014
Sreedharan Pillai Vs Karthiyayini Amma Padmavathy Amma
High Court Of Kerala · (2014) 12 KL CK 0091
Civil Procedure Code, 1908 (CPC) - Section 11Land Acquisition Act, 1894 - Section 31(2) 9(3)
High Courts03 Dec 2014
D.K. Sanker (Died) Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0080
Land Acquisition Act, 1894 — Section 4(1)
High Courts03 Dec 2014
H.M.T. (Machine Tools) Limited Vs Taluk Land Board
High Court Of Kerala · (2015) 1 KLJ 183 : (2014) 4 KLT 847
Kerala Government Land Assignment Act, 1960 — Section 2, 2(1)(d), 3, 7Kerala Land Reforms Act, 1963 — Section 103, 105A, 13, 66, 72
High Courts03 Dec 2014
HMT (Machine Tools) Ltd. (Formerly HMT Limited) Vs Taluk Land Board
High Court Of Kerala · (2014) 4 KHC 762
Kerala Government Land Assignment Act, 1960 — Section 2, 2(1)(d), 3, 7Kerala Land Reforms Act, 1963 — Section 103, 105A, 66, 72, 81
High Courts03 Dec 2014
Ajith Kumar Vs The Chancellor
High Court Of Kerala · (2015) 2 KLT 269
Cochin University of Science and Technology Act, 1986 — Section 17(1)(vii), 17(vii), 17(vii), 18(3), 7(10)
High Courts03 Dec 2014
Bhaskaran P.P. Vs Vice Chancellor, Kerala University of Health Science and Others
High Court Of Kerala · (2015) 3 KHC 577
High Courts03 Dec 2014
State of Kerala Vs Vasantha Modern Rice Mill
High Court Of Kerala · AIR 2015 Ker 211 : (2014) 4 KHC 855 : (2015) 1 KLJ 37 : (2015) 1 KLT 468 : (2015) 79 VST 307
Central Sales Tax Act, 1956 — Section 14, 15, 15(a)Constitution of India, 1950 — Article 141, 277, 286, 286(3)Kerala General Sales Tax Act, 1963 — Section 10, 17(1), 3, 4, 5
High Courts03 Dec 2014
State of Kerala Vs N.G. Joseph
High Court Of Kerala · (2015) 1 ILR 245 : (2014) 4 KHC 841 : (2015) 1 KLJ 12 : (2015) 1 KLT 56 : (2015) 1 LLN 501 : (2015) 1 SCT 516
Constitution of India, 1950 — Article 311Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 18, 19(3), 7
High Courts02 Dec 2014
Manjeri Municipality Vs Mohammed Ali
High Court Of Kerala · (2015) 2 ILR 69 : (2015) 2 KHC 31 : (2015) 1 KLJ 670 : (2015) 1 KLT 612
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, Order 39 Rule 39, 151Constitution of India, 1950 — Article 243P, 243X, 243ZGKerala Municipalities Act, 1994 — Section 30, 563
High Courts02 Dec 2014
Kanammeethale Veettil Savithri Amma Vs Kanameethale Veettil Padmanabhan Master
High Court Of Kerala · (2015) 1 KLJ 20
High Courts02 Dec 2014
Swaminathan Vs Priya
High Court Of Kerala · (2014) 12 KL CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Dec 2014
M. Fathimath Zuhara Vs The Tahsildar
High Court Of Kerala · (2014) 12 KL CK 0119
Kerala Building Tax Act, 1975 — Section 2(e)
High Courts02 Dec 2014
K. Bhuvaneswary Amma Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0096
Constitution of India, 1950 — Article 30(1)
High Courts02 Dec 2014
Musfina Vs Controller of Government Examinations
High Court Of Kerala · (2014) 12 KL CK 0093
High Courts02 Dec 2014
M.K. Prathap Pillai Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0092
Kerala Building Tax Act, 1975 - Section 5(3)