High Courts15 Jan 2015Disposed off
Narayana Pillai Madhavan Pillai Vs Kali Gomathi Amma
High Court Of Kerala · (2015) 1 KLJ 531
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(4)
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 111 of 116
High Courts15 Jan 2015Disposed off
Manager, Koorikuzhi A.M.U.P. School Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0074
Constitution of India, 1950 - Article 154, 162, 19(1), 19(1)(g), 19(6)Kerala Education Act, 1958 - Section 10, 11, 13, 26Right of Children to Free and Compulsory Education Act, 2009 - Section 26
High Courts15 Jan 2015
Oriental Insurance Company Ltd. Vs Valsa
High Court Of Kerala · (2015) 2 AnWR 748 : (2015) 1 KHC 729 : (2015) 1 KLT 781
High Courts14 Jan 2015Allowed
Deputy Director, Employees'' State Insurance Corporation Vs Ernakulam Regional Co-operative Milk Producers Union Limited
High Court Of Kerala · (2015) 3 SCT 558
Employees State Insurance Act, 1948 - Section 39, 39(4), 39(5), 44, 45
High Courts14 Jan 2015Partly Allowed
N.K. Somasekharan Pillai Vs State of Kerala and Others
High Court Of Kerala · (2015) 01 KL CK 0263
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts14 Jan 2015
D. Raveendran and Others Vs The State Level Committee on Sales Tax and Others
High Court Of Kerala · (2015) 01 KL CK 0244
Kerala General Sales Tax Act, 1963 - Section 26CState Financial Corporations Act, 1951 - Section 29
High Courts14 Jan 2015Allowed
Bino J. Chooranoly Vs The Bharananganam Grama Panchayath and Others
High Court Of Kerala · (2015) 01 KL CK 0240
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 14
High Courts14 Jan 2015Dismissed
The Director of Local Funds Audit Vs V.C. Joseph
High Court Of Kerala · (2015) 01 KL CK 0239
Constitution of India, 1950 - Article 226, 227, 243-JKerala Local Fund Audit Act, 1994 - Section 16, 16(3), 22, 9, 9(2)Kerala Municipalities Act, 1994 - Section 294, 295
High Courts14 Jan 2015Allowed
Mohandas Vs Manjeri Municipality and Others
High Court Of Kerala · (2015) 01 KL CK 0229
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 14
High Courts14 Jan 2015Allowed
Bharathan Vs Irinjalakuda Municipality and Others
High Court Of Kerala · (2015) 01 KL CK 0197
High Courts14 Jan 2015Allowed
K.M. Mehaboob Vs Corporation of Calicut
High Court Of Kerala · (2015) 01 KL CK 0196
High Courts14 Jan 2015Dismissed
Ahmed Koya P. and Others Vs The Administrator, Union Territory of Lakshadweep and Others
High Court Of Kerala · (2015) 01 KL CK 0195
Constitution of India, 1950 - Article 227
High Courts14 Jan 2015
Muhammadali and Others Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0179
Criminal Procedure Code, 1973 (CrPC) - Section 248(1), 313, 357(1)(b)Penal Code, 1860 (IPC) - Section 323, 324, 325, 326, 34
High Courts14 Jan 2015Dismissed
Purakkad Grama Panchayath Vs S. Ramesan and Others
High Court Of Kerala · (2015) 01 KL CK 0152
Constitution of India, 1950 - Article 226
High Courts14 Jan 2015Dismissed
P.A. Joseph Vs State Bank of Travancore and Others
High Court Of Kerala · (2015) 01 KL CK 0096
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11AMotor Vehicles Act, 1988 - Section 51
High Courts14 Jan 2015
State Bank of Travancore and Others Vs Rosemary Augustine and Others
High Court Of Kerala · (2015) 2 ILR Ker 323 : (2015) 2 LLN 160
Constitution of India, 1950 - Article 309
High Courts14 Jan 2015Allowed
P. Sathiratnam Vs Venugopalan
High Court Of Kerala · (2015) 01 KL CK 0090
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 20Kerala Court Fees and Suits Valuation Act, 1959 - Section 37(2), 53, 53(1), 53(2), 7
High Courts14 Jan 2015Allowed
Deputy Director, Employees'' State Insurance Corporation Vs Ernakulam Regional Co-Operative Milk Producers Union Ltd., (ERCMPU Ltd. - MILMA)
High Court Of Kerala · (2015) 01 KL CK 0089
Employees State Insurance Act, 1948 - Section 39, 39(4), 39(5), 39(5)(a), 45-C
High Courts14 Jan 2015Allowed
Deputy Director, Employees State Insurance Corporation Vs Ernakulam Regional Co-Operative Milk Producers Union Limited (ERCMPU Ltd. MILMA)
High Court Of Kerala · (2015) 146 FLR 333 : (2015) 1 KHC 547 : (2015) 1 KLJ 624
Employees State Insurance Act, 1948 - Section 39, 39(4), 39(5), 44, 45
High Courts14 Jan 2015
N. Sukumaran Nair Vs Beenakumari
High Court Of Kerala · (2015) 1 KHC 282 : (2015) 1 KLJ 612
Specific Relief Act, 1963 - Section 31