High Courts07 Jan 2015Disposed off
Vidhya Sangeeth Vs The District Collector
High Court Of Kerala · (2015) 2 KHC 445
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 13, 20, 24, 25
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 115 of 116
High Courts07 Jan 2015Dismissed
General Secretary, Cochin Port Trust Thozhilali Union Vs The President, United Stevedores Assoication (P) Ltd.
High Court Of Kerala · (2015) 01 KL CK 0060
Industrial Disputes Act, 1947 - Section 2(oo), 25F, 25H
High Courts07 Jan 2015Dismissed
Perur Service Co-Operative Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0059
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4, 7, 8
High Courts07 Jan 2015Allowed
Anish Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0058
Criminal Procedure Code, 1973 (CrPC) - Section 248(1), 299, 482Penal Code, 1860 (IPC) - Section 143, 147, 149, 332
High Courts07 Jan 2015Allowed
Sreedharan Pillai Vs Muraleekrishnan
High Court Of Kerala · (2015) 01 KL CK 0051
High Courts07 Jan 2015Dismissed
Punathilthazham Puthanvallivayal Samrakshana Samithi Vs District Collector
High Court Of Kerala · (2015) 01 KL CK 0046
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 13, 18, 2
High Courts07 Jan 2015Dismissed
Ayisu Vs Saidu
High Court Of Kerala · (2015) 2 ILR Ker 622 : (2015) 1 KHC 706 : (2015) 1 KLJ 755 : (2015) 1 KLT 753 : (2015) 1 RCR(Rent) 493
Civil Procedure Code, 1908 (CPC) - Order 33 Rule 2Evidence Act, 1872 - Section 91, 92Limitation Act, 1963 - Section 12, 14, 14(1)
High Courts07 Jan 2015Allowed
Sterling Holiday Resorts (I) Ltd. Vs Assistant Provident Fund Commissioner
High Court Of Kerala · (2015) 145 FLR 346 : (2015) 1 KLT 593 : (2015) LLR 427
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A
High Courts07 Jan 2015Allowed
Subramanian Vs Ushakumari N.
High Court Of Kerala · (2015) 01 KL CK 0024
High Courts06 Jan 2015Disposed off
Babu Vs The Sub Inspector of Police
High Court Of Kerala · (2015) 01 KL CK 0249
Mines and Minerals (Development and Regulation) Act, 1957 - Section 23A, 4(1A)
High Courts06 Jan 2015
CBI Vs P. Vijayaraghavan and Others
High Court Of Kerala · (2015) 01 KL CK 0236
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts06 Jan 2015Allowed
Binu Kumar Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0227
Criminal Procedure Code, 1973 (CrPC) - Section 313
High Courts06 Jan 2015
V.M. Abdul Azeez Vs State
High Court Of Kerala · (2015) 01 KL CK 0225
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 5(1)(d), 7
High Courts06 Jan 2015Dismissed
P. Kunhiraman and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 01 KL CK 0220
Payment of Gratuity Act, 1972 - Section 14
High Courts06 Jan 2015Dismissed
Principal, Noorul Islam College of Dental Science Vs Admission Supervisory Committee for Professional Colleges of Kerala and Others
High Court Of Kerala · (2015) 01 KL CK 0175
High Courts06 Jan 2015Dismissed
Union of India and Others Vs P.A. Ahammed
High Court Of Kerala · (2015) 01 KL CK 0174
High Courts06 Jan 2015Disposed off
Ponnamparambath Anand Kumar Vs Chemmalappurath Devadasan and Others
High Court Of Kerala · (2015) 01 KL CK 0173
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(4)(ii), 11(4)(iii), 11(8), 15, 20
High Courts06 Jan 2015Dismissed
The Divisional Forest Officer and Others Vs Latha Yohannan
High Court Of Kerala · (2015) 01 KL CK 0172
Forest Act, 1927 - Section 52, 69
High Courts06 Jan 2015Dismissed
Kizhakke Purayil Kunhiraman Vs O.S. Deepa
High Court Of Kerala · (2015) 01 KL CK 0157
Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13(1)(ib)
High Courts06 Jan 2015Allowed
Jaimon Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0154
Criminal Procedure Code, 1973 (CrPC) - Section 313, 313(5)Penal Code, 1860 (IPC) - Section 375, 376, 90Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)