High Courts06 Jan 2015
Vimal Vs State of Kerala
High Court Of Kerala · (2015) 1 KLT 524
Criminal Procedure Code, 1973 (CrPC) - Section 482Kerala Money Lenders Act, 1958 - Section 18
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 116 of 116
High Courts06 Jan 2015Allowed
Varkey Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0071
Workmens Compensation Act, 1923 - Section 22
High Courts06 Jan 2015Partly Allowed
Beena Vs B. Mohammed Khan
High Court Of Kerala · (2015) 01 KL CK 0048
Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3
High Courts06 Jan 2015Allowed
Ibrahimkutty K. Vs Chairman and Managing Director, KSRTC
High Court Of Kerala · (2015) 1 KHC 474 : (2015) LabIC 2262
High Courts06 Jan 2015Disposed off
P. Geetha Vs The Kerala Livestock Development Board Ltd.
High Court Of Kerala · (2015) 1 KHC 165 : (2015) 1 KLJ 494 : (2015) LabIC 2209
Constitution of India, 1950 - Article 21, 253, 42Limitation Act, 1963 - Section 5Maternity Benefits Act, 1961 - Section 10, 11, 2, 2(a), 2(c)
High Courts06 Jan 2015Disposed off
State of Kerala Vs Muslim Educational Society
High Court Of Kerala · (2015) 01 KL CK 0019
Criminal Procedure Code, 1973 (CrPC) - Section 91(1)Dentists Act, 1948 - Section 10A(7), 16-A, 20, 7(d)
High Courts05 Jan 2015
P.T. Mohanan and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 01 KL CK 0269
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 - Section 10, 4
High Courts05 Jan 2015Disposed off
Sudheer Vs Thahakunju
High Court Of Kerala · (2015) 01 KL CK 0182
Constitution of India, 1950 - Article 227
High Courts05 Jan 2015Dismissed
P.S. Vijayakumar Vs Regional Joint Labour Commissioner
High Court Of Kerala · (2015) 01 KL CK 0050
High Courts05 Jan 2015Disposed off
T.P. Aravindakshan Vs The Commissioner, Guruvayoor Deveswom
High Court Of Kerala · (2015) 01 KL CK 0049
Constitution of India, 1950 - Article 14
High Courts05 Jan 2015Dismissed
Vijayamma Raju Vs Kerala State Election Commission
High Court Of Kerala · (2015) 01 KL CK 0045
Constitution of India, 1950 - Article 226Kerala Local Authorities (Prohibition of Defection) Act, 1999 - Section 3(1)(a), 4(3)
High Courts05 Jan 2015Disposed off
A. Muhammed Kannu Vs The Labour Court
High Court Of Kerala · (2015) 2 LLN 409
High Courts05 Jan 2015Disposed off
Biju R. Vs The Village Officer
High Court Of Kerala · (2015) 01 KL CK 0023
Mines and Minerals (Development and Regulation) Act, 1957 - Section 23A, 4(1A)
High Courts05 Jan 2015Dismissed
Deepu Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0022
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120B, 153, 34, 427, 436
High Courts05 Jan 2015Allowed
P. Mani Paul Vs Union of India
High Court Of Kerala · (2015) 01 KL CK 0020
High Courts05 Jan 2015Disposed off
Sajeev S. Vs Kerala State Electricity Board
High Court Of Kerala · (2015) 01 KL CK 0018
Constitution of India, 1950 - Article 14
High Courts05 Jan 2015
Radha Vs Deputy Tahsildar (RR), Mukundapuram and Others
High Court Of Kerala · (2015) 1 DMC 622 : (2015) 1 KHC 364 : (2015) 1 KLJ 526 : (2015) 1 KLT 423
Constitution of India, 1950 - Article 21Kerala Revenue Recovery Act, 1968 - Section 60Protection of Women From Domestic Violence Act, 2005 - Section 17