High Courts17 Sept 2015Disposed Off
Joseph Thomas Vs Agricultural Officer, Alappuzha and Others
High Court Of Kerala · (2015) 5 KHC 103
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 9(8), 9(8)(ii)
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 23 of 116
High Courts17 Sept 2015
ITC Freight Services Pvt. Ltd. Vs Commr. of C. Ex., Cus. & S.T., Cochin
High Court Of Kerala · (2015) 40 STR 887
High Courts17 Sept 2015Dismissed
Vilasini E.D. Vs Deputy Commissioner, Commercial Taxes and Others
High Court Of Kerala · (2015) 5 KHC 299
Contract Act, 1872 - Section 128
High Courts17 Sept 2015Disposed Off
Easwari Vs Kerala State Co-operative Employees Pension Board
High Court Of Kerala · (2015) 4 ILR (Ker) 945 : (2015) 4 KLT 586
High Courts17 Sept 2015Disposed Off
Joseph Thomas Vs The Agricultural Officer
High Court Of Kerala · (2015) 5 KHC 103
High Courts16 Sept 2015Dismissed
Beena Jolly Vs State of Kerala and Others
High Court Of Kerala · (2015) 5 KHC 1
Kerala Panchayat Raj Act, 1994 - Section 157, 157(3), 157(4)
High Courts16 Sept 2015Dismissed
Apollo Tyres Ltd. Vs The Industrial Tribunal, Palakkad and Others
High Court Of Kerala · (2015) 09 KL CK 0150
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 2(q), 25C, 25E, 25E (iii), 25E(iii)
High Courts16 Sept 2015Disposed off
Pushparaj M.S. Vs The Revenue Divisional Officer and Others
High Court Of Kerala · (2015) 4 KHC 907
Mines and Minerals (Development and Regulation) Act, 1957 - Section 3, 3(e)
High Courts16 Sept 2015Dismissed
Hotel Indraprastha Vs K. Somasekharan Nair and Others
High Court Of Kerala · (2015) 4 ILR (Ker) 695 : (2015) 4 KLJ 242
Constitution of India, 1950 - Article 76(2)Kerala Municipalities Act, 1994 - Section 19, 310, 311, 312, 313Kerala Panchayat Raj Act, 1994 - Section 271G, 271S
High Courts16 Sept 2015Disposed off
Fayis Vs The Assistant Police Commissioner and Others
High Court Of Kerala · (2015) 09 KL CK 0113
Criminal Procedure Code, 1973 (CrPC) - Section 167, 190, 193, 204, 205Penal Code, 1860 (IPC) - Section 120B, 143, 147, 148, 149
High Courts16 Sept 2015Dismissed
Benson Vs State of Kerala
High Court Of Kerala · (2015) 09 KL CK 0077
Criminal Procedure Code, 1973 (CrPC) - Section 173, 239, 240, 241, 313Penal Code, 1860 (IPC) - Section 379, 414
High Courts16 Sept 2015Dismissed
P. Bonny Natesh Vs State of Kerala and Others
High Court Of Kerala · (2015) 09 KL CK 0075
Constitution of India, 1950 - Article 162, 227, 254, 254(1)Indian Medical Council Act, 1956 - Section 20, 33Kerala Public Services Act, 1968 - Section 2
High Courts16 Sept 2015
Kuriakose Vs Kodencherry Service Co-operative Bank Ltd.
High Court Of Kerala · (2015) 4 ILR Ker 998 : (2015) 4 KLT 808
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 23Kerala Co-operative Societies Act, 1969 - Section 83
High Courts16 Sept 2015
Muhammed Khani Vs District Geologist
High Court Of Kerala · (2016) 6 FLT 96 : (2015) 4 KLT 145
Mines and Minerals (Development and Regulation) Act, 1957 - Section 3, 3(e)
High Courts16 Sept 2015
Muhammed Ziyad Vs State of Kerala and Others
High Court Of Kerala · (2015) 4 ILR (Ker) 1128 : (2015) 4 KHC 748 : (2015) 4 KLJ 22
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 376
High Courts16 Sept 2015
Attinkara Electronics Division Vs State of Kerala
High Court Of Kerala · (2015) 4 KLT 609
Kerala Value Added Tax Act, 2003 - Section 16, 19, 23, 24, 25
High Courts16 Sept 2015Allowed
Jose P.V. Vs Celestina V.P. and Others
High Court Of Kerala · (2016) 1 ACC 941 : (2015) ILR Ker 494 : (2015) 4 KHC 928 : (2015) 4 KLJ 276 : (2015) 4 KLT 706
High Courts16 Sept 2015Disposed Off
Peringome Service Co-operative Bank Ltd. Vs State Co-operative Employees Pension Board and Others
High Court Of Kerala · (2015) 5 KHC 141
High Courts16 Sept 2015Dismissed
Jayaprakash and Others Vs Valsa R. and Others
High Court Of Kerala · (2016) 1 ILR (Ker) 156 : (2015) 5 KHC 661 : (2015) 4 KLJ 781 : (2015) 4 KLT 740
Constitution of India, 1950 - Article 227
High Courts16 Sept 2015
Attinkara Electronics Division, Pathanamthitta Vs State of Kerala and Others
High Court Of Kerala · (2015) 5 KHC 574
Karnataka Value Added Tax Act, 2003 - Section 16, 19, 23, 24, 25