High Courts11 Sept 2015Dismissed
Krishna Moorthy Vs Soumya Krishnan
High Court Of Kerala · (2016) 1 DMC 319 : (2015) 5 KHC 365 : (2015) 4 KLJ 477 : (2015) 4 KLT 471
Family Courts Act, 1984 - Section 7, 7(1), 7(1)(c), 7(1)(d), 7(c)
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 25 of 116
High Courts11 Sept 2015Dismissed
Krishna Moorthy Vs Soumya Krishnan and Others
High Court Of Kerala · (2015) 4 KLJ 477
Family Courts Act, 1984 - Section 7, 7(1), 7(1)(c), 7(1)(d), 7(c)
High Courts11 Sept 2015Allowed
P.A. Sainuddin Nisari Manzil Vs The Executive Engineer
High Court Of Kerala · (2015) 5 KHC 60
High Courts11 Sept 2015Dismissed
Vismayas Max Animation Academy Vs Mahathma Gandhi University
High Court Of Kerala · (2015) 5 KHC 33
High Courts11 Sept 2015Dismissed
Subhash Sait Vs Sree Gokulam Chits and Finance and Others
High Court Of Kerala · (2015) 4 KHC 741 : (2015) 4 KLT 497
Criminal Procedure Code, 1973 (CrPC) - Section 357(1), 362, 397, 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 68, 69
High Courts10 Sept 2015Dismissed
R. Balakrishna Pilla Vs State of Kerala and Others
High Court Of Kerala · (2015) 4 ILR (Ker) 933 : (2015) 4 KHC 924 : (2015) 4 KLJ 223
Criminal Procedure Code, 1973 (CrPC) - Section 200, 202, 482Penal Code, 1860 (IPC) - Section 499, 500
High Courts10 Sept 2015Dismissed
P. Ajaikumar Vs State of Kerala and Others
High Court Of Kerala · (2015) 09 KL CK 0110
Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 254Kerala Value Added Tax Act, 2003 - Section 18A, 2(xix), 27, 28, 29
High Courts10 Sept 2015Allowed
Kurien E. Kalathil Vs State of Kerala and Others
High Court Of Kerala · (2015) 09 KL CK 0056
High Courts10 Sept 2015Allowed
Annakody Vs State of Kerala and Others
High Court Of Kerala · (2015) 4 KHC 892 : (2015) 4 KLJ 240 : (2015) 4 KLT 757
Criminal Procedure Code, 1973 (CrPC) - Section 133, 133(1), 138, 138(1), 138(2)
High Courts09 Sept 2015Dismissed
Rajesh M. and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 09 KL CK 0147
High Courts09 Sept 2015Dismissed
Navas Vs State of Kerala
High Court Of Kerala · (2015) 09 KL CK 0142
Criminal Procedure Code, 1973 (CrPC) - Section 227, 239, 245Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22Penal Code, 1860 (IPC) - Section 120B, 302, 307, 308, 328
High Courts09 Sept 2015
Kochi Metro Rail Ltd. Vs Union of India and Others
High Court Of Kerala · (2015) 09 KL CK 0073
Income Tax Act, 1961 - Section 194LA, 195, 206CRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 96
High Courts08 Sept 2015Disposed off
Sreejith Vs Sub Inspector of Police
High Court Of Kerala · (2015) 3 KLT 986
Mines and Minerals (Development and Regulation) Act, 1957 - Section 22
High Courts08 Sept 2015Allowed
The Manager, St. Dominic''s College Vs Joseph Chacko and Others
High Court Of Kerala · (2015) 09 KL CK 0180
Employees State Insurance Act, 1948 - Section 74, 75, 75(1), 75(1)(g), 87Mahatma Gandhi University Act, 1985 - Section 63, 63(6), 67
High Courts08 Sept 2015Dismissed
State of Kerala and Others Vs V.N. Prasannakumaran Nair and Others
High Court Of Kerala · (2015) 09 KL CK 0134
High Courts08 Sept 2015
The Commissioner of Income Tax Vs Merchem Limited
High Court Of Kerala · (2015) 280 CTR 381 : (2016) 1 ILR (Ker) 118 : (2015) 378 ITR 443 : (2015) 235 TAXMAN 291
Income Tax Act, 1961 - Section 139, 139(1), 143(1), 143(2), 2
High Courts08 Sept 2015
K.K.J. Foundations Vs The Assistant Director of Income Tax (Exemption)
High Court Of Kerala · (2015) 378 ITR 311 : (2015) 234 TAXMAN 712
Income Tax Act, 1961 - Section 11, 11(1)(d), 114, 116, 12AA
High Courts08 Sept 2015Allowed
The Secretary, Maradu Muncipality Vs ATC Telecom Tower Corporation Pvt. Ltd. and Others
High Court Of Kerala · (2015) 5 KHC 901
Constitution of India, 1950 - Article 226
High Courts08 Sept 2015Disposed off
C.K. Zeenath Vs State Police Chief/Director General of Police and Others
High Court Of Kerala · (2015) 09 KL CK 0108
Constitution of India, 1950 - Article 14, 19(1)(a), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 174, 302Penal Code, 1860 (IPC) - Section 307, 394, 452, 504, 506
High Courts08 Sept 2015Dismissed
Caravel Shipping Services Pvt. Ltd. Vs Premier Sea Foods Exim Pvt. Ltd.
High Court Of Kerala · (2015) 5 KHC 58 : (2015) 4 KLT 1035
Arbitration and Conciliation Act, 1996 - Section 2(b), 26, 7, 8Constitution of India, 1950 - Article 227Multimodal Transportation of Goods Act, 1993 - Section 2(k), 2(l), 2(la), 26, 26(2)