COURT ARCHIVE

High Court Of Kerala judgments, 2015

2,318 judgments · page 3 of 116

High Courts27 Nov 2015Allowed

Rajeesh Vs State of Kerala and Others

High Court Of Kerala · (2016) 1 ILR (Ker) 136 : (2015) 5 KHC 813

Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 439National Investigation Agency Act, 2008 - Section 21(4)Penal Code, 1860 (IPC) - Section 120B, 124(A)

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High Courts27 Nov 2015Disposed Off

N.V. Baby Vs The Kerala Water Authority and Others

High Court Of Kerala · (2015) 11 KL CK 0106

Constitution of India, 1950 - Article 226

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High Courts27 Nov 2015Dismissed

P.P. Pradeep Vs State of Kerala

High Court Of Kerala · (2015) 11 KL CK 0100

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 307, 376, 506(i)

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High Courts27 Nov 2015Disposed Off

J. Sreelatha Vs State of Kerala and Others

High Court Of Kerala · (2015) 11 KL CK 0017

Kerala Co-operative Societies Act, 1969 - Section 80

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High Courts27 Nov 2015Dismissed

C. Suresh Vs India Cements Capital and Finance Limited Chennai

High Court Of Kerala · (2015) 4 KerLJ 862 : (2015) 5 KHC 909

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High Courts26 Nov 2015Allowed

Krishnakumar and Others Vs State of Kerala

High Court Of Kerala · (2015) 11 KL CK 0099

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High Courts26 Nov 2015Dismissed

Abdul Kareem Vs State of Kerala

High Court Of Kerala · (2015) 11 KL CK 0072

Evidence Act, 1872 - Section 91Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(A), 22(c), 42, 50

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High Courts26 Nov 2015Allowed

Hindustan Petroleum Corporation Limited Vs Kerala State Electricity Board Limited and Others

High Court Of Kerala · (2015) 5 KHC 794

Constitution of India, 1950 - Article 226

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High Courts26 Nov 2015Dismissed

Sarfudheen Vs Naseema

High Court Of Kerala · (2015) 11 KL CK 0065

Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(2)(b), 11(3)

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High Courts26 Nov 2015Allowed

Sudhakaran B.B. Vs State of Kerala and Others

High Court Of Kerala · (2016) 1 KLJ 19

Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 114

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High Courts26 Nov 2015Disposed Off

C.I. Majeed, Vs Kerala State Wakf Board

High Court Of Kerala · (2016) 3 CivilLJ 786 : (2016) 2 ILRKerala 816 : (2016) 2 KerLJ 761 : (2016) 3 KHC 139 : (2016) 2 KLT 759 : (2017) 2 RCRCivil 505

Civil Procedure Code, 1908 (CPC) - Section 92Waqf Act, 1995 - Section 47, Section 66, Section 69

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High Courts25 Nov 2015Allowed

Banerji Memorial Club Vs Taluk Tahsildar Trichur and Others

High Court Of Kerala · (2016) 1 KLJ 44 : (2016) 1 KLT 241

Evidence Act, 1872 - Section 114Kerala Land Conservancy Act, 1957 - Section 10(1), 11, 11(1), 3, 3(1)

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High Courts25 Nov 2015Allowed

The Kerala State Co-operative Bank Ltd. Vs Kerala Co-operative Ombudsman and Others

High Court Of Kerala · (2016) 1 KHC 52

Kerala Co-operative Societies Act, 1969 - Section 69, 69(1)(f), 82, 83

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High Courts25 Nov 2015Allowed

A.S. Sarojam Vs Kerala State Civil Supplies Corporation and Others

High Court Of Kerala · (2016) 1 LLJ 214

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High Courts25 Nov 2015Partly Allowed

P. Soundararajan Vs Superintendent of Police and Others

High Court Of Kerala · (2015) 11 KL CK 0064

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120B, 420, 477APrevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)

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High Courts25 Nov 2015

Sumesh Chandran Vs Saraswathy Amma and Others

High Court Of Kerala · (2015) 11 KL CK 0059

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4, Order 41 Rule 19, Order 9 Rule 13Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(3), 11(4)(ii)

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High Courts25 Nov 2015Allowed