High Courts18 Mar 2015Disposed off
Rahul Vincent Rajan Vs University of Kerala and Others
High Court Of Kerala · (2015) 03 KL CK 0213
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 81 of 116
High Courts18 Mar 2015
Nabeel Ansari Vs Department of Customs and Others
High Court Of Kerala · (2015) 322 ELT 461 : (2015) 2 KHC 828
Evidence Act, 1872 - Section 139
High Courts18 Mar 2015Disposed off
The Pallikkunnu Service Co-Operative Bank Ltd. Vs Joint Registrar Of Co-Operative Societies (General) and Others
High Court Of Kerala · (2015) 03 KL CK 0186
Kerala Co-operative Societies Act, 1969 - Section 32, 32(1), 32(2), 53(1)
High Courts18 Mar 2015Disposed off
Anil Raj. A. Vs The Secretary, Ministry of External Affairs and Others
High Court Of Kerala · (2015) 03 KL CK 0171
High Courts18 Mar 2015Disposed off
Sreekumar M.G. Vs State of Kerala and Others
High Court Of Kerala · (2015) 2 ILR Ker 479 : (2015) 2 KHC 452 : (2015) 2 KLT 696
High Courts18 Mar 2015Dismissed
Darusalam Masjid and Others Vs Mohammed Haneefa and Others
High Court Of Kerala · (2015) 03 KL CK 0159
Constitution of India, 1950 - Article 227
High Courts18 Mar 2015Allowed
Sasikumar Vs Krishnankutty and Others
High Court Of Kerala · (2015) 03 KL CK 0124
High Courts18 Mar 2015Allowed
Ranjith R. Vs The Institute of Human Resources Development (I.H.R.D) and Others
High Court Of Kerala · (2015) 03 KL CK 0111
High Courts18 Mar 2015Allowed
Vasu and Others Vs G. Paramasivam and Others
High Court Of Kerala · (2015) 2 KLJ 699
Motor Vehicles Act, 1988 - Section 173Penal Code, 1860 (IPC) - Section 279, 304(A), 304A, 337, 337(2)
High Courts18 Mar 2015Allowed
Shyju Abraham Vs State of Kerala and Others
High Court Of Kerala · (2015) 03 KL CK 0101
High Courts18 Mar 2015Disposed off
Vinod Kumar Vs Station House Officer, Changaramkulam Police Station
High Court Of Kerala · (2015) 03 KL CK 0021
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 102, 451, 457Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 20, 20(1)
High Courts17 Mar 2015Disposed off
Aneesh Kumar M.M. and Others Vs Kerala Public Service Commission and Others
High Court Of Kerala · (2015) 03 KL CK 0282
Constitution of India, 1950 - Article 14
High Courts17 Mar 2015
Chandran Vs State of Kerala
High Court Of Kerala · (2015) 3 KHC 171 : (2015) 2 KLJ 783 : (2015) 3 RCR(Criminal) 678
Penal Code, 1860 (IPC) - Section 302
High Courts17 Mar 2015Dismissed
National Paint Industries Vs National Paint Factories Company Ltd.
High Court Of Kerala · (2016) 1 ILR (Ker) 65 : (2015) 3 KHC 278 : (2015) 2 KLT 760
High Courts17 Mar 2015
Abdul Salam Vs The District Collector and Others
High Court Of Kerala · (2015) 03 KL CK 0109
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 102, 451, 457Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 20, 20(1)
High Courts17 Mar 2015
Anil K. Muhamed Vs State and Others
High Court Of Kerala · (2015) 03 KL CK 0108
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 294(b), 341, 354, 506(i)Protection of Women From Domestic Violence Act, 2005 - Section 12
High Courts17 Mar 2015Allowed
Thomas Philip Vs The Corporation of Cochin and Others
High Court Of Kerala · (2015) 03 KL CK 0102
Kerala Municipalities Act, 1994 - Section 406(3)
High Courts17 Mar 2015Partly Allowed
Islahul Muslimeen Jama-Ath Vs Karunagappally Grama Panchayat and Others
High Court Of Kerala · (2015) 2 ILR Ker 635 : (2015) 2 KHC 686 : (2015) 2 KLJ 541 : (2015) 2 KLT 259
Kerala Municipalities Act, 1994 - Section 233, 235
High Courts17 Mar 2015Disposed off
Unnikrishnan Vs The Sub-Inspector of Police and Others
High Court Of Kerala · (2015) 03 KL CK 0020
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 102, 451, 457Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 20, 20(1)
High Courts17 Mar 2015Dismissed
Pullikunnil Yousuff Vs Alayan Abdul Rasheed and Others
High Court Of Kerala · (2015) 03 KL CK 0010
Kerala Local Authorities (Prohibition of Defection) Act, 1999 - Section 3