High Courts11 Mar 2015Dismissed
Board of Directors of The Oachira SCB and Others Vs Kerala State Co-Operative Election Commission and Others
High Court Of Kerala · (2015) 03 KL CK 0032
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 84 of 116
High Courts11 Mar 2015Dismissed
Nishad M.A. Vs Ramachandran N.
High Court Of Kerala · (2015) 2 ILR Ker 211 : (2015) 2 KLJ 705 : (2015) 2 KLT 169
Constitution of India, 1950 - Article 215, 226, 227Contempt of Courts Act, 1971 - Section 12, 15, 2(c)Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts11 Mar 2015Allowed
The Kerala Water Authority Vs E. Jacob Varghese and Others
High Court Of Kerala · (2015) 03 KL CK 0002
High Courts10 Mar 2015
Kunahammed Vs Forest Range Officer, Kuttiyady
High Court Of Kerala · (2015) 5 FLT 679
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 114(e)Kerala Preservation of Trees Act, 1986 - Section 13(2), 2(c), 4, 4(1), 4(6)
High Courts10 Mar 2015
Mohammed Fariz and Co. Vs Commissioner of Customs
High Court Of Kerala · (2015) 322 ELT 53
High Courts10 Mar 2015Disposed off
Ramesh P.A. Vs State of Kerala and Others
High Court Of Kerala · (2015) 03 KL CK 0318
Mines and Minerals (Development and Regulation) Act, 1957 - Section 21(6)
High Courts10 Mar 2015Allowed
Parameswaran Pillai Sukumara Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 03 KL CK 0316
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4(2)Kerala Land Reforms Act, 1963 - Section 125(1)
High Courts10 Mar 2015Disposed off
Abdul Muneer Vs The Revenue Divisional Officer and Others
High Court Of Kerala · (2015) 03 KL CK 0297
Mines and Minerals (Development and Regulation) Act, 1957 - Section 21(6)
High Courts10 Mar 2015Dismissed
Hashir Vs Shima
High Court Of Kerala · (2016) AIR (Ker) 2 : (2015) 2 ILR Ker 855 : (2015) 3 KHC 97 : (2015) 3 KLJ 38 : (2015) 2 KLT 919 : (2015) 3 RCR(Criminal) 683
Constitution of India, 1950 - Article 141, 144, 226, 227, 300ACriminal Procedure Code, 1973 (CrPC) - Section 397(1), 401Protection of Women From Domestic Violence Act, 2005 - Section 12, 17(1), 18, 18, 19, 19
High Courts10 Mar 2015Dismissed
Thundiyil Nazeer Vs Parambath Vysiambath Majina
High Court Of Kerala · (2015) 03 KL CK 0234
Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(4)Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3
High Courts10 Mar 2015Allowed
Sr. Divisional Personnel Officer, Southern Railway and Others Vs M. Swaminathan and Others
High Court Of Kerala · (2015) 03 KL CK 0209
Industrial Disputes Act, 1947 - Section 33C(2)
High Courts10 Mar 2015Allowed
Kaniyamkudy Ayisha Vs Shamsudheen and Others
High Court Of Kerala · (2015) 03 KL CK 0208
High Courts10 Mar 2015Allowed
Preman Vs Sheeja and Others
High Court Of Kerala · (2015) 03 KL CK 0201
Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(4)
High Courts10 Mar 2015Dismissed
Sudhakaran N. Vs State of Kerala and Others
High Court Of Kerala · (2015) 2 ILR Ker 468 : (2015) 2 KHC 356
Constitution of India, 1950 - Article 141Criminal Procedure Code, 1973 (CrPC) - Section 216
High Courts10 Mar 2015
Kunhammed Vs Forest Range Officer
High Court Of Kerala · (2015) 4 ILR Ker 365 : (2015) 2 KHC 332 : (2015) 2 KLJ 671
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 114(e)Kerala Preservation of Trees Act, 1986 - Section 13(2), 2(c), 4, 4(1), 4(6)
High Courts10 Mar 2015Dismissed
George Joseph and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 03 KL CK 0097
Land Acquisition Act, 1894 - Section 4, 4(1), 5A, 5-A, 5A(1)
High Courts10 Mar 2015Dismissed
Travancore Devaswom Board and Others Vs B. Santhosh Kumar and Others
High Court Of Kerala · (2015) 03 KL CK 0066
High Courts10 Mar 2015Dismissed
Kadappamannil Rathnaprabha Vs M. Kuttyali Haji and Others
High Court Of Kerala · (2015) 1 RCR(Rent) 443
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(4)(i), 14(1), 14(1)(b), 20
High Courts10 Mar 2015Dismissed
Shine Tom Vs State
High Court Of Kerala · (2015) 03 KL CK 0031
Constitution of India, 1950 - Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 161(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(b), 27(a), 29, 43(1), 50
High Courts10 Mar 2015Allowed
Jessy Alexander Vs Kandasamy and Others
High Court Of Kerala · (2015) 03 KL CK 0006