High Courts21 Oct 2016Disposed Off
Seetha K. Vs Managing Trustee, Thiruvangad Sreeramaswami Temple
High Court Of Kerala · (2016) 4 ILRKerala 776 : (2016) 4 KLT 76 : (2017) LIC 644
Payment of Gratuity Act, 1972 - Section 1(3)(b)
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 10 of 59
High Courts21 Oct 2016Dismissed
Rajan David Vs State of Kerala
High Court Of Kerala · (2016) 4 ILRKerala 841 : (2016) 4 KLT 73
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 - Rule 15(2)(b)Kerala Sports Rules, 2008 - Rule 22(4)
High Courts20 Oct 2016Disposed Off
Thomas J @ K.J. Thomas, Aged 54 Years, S/o. Ouseph Joseph, Karakkadu (H), Near Good Shepherd School, Thengana Kara, Madappally Village, Changanacherry Taluk, Kottayam District - Petitioner @HASH State of Kerala, Represented By The Secretary To The Revenue
High Court Of Kerala · (2017) 1 DRTC 414 : (2016) 4 ILRKerala 925 : (2016) 4 KLT 571
High Courts20 Oct 2016Disposed Off
Kali Ammal Vs Valliyammal
High Court Of Kerala · (2017) 172 AIC 867 : (2016) 4 KerLJ 575 : (2016) 4 KLT 903
High Courts20 Oct 2016Dismissed
Manakkal Nadakumar Vs M. Subramanyan
High Court Of Kerala · (2017) 1 ILRKerala 907
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1 (4), Section 11
High Courts20 Oct 2016Disposed Off
Shahul Hameed Vs Sulekha Beevi
High Court Of Kerala · (2017) 1 KerLJ 348 : (2017) 1 KLT 39
Kerala Court Fees and Suits Valuation Act, 1959 - Section 52
High Courts20 Oct 2016Dismissed
Saritha Soman Vs The District Collector
High Court Of Kerala · (2016) 4 KLT 78
Kerala Land Tax Act, 1961 - Section 6A
High Courts19 Oct 2016Allowed
Sheela O.K Vs New India Insurance Company Limited
High Court Of Kerala · (2016) 4 KerLJ 612
Motor Vehicles Act, 1989 - Section 149(2), Section 166
High Courts19 Oct 2016Dismissed
Thomas Vs Lonappan
High Court Of Kerala · (2016) 4 KLT 637
Kerala Panchayat Raj Act, 1994 - Section 2(35)Limitation Act, 1963 - Section 27Specific Relief Act, 1963 - Section 34
High Courts19 Oct 2016Dismissed
M/s. Travancore Diagnostics (P) Ltd. Vs Assistant Commissioner of Income-Tax
High Court Of Kerala · (2016) 290 CurTR 241 : (2017) 390 ITR 167 : (2016) 4 KLT 350 : (2017) 244 Taxman 316
Income Tax Act, 1961 - Section 143, Section 147, Section 147, Section 148, Section 292BB
High Courts18 Oct 2016Allowed
Namboothiri Trust Vs Government of Kerala
High Court Of Kerala · (2016) 4 ILRKerala 866 : (2016) 4 KerLJ 583
Constitution of India, 1950 - Article 226
High Courts18 Oct 2016Allowed
Hotel Elegance Vs State of Kerala
High Court Of Kerala · (2016) 4 KerLJ 844
Foreign Liquor Rules - Rule 13(11), Rule 13(3B)
High Courts18 Oct 2016Allowed
Aboobacker T.K., Aged 73 Years, S/o. Kunhayamu Haji, Thazheth Kalladi, Karakurussi(Post), Mannarkkad, Palakkad District - Petitioner @HASH Forest Range Officer, Forest Range Office, Ottapalam, Kulappully (Post), Pin-679 122
High Court Of Kerala · (2016) 4 ILRKerala 654 : (2016) 4 KerLJ 510 : (2016) 4 KLT 458
Constitution of India, 1950 - Article 226Preservation of Trees Act, 1986 - Section 5
High Courts18 Oct 2016Allowed
Sekharan K. Vs State of Kerala
High Court Of Kerala · (2017) CriLJ 1539 : (2017) 2 Crimes 420 : (2016) 4 ILRKerala 891
Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 19(3), Section 7
High Courts18 Oct 2016Disposed Off
Jacob George, Mammarapallil, Naranammoozhy P.O., Pathanamthitta - 689 711 - Petitioner @HASH Tomy Abraham, Aged 54 Years, S/o. Abraham, Manimaleth House, Vechoochira P.O., Pathanamthitta District - 686 511
High Court Of Kerala · (2017) 7 FLT 3 : (2016) 4 KLT 422
Kerala Panchayat Raj Act, 1994 - Section 232Mines And Minerals (Development And Regulation) Act, 1957 - Section 21(1), Section 21(4)
High Courts18 Oct 2016Allowed
Kunhimarakkar - Petitioner @HASH Kavakibul Islam Sangam and Hayathul Islam Secondary Madrassa
High Court Of Kerala · (2017) 1 CivilLJ 610 : (2016) 4 KLT 332
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 20Limitation Act, 1963 - Section 5Waqf Act, 1995 - Section 83(9)
High Courts17 Oct 2016Disposed Off
Prakashan Vs State of Kerala
High Court Of Kerala · (2017) 1 CriCC 542 : (2017) CriLJ 2460 : (2017) 1 ILRKerala 586 : (2017) 1 KerLJ 189 : (2016) 4 KLT 787
Criminal Procedure Code, 1973 (CrPC) - Section 319
High Courts17 Oct 2016Allowed
Zillion Infra Projects Pvt. Ltd. Vs A.I. Kuriakose
High Court Of Kerala · (2017) 1 ILRKerala 436 : (2017) 1 KerLJ 351 : (2017) 1 KLT 632
Arbitration and Conciliation Act, 1996 - Section 2(1)(e), Section 20, Section 42
High Courts17 Oct 2016Disposed Off
Ambattukavu Bhagavathy Kshethra Samithy Vs The Travancore Devaswom Board
High Court Of Kerala · (2016) 4 KLT 957
Travancore-Cochin Hindu Religious Institutions Act, 1950 - Section 37(1), Section 37(2)
High Courts17 Oct 2016Allowed
Ramesh Vs State of Kerala
High Court Of Kerala · (2017) 171 AIC 481 : (2017) 2 AICLR 209 : (2017) 1 CriCC 464 : (2017) 1 ILRKerala 53 : (2016) 4 KLT 994
Evidence Act, 1872 - Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(B)