High Courts20 Sept 2016Dismissed
Manager, Pavandoor Higher Secondary School Vs Sadanandan
High Court Of Kerala · (2016) 4 ILRKerala 604 : (2016) 4 KLT 207
Kerala Education Rules, 1959 — Rule 44A
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 14 of 59
High Courts20 Sept 2016Disposed Off
Mr. Ajith Gopal Nambiar Vs Mr. Jacob Raju
High Court Of Kerala · (2016) 4 AICLR 594 : (2016) 4 CriCC 861 : (2016) 4 ILRKerala 671 : (2016) 4 KLT 192
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 418, 420, 421, 422, 424
High Courts20 Sept 2016Dismissed
Geetha Vs Employees State Insurance Corporation
High Court Of Kerala · (2016) 4 KLT 203
Constitution of India, 1950 — Article 226
High Courts20 Sept 2016Allowed
P. Kumaran Vs State of Kerala
High Court Of Kerala · (2017) 1 ILRKerala 330 : (2016) 4 KLT 718
High Courts20 Sept 2016Dismissed
Amil Antony M.A., S/o. Antony, Aged 15 Years, Std.XC, Kendriya Vidyalaya, Ernakulam, Kadavanthra, Kochi - 682 020, Minor, represented by his Natural Guardian and Father, Antony M.T, S/o. Late M.C. Thomas, Aged 47 Years, ''Tharavad'', Maliakkal House, Panang
High Court Of Kerala · (2016) 4 ILRKerala 596 : (2016) 4 KerLJ 216
Constitution of India, 1950 - Article 226
High Courts19 Sept 2016Disposed Off
Union of India Vs A.S. Shaji
High Court Of Kerala · (2016) 4 ILRKerala 946 : (2016) 4 KerLJ 521 : (2016) 4 KLT 605
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Kerala Self Financing Engineering College Managements'' Association Vs State of Kerala
High Court Of Kerala · (2016) 4 KLT 1018
High Courts09 Sept 2016Allowed
Royce Chirayil Vs State of Kerala
High Court Of Kerala · (2016) 4 KLT 1055 : (2017) 1 RCRCivil 1048 : (2017) 1 SCT 654
Constitution of India, 1950 - Article 155, Article 163, Article 316, Article 317Right To Information Act, 2005 - Section 15(3), Section 15(3), Section 15(5), Section 15(5), Section 17, Section 17
High Courts09 Sept 2016Dismissed
Kuttan Raghavan Vs Ittyathi Maniyan @ Babu
High Court Of Kerala · (2017) 171 AIC 486 : (2017) 1 CivCC 528 : (2017) 1 CivilLJ 909 : (2017) 1 ICC 404 : (2016) 4 ILRKerala 966 : (2016) 4 KerLJ 161 : (2016) 4 KLT 939
Transfer of Property Act, 1882 - Section 58, Section 60
High Courts09 Sept 2016Disposed Off
The Commissioner of Income Tax Vs Dr. K.M. Mehaboob
High Court Of Kerala · (2017) 292 CurTR 237 : (2017) 244 Taxman 263
Income Tax Act, 1961 - Section 23(1)(b)
High Courts09 Sept 2016Dismissed
Union of India Vs N. Chandralal
High Court Of Kerala · (2017) 2 KerLJ 301
Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 - Section 47
High Courts09 Sept 2016Dismissed
Abdul Noushad - Appellant @HASH Helen
High Court Of Kerala · (2016) 4 ILRKerala 631 : (2016) 4 KLT 12
Contract Act, 1872 - Section 73Kerala Court Fees and Suits Valuation Act, 1959 - Section 42(a), Section 52Specific Relief Act, 1963 - Section 16, Section 20
High Courts09 Sept 2016Dismissed
K.C. Elamma Vs Union of India
High Court Of Kerala · (2016) 4 KLT 69
Constitution of India, 1950 - Article 14, Article 226Police Service (Appointment by Promotion) Act, 1955 - Regulation 5
High Courts09 Sept 2016Allowed
Sakeer Hussain T.P. Vs Naseera
High Court Of Kerala · (2017) 169 AIC 319 : (2017) AIRCC 721 : (2017) 2 ECrC 168 : (2016) 4 ILRKerala 917 : (2016) 4 KerLJ 262 : (2016) 4 KLT 186
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Sept 2016Allowed
K.K. Divakaran Vs State of Kerala
High Court Of Kerala · (2016) 4 AICLR 664 : (2016) 4 ILRKerala 643 : (2016) 4 KerLJ 273 : (2016) 4 KLT 233
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Sept 2016Disposed Off
Gangadharan C.P. Vs Abdul Nasir
High Court Of Kerala · (2016) 4 ILRKerala 702 : (2016) 4 KLT 592
Constitution of India, 1950 - Article 21Kerala Headload Workers Rules, 1981 - Rule 26A(2)
High Courts09 Sept 2016Allowed
Deputy Commissioner of Commercial Taxes Vs K.J. Kurian
High Court Of Kerala · (2016) 4 KLT 621
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 46Constitution of India, 1950 - Article 227Kerala General Sales Tax Act, 1963 - Section 49A
High Courts08 Sept 2016Dismissed
V.P. Abdul Kareem, S/o Aboo, Aged 55 Years, Residing at Plot No.4, Tamarind Nest Apartment, Cherooty Nagar, Housing Colony, Kalathikunnu Amsom And Desom, Kozhikode Taluk And District - Petitioner/Defendant @HASH Mehroof Manalody, S/o. Late Aboobacker Haji
High Court Of Kerala · (2016) AIRCC 3312 : (2017) 1 CivCC 81 : (2016) 4 ICC 767 : (2016) 4 ILRKerala 752 : (2016) 4 KerLJ 339 : (2016) 4 KLT 442
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 15, Section 26Constitution of India, 1950 - Article 227
High Courts08 Sept 2016Disposed Off
Pradeep Borah @ Joji - Appellant @HASH State of Kerala
High Court Of Kerala · (2016) 4 ILRKerala 624
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15, Section 16, Section 7APenal Code, 1860 (IPC) - Section 120(B), Section 302, Section 34, Section 396, Section 449
High Courts07 Sept 2016Dismissed
Bharat Sanchar Nigam Ltd. Vs Secretary to Govt. Department of Local Self Government
High Court Of Kerala · (2016) 4 ILRKerala 853 : (2016) 4 KerLJ 837 : (2016) 4 KLT 898
Kerala Panchayat Raj (Profession Tax) Rules, 1996 - Rule 2(c), Rule 4