COURT ARCHIVE

High Court Of Kerala judgments, 2016

1,171 judgments · page 15 of 59

High Courts07 Sept 2016Allowed

The Managing Committee, Thiruvalla East Co-Operative Bank Ltd. Vs State Co-Operative Election Commission

High Court Of Kerala · (2016) 4 KLT 965

Kerala Co-operative Societies Act, 1969 - Section 28BKerala Co-operative Societies Rules, 1969 - Rule 35A

High Courts07 Sept 2016Disposed Off

V.K. Manoj Pai Vs Indirambal

High Court Of Kerala · (2016) 4 KerLJ 167 : (2016) 4 KLT 48

High Courts07 Sept 2016Allowed

Hasmina P., Aged 31 Years, W/o. Abdul Razak, Now Residing At Arjunalayam, Gandhi Nagar, Karunagappally, Kollam District - Petitioners @HASH State of Kerala, Represented By Its Additional Chief Secretary, Home (Secret Section-A) Department, The Secretariat

High Court Of Kerala · (2016) 4 ILRKerala 763

Constitution of India, 1950 - Article 22(5)

High Courts07 Sept 2016Allowed

Chandran Vs Kuittan @ Appu

High Court Of Kerala · (2016) 4 ILRKerala 250 : (2016) 4 KerLJ 5 : (2016) 4 KLT 54

Criminal Procedure Code, 1973 (CrPC) — Section 311

High Courts07 Sept 2016Allowed

LPG Transporters Association, Room No.1, Anjali Building, Nadakavu P.O., Udayamperur, Represented By Its Secretary Binoy Alex - Petitioner @HASH The District Labour Officer, Office Of The District Labour Officer, Alappuzha, Pin - 688 001

High Court Of Kerala · (2017) 1 ILRKerala 59 : (2016) 4 KLT 157

Kerala Headload Workers Act, 1978 - Section 21

High Courts07 Sept 2016Dismissed

Indian Oil Corporation Ltd., represented by its Senior Divisional Manager, Panampilly Avenue, Panampilly Nagar P.O., Kochi-36 - Appellant @HASH Joseph Paul, Son of Vacco Paul, Aged 50 Years, Parappillil Lane, Ernakulam, Kochi-36

High Court Of Kerala · (2016) 4 ILRKerala 529 : (2016) 4 KerLJ 327 : (2016) 4 KLT 692

Civil Procedure Code, 1908 (CPC) - Section 11Kerala Land Reforms Act, 1963 - Section 106

High Courts07 Sept 2016Dismissed

District Educational Officer, Kannur - Applicants/appellants/respondents 2 to 4 In W.P.(C) @HASH A.V. Sathyabhama, Hsa, Moothedath High School, Thaliparamba, Kannur District-670 141 /Petitioners and 1st Respondent In W.P.(C)

High Court Of Kerala · (2016) 4 KLT 146

Kerala Education Rules, 1959 - Rule 43

High Courts07 Sept 2016Disposed Off

Sadanandan Vs State of Kerala

High Court Of Kerala · (2016) 4 KerLJ 600 : (2016) 4 KLT 74

Constitution of India, 1950 - Article 226

High Courts06 Sept 2016Disposed Off

Kunnathodath Muhammed Haji Vs Muhammedkutty

High Court Of Kerala · (2017) 2 CriCC 69 : (2017) 1 KLT 41

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 320(1), Section 482

High Courts05 Sept 2016Allowed

Vijayakumar Vs Chitra Jomon

High Court Of Kerala · (2016) 4 KerLJ 611

Motor Vehicles Act, 1989 - Section 147(3), Section 149(4)

High Courts05 Sept 2016Disposed Off

Noushad S. Vs Kerala State Road Transport Corporation

High Court Of Kerala · (2016) 4 ILRKerala 324 : (2016) 4 KerLJ 280 : (2016) 4 KLT 947

Constitution of India, 1950 — Article 226Kerala Service Rules, 1959 — Rule 90

High Courts05 Sept 2016Disposed Off

George Vs Vincent

High Court Of Kerala · (2016) 4 ILRKerala 573 : (2016) 4 KLT 167

Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Article 11(t), 5

High Courts02 Sept 2016Partly Allowed

L. Mini Vs Gireeshkumar

High Court Of Kerala · (2016) 4 KerLJ 181 : (2016) 4 KLT 219 : (2017) 1 TAC 82

High Courts01 Sept 2016Allowed

Basheer Vs State of Kerala

High Court Of Kerala · (2017) 2 ILRKerala 69 : (2017) 1 KLT 594

Kerala Minor Mineral Concession Rules, 2015 - Rule 58(1)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 - Section 12(10), Section 12(3), Section 20

High Courts01 Sept 2016Dismissed

Jayakutty. A Vs State of Kerala

High Court Of Kerala · (2016) 4 ILRKerala 823 : (2016) 4 KLT 138 : (2016) 4 LLJ 223

Constitution of India, 1950 — Article 226

High Courts01 Sept 2016Disposed Off

Firos Ali Vs State of Kerala

High Court Of Kerala · (2017) 169 AIC 327 : (2017) 1 AICLR 21 : (2017) ALLMRCri 49 : (2016) 4 CriCC 345 : (2017) CriLJ 478 : (2016) 4 ILRKerala 73 : (2016) 4 KerLJ 346 : (2016) 4 KLT 150 : (2016) 3 MadWNCri 275 : (2016) 4 RCRCriminal 799

Criminal Procedure Code, 1973 (CrPC) — Section 439

High Courts01 Sept 2016Disposed Off

Mujeeb - Petitioner @HASH Kunhalikutty

High Court Of Kerala · (2017) 1 CivilLJ 438 : (2016) 4 KLT 334

Conduct of Elections Rules, 1961 - Rule 94-A

High Courts01 Sept 2016Disposed Off

K.A. Hashim Vs State of Kerala

High Court Of Kerala · (2017) CriLJ 109 : (2016) 4 ILRKerala 316 : (2016) 3 KerLJ 832 : (2016) 4 KLT 33

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts01 Sept 2016Dismissed

Nikhil T.M. Vs Deputy Excise Commissioner

High Court Of Kerala · (2016) 4 KLT 372

Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 - Rule 4(2)Kerala Abkari Act, 1077 - Section 53B

High Courts31 Aug 2016Disposed Off

SBT, Kottayam Vs Coods Agro Pvt. Ltd.

High Court Of Kerala · (2017) 1 DRTC 111

Companies Act, 1956 - Section 529, Section 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 17, Section 18