High Courts31 Aug 2016Disposed Off
Rajeevan Vs State of Kerala
High Court Of Kerala · (2017) 1 ILRKerala 583
Criminal Procedure Code, 1973 (CrPC) - Section 320
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 16 of 59
High Courts31 Aug 2016Allowed
Suhail Babu Vs Thazhath Karthyani
High Court Of Kerala · (2017) 169 AIC 336 : (2016) 4 CivCC 667 : (2017) 1 ILRKerala 820 : (2016) 4 KLT 211
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6C
High Courts31 Aug 2016Dismissed
M.C. Sarojini Amma Vs P. Gopalan
High Court Of Kerala · (2017) AIRCC 73 : (2016) 4 ILRKerala 492 : (2016) 4 KerLJ 352 : (2016) 4 KLT 77
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 13
High Courts31 Aug 2016Dismissed
Abdul Gafoor, S/o. Kunhumuhammed, Aged 36 Years, Puthur House, Perinthalmanna, Malappuram District - Petitioner @HASH The Circle Inspector of Police, Cherpulassery, Palakkad District
High Court Of Kerala · (2016) 4 KerLJ 598 : (2016) 4 KLT 525
High Courts30 Aug 2016Dismissed
Kottayam Institute Vs Admission Supervisory Committee
High Court Of Kerala · (2016) 4 KLT 24
Constitution of India, 1950 — Article 226
High Courts30 Aug 2016Dismissed
Sheela W/o. Late Ramachandran, Chandrakantham, T.C. 65/64, Thiruvallom. P.O., Thiruvananthapuram-27 - Petitioner @HASH The State of Kerala represented by the Principal Secretary to Government, Department of Finance, Government Secretariat, Thiruvananthapu
High Court Of Kerala · (2016) 4 ILRKerala 576 : (2016) 4 KLT 90
Constitution of India, 1950 - Article 226
High Courts30 Aug 2016Disposed Off
M/s. K.K. Rocks and Granites India (P) Ltd., Kottackal, TC 2/3497, Pattom, Thiruvananthapuram-695 004. Represented By Its Managing Director, Sri. Arun Varghese - Petitioner @HASH Latha S., Aswathy Bhavan, Machel, Mookunimala, Thiruvananthapuram-695571 - R
High Court Of Kerala · (2017) 1 CivilLJ 403 : (2017) 7 FLT 7 : (2016) 4 ILRKerala 912 : (2016) 4 KerLJ 518 : (2016) 4 KLT 560
National Green Tribunal (Practices and Procedure) Rules, 2011 - Rule 15(6)
High Courts29 Aug 2016Dismissed
Baby Augustian Vs Alex Kozhikkottu
High Court Of Kerala · (2016) 4 KerLJ 314
Constitution of India, 1950 - Article 227Kerala Panchayat Raj Act, 1994 - Section 34(1)(b)(i), Section 34(2)
High Courts29 Aug 2016Dismissed
S.S. Krishna Rao Vs Susheela Krishna Pai
High Court Of Kerala · (2017) 1 KLT 4
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 2
High Courts29 Aug 2016Disposed Off
Kerala State Beverages (M and M) Corporation Limited Sasthamangalam, Trivandrum, 695010, Rep. By Managing Director - Appellant @HASH Joint Commissioner of Income Tax Special Range, Trivandrum - 693 001
High Court Of Kerala · (2017) 293 CurTR 581 : (2016) 388 ITR 600
Income Tax Act, 1961 - Section 240, Section 245
High Courts29 Aug 2016Allowed
M/s. General Constructions Vs The South Indian Bank Limited
High Court Of Kerala · (2016) 4 CivCC 559 : (2016) 4 ILRKerala 142 : (2016) 3 KerLJ 844 : (2016) 3 KLT 868
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(3)(a)(i)
High Courts26 Aug 2016Disposed Off
S. Gopalakrishnan Vs Commissioner of Income Tax
High Court Of Kerala · (2017) 390 ITR 518
Income Tax Act, 1961 - Section 37, Section 64(1)(II)
High Courts26 Aug 2016Dismissed
State of Kerala Vs Radhamma K.
High Court Of Kerala · (2016) 4 CivCC 409 : (2016) 4 ILRKerala 953 : (2016) 4 KerLJ 40 : (2016) 3 KLT 982
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(2)Land Acquisition Act, 1894 — Section 18, 54
High Courts26 Aug 2016Dismissed
Philip Mathew Vs Kerala Transport Development Finance Corporation Ltd.
High Court Of Kerala · (2016) 4 KerLJ 62 : (2016) 4 KLT 22
Constitution of India, 1950 — Article 226
High Courts26 Aug 2016Allowed
M/s. Nitta Gelatine India Limited, (Formerly M/s. Kerala Chemicals and Proteins Ltd.), Panamapilly Nagar, Kochi-36., PAN No. AABCK1582H - Appellant @HASH Assistant Commissioner of Income Tax, Circle-1(1), Ernakulam
High Court Of Kerala · (2016) 4 ILRKerala 860 : (2016) 4 KLT 521
Companies Act, 1956 - Section 67Income Tax Act, 1961 - Section 35D(2)(c)(iv)
High Courts26 Aug 2016Dismissed
Quilon District Private Bus Operators Vs The Regional Transport Authority
High Court Of Kerala · (2017) AIRCC 709 : (2016) 3 KLT 994
Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 137, 138, 82, 88(2), 68(3)(b)
High Courts26 Aug 2016Allowed
K.S. Radha Vs Sadasivan
High Court Of Kerala · (2017) 1 KLT 102
Civil Procedure Code, 1908 (CPC) - Section 92
High Courts26 Aug 2016Disposed Off
V.K. Baburaj Vs Roads And Bridges Development Corporation of Kerala Limited
High Court Of Kerala · (2016) 4 KerLJ 370
Civil Procedure Code, 1908 (CPC) - Section 149Kerala Court Fees and Suits Valuation Act, 1959 - Section 4A
High Courts25 Aug 2016Dismissed
N. Chandrakumar Vs Union of India
High Court Of Kerala · (2016) 4 KLT 47
Railway Servants (Discipline and Appeal) Rules, 1968 - Rule 22(2), Rule 25, Rule 31
High Courts25 Aug 2016Disposed Off
Smt. Ayisu Vs State of Kerala
High Court Of Kerala · (2016) CriLJ 5061 : (2016) 4 ILRKerala 659 : (2016) 4 KerLJ 18 : (2016) 4 KLT 2
Constitution of India, 1950 — Article 20, 21, 226