High Courts08 Aug 2016Dismissed
Suraja Vs Dr. K.C. Prakashan
High Court Of Kerala · (2017) 1 KLT 16
Motor Vehicles Act, 1988 - Section 173(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 19 of 59
High Courts08 Aug 2016Disposed Off
Abdulkhader, Aged 44 Years, S/o. Pareedkunj, Wayalar Po, Cherthala, Alappuzha - Petitioner @HASH The Intelligence Officer Department of Commercial Taxes, Squad -II, Mini Civil Station, Tirur
High Court Of Kerala · (2016) 4 KLT 53
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1Constitution of India, 1950 - Article 226Kerala High Court Act, 1958 - Section 5
High Courts08 Aug 2016Allowed
Suresh Babu Vs Suresh M.
High Court Of Kerala · (2017) ACJ 516 : (2017) 152 FLR 355 : (2016) 4 ILRKerala 257 : (2016) 4 KLT 132 : (2016) LabLR 1239
Employees Compensation Act, 1923 — Section 2(1)(1)
High Courts08 Aug 2016Dismissed
Kerala Police Association Vs State of Kerala
High Court Of Kerala · (2016) 4 KerLJ 122 : (2016) 4 KLT 36
High Courts06 Aug 2016Disposed Off
Mahin Vs M. Sherif
High Court Of Kerala · (2017) AIRCC 477 : (2017) 2 ICC 162 : (2016) 4 ILRKerala 564 : (2016) 3 KerLJ 813 : (2016) 4 KLT 13
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 2, Order 22 Rule 9, Order 43 Rule 1(k), 106
High Courts06 Aug 2016Allowed
R. Mohan Vs Sarat Chandran Nair
High Court Of Kerala · (2017) 169 AIC 325 : (2016) 3 ILRKerala 1028 : (2016) 3 KerLJ 596 : (2016) 4 KLT 15
Civil Procedure Code, 1908 (CPC) - Section 100Easements Act, 1882 - Section 60
High Courts06 Aug 2016Dismissed
Canara Bank Vs Canara Bank Employees Union (Aibea)
High Court Of Kerala · (2016) 3 CLR 1104 : (2017) 152 FLR 888
High Courts05 Aug 2016Allowed
Minimol M.T. Vs State of Kerala
High Court Of Kerala · (2017) 1 LLJ 218
Constitution of India, 1950 - Article 226
High Courts05 Aug 2016Disposed Off
Amma Granites and Tiles Vs District Labour Officer
High Court Of Kerala · (2016) 3 ILRKerala 984 : (2016) 3 KerLJ 643 : (2016) 3 KLT 625
Kerala Headload Workers Act, 1978 — Section 2(h), 2(i), 2(m), 21
High Courts05 Aug 2016Dismissed
M/s. Cochin Frozen Food Exports (P) Ltd. Vs M/s. Vanchinad Agencies
High Court Of Kerala · (2016) 167 AIC 397 : (2016) 3 KerLJ 542 : (2016) 3 KLT 518
Civil Procedure Code, 1908 (CPC) - Section 13, 14Contract Act, 1872 - Section 230
High Courts04 Aug 2016Allowed
M.N. Chellappan Pillai Vs State of Kerala
High Court Of Kerala · (2017) 1 KerLJ 436
Constitution of India, 1950 - Article 14, Article 226
High Courts04 Aug 2016Allowed
Ramanee Narayanan Vs C.K. Mukundan
High Court Of Kerala · (2017) ACD 513 : (2016) 4 AICLR 265 : (2017) 2 BC 428 : (2016) 4 CivCC 97 : (2016) 4 CivilLJ 480 : (2016) 3 ILRKerala 823 : (2016) 3 KerLJ 574 : (2016) 3 KLT 696 : (2016) 3 MadWNCri 36 : (2017) 1 NIJ 314 : (2017) 1 RCRCivil 201 : (2016) 4 RCRCriminal 931
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Aug 2016Allowed
Jaffer P. Aboobacker Vs Vishnu P.
High Court Of Kerala · (2016) 3 KerLJ 567 : (2016) 3 KLT 114 : (2016) 4 TAC 880 : (2016) 2 TNMAC 698
Constitution of India, 1950 - Article 227Motor Vehicles Act, 1988 - Section 166, 174, 175
High Courts01 Aug 2016Dismissed
Porathissery Grama Panchayath Karuvannur Vs Anthony
High Court Of Kerala · (2016) 4 ILRKerala 245 : (2016) 3 KerLJ 625 : (2016) 4 KLT 176
Animal Birth Control (Dogs) Rules, 2001 - Rule 7Civil Procedure Code, 1908 (CPC) - Section 100Kerala Panchayat Raj (Licensing of Pigs and Dogs) Rules, 1998 - Rule 6, 9
High Courts01 Aug 2016Allowed
Malabar Cement Ltd. Vs The Kerala State Security Staff Association
High Court Of Kerala · (2017) 2 ILRKerala 272 : (2016) 3 KerLJ 674 : (2016) 4 KLT 26 : (2017) 1 LLJ 161
Companies Act, 1956 - Section 617Contract Labour (Regulation and Abolition) Act, 1970 - Section 7Contract Labour (Regulation and Abolition) Central Rules, 1971 - Rule 21(4), 25(2)(v)(b)
High Courts01 Aug 2016Dismissed
Mohandas K.B., S/o. Kangazhayath Bhaskaran Pilla (Late), Vrindavan Estate, Sholayur Amsom Desom, Mannarkkad Taluk, Palakkad District, (Now Residing At Neethu Nivas, F.M. Road, Kaloor, Kochi) - Petitioner @HASH Syamala, W/o.Late Vasupilla, Charuvilaputhen
High Court Of Kerala · (2017) 1 CivCC 281 : (2017) 1 CivilLJ 484 : (2016) 4 KerLJ 458 : (2016) 4 KLT 489
Transfer of Property Act, 1882 - Section 106
High Courts01 Aug 2016Disposed Off
Union of India Vs V.S. Jaitha
High Court Of Kerala · (2016) 3 KerLJ 684 : (2016) 4 KLT 35
Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 14(2)Central Civil Services (Conduct) Rules, 1964 - Rule 3(1)(iii), 3CSexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act,
High Courts01 Aug 2016Dismissed
Self Financing Arts and Science College Management Welfare Association Vs Mahatma Gandhi University
High Court Of Kerala · (2016) 3 ILRKerala 998 : (2016) 3 KerLJ 610 : (2016) 3 KLT 675
Constitution of India, 1950 — Article 226
High Courts29 Jul 2016Dismissed
Kottayath Thekkekovilakath Sree Ranjini Amma Raja Vs P. Padmini Kettilamma
High Court Of Kerala · (2016) 4 ILRKerala 20 : (2016) 3 KerLJ 390 : (2016) 3 KLT 526
High Courts29 Jul 2016Dismissed
Gupta Enterprises Vs Commercial Tax Officer
High Court Of Kerala · (2016) 4 KerLJ 191 : (2016) 3 KLT 121
Central Sales Tax Act, 1956 — Section 5(3)