High Courts29 Jul 2016Disposed Off
Principal, Rajagiri College of Social Sciences Vs Mahatma Gandhi University
High Court Of Kerala · (2016) 3 KLT 703
Mahatma Gandhi University Act, 1985 — Section 118
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 20 of 59
High Courts29 Jul 2016Allowed
Kerala Financial Corporation District Office, Kaloor, Kochi-17 Represented By Its Deputy Manager (Legal) - Petitioner @HASH State of Kerala, Secretariat Thiruvananthapuram Represented By Its Chief Secretary
High Court Of Kerala · (2017) 1 DRTC 417 : (2016) 4 KLT 12
Industrial Disputes Act, 1947 - Section 18(3)(c), Section 33C(2)State Financial Corporations Act, 1951 - Section 29
High Courts29 Jul 2016Dismissed
Divakaran Vs State of Kerala
High Court Of Kerala · (2016) 4 KerLJ 309 : (2016) 4 KLT 262
Kerala Registration Rules, 1958 — Rule 67Registration Act, 1908 — Section 71
High Courts28 Jul 2016Allowed
Hadiya Firdouse Vs Abdul Vahab @ Vahab
High Court Of Kerala · (2017) 170 AIC 508 : (2017) 1 CivCC 121 : (2016) 4 ILRKerala 238 : (2016) 4 KLT 579
High Courts28 Jul 2016Dismissed
Vincen Mathew - Appellant @HASH Life Insurance Corporation of India and Others
High Court Of Kerala · (2017) AIR(Kerala) 1 : (2016) 4 ILRKerala 683 : (2016) 4 KerLJ 297 : (2016) 4 KLT 401 : (2017) 1 RCRCivil 336
Insurance Act, 1938 - Section 44(1)Life Insurance Corporation Act, 1956 - Section 43
High Courts28 Jul 2016Allowed
B.C. Dominic Vs Surya Samudra Holiday Resorts (P) Ltd.
High Court Of Kerala · (2016) 3 KerLJ 561 : (2016) 3 KLT 109
High Courts28 Jul 2016Disposed Off
Cholapilakkal Abdul Nazer Vs Kuttanparambath K. Laxmana
High Court Of Kerala · (2016) 167 AIC 389 : (2016) AIRCC 2864 : (2016) 3 KerLJ 429 : (2016) 3 KLT 450
High Courts28 Jul 2016Disposed Off
R. Ashok Kumar Vs State of Kerala
High Court Of Kerala · (2017) 1 AICLR 131 : (2016) CriLJ 4765 : (2016) 3 KerLJ 570 : (2016) 3 KLT 92
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 84
High Courts27 Jul 2016Allowed
Indian Institute of Management Kozhikode, Iimk Campus P.O., Kozhikode -673 570, Through Its Authorised Officer Lt. Col. Julius George (Retd), Chief Administrative Officer, Iimk - Petitioner @HASH Gold Finger Est. Pvt. Ltd., Abba Residency, 2nd Floor, Offi
High Court Of Kerala · (2016) 4 ILRKerala 678 : (2016) 4 KerLJ 324 : (2016) 4 KLT 135
Arbitration and Conciliation Act, 1996 - Section 11
High Courts27 Jul 2016Dismissed
Ismail @ Francis Ismail Vs State of Kerala
High Court Of Kerala · (2016) 4 CriCC 55 : (2016) CriLJ 5094 : (2017) 2 Crimes 46 : (2016) 3 ILRKerala 661 : (2016) 3 KerLJ 413 : (2016) 3 KLT 445
High Courts27 Jul 2016Dismissed
E.R. Vinod Vs State of Kerala
High Court Of Kerala · (2016) 3 ILRKerala 949 : (2016) 4 KerLJ 130 : (2016) 3 KLT 920
Criminal Procedure Code, 1973 (CrPC) — Section 24(4)&(5)Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 8
High Courts27 Jul 2016Disposed Off
Sunitha C. Vs Union of India
High Court Of Kerala · (2016) AAC 2152 : (2017) 1 ACC 453 : (2017) ACJ 878 : (2016) 168 AIC 758 : (2016) 3 ILRKerala 690 : (2016) 3 KerLJ 437 : (2016) 3 KLT 791 : (2016) 4 TAC 723
High Courts27 Jul 2016Disposed Off
Nazar A.K. Vs Kerala State Electricity Board Ltd.
High Court Of Kerala · (2017) 169 AIC 333 : (2016) 4 ILRKerala 294 : (2016) 4 KLT 127 : (2017) 1 RCRCivil 103
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126(3), 127
High Courts27 Jul 2016Allowed
Employees Provident Fund Organisation Vs Kerala State Co-Operative Employees Pension Boar
High Court Of Kerala · (2016) 4 KerLJ 513
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 16(1)(b), Section 17(1C)Kerala Co-operative Societies Act, 1969 - Section 61(1), Section 80A
High Courts26 Jul 2016Disposed Off
Prathapan Vs Aghileswary
High Court Of Kerala · (2016) 168 AIC 747 : (2017) AIRCC 446 : (2016) 4 CivCC 202 : (2016) 4 CivilLJ 805 : (2016) 3 HLR 125 : (2016) 3 KerLJ 765 : (2016) 3 KLT 741
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AGuardians and Wards Act, 1890 — Section 10
High Courts25 Jul 2016Disposed Off
Suo motu Vs State of Kerala
High Court Of Kerala · (2016) 3 KHC 966
Constitution of India, 1950 - Article 226
High Courts25 Jul 2016Allowed
T. Rajendran Vazhipad Clerk, Sree Vairankodu Bhagavathy Devaswom, Thirunavaya, Malappuram District - Petitioner @HASH Malabar Devaswom Board Represented By Its Secretary, Civil Station, Kozhikode - 673 001
High Court Of Kerala · (2016) 4 KLT 13
Madras Hindu Religious and Charitable Endowments Act, 1951 - Section 18
High Courts25 Jul 2016Dismissed
M/s. Ayodhya Jewllers Vs The Intelligence Officer
High Court Of Kerala · (2016) 3 KerLJ 599 : (2016) 3 KLT 748
Kerala Value Added Tax Act, 2003 - Section 67, 74
High Courts25 Jul 2016Allowed
Fameco Engineering Contractors Pvt. Ltd. Vs Hajee A.P. Bava & Co. Constructions Pvt. Ltd.
High Court Of Kerala · (2016) 168 AIC 753 : (2016) 4 CivilLJ 875 : (2016) 3 ILRKerala 642 : (2016) 3 KerLJ 397 : (2016) 3 KLT 755
High Courts25 Jul 2016Dismissed
Pradeep U.R. Vs Kerala State Co-Operative Election Commission
High Court Of Kerala · (2016) AIRCC 2964 : (2016) 3 ILRKerala 599 : (2016) 3 KLT 551
Kerala Cooperative Societies (Amendment) Act, 2013 - Section 16A, 19A, 20Kerala Cooperative Societies (Amendment) Rules, 2014 - Rule 18A