COURT ARCHIVE

High Court Of Kerala judgments, 2016

1,171 judgments · page 27 of 59

High Courts17 Jun 2016Dismissed

Divya Gopinath Vs The Managing Director, Kerala State Co-Op. Agri. & Rural Development Bank Ltd.

High Court Of Kerala · (2016) 3 KerLJ 36 : (2016) 3 KLT 39

Constitution of India, 1950 - Article 226Kerala Co-operative Societies Act, 1969 - Section 80(B)(4)Kerala Co-operative Societies Rules, 1969 - Rule 185(A)

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High Courts16 Jun 2016Dismissed

P.V. Haridas Vs State of Kerala

High Court Of Kerala · (2016) 3 ILRKerala 219 : (2016) 3 KHC 658 : (2016) 3 KLT 135

Constitution of India, 1950 - Article 226Madras Hindu Religious and Charitable Endowments Act, 1951 - Section 61

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High Courts16 Jun 2016Disposed Off

Ahammed Rawther Vs Kalamala Muslim Palli

High Court Of Kerala · (2017) 1 CivCC 332 : (2016) 4 KLT 611

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 1 Rule 3

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High Courts16 Jun 2016Allowed

Swami Thapasyananda Vs Revenue Divisional Officer

High Court Of Kerala · (2016) 3 ILRKerala 672 : (2016) 3 KerLJ 427 : (2016) 3 KHC 780 : (2016) 3 KLT 522

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High Courts16 Jun 2016Allowed

Assistant Commissioner (Audit Assmt) II Commercial Taxes Vs M/s. Siemens Limited

High Court Of Kerala · (2016) 3 KerLJ 195 : (2016) 3 KLT 376

Central Sales Tax (Kerala) Rules, 1957 - Rule 11B(2)(c)Central Sales Tax Act, 1956 - Section 13(3), 13(4), 6(2)

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High Courts15 Jun 2016Dismissed

Commr. of C. Ex., Cochin Vs Transformers & Electricals Kerala Ltd.

High Court Of Kerala · (2017) 346 ELT 59

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High Courts15 Jun 2016Dismissed

G.S. Ammu Vs University of Kerala

High Court Of Kerala · (2016) 3 KHC 909 : (2016) 3 KLT 92

Constitution of India, 1950 — Article 226

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High Courts14 Jun 2016Dismissed

Biju R, No.357935 Vs The Commandant, 45th Battalion

High Court Of Kerala · (2016) 3 KLT 119

Central Civil Service (Pension) Rules, 1972 — Rule 26, 38, 39, 40, 47, 48Constitution of India, 1950 — Article 226

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High Courts14 Jun 2016Disposed Off

Sri. Anil K.R. Vs The State of Kerala

High Court Of Kerala · (2016) 3 KerLJ 388 : (2016) 3 KLT 37

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High Courts14 Jun 2016Partly Allowed

State of Kerala Vs Anitha Thomas

High Court Of Kerala · (2016) 3 KLT 151

Constitution of India, 1950 - Article 226University Grants Commission Act, 1956 - Section 2(f), 26(1)(e)

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High Courts13 Jun 2016Dismissed

Cochin Port Trust, Willington Island Vs M. Satheesan

High Court Of Kerala · (2016) 3 KLT 90 : (2016) LIC 3621

Major Port Trusts Act, 1963 — Section 125

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High Courts13 Jun 2016Allowed

K.P. Gopalan Nayar Vs Kottayam Municipality

High Court Of Kerala · (2016) 3 KLT 373

Kerala Municipal Building Rules, 1999 - Rule 65, 68, 72

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High Courts13 Jun 2016Allowed

Sujith Vs State of Kerala

High Court Of Kerala · (2016) 3 KHC 823 : (2016) 3 KLT 434

Kerala Abkari Act, 1077 — Section 4

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High Courts13 Jun 2016Allowed

The Administrator UT of Lakshadweep Vs T. Cheriya Koya

High Court Of Kerala · (2016) 3 ILRKerala 699 : (2016) 4 KLT 3

Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 14

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High Courts10 Jun 2016Dismissed

Cochin City Service Co-operative Bank Ltd. Vs Joint Registrar of Co-operative Societies

High Court Of Kerala · (2017) AIRCC 467 : (2016) 3 KHC 518

Constitution of India, 1950 - Article 226Kerala Co-operative Societies Act, 1969 - Section 17, Section 17, Section 30Kerala Co-operative Societies Rules, 1969 - Rule 18, Rule 18(a), Rule 36

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High Courts10 Jun 2016Dismissed

K.A. Pramod Vs Joint Registrar of Co-Operative Societies

High Court Of Kerala · (2016) 3 KHC 489 : (2016) 3 KLT 37

Kerala Co-operative Societies Act, 1969 - Section 68

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High Courts10 Jun 2016Allowed

Jayasree Vs Director of Public Instruction Thiruvananthapuram

High Court Of Kerala · (2016) 3 ILRKerala 467 : (2016) 2 KerLJ 881 : (2016) 3 KHC 300 : (2016) 2 KLT 930

Constitution of India, 1950 - Article 21AKerala Education Rules, 1959 - Rule 12

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High Courts10 Jun 2016Allowed

M/s. Shriram Transport Finance Co. Ltd. Vs Noufal

High Court Of Kerala · (2016) 168 AIC 767 : (2016) 4 CivCC 475 : (2016) 3 KLT 871

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30

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High Courts10 Jun 2016Disposed Off

Sobha George Adolfus Vs State of Kerala

High Court Of Kerala · (2016) AIR(Kerala) 175 : (2016) 3 ILRKerala 412 : (2016) 3 KHC 809 : (2016) 3 KLT 271 : (2016) 3 SCT 825

Constitution of India, 1950 - Article 12, 21, 21A, 226

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High Courts10 Jun 2016Disposed Off

Rema Devi Vs Joint Registrar (General) of Co-Operative Societies

High Court Of Kerala · (2016) AIR(Kerala) 146 : (2016) 3 ILRKerala 233 : (2016) 3 KerLJ 14 : (2016) 3 KHC 645 : (2016) 3 KLT 50

Constitution of India, 1950 - Article 226Co-operative Societies Act, 1969 - Section 70

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