COURT ARCHIVE

High Court Of Kerala judgments, 2016

1,171 judgments · page 29 of 59

High Courts06 Jun 2016Dismissed

The Federal Bank Limited, Vallithode Branch Vs Smt. Thahira

High Court Of Kerala · (2017) 1 DRTC 820 : (2017) 2 ICC 433 : (2017) 1 KLT 1038

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14

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High Courts06 Jun 2016Disposed Off

The Commissioner Of Income Tax Vs M/s. Muthoot Bankers (Aryasala)

High Court Of Kerala · (2016) 289 CurTR 309 : (2016) 385 ITR 51

Income Tax Act, 1961 - Section 194A, 271C, 273B

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High Courts06 Jun 2016Dismissed

Vijayakumar S. Vs State of Kerala

High Court Of Kerala · (2016) 3 ILRKerala 809 : (2016) 3 KLT 118 : (2016) LIC 3813

Kerala State and Subordinate Services Rules, 1958 - Rule 28(a)(i)

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High Courts06 Jun 2016Allowed

K.P. Madhu Vs V.S. Nawas

High Court Of Kerala · (2016) 3 KHC 970 : (2016) 3 KLT 115

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 225(b), 294(b), 332, 353, 427

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High Courts06 Jun 2016Disposed Off

The Commissioner of Income-Tax, Cochin Vs M/s. Alapatt Brothers Kochi-11

High Court Of Kerala · (2016) 386 ITR 338

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High Courts06 Jun 2016Dismissed

Santy George Vs State of Kerala

High Court Of Kerala · (2017) 1 CriCC 485 : (2016) 3 ILRKerala 475 : (2016) 3 KerLJ 41 : (2016) 3 KHC 400 : (2016) 4 KLT 920 : (2017) 1 RCRCriminal 628

Prevention of Corruption Act, 1988 - Section 10, 12, 8, 9

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High Courts03 Jun 2016Allowed

Regional Director, E.S.I.Corporation Vs Thankamma Baby

High Court Of Kerala · (2017) 2 CLR 341 : (2016) 3 ILRKerala 267 : (2016) 3 KLT 25 : (2017) LabLR 47 : (2016) LIC 3247 : (2016) 4 LLJ 483 : (2016) 4 SCT 14

Employees State Insurance Act, 1948 - Section 2(22), 2(9)

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High Courts03 Jun 2016Dismissed

Sureshkumar K.N. Vs Commissioner of Employees Compensation

High Court Of Kerala · (2016) 2 CLR 977 : (2016) 151 FLR 176

Constitution of India, 1950 - Article 226

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High Courts02 Jun 2016Allowed

Noushar. P.K. Vs State of Kerala Represented By Secretary To Government, General Education Department

High Court Of Kerala · (2016) 3 ILRKerala 208 : (2016) 3 KerLJ 90 : (2016) 3 KHC 339 : (2016) 2 KLT 890 : (2017) 2 LLN 504

Constitution of India, 1950 - Article 226Kerala Education Rules, 1959 - Rule 9(1)

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High Courts02 Jun 2016Disposed Off

Federal Bank Limited Vs State of Kerala

High Court Of Kerala · (2016) 4 ILRKerala 146

Contract Act, 1872 — Section 11, 13, 2(g)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2)

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High Courts02 Jun 2016Disposed Off