High Courts24 May 2016Disposed Off
Jasmine V.G. Vs Kannur University
High Court Of Kerala · (2016) 3 ILRKerala 239 : (2016) 4 KerLJ 91 : (2016) 3 KHC 183 : (2016) 2 KLT 851
Constitution of India, 1950 - Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 31 of 59
High Courts23 May 2016Allowed
Vicar of St. Raphael''s Church, Ezhupunna, Fr. Jose Vallayil Vs P.A. Lalan Tharakan,
High Court Of Kerala · (2016) AIRCC 2593 : (2016) 3 CivilLJ 897 : (2016) 4 ILRKerala 51 : (2016) 3 KHC 359 : (2016) 2 KLT 791 : (2016) 5 RCRCivil 572
Civil Procedure Code, 1908 (CPC) - Section 115, 92
High Courts23 May 2016Disposed Off
Prasanth M.P. Vs State of Kerala Represented By Secretary, General Education Department
High Court Of Kerala · (2016) 2 ILRKerala 1133 : (2016) 2 KerLJ 806 : (2016) 3 KHC 157 : (2016) 2 KLT 772
Constitution of India, 1950 - Article 226Kerala Education Rules, 1959 - Rule 67(8A)
High Courts23 May 2016Dismissed
T. Sivadasan Vs Joint Registrar (General)
High Court Of Kerala · (2016) 3 ILRKerala 69 : (2016) 3 KHC 342 : (2016) 3 KLT 7
Kerala Co-operative Societies Act, 1969 - Section 16
High Courts20 May 2016Allowed
R. Savithammal Vs Tahsildar
High Court Of Kerala · (2016) 2 BankJ 734 : (2016) 3 ILRKerala 167 : (2016) 3 KerLJ 212 : (2016) 3 KHC 335 : (2016) 3 KLT 251
Constitution of India, 1950 - Article 226Kerala Revenue Recovery Act, 1968 - Section 50
High Courts20 May 2016Allowed
Sarada Vs State of Kerala
High Court Of Kerala · (2016) 3 KLT 119
Kerala Abkari Act, 1077 — Section 31, 55(a), 55(i)
High Courts20 May 2016Allowed
E.V. Shaji Vs Circle Inspector of Excise
High Court Of Kerala · (2016) 3 KHC 509 : (2016) 3 KLT 22
Kerala Abkari Act, 1077 - Section 24
High Courts19 May 2016Dismissed
The New India Assurance Co. Ltd. Vs Shaji
High Court Of Kerala · (2017) 2 ACC 28 : (2017) ACJ 192 : (2016) 4 CivilLJ 235 : (2016) 3 KerLJ 18 : (2016) 3 KHC 375 : (2016) 3 KLT 174
Motor Vehicles Act, 1988 - Section 166
High Courts18 May 2016Allowed
Vahisa, Widow of Vijayan Vs Smt. C.I. Lincy, W/o. Sunny
High Court Of Kerala · (2016) AAC 1667 : (2017) ACJ 668
High Courts18 May 2016Dismissed
Mohammed Ashraf Vs State of Kerala
High Court Of Kerala · (2016) 3 ILRKerala 63 : (2016) 3 KHC 225 : (2016) 2 KLT 873
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 279, 304A, 338
High Courts17 May 2016Disposed Off
Regional Director E.S.I. Corporation Vs Uno Security Services
High Court Of Kerala · (2017) 1 CLR 552 : (2017) 152 FLR 84 : (2016) 3 KerLJ 269 : (2016) 3 KLT 83 : (2017) LabLR 105 : (2016) LIC 3380 : (2016) 4 LLJ 471 : (2017) 1 LLN 439
Employees State Insurance Act, 1948 - Section 2(22)
High Courts10 May 2016Disposed Off
M.P. Shahul Hameed Vs State of Kerala
High Court Of Kerala · (2017) CriLJ 776
Criminal Procedure Code, 1973 (CrPC) - Section 205
High Courts26 Apr 2016Disposed Off
Amna Bint Basheer and another Vs Central Board of Secondary Education
High Court Of Kerala · (2016) AIR(Kerala) 115 : (2016) 2 ILRKerala 854 : (2016) 2 KerLJ 605 : (2016) 3 KHC 1 : (2016) 2 KLT 601
Constitution of India, 1950 — Article 226, 25(1), 25(2), 26
High Courts19 Apr 2016Disposed Off
James Antony Vs Roshan alias Elizabeth Roshan James
High Court Of Kerala · (2016) 3 KHC 446
Benami Transactions (Prohibition) Act, 1988 - Section 3(2)
High Courts19 Apr 2016Disposed Off
Renju Varghese Vs HDFC Bank Ltd.
High Court Of Kerala · (2016) 2 ILRKerala 613
Arbitration and Conciliation Act, 1996 — Section 37Constitution of India, 1950 — Article 226, 12
High Courts19 Apr 2016Dismissed
Phalgunan N.K. Vs Wilson Joseph
High Court Of Kerala · (2016) 4 CivCC 236 : (2016) 4 CivilLJ 918 : (2016) 3 HLR 130 : (2016) 3 ILRKerala 222 : (2016) 3 KerLJ 702 : (2016) 3 KHC 603 : (2016) 3 KLT 757
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts15 Apr 2016Dismissed
Dr. Thomas Vs Mrs. Nadine
High Court Of Kerala · (2016) 2 KHC 864 : (2016) 2 KLT 101
Criminal Procedure Code, 1973 (CrPC) - Section 407
High Courts14 Apr 2016Disposed Off
In Re
High Court Of Kerala · (2016) 2 KHC 584
Constitution of India, 1950 - Article 226Explosives Rules, 2008 - Rule 4(3)
High Courts08 Apr 2016Allowed
K.A. Unnikrishnan Vs Vijayakumar. K.S. @ Biju
High Court Of Kerala · (2016) AAC 1953 : (2016) 2 AnWR 234 : (2016) 3 ILRKerala 202 : (2016) 2 KerLJ 662 : (2016) 3 KHC 83 : (2016) 2 KLT 920
Motor Vehicles Act, 1988 - Section 146, 147, 149(2)(b)
High Courts08 Apr 2016Dismissed
The Kerala Public Service Commission Vs Baiju S.
High Court Of Kerala · (2016) 04 KL CK 0054