High Courts23 Mar 2016Partly Allowed
T.D. Anil Kumar Vs S. Sudheer and Others
High Court Of Kerala · (2016) 03 KL CK 0078
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 36 of 59
High Courts23 Mar 2016Disposed Off
Kuruvithadam Associates Private Ltd. Vs Controlling Authority under the Payment of Gratuity Act
High Court Of Kerala · (2016) 151 FLR 490 : (2016) 3 KHC 643 : (2016) 3 KLT 415 : (2016) LabLR 1089
Payment of Gratuity (Central) Rules, 1972 — Rule 11(5)
High Courts23 Mar 2016Disposed Off
Mattathil Thomas @ Chalakkudi Thomas, Aged 52 Years, S/o. Devasya, Konnanamkkad, Balal Village - Appellant/Accused @HASH S.I. of Police, Vellarikundu Police Vellarikundu Police Station in Cr. No. 227/2000 /Complainant
High Court Of Kerala · (2016) 4 KLT 60
Kerala Abkari Act, 1077 - Section 4, Section 5, Section 50, Section 55(b)
High Courts23 Mar 2016Allowed
Union of India and Others Vs Vinod George and Others
High Court Of Kerala · (2016) 2 ILRKerala 527 : (2016) 2 KHC 844 : (2016) 2 KLT 626
Land Acquisition Act, 1894 - Section 17(4), Section 4(1), Section 9 (3)
High Courts23 Mar 2016Disposed Off
Somanathan Pillai Vs State of Kerala
High Court Of Kerala · (2016) 2 KLT 311 : (2016) LIC 2268
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 15
High Courts22 Mar 2016Allowed
Manafudeen Vs State of Kerala and another
High Court Of Kerala · (2016) 2 KHC 496 : (2016) 2 KLT 65
Criminal Procedure Code, 1973 (CrPC) — Section 482Explosives Act, 1884 — Section 9B(1)
High Courts22 Mar 2016Dismissed
P.M. Karthikeyan Vs Excise Commissioner
High Court Of Kerala · (2016) 3 KHC 636 : (2016) 3 KLT 144
Constitution of India, 1950 - Article 226Kerala Abkari Shops Disposal Rules, 2002 - Rule 7(2)
High Courts22 Mar 2016Dismissed
Shafeeq P.K. Vs State of Kerala
High Court Of Kerala · (2017) CriLJ 1160 : (2016) 3 ILRKerala 8 : (2016) 3 KHC 325 : (2016) 5 RCRCriminal 818
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3
High Courts22 Mar 2016Disposed Off
The Commissioner of Income Tax, Trichur Vs M/s. St. Francis Clay Decor Tiles
High Court Of Kerala · (2016) 287 CurTR 187 : (2016) 385 ITR 624
Income Tax Act, 1961 - Section 132, 153A
High Courts22 Mar 2016Allowed
P. Bhargavi Vs State of Kerala and Others
High Court Of Kerala · (2016) 03 KL CK 0147
High Courts22 Mar 2016Dismissed
S. Ansad Vs State of Kerala and Others
High Court Of Kerala · (2016) 2 KerLJ 356 : (2016) 2 KHC 524 : (2016) 2 KLT 85
High Courts22 Mar 2016Dismissed
P.C. Sebastian Vs P.C. Chacko and Others
High Court Of Kerala · (2016) 2 KerLJ 368 : (2016) 2 KLT 89
Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 100, Section 101, Section 102, Section 103, Section 104, Section 105, Section 106, Section 107, Section 108, Section 109, Section 110, Section 111, Section 120, Section 63, Section
High Courts22 Mar 2016Disposed Off
Radhakrishna Kurup Vs Nadakkal Service Co-Operative Bank Ltd. and Others
High Court Of Kerala · (2016) AIRCC 1524 : (2016) 4 KLT 82
Constitution of India, 1950 - Article 14, Article 15, Article 15(1), Article 16, Article 16(2), Article 19, Article 19(1), Article 226, Article 246(1), Article 300-A, Article 31Kerala Co-operative Societies Act, 1969 - Section 55, Section 56,
High Courts22 Mar 2016Allowed
Hotel Savoy Bar and Others Vs The State of Kerala and Others
High Court Of Kerala · (2016) 164 AIC 396 : (2016) 338 ELT 689 : (2016) 2 KerLJ 318 : (2016) 2 KHC 377 : (2016) 2 KLT 641
Criminal Procedure Code, 1973 (CrPC) - Section 482Legal Metrology Act, 2009 - Section 18
High Courts22 Mar 2016Dismissed
Kanjirappilly Amusement Park and Hotels Pvt. Ltd. Vs Union of India and Others
High Court Of Kerala · (2016) 286 CurTR 161 : (2016) 2 KHC 605 : (2016) 2 KLT 90
Central Sales Tax Act, 1956 - Section 14Constitution of India, 1950 - Article 245, Article 246, Article 248, Article 248 (2), Article 268A, Article 268-A, Article 286 (3), Article 366 (29-A), Article 366(29-A), Article 366(29-A)(c), Article 3
High Courts22 Mar 2016Dismissed
T.V. Anil Kumar Vs James Thomas
High Court Of Kerala · (2016) 2 KerLJ 638 : (2016) 3 KHC 145 : (2016) 3 KLT 32
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 58, Order 21 Rule 72Transfer of Property Act, 1882 - Section 53
High Courts22 Mar 2016Allowed
The Canara Bank and Others Vs M.C. Ratnakaran
High Court Of Kerala · (2016) 03 KL CK 0140
Constitution of India, 1950 - Article 14, Article 16, Article 19, Article 21
High Courts22 Mar 2016Dismissed
Union Territory Lakshadweep Administration Vs Pattakkal Sayed Ahammed Koya Thangal
High Court Of Kerala · (2016) 4 CriCC 91 : (2016) 4 ILRKerala 300 : (2016) 3 ILRKerala 711 : (2016) 3 KerLJ 666 : (2016) 3 KLT 732
Criminal Procedure Code, 1973 (CrPC) — Section 377Probation of Offenders Act, 1958 — Section 11, 3, 4
High Courts21 Mar 2016Allowed
Janaki, Aged 44 Years, W/o. Malinka Naik, Adakam, Olara Kallar Village - Appellant/Accused @HASH State of Kerala Represented By Public Prosecutor, High Court of Kerala, Ernakulam, Representing The S.H.O., Hosdurg Police Station /Complainant
High Court Of Kerala · (2016) 4 KLT 9
Kerala Abkari Act, 1077 - Section 55(a)
High Courts21 Mar 2016Dismissed
Vazhayil Meethal Hyrunnisa Vs The Koothali Service Co-Operative Bank Ltd.
High Court Of Kerala · (2016) 3 KerLJ 104 : (2016) 3 KHC 396 : (2016) 3 KLT 255
Kerala Co-operative Societies Act, 1969 - Section 100, 69