High Courts15 Mar 2016Disposed Off
P.K. Satheesh Babu Vs State of Kerala
High Court Of Kerala · (2016) 164 AIC 383 : (2016) 2 KerLJ 79 : (2016) 2 KHC 266 : (2016) 2 KLT 508
Prevention of Insults to National Honour Act, 1971 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 39 of 59
High Courts15 Mar 2016Dismissed
Pandan Sajeevan Vs M.K. Padmavathi
High Court Of Kerala · (2016) 03 KL CK 0095
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(3), Section 20
High Courts15 Mar 2016Partly Allowed
Raju Vs K.K. Damodaran and Others
High Court Of Kerala · (2016) 03 KL CK 0094
Motor Vehicles Act, 1988 - Section 166, Section 170
High Courts15 Mar 2016Allowed
Chandra Babu Vs State of Kerala Represented by The Public Prosecutor, High Court of Kerala
High Court Of Kerala · (2016) 3 ILRKerala 213 : (2016) 2 KerLJ 802 : (2016) 3 KHC 414 : (2016) 2 KLT 842
Kerala Abkari Act, 1077 - Section 4, 5, 55(a)
High Courts15 Mar 2016Dismissed
The Superintendent Vengathanam Estate Oorakkanadu Vs The General Secretary Madhyamekhala Thottam Thozhilali Union (Hms) and another
High Court Of Kerala · (2016) 2 LLJ 585
High Courts14 Mar 2016Allowed
P.C. George Vs The Hon''ble Speaker Kerala Legislative Assembly and Others
High Court Of Kerala · (2016) 2 KHC 137 : (2016) 1 KLT 1004
Constitution of India, 1950 - Article 105(3), Article 122, Article 122(1), Article 136, Article 190, Article 190(3), Article 190(3)(b), Article 191, Article 191(2), Article 194(3), Article 212, Article 212(1), Article 212(2), Article 226, Article 227
High Courts14 Mar 2016Disposed Off
Kunjumol Nandiyanathayil Vs Circle Inspector of Police, Chavakkad and Others
High Court Of Kerala · (2016) 2 KHC 280 : (2016) 2 KLT 40
Criminal Procedure Code, 1973 (CrPC) - Section 407(c)(ii)
High Courts14 Mar 2016Partly Allowed
A. Soman Vs The State of Kerala
High Court Of Kerala · (2016) 03 KL CK 0089
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 19, Section 7
High Courts14 Mar 2016Allowed
R. Shanmughan Vs Suseelan
High Court Of Kerala · (2016) 03 KL CK 0088
Civil Procedure Code, 1908 (CPC) - Section 151Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(2)(b), Section 11(3), Section 12, Section 12(3)
High Courts14 Mar 2016Disposed Off
Ravi Vs State of Kerala
High Court Of Kerala · (2016) 03 KL CK 0087
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313Penal Code, 1860 (IPC) - Section 201, Section 300, Section 302, Section 307, Section 323, Section 324, Section 34, Section 341
High Courts14 Mar 2016Dismissed
The KSCC Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2016) 03 KL CK 0086
High Courts11 Mar 2016Disposed Off
V. Sivankutty Vs K.C. Joseph
High Court Of Kerala · (2017) 1 ILRKerala 673 : (2017) 1 KerLJ 392 : (2017) 1 KLT 407
Contempt of Courts Act, 1971 - Section 12
High Courts11 Mar 2016Allowed
P.M. John Vs State of Kerala, Represented by its Public Prosecutor High Court of Kerala
High Court Of Kerala · (2016) 2 CriCC 795 : (2016) 4 Crimes 387 : (2016) 2 KHC 441 : (2016) 2 KLT 331
Penal Code, 1860 (IPC) - Section 279, 304A
High Courts11 Mar 2016Dismissed
Abdul Jawad M.F. and Others Vs R. Raj Pradeep and Others
High Court Of Kerala · (2016) 03 KL CK 0084
Constitution of India, 1950 - Article 227, Article 32
High Courts11 Mar 2016Dismissed
Hilur Muhammed Vs State of Kerala and Others
High Court Of Kerala · (2016) 03 KL CK 0083
Penal Code, 1860 (IPC) - Section 294(b), Section 32, Section 34, Section 406, Section 420, Section 465, Section 467, Section 468, Section 471, Section 506(ii)
High Courts11 Mar 2016Allowed
Union of India Vs Subhadra and Others
High Court Of Kerala · (2016) 2 KerLJ 139 : (2016) 2 KLT 1
Constitution of India, 1950 - Article 226, Article 51A(b)
High Courts11 Mar 2016Dismissed
T.M. George Vs The Arpookara Service Co-Operative Bank Ltd. and Others
High Court Of Kerala · (2016) 03 KL CK 0081
Constitution of India, 1950 - Article 136, Article 226Industrial Disputes Act, 1947 - Section 11-A, Section 32(1)Penal Code, 1860 (IPC) - Section 302
High Courts11 Mar 2016Allowed
Syam K.V. and Others Vs The Kerala State Electricity Board Ltd. and Others
High Court Of Kerala · (2016) 4 KLT 23 : (2016) 2 LLN 186
Constitution of India, 1950 - Article 14, Article 16, Article 21General Clauses Act, 1897 - Section 2(39), Section 23, Section 23(5)
High Courts11 Mar 2016Allowed
Murugan Vs State of Kerala
High Court Of Kerala · (2016) 03 KL CK 0073
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 209, Section 232, Section 313, Section 432, Section 433Penal Code, 1860 (IPC) - Section 302
High Courts11 Mar 2016Dismissed
Karuppan Vs Central Government Industrial Tribunal-Cum-Labour Court and another
High Court Of Kerala · (2016) 2 CLR 245 : (2016) 150 FLR 101 : (2016) LabLR 730 : (2016) LIC 2741
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)