High Courts08 Dec 2016Allowed
M/s. Kerala Feeds Limited Vs Parumala Transport
High Court Of Kerala · (2017) AIR(Kerala) 20
Constitution of India, 1950 - Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 4 of 59
High Courts07 Dec 2016Partly Allowed
Ramakrishnan Vs State Co-Operative Election Commission
High Court Of Kerala · (2017) AIRCC 855
Kerala Co-operative Societies Act, 1969 - Section 101, Section 16A, Section 19AKerala Co-operative Societies Rules, 1969 - Rule 18A
High Courts07 Dec 2016Disposed Off
Antony, K.O. Vs Krishnankutty Menoki, M.K.
High Court Of Kerala · (2017) 1 ILRKerala 444 : (2017) 1 KerLJ 357
Evidence Act, 1872 - Section 45, Section 73Specific Relief Act, 1963 - Section 20
High Courts07 Dec 2016Dismissed
M/s. Palakkad Dist. Co-Operative Bank Ltd. Vs Additional Commissioner of Income Tax
High Court Of Kerala · (2017) 392 ITR 539
Income Tax Act, 1961 - Section 147, Section 148
High Courts07 Dec 2016Allowed
Annamma Poulose Vs District Collector
High Court Of Kerala · (2017) 7 FLT 264 : (2017) 1 KLT 143
Kerala Minor Mineral Concession Rules, 2015 - Rule 106(1), Rule 106(2), Rule 106(3), Rule 106(4), Rule 14(2)Mines And Minerals (Development And Regulation) Act, 1957 - Section 4
High Courts07 Dec 2016Dismissed
Najimi Vs Commissioner of Police
High Court Of Kerala · (2017) 2 KLT 16
Constitution of India, 1950 - Article 226
High Courts07 Dec 2016Allowed
Kolatteri Purushothaman, Vs P.B. Mohan Kumar
High Court Of Kerala · (2017) 1 ILRKerala 731 : (2017) 1 KerLJ 242 : (2017) 1 KLT 47
Criminal Procedure Code, 1973 (CrPC) - Section 357
High Courts07 Dec 2016Disposed Off
Hameed Kutty Vs The Joint Registrar of Co-Operative Societies
High Court Of Kerala · (2017) 1 KLT 511
Kerala Co-operative Societies Act, 1969 - Section 32(1)
High Courts07 Dec 2016Dismissed
Sakariya Vazhayil Vs Village Officer, Kanjiramgad
High Court Of Kerala · (2017) 1 KLT 913
Constitution of India, 1950 - Article 226Kerala Minor Mineral Concession Rules, 2015 - Rule 106, Rule 14(2)Mines And Minerals (Development And Regulation) Act, 1957 - Section 2, Section 3, Section 4
High Courts05 Dec 2016Dismissed
T.K. Balakrishnan Nair Vs Thalanur Thodukayil Aboobacker
High Court Of Kerala · (2017) 2 KerLJ 195 : (2017) 1 KLT 81
Civil Procedure Code, 1908 (CPC) - Order 17 Rule 1, Section 114
High Courts05 Dec 2016Disposed Off
State of Kerala Vs Sr. Jaseentha
High Court Of Kerala · (2017) 1 ILRKerala 14
High Courts05 Dec 2016Disposed Off
T.F. George, Vs Bharathkshemam Company
High Court Of Kerala · (2017) 1 KerLJ 36 : (2017) 1 KLT 975
Civil Procedure Code, 1908 (CPC) - Order 33 Rule 1, Section 51
High Courts05 Dec 2016Dismissed
Mani C. Kappan Vs K.M. Mani
High Court Of Kerala · (2017) 1 ILRKerala 387 : (2017) 1 KerLJ 325 : (2017) 1 KLT 696
Representation of the People Act, 1951 - Section 100(1)(d), Section 36(4)
High Courts02 Dec 2016Partly Allowed
Worker''s Congress Vs Industrial Tribunal
High Court Of Kerala · (2017) 153 FLR 583 : (2017) 1 LLJ 752
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts02 Dec 2016Disposed Off
Krishnamenon Vs Pradeep Kumar
High Court Of Kerala · (2017) AIRCC 881 : (2017) 1 ICC 1036 : (2017) 2 ILRKerala 542 : (2017) 1 KerLJ 384 : (2017) 1 KLT 429 : (2017) 1 RentLR 217
Transfer of Property Act, 1882 - Section 55(6)(b)
High Courts02 Dec 2016Disposed Off
Union of India Vs Jayan Cherian
High Court Of Kerala · (2017) 1 KLT 194
Cinematograph Act, 1952 - Section 4, Section 4, Section 5B(2)Cinematograph Certification Rules, 1983 - Rule 24
High Courts02 Dec 2016Dismissed
K. Prasannakumar Vs The Transport Commissioner
High Court Of Kerala · (2017) 1 KLT 683
Kerala Motor Vehicles Taxation Act, 1976 - Section 3(1), Section 5(1)
High Courts02 Dec 2016Dismissed
Giju P. Vijayan Vs Travancore Devaswom Board
High Court Of Kerala · (2017) 1 KLT 208
Constitution of India, 1950 - Article 226
High Courts01 Dec 2016Dismissed
Village Officer Vs Abdul Aziz
High Court Of Kerala · (2017) 2 KLT 10
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 3
High Courts01 Dec 2016Allowed
State of Kerala Vs Saju George
High Court Of Kerala · (2017) CriLJ 1631
Constitution of India, 1950 - Article 309Criminal Procedure Code, 1973 (CrPC) - Section 24Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 - Rule 14