High Courts11 Mar 2016Disposed off
State of Kerala and another Vs Francis M.C. and Another
High Court Of Kerala · (2016) 3 CivilLJ 637 : (2016) 2 KerLJ 242 : (2016) 2 KHC 268 : (2016) 2 KLT 23
Motor Vehicles Act, 1988 — Section 52
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 40 of 59
High Courts11 Mar 2016Allowed
Surendran V.K. Vs The Elavoor Service Co-Operative Bank Ltd. and another
High Court Of Kerala · (2016) 2 CLR 224 : (2016) 149 FLR 1052 : (2016) 3 LLJ 659
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33-C(2)
High Courts11 Mar 2016Dismissed
K.P. Sreedevi Vs C.P. Javed and Others
High Court Of Kerala · (2016) 03 KL CK 0069
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11 (4)(iii), Section 11(2)(b), Section 11(2)(c), Section 11(3), Section 11(4)(i), Section 11(4)(iii), Section 20, Section 9
High Courts10 Mar 2016Allowed
Mathachan Vs State of Kerala
High Court Of Kerala · (2016) 2 KerLJ 696 : (2016) 2 KHC 867 : (2016) 3 KLT 765
Kerala Abkari Act, 1077 — Section 40, 53, 58
High Courts10 Mar 2016Dismissed
Deepa Vs Sasi
High Court Of Kerala · (2016) 165 AIC 340 : (2016) 3 CivCC 339 : (2017) 1 CivilLJ 296 : (2016) 3 DMC 668 : (2016) 2 ILRKerala 584 : (2016) 2 KerLJ 297 : (2016) 2 KHC 341 : (2016) 2 KLT 909 : (2016) 3 RCRCivil 120
Family Courts Act, 1984 - Section 7Hindu Marriage Act, 1955 - Section 27
High Courts10 Mar 2016Partly Allowed
Sheela Thomas and Others Vs State of Kerala and Others
High Court Of Kerala · (2016) 03 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 420
High Courts10 Mar 2016Disposed Off
Sayed Vs Gopalakrishnan
High Court Of Kerala · (2017) ACJ 796 : (2016) 3 KerLJ 634 : (2016) 2 KHC 351 : (2016) 3 KLT 80 : (2016) 1 TNMAC 743
Motor Vehicles Act, 1988 — Section 149 (2), 157
High Courts10 Mar 2016Partly Allowed
Sayed Vs Gopalakrishnan and Others
High Court Of Kerala · (2016) 03 KL CK 0064
Motor Vehicles Act, 1988 - Section 147, Section 149(2), Section 157
High Courts10 Mar 2016Dismissed
Kerala Public Service Commission and another Vs Jeeja, C. V. and Others
High Court Of Kerala · (2016) 2 ILRKerala 701 : (2016) 2 KHC 270
Kerala State and Subordinate Services Rules, 1958 — Rule 5A
High Courts10 Mar 2016Dismissed
Aliyar Vs Food Inspector Malappuram Circle
High Court Of Kerala · (2016) 4 CriCC 253 : (2016) CriLJ 4255 : (2016) 3 KerLJ 11 : (2016) 3 KHC 525 : (2016) 3 KLT 418 : (2017) 1 RCRCriminal 643
Criminal Procedure Code, 1973 (CrPC) — Section 258
High Courts10 Mar 2016Disposed Off
C.T. Titus Vs Joint Registrar of Co-Operative Societies (General)
High Court Of Kerala · (2016) 2 KerLJ 379 : (2016) 3 KHC 267 : (2016) 2 KLT 83
Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 16(1)(a)(i), 16(3)
High Courts10 Mar 2016Allowed
Usha Kumari N. Vs The Kasargode District Co-Operative Bank Limited and Others
High Court Of Kerala · (2016) 03 KL CK 0060
Kerala Co-operative Societies Act, 1969 - Section 80, Section 80(4)
High Courts10 Mar 2016Dismissed
Ramakrishnan Vs State of Kerala
High Court Of Kerala · (2016) 03 KL CK 0059
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313, Section 428, Section 432, Section 433Penal Code, 1860 (IPC) - Section 302
High Courts09 Mar 2016Disposed Off
Managing Director, Khandelwal Laborataries (Pvt). Ltd. Vs Labour Court, Kollam
High Court Of Kerala · (2016) 3 LLN 212
Civil Procedure Code, 1908 (CPC) - Section 20Industrial Disputes Act, 1947 - Section 10, 33C(2)
High Courts09 Mar 2016Allowed
Manju S. Pillai Vs State of Kerala and Others
High Court Of Kerala · (2016) 2 KHC 478 : (2016) 2 KLT 69
High Courts09 Mar 2016Allowed
Abdul Khader Vs CESTAT, Bangalore
High Court Of Kerala · (2016) 336 ELT 389
High Courts09 Mar 2016Partly Allowed
Rosamma Kurian Vs Robin Xavier and Others
High Court Of Kerala · (2016) 03 KL CK 0055
High Courts09 Mar 2016Dismissed
Dhanesh T.D. and Others Vs Union of India and Others
High Court Of Kerala · (2016) 03 KL CK 0054
High Courts09 Mar 2016Disposed off
Regional Cancer Centre, Medical College Vs Employees'' Provident Fund Appellate Tribunal and another
High Court Of Kerala · (2016) 2 CLR 193 : (2016) 149 FLR 1050 : (2016) LabLR 765 : (2016) 3 LLJ 575
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(f), 7-A, 7-B, 7-I 2(e)
High Courts09 Mar 2016Dismissed
Lilly V.A. Vs State of Kerala and Others
High Court Of Kerala · (2016) 2 KerLJ 387 : (2016) 2 KLT 649
Constitution of India, 1950 - Article 16