High Courts09 Mar 2016Disposed Off
P. Suresh Babu Vs Union of India and Others
High Court Of Kerala · (2016) 3 ILRKerala 130 : (2016) 3 KerLJ 449 : (2016) 3 KHC 529 : (2016) 2 KLT 18
Constitution of India, 1950 - Article 136, Article 166
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 41 of 59
High Courts09 Mar 2016Dismissed
Marine Fins Vs Union of India
High Court Of Kerala · (2016) 337 ELT 378 : (2016) 3 KHC 33 : (2016) 4 KLT 40
High Courts09 Mar 2016Dismissed
P.R. Thankamani Vs P.K. Ramachandran
High Court Of Kerala · (2016) 03 KL CK 0049
Evidence Act, 1872 - Section 114(e)
High Courts09 Mar 2016Dismissed
Marine Fins Vs Union of India and Others
High Court Of Kerala · (2016) 03 KL CK 0048
Constitution of India, 1950 - Article 14, Article 226
High Courts09 Mar 2016Dismissed
Ramanan Vs State of Kerala and Others
High Court Of Kerala · (2016) 2 ILRKerala 831 : (2016) 3 KerLJ 83 : (2016) 2 KHC 746 : (2016) 2 KLT 62
Penal Code, 1860 (IPC) - Section 478, Section 479, Section 480, Section 481, Section 482, Section 483, Section 484, Section 485, Section 486, Section 487, Section 488, Section 489
High Courts09 Mar 2016Dismissed
Thomaskutty Vs The Commissioner of Excise, Thiruvananthapuram Excise Commissionerate and Others
High Court Of Kerala · (2016) 03 KL CK 0046
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts08 Mar 2016Allowed
K.K. Kuttappan Vs Kaveri M. Kumar and Others
High Court Of Kerala · (2016) 03 KL CK 0045
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 23, Order 23 Rule 3, Order 23 Rule 3AConstitution of India, 1950 - Article 227
High Courts08 Mar 2016Dismissed
C. Remadevi Vs Secretary to Government, Food and Civil Supplies and Others
High Court Of Kerala · (2016) 2 KerLJ 96 : (2016) 2 KLT 16
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3
High Courts08 Mar 2016Allowed
Pushpavathy Devi K. Vs State of Kerala and Others
High Court Of Kerala · (2016) 03 KL CK 0043
High Courts08 Mar 2016Dismissed
State of Kerala Vs K.V. Sreenivasan
High Court Of Kerala · (2016) 03 KL CK 0042
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313, Section 328Penal Code, 1860 (IPC) - Section 302, Section 326, Section 427, Section 452, Section 84
High Courts08 Mar 2016Allowed
M.D. George Vs District Collector, Thrissur and Others
High Court Of Kerala · (2016) 03 KL CK 0041
Constitution of India, 1950 - Article 226
High Courts08 Mar 2016Dismissed
P. Devaraj Vs P. Silja and Others
High Court Of Kerala · (2016) 03 KL CK 0040
Penal Code, 1860 (IPC) - Section 366(1)Specific Relief Act, 1963 - Section 34
High Courts08 Mar 2016Allowed
Sumathy Vs State of Kerala
High Court Of Kerala · (2016) 3 KerLJ 552 : (2016) 4 KLT 37
Kerala Abkari Act, 1077 - Section 8(1), 8(2)Kerala Chemico-Legal Examination Rules, 1959 - Rule 17
High Courts08 Mar 2016Dismissed
Gulam Abdul Nisar Vs Meharunnisa P.M.
High Court Of Kerala · (2016) 03 KL CK 0038
Penal Code, 1860 (IPC) - Section 498A
High Courts08 Mar 2016Disposed Off
Surabhi and Others Vs Lanka Traders and Others
High Court Of Kerala · (2016) 03 KL CK 0037
High Courts08 Mar 2016Disposed off
S. Anil Kumar Vs Cochin University of Science and Technology and Others
High Court Of Kerala · (2016) 03 KL CK 0036
High Courts08 Mar 2016Disposed Off
Lonankutty Antony @ T.L. Antony Vs Joint Registrar of Co-Operative Societies
High Court Of Kerala · (2016) 2 CivCC 703 : (2016) 4 ICC 550 : (2016) 2 KerLJ 346 : (2016) 2 KHC 505 : (2016) 2 KLT 281
High Courts08 Mar 2016Disposed off
Lonankutty Antony Vs The Joint Registrar of Co-Operative Societies, Ernakulam (General) and Others
High Court Of Kerala · (2016) 03 KL CK 0034
Contract Act, 1872 - Section 171Evidence Act, 1872 - Section 120
High Courts08 Mar 2016Dismissed
Babu Vs State of Kerala
High Court Of Kerala · (2016) 03 KL CK 0033
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313, Section 428, Section 432, Section 433Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304
High Courts04 Mar 2016Dismissed
Anil Kumar P. Vs State of Kerala and Others
High Court Of Kerala · (2016) 03 KL CK 0032
Constitution of India, 1950 - Article 224