High Court Of Kerala Judgments 2016 — Page 42

High Courts04 Mar 2016Disposed off

Crescent Construction Company Vs The State of Kerala and Others

High Court Of Kerala · (2016) 03 KL CK 0031

Civil Procedure Code, 1908 (CPC) - Section 80Constitution of India, 1950 - Article 14, Article 226Interest Act, 1978 - Section 3

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High Courts04 Mar 2016Dismissed

R. Ratheesh Vs Asha K. John

High Court Of Kerala · (2016) 03 KL CK 0030

Kerala Medical Officers Admission to Post Graduate Courses under Service Quota Act, 2008 - Section 3, Section 5, Section 5(1), Section 5(4), Section 9

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High Courts04 Mar 2016Disposed off

Bailey''s Resort Private Limited Represented By Managing Director, Smt. Mariya Bailey. Vs Assistant Provident Fund Commissioner, Thiruvananthapuram and another

High Court Of Kerala · (2016) 2 CLR 537 : (2016) 150 FLR 494 : (2016) LabLR 827 : (2016) 4 LLJ 16 : (2016) 3 LLN 700

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High Courts04 Mar 2016Allowed

P.C. George Vs State of Kerala

High Court Of Kerala · (2016) 03 KL CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 386 (b) (i)Prevention of Corruption Act, 1988 - Section 13 (1) (d), Section 13 (2), Section 13(1) (d), Section 19, Section 7

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High Courts03 Mar 2016Allowed

Koshy G. Vs State of Kerala

High Court Of Kerala · (2016) 4 KLT 689

Constitution of India, 1950 - Article 226Kerala Panchayat Raj Act, 1994 - Section 215(9)

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High Courts03 Mar 2016Dismissed

R. Parasurama Iyer and Others Vs State Bank of Travancore

High Court Of Kerala · (2016) 2 ILRKerala 259 : (2016) 2 KerLJ 105 : (2016) 2 KHC 197 : (2016) 2 KLT 92 : (2016) LIC 2073 : (2016) 3 LLN 164 : (2016) 3 RSJ 520 : (2016) 2 SCT 636

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 - Section 19(1), Section 19(2)Constitution of India, 1950 - Article 12, Article 14, Article 16, Article 19(1), Article 19(1)(f), Article 309, Article 31(1)Evidenc

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High Courts03 Mar 2016Disposed off

Biji and Anr. Vs Vijil (Died) and Ors.

High Court Of Kerala · (2016) AIRCC 2735 : (2016) 2 Crimes 186 : (2016) 3 DMC 372 : (2016) 2 HLR 736 : (2016) 2 KerLJ 68 : (2016) 2 KHC 245 : (2016) 2 KLT 673 : (2016) 3 RCRCivil 172

Hindu Minority and Guardianship Act, 1956 — Section 6

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High Courts03 Mar 2016Disposed Off

Jayachandran and Others Vs Valsala and Others

High Court Of Kerala · (2016) 2 ILRKerala 244 : (2016) 2 KHC 177 : (2016) 2 KLT 81

Hindu Marriage Act, 1955 - Section 11, Section 12, Section 13, Section 16, Section 16(1), Section 4, Section 5, Section 5(1), Section 7

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High Courts03 Mar 2016Disposed Off

Jayarani T. Vs Assistant Registrar of Co-Operative Societies (General) and Others

High Court Of Kerala · (2016) 2 KerLJ 446 : (2016) 4 KLT 653 : (2016) LIC 2575

Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 3(2), 66A, 69Kerala Co-operative Societies Rules, 1969 — Rule 176, 184(3)

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High Courts03 Mar 2016Dismissed

N.K. Viswanathan Nair Vs State of Kerala and Others

High Court Of Kerala · (2016) 03 KL CK 0022

Constitution of India, 1950 - Article 226

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High Courts03 Mar 2016Allowed

V. Dileep Kumar Vs V. Devaki and Others

High Court Of Kerala · (2016) 03 KL CK 0021

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High Courts03 Mar 2016Disposed Off

National Insurance Co. Ltd. Vs Fathimath Zuhara @ Zuhra Razak

High Court Of Kerala · (2016) AAC 2093 : (2017) 1 ACC 178 : (2016) ACJ 2742 : (2016) 3 ILRKerala 431 : (2016) 3 KerLJ 417 : (2016) 3 KLT 459

Motor Vehicles Act, 1988 - Section 166

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High Courts03 Mar 2016Disposed Off

Union of India and Others Vs V. Parameswaran and Others

High Court Of Kerala · (2016) 2 KLT 12 : (2016) LIC 1785

Food Corporations Act, 1964 - Section 12A, Section 12A (4C), Section 12A(4), Section 12A(4)(a), Section 12A(4)(b), Section 12A(4-C)

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High Courts02 Mar 2016Dismissed

Anooja Basheerv Vs State of Kerala

High Court Of Kerala · (2016) 2 KHC 195

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 482Muslim Women (Protection Of Rights On Divorce) Act, 1986 - Section 3(1)Muslim Women (Protection of Rights on Divorce) Rules, 1986 - Rule 4

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High Courts02 Mar 2016Dismissed

Anooja Basheer Vs State of Kerala and Others

High Court Of Kerala · (2016) 03 KL CK 0018

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3(1)

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High Courts02 Mar 2016Dismissed

Ramapuram Grama Panchayat Vs St. Basil Industries India (P) Limited and Others

High Court Of Kerala · (2016) AIRCC 2148 : (2016) 3 KHC 118 : (2016) 2 KLT 219

Constitution of India, 1950 - Article 19(1)(g), Article 226Finance Act, 1994 - Section 78, Section 85(3)Kerala Panchayat Raj Act, 1994 - Section 232, Section 233, Section 233(4), Section 233A, Section 235 (F), Section 235 (H), Sectio

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High Courts02 Mar 2016Disposed off

Yousaf V. and Others Vs The Kerala Co-operative Milk Marketing Federation Ltd. and Others

High Court Of Kerala · (2016) 03 KL CK 0016

Constitution of India, 1950 - Article 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 - Section 4Kerala Co-operative Societies Act, 1969 - Section 80, Section 80(3A)

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High Courts02 Mar 2016Allowed