High Courts25 Feb 2016Dismissed
A.R. Dilipkumar Vs The Member (PandA), Airports Authority of India and Others
High Court Of Kerala · (2016) 02 KL CK 0151
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 45 of 59
High Courts25 Feb 2016Disposed Off
St. Vincent English Medium Higher Secondary School Vs Assistant Provident Fund Commissioner
High Court Of Kerala · (2016) 3 CLR 441 : (2016) 151 FLR 935 : (2017) LabLR 190 : (2016) LabLR 1236 : (2016) 3 LLJ 455
High Courts25 Feb 2016Dismissed
V.M. Andrews Vs Daisy Punnan and Others
High Court Of Kerala · (2016) AIRCC 1836 : (2016) 3 ILRKerala 194 : (2016) 2 KerLJ 59 : (2016) 2 KHC 37 : (2016) 2 KLT 30 : (2016) 1 RCRRent 600
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11, Section 11(1), Section 11(2)(b), Section 11(2)(c), Section 11(4)(i), Section 11(4)(iii), Section 20Transfer of Property Act, 1882 - Section 53A
High Courts25 Feb 2016Disposed Off
V.P. Jayaraj Vs State of Kerala Represented By The Secretary General Education Department and Another
High Court Of Kerala · (2016) 2 KLT 353 : (2016) 2 KLT 200
Kerala Education Rules, 1959 - Rule 4
High Courts25 Feb 2016Allowed
Thomas Athanacious Vs State of Kerala and Others
High Court Of Kerala · (2016) 2 CriCC 701 : (2016) 1 ILRKerala 1012 : (2016) 2 KerLJ 553 : (2016) 2 KHC 193 : (2016) 2 KLT 325
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 173(8)Penal Code, 1860 (IPC) - Section 141, Section 142, Section 143, Section 420, Section 468, Section 471
High Courts25 Feb 2016Dismissed
''Niyamavedi'' Vs Government of India and Others
High Court Of Kerala · (2016) 2 ILRKerala 231 : (2016) 2 KLT 9
Constitution of India, 1950 - Article 14, Article 19(1)(g), Article 19(6), Article 46Territorial Waters, Continental Shelf, Exclusive Economic Zone And Other Maritime Zones Act, 1976 - Section 3, Section 3(2), Section 5, Section 6(1), Section
High Courts24 Feb 2016Dismissed
Ajay Jojo James and Others Vs Admission Supervisory Committee for Professional Colleges of Kerala and Others
High Court Of Kerala · (2016) 02 KL CK 0145
Constitution of India, 1950 - Article 19(6), Article 30(1)
High Courts24 Feb 2016Dismissed
State of Kerala and Others Vs All Kerala Bharat Gas Distributors Association and Others
High Court Of Kerala · (2016) 2 KerLJ 221
Constitution of India, 1950 - Article 245(1), Article 254Criminal Procedure Code, 1973 (CrPC) - Section 100Essential Commodities Act, 1955 - Section 2 (r), Section 2(3), Section 3, Section 3(1), Section 3(2), Section 3(2)(c), Section
High Courts24 Feb 2016Dismissed
Sebastian and Others Vs State of Kerala
High Court Of Kerala · (2016) 02 KL CK 0143
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313 (1)(b), Section 319, Section 428, Section 432, Section 433Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 324, Section 34, Secti
High Courts24 Feb 2016Dismissed
National Insurance Company Ltd. Vs Kasim and Others
High Court Of Kerala · (2016) 02 KL CK 0142
High Courts24 Feb 2016Disposed Off
C.V. Bijoy Vs State of Kerala and Others
High Court Of Kerala · (2017) ACD 51 : (2016) 4 BC 353 : (2016) 2 DCR 786 : (2016) 2 KerLJ 338 : (2016) 2 KHC 556 : (2016) 2 KLT 427 : (2016) 2 NIJ 509 : (2016) 5 RCRCivil 1051 : (2016) 3 RCRCriminal 228
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2016Dismissed
Omana Vs The Union of India and Others
High Court Of Kerala · (2016) 02 KL CK 0140
High Courts24 Feb 2016Allowed
The District Town Planner and Others Vs Antony Joseph and Others
High Court Of Kerala · (2016) 02 KL CK 0139
Kerala Municipalities Act, 1994 - Section 214, Section 215, Section 393(1) (vii), Section 393(1)(i), Section 393(1)(vii)Land Acquisition Act, 1894 - Section 10, Section 4, Section 4(1), Section 4(2), Section 52, Section 6Tamil Nadu T
High Courts24 Feb 2016Dismissed
K.V. Sarada Vs The Special Tahasildar, Thalassery
High Court Of Kerala · (2016) AIRCC 1553 : (2016) 2 ILRKerala 186 : (2016) 4 KerLJ 421 : (2016) 2 KHC 81 : (2016) 2 KLT 120 : (2016) 3 LawHeraldSC 2118 : (2016) 3 RCRCivil 281
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7, Order 8 Rule 8Constitution of India, 1950 - Article 226, Article 300A, Article 38, Article 39, Article 46Land Acquisition Act, 1894 - Section 11, Section 12, Section 18, Section 18,
High Courts23 Feb 2016Dismissed
Kasaragod Co-operative Educational Society Ltd. Vs Registrar of Co-operative Societies
High Court Of Kerala · (2016) 3 KHC 630
Constitution of India, 1950 - Article 12, Article 14, Article 226, Article 226, Article 226
High Courts23 Feb 2016Disposed off
Swanthanthra Autorickshaw Thozhilali Union Vs Secretary to Government, Legal Metrology Department and Others
High Court Of Kerala · (2016) 02 KL CK 0137
Legal Metrology Act, 2009 - Section 24, Section 33, Section 48, Section 53
High Courts23 Feb 2016Dismissed
Mathias Vs State
High Court Of Kerala · (2016) 02 KL CK 0136
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 313 (1)(b), Section 428, Section 432, Section 433Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 302
High Courts23 Feb 2016Disposed Off
N. Rajan Vs The State of Kerala and Others
High Court Of Kerala · (2016) 2 ILRKerala 870 : (2016) 2 KHC 805 : (2016) 2 KLT 74
Kerala Co-operative Societies Act, 1969 — Section 32, 33
High Courts23 Feb 2016Disposed Off
Vijayalekshmi Vs University Grants Commission and Others
High Court Of Kerala · (2016) 02 KL CK 0134
Constitution of India, 1950 - Article 254(1)Indian Medical Council Act, 1956 - Section 12, Section 16, Section 17, Section 19, Section 19-A, Section 20, Section 20(1), Section 26, Section 26(1)(f), Section 26(1)(g)University Grants C
High Courts23 Feb 2016Dismissed
Sabu Mamman Vs The Secretary, Kumbalam Grama Panchayath and Others
High Court Of Kerala · (2016) 02 KL CK 0133
Constitution of India, 1950 - Article 226Kerala Panchayat Raj Act, 1994 - Section 232, Section 235AA, Section 235AA(5)