High Courts23 Feb 2016Dismissed
ITEL Industries Pvt. Ltd. Vs Commissioner of Central Excise, Calicut
High Court Of Kerala · (2016) 336 ELT 299
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 46 of 59
High Courts23 Feb 2016Dismissed
K.G. Purushothaman Nair Vs K. G. Komalavallyamma
High Court Of Kerala · (2016) 165 AIC 338 : (2016) 3 CivCC 621 : (2016) 4 ICC 106 : (2016) 2 ILRKerala 1068 : (2016) 2 KerLJ 747 : (2016) 3 KHC 170 : (2016) 2 KLT 877
Registration Act, 1908 - Section 17(1)(b)
High Courts23 Feb 2016Allowed
The Wayand District Police Co-Operative Society Ltd. No. W 208, P.O. Kalpeta North , Wayanad, Rep. by its secretary - Petitioner @HASH The Registrar of Co-Operative societies, office of the Registrar of Co-Operative Societies, Thiruvananthapuram 695 001 -
High Court Of Kerala · (2016) 3 KerLJ 69
Kerala Co-operative Societies Act, 1969 - Section 66, Section 66(5)
High Courts23 Feb 2016Disposed off
Yunus C.M. Vs C.M. Aboobacker and Others
High Court Of Kerala · (2016) 2 KerLJ 703 : (2016) 2 KHC 396 : (2016) 2 KLT 68
Partition Act, 1893 - Section 2, Section 3, Section 3 (1)
High Courts23 Feb 2016Disposed Off
Victory Paper and Boards (India) Ltd. Vs Assistant Provident Fund Commissioner Employees Provident Fund Organization Bhavishyanidhi Bhavan and another.
High Court Of Kerala · (2016) 2 CLR 535 : (2016) 150 FLR 492 : (2016) LabLR 822 : (2016) 2 LLJ 588
High Courts23 Feb 2016Dismissed
ITEL Industries Private Limited Vs The Commissioner of Central Excise, Calicut
High Court Of Kerala · (2016) 02 KL CK 0073
Central Excises and Salt Act, 1944 - Section 35G
High Courts23 Feb 2016Dismissed
Convenor Screening Committee and Controller of Entrance Examinations Vs Lavya. A.
High Court Of Kerala · (2017) 1 KLT 171
High Courts23 Feb 2016Disposed off
S. Bright Vs The Chief Secretary to Government of Kerala and Others
High Court Of Kerala · (2016) 2 ILRKerala 1017 : (2016) 2 KerLJ 741 : (2016) 2 KLT 554
Kerala Lok Ayukta Act, 1999 - Section 2 (k), Section 2(h), Section 2(k), Section 7, Section 8, Section 8(1)Kerala Stamp Act, 1959 - Section 45B
High Courts23 Feb 2016Dismissed
D. Radhakrishnan Pillai Vs The Travancore Devaswom Board and Others
High Court Of Kerala · (2016) 2 KerLJ 41 : (2016) 2 KHC 119 : (2016) 2 KLT 245 : (2016) 2 LawHeraldSC 1057 : (2016) LIC 1584 : (2016) 2 RSJ 261 : (2016) 2 SCT 686
Constitution of India, 1950 - Article 14, Article 245, Article 246, Article 254Indian Medical Council Act, 1956 - Section 16, Section 17, Section 19, Section 19-A, Section 20, Section 20(1)University Grants Commission Act, 1956 - Sec
High Courts23 Feb 2016Dismissed
Commissioner of C. Ex., Kozhikode Vs Western India Plywoods Ltd.
High Court Of Kerala · (2016) 340 ELT 307
High Courts23 Feb 2016Dismissed
Sujith P. Vs State of Kerala and Others
High Court Of Kerala · (2016) CriLJ 2311
Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 111, Section 112, Section 113Explosive Substances Act, 1908 - Section 3, Section 4, Section 5Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Sec
High Courts22 Feb 2016Dismissed
The New India Assurance Company Limited Vs Beena Kumari
High Court Of Kerala · (2017) 1 ACC 87 : (2016) ACJ 2781 : (2017) 1 AnWR 160 : (2016) 3 KerLJ 485 : (2016) 3 KHC 796 : (2016) 3 KLT 89 : (2016) 1 TNMAC 765
High Courts22 Feb 2016Dismissed
Union of India and Others Vs K.P. Shashidharan
High Court Of Kerala · (2016) AIR(Kerala) 166 : (2016) 2 ILRKerala 793 : (2016) 2 KHC 44 : (2016) 2 KLT 24
Coast Guard Act, 1978 - Section 14, Section 4(1), Section 5Merchant Shipping Act, 1958 - Section 3(4), Section 3(40), Section 390, Section 390, Section 391, Section 392, Section 393, Section 394, Section 395, Section 396, Section 397, Section
High Courts22 Feb 2016Dismissed
Sankunny Vs Thankam Alias Thankamma
High Court Of Kerala · (2016) 167 AIC 500 : (2016) 2 ILRKerala 1057 : (2016) 2 KHC 290 : (2016) 3 KLT 336
Evidence Act, 1872 - Section 35, 5
High Courts22 Feb 2016Disposed off
Bijesh Vs State of Kerala
High Court Of Kerala · (2016) 02 KL CK 0124
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 209, Section 232, Section 313Penal Code, 1860 (IPC) - Section 299, Section 300, Section 302, Section 304, Section 320, Section 323, Section 325
High Courts22 Feb 2016Dismissed
Regy V. Edathil Vs Hubert Leslie D'' Cruz
High Court Of Kerala · (2016) 2 ILRKerala 566 : (2016) 2 KerLJ 164 : (2016) 2 KLT 51 : (2016) 1 RCRRent 681
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts22 Feb 2016Dismissed
Vilasini and Others Vs Thankam
High Court Of Kerala · (2016) 02 KL CK 0122
Evidence Act, 1872 - Section 35, Section 5Registration of Births and Deaths Act, 1969 - Section 13(3)
High Courts22 Feb 2016Dismissed
M. Ramachandran Vs State of Kerala and Others
High Court Of Kerala · (2016) 02 KL CK 0121
High Courts22 Feb 2016Allowed
V.G. Padmanabhan Vs The Special Officer and Others
High Court Of Kerala · (2016) AIRCC 1714 : (2016) 2 KLT 803
Constitution of India, 1950 - Article 19(1)(c), Article 226, Article 243-ZI, Article 243-ZJ, Article 243-ZK, Article 243-ZL, Article 43-BKarnataka Co-operative Societies Act, 1959 - Section 30, Section 30A, Section 30-AKerala Co-oper
High Courts22 Feb 2016Dismissed
M/s. Silky Vs State Information Commission
High Court Of Kerala · (2016) 4 KLT 682
Constitution of India, 1950 - Article 226Right to Information Act, 2005 - Section 8(1)(d), Section 8(1)(j)