High Courts17 Feb 2016Allowed
Union of India Vs Kerala Chemical and Proteins Ltd.
High Court Of Kerala · (2016) 338 ELT 205
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 48 of 59
High Courts16 Feb 2016Allowed
M. Senthil Kalidas Vs The Revenue Divisional Officer and Others
High Court Of Kerala · (2016) 3 ILRKerala 551 : (2016) 2 KerLJ 564 : (2016) 2 KLT 349
Kerala Revenue Recovery Act, 1968 - Section 52, Section 52, Section 53, Section 53, Section 54, Section 54
High Courts16 Feb 2016Allowed
R. Christudas Vs Kerala State Electricity Board and Others
High Court Of Kerala · (2016) 02 KL CK 0097
High Courts16 Feb 2016Allowed
The Executive Director, Index Chits and Finance Private Ltd. Vs V.K. Balan and Others
High Court Of Kerala · (2017) 1 ACC 465 : (2016) 4 ACC 297 : (2016) ACJ 2582 : (2016) 162 AIC 501 : (2017) 1 AnWR 182 : (2016) 1 KerLJ 815 : (2016) 1 KHC 847 : (2016) 1 KLT 815 : (2016) 2 RCRCivil 810 : (2016) 3 TAC 411 : (2016) 1 TNMAC 371 : (2016) 2 TNMAC 224
Motor Vehicles Act, 1988 - Section 149(4), Section 2(30), Section 3
High Courts16 Feb 2016Disposed off
M.A. Saithu Vs Kerala State Pollution Control Board and Others
High Court Of Kerala · (2016) 02 KL CK 0095
High Courts16 Feb 2016Dismissed
Guruvayur Devaswom Managing Committee Vs Sathyan
High Court Of Kerala · (2016) AIRCC 1618 : (2016) 2 KHC 29 : (2016) 2 KLT 109
Guruvayoor Devaswom Act, 1978 - Section 11, Section 2(d), Section 2(i), Section 21
High Courts16 Feb 2016Disposed off
Niju Peter Jose Vs Shanavas Nalakath and Others
High Court Of Kerala · (2016) ACD 1129 : (2016) 162 AIC 498 : (2016) 4 BC 484 : (2016) 2 CivCC 373 : (2017) 1 DCR 158 : (2016) 1 KHC 880 : (2016) 1 KLT 987 : (2016) 2 NIJ 334
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142(a)(1)
High Courts16 Feb 2016Dismissed
Narayanan Kutty Vs Joint Registrar of Co-Operative Societies (General)
High Court Of Kerala · (2016) 4 KLT 43
Constitution of India, 1950 - Article 226Kerala Co-operative Societies Act, 1969 - Section 28Kerala Co-operative Societies Rules, 1969 - Rule 18A
High Courts16 Feb 2016Dismissed
Narayanan Kutty and Others Vs The Joint Registrar of Co-operative Soceities (General) and Others
High Court Of Kerala · (2016) 02 KL CK 0091
Constitution of India, 1950 - Article 136, Article 226, Article 243-ZJ, Article 32Kerala Co-operative Societies Act, 1969 - Section 12, Section 28, Section 28 (1), Section 28(1), Section 28(1C), Section 28A, Section 69, Section 83 (1)(j), Sec
High Courts16 Feb 2016Allowed
Meethal Mohammed Kunhi and Others Vs State of Kerala and Others
High Court Of Kerala · (2016) 2 KerLJ 558 : (2016) 2 KLT 358
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 18, Section 28 (A)(3), Section 28(A)(3), Section 28A, Section 28A(1), Section 28A(2), Section 28A(3), Section 3(d), Section 34, Section 4
High Courts15 Feb 2016Partly Allowed
Vayalali Girishan and Others Vs State of Kerala
High Court Of Kerala · (2016) CriLJ 1724 : (2016) 2 KLT 2
Arms Act, 1959 - Section 27(1)Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313(1)(b), Section 428, Section 432, Section 433Explosive Substances Act, 1908 - Section 3, Section 5
High Courts15 Feb 2016Dismissed
Sr. Mercy Francis and Others Vs The District Police Chief, Kottayam and Others
High Court Of Kerala · (2016) 02 KL CK 0088
High Courts15 Feb 2016Dismissed
State of Kerala Vs T.G. Nadesan and Others
High Court Of Kerala · (2016) 02 KL CK 0087
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120B, Section 409, Section 468, Section 471, Section 477APrevention of Corruption Act, 1988 - Section 13(1)(c), Section 13(1)(d), Section 13(2)
High Courts15 Feb 2016Disposed off
P.A. Shamsudheen Vs The Thrissur Corporation and Others
High Court Of Kerala · (2016) 02 KL CK 0086
Constitution of India, 1950 - Article 14, Article 226, Article 300A
High Courts15 Feb 2016Dismissed
O.G. Sunil Vs The Deputy Commissioner of Income Tax
High Court Of Kerala · (2016) 02 KL CK 0085
Income Tax Act, 1961 - Section 153A, Section 260A, Section 56(2)
High Courts15 Feb 2016Dismissed
Madayi Syamala and Others Vs Sudha Sundareswaran and Others
High Court Of Kerala · (2016) 2 ILRKerala 326 : (2016) 3 KHC 766 : (2016) 2 KLT 57
Evidence Act, 1872 - Section 44Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(3)
High Courts15 Feb 2016Disposed Off
The Chirakkal Service Co-Operative Bank Ltd. Vs The Commissioner of Income Tax
High Court Of Kerala · (2016) 286 CurTR 439 : (2016) 2 ILRKerala 821 : (2016) 384 ITR 490 : (2016) 2 KHC 726 : (2016) 2 KLT 535
Banking Regulation Act, 1949 - Section 5, Section 5 (cciia), Section 5(cci), Section 5(cciv), Section 56Income Tax Act, 1961 - Section 139, Section 139(1), Section 139(4), Section 142 (1), Section 142(1), Section 147, Section 148, Section 36
High Courts15 Feb 2016Allowed
Muhammed Siyad P.A. and Others Vs Sreejith Appu and Others
High Court Of Kerala · (2016) 1 KerLJ 819 : (2016) 3 KHC 233
Right to Information Act, 2005 - Section 2, Section 2(f), Section 2(i), Section 2(j), Section 20, Section 3, Section 7, Section 8
High Courts12 Feb 2016Dismissed
Zeena Elma Varghese Vs State of Kerala and Others
High Court Of Kerala · (2016) 1 KerLJ 770
High Courts12 Feb 2016Disposed Off
Abdul Latheef @ C.B. Latheef Vs Union of India
High Court Of Kerala · (2016) 136 SCL 44
Foreign Exchange Management Act, 1999 - Section 17