High Courts12 Feb 2016Dismissed
Paul Ben Vs Managing Director, Kerala State Women Development Corporation Ltd.
High Court Of Kerala · (2016) 1 KerLJ 757 : (2016) 1 KHC 890 : (2016) LIC 1438
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 49 of 59
High Courts12 Feb 2016Dismissed
K.M. Mohammed Shafi and Others Vs Union of India and Others
High Court Of Kerala · (2016) 02 KL CK 0078
Administration of Evacuee Property (Central) Act, 1950 - Section 24Constitution of India, 1950 - Article 132(1), Article 134, Article 134ACriminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 468, Section 469, Sect
High Courts12 Feb 2016Allowed
Travancore-Cochin Chemicals Ltd. Vs Union of India
High Court Of Kerala · (2017) 346 ELT 228 : (2016) 3 KLT 1028
Customs Act, 1962 — Section 74Reexport of Imported Goods (Drawback of Customs Duties) Rules, 1995 — Rule 5(4)(a)
High Courts12 Feb 2016Disposed off
The Director, National Institute of Technology, Calicut and Others Vs M. Kumaran
High Court Of Kerala · (2016) 02 KL CK 0076
High Courts12 Feb 2016Disposed Off
Indian Oil Corporation Ltd. Vs Sub Registrar, Sub Registry office, Thalassery and Another
High Court Of Kerala · (2016) 2 KLT 102
High Courts12 Feb 2016Dismissed
Shekharan Vs State
High Court Of Kerala · (2016) CriLJ 1800 : (2016) 1 KerLJ 620 : (2016) 2 KLT 100
Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 209, Section 232, Section 313, Section 357(1)(b), Section 428, Section 432, Section 433Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 299, Section 300, S
High Courts11 Feb 2016Dismissed
Assistant Provident Fund Commissioner Vs P. Achuthan Nair and Company
High Court Of Kerala · (2016) 2 KHC 887
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 17B, Section 7A
High Courts11 Feb 2016Dismissed
K. Sivadasan Vs Sailaja V.
High Court Of Kerala · (2016) 02 KL CK 0067
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(2)(b), Section 11(3), Section 20
High Courts11 Feb 2016Allowed
State of Kerala and Others Vs Simi S. and Others
High Court Of Kerala · (2016) 1 KerLJ 810
High Courts11 Feb 2016Disposed Off
Sree Anjaneya Medical Trust Vs The Commissioner of Income Tax, Kozhikode
High Court Of Kerala · (2016) 382 ITR 399 : (2016) 1 KerLJ 599 : (2016) 1 KLT 741
Income Tax Act, 1961 - Section 10, Section 11, Section 12, Section 12A, Section 12A(3), Section 12AA, Section 12AA(1)(b), Section 12AA(3), Section 133A, Section 2, Section 2(15), Section 260A, Section 288
High Courts11 Feb 2016Disposed Off
Travancore Sugars & Chemicals Ltd. Vs Employees'' Provident Fund Appellate
High Court Of Kerala · (2016) 151 FLR 347 : (2016) 3 LLJ 437 : (2016) 4 LLN 431
High Courts11 Feb 2016Allowed
P. Gangadharan Vs State of Kerala
High Court Of Kerala · (2016) 3 CriCC 329 : (2016) 3 ILRKerala 342 : (2016) 2 KerLJ 874 : (2016) 3 KHC 295 : (2016) 2 KLT 995
Criminal Procedure Code, 1973 (CrPC) - Section 319Penal Code, 1860 (IPC) - Section 323, 34, 341
High Courts11 Feb 2016Allowed
The State of Kerala and Others Vs V.P. Joseph and Others
High Court Of Kerala · (2016) 1 KerLJ 751 : (2016) 2 KLT 2
Kerala Land Reforms Act, 1963 - Section 103, Section 81, Section 85 (2), Section 85(2), Section 85(6A), Section 85(7), Section 85(9A), Section 85(A)
High Courts11 Feb 2016Dismissed
P. Jayarajan Vs State, The Central Bureau of Investigation Special Crime Branch and Others
High Court Of Kerala · (2016) CriLJ 1781 : (2016) 2 KLT 859
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 167(2), Section 173, Section 438Explosive Substances Act, 1908 - Section 3, Section 5
High Courts11 Feb 2016Dismissed
Kelukutty P.M. and Others Vs Young Men''s Christian Association and Others
High Court Of Kerala · (2016) 4 BC 23 : (2016) 3 DCR 385 : (2016) 1 DRTC 819 : (2016) 2 ILRKerala 5 : (2016) 1 KerLJ 652 : (2016) 1 KHC 853 : (2016) 2 KLT 14
Constitution of India, 1950 - Article 300AMaharashtra Rent Control Act, 1999 - Section 33Registration Act, 1908 - Section 17, Section 32(1B), Section 49, Section 58(f)
High Courts11 Feb 2016Dismissed
Joy Vs State of Kerala
High Court Of Kerala · (2016) 02 KL CK 0059
Arms Act, 1959 - Section 25 (1B) (a), Section 25(1B)(a), Section 3Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313 (1)(b), Section 428, Section 432, Section 433Penal Code, 1860 (IPC) - Section 201, Section
High Courts10 Feb 2016Allowed
Philip Samuel Vs State of Kerala
High Court Of Kerala · (2016) 02 KL CK 0058
High Courts10 Feb 2016Allowed
Sosamma N.M. Vs Kerala State Electricity Board and Others
High Court Of Kerala · (2016) 02 KL CK 0057
Constitution of India, 1950 - Article 226
High Courts10 Feb 2016Dismissed
Binu K. Varghese and Others Vs State of Kerala and Others
High Court Of Kerala · (2016) 02 KL CK 0056
High Courts10 Feb 2016Dismissed
G. Madhavan Nair Vs Union of India and Others
High Court Of Kerala · (2016) 2 ILRKerala 300 : (2016) 1 KerLJ 720 : (2016) 1 RSJ 632 : (2016) 3 SCT 199
Constitution of India, 1950 - Article 226, Article 226(2)Extradition Act, 1962 - Section 21