High Courts29 Jan 2016Dismissed
P.S. Jibin Vs Excise Commissioner, Thiruvananthapuram and Others
High Court Of Kerala · (2016) 1 KerLJ 729
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 53 of 59
High Courts29 Jan 2016Disposed off
M. Hameed Vs State of Kerala and Others
High Court Of Kerala · (2016) 01 KL CK 0126
Constitution of India, 1950 - Article 226, Article 30(1)
High Courts29 Jan 2016Dismissed
P.T. Sunil Kumar Vs Excise Commissioner, Commissioner of Excise and Others
High Court Of Kerala · (2016) 1 KHC 600 : (2016) 1 KLT 104
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 272
High Courts29 Jan 2016Allowed
Felix Joffery V. Vs State of Kerala and Others
High Court Of Kerala · (2016) 1 KHC 742
Criminal Procedure Code, 1973 (CrPC) - Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23Penal Code, 1860 (IPC) - Section 324
High Courts29 Jan 2016Dismissed
Thomaskutty Vs The Commissioner of Excise and Others
High Court Of Kerala · (2016) 1 KLT 973
Criminal Procedure Code, 1973 (CrPC) - Section 293, Section 482
High Courts29 Jan 2016Dismissed
K. Vijayakumar Vs State of Kerala Rep. By The Deputy Superintendent of Police
High Court Of Kerala · (2016) 2 KLT 63 : (2016) 5 RCRCriminal 727
Penal Code, 1860 (IPC) — Section 409, 468, 471Prevention of Corruption Act, 1988 — Section 13(1Xc), 13(2)
High Courts29 Jan 2016Allowed
Felix Joffery Vs v. State of Kerala
High Court Of Kerala · (2016) 1 KHC 742
Criminal Procedure Code, 1973 (CrPC) - Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23Penal Code, 1860 (IPC) - Section 324
High Courts28 Jan 2016Dismissed
K.K. Abdul Rasheed Vs P.T.P. Kunhipathumma
High Court Of Kerala · (2016) 01 KL CK 0121
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(1), Section 11(2)(b), Section 11(3), Section 20
High Courts28 Jan 2016Dismissed
Rahila Nazeer Vs State of Kerala Rep. By The Principal Secretary to Home Department
High Court Of Kerala · (2016) 3 ILRKerala 92 : (2016) 2 KerLJ 795 : (2016) 3 KHC 189 : (2016) 2 KLT 838
Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 3(1)
High Courts28 Jan 2016Dismissed
Velayudhan Nair Vs Young Men''s Christian Association, Kollam
High Court Of Kerala · (2016) 2 KerLJ 209 : (2016) 2 KHC 640 : (2016) 1 RCRRent 691
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(7), 2(3), 2(6)
High Courts28 Jan 2016Dismissed
Sajith Vs Regional Transport Authority
High Court Of Kerala · (2016) 1 KLT 653
Motor Vehicles Act, 1988 - Section 41, Section 47, Section 48, Section 49, Section 51, Section 51(6), Section 52, Section 81
High Courts28 Jan 2016Allowed
S. Reshmi Vs Union of India
High Court Of Kerala · (2016) CriLJ 3030 : (2016) 4 Crimes 585 : (2016) 2 KerLJ 652 : (2016) 3 KHC 20 : (2016) 3 KLT 126
High Courts28 Jan 2016Dismissed
V.J. Michael and Others Vs State of Kerala and Others
High Court Of Kerala · (2016) 1 KerLJ 642 : (2016) 1 KHC 666 : (2016) 1 KLT 892
Kerala Education Act, 1958 - Section 14, Section 15, Section 18, Section 2, Section 2(1), Section 2(3), Section 3, Section 3(4), Section 3(5), Section 38
High Courts28 Jan 2016Dismissed
Meenakshi Subramaniya Iyer Vs Central Government Industrial Tribunal and others
High Court Of Kerala · (2016) LIC 1337
High Courts28 Jan 2016Partly Allowed
Suresh A.P. Vs Circle Inspector of Police and Others
High Court Of Kerala · (2016) 1 KHC 468
Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 439, Section 482Explosive Substances Act, 1908 - Section 3, Section 5Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 302, Section 307, S
High Courts28 Jan 2016Disposed Off
Assanmanu P. Vs The Kerala State Co-operative Chief Election Commissioner and Others
High Court Of Kerala · (2016) 01 KL CK 0113
Kerala Co-operative Societies Act, 1969 - Section 12, Section 28
High Courts28 Jan 2016Dismissed
Suresh A.P. Vs Circle Inspector of Police, Kuttiadi Police Station
High Court Of Kerala · (2016) 1 KHC 468
Criminal Procedure Code, 1973 (CrPC) - Section 438Explosive Substances Act, 1908 - Section 3, Section 5Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 302, Section 307, Section 326, Section 341
High Courts27 Jan 2016Allowed
T.G. David Vs Kerala State Electricity Board and Others
High Court Of Kerala · (2016) 01 KL CK 0112
High Courts27 Jan 2016Allowed
DM Education and Research Foundation and Others Vs Union of India and Others
High Court Of Kerala · (2016) 2 KLT 7
Constitution of India, 1950 - Article 226, Article 32Dentists Act, 1948 - Section 10AIndian Medical Council Act, 1956 - Section 10(A)(4), Section 10A, Section 10A (4), Section 10A(4), Section 11(2), Section 33, Section 8(3)(1)(a)
High Courts27 Jan 2016Disposed off
State of Kerala and Others Vs T.V. Balan and Others
High Court Of Kerala · (2016) 2 ILRKerala 101 : (2016) 1 KHC 617 : (2016) 2 KLT 48
Constitution of India, 1950 - Article 14, Article 226Kerala Panchayat Raj Act, 1994 - Section 271 H, Section 271G, Section 271G (4), Section 271G(2), Section 271G(4), Section 271G(6), Section 271QOrissa General Clauses Act, 1937 - Se