High Courts27 Jan 2016Dismissed
Beevi Umma S. Vs Assistant Educational Officer, Trivandrum
High Court Of Kerala · (2016) 1 ILRKerala 1007 : (2016) 1 KHC 628 : (2016) 1 KLT 102
Kerala Education Act, 1958 - Section 2
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 54 of 59
High Courts27 Jan 2016Allowed
Bharathidas, Aged 24 Years S/o Mosis, R/o 3/37, Attaran Nagara Therivu Parithiyoor P.O., Thiruvathoor, Tamilnadu and Others Vs State of Kerala rep by Public Prosecutor, High Court of Kerala, Ernakulam, Rep By Sub Inspector of Police, Piravom
High Court Of Kerala · (2016) 2 KerLJ 519 : (2016) 2 KHC 653 : (2016) 2 KLT 440
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 4(1A)
High Courts27 Jan 2016Dismissed
Vineethan Vs Fathima and Others
High Court Of Kerala · (2016) 1 KerLJ 733 : (2016) 1 KHC 631 : (2016) 1 KLT 594 : (2016) 1 RCRRent 280
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(2)(b), Section 11(3), Section 11(4)(v), Section 20
High Courts27 Jan 2016Allowed
Achuthan Vs The State of Kerala
High Court Of Kerala · (2016) 2 ILRKerala 145 : (2016) 1 KLT 124
Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 232, Section 313, Section 428
High Courts27 Jan 2016Disposed Off
The United Planters'' Association of Southern India and Others Vs Union of India
High Court Of Kerala · (2016) 01 KL CK 0105
High Courts27 Jan 2016Disposed Off
Feroz Abubacker Vs V.R. Raju and Others
High Court Of Kerala · (2016) 01 KL CK 0104
High Courts25 Jan 2016Disposed Off
Velutha Vs The Sub Inspector of Police
High Court Of Kerala · (2016) 3 KerLJ 579 : (2016) 3 KLT 846
Kerala Abkari Act, 1077 - Section 4, 55(a)
High Courts25 Jan 2016Dismissed
A. Shanmughan and Others Vs Vandazhy Grama Panchayat and Others
High Court Of Kerala · (2016) 1 KHC 716 : (2016) 1 KLT 601
Kerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 - Section 10, Section 11, Section 13, Section 2(j), Section 2(k), Section 4, Section 4(3), Section 6, Section 8, Section 8(2)Kerala Panchayat
High Courts25 Jan 2016Disposed Off
Abdul Nazar Vs Iyyathumma and Others
High Court Of Kerala · (2016) 164 AIC 740 : (2016) 3 ICC 316 : (2016) 2 KerLJ 64 : (2016) 2 KHC 282 : (2016) 2 KLT 668
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)(iii)
High Courts25 Jan 2016Disposed off
Vijayan Nair Vs Thankamani Amma
High Court Of Kerala · (2016) 1 KerLJ 511 : (2016) 1 KHC 469 : (2016) 1 KLT 527
Civil Procedure Code, 1908 (CPC) - Order 32 Rule 15, Order 32 Rule 32Family Courts Act, 1984 - Section 10, Section 20Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 13(ia), Section 13(ib)
High Courts25 Jan 2016Dismissed
P. Sujanapal Vs State of Kerala and Others
High Court Of Kerala · (2016) 1 KerLJ 498 : (2016) 1 KHC 518 : (2016) 2 KLT 823 : (2016) 3 RCRCriminal 837 : (2016) 3 SCT 611
Constitution of India, 1950 - Article 21, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(4), Section 156(3), Section 195, Section 195(1)(b)(ii), Section 199, Section 482Judges (Protection) Act, 1985 - Section 3
High Courts25 Jan 2016Dismissed
Sujanapal P. Vs State of Kerala and Others
High Court Of Kerala · (2016) 01 KL CK 0097
Constitution of India, 1950 - Article 21, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(4), Section 156(3), Section 195, Section 195(1)(b)(ii), Section 199, Section 20, Section 463, Section 482Judges (Protection) Act,
High Courts25 Jan 2016Dismissed
V.V. Sunny Vs V.V. Paulose and Others
High Court Of Kerala · (2016) 01 KL CK 0096
High Courts25 Jan 2016Disposed Off
Fresh Coconut Products Ltd. and Others Vs Kerala State Industrial Development Corporation Ltd. and Others
High Court Of Kerala · (2016) 196 CompCas 86 : (2016) 4 CompLJ 273 : (2016) 2 KerLJ 35 : (2016) 2 KHC 66 : (2016) 2 KLT 108
Limitation Act, 1963 - Section 18, Section 18(1)State Financial Corporations Act, 1951 - Section 29
High Courts25 Jan 2016Disposed Off
Sidheequel Akbar Vs The District Collector Kozhikode
High Court Of Kerala · (2016) AIRCC 2517
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 10
High Courts25 Jan 2016Dismissed
B. Vijayan Nair Vs S. Thankamani Amma
High Court Of Kerala · (2016) 162 AIC 492 : (2016) 2 HLR 240 : (2016) 1 KerLJ 511 : (2016) 1 KHC 469 : (2016) 1 KLT 527
High Courts25 Jan 2016Disposed off
Khadeeja Vs Ramshad K.K.
High Court Of Kerala · (2016) 01 KL CK 0092
High Courts22 Jan 2016Disposed Off
Thomas Vs State of Kerala
High Court Of Kerala · (2016) 2 CriCC 154 : (2016) CriLJ 1886 : (2016) 1 ILRKerala 1003 : (2016) 1 KerLJ 630 : (2016) 1 KLT 694
Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341
High Courts22 Jan 2016Dismissed
Bharat Sanchar Nigam Limited - Petitioner @HASH Narakal Grama Panchayat
High Court Of Kerala · (2016) 4 KLT 20
Constitution of India, 1950 - Article 285Kerala Panchayat Raj (Building Tax and Surcharge thereon) Rules, 1996 - Rule 21
High Courts22 Jan 2016Disposed Off
Pathmavathi Karippaprambil Vs Sheeja Makkoram Veetil
High Court Of Kerala · (2016) 160 AIC 728 : (2016) AIRCC 1314 : (2016) 2 ILRKerala 127 : (2016) 1 KerLJ 508 : (2016) 1 KHC 447 : (2016) 1 KLT 560
Civil Procedure Code, 1908 (CPC) - Section 60, Section 60(c)Constitution of India, 1950 - Article 227