High Courts11 Jan 2016Dismissed
Shriram General Insurance Co. Ltd. Vs Bihava
High Court Of Kerala · (2016) 3 ACC 915 : (2016) ACJ 1858 : (2016) 1 KHC 888 : (2016) 1 KLT 824 : (2016) 4 TAC 703
Motor Vehicles Act, 1988 - Section 168
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 58 of 59
High Courts08 Jan 2016Partly Allowed
Jaison Vs State of Kerala
High Court Of Kerala · (2016) CriLJ 1284 : (2016) 2 Crimes 654 : (2016) 1 ILRKerala 984 : (2016) 1 KerLJ 441 : (2016) 2 KLT 5
Criminal Procedure Code, 1973 (CrPC) - Section 232, Section 313(1)(b)Evidence Act, 1872 - Section 105Penal Code, 1860 (IPC) - Section 299, Section 300, Section 302, Section 304, Section 84
High Courts08 Jan 2016Disposed off
Ismart Business Solutions Pvt. Ltd., rep. By its Chief Financial Officer And Company Secretary Mr. D.K. Sundaram Vs Employees'' Provident Fund Appellate Tribunal & Ors.
High Court Of Kerala · (2016) 1 CLR 558 : (2016) 149 FLR 364 : (2016) LabLR 559
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts08 Jan 2016Disposed Off
Zeena Vs Central Registrar of Co-operative Societies
High Court Of Kerala · (2016) 1 KLT 811
Multi-State Cooperative Societies Act, 2002 - Section 108, Section 120, Section 123, Section 19(1)(c), Section 25, Section 29, Section 33, Section 34, Section 7
High Courts08 Jan 2016Disposed Off
Jibin C. Baby Vs Commissioner for Entrance Examinations and Others
High Court Of Kerala · (2016) 1 KerLJ 683
High Courts08 Jan 2016Dismissed
Kasaragod District Co-operative Bank Ltd. Vs Radha K.A. and Others
High Court Of Kerala · (2016) 1 KHC 260 : (2016) 1 KLT 93
High Courts08 Jan 2016Allowed
Joby Thomas Vs Joint Registrar of Co-Operative Societies and Others
High Court Of Kerala · (2016) 1 KerLJ 364 : (2016) 1 KLT 71
Kerala Co-operative Societies Act, 1969 - Section 69
High Courts08 Jan 2016Allowed
Joseph Vs State of Kerala
High Court Of Kerala · (2016) 2 ILRKerala 315 : (2016) 2 KLT 288
Evidence Act, 1872 — Section 101, 3Kerala Abkari Act, 1077 — Section 55(g)
High Courts08 Jan 2016Disposed Off
K. Vijayakumar Vs State Rep. by Dy. S.P. Vigilance and Anti Corruption Bureau, Palakkad
High Court Of Kerala · (2016) 2 KLT 23 : (2016) 3 RCRCriminal 342
Penal Code, 1860 (IPC) — Section 409, 465, 477APrevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(D)
High Courts08 Jan 2016Dismissed
K. Raveendranath Vs State of Kerala and Others
High Court Of Kerala · (2016) 1 KerLJ 759 : (2016) 1 KLT 122
Constitution of India, 1950 — Article 226
High Courts07 Jan 2016Allowed
Vasudevan Vs Devakay and Others
High Court Of Kerala · (2016) 161 AIC 628 : (2016) AIRCC 1331 : (2016) 2 HLR 418 : (2016) 1 KHC 714 : (2016) 2 KLT 105 : (2016) 4 RCRCivil 429
Hindu Succession Act, 1956 - Section 14, Section 14(1)
High Courts07 Jan 2016Disposed off
Sakeer Hussain K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2016) 1 KHC 373
Kerala Building Tax Act, 1975 - Section 3, Section 3(1)(b)
High Courts07 Jan 2016Disposed off
Sakeer Hussain K. Vs State of Kerala and Others
High Court Of Kerala · (2016) AIR(Kerala) 68 : (2016) 1 KerLJ 429 : (2016) 1 KHC 373 : (2016) 1 KLT 434
Kerala Building Tax Act, 1975 - Section 3, Section 3 (1)(b)
High Courts07 Jan 2016Disposed off
Ananthapadmanabhan Nair A.B. and Others Vs District Collector, Ekm and Others
High Court Of Kerala · (2016) 1 KerLJ 495 : (2016) 1 KHC 388 : (2016) 1 KLT 485
Kerala Building Tax Act, 1975 - Section 2(e)
High Courts07 Jan 2016Dismissed
Vineetha M.V., Aged 30 Years, W/o. Renjithkrishnan C.R., Chakkalakkal House, "Anaswara", Perinchery, Thrissur Pin-680306 Vs Kerala Public Service Commission, Pattam, Pattam Palace P.O., Thiruvananthapuram, Represented By Its Secretary and Ot
High Court Of Kerala · (2016) LIC 1882
Constitution of India, 1950 — Article 16
High Courts06 Jan 2016Allowed
Jerome Christudas Vs State of Kerala and others
High Court Of Kerala · (2016) 1 KLT 69
Constitution of India, 1950 — Article 226Kerala Co-operative Societies Rules, 1969 — Rule 35A (3)(5)
High Courts06 Jan 2016Dismissed
Kanhangad Municipality Vs Amina and Others
High Court Of Kerala · (2016) AIRCC 1155 : (2016) 2 ILRKerala 154 : (2016) 1 KerLJ 617 : (2016) 1 KHC 684 : (2016) 1 KLT 728
Kerala Municipalities Act, 1994 - Section 2(34), Section 563
High Courts06 Jan 2016Allowed
Suresh Vs State of Kerala
High Court Of Kerala · (2016) 4 KLT 69
Evidence Act, 1872 - Section 35Penal Code, 1860 (IPC) - Section 376(2)(i)
High Courts06 Jan 2016Dismissed
State of Kerala Vs M.R.F. Limited
High Court Of Kerala · (2016) 1 KerLJ 482
Constitution of India, 1950 - Article 14Kerala General Sales Tax Act, 1963 - Section 10, Section 41Rubber Act, 1947 - Section 3, Section 3(e), Section 3(i), Section 8(2)
High Courts06 Jan 2016Dismissed
Kanhangad Municipality Vs Khadeeja
High Court Of Kerala · (2016) 2 ILRKerala 141 : (2016) 1 KLT 827
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33