High Courts15 Nov 2016Disposed Off
Saji D. Anand Vs State of Kerala
High Court Of Kerala · (2016) 4 ILRKerala 957
Constitution of India, 1950 - Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 7 of 59
High Courts15 Nov 2016Dismissed
Abulais Vs State of Kerala
High Court Of Kerala · (2017) 1 KLT 650
Constitution of India, 1950 - Article 226
High Courts15 Nov 2016Disposed Off
Binani Zinc Employees Multipurpose Co-Operative Society Ltd. Vs Lizy Rajan
High Court Of Kerala · (2017) 1 ILRKerala 187 : (2017) 1 KerLJ 76
Kerala Co-operative Societies Act, 1969 - Section 69Kerala Shops and Commercial Establishment Act, 1960 - Section 18
High Courts14 Nov 2016Allowed
Sathi Devi Vs T.P. Uma
High Court Of Kerala · (2017) 2 KerLJ 559 : (2017) 2 KLT 113
Hindu Succession Act, 1956 - Section 7(1)
High Courts14 Nov 2016Allowed
Anitha Menachery Vs The Regional Joint Director, Urban Affairs
High Court Of Kerala · (2017) 1 ILRKerala 225 : (2016) 4 KLT 892
Constitution of India, 1950 - Article 226
High Courts14 Nov 2016Disposed Off
Havvaumma K.V. Vs State of Kerala
High Court Of Kerala · (2017) 1 ILRKerala 85 : (2016) 4 KerLJ 835 : (2016) 4 KLT 895
Kerala Education Rules, 1959 - Rule 62Kerala Service Rules Part III - Rule 29
High Courts14 Nov 2016Disposed Off
Krishnankutty Pillai Vs State of Kerala
High Court Of Kerala · (2017) 1 KerLJ 912 : (2017) 1 KLT 824
Criminal Procedure Code, 1973 (CrPC) - Section 320(6), Section 401
High Courts14 Nov 2016Allowed
Lakshmi Vs State of Kerala
High Court Of Kerala · (2017) 1 AICLR 460 : (2017) 1 ILRKerala 21 : (2017) 1 KerLJ 194 : (2017) 1 KLT 16
Criminal Procedure Code, 1973 (CrPC) - Section 372, Section 378(4)
High Courts14 Nov 2016Dismissed
R. Haridas Vs State of Kerala
High Court Of Kerala · (2017) 1 ILRKerala 808 : (2016) 4 KLT 707
Kerala Land Assignment Act, 1960 - Section 3Kerala Land Assignment Rules, 1964 - Rule 4, Rule 4, Rule 8Kerala Panchayat Raj Act, 1994 - Section 235F
High Courts11 Nov 2016Allowed
M. Balakrishnan Vs State of Kerala
High Court Of Kerala · (2016) 4 ILRKerala 929 : (2016) 4 KLT 77
Kerala Education Rules, 1959 - Rule 92
High Courts11 Nov 2016Dismissed
Sudheesh Kumar S.R. Vs State of Kerala
High Court Of Kerala · (2017) ALLMRCri 113 : (2017) 1 CriCC 598 : (2017) CriLJ 443 : (2017) 1 ILRKerala 255 : (2016) 4 KerLJ 848 : (2017) 1 KLT 173 : (2017) 2 RCRCriminal 672
Protection of Children from Sexual Offences Act, 2012 - Section 23
High Courts10 Nov 2016Dismissed
Gopalakrishna Shenoy Vs Government of India
High Court Of Kerala · (2017) 1 KLT 507
Constitution of India, 1950 - Article 226Press and Registration of Books Act, 1867 - Section 6
High Courts10 Nov 2016Allowed
TMV Natural Oils and Extracts (P) Ltd. Vs The Sub Inspector of Police Binanipuram Police Station
High Court Of Kerala · (2016) 4 KLT 784
Kerala Headload Workers Rules, 1981 - Rule 26A
High Courts10 Nov 2016Dismissed
M/s. Benz Automobiles Private Ltd. Vs K. Abdulla
High Court Of Kerala · (2017) 2 KerLJ 207 : (2017) 2 KLT 105
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 8
High Courts10 Nov 2016Disposed Off
Lodge & Hotel Mazdoor Sangh (Bms) Vs K.K. Sidharthan
High Court Of Kerala · (2017) 1 LLJ 320
Constitution of India, 1950 - Article 226
High Courts10 Nov 2016Disposed Off
M.T. Joseph Vs Mukkom Municipality
High Court Of Kerala · (2017) 1 KerLJ 66 : (2016) 4 KLT 831
Kerala Municipality (Procedure for Meeting of Council) Rules, 1995 - Rule 13
High Courts10 Nov 2016Allowed
Donald Michael Richard Vs Magline Paul
High Court Of Kerala · (2017) 172 AIC 558 : (2016) 4 ILRKerala 936 : (2016) 4 KerLJ 780 : (2017) 1 KLT 90
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1A, Order 33 Rule 1A
High Courts10 Nov 2016Dismissed
Kodakkal Shahanas Vs Kythal Thayyil Shahida
High Court Of Kerala · (2017) 1 RCRRent 96
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(3), Section 11(4)(iv), Section 20
High Courts09 Nov 2016Disposed Off
The Regional Provident Fund Commissioner Vs The Trivandrum Medical College Hospital Development Society
High Court Of Kerala · (2016) 4 KLT 879 : (2017) LabLR 160 : (2017) 1 LLJ 450
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1(3)(b)
High Courts09 Nov 2016Dismissed
Traco Cable Employees Association (Intuc) Traco Cable Company Limited Vs Traco Cable Company Limited And Managing Director
High Court Of Kerala · (2017) 1 LLJ 435