High Courts09 Nov 2016Disposed Off
C.R. Manoharan Vs Labour Court
High Court Of Kerala · (2017) 1 LLJ 498
Constitution of India, 1950 - Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2016
1,171 judgments · page 8 of 59
High Courts08 Nov 2016Disposed Off
Commissioner of Income-Tax Vs Keerthi Agro Mills (P) Ltd.
High Court Of Kerala · (2016) 4 KerLJ 558 : (2016) 2 KHC 311
Kerala Court Fees and Suits Valuation Act, 1959 - Article 3(iii)(c)
High Courts07 Nov 2016Dismissed
Kaiparath Achuthan, S/o. Chathu, aged 63 years, No Occupation, Residing At Kallyani Sadan, Perumthattil Desom, Erancholi Amsom, Thalassery Taluk, Kannur District - Appellant @HASH Kaiprath Kumaran, S/o.Chathu, Aged 64 Years, No Occupation, Residing At Per
High Court Of Kerala · (2017) 170 AIC 513 : (2017) 1 CivCC 138 : (2017) 1 CivilLJ 566 : (2016) 4 KerLJ 608 : (2016) 4 KLT 546
Partnership Act, 1932 - Section 69(1)Specific Relief Act, 1963 - Section 20
High Courts07 Nov 2016Allowed
Ms. X Vs State of Kerala
High Court Of Kerala · (2017) 1 CriCC 27 : (2017) 2 Crimes 609 : (2016) 4 ILRKerala 747 : (2016) 4 KLT 745 : (2017) 2 RCRCriminal 768
Medical Termination of Pregnancy Act, 1971 - Section 3(2)(a), Section 5
High Courts04 Nov 2016Disposed Off
Reliance General Insurance Co. Ltd. Vs Nabeesa
High Court Of Kerala · (2017) 1 ILRKerala 199
Employees Compensation Act, 1923 - Section 30 (1)
High Courts04 Nov 2016Allowed
General Manager, Head Office, District Co-Op Bank Vs Sudhakaran B.B
High Court Of Kerala · (2016) 4 KerLJ 826
Constitution of India, 1950 - Article 226Kerala Co-operative Societies Rules, 1969 - Rule 197
High Courts04 Nov 2016Dismissed
Balachandran Nair S.S. Vs Indian Space Research Organisation
High Court Of Kerala · (2017) 152 FLR 890 : (2016) 4 ILRKerala 903 : (2016) 4 KLT 792 : (2017) LabLR 142
Administrative Tribunals Act, 1985 - Section 28Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(k)
High Courts04 Nov 2016Disposed Off
Mavila Sathi Vs State of Kerala
High Court Of Kerala · (2017) 3 ALLMR 1 : (2017) 2 RCRCivil 6 : (2017) 2 RCRCriminal 82
High Courts03 Nov 2016Dismissed
Adv. T.K. Rasheedali Vs T.A. Ahammed Kabeer
High Court Of Kerala · (2017) AIR(Kerala) 24
Representation of The People Act, 1951 - Section 123(4)
High Courts03 Nov 2016Allowed
Rashida, K. Vs State of Kerala
High Court Of Kerala · (2017) 1 ILRKerala 416
Constitution of India, 1950 - Article 226
High Courts03 Nov 2016Allowed
Jayakumar Vs State of Kerala
High Court Of Kerala · (2017) 1 ILRKerala 174 : (2016) 4 KerLJ 809 : (2017) 1 KLT 179
Kerala Land Acquisition Act, 1961 - Section 20, Section 3(1)Land Acquisition (Amendment) Act, 1984 - Section 30(2)Land Acquisition Act, 1894 - Section 23(1A), Section 23(2), Section 28
High Courts03 Nov 2016Disposed Off
Kavitha G. Pillai Vs Joint Director
High Court Of Kerala · (2017) AIR(Kerala) 12 : (2016) 4 KLT 869 : (2017) 2 RCRCriminal 41
Prevention of Money-Laundering (Appeal) Rules, 2005 - Rule 5(b)
High Courts03 Nov 2016Disposed Off
State of Kerala Vs Amal Public School
High Court Of Kerala · (2017) 1 ILRKerala 849 : (2017) 1 KLT 666
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 2(xiv)
High Courts02 Nov 2016Dismissed
M/s Kenton Leisure Services Pvt Ltd. Vs State of Kerala
High Court Of Kerala · (2017) 1 KLT 671
Constitution of India, 1950 - Article 226
High Courts02 Nov 2016Disposed Off
Meenakshy Amma Vs State Bank of Mysore
High Court Of Kerala · (2017) 1 DRTC 819 : (2017) 2 KLT 17
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14
High Courts01 Nov 2016Dismissed
Shameera, I. Vs Kerala Public Service Commission Pattom
High Court Of Kerala · (2017) 1 ILRKerala 218 : (2017) LIC 649
Kerala Public Service Commission Rules of Procedure, 1976 - Rule 15A
High Courts01 Nov 2016Allowed
T.S. Sreekumar Vs Union of India
High Court Of Kerala · (2017) 1 ILRKerala 334
Constitution of India, 1950 - Article 19, Article 21Merchant Shipping Act, 1958 - Section 118, Section 119, Section 120, Section 122, Section 191
High Courts01 Nov 2016Dismissed
Raphimon M.E., Aged 31, S/o.Ebrahim M.M., Residing At ''Mundikunnel'', Vannappuram, Thodupuzha, Idukki - 685582 - Petitioner @HASH Kerala State Waqf Board, VIP Road, Kaloor, Kochi - 682017 Represented By Its Chief Executive Officer
High Court Of Kerala · (2017) 1 CivilLJ 588 : (2016) 4 KLT 509
Waqf Act, 1995 - Section 3(ee), Section 52A
High Courts01 Nov 2016Allowed
Suo Motu Vs C.K. Mohanan
High Court Of Kerala · (2016) 4 ILRKerala 715 : (2017) 1 KerLJ 175 : (2016) 4 KLT 731
Contempt of Courts Act, 1971 - Section 14
High Courts31 Oct 2016Allowed
Kerala State Electricity Board Vs The Kerala High Tension & Extra High Tension Industrial Elec. Consumer''s Association
High Court Of Kerala · (2017) 1 KLT 26
Constitution of India, 1950 - Article 226