COURT ARCHIVE

High Court Of Kerala judgments, 2016

1,171 judgments · page 9 of 59

High Courts31 Oct 2016Dismissed

K. Anandan, aged 47 years, S/o. Kochukittan, Puthenkandathil, Thamallakkal, Harippad, Alappuzha District - Appellant @HASH State Bank of Travancore, Zonal Office, SBT Avenue, Kochi-682 036, Represented By Its Assistant General Manager-III

High Court Of Kerala · (2017) 152 FLR 518 : (2017) 1 ILRKerala 168 : (2016) 4 KLT 556

Industrial Disputes Act, 1947 - Section 2(s), Section 25F

High Courts28 Oct 2016Disposed Off

Prestige Educational Trust Vs The Admission Supervisory Committee for Professional Colleges in Kerala

High Court Of Kerala · (2016) 4 KLT 84

Constitution of India, 1950 - Article 226

High Courts27 Oct 2016Dismissed

Shaji Nadumuri, S/o. Nadumuri Velayudhan, Kombathukadavu Desom, Puthenchira Village, Thrissur District, Mukundapuram Taluk - Appellant/Complainant @HASH Sukeshan. B., TC. No. 65/1989, Indira Sadanam, Thiruvallam Village, Thiruvananthapuram /Ac

High Court Of Kerala · (2016) 4 CriCC 640 : (2017) 1 ILRKerala 703 : (2016) 4 KLT 508

Criminal Procedure Code, 1973 (CrPC) - Section 378(3), Section 394(2)

High Courts27 Oct 2016Dismissed

Commissioner of Income Tax Vs M/s. Hindustan Latex Ltd.

High Court Of Kerala · (2016) 389 ITR 407

Income Tax Act, 1961 - Section 147, Section 148

High Courts27 Oct 2016Allowed

Khadeeja Banu Vs Sub-Inspector of Police, Kasaragod

High Court Of Kerala · (2017) 1 ILRKerala 421 : (2016) 4 KerLJ 832

Immoral Traffic (Prevention) Act, 1956 - Section 13(1), Section 2(1)

High Courts27 Oct 2016Allowed

The Kerala Water Authority Vs V.K. Sankarankutty

High Court Of Kerala · (2017) 2 KerLJ 324 : (2017) 1 KLT 745

Kerala Water Authority (Water Supply) Regulations, 1991 - Regulation 7(d), Regulation 7(g)Kerala Water Supply and Sewerages Act, 1986 - Section 38A

High Courts26 Oct 2016Dismissed

The Intelligence Office, Squad No. V, Department of Commercial Taxes, Palakkad - 678 001 - Appellants/Respondents @HASH K. Mari, Door No. 4/195, Menasi, Pappiredddyppatti Taluk, Dharmapurai District, Tamil Nadu /Petitioner

High Court Of Kerala · (2016) 4 KLT 450

Kerala Value Added Tax Act, 2003 - Section 47(6)

High Courts26 Oct 2016Allowed

State of Kerala - Petitioner @HASH Syed Muhammed

High Court Of Kerala · (2017) 1 KerLJ 343 : (2016) 4 KLT 462

High Courts26 Oct 2016Disposed off

Sajan K.E. Vs Kottayam Co-Operative Urban Bank Ltd.

High Court Of Kerala · (2017) 1 BC 488

High Courts26 Oct 2016Disposed Off

Santhosh Kumar Vs State

High Court Of Kerala · (2017) 1 AICLR 592 : (2017) 1 CriCC 384 : (2017) 1 KLT 112

Criminal Procedure Code, 1973 (CrPC) - Section 233(3)

High Courts25 Oct 2016Dismissed

Ajesh V.V. Varapuzha House, Puzhavathu, Changanacherry P.O., Kottayam District, Research Scholar, Department Of Linguistics, Karyavattom Campus - Petitioner @HASH The University Grants Commission Represented By Its Secretary, New Delhi - 110 002 - Respond

High Court Of Kerala · (2016) 4 ILRKerala 807 : (2016) 4 KLT 89

Constitution of India, 1950 - Article 226University Grants Commission Act, 1956 - Section 26

High Courts24 Oct 2016Disposed Off

Themma - Petitioner @HASH Infant Jesus Church

High Court Of Kerala · (2017) 170 AIC 503 : (2016) 4 CivCC 824 : (2017) 1 CivilLJ 558 : (2016) 4 KLT 388

Civil Procedure Code, 1908 (CPC) - Section 152Specific Relief Act, 1963 - Section 22, Section 26

High Courts24 Oct 2016Disposed Off

N. Shanker Reddy, IPS, Director General of Police, State Crime Records Bureau, Thiruvananthapuram, Residing At House No. 6/698(2) Vattiyoorkavu P.O., Thiruvananthapuram-695 013 - Petitioner @HASH The Chief Secretary, Government Secretariat, Trivandrum - R

High Court Of Kerala · (2016) 4 CriCC 611 : (2016) 4 KLT 538

Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 190(1)(a)(b), Section 200, Section 202, Section 482, Section 91(1)

High Courts24 Oct 2016Disposed Off

Kurian Jose, S/o. Late E.K. Jose, aged 54 Years, Edassery House, Ernakulam Village, Thrikanaar Vattom Desom, Residing At Edassery House, Jose Villa, Divine Nagar, South Chittoor, Cochin-27 - Petitioner @HASH State of Kerala Represented By The Secretary Re

High Court Of Kerala · (2017) 1 ILRKerala 80 : (2016) 4 KLT 512

Constitution of India, 1950 - Article 226Kerala Stamp Act, 1959 - Section 2(f)

High Courts21 Oct 2016Dismissed

K.V. Abdul Rasheed Vs Pariyaram Grama Panchayat

High Court Of Kerala · (2017) 1 KLT 26

Kerala Panchayat Raj Act, 1994 - Section 232, Section 232, Section 236(1), Section 236(1), Section 236(3)

High Courts21 Oct 2016Disposed Off

Vinodh Madan Mohan Vs Authorised Officer (Chief Manager), Bank of India

High Court Of Kerala · (2017) 1 BC 42 : (2017) 1 DCR 221 : (2017) 1 DRTC 658 : (2017) 1 NIJ 384

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13

High Courts21 Oct 2016Allowed

Mampad Grama Panchayath, Vs Convenor, Mampad Friends all India Sevens Football Tournament Committee

High Court Of Kerala · (2017) 1 ILRKerala 228 : (2017) 1 KerLJ 150

Constitution of India, 1950 - Article 226Kerala Local Authorities Entertainments Tax Act, 1961 - Section 3, Section 7A

High Courts21 Oct 2016Disposed Off

K.J. Varghese Vs State of Kerala

High Court Of Kerala · (2016) 3 MadWNCri 161

High Courts21 Oct 2016Allowed

Hariprasad Vs State of Kerala

High Court Of Kerala · (2017) 2 ILRKerala 395 : (2017) 1 KerLJ 31

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 353

High Courts21 Oct 2016Dismissed

Sunil Kumar Vs Sini Mol

High Court Of Kerala · (2016) 4 KLT 92

Family Courts Act, 1984 - Section 7