High Courts28 Mar 2017Dismissed
M/S. NET BIOS TECHNOLOGIES (P) LTD. Vs THE AUTHORIZED OFFICER & CHIEF MANAGER
High Court Of Kerala · (2017) 03 KL CK 0071
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 14 of 27
High Courts28 Mar 2017Disposed
SIDDIQUE, S/O. ABDULLA Vs THE DISTRICT COLLECTOR, KANNUR DISTRICT, KANNUR
High Court Of Kerala · (2017) 03 KL CK 0070
High Courts28 Mar 2017Disposed
V. SUNIL KUMAR Vs LORD KRISHNA BANK LTD.,
High Court Of Kerala · (2017) 03 KL CK 0069
High Courts28 Mar 2017Allowed
Soorya Narayana Bhat Vs State of Kerala
High Court Of Kerala · (2017) 2 KerLJ 576
Constitution of India, 1950 - Article 300AKerala Land Assignment Rules, 1964 - Rule 8
High Courts28 Mar 2017Dismissed
State of Kerala Vs Sunil C. Kurien
High Court Of Kerala · (2017) 2 KLT 206
High Courts27 Mar 2017
MOST REV.MORAN MOR BASELIOS CLEEMIS CATHOLICOS Vs STATE OF KERALA & ORS.
High Court Of Kerala · (2017) 03 KL CK 0068
Land Acquisition Act, 1894, Section 11, Section 18, Section 4(1), Section 31(2), Section 28A - Enquiry and award by Collector - Refere
High Courts27 Mar 2017Disposed
MUHAMMED ALI K. Vs THE REGIONAL TRANSPORT AUTHORITY & ORS.
High Court Of Kerala · (2017) 03 KL CK 0067
High Courts27 Mar 2017Disposed Off
Sivarajan Vs Raheela K. Jalal
High Court Of Kerala · (2017) 2 ILRKerala 454 : (2017) 2 KerLJ 429 : (2017) 2 KLT 508
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(4)(i)
High Courts27 Mar 2017Dismissed
Mohamad Shafi Vs Regional Passport Officer
High Court Of Kerala · (2017) 2 ILRKerala 589 : (2017) 2 KLT 309
Constitution of India, 1950 - Article 226Passports Act, 1967 - Section 6, Section 7
High Courts24 Mar 2017
THOMAS MATHEW Vs THE FEDERAL BANK LIMITED
High Court Of Kerala · (2017) 03 KL CK 0066
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs
High Courts24 Mar 2017
K. PONNAPPAN Vs G. CHAKRAPANI
High Court Of Kerala · (2017) 03 KL CK 0065
Limitation Act, 1963, Article 137, Article 137, Article 136, Article 136 -Kerala Buildings (Lease and Rent Control) Act, 1965<
High Courts24 Mar 2017
KALLIANI, W/O.KELUKUTTY Vs STATE OF KERALA
High Court Of Kerala · (2017) 03 KL CK 0064
Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) -Kerala Abkari Act, 1967, Section 55(g)
High Courts23 Mar 2017Disposed Off
Martin Vs Prasannan
High Court Of Kerala · (2017) AIR(Kerala) 109 : (2017) 2 KerLJ 439 : (2017) 2 KLT 1 : (2017) 2 RCRCivil 1060
Kerala Court Fees and Suits Valuation Act, 1959 - Section 66
High Courts23 Mar 2017Allowed
K.N. Haridasan Vs The State Bank of Travancore
High Court Of Kerala · (2017) 2 KerLJ 347 : (2017) LIC 1996
High Courts23 Mar 2017Dismissed
Abdul Azeez Vs Nedungadi Bank Ltd.
High Court Of Kerala · (2017) 2 ILRKerala 799 : (2017) 2 KerLJ 603 : (2017) 2 KLT 41 : (2017) 2 RCRCivil 1052
Evidence Act, 1872 - Section 58Kerala Court Fees and Suits Valuation Act, 1959 - Section 69
High Courts23 Mar 2017Disposed Off
Pradeepan K.P. Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2017) 3 SCT 17
Constitution of India, 1950 - Article 14, Article 16, Article 226
High Courts23 Mar 2017Dismissed
Save SBT Forum, TKV Smarakam, Thiruvananthapuram Vs Union of India
High Court Of Kerala · (2017) AIR(Kerala) 118
Constitution of India, 1950 - Article 226State Bank of India (Subsidiary Banks) Act, 1959 - Section 3State Bank of India Act, 1955 - Section 35
High Courts22 Mar 2017
KUNHI MOHAMMED K. & ORS. Vs THE DISTRICT LEVEL AUTHORIZATION COMMITTEE FOR TRANSPLANTATION OF HUMAN ORGANS & ORS.
High Court Of Kerala · (2017) 03 KL CK 0062
Transplantation of Human Organs Act, 1994, Section 24 - Power to make rulesTransplantation of Human Organs Rules, 1995, Rule 4A(4)(v) -Transplantation of
High Courts22 Mar 2017
PRAVEEN Vs SABITHA & ANR.
High Court Of Kerala · (2017) 03 KL CK 0061
Code of Criminal Procedure, 1973, Section 125, Section 125(1), Section 125(3) - Order for maintenance of wives, children and parents - Order for maintenance of wives, chil
High Courts22 Mar 2017
ABHULASEES.P.P & ORS. Vs ABDUMANAF & ORS.
High Court Of Kerala · (2017) 03 KL CK 0060
Transfer of Property Act, 1882, Section 13 - Transfer for benefit of unborn personMotor Vehicles Act, 1988, Section 166, Section 166 - Application