High Courts06 Mar 2017Disposed
MANOJ MADHAV Vs AUTHORIZED OFFICER
High Court Of Kerala · (2017) 03 KL CK 0080
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 17 of 27
High Courts06 Mar 2017
BENNY & Anr. Vs E.S.BIJIMOL & Ors.
High Court Of Kerala · (2017) 03 KL CK 0079
Conduct of Election Rules, 1961, Rule 56C(2)(b), Rule 56C(2)(b), Rule 66 A -Representation of People Act, 1951, - Section 47, Section 47, Section 4
High Courts06 Mar 2017Dismissed
P.K.MOHANAN Vs THE ASSISTANT ENGINEER
High Court Of Kerala · (2017) 03 KL CK 0078
Electricity Act, 2003, Section 126 - Assessment
High Courts06 Mar 2017Dismissed
Kerala State Housing Board Trivandrum Vs R. Omana
High Court Of Kerala · (2017) 2 ILRKerala 106 : (2017) 2 KerLJ 139 : (2017) 1 KLT 954
Civil Procedure Code, 1908 (CPC) - Section 9Land Acquisition Act, 1894 - Section 11(1), Section 18(1), Section 4(1), Section 9(2)
High Courts03 Mar 2017Dismissed
N.L. Jose Vs Faisal Raj
High Court Of Kerala · (2017) 2 KerLJ 223 : (2017) 1 RCRRent 574
Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(3)
High Courts02 Mar 2017Allowed
Adv. Dr. P. Krishnadas Vs State of Kerala
High Court Of Kerala · (2017) 2 KerLJ 125 : (2017) 2 KLT 579
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 306
High Courts02 Mar 2017Disposed Off
K. Jayavarma Vs The State Co-Operative Election Commission Cobank Tower
High Court Of Kerala · (2017) 2 ILRKerala 40 : (2017) 2 KerLJ 17 : (2017) 1 KLT 921
Constitution of India, 1950 - Article 226Kerala Co-operative Societies Act, 1969 - Section 69(3)
High Courts01 Mar 2017Disposed
SASANK.K.V., Vs THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
High Court Of Kerala · (2017) 03 KL CK 0049
High Courts01 Mar 2017Disposed Off
Moozhikkal Aboobacker, Vs District Registrar (General)
High Court Of Kerala · (2017) 2 ILRKerala 228 : (2017) 2 KLT 792
Societies Registration Act, 1860 - Section 4
High Courts01 Mar 2017Disposed Off
New India Assurance Company Limited Vs Motor Accidents Claims Tribunal, Kottayam
High Court Of Kerala · (2017) AAC 1411 : (2017) 2 ILRKerala 243 : (2017) 2 KerLJ 543 : (2017) 2 KLT 142
Contract Act, 1872 - Section 59, Section 60Motor Vehicles Act, 1988 - Section 171
High Courts01 Mar 2017Disposed Off
Edakudi Raveendran Vs Lohithakshan
High Court Of Kerala · (2017) 2 ILRKerala 774 : (2017) 2 KerLJ 449
Easements Act, 1882 - Section 15Specific Relief Act, 1963 - Section 37
High Courts01 Mar 2017Dismissed
Remya Vs Rajin
High Court Of Kerala · (2017) AAC 1345 : (2017) 2 KLT 335
Motor Vehicles Act, 1988 - Section 140
High Courts28 Feb 2017
The Managing Director Kerala State Co-Operative Housing Federation Vs Leela Issac & ors.
High Court Of Kerala · (2017) 02 KL CK 0101
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts28 Feb 2017
KERALA VYAPARI VYAVASAYI EKOPANA SAMITHY Vs STATE OF KERALA
High Court Of Kerala · (2017) 02 KL CK 0100
High Courts28 Feb 2017Disposed Off
Thrissur District Co-Op. Bank Vs State Information Commission
High Court Of Kerala · (2017) AIR(Kerala) 120 : (2017) 2 ILRKerala 181 : (2017) 1 KerLJ 946
Right To Information Act, 2005 - Section 2(f), Section 2(h), Section 3, Section 8
High Courts28 Feb 2017Disposed Off
V. Ananthakumari H.S.A. Vs State of Kerala
High Court Of Kerala · (2017) 2 ILRKerala 215 : (2017) 1 KLT 1079
Constitution of India, 1950 - Article 226
High Courts28 Feb 2017Allowed
R. Vijayakumar Vs The State of Kerala
High Court Of Kerala · (2017) AIR(Kerala) 111 : (2017) 2 ILRKerala 54 : (2017) 2 KerLJ 270 : (2017) 1 KLT 89
Constitution of India, 1950 - Article 14, Article 226
High Courts28 Feb 2017Dismissed
Sherry M.S. Vs Kerala Public Service Commission
High Court Of Kerala · (2017) 2 ILRKerala 254 : (2017) LIC 1587
Kerala Service Rules, 1959 - Rule 12(16A), Rule 12(20)
High Courts28 Feb 2017Disposed Off
Salem Marthoma Church Vs Pappachan Biji
High Court Of Kerala · (2017) 2 KLT 92
Civil Procedure Code, 1908 (CPC) - Section 9Kerala Panchayat (Burial and Burning Grounds) Rules, 1967 - Rule 6(8)Kerala Panchayat Raj (Burial and Burning Grounds) Rules, 1998 - Rule 4(2)
High Courts28 Feb 2017Disposed Off
E.A. Poulose Vs The Assistant Education Officer
High Court Of Kerala · (2017) 2 ILRKerala 401 : (2017) 2 KerLJ 528 : (2017) 2 KLT 190 : (2017) LIC 2183
Constitution of India, 1950 - Article 226