High Courts20 Feb 2017Disposed
PEACHTREE SIGNAGE PRIVATE LTD., Vs INTELLIGENCE INSPECTOR
High Court Of Kerala · (2017) 02 KL CK 0092
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 19 of 27
High Courts20 Feb 2017Dismissed
B.C. Ramachandra Thilakan Vs The Director, Central Bureau of Investigation
High Court Of Kerala · (2017) CriLJ 1906 : (2017) 2 ILRKerala 373 : (2017) 2 KerLJ 57 : (2017) 1 KLT 87
Constitution of India, 1950 - Article 21, Article 226
High Courts20 Feb 2017Disposed Off
George Varghese Vs State of Kerala
High Court Of Kerala · (2017) 2 KLT 126
Kerala Building (Regularisation of Unauthorized Construction) Rules, 2010 - Rule 2(1)(i)
High Courts20 Feb 2017Disposed Off
K.V. Varghese Vs Magdaline Claudia @ Mini
High Court Of Kerala · (2017) 2 KLT 21
Family Courts Act, 1984 - Section 7
High Courts17 Feb 2017
Star Fish Exports and another Vs V. Mahamood
High Court Of Kerala · (2017) 02 KL CK 0088
Kerala Building (Lease and Rent Control) Act, 1965, Section 14
High Courts17 Feb 2017
PUSHPADASAN Vs SHEELA JERALD
High Court Of Kerala · (2017) 02 KL CK 0087
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 36, Section 151
High Courts17 Feb 2017
N.J.KUNJACHAN, S/O.JOSEPH Vs VENUGOPALAN, S/O.NARAYANAN, & ANR.
High Court Of Kerala · (2017) 02 KL CK 0086
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21Rule 90,
High Courts17 Feb 2017Disposed Off
N.J. Kunjachan Vs Venugopalan
High Court Of Kerala · (2017) AIR(Kerala) 113 : (2017) 1 KerLJ 932 : (2017) 2 KLT 33
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 90
High Courts17 Feb 2017Dismissed
Star Fish Exports Vs V. Mahamood
High Court Of Kerala · (2017) 2 ILRKerala 567 : (2017) 1 KerLJ 894
Civil Procedure Code, 1908 (CPC) - Order 21, Section 115, Section 47, Section 47Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 14
High Courts17 Feb 2017Dismissed
Emmanuel Cashew Industries Vs Chi Commodities Handlers Inc.
High Court Of Kerala · (2017) 2 KerLJ 111 : (2017) 1 KLT 850
Arbitration and Conciliation Act, 1996 - Section 48Constitution of India, 1950 - Article 226
High Courts17 Feb 2017Dismissed
Varghese Varghese M. Vs The Land Acquisition Officer
High Court Of Kerala · (2017) 2 ILRKerala 387 : (2017) 1 KLT 833
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11
High Courts17 Feb 2017Disposed Off
Pushpadasan Vs Sheela Jerald
High Court Of Kerala · (2017) AIRCC 1606 : (2017) 2 CivCC 412 : (2017) 2 KerLJ 15 : (2017) 1 KLT 1036
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 39 Rule 1, Section 36Constitution of India, 1950 - Article 227
High Courts16 Feb 2017
STATE OF KERALA & Anr. Vs JAMES THOMAS,RESIDING AT NEDUMCHIRAYIL
High Court Of Kerala · (2017) 02 KL CK 0085
Kerala Forest Act, 1962, Section 61, Section 61A, Section 61B, Section 61B(2), Section 61A(2)
High Courts16 Feb 2017
THE PUTHIYATHERU URBAN CO-OPERATIVE SOCIETY LIMITED Vs THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES & ORS.
High Court Of Kerala · (2017) 02 KL CK 0084
Right to Information Act, 2005, Section 11, Section 2(f) - Third party information - Definitions
High Courts16 Feb 2017Disposed
BABU C.J., AGED 38 YEARS Vs FEDERAL BANK
High Court Of Kerala · (2017) 02 KL CK 0083
High Courts16 Feb 2017Disposed
ASOKAKUMAR Vs THE THIRUVANANTHAPURAM CORPORATION
High Court Of Kerala · (2017) 02 KL CK 0082
High Courts16 Feb 2017Dismissed
Gopalakrishna Pillai Vs Syam Kumar
High Court Of Kerala · (2017) 2 CivCC 488 : (2017) 2 ICC 518 : (2017) 1 KerLJ 892 : (2017) 1 KLT 859
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 58, Order 38 Rule 8
High Courts16 Feb 2017Disposed Off
G. Madhavan Kutty Vs District Environmental Impact Assessment Authority
High Court Of Kerala · (2017) 1 KLT 874
Constitution of India, 1950 - Article 226Environment (Protection) Act, 1986 - Section 3
High Courts16 Feb 2017Dismissed
S. Dileep Vs State of Kerala
High Court Of Kerala · (2017) 2 ILRKerala 224 : (2017) 1 KLT 1076 : (2017) LIC 1353
Constitution of India, 1950 - Article 226
High Courts15 Feb 2017
V.P.GEORGE Vs THE DEPUTY COMMISSIONER & ORS
High Court Of Kerala · (2017) 02 KL CK 0081
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 31(2), Section 9(3) - Payment of