High Courts10 Feb 2017Allowed
Rejilal Vs State of Kerala
High Court Of Kerala · (2017) 1 KerLJ 847 : (2017) 1 KLT 779
Criminal Procedure Code, 1973 (CrPC) - Section 198(1)Penal Code, 1860 (IPC) - Chapter XX
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 21 of 27
High Courts09 Feb 2017Disposed
SATHYAN, S/O. MADHAVAN Vs THE AUTHORISED OFFICER
High Court Of Kerala · (2017) 02 KL CK 0112
High Courts09 Feb 2017Disposed Off
Mary Teacher Vs K.J. Varghese
High Court Of Kerala · (2017) 2 ILRKerala 59 : (2017) 1 KerLJ 901 : (2017) 1 KLT 840
Civil Procedure Code, 1908 (CPC) - Order 33 Rule 11
High Courts09 Feb 2017Dismissed
Dominic Joseph Vs State of Kerala
High Court Of Kerala · (2017) ACD 436 : (2017) 2 KerLJ 510 : (2017) 2 KLT 19
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141
High Courts08 Feb 2017Disposed
SHEJEEB Vs SURUMI
High Court Of Kerala · (2017) 02 KL CK 0110
Code of Criminal Procedure, 1973, Section 126(2), Section 125(1) - Procedure - Order for maintenance of wives, children and parents
High Courts08 Feb 2017Allowed
Unnikrishnan Vs State of Kerala
High Court Of Kerala · (2017) CriLJ 2514 : (2017) 2 KerLJ 179
Evidence Act, 1872 - Section 3
High Courts08 Feb 2017Disposed Off
Bhageerathy Amma Vs State of Kerala
High Court Of Kerala · (2017) AIRCC 1444 : (2017) 1 DRTC 815 : (2017) 1 KLT 769
Civil Procedure Code, 1908 (CPC) - Section 50Constitution of India, 1950 - Article 226Kerala Revenue Recovery Act, 1968 - Section 34, Section 7
High Courts08 Feb 2017Dismissed
Sirajuddin Vs District Collector
High Court Of Kerala · (2017) 1 KLT 756
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 13, Section 19, Section 20Kerala Minor Mineral Concession Rules, 2015 - Rule 3, Rule 4, Rule 9Mines And Minerals (Development And Regulation) Act, 1957 - Section 21, Section 21(5), Section 22, Section 3, Section 4, Section 5
High Courts08 Feb 2017Allowed
Geethamani Vs Premakumari
High Court Of Kerala · (2017) 2 ILRKerala 112
Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 105, Section 63, Section 67
High Courts08 Feb 2017Dismissed
Biju M.K. Vs The State of Kerala
High Court Of Kerala · (2017) 2 ILRKerala 83 : (2017) 2 KerLJ 36 : (2017) 1 KLT 991
Kerala Building Tax Act, 1975 - Section 3(1)(b), Section 5
High Courts07 Feb 2017
Sidhique Vs The National Insurance Co. Ltd
High Court Of Kerala · (2017) 02 KL CK 0109
Motor Vehicles Act, 1988, Section 172, Section 172, Section 166(4), Section 166(4) - Award of compensatory costs in certain cases - Application for
High Courts07 Feb 2017Disposed Off
Sankara Narayana Pillai Vs Harigovindan
High Court Of Kerala · (2017) 2 ILRKerala 561 : (2017) 2 KerLJ 38
Kerala Land Reforms Act, 1963 - Section 106(1)
High Courts07 Feb 2017Dismissed
Abhilash Berly Vs The Federal Bank Limited
High Court Of Kerala · (2017) 173 AIC 564 : (2017) 1 DRTC 656 : (2017) 1 KerLJ 879 : (2017) 1 KLT 747
Constitution of India, 1950 - Article 226Limitation Act, 1963 - Article 136Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), Section 2(g), Section 2(ha), Section 36
High Courts07 Feb 2017Disposed Off
Brahmos Aerospace, Thiruvananthapuram Limited Vs The General Secretary, Brahmos Staff Association
High Court Of Kerala · (2017) 1 KLT 95 : (2017) 2 LLN 227
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(a)
High Courts06 Feb 2017Disposed
SIVAKUMAR, S/O VELAYUDHAN Vs THE PALAKKAD DISTRICT CO-OPERATIVE BANK LTD. ,
High Court Of Kerala · (2017) 02 KL CK 0108
High Courts06 Feb 2017
PANAYAMAKKAL RAJU, S/O. CHATHANKUTTY Vs THE INSPECTOR OF POLICE
High Court Of Kerala · (2017) 02 KL CK 0105
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Feb 2017Disposed
SHIJO VARGHESE, Vs PNB HOUSING FINANCIAL LTD.,
High Court Of Kerala · (2017) 02 KL CK 0104
High Courts06 Feb 2017Allowed
New India Assurance Company Ltd. Vs Harners Transport and Shipping Pvt. Ltd.
High Court Of Kerala · (2017) 1 KerLJ 935 : (2017) 1 KLT 946 : (2017) 2 TAC 563
Carriers Act, 1865 - Section 8, Section 9Contract Act, 1872 - Section 124, Section 141, Section 69
High Courts06 Feb 2017Dismissed
G. Rajeevan Vs Tahsildar
High Court Of Kerala · (2017) 1 KLT 787
Kerala Building Tax Act, 1975 - Section 3(1)(b)
High Courts06 Feb 2017Allowed
Mottammal Shaji @ Kakka Shaji Vs State of Kerala
High Court Of Kerala · (2017) 1 KerLJ 815 : (2017) 2 KLT 242
Evidence Act, 1872 - Section 118, Section 25, Section 26, Section 27