High Courts20 Jan 2017Dismissed
C.K. Jayasankar Vs Chalakudy Town Nss Karayogam
High Court Of Kerala · (2017) 1 ILRKerala 973 : (2017) 1 KerLJ 751
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 23 Rule 1, Rule 10
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 24 of 27
High Courts20 Jan 2017Allowed
I.K. Muneer Vs The Commercial Tax Officer
High Court Of Kerala · (2017) 1 KLT 605
Kerala Value Added Tax Act, 2003 - Section 55, Section 74
High Courts20 Jan 2017Dismissed
Philip Philip A. Vs District Collector
High Court Of Kerala · (2017) 1 KerLJ 869 : (2017) 1 KLT 578
Constitution of India, 1950 - Article 226Kerala Building Tax Act, 1975 - Section 5A
High Courts20 Jan 2017Dismissed
Rojer Mathew Vs South Indian Bank Limited Sib Building
High Court Of Kerala · (2017) AIR(Kerala) 51 : (2017) 1 DRTC 588 : (2017) 1 ILRKerala 844 : (2017) 1 KerLJ 619 : (2017) 1 KLT 572
Constitution of India, 1950 - Article 21, Article 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(5A)
High Courts20 Jan 2017
BIJU Vs STATE OF KERALA
High Court Of Kerala · (2017) 01 KL CK 0035
Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) -Kerala Abkari Act, 1967, Section 63, Section 55(a), Section 55(i)
High Courts19 Jan 2017Dismissed
V.K. Kamala Devi Vs South Indian Bank Ltd.
High Court Of Kerala · (2017) 1 KerLJ 922
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 4 (2), Order 20 Rule 4(2), Order 8 Rule 10, Order 9, Section 2(9), Section 2(9), Section 96
High Courts19 Jan 2017Dismissed
Orient Underwater Engineers (Pvt.) Ltd. Vs Board of Trustees
High Court Of Kerala · (2017) 1 KerLJ 882
Contract Act, 1872 - Section 17, Section 18
High Courts19 Jan 2017Dismissed
G. Narayanan Nair Vs State of Kerala
High Court Of Kerala · (2017) 2 KerLJ 97 : (2017) 1 KLT 959
Constitution of India, 1950 - Article 226Kerala Lok Ayukta Act, 1999 - Section 8Payment of Gratuity Act, 1972 - Section 7
High Courts19 Jan 2017Dismissed
State Bank of Travancore Vs K.P. Kiran Kumar
High Court Of Kerala · (2017) 2 LLJ 28
High Courts18 Jan 2017Partly Allowed
M/s. Modern Electricals Vs The Assistant Commissioner
High Court Of Kerala · (2017) 1 KLT 570
Kerala Value Added Tax Act, 2003 - Section 25(1)
High Courts18 Jan 2017Allowed
RAJESH S/O.SUKUMARAN Vs STATE OF KERALA
High Court Of Kerala · (2017) 01 KL CK 0034
Code of Criminal Procedure, 1973, Section 386(B)(i) -Kerala Abkari Act, 1967, Section 55(a)
High Courts18 Jan 2017Allowed
Kerala State Civil Supplies Corporation Ltd. Vs Sri. Siva Polymers
High Court Of Kerala · (2017) 172 AIC 535 : (2017) 1 KerLJ 568 : (2017) 1 KLT 398
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6
High Courts17 Jan 2017Dismissed
Kitex Garments Ltd. Vs State of Kerala
High Court Of Kerala · (2017) 1 KLT 58
Constitution of India, 1950 - Article 226Kerala Building Tax Act, 1975 - Section 42, Section 48
High Courts17 Jan 2017Disposed Off
Shaji A.K. Vs K.C. Joseph
High Court Of Kerala · (2017) 1 KLT 586
Representation of The People Act, 1951 - Section 123(2)
High Courts17 Jan 2017Dismissed
Baiju P.K. Vs State of Kerala
High Court Of Kerala · (2017) AIR(Kerala) 100 : (2017) 2 ILRKerala 438 : (2017) 2 KerLJ 77 : (2017) 1 KLT 862
Central Motor Vehicles Rules, 1989 - Rule 115Motor Vehicles Act, 1988 - Section 110
High Courts16 Jan 2017Allowed
Pankajakshan Nair Vs Shylaja
High Court Of Kerala · (2017) 1 HLR 690 : (2017) 1 ILRKerala 951 : (2017) 1 KerLJ 739
Family Courts Act, 1984 - Section 14
High Courts16 Jan 2017Disposed Off
Bhavans Vidya Mandir Vs Shibu
High Court Of Kerala · (2017) 1 KerLJ 610 : (2017) 1 KLT 726
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 1Constitution of India, 1950 - Article 227
High Courts16 Jan 2017Disposed off
Prof. Stanlo Johnes, S/o. Johnson, Thiruvananthapuram Vs The Regional Provident Fund Commissioner
High Court Of Kerala · (2017) 2 CLR 98 : (2017) 2 LLJ 269
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A
High Courts16 Jan 2017Allowed
V.O. Thariyan Vs St. Theresas Timber Industries
High Court Of Kerala · (2017) 1 KerLJ 599 : (2017) 1 KLT 78
Evidence Act, 1872 - Section 34
High Courts16 Jan 2017Disposed Off
Thomasly Vs Irinjalakuda Municipality
High Court Of Kerala · (2017) 1 KerLJ 574 : (2017) 1 KLT 397
Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 3