High Courts10 Jan 2017Disposed Off
M. Elizabeth Vs Mother Superior St.Mary''s English Medium School
High Court Of Kerala · (2017) 1 LLN 738
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 26 of 27
High Courts10 Jan 2017Allowed
M.K. Soumini Vs M.K. Sreedharan
High Court Of Kerala · (2017) AIRCC 1007
Civil Procedure Code, 1908 (CPC) - Section 152
High Courts10 Jan 2017Disposed Off
Madhu S. Vs Travancore Devaswom Board, Devaswom Board
High Court Of Kerala · (2017) 1 ILRKerala 986 : (2017) 1 KLT 653
Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 - Section 2(k), Section 32, Section 33
High Courts10 Jan 2017Allowed
Kerala Bus Transport Association Vs Government of Kerala
High Court Of Kerala · (2017) AIR(Kerala) 67 : (2017) 2 KerLJ 1 : (2017) 1 KLT 878
Constitution of India, 1950 - Article 14, Article 19(1)(g)Kerala Motor Vehicles (Amendment) Rules, 2016 - Rule 105(2)
High Courts10 Jan 2017Dismissed
The Clarist Medical Trust of the S.H. Province Vs The Secretary to Government
High Court Of Kerala · (2017) 1 KLT 679
Kerala Building Tax Act, 1975 - Section 3(1)
High Courts10 Jan 2017Allowed
Commissioner of Income-Tax (Central) Vs Settlement Commission
High Court Of Kerala · (2017) 291 CurTR 433 : (2017) 391 ITR 374
Constitution of India, 1950 - Article 229
High Courts09 Jan 2017Allowed
Assistant Provident Fund C.E.P.F.O Vs Vegetable and Fruit Promotion Council, Mythir Bhavan, Rep. By Its Chief Executive Officer
High Court Of Kerala · (2017) 1 CLR 1085
High Courts09 Jan 2017Dismissed
Sajid P.A. Vs State of Kerala
High Court Of Kerala · (2017) 1 ILRKerala 992 : (2017) 1 KerLJ 770
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts09 Jan 2017Dismissed
Raveendranadhan Vs State of Kerala
High Court Of Kerala · (2017) AIRCC 1134 : (2017) 1 ILRKerala 756
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27
High Courts09 Jan 2017Disposed Off
P.C. Joseph Vs P.C. George
High Court Of Kerala · (2017) 2 ILRKerala 149
Representation of the People Act, 1951 - Section 100(l)(d)(i), Section 83(1)(b)
High Courts09 Jan 2017Disposed Off
Shylaja Vs N. Vijayan
High Court Of Kerala · (2017) 2 KerLJ 343 : (2017) 2 KLT 3
Contract Act, 1872 - Section 51, Section 53, Section 58
High Courts06 Jan 2017Disposed Off
Kuttiaman @ Sreedharan Vs Radhakrishnan
High Court Of Kerala · (2017) AIRCC 1038
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts06 Jan 2017Allowed
Ajan G. Krishnan Vs State of Kerala
High Court Of Kerala · (2017) 2 CriCC 378 : (2017) CriLJ 1641 : (2017) 2 Crimes 427 : (2017) 2 ILRKerala 74 : (2017) 1 KerLJ 588 : (2017) 1 KLT 488 : (2017) 3 RCRCriminal 271
Criminal Procedure Code, 1973 (CrPC) - Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14, Section 14A, Section 18, Section 3
High Courts06 Jan 2017
MANNAMPURATH GEORGE & Anr Vs KUNDILE PURAYIL MOIDEEN
High Court Of Kerala · (2017) 01 KL CK 0043
Interest Act, 1978, Section 3(1), Section 3(1)(b) - Power of court to allow interest - Power of court to allow interest
High Courts06 Jan 2017Disposed Off
Shajeer Vs The State of Kerala
High Court Of Kerala · (2017) 1 KLT 1013
Constitution of India, 1950 - Article 226
High Courts06 Jan 2017Disposed Off
N.P. Kuttykrishnan Pillai Vs The District Collector, Collectorate
High Court Of Kerala · (2017) 2 KerLJ 22 : (2017) 1 KLT 941
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3, Section 6A(1)
High Courts06 Jan 2017Partly Allowed
Sri. R. Ramachandran Nair Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2017) 292 CurTR 72 : (2017) 391 ITR 343
Income Tax Act, 1961 - Section 158BB, Section 158BC, Section 260A
High Courts06 Jan 2017Disposed Off
Shoba Ramachandran Vs State of Kerala
High Court Of Kerala · (2017) AIRCC 1027 : (2017) 1 KerLJ 478 : (2017) 1 KLT 217
Constitution of India, 1950 - Article 21Kerala Town and Country Planning Act, 2016 - Section 113(2)(iii)
High Courts05 Jan 2017Dismissed
M/s. Paharpur Cooling Towers Limited Vs State of Kerala
High Court Of Kerala · (2017) 1 KerLJ 764 : (2017) 1 KLT 560
Constitution of India, 1950 - Article 226Kerala Value Added Tax Act, 2003 - Section 25, Section 25B
High Courts04 Jan 2017Allowed
Centre for Management Development Vs Panayam Grama Panchayath
High Court Of Kerala · (2017) 2 CivCC 16 : (2017) 2 ILRKerala 666 : (2017) 1 KerLJ 571 : (2017) 1 KLT 609
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 10, Order 8 Rule 5