COURT ARCHIVE

High Court Of Kerala judgments, 2018

373 judgments · page 19 of 19

High Courts10 Jan 2018

SAJAN ANTONY Vs RAVEENDRAN

High Court Of Kerala · (2018) 01 KL CK 0069

Industrial Disputes Act, 1947, Section 33(c)(2) - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings

Read judgment

High Courts10 Jan 2018

A.K.NAZER Vs ANILKUMAR SINHA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0064

Read judgment

High Courts10 Jan 2018

YESHWANTH SHENOY Vs THE UNION OF INDIA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0024

Read judgment

High Courts09 Jan 2018Dismissed

K.K.KURUVILA Vs STATE OF KERALA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0094

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

Read judgment

High Courts09 Jan 2018

KUMARI TAMPURATTI @ KRISHNA KUMARI.E.K Vs ANNIE MOL GEORGE & ANR.

High Court Of Kerala · (2018) 01 KL CK 0084

Read judgment

High Courts09 Jan 2018

ALEYAMMA YACOB & ORS. Vs STATE OF KERALA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0080

Read judgment

High Courts08 Jan 2018

SAHIRA K. & ANR. Vs KOTTAKAL CO-OPERATIVE URBAN BANK LIMITED

High Court Of Kerala · (2018) 01 KL CK 0079

Read judgment

High Courts08 Jan 2018

SUJIR SURESH NAYAK & ORS. Vs GOVERNMENT OF KERALA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0068

Code of Civil Procedure, 1908, Order 21Rule 90 -Partnership Act, 1932, Section 47 - Continuing authority of partners for purposes of winding up

Read judgment

High Courts08 Jan 2018

SIVANKUTTY & ANR. Vs JAYAKUMAR

High Court Of Kerala · (2018) 01 KL CK 0058

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

Read judgment

High Courts05 Jan 2018

M/S.SNDP YOGAM 363 AM NO.SAKHA & ANR. Vs STATE OF KERALA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0078

Read judgment

High Courts05 Jan 2018

Vasapu L. Kumar Vs ONGC Field Operators Union and others

High Court Of Kerala · (2018) 01 HYD CK 0005

Constitution of India, Article 14, Article 21, Article 226, Article 309, Article 12, Article 16,

Read judgment

High Courts04 Jan 2018

The Annavarappadu Hut Peoples Association Vs The Government of A.P. & ORs.

High Court Of Kerala · (2018) 01 HYD CK 0004

Constitution of India, Article 294 - Succession to property, assets, rights, liabilities and obliga- tions in certain casesPublic Premises (Eviction of Unauthorized Occupants) Act, 1971, <

Read judgment

High Courts02 Jan 2018Allowed

Northern Coalfields Ltd. Vs Saluja Construction Co.

High Court Of Kerala · (2018) 01 HYD CK 0001

Constitution of India, Article 137 - Review of judgments or orders by the Supreme CourtUttar Pradesh General Clauses Act, 1904, Section 39, Section 3

Read judgment