High Courts01 Mar 2018Dismissed
Ouseph Thomas And Anr @APPELLANT@Hash State Of Kerala And Ors
High Court Of Kerala · (2018) 03 KL CK 0059
Kerala Survey And Boundaries Act, 1961 — Section 6(1)Land Acquisition Act, 1894 — Section 4(1), 5(A), 9(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2018
373 judgments · page 6 of 19
High Courts01 Mar 2018Disposed Off
Anil Kumar P.P @APPELLANT@Hash The Kannur Town Service Co-Operative Bank Ltd And Anr
High Court Of Kerala · (2018) 03 KL CK 0058
Constitution Of India, 1950 — Article 226
High Courts01 Mar 2018Dismissed
Amuthan Rajen @APPELLANT@Hash State Of Kerala And Ors
High Court Of Kerala · (2018) 03 KL CK 0057
High Courts01 Mar 2018Disposed Off
Santhi G.Jaidev @APPELLANT@Hash Union Of India And Ors
High Court Of Kerala · (2018) 03 KL CK 0056
Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14
High Courts01 Mar 2018Disposed Off
Suja Biju @APPELLANT@Hash The Village Officer And Anr
High Court Of Kerala · (2018) 03 KL CK 0055
High Courts01 Mar 2018Dismissed
P.C. Reghuaraman @APPELLANT@Hash State Of Kerala And Ors
High Court Of Kerala · (2018) 03 KL CK 0054
High Courts01 Mar 2018Dismissed
Tony K.A. @APPELLANT@Hash The Government Of Kerala And Ors
High Court Of Kerala · (2018) 03 KL CK 0053
Constitution Of India, 1950 — Article 26
High Courts01 Mar 2018Dismissed
P.L.Johnson @APPELLANT@Hash The Government Of Kerala And Ors
High Court Of Kerala · (2018) 03 KL CK 0052
Kerala Motor Vehicles Rules, 1989 — Rule 264, 290, 295, 304
High Courts01 Mar 2018Dismissed
K.A.Kochu Makkar @APPELLANT@Hash Vengola Grama Panchayath And Ors
High Court Of Kerala · (2018) 03 KL CK 0051
Kerala Panchayat Raj Act, 1960 — Section 236(3)
High Courts01 Mar 2018Dismissed
State Of Kerala @APPELLANT@Hash Arul Raj A.B And Ors
High Court Of Kerala · (2018) 03 KL CK 0050
High Courts01 Mar 2018Disposed Off
Varghese Thomas @APPELLANT@Hash M/s. Joy Alukkas (India) Pvt. Ltd And Ors
High Court Of Kerala · (2018) 03 KL CK 0049
Kerala Municipality Act, 1994 — Section 406, 406(3)Kerala Municipality Building Rules, 1999 — Rule 4(2), 7, 7(12), 143, 143(3), 144
High Courts01 Mar 2018Disposed Off
Remya Rajendran @APPELLANT@Hash Aravind Sachil
High Court Of Kerala · (2018) 03 KL CK 0048
Code Of Civil Procedure, 1908 — Section 24
High Courts01 Mar 2018Disposed Off
Fathimakutty @APPELLANT@Hash Shihabudheen
High Court Of Kerala · (2018) 03 KL CK 0047
Code Of Civil Procedure, 1908 — Section 24
High Courts01 Mar 2018Disposed Off
Deepa Robert @APPELLANT@Hash Robert C
High Court Of Kerala · (2018) 03 KL CK 0046
Code Of Civil Procedure, 1908 — Section 24
High Courts01 Mar 2018Disposed Off
Divya R. Krishnan @APPELLANT@Hash Ravikumar S
High Court Of Kerala · (2018) 03 KL CK 0045
Code Of Civil Procedure, 1908 — Section 24
High Courts01 Mar 2018Dismissed
Peethambaran @APPELLANT@Hash V.K.Sathyaswaroopan
High Court Of Kerala · (2018) 03 KL CK 0044
Code Of Civil Procedure, 1908 — Section 24, 24(1), 25Family Courts Act, 1984 — Section 7(1), 8Consumer Protection Act, 1986 — Section 1(3), 17(A), 17(B), 26(1), 30(a)
High Courts01 Mar 2018Disposed Off
Rajan And Anr @APPELLANT@Hash Renjitha And Ors
High Court Of Kerala · (2018) 03 KL CK 0043
Limitation Act 1963 — Article 60
High Courts01 Mar 2018Dismissed
Velayudhan @APPELLANT@Hash The Assistant Executive Engineer Rrigation Sub Division And Ors
High Court Of Kerala · (2018) 03 KL CK 0042
High Courts01 Mar 2018Disposed Off
Sureshkumar And Ors @APPELLANT@Hash State Of Kerala And Ors
High Court Of Kerala · (2018) 03 KL CK 0041
Kerala Engineering Subordinate Service (General Branch) Rules, 1958 — Rule 2(5)
High Courts01 Mar 2018Disposed Off
Kerala Public Service Commission And Anr @APPELLANT@Hash Manoj Kumar K. And Ors
High Court Of Kerala · (2018) 03 KL CK 0040
Constitution Of India, 1950 — Article 14, 16Kerala Public Service Commission Rules Of Procedure, 1976 — Rule 13