High Courts08 Aug 2014
State of Kerala Vs The Manager, A.U.P. School
High Court Of Kerala · (2014) 08 KL CK 0059
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,005 of 2,720
High Courts08 Aug 2014
K. Natarajan Vs State of Kerala
High Court Of Kerala · (2014) 4 KLJ 97 : (2014) 3 KLT 1001 : (2015) LabIC 442 : (2015) 1 RCR(Civil) 238
Constitution of India, 1950 — Article 145, 317, 317(1), 317(2)Right to Information Act, 2005 — Section 15, 16, 17, 17(1), 17(2)
High Courts07 Aug 2014
P.A. Joseph Vs Kerala Khadi and Village Industries Board
High Court Of Kerala · (2014) 08 KL CK 0186
Kerala Revenue Recovery Act, 1968 — Section 50(2), 50(2)(i), 71
High Courts07 Aug 2014
P.P. Manoj Vs Food Inspector
High Court Of Kerala · (2014) 08 KL CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Aug 2014
M.V. Santhosh Vs State of Kerala
High Court Of Kerala · (2014) 3 ILR 993 : (2014) 4 KLJ 128 : (2014) 3 KLT 837
Constitution of India, 1950 — Article 19(1)(a)(b)Criminal Procedure Code, 1973 (CrPC) — Section 106, 106, 107, 107, 107Penal Code, 1860 (IPC) — Section 124A, 143, 145, 147, 148
High Courts07 Aug 2014
B. Wellingdon Vs D. Shyama Prasad
High Court Of Kerala · (2014) 3 ILR 880 : (2014) 3 KHC 560 : (2014) 3 KLJ 697
Contract Act, 1872 — Section 31, 32Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 52
High Courts07 Aug 2014
Devaki Vs State of Kerala
High Court Of Kerala · (2014) 4 ILR 371 : (2014) 3 KLJ 693 : (2014) 3 KLT 725
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 25Kerala Anti-social Activities (Prevention) Act, 2007 — Section 2, 2(a), 2(i), 2(j), 2(o)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(II)(A)
High Courts07 Aug 2014
Vijayan Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309
High Courts06 Aug 2014
Kerala State Financial Enterprises Ltd. Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 406, 420, 467, 468
High Courts06 Aug 2014
Kerala State Centre for Advanced Printing and Training (C-APT) Vs Joshy Isaac
High Court Of Kerala · (2014) 3 ILR 857 : (2014) 3 KHC 691 : (2014) LabIC 3787 : (2015) 1 SCT 24
Constitution of India, 1950 — Article 226
High Courts05 Aug 2014
Kerala Chemicals and Proteins Ltd. Vs Labour Court
High Court Of Kerala · (2014) 4 ILR 585 : (2014) 4 KHC 107
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts05 Aug 2014
Thomas Varghese Vs District Collector
High Court Of Kerala · (2014) 3 KHC 725 : (2014) 3 KLT 675
High Courts05 Aug 2014
Kannan Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts04 Aug 2014
Assainkutty Haji Vs Koyamon
High Court Of Kerala · (2014) 08 KL CK 0198
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 144, 147, 149, 294(b)
High Courts04 Aug 2014
Abdul Majeed Vs The State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(2), 197(3), 482Penal Code, 1860 (IPC) — Section 294(b), 34, 341, 423, 424
High Courts04 Aug 2014
Somarajan Vs The District Collector
High Court Of Kerala · (2014) 08 KL CK 0194
High Courts04 Aug 2014
Ramankutty Vs Principal Agricultural Officer
High Court Of Kerala · (2014) 3 KLJ 676 : (2014) 3 KLT 730
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 9(1), 9(8)
High Courts04 Aug 2014
Raheez Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 320, 323, 406, 498A