High Courts30 Jul 2014
Valsalakumari Devi Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0095
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,008 of 2,720
High Courts30 Jul 2014
Purakkadi Devaswom Vs Government of Kerala
High Court Of Kerala · (2014) 3 KHC 720 : (2014) 4 KLJ 37
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(f)(1), 3(1), 3(2), 3(3)
High Courts30 Jul 2014
Vijeesh C.V. Vs State of Kerala
High Court Of Kerala · (2015) 1 ILR 490 : (2014) 4 KHC 716 : (2015) 1 KLJ 176 : (2014) 4 KLT 899
High Courts25 Jul 2014
Ashraf Vs Inspector General of Police
High Court Of Kerala · (2014) 3 KHC 695 : (2014) 3 KLT 722
Constitution of India, 1950 — Article 226Kerala Anti-social Activities (Prevention) Act, 2007 — Section 2, 2(i), 2(j), 2(o)(ii)
High Courts25 Jul 2014
Anwar P.K. Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 4Passports Act, 1967 — Section 22, 6, 6(2)(f)
High Courts25 Jul 2014
Archana Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Jul 2014
Dijeesh Vs The State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0150
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Jul 2014
State of Kerala Vs Munnar Woods
High Court Of Kerala · (2014) 07 KL CK 0147
Constitution of India, 1950 — Article 162, 226, 300AGeneral Clauses Act, 1897 — Section 6Kerala Government Land Assignment Act, 1960 — Section 8, 9(3)
High Courts25 Jul 2014
The New Indiaassurance Company Limited Vs Tomy
High Court Of Kerala · (2014) 07 KL CK 0144
High Courts25 Jul 2014
M.V. Sudhakaran Vs University of Calicut
High Court Of Kerala · (2014) 07 KL CK 0132
High Courts25 Jul 2014
The Manager, Bam College Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0097
High Courts25 Jul 2014
Anil Kumar Vs Kerala Public Service Commission
High Court Of Kerala · (2014) 07 KL CK 0096
Motor Vehicles Act, 1988 — Section 15, 15(1), 27, 28
High Courts25 Jul 2014
K.P.C. Properties Vs The State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0077
High Courts25 Jul 2014
Autumn Wood Resorts Vs State of Kerala
High Court Of Kerala · (2014) 3 KHC 305 : (2014) 3 KLT 526
Constitution of India, 1950 — Article 141, 162, 226, 300A, 300AGeneral Clauses Act, 1897 — Section 6Kerala Land Conservancy Act, 1957 — Section 3, 3(1)(b)
High Courts24 Jul 2014
H. Krishnan Vs State
High Court Of Kerala · (2015) 1 KHC 822 : (2015) 1 KLJ 793
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts24 Jul 2014
Babu Thomas Vs The State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0269
Kerala Land Relinquishment Act, 1958 — Section 3, 3(1), 4(3), 4(5), 4A
High Courts24 Jul 2014
K. Haridas Vs Kerala Water Authority
High Court Of Kerala · (2014) 07 KL CK 0268
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts24 Jul 2014
Dileep Kumar S.U. Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0259
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1), 60(1)(c)Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 31
High Courts24 Jul 2014
Shameer Vs Riyas
High Court Of Kerala · (2014) 3 KLT 674
Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 372