High Courts24 Jul 2014
Surendran Vs Najima Bindu
High Court Of Kerala · (2014) 3 KLT 719
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Family Courts Act, 1984 — Section 19(4)Hindu Marriage Act, 1955 — Section 11, 12, 12(1)(a), 5
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,009 of 2,720
High Courts24 Jul 2014
Jayasree Vs State of Kerala
High Court Of Kerala · (2015) 1 DMC 74 : (2014) 4 KLT 169 : (2015) 1 RCR(Civil) 295 : (2015) 1 RCR(Criminal) 279
Criminal Procedure Code, 1973 (CrPC) — Section 482Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 24, 25
High Courts24 Jul 2014
Sabin Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Information Technology Act, 2000 — Section 66(E), 67, 67(A)
High Courts24 Jul 2014
Self Financing Para Medical Managements Association Vs State of Kerala
High Court Of Kerala · (2014) 3 KLT 943
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 226
High Courts24 Jul 2014
Nedumon Service Co-Op. Bank Ltd. Vs Joint Registrar of Co-Op. Societies
High Court Of Kerala · (2014) 4 KLJ 162
Kerala Co-operative Societies Act, 1969 — Section 16, 2(1), 66(2), 68, 83(1)(j)
High Courts23 Jul 2014
Surendran T.K. Vs P. Najima Bindu
High Court Of Kerala · (2014) 3 KHC 408 : (2014) 3 KLJ 667
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Family Courts Act, 1984 — Section 19(4)Hindu Marriage Act, 1955 — Section 11, 12, 12(1)(a), 5
High Courts23 Jul 2014
Santhosh Babu P.T. Vs Jayabharatham Nursing Home (Pvt.) Limited
High Court Of Kerala · (2014) 4 ILR 9 : (2014) 3 KHC 671 : (2014) 3 KLJ 843 : (2014) 4 KLT 45 : (2015) 1 RCR(Rent) 191
Evidence Act, 1872 — Section 58Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2)(b), 2(3), 20
High Courts23 Jul 2014
Alsha Joseph Vs University of Calicut
High Court Of Kerala · (2014) 07 KL CK 0160
High Courts23 Jul 2014
B.G.R. Hotels Pvt. Ltd. Vs The Regional Director
High Court Of Kerala · (2014) 3 ILR 944
Employees State Insurance Act, 1948 — Section 2(13), 2(13A), 2(22), 2(9), 39(4)Industrial Disputes Act, 1947 — Section 2(s)
High Courts23 Jul 2014
Madhavan Nair Vs Ramachandran Nair
High Court Of Kerala · (2014) 4 KLT 605
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Jul 2014
Fort Kochi Hotels Private Limited Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0124
Kerala General Sales Tax Act, 1963 — Section 17(3), 17(4), 26A, 26B
High Courts23 Jul 2014
Sarangadharan Vs Mini Sundersh
High Court Of Kerala · (2014) 3 KHC 567 : (2014) 3 KLJ 677 : (2014) 3 KLT 731
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 2(1), 20
High Courts23 Jul 2014
Kanakaveni, K. Vs Kasargod Municipality
High Court Of Kerala · (2014) 4 ILR 487 : (2014) LabIC 4563
Constitution of India, 1950 — Article 14, 16, 16(4), 226
High Courts23 Jul 2014
Bharat Hotel Vs Regional Director
High Court Of Kerala · (2014) 143 FLR 685 : (2014) 3 KHC 571 : (2014) LabIC 3862 : (2014) 4 LLJ 616
Employees State Insurance Act, 1948 — Section 2(13), 2(13A), 2(22), 2(9), 39(4)Industrial Disputes Act, 1947 — Section 2(s)
High Courts23 Jul 2014
Madhavan Nair Vs P.N. Ramachandran Nair
High Court Of Kerala · (2015) 1 ILR 47 : (2014) 4 KHC 506 : (2014) 4 KLJ 564
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Jul 2014
M. Mohanan Vs The Kerala State Electricity Board
High Court Of Kerala · (2014) 07 KL CK 0267
High Courts22 Jul 2014
Rajan A. Thomas Vs Sub Inspector of Police
High Court Of Kerala · (2014) 07 KL CK 0161