High Courts22 Jul 2014
T.S. Shimsa Vs Perinjanam Service Co-Operative Bank
High Court Of Kerala · (2014) 3 KLJ 580
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,010 of 2,720
High Courts22 Jul 2014
AMV Infrastructure and Properties (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0129
Kerala Value Added Tax Act, 2003 — Section 16, 16(10), 20(1), 67
High Courts22 Jul 2014
Niyas P.P. Vs The State Bank of Travancore
High Court Of Kerala · (2014) 07 KL CK 0123
High Courts22 Jul 2014
Thomas M. Varghese Vs Sonia Susan Thomas
High Court Of Kerala · (2014) 3 KHC 500 : (2014) 3 KLJ 644 : (2014) 3 KLT 487
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 41 Rule 33, Order 7 Rule 2, Order 7 Rule 7
High Courts22 Jul 2014
M. Radhakrishnan Nair Vs The Secretary to Government
High Court Of Kerala · (2014) 3 ILR 545 : (2014) 3 KHC 325 : (2014) 3 KLT 433 : (2015) LabIC 452
High Courts22 Jul 2014
Harshad Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 4627 : (2015) 2 Crimes 160 : (2014) 3 KHC 742
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 323, 34, 341, 342
High Courts22 Jul 2014
Sivaprasad Thampuran Vs Maruti Habitat and Realtors India Pvt. Ltd.
High Court Of Kerala · (2014) 07 KL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jul 2014
Velimalai Rubber Co. Ltd. Vs Assistant Commissioner of Income Tax and Others
High Court Of Kerala · (2015) 1 KHC 306
Constitution of India, 1950 — Article 226, 366Income Tax Act, 1922 — Section 2(1), 34Income Tax Act, 1961 — Section 2, 2(1A)
High Courts21 Jul 2014
Kesavapurath Bhaskaran Nair Manjulla Vs Commissioner of Income Tax (Appeals)
High Court Of Kerala · (2014) 07 KL CK 0191
High Courts21 Jul 2014
P.A. Jinas Vs Commissioner of Income Tax
High Court Of Kerala · (2014) 07 KL CK 0122
High Courts21 Jul 2014
Jewel Homes (P) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2014) 07 KL CK 0121
High Courts21 Jul 2014
Moideen Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 380, 468, 471
High Courts21 Jul 2014
Parvathi Mills Vs The Regional Provident Fund Commissioner
High Court Of Kerala · (2014) 07 KL CK 0117
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7QSick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts21 Jul 2014
The President, Thirumeni agricultural marketing Co-Operative Society Ltd. Vs M.V. Joseph
High Court Of Kerala · (2014) 07 KL CK 0116
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Jul 2014
Indam Recycling Co. (P) Ltd. Vs Union of India
High Court Of Kerala · (2015) 319 ELT 42
High Courts18 Jul 2014
Narayanankutty Vs State of Kerala
High Court Of Kerala · (2015) 2 ILR 86 : (2015) 1 KHC 702 : (2015) 1 KLJ 849
Criminal Procedure Code, 1973 (CrPC) — Section 227, 313
High Courts18 Jul 2014
Paulson Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 4267 : (2014) 4 ILR 289 : (2014) 3 KLJ 561 : (2014) 3 KLT 743
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts18 Jul 2014
Don Bosco Higher Secondary School Vs Employees'' State Insurance Corporation
High Court Of Kerala · (2015) 1 ILR 369 : (2014) 3 KHC 440 : (2015) LabIC 155 : (2015) 1 LLJ 229 : (2015) 1 SCT 814
Constitution of India, 1950 — Article 13(2), 13(3)(a), 136, 14, 15Employees State Insurance Act, 1948 — Section 1(5), 10, 12, 2(13), 2(13A)Industrial Disputes Act, 1947 — Section 2(s)
High Courts18 Jul 2014
The E.S.I. Corporation Vs Aswini Hospital
High Court Of Kerala · (2014) 07 KL CK 0207
High Courts18 Jul 2014
Induslnd Bank Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0157
Industrial Finance Corporation Act, 1948 — Section 3Kerala Money Lenders Act, 1958 — Section 13, 17, 2(7), 2(7)(a)Life Insurance Corporation Act, 1956 — Section 3