High Courts15 Jul 2014
Santhosh, V. Vs Assistant Registrar (G) of Co-operative Societies and Others
High Court Of Kerala · (2015) 1 ILR 187
Kerala Co-operative Societies Act, 1969 — Section 65, 65, 66, 66, 66(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,013 of 2,720
High Courts15 Jul 2014
Sheela T.R. Vs Secretary, Health and Family Welfare Department
High Court Of Kerala · (2014) 3 ILR 814 : (2014) LabIC 4467
Constitution of India, 1950 — Article 309
High Courts15 Jul 2014
The Perumatty Service Co-Op. Bank Ltd. Vs The Registrar of Co-Operative Societies
High Court Of Kerala · (2014) 3 KLT 483
Banking Regulation Act, 1949 — Section 23(b)Kerala Co-operative Societies Act, 1969 — Section 2(d), 2(oa)
High Courts15 Jul 2014
K.K. Kunhi Muhammed Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0263
Waqf Act, 1995 — Section 83, 83(4)
High Courts15 Jul 2014
Aswathy Kumar Vs Registering Authority
High Court Of Kerala · (2014) 07 KL CK 0262
Constitution of India, 1950 — Article 12, 226Kerala Motor Vehicles Taxation Act, 1976 — Section 13, 3, 3(3), 4(1), 9Motor Vehicles Act, 1988 — Section 51
High Courts15 Jul 2014
Jincy Joseph Vs The State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0250
High Courts15 Jul 2014
All India Council for Tech Education Vs The Chairman, Mala Education Trust
High Court Of Kerala · (2014) 07 KL CK 0155
High Courts15 Jul 2014
Shakela Vs Arjun Amaravathi Chits (P) Ltd.
High Court Of Kerala · (2014) 3 KHC 303 : (2014) 3 KLT 429
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jul 2014
Venkideswara Prabhu Vs Janardhana Mallan
High Court Of Kerala · (2014) 07 KL CK 0125
High Courts15 Jul 2014
The Oriental Insurance Co. Ltd. Vs Omana
High Court Of Kerala · (2014) 07 KL CK 0110
High Courts15 Jul 2014
Pattarpalam - Edakkara Sheerolpadaka Sahakarana Sangam Vs District Collector
High Court Of Kerala · (2014) 3 KLJ 691 : (2014) 3 KLT 574
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 10, 5(3)(i), 8(3)
High Courts15 Jul 2014
Sundaram Finance Ltd. Vs Biju Scaria
High Court Of Kerala · (2016) 1 ILR (Ker) 57 : (2014) 4 KLJ 697 : (2014) 4 KLT 547
Arbitration and Conciliation Act, 1996 — Section 17, 36, 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Contract Act, 1872 — Section 10, 151, 23, 28
High Courts15 Jul 2014
A.A. Joseph Vs Sree Gokulam Chits and Finance Co. Pvt. Ltd.
High Court Of Kerala · (2014) 07 KL CK 0058
High Courts15 Jul 2014
In Re: Lalithambika S.
High Court Of Kerala · (2014) 3 ILR 686 : (2014) 3 KHC 186 : (2014) 3 KLJ 468 : (2014) 3 KLT 291 : (2014) LabIC 3356 : (2014) 4 SCT 360
Succession Act, 1925 — Section 214, 370, 372
High Courts15 Jul 2014
K.I. George Vs K. Sadik
High Court Of Kerala · (2014) 07 KL CK 0042
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3)
High Courts15 Jul 2014
P.K. Gopinathan Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts15 Jul 2014
Pattarpalam-Edakkara Sheerolpadaka Sahakarana Sangam Vs District Collector
High Court Of Kerala · (2014) 3 KHC 468
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 10, 5(3)(i), 8(3)
High Courts14 Jul 2014
Arun Sagar Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0257
Penal Code, 1860 (IPC) — Section 34, 420