CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,016 of 2,720

High Courts10 Jul 2014

Sreelal Vs Murali Menon

High Court Of Kerala · (2014) 4 BC 296 : (2014) 3 KHC 316 : (2014) 3 KLJ 637 : (2014) 3 KLT 536

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3, 89Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 257, 320(8), 482Legal Services Authorities Act, 1987 — Section 21
Read judgment
High Courts10 Jul 2014

Jose Vs Aby

High Court Of Kerala · (2014) 3 ILR 689 : (2014) 3 KLJ 336 : (2014) 3 KLT 333

Consumer Protection Act, 1986 — Section 12, 12(1B), 13, 14, 14(2)
Read judgment
High Courts09 Jul 2014

Raveendran Vs State of Kerala

High Court Of Kerala · (2015) 3 CCR 90 : (2015) CriLJ 1 : (2014) 4 KHC 157 : (2014) 4 KLJ 363 : (2015) 1 RCR(Criminal) 642

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(2), 431Penal Code, 1860 (IPC) — Section 302, 70
Read judgment
High Courts08 Jul 2014

Palakkal Martin Vs Ansar C.

High Court Of Kerala · (2014) 3 ILR 819 : (2014) 3 KHC 797

Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 17(1)(g), 17(1)(j), 19(1)(g)Constitution of India, 1950 — Article 21, 226Kerala Panchayat Raj Act, 1994 — Section 233, 233(5), 235(F), 235(H), 235(P)
Read judgment
High Courts08 Jul 2014

N.V. Ali Akbar Vs Abdul Azeez Mannisseri

High Court Of Kerala · (2014) 3 ILR 603 : (2014) 3 KHC 155 : (2014) 3 KLJ 319 : (2014) 3 KLT 307

Constitution of India, 1950 — Article 227, 50Waqf Act, 1995 — Section 109, 109(1), 111, 3(l), 83
Read judgment
High Courts07 Jul 2014

K.M. Vijayan Vs Kottayam District Co-Operative Bank Ltd.

High Court Of Kerala · (2014) 07 KL CK 0244

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 2(1)(ha), 2(1)(l), 2(g)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31(h)
Read judgment
High Courts07 Jul 2014Dismissed

K.M. Mukundan Vs State of Kerala

High Court Of Kerala · (2014) 07 KL CK 0235

Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
Read judgment