High Courts02 Jul 2014
Thangalakath Meekkaraveettil Vahida Vs Mundoli Nabeesu
High Court Of Kerala · (2014) 07 KL CK 0245
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 20
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,019 of 2,720
High Courts02 Jul 2014
Sathyabhama Vs Swaminathan
High Court Of Kerala · (2014) 07 KL CK 0243
Constitution of India, 1950 — Article 227
High Courts02 Jul 2014Disposed Off
Next Sales Corporation Vs Sub Inspector of Police, Perumbavoor
High Court Of Kerala · (2014) 07 KL CK 0230
High Courts02 Jul 2014Disposed Off
Joy M.S. Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0229
High Courts02 Jul 2014
Sunil Kumar Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0208
Penal Code, 1860 (IPC) — Section 143, 147, 149, 294(b), 308
High Courts02 Jul 2014
Kerala State Electricity Board Vs K. Kesavan
High Court Of Kerala · (2014) 3 KHC 167 : (2014) 3 KLJ 417 : (2014) LabIC 3420
Constitution of India, 1950 — Article 19(1)(f), 300A, 31(1)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Payment of Gratuity Act, 1972 — Section 4(6)
High Courts02 Jul 2014Partly Allowed
Abdul Gafoor Vs Sulaikha
High Court Of Kerala · (2014) 07 KL CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts02 Jul 2014Disposed Off
Kaveri Fertilizer Industries Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0172
High Courts02 Jul 2014Disposed Off
E. Muhammed Farooque Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 482Passports Act, 1967 — Section 12(i)(b)Penal Code, 1860 (IPC) — Section 420
High Courts02 Jul 2014Dismissed
R. Jayaram Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2A), 16(1)(a)(ii), 2(ia), 7(i)
High Courts02 Jul 2014Dismissed
Byju E.B. Vs The State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0101
Right of Children to Free and Compulsory Education Act, 2009 — Section 38
High Courts02 Jul 2014
Fr. Jose Thenpillil Vs Karukutty Grama Panchayat
High Court Of Kerala · AIR 2014 Ker 181 : (2014) 4 ILR 68 : (2014) 3 KHC 631 : (2014) 3 KLJ 836
Kerala Panchayat Raj Act, 1994 — Section 162, 162A, 200, 203, 207Right to Information Act, 2005 — Section 2(h), 4(1)(d)
High Courts02 Jul 2014
Lekshmi Traders Vs Commissioner of Income Tax
High Court Of Kerala · (2014) 367 ITR 551
Income Tax Act, 1961 — Section 132, 158BC, 158BD, 254(1), 282
High Courts02 Jul 2014Allowed
Manu M.R. Vs Union of India
High Court Of Kerala · (2014) 3 KHC 160 : (2014) 3 KLT 400
Central Reserve Police Force Act, 1949 — Section 11(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 143, 147, 148, 294(b), 323
High Courts02 Jul 2014Allowed
Trivandrum District Co-Operative Bank Limited Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0064
High Courts02 Jul 2014Disposed Off
Southern Fertilizers and Chemicals Vs State of Kerala
High Court Of Kerala · (2014) 07 KL CK 0063
High Courts02 Jul 2014
Sugathan, K.R. Vs Jyothi
High Court Of Kerala · (2014) 3 ILR 621
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(a), Order 23 Rule 2Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 14(3)
High Courts02 Jul 2014
Kailasanatha Vidya Niketan Vs Employees State Insurance Corporation
High Court Of Kerala · (2014) 3 KLJ 486 : (2014) 3 KLT 417 : (2014) 4 SCT 543
Civil Procedure Code, 1908 (CPC) — Section 11Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(b)Employees State Insurance Act, 1948 — Section 1(5), 2(1), 2(13), 2(13A), 2(6A)
High Courts02 Jul 2014Dismissed
Sathyavathi Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 516