High Courts26 Jun 2014Dismissed
N. Sudhakaran Pillai Vs The Local Level Monitoring Committee
High Court Of Kerala · (2014) 06 KL CK 0225
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 10
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,023 of 2,720
High Courts26 Jun 2014Disposed Off
Adarsh Vs The State of Kerala
High Court Of Kerala · (2014) 06 KL CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420
High Courts26 Jun 2014Allowed
Job Vs State of Kerala
High Court Of Kerala · (2014) 06 KL CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324
High Courts26 Jun 2014Allowed
M.K. Sakthidharan Vs State of Kerala
High Court Of Kerala · (2014) 3 ILR 575 : (2014) 3 KHC 259
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 21, 226
High Courts26 Jun 2014Allowed
Latheef Vs Sub Inspector of Police
High Court Of Kerala · (2014) 06 KL CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 5
High Courts26 Jun 2014
Ramesh, C.V. Vs Director of Agriculture
High Court Of Kerala · (2014) 3 ILR 721 : (2014) 3 KLT 965
Constitution of India, 1950 — Article 19(1), 19(1)(f), 300A, 31(1)Rubber Act, 1947 — Section 25
High Courts26 Jun 2014
Sakeena Vs State of Kerala
High Court Of Kerala · (2014) 3 KLJ 810 : (2014) 3 KLT 977 : (2015) LabIC 226
Constitution of India, 1950 — Article 311(2)
High Courts26 Jun 2014
Rachana Bar Vs The Commercial Tax Officer
High Court Of Kerala · (2014) 06 KL CK 0087
Kerala General Sales Tax Act, 1963 — Section 55C
High Courts26 Jun 2014
St. Mary''s Charity Fund Vs The Branch Manager
High Court Of Kerala · (2014) 06 KL CK 0029
Income Tax Act, 1961 — Section 12AA, 133A, 139(5), 194A, 194A(1)
High Courts25 Jun 2014
Abraham Jacob Vs N. Mubarak
High Court Of Kerala · (2014) 4 ILR 459 : (2014) 4 KLJ 91
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Government of India Act, 1935 — Section 100Motor Vehicles Act, 1988 — Section 166, 2, 3
High Courts25 Jun 2014
Abraham Jacob Vs Mubarak
High Court Of Kerala · (2015) 1 ACC 79 : (2014) 3 KLT 883
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 — Section 2, 3Government of India Act, 1935 — Section 100
High Courts25 Jun 2014Dismissed
M.M. Abdul Hameed Vs N.V. Somasundaram
High Court Of Kerala · (2014) 06 KL CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 315, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jun 2014
Bavasons Constructions Pvt. Ltd. Vs K.R. Nambiar
High Court Of Kerala · (2014) 3 KHC 793 : (2014) 4 KLJ 19
Kerala Stamp Act, 1959 — Section 30
High Courts25 Jun 2014Dismissed
Sylvy George Vs A.F. John
High Court Of Kerala · (2014) 06 KL CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts25 Jun 2014
Leela Amma Vs Managing Director, KSHD Corpn. Ltd.
High Court Of Kerala · (2015) 1 ILR 216 : (2014) 4 KHC 831 : (2015) LabIC 737
Constitution of India, 1950 — Article 14, 141, 16
High Courts24 Jun 2014
Vasudevan Bhattathirippad Vs Mallapally Thirumalida Mahadeva Temple
High Court Of Kerala · (2014) 4 ILR 389
High Courts24 Jun 2014Allowed
Kumari Vs State of Kerala
High Court Of Kerala · (2014) 06 KL CK 0180
Commission for Protection of Child Rights Act, 2005 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23
High Courts24 Jun 2014
Fathimath Naseera Vs Aboobacker Haji
High Court Of Kerala · (2014) 3 KLT 394 : (2014) 2 RCR(Rent) 516
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2)(b), 11(2)(c), 14
High Courts24 Jun 2014
Prasad Vs The New India Assurance Co. Ltd.
High Court Of Kerala · (2015) ACJ 360 : AIR 2014 Ker 166 : (2015) 2 AnWR 842 : (2014) 3 ILR 251 : (2014) 3 KHC 10 : (2014) 3 KLJ 245 : (2014) 3 KLT 50
Constitution of India, 1950 — Article 12, 226
High Courts24 Jun 2014Allowed
Nazeer Vs State of Kerala
High Court Of Kerala · (2014) 06 KL CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 323, 324, 34, 341