High Courts02 Jun 2014Dismissed
Sreekanth V. Chandran Vs KSRTC and Others
High Court Of Kerala · (2015) 3 KLJ 187 : (2015) 3 KLT 1012
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,034 of 2,720
High Courts02 Jun 2014Dismissed
Sreekanth V. Chandran Vs Kerala State Road Transport Corporation and Others
High Court Of Kerala · (2015) 3 ILR 222
High Courts02 Jun 2014Disposed Off
Sunil Kumar Vs Sub Inspector of Police
High Court Of Kerala · (2014) 06 KL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts30 May 2014
P.V. Sreenijin and Others Vs CIT and Others
High Court Of Kerala · (2014) 05 KL CK 0068
Constitution of India, 1950 - Article 226 — Income Tax Act, 1961 - Section 147, 148, 154, 263
High Courts30 May 2014
Sudheesh Kumar Vs T.S. Jayakumar
High Court Of Kerala · (2014) 2 KHC 557 : (2014) 3 KLJ 17
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts30 May 2014
Mathew Vs State of Kerala
High Court Of Kerala · (2014) 142 FLR 589 : (2014) 3 ILR 351 : (2014) 2 KLT 990 : (2014) LabIC 2908 : (2014) LLR 800
High Courts30 May 2014Dismissed
Cardamom Marketing Corporation Vs Ponnuraj
High Court Of Kerala · (2014) 2 KHC 602 : (2014) 3 KLJ 68 : (2014) 2 KLT 933
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227
High Courts30 May 2014
Majeed Koliyad Vs National Investigation Agency
High Court Of Kerala · (2014) 3 ILR 426 : (2014) 2 KHC 620 : (2014) 3 KLJ 69
Criminal Procedure Code, 1973 (CrPC) — Section 482National Investigation Agency Act, 2008 — Section 21
High Courts30 May 2014
Eloor Municipality Vs Krishnadhar
High Court Of Kerala · (2015) 1 ILR 840 : (2014) 4 KHC 276 : (2014) 4 KLJ 288 : (2014) 4 KLT 294
High Courts29 May 2014Allowed
Saroj Subash Nagori Vs Director of State Lotteries
High Court Of Kerala · AIR 2014 Ker 189 : (2014) 3 KLJ 26 : (2014) 2 KLT 943
Constitution of India, 1950 — Article 226
High Courts29 May 2014
Pradeep Anand C.S. Vs Sub Inspector of Police
High Court Of Kerala · (2015) CriLJ 1617 : (2014) 4 KHC 353 : (2014) 4 KLJ 246 : (2015) 2 RCR(Criminal) 1045
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 319(1), 482, 94Evidence Act, 1872 — Section 157Indecent Representation of Women (Prohibition) Act, 1986 — Section 10, 4, 5, 5(1), 5(a)
High Courts28 May 2014
Sony Rebeiro Vs Commr. of Service Tax (Appeals)
High Court Of Kerala · (2015) 38 STR 5 : (2015) 86 VST 84
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 76, 78
High Courts28 May 2014
St. Basil Industries India (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2014) 3 KHC 660 : (2014) 3 KLT 797
Kerala Panchayat Raj Act, 1994 — Section 233, 233(3), 254, 254(2)(xv)
High Courts28 May 2014
State of Kerala Vs Leo Hospital
High Court Of Kerala · (2014) 2 KHC 681 : (2014) 2 KLT 1041 : (2014) 74 VST 158
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts27 May 2014
Abdul Nazer Vs State of Kerala
High Court Of Kerala · (2014) 2 KLT 1073
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482
High Courts27 May 2014Disposed Off
V. Kumaran Vs Cochin Shipyard and Chairman and Managing Director, Cochin
High Court Of Kerala · (2014) 05 KL CK 0050
High Courts27 May 2014Disposed Off
Anu Elizabeth Rajeev, George Kanjooparambil Rajeev and Thomas Kanjooparambil Rajeev Represented by her Mother and Next Friend Anjali George Vs The Central Board of Secondary Examination and Rajeev Thomas
High Court Of Kerala · (2014) 05 KL CK 0043
High Courts27 May 2014
Ummer Koya Saquafi Vs Employees'' State Insurance Corporation
High Court Of Kerala · (2015) 1 LLN 156 : (2014) LLR 1168
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 39, 40, 45A, 75, 85
High Courts27 May 2014Allowed
Abdurahiman Haji Vs Kerala State Wakf Board
High Court Of Kerala · (2014) 2 KHC 578 : (2014) 3 KLJ 165 : (2014) 2 KLT 948
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 92, Order 34 Rule 5, Order 41 Rule 23, Order 41 Rule 23AWaqf Act, 1995 — Section 32, 51, 83, 83(2), 83(5)
High Courts27 May 2014
K.G. Antony Vs State of Kerala
High Court Of Kerala · (2014) 05 KL CK 0030
Constitution of India, 1950 — Article 14