High Courts11 Apr 2014
Ajith Issac Vs State of Kerala
High Court Of Kerala · (2014) 2 KHC 500
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 15, 17
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,038 of 2,720
High Courts11 Apr 2014Allowed
Family Planning Association of India Vs Vimala K.R.
High Court Of Kerala · (2014) 04 KL CK 0067
High Courts11 Apr 2014Allowed
Mavilattu Shamsudheen Vs Balan Nair
High Court Of Kerala · (2014) 2 ILR 750 : (2014) 2 KHC 364 : (2014) 3 KLJ 4 : (2014) 2 KLT 978 : (2014) 2 RCR(Rent) 366
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 15, 20
High Courts11 Apr 2014Disposed Off
Suo Motu Proceedings Vs State of Kerala
High Court Of Kerala · (2014) 2 ILR 740
Constitution of India, 1950 — Article 21A
High Courts11 Apr 2014
Apollo Tyres Limited Vs Industrial Tribunal
High Court Of Kerala · (2014) 3 KHC 429
Constitution of India, 1950 — Article 227
High Courts11 Apr 2014Allowed
Laila Vs State of Kerala
High Court Of Kerala · (2014) 2 ILR 841 : (2014) 2 KHC 395 : (2014) 3 KLJ 112 : (2014) 3 KLT 754 : (2014) LabIC 2721
Constitution of India, 1950 — Article 14, 16
High Courts11 Apr 2014
Omana Jose Vs State of Kerala
High Court Of Kerala · (2014) 4 BC 403 : (2015) CriLJ 2784 : (2014) 2 ILR 669 : (2014) 2 KHC 277 : (2014) 2 KLJ 620 : (2014) 2 KLT 504 : (2014) 3 RCR(Criminal) 77
Criminal Procedure Code, 1973 (CrPC) — Section 190(a), 2, 2(wa), 200, 24Negotiable Instruments Act, 1881 (NI) — Section 138Prevention of Food Adulteration Act, 1954 — Section 16(1)(1A), 7
High Courts11 Apr 2014
Kerala Ex-Servicemen Welfare Association Vs Union of India
High Court Of Kerala · (2014) LabIC 2591
High Courts11 Apr 2014
Alavi Vs State of Kerala
High Court Of Kerala · (2014) 3 KLJ 206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 21Specific Relief Act, 1963 — Section 19, 19(b), 28(3)Transfer of Property Act, 1882 — Section 100, 52
High Courts11 Apr 2014
Gopinathan Vs State of Kerala
High Court Of Kerala · (2014) 3 KLT 689
Land Acquisition Act, 1894 — Section 4(1)
High Courts11 Apr 2014Dismissed
Sathiyamma Vs Sreekumar
High Court Of Kerala · (2014) 2 ILR 759 : (2014) 2 KHC 407 : (2014) 2 KLJ 732 : (2014) 2 KLT 698
High Courts11 Apr 2014Dismissed
Jaya Kumaran Nair Vs Mudavanmugal Service Co-operative Bank Ltd.
High Court Of Kerala · (2014) 2 ILR 855 : (2014) 2 KHC 476 : (2014) 2 KLT 844
Constitution of India, 1950 — Article 226
High Courts11 Apr 2014Dismissed
The Managing Director, Kerala Financial Corporation Vs V. Augasthialingom
High Court Of Kerala · (2014) 04 KL CK 0029
High Courts11 Apr 2014
Kuttukaran Trading Ventures Vs Commissioner of Central Excise, Customs and Service Tax
High Court Of Kerala · (2014) 46 GST 191 : (2014) 35 STR 481 : (2015) 78 VST 395
Finance Act, 1994 — Section 65, 65(105)(z), 65(64), 65(9), 71(3)
High Courts11 Apr 2014
State of Kerala Vs Manager, ST. Roch''s High School
High Court Of Kerala · (2014) 3 ILR 123 : (2014) 2 KHC 520 : (2014) 3 KLJ 125
Constitution of India, 1950 — Article 14, 21Kerala Education Act, 1958 — Section 3, 3(1), 36
High Courts11 Apr 2014
Suveen S. Kamath Vs State of Kerala
High Court Of Kerala · (2014) 2 KLT 478
Constitution of India, 1950 — Article 141
High Courts11 Apr 2014Disposed Off
Asokakumar N. and Another Vs Adimaly Block Panchayat and Others
High Court Of Kerala · (2014) 2 ILR 531 : (2014) 2 KHC 205 : (2014) 2 KLJ 613 : (2014) 2 KLT 278
Constitution of India, 1950 — Article 227Munnar Special Tribunal Act, 2010 — Section 10, 11, 12, 2(d), 3
High Courts11 Apr 2014Allowed
Bobby Sebastian Vs Authorised Officer
High Court Of Kerala · AIR 2014 Ker 139 : (2015) 1 BC 60 : (2014) 2 KHC 482 : (2014) 2 KLJ 875 : (2014) 2 KLT 837
Income Tax Act, 1961 — Section 156Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 2(a), 2(zd)
High Courts09 Apr 2014Disposed Off
C.K. Sathian Vs Kerala Forest Development Corporation Ltd.
High Court Of Kerala · (2014) 04 KL CK 0066
High Courts09 Apr 2014
Mohanan Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 3269
Criminal Procedure Code, 1973 (CrPC) — Section 107Kerala Anti-social Activities (Prevention) Act, 2007 — Section 10(4), 2(p)(iii), 3, 3(1), 3(2)