High Courts09 Apr 2014
V. Krishnan Vs Regional Joint Labour Commissioner, Ernakulam
High Court Of Kerala · (2014) 142 FLR 767 : (2014) 3 LLJ 616 : (2014) 4 LLN 183 : (2014) LLR 983
Industrial Disputes Act, 1947 — Section 33C(2)
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High Court Of Kerala judgments
54,395 judgments · page 1,039 of 2,720
High Courts09 Apr 2014
Sasikumar Vs State of Kerala
High Court Of Kerala · (2014) 3 KLT 930
Constitution of India, 1950 — Article 14, 15, 44Evidence Act, 1872 — Section 1, 2, 32, 6Penal Code, 1860 (IPC) — Section 302, 307
High Courts09 Apr 2014
Unnikrishnan Nair K.B. Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2015) 144 FLR 941 : (2014) 4 KHC 803 : (2015) 1 KLJ 136 : (2014) 4 KLT 967
Kerala Revenue Recovery Act, 1968 — Section 19Payment of Gratuity Act, 1972 — Section 13, 14, 2(e), 4(6), 5
High Courts08 Apr 2014
Welfare Stationery Vs South Indian Bank Ltd.
High Court Of Kerala · (2014) 2 ILR 685 : (2014) 2 KLJ 602 : (2014) 2 KLT 328 : (2014) 2 RCR(Rent) 435
Constitution of India, 1950 — Article 12Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(10), 11(2)(b), 11(3)Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 34
High Courts08 Apr 2014Dismissed
Kamalakshy Amma Vs Indian Council of Agricultural Research
High Court Of Kerala · (2014) 2 KHC 739 : (2014) 2 KLT 997
Constitution of India, 1950 — Article 227
High Courts08 Apr 2014
Marunninta Parambath Sreedharan Vs Sharaful Islam Madrassa Committee
High Court Of Kerala · (2014) 2 RCR(Rent) 359
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 25
High Courts08 Apr 2014Partly Allowed
Muraleedharan Vs Sub-Inspector of Police
High Court Of Kerala · (2014) 3 ILR 668 : (2014) 3 KLJ 197 : (2014) 2 KLT 1043
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Apr 2014
Lawson Travels & Tours (I)(P) Ltd. Vs C.C.E., Cus. & S. Tax
High Court Of Kerala · (2015) 37 STR 183
Finance Act, 1994 — Section 67, 68, 70, 75, 76
High Courts07 Apr 2014
Indian Oil Corporation Limited Vs Employees Provident Fund Appellate Tribunal
High Court Of Kerala · (2014) 142 FLR 764 : (2014) 4 LLJ 95
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(f), 7A
High Courts07 Apr 2014Dismissed
T. Chellappan Vs Union of India
High Court Of Kerala · (2014) 04 KL CK 0065
High Courts07 Apr 2014
N. Gopalakrishnan Vs Union of India
High Court Of Kerala · (2014) 04 KL CK 0062
High Courts07 Apr 2014Allowed
Kunjumuhammed Vs State of Kerala
High Court Of Kerala · (2014) 2 KLJ 860
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 174, 232, 313Evidence Act, 1872 — Section 74(iii), 80Penal Code, 1860 (IPC) — Section 234, 302, 323, 324, 341
High Courts07 Apr 2014
Nabeesathu Sudheer Vs State of Kerala
High Court Of Kerala · (2014) 2 KLJ 823
Criminal Procedure Code, 1973 (CrPC) — Section 174, 273, 285, 285(3), 313Evidence Act, 1872 — Section 3Oaths Act, 1969 — Section 7
High Courts07 Apr 2014Allowed
Runa Varghese Vs Federal Bank
High Court Of Kerala · (2014) 2 KLT 764
Constitution of India, 1950 — Article 14
High Courts07 Apr 2014Dismissed
Sudheer Vs State of Kerala
High Court Of Kerala · (2014) 2 KLT 853 : (2014) 4 RCR(Criminal) 622
Criminal Procedure Code, 1973 (CrPC) — Section 174, 273, 285, 285(3), 313Evidence Act, 1872 — Section 3Oaths Act, 1969 — Section 7
High Courts07 Apr 2014Dismissed
A.R. Basheer Vs The Administrator, Union Territory of Lakshadweep
High Court Of Kerala · (2014) 04 KL CK 0026
Constitution of India, 1950 — Article 227
High Courts07 Apr 2014
Kassim Koya O. Vs State of Kerala
High Court Of Kerala · (2014) 2 KHC 691 : (2014) LabIC 3134
Constitution of India, 1950 — Article 14, 16
High Courts07 Apr 2014
Abraham K.L. Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 4755 : (2014) 2 ILR 711 : (2014) 2 KHC 392 : (2014) 3 KLJ 103 : (2014) 3 KLT 187
Kerala Forest Act, 1961 — Section 61A, 61B
High Courts07 Apr 2014
CIT Vs V.R. Sreekumar
High Court Of Kerala · (2014) 04 KL CK 0005
Income Tax Act, 1961 - Section 139 142(1) 143(1) 143(2) 148
High Courts04 Apr 2014
Chettinad Cement Corporation Ltd. Vs Proprietor, Rugmini Steels
High Court Of Kerala · (2014) CriLJ 3108 : (2014) 2 KHC 537
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(1)Criminal Procedure Code, 1973 (CrPC) — Section 247, 251, 252, 253, 254Negotiable Instruments Act, 1881 (NI) — Section 138