High Courts04 Apr 2014Disposed Off
Pankajam Vs State of Kerala
High Court Of Kerala · (2014) 04 KL CK 0064
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,040 of 2,720
High Courts04 Apr 2014Dismissed
Silvy George Vs Anna Joseph
High Court Of Kerala · (2014) 2 KHC 304 : (2014) 2 KLJ 462
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4Evidence Act, 1872 — Section 45, 47, 67, 68, 69Registration Act, 1908 — Section 18, 42, 43, 44, 45
High Courts04 Apr 2014
Dharmarajan Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 3162 : (2014) 2 KLJ 314
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 157(1)Evidence Act, 1872 — Section 114, 114A, 118, 3, 4Penal Code, 1860 (IPC) — Section 107, 109, 120A, 120-A, 120B
High Courts04 Apr 2014
Commissioner of Income Tax Vs Koottummal Groups
High Court Of Kerala · (2014) 366 ITR 546
Income Tax Act, 1961 — Section 194H, 260A, 40A(3)
High Courts04 Apr 2014Allowed
Monikutty Antony Vs Joint Registrar of Co-Op Societies (General), Assistant Registrar of Co-Operative Societies (General), The Alathur Primary Co-Operative Agricultural and Rural Development Bank Ltd. Vadakkenchery Branch and Velayudhan
High Court Of Kerala · (2014) 04 KL CK 0022
High Courts04 Apr 2014Allowed
Shaiju Vs State of Kerala
High Court Of Kerala · (2014) 04 KL CK 0021
Penal Code, 1860 (IPC) — Section 294(b), 308, 323, 324
High Courts04 Apr 2014
Ramaraj Vs Rajesh Kumar
High Court Of Kerala · (2014) 3 ILR 648 : (2014) 3 KHC 341 : (2014) 3 KLT 443 : (2014) 4 RCR(Criminal) 455
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts04 Apr 2014Dismissed
James Abraham Vs The Transport Commissioner and The Regional Transport Officer
High Court Of Kerala · (2014) 04 KL CK 0013
Motor Vehicles Act, 1988 — Section 2
High Courts04 Apr 2014Dismissed
Adv. Joice George Vs The Election Commissioner of India Nirvachan Sadan and Others
High Court Of Kerala · AIR 2014 Ker 107 : (2014) 2 ILR 517 : (2014) 2 KHC 272 : (2014) 2 KLJ 530 : (2014) 2 KLT 230
Constitution of India, 1950 — Article 226, 329(b)Representation of the People Act, 1951 — Section 100(1)(d)(iv), 38(2)
High Courts03 Apr 2014
Boban Jagannath Shinde and Others Vs Commissioner of Income Tax
High Court Of Kerala · (2015) 275 CTR 115
Income Tax Act, 1961 — Section 132, 158BC, 158BD, 282, 282(2)(c)
High Courts03 Apr 2014Dismissed
Shahul Hameed Vs Revenue Divisional Officer and Presiding Officer
High Court Of Kerala · (2014) 04 KL CK 0068
Constitution of India, 1950 — Article 41Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 4, 5(1)
High Courts03 Apr 2014
Haridas Vs Indira Prasad
High Court Of Kerala · (2014) 4 Crimes 436 : (2014) 2 KHC 683 : (2014) 3 KLT 282 : (2014) 4 RCR(Criminal) 371
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 18 Rule 4(3)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 273, 285, 482
High Courts03 Apr 2014
Kannur District Co-operative Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2014) 365 ITR 343 : (2014) 2 KHC 413
Banking Regulation Act, 1949 — Section 5, 5(c), 5(cci), 56, 56(c)Income Tax Act, 1961 — Section 28, 36, 36(1), 36(1)(viia), 36(1)(viia)(a)
High Courts02 Apr 2014Allowed
Radha Lekshmy Vs Indian Saree House
High Court Of Kerala · (2014) 3 ILR 630 : (2014) 2 KHC 567 : (2014) 2 KLJ 838 : (2014) 2 KLT 770 : (2014) 2 RCR(Rent) 580
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(2), 11(2)(b), 11(3)
High Courts02 Apr 2014Disposed Off
Shiju Vs State of Kerala
High Court Of Kerala · (2014) 2 KLJ 746 : (2014) 2 KLT 473
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 17(4), 20
High Courts02 Apr 2014Dismissed
Mani C. Kappan Vs Five Star Film Pvt. Ltd.
High Court Of Kerala · (2014) 04 KL CK 0011
High Courts01 Apr 2014Dismissed
Padmanabhan Damodaran Panicker Vs Union of India
High Court Of Kerala · (2014) 04 KL CK 0063
Armed Forces Tribunals Act, 2007 — Section 30(1)Constitution Of India, 1950 — Article 227
High Courts01 Apr 2014
Mukesh Bhagubhai Patel Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2865 : (2014) 2 KHC 514 : (2014) 2 KLJ 851 : (2014) 3 KLT 553
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18(a)(1), 32, 34Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Apr 2014
Jaimol Jisam Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 4184 : (2014) 3 KLJ 475
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188, 220, 221, 236General Clauses Act, 1897 — Section 26
High Courts01 Apr 2014
Baisil Attippety Vs Union of India
High Court Of Kerala · (2014) 2 KHC 351
Representation of the People Act, 1951 — Section 62, 62(5), 7