High Courts01 Apr 2014
D.S. Prasanthkumar Vs Standing Empowered Committee
High Court Of Kerala · (2014) 04 KL CK 0030
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,041 of 2,720
High Courts01 Apr 2014
Commissioner of Customs Vs Ruby Cargo
High Court Of Kerala · (2014) 306 ELT 472
Customs Act, 1962 — Section 28(4)(b)
High Courts01 Apr 2014
Valappil Hamza Vs Commissioner of Customs
High Court Of Kerala · (2015) 322 ELT 255
High Courts31 Mar 2014
Kodur Service Co-operative Bank Ltd. Vs Director of Income Tax (Intelligence)
High Court Of Kerala · (2015) 273 CTR 67 : (2014) 367 ITR 22 : (2015) 229 TAXMAN 497
Constitution of India, 1950 — Article 245Income Tax Act, 1961 — Section 120, 120(2), 131, 133, 133(6)
High Courts31 Mar 2014
Kallancode Service Co-operative Bank Vs Philip Joseph
High Court Of Kerala · (2014) 3 ILR 1025 : (2014) 2 KHC 781 : (2014) 3 KLJ 237 : (2014) 3 KLT 66
Civil Procedure Code, 1908 (CPC) — Section 51, 60
High Courts31 Mar 2014Dismissed
The Secretary, Kerala State Electricity Board Vs Sasidharan
High Court Of Kerala · (2014) 03 KL CK 0145
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 163A
High Courts31 Mar 2014
P.J. Antony Vs Union of India
High Court Of Kerala · (2014) 03 KL CK 0144
Constitution of India, 1950 — Article 227
High Courts31 Mar 2014Dismissed
Ginimol L. Vs State of Kerala
High Court Of Kerala · (2014) 03 KL CK 0142
High Courts31 Mar 2014
The Manager, M.M.L.P. School Vs Sajitha
High Court Of Kerala · (2014) 2 ILR 822 : (2014) 2 KHC 701 : (2014) 2 KLT 367
Constitution of India, 1950 — Article 226, 30, 30(1)Evidence Act, 1872 — Section 114National Commission for Minority Educational Institutions Act, 2004 — Section 10, 11, 2, 2(g)
High Courts31 Mar 2014
Kottayam Railway Good Shed Contractors Association Vs Union of India
High Court Of Kerala · (2014) 3 KLT 76
Civil Procedure Code, 1908 (CPC) — Section 80, 80(i)(a), 80(i)(b)Constitution of India, 1950 — Article 14, 226, 53, 77Kerala Headload Workers Act, 1978 — Section 10
High Courts31 Mar 2014Dismissed
Union of India Vs C.G. Sarala
High Court Of Kerala · (2014) 03 KL CK 0039
High Courts31 Mar 2014Dismissed
Gireesh Kumar C.H. Vs Kerala Public Service Commission
High Court Of Kerala · (2014) 03 KL CK 0038
Constitution of India, 1950 — Article 227
High Courts31 Mar 2014
Sulochana, A.C. Vs Kerala Public Service Commission
High Court Of Kerala · (2014) 2 ILR 506 : (2014) 2 KLJ 878 : (2014) 2 KLT 430
High Courts31 Mar 2014
Vava, K.K. Vs Kerala State Electricity Board
High Court Of Kerala · (2014) 2 ILR 481 : (2014) 2 KHC 372 : (2014) 2 KLJ 847 : (2014) 2 KLT 499
Limitation Act, 1963 — Section 14
High Courts31 Mar 2014
Geogy George Vs State of Kerala
High Court Of Kerala · (2014) 71 VST 510
Kerala General Sales Tax Act, 1963 — Section 5(1)(iv), 7, 7(7)Kerala Value Added Tax Act, 2003 — Section 10, 2(iv), 6, 6(1), 6(1)(e)
High Courts28 Mar 2014
Thomas P.J. Vs Vijayakumari and Others
High Court Of Kerala · (2014) 3 BC 342 : (2014) CriLJ 2903 : (2014) 2 ILR 536 : (2014) 2 KHC 265 : (2014) 2 KLJ 593 : (2014) 2 KLT 316
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts28 Mar 2014Dismissed
Boby Uthup Vs State of Kerala
High Court Of Kerala · (2014) 2 ILR 864 : (2014) 2 KHC 383 : (2014) 2 KLT 542
Kerala Industrial Single Window Clearance Boards And Industrial Township Area Development Act, 1999 — Section 10, 11, 2(a), 2(k), 4Kerala Panchayat Raj Act, 1994 — Section 233
High Courts28 Mar 2014
Sudarsanan M.R. Vs State of Kerala
High Court Of Kerala · (2014) 2 KHC 595 : (2014) 2 KLT 1077
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 155(2)(3), 155(2)(5), 156(1), 190, 195Industrial Disputes Act, 1947 — Section 12(1), 12(5)
High Courts28 Mar 2014
Nisha K.C. Vs State of Kerala
High Court Of Kerala · (2014) FAJ 457
Criminal Procedure Code, 1973 (CrPC) — Section 20, 319, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 16l(a)(i), 19(2), 2(ia)m
High Courts28 Mar 2014Allowed
State of Kerala Vs Rose Mary. S.
High Court Of Kerala · (2014) 03 KL CK 0036
Constitution of India, 1950 — Article 227