High Courts17 Mar 2014Dismissed
Jeevan Jose P.K. and Others Vs Mariamma Chakkapan and Others
High Court Of Kerala · (2015) 3 KHC 988 : (2015) 3 KLJ 532
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,045 of 2,720
High Courts17 Mar 2014
M/s. National Organic Chemical Industries Ltd. Vs The Assistant Commissioner of Commercial Taxes (Asst.) IV, Department of Commercial Taxes
High Court Of Kerala · (2014) 03 KL CK 0001
Constitution of India, 1950 - Article 226Kerala General Sales Tax Act, 1963 - Section 19
High Courts14 Mar 2014Dismissed
K.P. Jayarajan Vs The Kerala State Warehousing Corporation The Kerala State Warehousing Corporation Vs K.P. Jayarajan
High Court Of Kerala · (2014) 03 KL CK 0143
High Courts14 Mar 2014Dismissed
Shanmughadas Vs Malayil Subramanian
High Court Of Kerala · (2014) 2 ILR 161 : (2014) 2 KHC 71 : (2014) 2 KLJ 179 : (2014) 1 KLT 1060 : (2014) 2 RCR(Civil) 600
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 43 Rule 1(d), Order 43 Rule 1(t), Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts14 Mar 2014
In Re Some Tribunals and Courts
High Court Of Kerala · (2014) 2 KHC 35
Constitution of India, 1950 — Article 14, 226, 227, 37, 38(1)Family Courts Act, 1984 — Section 3, 3(1), 4Motor Vehicles Act, 1988 — Section 165, 165(1), 165(3)(c), 217
High Courts14 Mar 2014
C.X. Thresia Vs Union of India
High Court Of Kerala · (2014) 2 KHC 297 : (2014) 2 KLJ 695 : (2014) 2 LLJ 506 : (2014) 4 SCT 727 : (2015) 2 SLJ 35
High Courts14 Mar 2014Dismissed
Harikumar Vs Suresh
High Court Of Kerala · (2014) 3 ILR 223 : (2014) 2 KHC 632 : (2014) 2 KLT 1028
Criminal Procedure Code, 1973 (CrPC) — Section 127, 128, 132, 197, 197(1)Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 120B, 161, 323, 332, 341
High Courts14 Mar 2014Allowed
Anitha Vs Kerala State Electricity Board
High Court Of Kerala · (2014) 4 ACC 297 : (2015) ACJ 951 : (2014) 3 ILR 182 : (2014) 2 KHC 114 : (2014) 2 KLJ 180 : (2014) 2 KLT 50
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 33, Order 41 Rule 33, 107(2)Constitution of India, 1950 — Article 39AEvidence Act, 1872 — Section 120, 3, 60
High Courts14 Mar 2014
C. Philip George Vs State of Kerala and Others
High Court Of Kerala · (2014) 2 ILR 264 : (2014) 2 KHC 220 : (2014) 2 KLJ 129 : (2014) 2 KLT 116
Constitution of India, 1950 — Article 14, 21, 226, 48A, 51A
High Courts14 Mar 2014
Suo Motu Vs State of Kerala
High Court Of Kerala · (2014) 2 KLJ 299
Constitution of India, 1950 — Article 14, 226, 227, 37, 38(1)Family Courts Act, 1984 — Section 3, 3(1), 4Motor Vehicles Act, 1988 — Section 165, 165(1), 165(3)(c), 217
High Courts13 Mar 2014
Ernakulam Wholesale District Co-operative Store E. 122 Vs Subramanyam
High Court Of Kerala · (2014) 3 KHC 281 : (2014) 3 KLT 478
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 15, 18, 18(1)(b)Kerala Land Reforms Act, 1963 — Section 106
High Courts13 Mar 2014
Ernakulam Whole Sale District Co-Operative Store Vs R. Subramanyam
High Court Of Kerala · (2014) 3 KLJ 584
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 15, 18, 18(1)(b)Kerala Land Reforms Act, 1963 — Section 106
High Courts12 Mar 2014Allowed
Bindu Vs Aripurath Thachattu Chandran Nair
High Court Of Kerala · (2014) 03 KL CK 0141
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 17
High Courts12 Mar 2014Dismissed
Kerala State Road Transport Corporation Vs Regimon Francis
High Court Of Kerala · (2014) 2 KHC 347 : (2014) 2 KLT 449
Road Transport Corporations Act, 1950 — Section 34, 44, 45
High Courts12 Mar 2014Dismissed
Chandrasekharan Manikoth Vs State of Kerala and Others
High Court Of Kerala · (2014) 2 ILR 436 : (2014) 2 KLJ 477 : (2014) 2 KLT 1010 : (2014) LabIC 1844
Constitution of India, 1950 — Article 21A, 30(1)
High Courts12 Mar 2014
General Manager, B.S.N.L. Vs Stella Johny
High Court Of Kerala · (2014) 3 KHC 829 : (2014) 4 KLJ 181
Civil Procedure Code, 1908 (CPC) — Section 96Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 33
High Courts12 Mar 2014Allowed
Vigneswaran Sethuraman Vs Union of India
High Court Of Kerala · (2014) 308 ELT 394 : (2014) 2 KHC 448 : (2014) 2 KLJ 644 : (2014) 3 KLT 191
Citizenship Act, 1955 — Section 2(ee), 7AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 111(d), 112, 112(a)
High Courts12 Mar 2014
Ajithkumar Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2313
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 357(1), 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 341
High Courts12 Mar 2014
Fakruddin Vs State of Kerala
High Court Of Kerala · AIR 2014 Ker 200 : (2014) 2 KHC 496 : (2014) 3 KLJ 97 : (2014) 2 KLT 840