High Courts11 Mar 2014
Jamshid Jamal K.J. Vs General Education Department
High Court Of Kerala · (2014) 2 KHC 736
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,046 of 2,720
High Courts11 Mar 2014
Raveendrananthan Nair N. and Another Vs Vijayakumar
High Court Of Kerala · (2014) 4 BC 170 : (2014) 2 KHC 170 : (2014) 2 KLJ 578 : (2014) 2 KLT 157
Evidence Act, 1872 — Section 106, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139
High Courts11 Mar 2014Allowed
Mohammed Vs Assistant Educational Officer
High Court Of Kerala · (2014) 2 KLJ 881 : (2014) 2 KLT 311
High Courts11 Mar 2014Dismissed
Muthoot Commodities Limited Vs Employees Provident Fund Appellate Tribunal Core-2
High Court Of Kerala · (2014) 03 KL CK 0037
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(b)Kerala High Court Act, 1958 — Section 5
High Courts11 Mar 2014
Orbit Infrastructure Developers (India) Pvt. Ltd. Vs Sastra Properties (India) Ltd.
High Court Of Kerala · (2014) 2 ILR 147 : (2014) 2 KHC 1 : (2014) 2 KLJ 168 : (2014) 1 KLT 1061
Arbitration and Conciliation Act, 1996 — Section 11(6), 2(2), 2(6), 20, 20(2)
High Courts10 Mar 2014Disposed Off
The Kerala State Electricity Board, Vydhyuthi Bhavan and The Assistant Engineer, Kerala State Electricity Board Vs Consumer Exports, Star Fish, The Consumer Grievance Redressal Forum (KSEB), Thaanath Electricity Ombudsman and M.V. Mohamood
High Court Of Kerala · (2014) 03 KL CK 0126
High Courts10 Mar 2014Allowed
Vijayan, Snehalayam Veedu Vs State of Kerala
High Court Of Kerala · (2014) 03 KL CK 0113
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)
High Courts10 Mar 2014Allowed
P.O. Sebastian Vs K.K. Ramdas and State of Kerala
High Court Of Kerala · (2014) 03 KL CK 0105
Criminal Procedure Code, 1973 (CrPC) - Section 357(3) 378(4) 431Negotiable Instruments Act, 1881 (NI) - Section 118 138 139
High Courts10 Mar 2014Allowed
G. Karunakaran Nair, Secretary, Manrothuruthu Service Co-Op. Bank Ltd. (Retired) Vs The Kerala State Co-Operative Employees'' Pension Board, The Registrar of Co-Operative Socities and The Manrothuruthu Service Co-Operative Bank Limited No-3977
High Court Of Kerala · (2014) 03 KL CK 0098
High Courts10 Mar 2014Dismissed
Sushil Thomas Abraham Vs M/s. Skyline Builders, Tvm and Others
High Court Of Kerala · (2014) 2 ILR 215 : (2014) 2 KHC 42 : (2014) 2 KLJ 171 : (2014) 2 KLT 196
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 33, Order 33 Rule 4, Order 33 Rule 5
High Courts10 Mar 2014Dismissed
Sreedhareeyam Ayurveda Medicines Private Limited Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2167 : (2014) 2 KLJ 669
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 10, 3, 3(d), 4, 7
High Courts10 Mar 2014
Malabar Business Centre (P) Limned Vs Employees'' Provident Fund Appellate Tribunal
High Court Of Kerala · (2014) 143 FLR 907 : (2014) 3 LLN 417 : (2014) LLR 807
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7APayment of Wages Act, 1936 — Section 2
High Courts10 Mar 2014Allowed
Durga Prasad Vs State of Keala and Others
High Court Of Kerala · (2014) 03 KL CK 0019
Constitution of India, 1950 — Article 226Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 15(1), 15(2)
High Courts10 Mar 2014Disposed Off
Noushad Vs The Sub Inspector of Police, Wadakkencherry Police Station
High Court Of Kerala · (2014) 03 KL CK 0018
High Courts10 Mar 2014
Sileshkumar and Ragesh Kumar K.V. Vs State of Kerala
High Court Of Kerala · (2014) 03 KL CK 0017
Penal Code, 1860 (IPC) — Section 380, 457, 511
High Courts07 Mar 2014
Nirmala Devi Vs State of Kerala
High Court Of Kerala · (2014) 2 ILR 252 : (2014) 2 KHC 378 : (2014) 2 KLJ 616 : (2014) 2 KLT 254
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 202(1), 204Penal Code, 1860 (IPC) — Section 376, 406
High Courts07 Mar 2014
Joseph Vs Executive Engineer, Irrigation Division, Thrissur and Others
High Court Of Kerala · (2014) 2 KHC 143
High Courts07 Mar 2014
Mohammed Harid Vs District Collector
High Court Of Kerala · (2014) 3 ILR 200 : (2014) 2 KHC 257 : (2014) 2 KLT 102
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 179Kerala General Sales Tax Act, 1963 — Section 26B, 26C
High Courts07 Mar 2014
Fr. Mathew Pulimoottil Episcopa Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2394 : (2014) 2 ILR 233 : (2014) 2 KHC 96 : (2014) 2 KLJ 176 : (2014) 2 KLT 1
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 509
High Courts07 Mar 2014
Abdur Rasheed Vs Government of India
High Court Of Kerala · (2014) 2 KLJ 699 : (2014) 2 KLT 322