High Courts28 Feb 2014
Dr. Parameswar Lal Vs N.N. Ullas and Others
High Court Of Kerala · (2014) CriLJ 1921 : (2014) 1 ILR 909 : (2014) 1 KHC 791 : (2014) 2 KLJ 70 : (2014) 1 KLT 937
Constitution of India, 1950 — Article 21, 226
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High Court Of Kerala judgments
54,395 judgments · page 1,049 of 2,720
High Courts28 Feb 2014
Shajahan and Others Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2261 : (2014) 2 KHC 4 : (2014) 2 KLJ 239 : (2014) 3 RCR(Criminal) 834
Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 13, 14, 2(a), 2(f), 3
High Courts28 Feb 2014Allowed
Ahammad Kabeer Vs State of Kerala and Another
High Court Of Kerala · (2014) CriLJ 2021 : (2014) 2 ILR 152 : (2014) 2 KLJ 209
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294(b)
High Courts26 Feb 2014Allowed
Aniyappan Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2930 : (2014) 2 KHC 431 : (2014) 3 KLJ 117 : (2014) 3 KLT 273 : (2014) 4 RCR(Criminal) 532
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 198, 199, 2(d)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 25
High Courts26 Feb 2014
Hotel Sky Palace Vs State of Kerala
High Court Of Kerala · (2014) 2 KLJ 487 : (2014) 2 KLT 33
Constitution of India, 1950 — Article 14
High Courts26 Feb 2014Allowed
Sree Gokulam Chits and Finance Company Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · AIR 2014 Ker 103 : (2014) 2 KLJ 562 : (2014) 2 KLT 22
Arbitration Act, 1940 — Section 11, 14Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 102
High Courts26 Feb 2014Dismissed
Malabar Hotel Management and Catering, Promotion Trust Vs District Labour Officer, Wayanad and Others
High Court Of Kerala · (2014) 141 FLR 1075 : (2014) 2 KHC 52 : (2014) 2 KLT 11 : (2014) LabIC 1804 : (2014) LLR 581
Building and Other Construction Workers Welfare Cess Act, 1996 — Section 6
High Courts26 Feb 2014
Juvairiya Vs Regional Passport Officer
High Court Of Kerala · (2014) 2 KHC 53 : (2014) 2 KLJ 246 : (2014) 1 KLT 990 : (2014) 2 RCR(Civil) 487
High Courts26 Feb 2014
P.R. Vardanan and Another Vs Vidhayadaran and Another
High Court Of Kerala · (2014) 4 BC 487 : (2014) CriLJ 3929 : (2014) 2 ILR 791 : (2014) 2 KLJ 392 : (2014) 3 RCR(Civil) 795 : (2014) 3 RCR(Criminal) 159
Criminal Procedure Code, 1973 (CrPC) — Section 141, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(B), 141
High Courts26 Feb 2014Allowed
Rajesh V. Vs Union of India
High Court Of Kerala · (2014) 02 KL CK 0087
High Courts26 Feb 2014
Tissan J. Thachankary Vs State of Kerala
High Court Of Kerala · (2014) 3 KLJ 307 : (2014) 72 VST 533
High Courts26 Feb 2014Dismissed
Aluva Co-operative Agricultural and Rural Development Bank Vs Rajeev
High Court Of Kerala · (2014) 141 FLR 1076 : (2014) 2 ILR 371 : (2014) 2 KHC 105 : (2014) 2 KLJ 191 : (2014) 2 KLT 37 : (2014) 2 LLJ 437 : (2014) LLR 581
Industrial Disputes Act, 1947 — Section 17B
High Courts26 Feb 2014
Lissy Sebastian and Others Vs State Bank of India, Ernakulam and Others
High Court Of Kerala · (2014) 2 KHC 84 : (2014) 2 KLJ 576
High Courts25 Feb 2014Dismissed
Associate Bank''s Retired Officers'' Association Vs The State Bank of Travancore
High Court Of Kerala · (2014) LabIC 1921
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 19(2)(f)Constitution of India, 1950 — Article 12, 14, 16, 21, 300AContract Act, 1872 — Section 24
High Courts25 Feb 2014Allowed
Balakrishnan Nambeesan P. and Others Vs A.P. Meenakshyamma and Others
High Court Of Kerala · (2014) 2 KHC 23 : (2014) 2 KLJ 158
Evidence Act, 1872 — Section 63, 90Limitation Act, 1963 — Section 14
High Courts25 Feb 2014
Abida M.A. Vs M/s. HMT Watches Ltd. and Another
High Court Of Kerala · (2014) 3 BC 373 : (2014) 1 ILR 1042 : (2014) 1 KHC 741 : (2014) 2 KLJ 40 : (2014) 2 KLT 211 : (2014) 3 RCR(Criminal) 383
Companies Act, 1956 — Section 291Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 228, 482
High Courts25 Feb 2014
Kerala State Vs Indira Amma
High Court Of Kerala · (2014) 2 ILR 141 : (2014) 1 KLJ 829
Land Acquisition Act, 1894 — Section 11, 18, 18, 19, 20
High Courts25 Feb 2014Allowed
Alexander Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0090