High Courts25 Feb 2014
N.S.S. Karayogam Vs Commissioner of Income Tax
High Court Of Kerala · (2014) 364 ITR 81
Income Tax Act, 1961 — Section 269SS, 271D
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,050 of 2,720
High Courts25 Feb 2014Allowed
Chandrasekharan Nair N. Vs M/s. Olympic Credit Corporation and Another
High Court Of Kerala · (2014) 1 KHC 710 : (2014) 2 KLT 242
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, Order 26 Rule 10A(2), 75(e)Evidence Act, 1872 — Section 45, 73
High Courts25 Feb 2014
Usman K.S. Vs Vidyavathi @ Vidya Kalesan and Others
High Court Of Kerala · (2014) 2 ILR 115 : (2014) 1 KHC 830 : (2014) 2 KLJ 56 : (2014) 1 RCR(Rent) 345
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(i), 11(4)(ii), 11(4)(iii), 20
High Courts24 Feb 2014Dismissed
K. Shibin Vs The Transport Commissioner, Government Secretariat, The Regional Transport Authority and The Assistant Licensing Authority
High Court Of Kerala · (2014) 02 KL CK 0181
High Courts24 Feb 2014
Muhammed Rafi @ Manu Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0180
Information Technology Act, 2000 — Section 66EPenal Code, 1860 (IPC) — Section 376, 384, 392, 450, 506(i)
High Courts24 Feb 2014
Sabu K. Eliyas Vs State of Kerala and Others
High Court Of Kerala · (2014) 1 KHC 804 : (2014) 2 KLJ 556
High Courts24 Feb 2014
Joseph Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 2334 : (2014) 4 Crimes 322 : (2014) 2 ILR 259 : (2014) 2 KHC 48 : (2014) 2 KLJ 215 : (2014) 2 KLT 91 : (2014) 3 RCR(Criminal) 825
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 24, 26
High Courts24 Feb 2014Allowed
Fr. John Jacob and Others Vs Fr. N.I. Paulose and Others
High Court Of Kerala · AIR 2014 Ker 95 : (2014) 2 ILR 125 : (2014) 2 KHC 59 : (2014) 2 KLJ 3
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 145, 92
High Courts21 Feb 2014Allowed
Union of India Vs M. Hussain
High Court Of Kerala · (2014) 02 KL CK 0195
Constitution of India, 1950 — Article 227
High Courts21 Feb 2014Disposed Off
Jacob @ Raju Vs T.R. Harikrishnan and Cleetus
High Court Of Kerala · (2014) 02 KL CK 0178
High Courts21 Feb 2014Disposed Off
Smt. Chinnamma Varkey Vs Kottukappalli, George Thomas and Others
High Court Of Kerala · (2014) 02 KL CK 0177
Kerala Land Reforms Act, 1963 — Section 85(8)
High Courts21 Feb 2014Disposed Off
N.K. Suresh Kumar Vs N. Abdulgafoor and The State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Feb 2014Dismissed
Devaki Vs Chandran and State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Feb 2014
Plaza (M/s.) Vs Joint Commissioner of Central Excise and Others
High Court Of Kerala · (2015) 49 GST 10 : (2014) 2 KHC 72 : (2014) 35 STR 212
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts21 Feb 2014
Santha Vs Kerala State Electricity Board
High Court Of Kerala · (2014) ACJ 2168 : (2014) 2 AnWR 932 : (2014) 1 KHC 723 : (2014) 1 KLJ 833 : (2014) 1 KLT 1038
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, Order 33 Rule 33Constitution of India, 1950 — Article 39AEvidence Act, 1872 — Section 114
High Courts21 Feb 2014
Adani Infrastructure and Developers Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2014) 1 KHC 685 : (2014) 1 KLT 774
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 10, 13, 14, 16, 5Kerala Land Tax Act, 1961 — Section 18, 6
High Courts21 Feb 2014
Tomy Mathew Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0114
Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 15(1)
High Courts21 Feb 2014Disposed Off
Ismail Assainr Vs C. Sabira
High Court Of Kerala · (2014) 02 KL CK 0111
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 12(3)
High Courts21 Feb 2014Disposed Off
Boby Vs P.V. Babu @ Babukuttan and The State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0071
Criminal Procedure Code, 1973 (CrPC) - Section 357(1) 357(1)(b)Negotiable Instruments Act, 1881 (NI) - Section 138