High Courts04 Feb 2014Dismissed
Aby P. Mathew Vs Kerala Public Service Commission
High Court Of Kerala · (2014) 02 KL CK 0012
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,058 of 2,720
High Courts04 Feb 2014
Rajeev K. Vs Union of India
High Court Of Kerala · (2014) 02 KL CK 0007
Constitution of India, 1950 — Article 226, 227
High Courts03 Feb 2014Dismissed
D. Christopher Raj Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0196
Constitution of India, 1950 — Article 227
High Courts03 Feb 2014Partly Allowed
Akhil Vs C.A. Abdul Majeed
High Court Of Kerala · (2014) 02 KL CK 0194
High Courts03 Feb 2014Allowed
V.M. Bapputty Vs V.U. Chacko
High Court Of Kerala · (2014) 02 KL CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Feb 2014Dismissed
National Insurance Co. Ltd. Vs Reetha K.B.
High Court Of Kerala · (2014) 02 KL CK 0190
High Courts03 Feb 2014Dismissed
Simon Vs Office Additional District Magistrate
High Court Of Kerala · (2014) 02 KL CK 0188
Telegraph Act, 1885 — Section 16, 17
High Courts03 Feb 2014
Narayana Pillai Vs State of Kerala and Another
High Court Of Kerala · (2014) 2 KHC 244 : (2014) 2 KLJ 720
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 119, 156(3), 221, 300, 300(1)General Clauses Act, 1897 — Section 26
High Courts03 Feb 2014Dismissed
Salim M.A. and Latheef Rawther Vs State of Kerala and Kottayam Municipality
High Court Of Kerala · (2014) 02 KL CK 0151
High Courts03 Feb 2014Disposed Off
Alia Teresa T.M. Vs Mahatma Gandhi University
High Court Of Kerala · (2014) 02 KL CK 0150
High Courts03 Feb 2014Dismissed
Union of India and Others Vs E. Girija and Another
High Court Of Kerala · (2014) 1 KHC 704 : (2014) 2 KLT 185
Constitution of India, 1950 — Article 227
High Courts03 Feb 2014
Shaji Thomas Vs State of Kerala
High Court Of Kerala · (2014) 3 Crimes 387 : (2014) 2 KLJ 21 : (2014) 1 KLT 697
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 190, 190(1)Penal Code, 1860 (IPC) — Section 193, 209, 34, 465, 468
High Courts03 Feb 2014Allowed
Ashok Kumar Vs Travancore Devaswom Board
High Court Of Kerala · (2014) 1 ILR 757 : (2014) 1 KHC 456 : (2014) 1 KLT 592
Constitution of India, 1950 - Article 14 21
High Courts03 Feb 2014
Rajeswaran Vs State of Kerala
High Court Of Kerala · (2014) 2 KLJ 100 : (2014) 1 KLT 726
Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3), 311, 313, 482Penal Code, 1860 (IPC) — Section 120B, 307, 34
High Courts03 Feb 2014
Pourna Samithi Vs State of Kerala and Others
High Court Of Kerala · (2014) CriLJ 2277 : (2014) 4 FLT 398 : (2014) 1 KHC 426 : (2014) 1 KLJ 566
Criminal Procedure Code, 1973 (CrPC) — Section 133, 135(b), 136, 137, 138Penal Code, 1860 (IPC) — Section 188
High Courts03 Feb 2014Disposed Off
Mohammed Shakeel and Naishad Ali Vs The State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)(ii), 482Penal Code, 1860 (IPC) — Section 34, 379, 392
High Courts03 Feb 2014Disposed Off
R. Karunamoorthy Vs Radhakrishna Pillai, Jayasree and Rakhi Radhakrishnan
High Court Of Kerala · (2014) 02 KL CK 0106
High Courts03 Feb 2014Allowed
Rajan Vs State of Kerala
High Court Of Kerala · (2014) 02 KL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 269
High Courts03 Feb 2014Disposed Off
Sreejith. S. Vs The Kerala Electricity Board and The Kerala Public Service Commission
High Court Of Kerala · (2014) 02 KL CK 0104
High Courts03 Feb 2014Disposed Off
Valsala M.D. Vs The Director, Kerala State Literacy Mission Authority (KSLMA), General Education Department and The Principal Secretary to Government, Personal and Administrative Reforms Department
High Court Of Kerala · (2014) 02 KL CK 0103