COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,257 of 2,719

High Courts31 Aug 2011Dismissed

Liji. P.R. and Others Vs State of Kerala and Others

High Court Of Kerala · (2012) 2 KLJ 518

Kerala Public Service Commission Rules of Procedure, 1976 — Rule 14Kerala State and Subordinate Services Rules, 1958 — Rule 14(e), 15(d)

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High Courts29 Aug 2011Dismissed

K. Phoulad Vs Bharath Sanchar Nigam Limited

High Court Of Kerala · AIR 2012 Ker 47 : (2011) 4 KLJ 196 : (2011) 4 KLT 178

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(iii)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 2(e), 24, 34, 36Constitution of India, 1950 — Article 227

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High Courts29 Aug 2011

Roshan Kynadi Vs Seby Alapatt

High Court Of Kerala · (2011) 4 KLT 920 : (2012) 1 RCR(Rent) 155

Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 14

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High Courts26 Aug 2011

Noushad Vs State of Kerala

High Court Of Kerala · (2011) 4 KLT 301

Constitution of India, 1950 — Article 23

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High Courts26 Aug 2011Dismissed

Max New York Life Insurance Co. Ltd. Vs Insurance Ombudsman and others

High Court Of Kerala · (2011) 4 ILR (Ker) 301

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2

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High Courts26 Aug 2011

James Joseph Vs Union of India

High Court Of Kerala · (2011) 4 KLT 113

Explosives Rules, 2008 — Rule 121, 139, 2(46), 83

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High Courts25 Aug 2011Dismissed

National Aviation Company of India Ltd. Vs Abdul Salam and others

High Court Of Kerala · (2011) 4 ILR (Ker) 4

Constitution of India, 1950 — Article 17, 21, 226Motor Vehicles Act, 1988 — Section 140

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High Courts25 Aug 2011

Union of India and Others Vs V.K. Raveendran Achary

High Court Of Kerala · (2011) 4 KLJ 503 : (2011) 4 KLT 520

Constitution of India, 1950 — Article 14, 227

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High Courts25 Aug 2011Dismissed

Indira C.A. and Others Vs The State of Kerala and Others

High Court Of Kerala · (2011) 4 KLJ 289

Constitution of India, 1950 — Article 14, 142, 16

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High Courts24 Aug 2011Dismissed

Cochin Shipyard Ltd. Vs The Government of Kerala and Others

High Court Of Kerala · (2011) 4 KLJ 276 : (2011) 4 KLT 796 : (2012) 2 LLJ 611

Factories Act, 1948 — Section 112, 42, 43, 44, 45

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High Courts24 Aug 2011Allowed

Mohanan Vs State of Kerala

High Court Of Kerala · (2012) 3 KLJ 92 : (2012) 3 KLJ 12

Constitution of India, 1950 — Article 14, 16

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High Courts24 Aug 2011Dismissed

Ajinees, K. Vs State of Kerala

High Court Of Kerala · (2011) 4 ILR (Ker) 96 : (2011) 4 KLJ 92

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308

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High Courts24 Aug 2011Dismissed

Andichami @ Andiappan Vs The SI of Police, Perinthalmanna and Another

High Court Of Kerala · (2011) 4 KLJ 516

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 313, 67Evidence Act, 1872 — Section 24, 24, 24, 24, 25, 25, 25, 25

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High Courts24 Aug 2011Dismissed