High Courts05 Jan 2015
P.T. Mohanan and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 01 KL CK 0269
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 - Section 10, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 945 of 2,720
High Courts05 Jan 2015Disposed off
Sudheer Vs Thahakunju
High Court Of Kerala · (2015) 01 KL CK 0182
Constitution of India, 1950 - Article 227
High Courts05 Jan 2015Dismissed
P.S. Vijayakumar Vs Regional Joint Labour Commissioner
High Court Of Kerala · (2015) 01 KL CK 0050
High Courts05 Jan 2015Disposed off
T.P. Aravindakshan Vs The Commissioner, Guruvayoor Deveswom
High Court Of Kerala · (2015) 01 KL CK 0049
Constitution of India, 1950 - Article 14
High Courts05 Jan 2015Dismissed
Vijayamma Raju Vs Kerala State Election Commission
High Court Of Kerala · (2015) 01 KL CK 0045
Constitution of India, 1950 - Article 226Kerala Local Authorities (Prohibition of Defection) Act, 1999 - Section 3(1)(a), 4(3)
High Courts05 Jan 2015Disposed off
A. Muhammed Kannu Vs The Labour Court
High Court Of Kerala · (2015) 2 LLN 409
High Courts05 Jan 2015Disposed off
Biju R. Vs The Village Officer
High Court Of Kerala · (2015) 01 KL CK 0023
Mines and Minerals (Development and Regulation) Act, 1957 - Section 23A, 4(1A)
High Courts05 Jan 2015Dismissed
Deepu Vs State of Kerala
High Court Of Kerala · (2015) 01 KL CK 0022
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120B, 153, 34, 427, 436
High Courts05 Jan 2015Allowed
P. Mani Paul Vs Union of India
High Court Of Kerala · (2015) 01 KL CK 0020
High Courts05 Jan 2015Disposed off
Sajeev S. Vs Kerala State Electricity Board
High Court Of Kerala · (2015) 01 KL CK 0018
Constitution of India, 1950 - Article 14
High Courts05 Jan 2015
Radha Vs Deputy Tahsildar (RR), Mukundapuram and Others
High Court Of Kerala · (2015) 1 DMC 622 : (2015) 1 KHC 364 : (2015) 1 KLJ 526 : (2015) 1 KLT 423
Constitution of India, 1950 - Article 21Kerala Revenue Recovery Act, 1968 - Section 60Protection of Women From Domestic Violence Act, 2005 - Section 17
High Courts26 Dec 2014
Johnson Thekkemury Joseph Vs Maniamkot Advertising Company
High Court Of Kerala · (2014) 12 KL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Dec 2014
Thomaskutty Stephen Vs Philip Thomas
High Court Of Kerala · (2014) 12 KL CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Dec 2014Partly Allowed
K.K. Mohandas and Others Vs Thankamma Pillai
High Court Of Kerala · (2015) 2 KLJ 285
Specific Relief Act, 1963 - Section 20
High Courts20 Dec 2014Dismissed
Reena George and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 2 ILR 247
Constitution of India, 1950 - Article 226, 265 — Contract Act, 1872 - Section 72 — Kerala Motor Vehicles Taxation Act, 1976 - Section 2(e), 3
High Courts20 Dec 2014
Sujith Vs Oriental Insurance Co. Ltd.
High Court Of Kerala · (2016) ACJ 408 : (2015) 2 ILR 761 : (2015) 2 KHC 652 : (2015) 2 KLJ 384
Constitution of India, 1950 - Article 21
High Courts20 Dec 2014
Pattambi Service Co-Operative Bank Ltd. and Others Vs Union of India and Others
High Court Of Kerala · (2015) 275 CTR 202 : (2015) 374 ITR 254
Banking Regulation Act, 1949 — Section 22, 3, 5AConstitution of India, 1950 — Article 14, 19, 19(1)(g), 21Foreign Exchange Management Act, 1999 — Section 2
High Courts20 Dec 2014
Santhosh and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 1 KLJ 704 : (2015) 2 KLT 282
Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 293 (1), 293(1), 482Penal Code, 1860 (IPC) — Section 272
High Courts20 Dec 2014
Jayasree S. Vs District Educational Officer
High Court Of Kerala · (2014) 12 KL CK 0103
Constitution of India, 1950 — Article 14