High Courts12 Dec 2014
The Cherthala Municipality Vs Usha P. Panicker
High Court Of Kerala · (2015) 1 KHC 87 : (2015) 1 KLJ 234 : (2015) 1 KLT 134
Kerala Municipalities Act, 1994 — Section 233, 235, 235(1)(d), 507
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 949 of 2,720
High Courts12 Dec 2014
Abdul Rahim Vs A.T. Venugopalan
High Court Of Kerala · (2014) 12 KL CK 0053
Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts12 Dec 2014
Venugopal C.N. Vs Jinoy Thomas
High Court Of Kerala · (2014) 12 KL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Dec 2014
Francis T. Chacko Vs Sajeevan
High Court Of Kerala · (2015) 2 BC 57 : (2015) 2 Crimes 60 : (2015) 1 KHC 466 : (2015) 1 KLT 107
Negotiable Instruments Act, 1881 (NI) — Section 145(2)
High Courts11 Dec 2014
Alphonsa Hospital Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0159
Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(1)(b), 3(3)
High Courts11 Dec 2014
Bangantavida Nazir Vs Inspector of Customs
High Court Of Kerala · (2015) 325 ELT 586 : (2015) 1 KHC 437 : (2015) 1 KLT 509
Customs Act, 1962 — Section 110(3)Passports Act, 1967 — Section 14
High Courts11 Dec 2014
St. Alphonsa Hospital and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 1 KHC 542 : (2015) 2 KLJ 30 : (2015) 1 KLT 815 : (2015) 2 RCR(Rent) 556
Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(1)(b), 3(3)
High Courts11 Dec 2014
Shylaja Vs Reshma Satheesan
High Court Of Kerala · (2015) 1 KLJ 18 : (2015) 1 KLT 54
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14
High Courts11 Dec 2014
Thomas Vs Kuriakose
High Court Of Kerala · (2014) 12 KL CK 0111
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(4)(iii), 2(1)
High Courts11 Dec 2014
Seethalakshmi Vs Radhamaniamma
High Court Of Kerala · (2014) 12 KL CK 0101
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 10
High Courts11 Dec 2014
Unnikrishnan Vs Subha
High Court Of Kerala · (2014) 12 KL CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Dec 2014
Joy Kuriakose Vs Kuriakkose
High Court Of Kerala · (2015) 1 KLJ 217 : (2015) 1 KLT 324
High Courts11 Dec 2014
State of Kerala Vs Kerala Administrative Tribunal, Thiruvananthapuram Bench
High Court Of Kerala · (2014) 12 KL CK 0051
High Courts11 Dec 2014
Ratheesh M.C. and Others Vs Secretary, Regional Transport Authority and Others
High Court Of Kerala · (2015) 2 ACC 709 : AIR 2015 Ker 86 : (2015) 1 KHC 69 : (2015) 1 KLJ 328 : (2015) 1 KLT 248 : (2015) 2 RCR(Civil) 535
Constitution of India, 1950 — Article 19(1)(g), 226Motor Vehicles Act, 1988 — Section 47(1), 5, 57, 57(3), 64
High Courts10 Dec 2014Allowed
M.T. Fazal Mahmood and Others Vs Rasheed C.P. and Others
High Court Of Kerala · (2015) 2 ACC 845 : (2015) 2 ILR 207 : (2015) 4 KHC 440 : (2015) 2 KLJ 236 : (2015) 2 KLT 266
Motor Vehicles Act, 1988 - Section 140
High Courts10 Dec 2014
The Kerala Minerals and Metals Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2014) 12 KL CK 0177
Income Tax Act, 1961 — Section 254, 260A, 37(1)
High Courts10 Dec 2014
Elavakkattu Ceramics and Others Vs Authorised Officer, Standard Chartered Bank and Others
High Court Of Kerala · (2015) 2 BC 71 : (2015) 1 KHC 265 : (2015) 1 KLJ 518 : (2015) 1 KLT 419
Constitution of India, 1950 — Article 12, 226
High Courts10 Dec 2014
Ashok Kumar and Others Vs Oil Palm India Limited and Others
High Court Of Kerala · (2015) 1 KHC 829 : (2015) 1 KLJ 627 : (2015) 3 SCT 554
Constitution of India, 1950 — Article 12, 226