High Courts08 Dec 2014
Babu Vs Jose
High Court Of Kerala · (2015) 2 ACC 296 : (2015) ACJ 2291 : (2015) 1 KHC 567 : (2015) 2 KLJ 38 : (2015) 1 KLT 662
Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 951 of 2,720
High Courts08 Dec 2014
Shaju P.L. Vs Anitha
High Court Of Kerala · (2015) 1 DMC 517 : (2015) 1 ILR 175 : (2014) 4 KHC 873 : (2015) 1 KLJ 65 : (2015) 1 KLT 79 : (2015) 3 RCR(Civil) 782
Divorce Act, 1869 — Section 10, 10(vii), 10(x), 13, 18
High Courts08 Dec 2014
Sandeep M.T. Vs P.V. Pathrose
High Court Of Kerala · (2014) 12 KL CK 0108
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 83(3), 92Constitution of India, 1950 — Article 243EKerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3(1), 3(1)(a), 4, 4(1)
High Courts08 Dec 2014
Abey Thomas Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 177, 320, 482Penal Code, 1860 (IPC) — Section 354, 376, 394
High Courts04 Dec 2014Dismissed
Assistant Registrar of Companies Vs Oommen P. Koshy and Others
High Court Of Kerala · (2015) 2 KLJ 1
Companies Act, 1956 - Section 292(1), 292(1)(e), 295, 295(1), 295(4) — Criminal Procedure Code, 1973 (CrPC) - Section 255(1)
High Courts04 Dec 2014
Poulose Vs Senior Superintendent of Post Office
High Court Of Kerala · (2015) 1 ILR 604 : (2015) 1 KLJ 359 : (2015) 1 KLT 276
Consumer Protection Act, 1986 — Section 2(1)(g)Government Savings Certificate Act, 1959 — Section 12
High Courts04 Dec 2014
Sruthi P. and Others Vs Government of Kerala and Others
High Court Of Kerala · (2015) 1 ILR 519
High Courts04 Dec 2014
Sivan Vs Federal Bank Ltd.
High Court Of Kerala · (2015) 2 BC 260 : (2015) 1 KLT 303
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(13), 13(2), 14, 17Transfer of Property Act, 1882 — Section 107, 111, 17, 49(c), 65-A
High Courts04 Dec 2014
Rocky V.A. Vs Pavunni and Others
High Court Of Kerala · (2015) CriLJ 884 : (2015) 1 ILR 656 : (2015) 1 KHC 344 : (2015) 1 KLJ 208 : (2015) 1 KLT 547
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 341, 342
High Courts04 Dec 2014
Assistant Registrar of Companies Vs Thomas P. Koshy and Others
High Court Of Kerala · (2015) 1 ILR 933 : (2015) 2 KHC 46
Companies Act, 1956 — Section 292(1), 292(1)(e), 295, 295(1), 295(4)Criminal Procedure Code, 1973 (CrPC) — Section 255(1)
High Courts04 Dec 2014
E. Prakasan Vs The Commandant, Defence Security Corps
High Court Of Kerala · (2014) 12 KL CK 0131
High Courts04 Dec 2014
Mary Thomas Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Evidence Act, 1872 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139
High Courts04 Dec 2014
Venukumar M.S. Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0095
Mahatma Gandhi University Act, 1985 — Section 99(2)
High Courts04 Dec 2014
Boby Christopher Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0076
High Courts04 Dec 2014
Lalithakumari Vs K. Sivaprasad
High Court Of Kerala · (2014) 12 KL CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139
High Courts04 Dec 2014
U.G. Remesan Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 324, 326, 332, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(i)(x)
High Courts04 Dec 2014
S. Sethunath Vs R. Mohankumar
High Court Of Kerala · (2014) 12 KL CK 0041
Constitution of India, 1950 — Article 227
High Courts04 Dec 2014
Kanchanamala Vs Janaki Chandramathi
High Court Of Kerala · (2014) 12 KL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 43 Rule 1(d), 151