CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 953 of 2,720

High Courts02 Dec 2014

Manjeri Municipality Vs Mohammed Ali

High Court Of Kerala · (2015) 2 ILR 69 : (2015) 2 KHC 31 : (2015) 1 KLJ 670 : (2015) 1 KLT 612

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, Order 39 Rule 39, 151Constitution of India, 1950 — Article 243P, 243X, 243ZGKerala Municipalities Act, 1994 — Section 30, 563
Read judgment
High Courts02 Dec 2014

Meena Kumary Vs K.K. Surendran

High Court Of Kerala · (2014) 12 KL CK 0084

Criminal Procedure Code, 1973 (CrPC) - Section 256(1) 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138
Read judgment
High Courts02 Dec 2014

T.T. Joy Vs The Tahsildar

High Court Of Kerala · (2014) 12 KL CK 0072

Factories Act, 1948 — Section 2(m), 3(1)(b), 85Kerala Building Tax Act, 1975 — Section 2(m), 3, 3(1)(b)
Read judgment
High Courts02 Dec 2014

Anitha Baby Vs Kunjappan Painkily

High Court Of Kerala · (2014) 12 KL CK 0038

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 18Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 135
Read judgment
High Courts02 Dec 2014

Jonathan Baud Vs State of Kerala

High Court Of Kerala · (2015) 1 ILR 410 : (2015) 1 KHC 146 : (2015) 1 KLJ 200 : (2015) 1 KLT 111

Constitution of India, 1950 — Article 14, 19, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 14(b), 3
Read judgment