High Courts02 Dec 2014
Timber Merchant Association Vs The Superintendent of Police
High Court Of Kerala · (2014) 12 KL CK 0003
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 954 of 2,720
High Courts01 Dec 2014
Leema Varghese Vs State Bank of Travancore
High Court Of Kerala · (2015) 1 KLT 322
High Courts01 Dec 2014
Kohinoor Saleem Vs Jasintha Thomas
High Court Of Kerala · (2015) 1 KLT 715 : (2015) 2 RCR(Criminal) 539
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 362, 421, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Dec 2014
Mohammed Shameer Vs Ashokan
High Court Of Kerala · (2015) 1 KLT 396
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(iii), 12, 12(1)
High Courts01 Dec 2014
C.A. Unnikrishnan Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Dec 2014
Apollo Tyres Ltd. Vs The Tahsildar
High Court Of Kerala · (2014) 12 KL CK 0121
Kerala Building Tax Act, 1975 — Section 11(8), 13, 14, 15, 3
High Courts01 Dec 2014
C. Padmakumar Vs The Deputy Commissioner of Income Tax
High Court Of Kerala · (2015) 279 CTR 522
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 143(1), 143(3), 237, 238
High Courts01 Dec 2014
S. Sasidharan Vs G. Vijaya Kumar
High Court Of Kerala · (2014) 12 KL CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Dec 2014
Shanavas Vs State of Kerala
High Court Of Kerala · (2014) 12 KL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354A, 452, 506(i)
High Courts01 Dec 2014
Tharayil Saidalavi Vs Food Inspector
High Court Of Kerala · (2014) 12 KL CK 0036
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)a, 19(2), 2(ia)(m), 7(i)
High Courts01 Dec 2014
K.A. Mohammed Salim Vs The District Collector
High Court Of Kerala · (2014) 12 KL CK 0005
Kerala Building Tax Act, 1975 — Section 5A
High Courts28 Nov 2014
Amal Public School Vs State of Kerala
High Court Of Kerala · (2015) 1 KLT 846
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 10, 2(xiv), 8(3)
High Courts28 Nov 2014
Ameer Babu Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 428, 429
High Courts28 Nov 2014
Leelamma Thomas Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 499, 500
High Courts28 Nov 2014
K.P. Haridas Vs K. Vijayan
High Court Of Kerala · (2014) 11 KL CK 0216
Constitution of India, 1950 — Article 14, 14(iii)
High Courts28 Nov 2014
Yeswantha K. Vs The Managing Director
High Court Of Kerala · (2015) 1 KLJ 254 : (2015) 1 KLT 572
High Courts28 Nov 2014
Sureshkumar. R. Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0122
High Courts28 Nov 2014
C.P. Dhanesh Vs The District Collector
High Court Of Kerala · (2014) 11 KL CK 0118
Kerala Building Tax Act, 1975 — Section 15
High Courts28 Nov 2014
Mujeeb Rahman Vs The State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138