COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 957 of 2,720

High Courts25 Nov 2014

Kaumudi Vs Muhammed Sabith

High Court Of Kerala · (2014) 11 KL CK 0009

High Courts25 Nov 2014

Purushothaman Vs Subramaniyanunni

High Court Of Kerala · (2014) 11 KL CK 0008

Penal Code, 1860 (IPC) — Section 279, 337, 338

High Courts24 Nov 2014

Thomas Vs District Collector

High Court Of Kerala · (2015) 1 KLT 141

Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 5(3)(i), 9(6), 9(7), 9(8)

High Courts24 Nov 2014

A. Philip Vs Lizy

High Court Of Kerala · (2014) 11 KL CK 0169

High Courts24 Nov 2014

C.X. Varghese Vs Union of India

High Court Of Kerala · (2014) 11 KL CK 0125

High Courts24 Nov 2014

Sree Vinayaka Feeds Vs The Intelligence Officer

High Court Of Kerala · (2014) 11 KL CK 0123

Constitution of India, 1950 — Article 226Kerala Value Added Tax Act, 2003 — Section 47(2)

High Courts24 Nov 2014

Gokulam Chit and Finance Co. (P) Ltd. Vs Sheeja Das

High Court Of Kerala · (2014) 11 KL CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143

High Courts24 Nov 2014

Gracy Vs Varghese

High Court Of Kerala · (2014) 11 KL CK 0077

High Courts24 Nov 2014

Jaya P. Kumar Vs Sherly Prakash

High Court Of Kerala · (2014) 11 KL CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3), 357(5), 357(b)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts24 Nov 2014

Pathrose Vs State of Kerala

High Court Of Kerala · (2014) 11 KL CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Penal Code, 1860 (IPC) — Section 324, 326, 447

High Courts24 Nov 2014

O. Kannan Vs The Food Inspector

High Court Of Kerala · (2014) 11 KL CK 0047

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)(2)(1a)(m)

High Courts24 Nov 2014

Achithran P.P. Vs K.K. Sreedharan

High Court Of Kerala · (2014) 11 KL CK 0006

High Courts22 Nov 2014

Sonia Bhaskar Vs Union of India and Others

High Court Of Kerala · (2015) LabIC 1286

Constitution of India, 1950 - Article 14, 19, 21, 226

High Courts22 Nov 2014

Central Bureau of Investigation Vs State of Kerala and Others

High Court Of Kerala · (2015) CriLJ 1111 : (2015) 1 KLJ 417

Constitution of India, 1950 — Article 142, 142(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 156(3), 158, 161Delhi Special Police Establishment Act, 1946 — Section 5, 6

High Courts22 Nov 2014

P.M. Yohannan Vs The Managing Director

High Court Of Kerala · (2014) 11 KL CK 0172

High Courts22 Nov 2014

Cheriyakunhiraman Vs The District Collector

High Court Of Kerala · (2014) 11 KL CK 0170

High Courts21 Nov 2014

Manoj Vs Anto Antony

High Court Of Kerala · (2015) 1 ILR 193 : (2014) 4 KHC 958 : (2014) 4 KLJ 782 : (2014) 4 KLT 754

Representation of the People Act, 1951 — Section 117, 81, 82

High Courts21 Nov 2014

Kerafed Staff Union Vs State of Kerala

High Court Of Kerala · (2014) 11 KL CK 0102

High Courts21 Nov 2014

Ajesh Vs State of Kerala

High Court Of Kerala · (2014) 11 KL CK 0091

Arms Act, 1959 — Section 25(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts21 Nov 2014

Sasikumar J. Vs Branch Manager, Chittur Government Servants'' Co-operative Society Limited

High Court Of Kerala · (2014) 4 KHC 801

Civil Procedure Code, 1908 (CPC) — Section 60Kerala Co-operative Societies Act, 1969 — Section 37, 37(2), 69, 94(5), 95