High Courts10 Nov 2014
Geevarghese Chandy Vs The Tahsildar
High Court Of Kerala · (2014) 11 KL CK 0148
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 965 of 2,720
High Courts10 Nov 2014
Ponmala Grama Panchayat Vs Assistant Registrar Of Co-Operative Societies (General)
High Court Of Kerala · (2014) 11 KL CK 0147
High Courts10 Nov 2014
Dolly Muralidharan Vs District Police Chief
High Court Of Kerala · (2014) 11 KL CK 0143
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014
Ravindra Menon Vs Secretary to Government
High Court Of Kerala · (2014) 11 KL CK 0111
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A, 6
High Courts10 Nov 2014
K.M. Joseph Vs Babychan Mulangasseri
High Court Of Kerala · (2015) 1 KHC 111
Constitution of India, 1950 — Article 226, 356Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)(a), 4(3)Representation of the People Act, 1951 — Section 29A
High Courts10 Nov 2014
Southern Motor Finance Muvattupuzha Vs Baby K.V.
High Court Of Kerala · (2014) 11 KL CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 378Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts10 Nov 2014
Appollo Tyres Limited Vs The Assistant Commissioner (Assessment)
High Court Of Kerala · (2014) 11 KL CK 0080
Kerala General Sales Tax Act, 1963 — Section 23(3), 23(3A), 23(3B)
High Courts10 Nov 2014
Commissioner of Income Tax Vs K.T.P. Mohammed Mazhar and Others
High Court Of Kerala · (2015) 273 CTR 582
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 132, 158BC, 245(1), 245(3), 245C
High Courts10 Nov 2014
Sunilkumar Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 821
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts07 Nov 2014
Pottarath Kunhammi Vs Varikkapulakkal Abdullakutty
High Court Of Kerala · (2015) 1 KHC 684 : (2015) 1 KLJ 801 : (2015) 1 KLT 795 : (2015) 1 RCR(Rent) 452
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(2)(b), 11(3), 11(4)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 12(1)(e), 12(1)(g)
High Courts07 Nov 2014
Spices Board and Others Vs Nagaraj, A.N. and Others
High Court Of Kerala · (2015) 1 ILR 77
High Courts07 Nov 2014
Kalimuthu Vs State of Kerala and Others
High Court Of Kerala · (2015) 1 KLJ 160
Criminal Procedure Code, 1973 (CrPC) — Section 372Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 143, 148, 34, 427, 448
High Courts07 Nov 2014
N.K. Chandran Pillai Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0202
Constitution of India, 1950 — Article 14, 16(1), 19(1), 21, 300A
High Courts07 Nov 2014
Sunumol Gopalan Vs M. Jayakumar
High Court Of Kerala · (2014) 11 KL CK 0198
Constitution of India, 1950 — Article 226
High Courts07 Nov 2014
Abdul Manaf Vs Commercial Tax Officer
High Court Of Kerala · (2014) 11 KL CK 0197
Constitution of India, 1950 — Article 226Kerala Value Added Tax Act, 2003 — Section 88, 92
High Courts07 Nov 2014
T. Sathyan Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts07 Nov 2014
Kuthrathodu Nellulpadaka Karshaka Sangham Vs Nayarambalam Grama Panchayath
High Court Of Kerala · (2014) 11 KL CK 0114
Kerala Panchayat Raj Act, 1994 — Section 166(2)