High Courts07 Nov 2014
Kuzhippallil John Vs Pazhassi Bhagavathi Samrakshana Samithy President
High Court Of Kerala · (2014) 11 KL CK 0113
Kerala Land Reforms Act, 1963 — Section 102
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 966 of 2,720
High Courts07 Nov 2014
Joseph Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0099
Land Acquisition Act, 1894 — Section 4(1)
High Courts07 Nov 2014
Ajith Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212Penal Code, 1860 (IPC) — Section 420
High Courts06 Nov 2014
M.A. Viswambharan Vs K.M. Abdulla Kunju
High Court Of Kerala · (2014) 11 KL CK 0188
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3(1)(a)
High Courts06 Nov 2014
Cherote Karthiayani Vs Cherote Bharathy
High Court Of Kerala · (2014) 11 KL CK 0175
Evidence Act, 1872 — Section 68, 69
High Courts06 Nov 2014
Employees Provident Fund Organisation Vs Manoj K.
High Court Of Kerala · (2015) 1 ILR 293 : (2014) 4 KHC 964
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17BTransfer of Property Act, 1882 — Section 105
High Courts06 Nov 2014
BSNL (Mobile Services) Vs C.C.E., C. and S.T.
High Court Of Kerala · (2015) 321 ELT 560 : (2015) 39 STR 558
High Courts05 Nov 2014
Mercy John Vs Commissioner of Commercial Taxes and Others
High Court Of Kerala · (2015) 79 VST 443
Kerala Value Added Tax Act, 2003 - Section 25(1), 56
High Courts05 Nov 2014
Ajitha Vs State
High Court Of Kerala · (2014) 11 KL CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 102(3), 103(2), 374(2)
High Courts05 Nov 2014
Abdul Gafoor A.M. Vs Calicut University
High Court Of Kerala · (2014) 4 KLJ 571
Calicut University Act, 1975 — Section 25, 25(v), 38, 38(b), 68AConstitution of India, 1950 — Article 162, 254National Council for Teacher Education Act, 1993 — Section 12, 12(e), 3, 32, 32(1)
High Courts05 Nov 2014
Nimmy Sunil Vs The Tahsildar (Revenue Recovery)
High Court Of Kerala · (2014) 11 KL CK 0115
Constitution of India, 1950 — Article 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 31(i)
High Courts05 Nov 2014
Thomas John Muthoot Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2014) 369 ITR 525 : (2015) 230 TAXMAN 502
Income Tax Act, 1961 — Section 254(2), 260A, 40(a)(ia)
High Courts05 Nov 2014
Chandrasekharan Nair Vs District Collector
High Court Of Kerala · (2014) 11 KL CK 0086
High Courts05 Nov 2014
Muhammed Musthafa Vs Shamsuddeen B.A.
High Court Of Kerala · (2014) 11 KL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Nov 2014
Balakrishnan Vs Sumithra
High Court Of Kerala · (2014) 11 KL CK 0064
Hindu Marriage Act, 1955 — Section 13(1)(ia)Penal Code, 1860 (IPC) — Section 498A
High Courts04 Nov 2014
E.M. Mani Constructions P. Ltd. Vs Commr. of C. Ex., Cus. & S.T.
High Court Of Kerala · (2015) 37 STR 963
High Courts04 Nov 2014
V.M. Mahesh Vs Sate of Kerala
High Court Of Kerala · (2014) 11 KL CK 0203
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts04 Nov 2014
K. Vijayan Vs Dakshina Bharatha Hindi Prachara Sabha (Kerala)
High Court Of Kerala · (2014) 4 KHC 911
High Courts04 Nov 2014
U. Babu Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0134
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 3, 4, 5, 5(1), 5(3)