High Courts04 Nov 2014
Balasubramanian Vs Sudarsanan
High Court Of Kerala · (2014) 11 KL CK 0133
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 967 of 2,720
High Courts04 Nov 2014
Mohammed Sherief Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0117
Constitution of India, 1950 — Article 226
High Courts04 Nov 2014
P. Kesavakumar Vs P. Indira
High Court Of Kerala · (2014) 11 KL CK 0116
Cochin Nayar Act, 1113 — Section 43, 64
High Courts04 Nov 2014
Babu Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 428Penal Code, 1860 (IPC) — Section 326, 335
High Courts04 Nov 2014
Ayisha Beevi Vs Land Acquisition Officer Civil Station
High Court Of Kerala · (2014) 11 KL CK 0100
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts04 Nov 2014
Rappai Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 20(b)(ii)(B), 50, 57
High Courts04 Nov 2014
K.S. Parameswaran Vs State of Kerala
High Court Of Kerala · (2014) 11 KL CK 0034
High Courts31 Oct 2014
Rajesh C.R. Vs Suresh
High Court Of Kerala · (2014) 10 KL CK 0357
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts31 Oct 2014
Sudheer T.H. Vs Babu Antony
High Court Of Kerala · (2014) 10 KL CK 0342
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts31 Oct 2014
Nanda Gopalan Vs State of Kerala
High Court Of Kerala · (2015) CriLJ 1038 : (2014) 4 KHC 435 : (2014) 4 KLJ 665
Criminal Procedure Code, 1973 (CrPC) — Section 311, 357(1)Penal Code, 1860 (IPC) — Section 173, 307, 324, 326
High Courts31 Oct 2014
Binu Vs Dhanalakshmi
High Court Of Kerala · (2014) 10 KL CK 0340
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts31 Oct 2014
Senthil Kumar Vs State of Kerala
High Court Of Kerala · (2015) CriLJ 679 : (2015) 1 ILR 667 : (2014) 4 KHC 627 : (2014) 4 KLJ 605 : (2014) 4 KLT 663
Criminal Procedure Code, 1973 (CrPC) — Section 209, 468, 468(2)(cc), 469, 470Electricity Act, 2003 — Section 135, 138, 139, 151
High Courts31 Oct 2014
Bhaskaran Vs Travancore Devaswom Board
High Court Of Kerala · (2014) 4 KHC 914 : (2014) 4 KLT 704
High Courts31 Oct 2014
Biju Ramachandran Vs N. Sureshkumar
High Court Of Kerala · (2014) 10 KL CK 0273
Kerala Lok Ayukta Act, 1999 — Section 12(3), 9
High Courts31 Oct 2014
Balakrishnan Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0272
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 428Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
High Courts31 Oct 2014
The New India Assurance Company Limited Vs Lettish Remy
High Court Of Kerala · (2015) 1 ACC 979 : (2015) ACJ 2760 : (2015) 2 AnWR 136 : (2015) 1 KHC 60 : (2015) 1 KLJ 76
Motor Vehicles Act, 1988 — Section 166
High Courts31 Oct 2014
T.V. Narayanan Nambiar Vs T.V. Kunkamma Amma
High Court Of Kerala · (2014) 4 ILR 851 : (2014) 4 KHC 430 : (2014) 4 KLJ 705 : (2014) 4 KLT 531
Constitution of India, 1950 — Article 13(2), 31A, 31B, 31B, 368Kerala Land Reforms Act, 1963 — Section 7B, 7B(1)
High Courts31 Oct 2014
Kerala Cricket Association Vs Additional Commissioner of Income Tax
High Court Of Kerala · (2014) 369 ITR 528
Income Tax Act, 1961 — Section 12A
High Courts31 Oct 2014
R. Surendran Vs Union of India
High Court Of Kerala · (2015) 274 CTR 43 : (2014) 369 ITR 536 : (2015) 230 TAXMAN 590
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 32
High Courts31 Oct 2014
Simi A.C. Vs The Secretary
High Court Of Kerala · (2014) 10 KL CK 0160
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19(1)(g), 19(6), 19(g), 21, 21AJuvenile Justice (Care and Protection of Children) Act, 2000 — Section 23