High Courts31 Oct 2014
Radhakrishna Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0159
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 968 of 2,720
High Courts31 Oct 2014
R. Suresh Kumar Vs E.S.I. Corporation
High Court Of Kerala · (2014) 10 KL CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Employees State Insurance Act, 1948 — Section 40, 68, 85(a), 85(e)
High Courts31 Oct 2014
Kandha Samy K. Vs Director of Dairy Development
High Court Of Kerala · (2014) 4 KHC 567 : (2014) 4 KLT 589
Constitution of India, 1950 — Article 21, 226, 301, 47Kerala Co-operative Societies Act, 1969 — Section 16(1)(a)(iii), 7(1)(c)
High Courts31 Oct 2014
Palakkal Suhara Vs Palampadiyan Muhammed
High Court Of Kerala · (2014) 4 ILR 937 : (2014) 4 KHC 637 : (2014) 4 KLJ 814 : (2014) 4 KLT 721
Partnership Act, 1932 — Section 44, 44(a), 44(c), 44(c), 44(d)
High Courts31 Oct 2014
Kodalil Kinattukara Raghavan Nair Vs Beena Anil
High Court Of Kerala · (2015) 1 ILR 138 : (2014) 4 KHC 654 : (2014) 4 KLJ 797
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 8Contract Act, 1872 — Section 69Transfer of Property Act, 1882 — Section 91, 92
High Courts31 Oct 2014
Sindhu S.V. Vs The General Manager
High Court Of Kerala · (2014) 10 KL CK 0052
Kerala Co-operative Societies Act, 1969 — Section 3, 80, 80(1), 80(3A)
High Courts31 Oct 2014
P. Sukumaran Vs The Director General of Police
High Court Of Kerala · (2014) 10 KL CK 0051
High Courts31 Oct 2014
The Kerala Khadi and Village Industries Board Vs C. Subramania Pillai
High Court Of Kerala · (2014) 10 KL CK 0050
High Courts31 Oct 2014Disposed Off
K.V. Bhaskaran Vs Travancore Devaswom Board
High Court Of Kerala · (2014) 4 KHC 914
High Courts31 Oct 2014Disposed Off
Sri Sathya Sai Orphanage Trust-Kerala Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 583
High Courts31 Oct 2014Dismissed
Kandha Samy Vs Director of Dairy Development
High Court Of Kerala · (2014) 4 KHC 567
High Courts31 Oct 2014
Adot Thaivalappu Tharwad Vaka Vayanattu and Others Vs P. Balan and Others
High Court Of Kerala · (2015) 1 KHC 212
Kerala Land Reforms Act, 1963 — Section 102, 104, 72F
High Courts30 Oct 2014
Runs Abraham Vs State of Kerala and Others
High Court Of Kerala · (2014) 4 KLJ 486
Bombay Police Act, 1951 — Section 33A, 33BConstitution of India, 1950 — Article 13[3][a], 14, 156, 160, 163Evidence Act, 1872 — Section 114
High Courts30 Oct 2014
Mohamed Sali Kasim Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0356
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 11, 2(d), 2(i)Constitution of India, 1950 — Article 226
High Courts30 Oct 2014
K. Babu Vs Kerala State Civil Supplies Corporation
High Court Of Kerala · (2014) 10 KL CK 0355
High Courts30 Oct 2014
C. Karunakaran Vs State Bank of India
High Court Of Kerala · (2014) 10 KL CK 0339
High Courts30 Oct 2014
Aneesh Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0338
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Penal Code, 1860 (IPC) — Section 294(b), 323, 34, 427, 448
High Courts30 Oct 2014
Pala Municipality Vs George Joseph
High Court Of Kerala · (2014) 10 KL CK 0258
High Courts30 Oct 2014
K. Rajasree Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0257
High Courts30 Oct 2014
Jaison Vs Rasna
High Court Of Kerala · (2014) 10 KL CK 0256
Divorce Act, 1869 — Section 10(1)(x)Family Courts Act, 1984 — Section 9