High Courts30 Oct 2014
C.N. Gopalakrishnan Vs Santhoshkumar Sathyavilasom
High Court Of Kerala · (2014) 10 KL CK 0255
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 969 of 2,720
High Courts30 Oct 2014
Community Development Society Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0211
High Courts30 Oct 2014
Silvester V.J. Vs The Regional Provident Fund Commissioner
High Court Of Kerala · (2014) 10 KL CK 0210
High Courts30 Oct 2014
Mahin Noushad Vs The Commissioner of Entrance Examinations
High Court Of Kerala · (2014) 10 KL CK 0205
High Courts30 Oct 2014
Soudamini Vs A.P. Padmanabhan Namboodiri
High Court Of Kerala · (2014) 10 KL CK 0162
Court Fees Act, 1870 — Section 7Kerala Court Fees and Suits Valuation Act, 1959 — Section 27(a), 7(2), 7(3)(A), 7(3A)Kerala Stamp Act, 1959 — Section 2(1)
High Courts30 Oct 2014
Varkey Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts30 Oct 2014
Xavier''s Residency Vs State of Kerala
High Court Of Kerala · (2014) 4 KLT 419
Constitution of India, 1950 — Article 13(3)(a), 14, 156, 160, 163Evidence Act, 1872 — Section 114
High Courts30 Oct 2014
Radhamani Vs The Managing Director, K.S.R.T.C.
High Court Of Kerala · (2014) 10 KL CK 0074
High Courts30 Oct 2014
Sindhu Vs Mathaikutty
High Court Of Kerala · (2014) 10 KL CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts30 Oct 2014
S. Vrinda Vs Kerala State Electricity Board
High Court Of Kerala · (2014) 10 KL CK 0072
High Courts30 Oct 2014
Sivakumar Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Penal Code, 1860 (IPC) — Section 323, 324, 34, 506(i)
High Courts30 Oct 2014Dismissed
The Staff Selection Commission Vs Biju Babu
High Court Of Kerala · (2014) 4 KHC 953
High Courts30 Oct 2014
Muhammed Thajuddin Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 420 : (2014) 4 KLJ 688
Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts29 Oct 2014
Sudin S. Vs Union of India and Others
High Court Of Kerala · AIR 2015 Ker 49 : (2015) 2 ESC 741 : (2015) 1 KHC 617 : (2015) 2 KLJ 442 : (2015) 2 KLT 296
Civil Procedure Code, 1908 (CPC) — Section 87AConstitution of India, 1950 — Article 13(1), 14, 19, 19(1), 19(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts29 Oct 2014
Easwar Vivek Anand Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0358
Constitution of India, 1950 — Article 21A
High Courts29 Oct 2014
State of Kerala Vs Beevi Kannu, A.
High Court Of Kerala · (2014) 10 KL CK 0308
Constitution of India, 1950 — Article 14, 19, 19(1)(g)Essential Commodities Act, 1955 — Section 2, 3, 9(4)
High Courts29 Oct 2014
State of Kerala Vs A. Beevi Kannu
High Court Of Kerala · AIR 2015 Ker 109 : (2014) 4 ILR 885 : (2014) 4 KHC 673 : (2014) 4 KLJ 756 : (2014) 4 KLT 973
Constitution of India, 1950 — Article 14, 19, 19(1)(g)Essential Commodities Act, 1955 — Section 2, 3, 7(3), 9(4)