High Courts23 Oct 2014
Anil Kumar S. Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0251
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 974 of 2,720
High Courts23 Oct 2014
Imbichi Ali Vs Udayan
High Court Of Kerala · (2014) 10 KL CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts23 Oct 2014
Maneesh K.M. Vs The District Level Authorised Committee
High Court Of Kerala · (2014) 10 KL CK 0214
High Courts23 Oct 2014
Habeeb Vs K.C. Jamsheera
High Court Of Kerala · (2014) 10 KL CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
High Courts23 Oct 2014
Shaji Kutty Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 961 : (2014) 4 KLT 896
High Courts23 Oct 2014
Sathyabhama Amma Vs B. Rugmini Amma
High Court Of Kerala · (2014) 10 KL CK 0170
Hindu Marriage Act, 1955 — Section 13, 5(1)(i), 7
High Courts23 Oct 2014
Perumbavoor Municipality Vs Ther Asst. Engineer Electrical Section
High Court Of Kerala · (2014) 10 KL CK 0169
Constitution of India, 1950 — Article 112, 113, 12Electricity Act, 2003 — Section 56(2)Kerala Revenue Recovery Act, 1968 — Section 68, 69(2), 71
High Courts23 Oct 2014
M.G. Raveendran Nair Vs The State of Kerala
High Court Of Kerala · (2014) 4 KHC 518 : (2014) 4 KLJ 544 : (2014) 4 KLT 625 : (2014) 4 LLN 679
Companies Act, 1956 — Section 186Income Tax Act, 1922 — Section 46(2)Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 10
High Courts23 Oct 2014
The Superintending Engineer, Public Works Department Vs Dora Infrastructures and Properties (P) Ltd.
High Court Of Kerala · (2014) 10 KL CK 0167
Contract Act, 1872 — Section 10
High Courts23 Oct 2014
Chandran Nair Vs Visalakshi Amma
High Court Of Kerala · (2014) 10 KL CK 0133
Specific Relief Act, 1963 — Section 26
High Courts23 Oct 2014
Rajendrakumar Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts23 Oct 2014
Shamsudheen Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 294(b), 323, 34, 341, 406
High Courts23 Oct 2014
Rajani R. Vs University of Calicut
High Court Of Kerala · (2014) 10 KL CK 0085
Calicut University Act, 1975 — Section 57(10)
High Courts23 Oct 2014
Perumbavoor Municipality Vs Assistant Engineer
High Court Of Kerala · (2015) 3 BC 409 : (2014) 4 ILR 721 : (2015) 2 KLJ 399 : (2015) 1 KLT 95
Income Tax Act, 1922 — Section 46, 46(2)Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 10Kerala Revenue Recovery Act, 1968 — Section 2, 2(j), 3, 5, 65
High Courts23 Oct 2014Dismissed
Dr. Shaji Kutty Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 961
High Courts23 Oct 2014Allowed
Vinod Kumar Vs A. Sasi
High Court Of Kerala · (2014) 4 KerLJ 600 : (2014) 4 KHC 631
High Courts21 Oct 2014
Jaison Paulson Vs K.J. John
High Court Of Kerala · (2014) 10 KL CK 0267
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26
High Courts21 Oct 2014
Bijukumari Vs Sreekumar
High Court Of Kerala · (2014) 10 KL CK 0264
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts21 Oct 2014
Dineshan. T. Vs Kerala State Road Transport Corporation Ltd.
High Court Of Kerala · (2014) 10 KL CK 0262