High Courts21 Oct 2014
Vijeesh Vijayan Vs Ajitha
High Court Of Kerala · (2014) 10 KL CK 0253
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 975 of 2,720
High Courts21 Oct 2014
Sicillia Hotel Pvt. Ltd. Vs Commercial Tax Officer
High Court Of Kerala · (2014) 4 KLT 831
Kerala General Sales Tax Act, 1963 — Section 43, 5, 5A, 7
High Courts21 Oct 2014
Salam Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0203
Criminal Procedure Code, 1973 (CrPC) — Section 107Essential Commodities Act, 1955 — Section 3, 3(7), 7Juvenile Justice Act, 1986 — Section 23
High Courts21 Oct 2014
Harikumar Vs Vasantha Chandran, Jayakrishna
High Court Of Kerala · (2014) 10 KL CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts21 Oct 2014
S. Anilkumar Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts21 Oct 2014
Shibu. K.N. Vs The Regional Transport Officer
High Court Of Kerala · (2014) 10 KL CK 0084
Kerala Motor Vehicles Taxation Act, 1976 — Section 5Kerala Revenue Recovery Act, 1968 — Section 65
High Courts21 Oct 2014
National Insurance Co. Ltd. Vs Shirly Johnson
High Court Of Kerala · (2014) 10 KL CK 0083
High Courts21 Oct 2014
Union of India Vs Kerala Bar Hotels Association
High Court Of Kerala · (2014) 48 GST 705 : (2015) 1 ILR 267 : (2015) 77 VST 529
Constitution of India, 1950 — Article 246, 366, 366(29A), 366(29A)(f)Finance Act, 1994 — Section 2(f), 4, 65, 67
High Courts21 Oct 2014
Aseer Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0056
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 320, 323, 34, 406, 482
High Courts21 Oct 2014
Jayamol C. Chacko Vs State of Kerala
High Court Of Kerala · (2015) 2 Crimes 428 : (2014) 4 KHC 550 : (2014) 4 KLJ 861 : (2014) 4 KLT 731
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Penal Code, 1860 (IPC) — Section 302
High Courts21 Oct 2014
Raveendran C.V. Vs Authorised Officer
High Court Of Kerala · (2014) 4 KHC 584
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)(d)
High Courts21 Oct 2014Dismissed
Soudamini Sivadas Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 406
High Courts21 Oct 2014Dismissed
C.V. Raveendran Vs Authorised Officer Punjab National Bank, Ekm
High Court Of Kerala · (2014) 4 KHC 584
High Courts20 Oct 2014Partly Allowed
State of Kerala Vs Santhosh Kumar
High Court Of Kerala · (2015) CriLJ 1527
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 302
High Courts20 Oct 2014
Vipin Vs Regional Transport Officer
High Court Of Kerala · (2015) 1 ILR 465 : (2015) 1 KHC 340 : (2015) 1 KLJ 281 : (2015) 1 KLT 89
Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 4, 5Motor Vehicles Act, 1988 — Section 66
High Courts20 Oct 2014
B. Khadarkunju and Others Vs A. Surendran and Others
High Court Of Kerala · (2015) 1 KLJ 815 : (2015) 2 KLT 447
High Courts20 Oct 2014
State of Kerala Vs Zakhir Hussain Memorial Pvt. Industrial Training Institute
High Court Of Kerala · (2015) 2 KHC 70 : (2015) 1 KLJ 818 : (2015) 1 KLT 831
High Courts20 Oct 2014
Ajith Kumar Vs The Chancellor
High Court Of Kerala · (2014) 10 KL CK 0326
Cochin University of Science and Technology Act, 1986 — Section 17(1)(vii), 17(vii), 17(viii)Constitution of India, 1950 — Article 226Information Technology Act, 2000 — Section 66A(b)
High Courts20 Oct 2014
Arun Basil Mathew Vs Mayank Bharati
High Court Of Kerala · (2014) 10 KL CK 0318
High Courts20 Oct 2014
Ashoka Hospital Vs K.P. Divakaran
High Court Of Kerala · (2014) 10 KL CK 0248
Kerala Municipalities Act, 1994 — Section 242, 509(11), 509(2)