High Courts20 Oct 2014
Ammed Malol Vs Manmadhan M.P.
High Court Of Kerala · (2014) 10 KL CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 976 of 2,720
High Courts20 Oct 2014
Ismail M.K Vs State
High Court Of Kerala · (2014) 10 KL CK 0246
Protection of Children From Sexual Offences Act, 2012 — Section 8
High Courts20 Oct 2014
N.N. Geetha Devi Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Oct 2014
Travancore Rubbers Ltd. Vs The Commercial Tax Officer
High Court Of Kerala · (2014) 10 KL CK 0236
High Courts20 Oct 2014
Neena Devadas Vs Sajeendran K.G.
High Court Of Kerala · (2014) 4 ILR 870 : (2014) 4 KHC 669 : (2014) 4 KLJ 561
High Courts20 Oct 2014
E. Dineshan Vs State of Kerala
High Court Of Kerala · (2015) 1 ILR 235 : (2014) 4 KHC 898
Constitution of India, 1950 — Article 254Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 36
High Courts20 Oct 2014
Chenthamara Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0202
Kerala Police Act, 1960 — Section 51, 51(a), 51A
High Courts20 Oct 2014
Kanakunhappan Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0188
Criminal Procedure Code, 1973 (CrPC) — Section 102(3)
High Courts20 Oct 2014
Kerala Cashew Workers Relief and Welfare Fund Board Vs The Asst. Commissioner of (Income Tax) CIR-I
High Court Of Kerala · (2014) 10 KL CK 0181
Income Tax Act, 1961 — Section 10(23C)(iv), 11, 12
High Courts20 Oct 2014
Beena Anil Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Oct 2014
Government of India Vs M.K. Sivaraman
High Court Of Kerala · (2014) 10 KL CK 0179
High Courts20 Oct 2014
Sameer A.M. Vs Sooppy A.M.
High Court Of Kerala · (2014) 10 KL CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Oct 2014
State of Kerala Vs Thomas Kurian
High Court Of Kerala · (2014) 4 ILR 593 : (2014) 4 KHC 324 : (2014) 4 KLJ 404 : (2014) 4 KLT 417
Civil Procedure Code, 1908 (CPC) — Section 152Kerala Land Reforms Act, 1963 — Section 103, 6C, 84(4), 85(8)
High Courts20 Oct 2014
The Project Manager Vs K.O. Poulose
High Court Of Kerala · (2015) 1 ILR 98 : (2014) 4 KLJ 731
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 11, 12, 13, 14, 15Kerala High Court Act, 1958 — Section 5, 5(i)
High Courts20 Oct 2014
K.R. Pavithran Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0117
Constitution of India, 1950 — Article 227
High Courts20 Oct 2014
Johny Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0114
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts20 Oct 2014
Kamalam Vs Cochin Devaswom Board
High Court Of Kerala · (2014) 4 ILR 794 : (2014) 4 KHC 446 : (2014) 4 KLT 545
High Courts20 Oct 2014
V. Kamalam Vs The Secretary, Cochin Devaswom Board
High Court Of Kerala · (2014) 4 KLJ 686
High Courts20 Oct 2014
Udayakumar P.K. Vs Kerala State Electricity Board Represented
High Court Of Kerala · (2014) 10 KL CK 0058
High Courts20 Oct 2014
K.K. Anil Kumar Vs C.J. Joseph
High Court Of Kerala · (2014) 10 KL CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139