High Courts20 Oct 2014
S. Nambi Narayanan Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0054
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(2)(ii)Foreigners Act, 1946 — Section 14, 7
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 977 of 2,720
High Courts20 Oct 2014
The Commissioner for Examinations Vs K. Karunakaran
High Court Of Kerala · (2014) 10 KL CK 0053
Constitution of India, 1950 — Article 226
High Courts20 Oct 2014
Cadbury India Ltd. Vs Union of India
High Court Of Kerala · (2015) 315 ELT 488
High Courts17 Oct 2014
E. Dineshan Vs State of Kerala and Others
High Court Of Kerala · (2015) 1 KLJ 104 : (2015) 1 KLT 540 : (2015) 3 SCT 560
Constitution of India, 1950 — Article 254Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 36
High Courts17 Oct 2014
Molly Skariah Vs State Bank of India
High Court Of Kerala · (2014) 10 KL CK 0347
Transfer of Property Act, 1882 — Section 53
High Courts17 Oct 2014
E.R. Raju Vs Ambili Rajeev
High Court Of Kerala · (2014) 10 KL CK 0346
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B
High Courts17 Oct 2014
Deenamma Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0345
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Kerala Land Reforms Act, 1963 — Section 125, 125(1), 2(57)
High Courts17 Oct 2014
Sasidharan Vs The Assistant Wild Life Warden
High Court Of Kerala · (2014) 10 KL CK 0330
Evidence Act, 1872 — Section 74, 75Kerala Forest Act, 1961 — Section 27(1)(e)(iv)Wild Life (Protection) Act, 1972 — Section 29(1), 31, 32, 51
High Courts17 Oct 2014
Muhammed Fazal Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0329
Penal Code, 1860 (IPC) — Section 307, 326, 498A
High Courts17 Oct 2014
Manjusha O.T. Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0328
High Courts17 Oct 2014
The Secretary Vs Seema I.
High Court Of Kerala · (2014) 4 ILR 773 : (2015) LabIC 11
Constitution of India, 1950 — Article 14, 320Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 36
High Courts17 Oct 2014
Mohammedkutty Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0296
Companies Act, 1956 — Section 2, 291, 5Copyright Act, 1957 — Section 63, 65, 68, 69Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Oct 2014
Selvaraj Vs P.R. Sukumaran
High Court Of Kerala · (2014) 10 KL CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Oct 2014
Sharafudheen Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0249
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 380, 457, 461
High Courts17 Oct 2014
P.K. Gireesh Vs Sree Gokulam Chits and Finance Co. (P) Ltd.
High Court Of Kerala · (2014) 10 KL CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts17 Oct 2014
Arun I. Jose Vs Sub Inspector of Police
High Court Of Kerala · (2014) 10 KL CK 0154
Constitution of India, 1950 — Article 226
High Courts17 Oct 2014
Nimmy Marshal Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0143
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts17 Oct 2014
P.M. Krishnan Namboodiri Vs K.P. Narayanan Nambiar
High Court Of Kerala · (2014) 10 KL CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts17 Oct 2014
Y. Jubaira Beevi Vs University of Kerala
High Court Of Kerala · (2014) 10 KL CK 0141