High Courts14 Oct 2014
National Insurance Co. Ltd. Vs Ramathal
High Court Of Kerala · (2014) 10 KL CK 0237
Income Tax Act, 1961 — Section 194A, 194A(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 981 of 2,720
High Courts14 Oct 2014
NTPC Limited Vs State of Kerala
High Court Of Kerala · (2014) 4 ILR 811 : (2014) 4 KHC 612 : (2014) 4 KLJ 431 : (2014) 4 KLT 667
General Clauses Act, 1897 — Section 14, 14(1)Land Acquisition Act, 1894 — Section 16, 3(1), 3(a), 3(f), 4
High Courts14 Oct 2014
The Venjaramood Service Co-Operative Bank Ltd. Vs H. Swarnalatha
High Court Of Kerala · (2014) 10 KL CK 0116
High Courts13 Oct 2014
Gautam S. Raj Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0319
Constitution of India, 1950 — Article 14, 15(4), 16, 16(1), 16(4)
High Courts13 Oct 2014
Muhammed Sardar Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0312
Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 10, 11, 3, 3(a)
High Courts13 Oct 2014
Thayyil Muhammed Vs Koorimannil Pattiyil Showkath Ali
High Court Of Kerala · (2014) 4 ILR 803 : (2014) 4 KHC 253 : (2014) 4 KLJ 420 : (2014) 4 KLT 366
Kerala Land Reforms Act, 1963 — Section 102, 102(1), 103, 106, 106A
High Courts13 Oct 2014
Member Secretary, Kerala State Rural Roads Development Vs K. Ravindran
High Court Of Kerala · (2014) 10 KL CK 0297
High Courts13 Oct 2014
Sasikala Devi Vs Muthoot Vehicle and Assets Finance Limited
High Court Of Kerala · (2014) 10 KL CK 0288
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts13 Oct 2014
The General Manager Vs Nithya Martin Christiane
High Court Of Kerala · (2014) 10 KL CK 0287
High Courts13 Oct 2014
Kasaragod District Bus Owners'' Association Vs Regional Transport Authority
High Court Of Kerala · (2014) 4 KLT 709
Motor Vehicles Act, 1988 — Section 111, 72, 72(2), 96
High Courts13 Oct 2014
Kasaragod District Bus Owners Association Vs Regional Transport Authority
High Court Of Kerala · (2015) 2 ACC 183 : (2015) 1 KHC 156 : (2014) 4 KLJ 584
Motor Vehicles Act, 1988 — Section 111, 72, 72(2), 96
High Courts13 Oct 2014
Biju Cheryan Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 294(b), 307, 323, 324, 34
High Courts13 Oct 2014
Bhagirathi Vs K. Narayana
High Court Of Kerala · (2014) 4 KLJ 479
Kerala Land Reforms Act, 1963 — Section 2(7), 2(8), 3(1)(ii), 72, 72B
High Courts13 Oct 2014
Celene Joy Vs The Kerala State Election Commission
High Court Of Kerala · (2014) 10 KL CK 0239
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)(a)
High Courts13 Oct 2014
Amaravathy Somasundaram(Expired) Vs The Chief Commissioner of Income Tax
High Court Of Kerala · (2014) 369 ITR 601
High Courts13 Oct 2014
Ajithkumar Vs Indian Railway Catering and Tourism Corporation Ltd.
High Court Of Kerala · (2015) 1 KLJ 143 : (2014) 4 KLT 914
Administrative Tribunals Act, 1985 — Section 14, 14(3), 15Constitution of India, 1950 — Article 226
High Courts10 Oct 2014
K.K. Janardhanan Vs The Joint Registrar of Co-Operative Societies (General)
High Court Of Kerala · (2014) 10 KL CK 0311
Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 33, 33(b)
High Courts10 Oct 2014
Albin Disouza Vs Regional Transport Officer
High Court Of Kerala · (2014) 10 KL CK 0310
High Courts10 Oct 2014
V.P. Davis Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0304
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139