High Courts09 Oct 2014
Kavalakatt Tojo Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0285
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 983 of 2,720
High Courts09 Oct 2014
Sunil Kumar Vs Power Grid Corporation of India Ltd.
High Court Of Kerala · (2014) 10 KL CK 0254
High Courts09 Oct 2014
Sreejith Vs Savithri Amma
High Court Of Kerala · (2014) 10 KL CK 0224
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 5
High Courts09 Oct 2014
A. Basheer Vs Saiful Islam A.
High Court Of Kerala · AIR 2015 Ker 13 : (2015) 4 ESC 2261 : (2014) 4 KHC 379 : (2014) 4 KLT 521 : (2015) LabIC 1227
Kerala University Act, 1974 — Section 2(27), 83
High Courts09 Oct 2014
Sunil Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts09 Oct 2014
Lakshmi Priya P.S. Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0201
High Courts09 Oct 2014
D. Janamma Vs The Employees Provident Fund Commissioner
High Court Of Kerala · (2014) 10 KL CK 0199
High Courts09 Oct 2014
A.V. Sathyabhama Vs The Manager, Moothedath High School
High Court Of Kerala · (2014) 10 KL CK 0149
High Courts09 Oct 2014
Thrissur Marbles and Granite Pvt. Ltd. Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0070
Kerala Headload Workers Act, 1978 — Section 18, 2(j)
High Courts09 Oct 2014
Johnkutty Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 341, 354, 406, 448
High Courts09 Oct 2014
Leju Kuttan K. Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts09 Oct 2014
The Manager, A.U.P. School Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0030
High Courts09 Oct 2014
Bindu K.B. Vs State of Kerala
High Court Of Kerala · (2014) 4 KHC 772
Constitution of India, 1950 — Article 12, 141, 21, 226, 300A
High Courts09 Oct 2014Allowed
Fr. Geevarghese Vs The District Collector
High Court Of Kerala · (2014) 4 KerLJ 710
High Courts08 Oct 2014
Muhammed Shafeek Vs District Labour Officer
High Court Of Kerala · (2015) 1 KHC 550 : (2015) 1 KLJ 683 : (2015) 1 KLT 314
Constitution of India, 1950 — Article 21General Clauses Act, 1897 — Section 27
High Courts08 Oct 2014
Sreerangan Vs New India Assurance Co. Ltd.
High Court Of Kerala · (2015) ACJ 993 : (2014) 4 KHC 299 : (2014) 4 KLJ 428 : (2014) 4 KLT 378
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 110, 166, 166(1), 166(1)(a), 166(1)(c)
High Courts08 Oct 2014
Jayasree K. Vs State of Kerala
High Court Of Kerala · AIR 2015 Ker 155 : (2015) 3 ESC 1861 : (2014) 4 KHC 280 : (2014) 4 KLJ 386 : (2014) 4 KLT 612
Constitution of India, 1950 — Article 14
High Courts08 Oct 2014
GCDA Employees'' Pension Fund Trust Vs The Commissioner of Income Tax
High Court Of Kerala · (2014) 369 ITR 532
Income Tax Act, 1961 — Section 12AA, 2(15)