High Courts01 Oct 2014
T.A. Illyas Vs State of Kerala
High Court Of Kerala · (2014) 4 KLJ 630 : (2014) 4 KLT 362
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 17(1)
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High Court Of Kerala judgments
54,395 judgments · page 985 of 2,720
High Courts01 Oct 2014
Salih Kodappana Vs State of Kerala
High Court Of Kerala · (2015) 1 ILR 143 : (2014) 4 KHC 688 : (2014) 4 KLT 785
Kerala Panchayat Raj Act, 1994 — Section 232, 232(2)
High Courts01 Oct 2014
Mary Lonappan Vs The District Collector
High Court Of Kerala · (2014) 10 KL CK 0275
Kerala Building Tax Act, 1975 — Section 5(3)
High Courts01 Oct 2014
Devadas Vs P.D. Gopalakrishnan
High Court Of Kerala · (2015) 1 DMC 47 : (2015) 1 ILR 208 : (2014) 4 KHC 124 : (2014) 4 KLJ 282 : (2014) 4 KLT 201
Family Courts Act, 1984 — Section 7(1)(e)
High Courts01 Oct 2014
Babu Joseph Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1)(a), 200, 202, 203Kerala Municipalities Act, 1994 — Section 108(1)(1A), 178, 178(1), 214Penal Code, 1860 (IPC) — Section 171G, 191
High Courts01 Oct 2014
Abdul Samad Vs Sulaikha
High Court Of Kerala · (2014) 10 KL CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts01 Oct 2014
Thressiama Vs Joseph
High Court Of Kerala · (2014) 10 KL CK 0108
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)
High Courts01 Oct 2014
Mohammed Monu Vs Misiriya
High Court Of Kerala · (2014) 10 KL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts01 Oct 2014
Krishnan Vs State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313
High Courts01 Oct 2014
The District Collector Vs The Income Tax Officer
High Court Of Kerala · (2014) 10 KL CK 0044
Income Tax Act, 1961 — Section 203Land Acquisition Act, 1894 — Section 6
High Courts01 Oct 2014
Selvam Broilers (P) Ltd. Vs The Assistant Commissioner (Assmt.)-II
High Court Of Kerala · (2014) 10 KL CK 0043
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 17(3), 45A
High Courts01 Oct 2014
Namboorikandi Ahammed Vs The District Collector
High Court Of Kerala · (2014) 4 ILR 499 : (2014) 4 KHC 608 : (2014) 4 KLJ 307 : (2014) 4 KLT 272
Constitution of India, 1950 — Article 265Kerala Building Tax Act, 1975 — Section 5A
High Courts01 Oct 2014
Santhosh Kumar B. Vs Sindhu
High Court Of Kerala · (2014) 10 KL CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts01 Oct 2014
S.A.B.S. Provincial House Vs The State of Kerala
High Court Of Kerala · (2014) 10 KL CK 0034
Kerala Building Tax Act, 1975 — Section 3, 3(1)(b)
High Courts30 Sept 2014
Mubashir Shamsudheen Vs Neha Narendran
High Court Of Kerala · (2014) 09 KL CK 0180
High Courts30 Sept 2014
Anil Kumar Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313
High Courts30 Sept 2014
K.P.M. Pushpaja Vs The State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0153
High Courts30 Sept 2014
Babu Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 102, 232, 313
High Courts30 Sept 2014
Eapen Chacko Vs The Tahsildar
High Court Of Kerala · (2014) 09 KL CK 0092
Kerala Building Tax Act, 1975 — Section 7(3)