High Courts26 Sept 2014Dismissed
Safeena Salim Vs P.A. Subair
High Court Of Kerala · (2014) 4 KerLJ 820 : (2014) 4 KHC 671
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 988 of 2,720
High Courts26 Sept 2014
Suresh Kumar T.V. Vs Represented Cochin Devaswom Board
High Court Of Kerala · (2014) 09 KL CK 0015
High Courts26 Sept 2014
Carborandum Universal Vs State of Kerala
High Court Of Kerala · (2014) 4 KLJ 230
Civil Procedure Code, 1908 (CPC) — Section 105(2)Kerala Land Reforms Act, 1963 — Section 81, 81(1)(c), 81(1)(k), 81(1)(k)
High Courts25 Sept 2014Disposed off
Somarajan Nair C.V. Vs State of Kerala and Others
High Court Of Kerala · (2015) 3 KHC 12 : (2015) 2 KLT 753
High Courts25 Sept 2014
Kunnoth Moidu Vs Mohammed Iqbal Shah
High Court Of Kerala · (2014) 4 KHC 92 : (2014) 4 KLJ 241
Kerala Court Fees and Suits Valuation Act, 1959 — Section 49
High Courts25 Sept 2014
Reji Vs State of Kerala
High Court Of Kerala · (2015) CriLJ 2984 : (2015) 1 ILR 631 : (2014) 4 KHC 927 : (2015) 1 KLJ 130
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 216, 216(1)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 12(10), 20
High Courts25 Sept 2014
Sunil Sethu Vs Kunju Kunju Karunakaran Lekshmi Sadanam
High Court Of Kerala · (2014) 4 KHC 18 : (2014) 4 KLJ 23
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2), 2(2)
High Courts25 Sept 2014
Kousalya Amma Vs Narayankutty Nair
High Court Of Kerala · (2014) 09 KL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 204, 379, 482Penal Code, 1860 (IPC) — Section 34, 341, 379, 506(ii)
High Courts25 Sept 2014
V.V. Narayanan Vs The Deputy Welfare Commissioner
High Court Of Kerala · (2014) 09 KL CK 0085
High Courts25 Sept 2014
K.V. Ramabhadran Vs Annamma Thomas
High Court Of Kerala · (2014) 09 KL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 214, 294(b), 379, 506(i)
High Courts25 Sept 2014
Glob Chits and Financiers Vs Nediyodath Kunhimoideenkutty
High Court Of Kerala · (2014) 4 KHC 321 : (2014) 4 KLJ 415 : (2014) 4 KLT 486
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 9 Rule 13
High Courts25 Sept 2014
Safeena Salim Vs P.A. Subair
High Court Of Kerala · (2014) 4 KHC 671 : (2014) 4 KLT 752
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 18, 20
High Courts24 Sept 2014
Portlines Logistics & Courier Services (P). Ltd. Vs Commr. of Customs
High Court Of Kerala · (2015) 315 ELT 542
High Courts24 Sept 2014
Abdul Ali Vs State of Kerala
High Court Of Kerala · (2015) ALLMR(Cri) 278 : (2016) CriLJ 433 : (2015) 3 Crimes 123 : (2015) 3 Crimes 118 : (2015) 1 ILR 706 : (2015) 1 KHC 559 : (2015) 2 KLJ 341 : (2015) 1 KLT 676 : (2015) 2 RCR(Criminal) 163
Constitution of India, 1950 — Article 19(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 482, 95, 96Penal Code, 1860 (IPC) — Section 124-A, 153 A, 153A, 153-A, 153-B
High Courts24 Sept 2014
Perincheri Mattil Mammad Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0176
High Courts24 Sept 2014
P.S. Parameswaran Namboothiri Vs The Travancore Devaswom Board
High Court Of Kerala · (2014) 09 KL CK 0175
Constitution of India, 1950 — Article 14, 21
High Courts24 Sept 2014
Shibu Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 428Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1, 20(b)(1), 20(b)(ii)B, 41, 50
High Courts24 Sept 2014
Johny Paul Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0131
Kerala Revenue Recovery Act, 1968 — Section 49(2), 75(1), 75(2)