High Courts24 Sept 2014

Iqbal Vs State of Kerala

High Court Of Kerala · (2014) 4 KHC 690 : (2015) 1 KLJ 155 : (2014) 4 KLT 890

Administrative Tribunals Act, 1985 — Section 14, 15, 15(1)(b)Constitution of India, 1950 — Article 14, 16, 202, 226, 309Kerala Panchayat Raj Act, 1994 — Section 179, 180, 203
High Courts24 Sept 2014

Mohanan Vs Salim M. Kabir

High Court Of Kerala · (2014) 09 KL CK 0075

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226
High Courts23 Sept 2014

Robin Vs State of Kerala

High Court Of Kerala · (2014) 09 KL CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 124A, 143, 147, 148, 149
High Courts23 Sept 2014

K.T. Rajeev Vs The District Collector

High Court Of Kerala · (2015) 1 ILR 587 : (2014) 4 KHC 102 : (2014) 4 KLJ 233 : (2014) 4 KLT 209

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Kerala Land Reforms Act, 1963 — Section 74, 84, 84(4), 85, 85(8)Registration Act, 1908 — Section 17(1A)