High Courts20 Sept 2014
Sharon Insul India Ltd. Vs Assistant Commissioner (Assessment)
High Court Of Kerala · (2014) 09 KL CK 0167
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 991 of 2,720
High Courts20 Sept 2014
Biju Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 232, 235(1), 313
High Courts20 Sept 2014
Aji Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A, 7(1)(a)(ii), 7(i)(a)(ii)Penal Code, 1860 (IPC) — Section 34, 406, 407, 409
High Courts20 Sept 2014
K.V. Sadanandan Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0129
High Courts20 Sept 2014
K.S. Sebastian Vs State of Kerala
High Court Of Kerala · (2015) CriLJ 736
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 32, 323, 34
High Courts20 Sept 2014
Kerala State Electricity Board Vs Narayanan Kutty Nair
High Court Of Kerala · (2014) 09 KL CK 0038
High Courts20 Sept 2014
K. Madhavan Vs The State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0036
High Courts20 Sept 2014
Malabar Latex (P) Ltd. Vs Sales Tax Officer
High Court Of Kerala · (2014) 09 KL CK 0014
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3), 35
High Courts20 Sept 2014
B. Jayakumar Vs The Registrar of Co-Operative Societies
High Court Of Kerala · (2014) 09 KL CK 0013
High Courts19 Sept 2014
Mathew D. Elavunkal Vs The Federal Bank Ltd.
High Court Of Kerala · (2014) 09 KL CK 0187
High Courts19 Sept 2014
Padmakshy Vs The State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 394(2)
High Courts19 Sept 2014
C.M. Gopi Vs K. Sajeev
High Court Of Kerala · (2014) 09 KL CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Sept 2014
Shriram Transport Finance Company Ltd. Vs Sunil. P.R.
High Court Of Kerala · (2014) 4 ARBLR 581 : (2014) 4 ILR 435 : (2014) 4 KHC 71 : (2014) 4 KLT 152
Arbitration Act, 1940 — Section 17(1), 17(2), 41(b)Arbitration and Conciliation Act, 1996 — Section 17, 17(1)
High Courts19 Sept 2014
Sudheesh Das Vs Employees State Insurance Corporation
High Court Of Kerala · (2014) 09 KL CK 0053
Constitution of India, 1950 — Article 14, 15
High Courts19 Sept 2014
Petronet CCK Ltd. Vs K.V. Varghese
High Court Of Kerala · (2014) 4 KHC 236 : (2014) 4 KLJ 273 : (2014) 4 KLT 344
Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10, 10(1), 10(2), 10(3), 10(4)
High Courts19 Sept 2014
The Secretary, All Kerala Medical Employees Association City Committee Vs The Manager V.P. Medicals
High Court Of Kerala · (2014) 09 KL CK 0005
High Courts18 Sept 2014
The Tahsildar Vs Soman Peter
High Court Of Kerala · (2014) 4 ILR 327 : (2014) 4 KHC 154 : (2014) 4 KLJ 17 : (2015) 1 RCR(Rent) 221
Kerala Building Tax Act, 1975 — Section 2(e), 5, 5(6)
High Courts18 Sept 2014
Harikumar Ganesan Pillai Vs Union of India
High Court Of Kerala · (2014) 09 KL CK 0166