High Courts18 Sept 2014
Suresh Babu Vs Nithya
High Court Of Kerala · (2014) 09 KL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 992 of 2,720
High Courts18 Sept 2014
Sameena Beevi Vs State of Kerala
High Court Of Kerala · (2015) 1 ILR 42 : (2014) 4 KHC 695 : (2014) 4 KLJ 729 : (2014) 4 KLT 874
Criminal Procedure Code, 1973 (CrPC) — Section 110, 241, 242, 341, 375Kerala Anti-social Activities (Prevention) Act, 2007 — Section 2, 2(p), 3, 3(1)
High Courts18 Sept 2014
G. Daniel Vs Kollam District Co-operative Bank
High Court Of Kerala · (2014) 09 KL CK 0055
High Courts18 Sept 2014
C.G. Rajmohan Vs State Co-Operative Chief Election Commissioner
High Court Of Kerala · (2014) 09 KL CK 0035
High Courts17 Sept 2014
Malabar Extrusions Pvt. Ltd. Vs Union of India
High Court Of Kerala · (2015) 316 ELT 56 : (2015) 51 GST 548
Customs Act, 1962 — Section 128
High Courts17 Sept 2014
Rahman M.A. Vs Officer-in-charge
High Court Of Kerala · (2014) 4 KHC 113 : (2014) 4 KLJ 426
Constitution of India, 1950 — Article 226
High Courts17 Sept 2014
Vijayakumar Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 376, 452, 506(ii), 511
High Courts17 Sept 2014
K.P. Saraswathi Amma Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0142
High Courts17 Sept 2014
Ballu Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 232, 235(1), 313
High Courts17 Sept 2014
State Bank of Travancore Head Office Vs C.M. Paul
High Court Of Kerala · (2014) 4 ILR 79 : (2014) LabIC 4537
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 18(1), 2(3)
High Courts17 Sept 2014
Punjab National Bank Vs Balakrishnan
High Court Of Kerala · (2015) 1 BC 386 : (2014) 4 KLT 543
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 34Specific Relief Act, 1963 — Section 20
High Courts17 Sept 2014
L. Jyothi Vs R. Suresh Kumar
High Court Of Kerala · (2014) 09 KL CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139
High Courts17 Sept 2014
T.C. Kunhipathumma Vs The Tellicherry Taluk Land Board
High Court Of Kerala · (2014) 4 KHC 1 : (2014) 4 KLT 19
Kerala Land Reforms Act, 1963 — Section 103, 105, 81, 81(1)(f), 82(c)
High Courts17 Sept 2014
Vidyadhiraja Vidya Samajam Vs State of Kerala
High Court Of Kerala · (2014) LabIC 4550
Kerala University Act, 1974 — Section 2, 2(d), 57, 57(9), 60Kerala University of Health Sciences Act, 2010 — Section 57
High Courts16 Sept 2014Dismissed
Abdul Rauf Vs Mohammed Hassan
High Court Of Kerala · (2015) 2 ILR 921 : (2015) 3 KHC 275 : (2015) 2 KLJ 858 : (2015) 4 RCR(Civil) 717
Partnership Act, 1932 - Section 69
High Courts16 Sept 2014
Suja Issac Vs The Deputy Labour Commissioner
High Court Of Kerala · (2015) 144 FLR 361 : (2014) 4 KHC 228 : (2014) 4 KLJ 154 : (2014) 4 KLT 228 : (2015) 1 LLJ 73 : (2015) 1 SCT 530
Constitution of India, 1950 — Article 226, 227, 23Minimum Wages Act, 1948 — Section 11, 11(3), 13, 14, 15(1)Payment of Wages Act, 1936 — Section 15, 15(2), 2(h)
High Courts16 Sept 2014
Padinhattayil Rethi Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313