High Courts03 Sept 2014
Naseema N. Vs Abdul Khader
High Court Of Kerala · (2014) 09 KL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 994 of 2,720
High Courts03 Sept 2014
Kunhaysu Paravakkal House Vs Commissioner of Income Tax
High Court Of Kerala · (2014) 09 KL CK 0076
Income Tax Act, 1961 — Section 153C, 2(14), 45
High Courts03 Sept 2014
Mohanlal Vs Mangalan
High Court Of Kerala · (2014) 09 KL CK 0074
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts03 Sept 2014
Ultra Tech Cement Limited Vs The Union of India
High Court Of Kerala · (2014) 4 KHC 190
Constitution of India, 1950 — Article 14, 239, 243, 258, 372General Clauses Act, 1897 — Section 21, 3(8)Government of India Act, 1935 — Section 124, 94
High Courts03 Sept 2014
M. Abdurahiman Vs Nalakandy Pillakkool Nadeer
High Court Of Kerala · (2014) 09 KL CK 0059
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts03 Sept 2014
Spice Valley Condiments (P) Ltd. Vs District Collector, Thiruvananthapuram
High Court Of Kerala · (2014) 09 KL CK 0033
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 30, 49, 49(2), 71
High Courts03 Sept 2014
V. Sanal Kumar Pranavam Vs The Manager
High Court Of Kerala · (2014) 09 KL CK 0032
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts02 Sept 2014
Antony P. Mathew Vs Life Insurance Corporation of India
High Court Of Kerala · (2015) 1 KLJ 426 : (2015) 1 KLT 126
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17, 21Insurance Act, 1938 — Section 42
High Courts02 Sept 2014
Radhakrishnan, P. and Others Vs State of Kerala and Others
High Court Of Kerala · (2015) 1 ILR 304
Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 6(3)
High Courts02 Sept 2014
Indus Towers Ltd. Vs The Sub-Inspector of Police and Others
High Court Of Kerala · (2014) 4 KLJ 296
Kerala Municipalities Act, 1994 — Section 448, 448(1), 448(1)(b), 450Kerala Panchayat Raj Act, 1994 — Section 233, 233(1), 233(1)(b), 233(b), 233B
High Courts02 Sept 2014
Anfar Vs State of Kerala
High Court Of Kerala · (2015) CriLJ 103 : (2014) 4 KHC 210 : (2014) 4 KLJ 27
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452, 457Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(1), 21(4), 21(4A), 22
High Courts02 Sept 2014
The Assistant Commissioner Vs N. Dharmarajan
High Court Of Kerala · (2014) 4 ILR 236 : (2014) 4 KHC 72 : (2014) 4 KLJ 25 : (2014) 4 KLT 102 : (2014) LabIC 4459 : (2014) 4 LLJ 568
High Courts02 Sept 2014
Jayakumar Vs The State of Kerala
High Court Of Kerala · (2015) CriLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452, 457Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(1), 21(4), 21(4A), 22
High Courts02 Sept 2014
Babu Vs State of Kerala
High Court Of Kerala · (2014) 4 KLT 33 : (2014) 4 SCT 716
High Courts02 Sept 2014
Indus Towers Ltd. Vs The Sub Inspector of Police
High Court Of Kerala · (2014) 4 KHC 81 : (2014) 4 KLT 306
Kerala Municipalities Act, 1994 — Section 448, 448(1), 448(1)(b), 450Kerala Panchayat Raj Act, 1994 — Section 233, 233(1), 233(1)(b), 233(b), 233B
High Courts02 Sept 2014
Lissy Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0114
Indian Medical Council Act, 1956 — Section 15(2), 15(3)Penal Code, 1860 (IPC) — Section 120(B), 419, 420
High Courts02 Sept 2014
Ramesh Kumar Vs State of Kerala
High Court Of Kerala · (2015) 5 FLT 38 : (2014) 4 ILR 255 : (2014) 4 KLT 146
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452, 457Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(1), 21(4), 21(4A), 22
High Courts02 Sept 2014
Saramma Vs Varghese
High Court Of Kerala · (2014) 09 KL CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 415, 420Transfer of Property Act, 1882 — Section 55, 55(1)(a), 55(6)(b)
High Courts02 Sept 2014
Anagha Prasad Vs M.C. Abu
High Court Of Kerala · (2015) ALLMR(Cri) 1 : (2015) 1 BC 652 : (2015) 1 Crimes 85 : (2014) 4 ILR 175 : (2014) 3 KHC 837 : (2014) 4 KLJ 1 : (2014) 4 KLT 1 : (2014) 4 RCR(Civil) 682 : (2014) 4 RCR(Criminal) 633
Contract Act, 1872 — Section 11, 64, 65, 68Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7