High Courts02 Sept 2014
Beegam Farsana S. Vs State of Kerala
High Court Of Kerala · (2014) 09 KL CK 0098
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 995 of 2,720
High Courts02 Sept 2014
Chembolaparambu General Engineers Pvt. Ltd. Vs M.V. Kavarathi
High Court Of Kerala · (2014) 4 KLT 237
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 41 Rule 1, Order 41 Rule 5, Order 41 Rule 6, Order 7 Rule 10Constitution of India, 1950 — Article 225, 372, 372(1), 395
High Courts01 Sept 2014
P.V. Kunhiraman Vs Custodian of Vested Forest
High Court Of Kerala · (2014) 4 ILR 251 : (2014) 3 KHC 782 : (2014) 4 KLT 740
Constitution of India, 1950 - Article 141 226Kerala Forest Act, 1961 - Section 3(3)Kerala Private Forests (Vesting and Assignment) Act, 1971 - Section 3
High Courts01 Sept 2014
Divakaran Vs Joint Registrar of Co-operative Societies
High Court Of Kerala · (2014) 4 KLT 297
Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 109, 33, 33(1)
High Courts01 Sept 2014
Tresa Xavier Vs Mary Simon
High Court Of Kerala · (2014) 4 KHC 131 : (2014) 3 KLJ 781 : (2014) 4 KLT 246
Evidence Act, 1872 — Section 11, 115, 17, 18, 19Registration Act, 1908 — Section 42Succession Act, 1925 — Section 59
High Courts01 Sept 2014
Ilangeswaran Vs State of Kerala
High Court Of Kerala · (2015) 3 Crimes 43 : (2014) 4 ILR 839 : (2014) 4 KHC 398 : (2014) 4 KLJ 471
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 156(3), 173(2), 190Information Technology Act, 2000 — Section 66E
High Courts01 Sept 2014
Benson Vs State of Kerala
High Court Of Kerala · (2015) CriLJ 9 : (2014) 4 ILR 508 : (2014) 4 KLJ 82
Constitution of India, 1950 — Article 143Criminal Procedure Code, 1973 (CrPC) — Section 122, 31(1), 362, 427, 427(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Aug 2014
Akbar Travels of India (P) Ltd. Vs Commissioner of Central Excise
High Court Of Kerala · (2015) 1 KHC 422 : (2015) 1 KLT 523 : (2015) 38 STR 957
Finance Act, 1994 — Section 76, 77, 78, 79, 80
High Courts29 Aug 2014
Aboobacker U.V. Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 102, 451, 457, 482
High Courts29 Aug 2014
Shini Vs Revenue Divisional Officer
High Court Of Kerala · (2014) 08 KL CK 0210
High Courts29 Aug 2014
Neethu, U.R. Vs State Bank of Travancore
High Court Of Kerala · (2014) 4 ILR 379 : (2014) 4 KLJ 368 : (2014) LabIC 4609
High Courts29 Aug 2014
Teachers Association of Medical Microbiology and Biochemistry Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0110
Kerala University of Health Sciences Act, 2010 — Section 50
High Courts29 Aug 2014
Cherian Iype Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 324, 341
High Courts29 Aug 2014
Shaji Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 102, 451Kerala Money Lenders Act, 1958 — Section 17, 3
High Courts29 Aug 2014
Ramaswamy Gounder Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0093
Kerala Land Reforms Act, 1963 — Section 72, 74, 84, 84(4), 85(8)
High Courts29 Aug 2014
Ashna Sofiya Vs State of Kerala
High Court Of Kerala · (2015) 3 Crimes 137 : (2014) 4 ILR 246 : (2014) 4 KHC 24 : (2014) 4 KLJ 15 : (2015) 1 RCR(Criminal) 194
Criminal Procedure Code, 1973 (CrPC) — Section 344, 345, 346, 349, 350Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
High Courts29 Aug 2014
Prakash Vs State of Kerala
High Court Of Kerala · (2014) 3 KLJ 802
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 299