High Courts28 Aug 2014
The National Insurance Co. Ltd. Vs Purushothaman C.K.
High Court Of Kerala · (2014) 08 KL CK 0214
Motor Vehicles Act, 1988 — Section 149, 173(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 996 of 2,720
High Courts28 Aug 2014
Aiswarya Vs The Inspector of Police
High Court Of Kerala · (2014) 08 KL CK 0104
Information Technology Act, 2000 — Section 67B(e)Penal Code, 1860 (IPC) — Section 366, 376, 384Protection of Children From Sexual Offences Act, 2012 — Section 3(a), 4
High Courts28 Aug 2014
N. Binukumar Vs The Manager Upper Primary School
High Court Of Kerala · (2014) 08 KL CK 0096
High Courts28 Aug 2014
Bella Imports Vs The Commissioner of Customs House
High Court Of Kerala · (2014) 310 ELT 651
Customs Act, 1962 — Section 17, 18, 18(1)
High Courts28 Aug 2014
B.K. Saidalavi Vs The Thennala Service Co-Operative Bank Ltd.
High Court Of Kerala · (2014) 08 KL CK 0037
Kerala Co-operative Societies Act, 1969 — Section 31(1)(e), 32, 32(1), 32(1)(e), 32(2)
High Courts27 Aug 2014
Rosamma A.V. Vs The University of Calicut
High Court Of Kerala · (2014) 08 KL CK 0213
High Courts27 Aug 2014
T. Anithakumary Vs University of Kerala
High Court Of Kerala · (2014) 08 KL CK 0211
Kerala University Act, 1974 — Section 73(3)
High Courts27 Aug 2014
Abdulla Vs State of Kerala
High Court Of Kerala · (2014) 4 ILR 207 : (2014) 4 KHC 58 : (2014) 4 KLT 37
Constitution of India, 1950 — Article 136
High Courts27 Aug 2014
Shinu J. Pillai Vs Taha Musthafa
High Court Of Kerala · (2014) 08 KL CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 317, 438, 439(t), 482Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts27 Aug 2014
Vinodkumar V.R. Vs The State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 379
High Courts27 Aug 2014
Mary Linsa K.S. Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0107
High Courts27 Aug 2014
Yahiya Vs Souja
High Court Of Kerala · (2014) 08 KL CK 0098
Civil Procedure Code, 1908 (CPC) — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Interest Act, 1978 — Section 3
High Courts27 Aug 2014
M.K. Kamalasanan Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(b), 357(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 68, 69
High Courts27 Aug 2014
Saumya George Vs The Chief Registrar of Births and Deaths/Panchayat Director
High Court Of Kerala · (2014) 08 KL CK 0039
High Courts27 Aug 2014
Durga Prasad Vs State of Kerala
High Court Of Kerala · (2014) 3 KHC 704 : (2014) 3 KLJ 875
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(a), 482Kerala Anti-social Activities (Prevention) Act, 2007 — Section 15(1)Penal Code, 1860 (IPC) — Section 186, 34, 349, 350, 351
High Courts27 Aug 2014
Ramakrishna Pillai Vs The Vanchinad Bhavana Nirmana Sahakarna Sangham Ltd.
High Court Of Kerala · (2014) 08 KL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Aug 2014
Hamsa Koya Vs State of Kerala
High Court Of Kerala · (2015) 2 KHC 206 : (2015) 2 KLJ 230
Criminal Procedure Code, 1973 (CrPC) — Section 227, 313
High Courts26 Aug 2014
V. Kavitha Vs N. Jayaprakash
High Court Of Kerala · (2014) 08 KL CK 0212
Easements Act, 1882 — Section 60, 60(b)Kerala Court Fees and Suits Valuation Act, 1959 — Section 12(4), 22, 25(b), 27(c), 6(1)