XXXXXXXXXX Vs Union Of India
.... categories, and where the medical practitioners are of the opinion that continuance of such pregnancy would either involve a risk to the life of a woman or cause grave injury to her physical or mental health. The categories under which pregnancy can be terminated where pregnancy is between 20 to ...
High Court Of Kerala
XXX Vs Union Of India
.... held that the right of a woman to have freedom to reproductive choice is an insegregable part of her personal liberty, as envisaged under Article 21 of the Constitution and that she has sacrosanct right to her bodily integrity. Following Puttaswamy ( supra), the three-judge Bench of the Supreme ...
High Court Of Kerala
Prasad T.S. Vs State Bank Of India
.... an. It is submitted by the learned counsel for the Bank upon instructions that, they are amenable for granting an opportunity to the petitioner to regularise the loan account by paying the entire instalment overdue along with interest in reasonable monthly instalments. In such circumstance ...
High Court Of Kerala
Manoj Bhaskaran S Vs State Bank Of India
.... ng before the 2 nd respondent. The grievance of the petitioner is that, in the meanwhile the 1 st respondent is initiating steps for recovery of demand as per the demand notice in Ext.P1 order. The limited prayer of the petitioner is to give a direction to the 2nd respondent to consider and di ...
High Court Of Kerala
Raveendran Mrithinjayan Vs Deputy Commissioner
.... ng before the 2 nd respondent. The grievance of the petitioner is that, in the meanwhile the 1 st respondent is initiating steps for recovery of demand as per the demand notice in Ext.P1 order. The limited prayer of the petitioner is to give a direction to the 2nd respondent to consider and di ...
High Court Of Kerala
Sathi Devi Anil Vs State Bank Of India
.... Bank submits that as on date, an amount of Rs.53,14,073/- is outstanding. It is submitted by the learned counsel for the Bank upon instructions that they are amenable for granting an opportunity to the petitioners to repay the said amount in reasonable monthly instalments. In such circumst ...
High Court Of Kerala
R.K.Ramakrishanan Vs P.C. Moosa Haji
.... . According to the 1 st respondent, it is for the abovesaid 1 acre and 19 cents that the Acquisition Authority deposited compensation amount before the Reference Court, alleging that the 1st respondent was not having title document establishing his right over that property. The appellants, per ...
High Court Of Kerala
Nidin Antony Vs State Of Kerala
.... On account of his failure to appear before the Court on the date of postings, the bond stood forfeited. However, since the petitioner has been in jail during that period in connection with another case, it cannot be said that he purposefully avoided his appearance before the Court. The 1st accus ...
High Court Of Kerala
Dinesan C.V Vs District Collector
.... s, as per the conditions in LE-6 licence, there is no requirement that risk assessment plan should be one approved by the PESO. On the other hand, what is required is the risk assessment plan prepared properly. Exts.P4 and P5 would show that petitioners along with the applications have submitted ...
High Court Of Kerala
The Area Manager Vs Shri. P.T.Rajeevan
.... l expenditure incurred by him for treatment of injuries caused during the course of employment. Being a social welfare legislation, the purpose of the above enactment cannot be permitted to be defeated by the circulars or internal orders passed by the officers of the appellant-Corporation. When ...
High Court Of Kerala
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