Al Ameen Vs State Of Kerala
.... edents of similar nature. 7. The prosecution was lodged against the petitioner on the allegation that the accused was found in conscious possession of 18.68 grams of 'MDMA', which is of a commercial quantity. Now, as per the chemical analysis report, it has turned out that the contraband i ...
High Court Of Kerala
Kumaran Nair Vs Radha Bai,(Died)Legal Heirs Impleaded
.... e properties covered by Ext.A1 and as such, the relevant provision of Indian Succession Act applicable is Section 152 relating to ademption and not Section 70. Section 152 of the Indian Succession Act reads as follows: Ademption explained – If any thing which has been specifically bequeathe ...
High Court Of Kerala
Arun Vs State Of Kerala
.... appear before the court on the next posting date. However, petitioner apprehends that he may be remanded to custody. It is in such circumstances that petitioner approached this Court seeking a direction for consideration of his bail application on the same day itself. 3. I have heard Sri. ...
High Court Of Kerala
Rashil K Vs State Of Kerala
.... s illegal and last offence referred in the externment order cannot be reckoned for the purpose of passing detention order. 2. We have perused the externment order. We do not find any reason to interfere with the grounds on which externment order has been passed. 3. However, taking not ...
High Court Of Kerala
Bhargavi Unni Vs Deepa Jayakumar
.... e Judicial First Class Magistrate Court, Thriuvalla. The Trial Court has convicted the petitioner under Section 138 of the NI Act. The petitioner filed appeal before the Sessions Court, Pathanamthitta along with a petition to condone the delay in filing the appeal. The learned Sessions Judge hea ...
High Court Of Kerala
Abdul Saleem Vs State Of Kerala
.... ord, especially on considering the fact that the contraband allegedly seized from the accused is of an intermediate quantity, that the petitioner has been in judicial custody since 16.05.2024, that the investigation in the case is practically complete, and that the recovery has been effected, I ...
High Court Of Kerala
Sarath E S Vs State Of Kerala
.... eme Court observed that grant of bail is the rule and putting a person in jail is an exception. Even though the grant of bail is entirely the discretion of the court, it has to be evaluated based on the facts and circumstances of each case and the discretion has to be exercised in a judicious an ...
High Court Of Kerala
Sujith T.V Vs Fertilisers And Chemicals Travancore Ltd
.... rding to the petitioner, the delay in raising challenge was due to the fact that, it was only later that he realised that the punishment, though only a ‘Warning’, will be entered in the service book and also it would affect his future career. Though normally this court would not have entertained ...
High Court Of Kerala
Kavitha.S Vs State Of Kerala
.... hat Sociology and Social Science came under the same faculty. It was observed that, the candidate having B.Ed in Social Science is a better candidate than the holder of B.Ed in Natural Science for appointment against the post of HSST (Sociology). The appointment of the 7th respondent was held to ...
High Court Of Kerala
Chovvakaran Karunakaran Vs State Of Kerala
.... in possession of the said property earlier and he had inherited the property. Since the property is included in the ceiling case wrongly, petitioner has approached the 5th respondent with a representation along with Ext.P1 application in Form 6 as provided under Section 85(5) of the Kerala Land ...
High Court Of Kerala
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