Ivin Vs State Of Kerala
.... s is founded on the overriding element of public interest in punishing persons for serious offences. 16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute. They stand on a distinct footing insofar as th ...
High Court Of Kerala
C.R.Chandran Vs State Of Kerala
.... further relied on the decision in GHCL Employees Stock Option Trust (M/s) v. M/s. India Infoline Ltd and Others 2013 KHC 4229, with reference to paragraph No.14, in support of his contention. The same reads as under: “Be that as it may, as held by this Court, summoning of accused in a crim ...
High Court Of Kerala
Swaroop C Vs State Of Kerala
.... within the ambit of the above pari materia, if the court finds something to see the possibility of false implication, in such cases, the court could very well hold that prima facie, the prosecution allegations could not be believed for the purpose of denying anticipatory bail, after leaving the ...
High Court Of Kerala
Ajayan Vs State Of Kerala
.... . On an anxious consideration of facts, rival submissions made across the Bar and the materials placed on record, especially considering the fact that the petitioner has been in judicial custody for the last 52 days, the investigation in the case is complete and the recovery has been effected, n ...
High Court Of Kerala
Shrabon Sardar Vs State Of Kerala
.... 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 and compassionate ...
High Court Of Kerala
Sreedhanya Vs State Of Kerala
.... be detained. It is not a matter where there was delay in apprehending a person, who alleged to have committed crime. It is a matter where the comission of offence itself reported belatedly. While passing detention order, there should be an application of mind as to the involvement of the person o ...
High Court Of Kerala
Abdul Khader Vs Assistant Labour Officer
.... disposed of by judgment dated 22.08.2012. The relevant portion of the judgment reads as follows: “The petitioner has approached this Court with the following prayers: “i. Call for the records leading to Ext. P1 and issue a writ in the nature of certiorari and quash Ext. P1. ii. ...
High Court Of Kerala
Abraham Kuruvila Nellimattam Vs Assessment Unit, National Faceless Assessment Centre, Delhi
.... 3rd respondent. Pending the appeal, the 2nd respondent has proceeded against the petitioner for the recovery of the amount pursuant to Ext.P1 assessment order. The limited prayer of the petitioner is for an expeditious consideration of Ext.P2 appeal by the 3rd respondent. 2. Heard the learn ...
High Court Of Kerala
Chacko Vs Karukachal Grama Panchayath
.... urt in Nafeesa v. Chavakkad Municipality [2018 (3) KLT 1] and Panjal Grama Panchayat v. Aneesh P. [2022 (2) KLT 653]. 3. Accordingly, the impugned order is quashed and there will be a direction to respondents 1 and 2 to reconsider the application for a building permit submitted by the peti ...
High Court Of Kerala
Muhammed Anas Vs State Of Kerala
.... aband has turned out to be 'methamphetamine' and not 'MDMA'. Therefore, the contraband is of an intermediate quantity. Moreover, the petitioners have been in judicial custody for the last three months and have no criminal antecedents. 7. On an anxious consideration of the facts, the ...
High Court Of Kerala
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