Karthick Vs Arya T
.... ted for orders to 26.02.2024. It is submitted that the decree passed in O.P.No.1678/2019, which is under challenge in this Mat Appeal, stands in the way of dissolution of marriage by mutual consent. 2. Having considered the contentions advanced and in view of the fact that the petition for ...
High Court Of Kerala
Selvaraj Vs State Of Kerala
.... d there was enough light. Going by the evidence of PWs.1 and 2, the 2nd appellant had a chopper with him and he attacked PW1 using it. PW1 sustained an injury at his head. That injury was not very serious. The assailants came inside the kitchen by breaking open the door. That was an alarming and ...
High Court Of Kerala
K.C. Sabu Vs Chief Judicial Magistrate
.... er submitted that in view of the judgment of the Apex Court in Ayaaubkhan Noorkhan Pathan v. State of Maharashtra and another [2012 KHC 4653], the petitioner cannot approach the Debts Recovery Tribunal. 9. The 2nd respondent resisted the writ petition. On behalf of the 2nd respondent, i ...
High Court Of Kerala
Rajan. M.A. Vs Authorized Officer South Indian Bank
.... etitioner. 7. Standing Counsel entered appearance and resisted the OP(DRT). The Standing Counsel submitted that in spite of repeated demands and requests, the petitioner failed to repay the loan amount. The petitioner is urging untenable grounds in order to delay and defeat recovery proceed ...
High Court Of Kerala
Trivandrum Club Vs G. Anil Kumar
.... er and orders passed. 2. Having regard to the limited prayer, notice to the respondents are dispensed with. This Original Petition is allowed and there will be a direction to the learned Munsiff to consider Ext.P5 application challenging the maintainability of the suit, simultaneous with Ex ...
High Court Of Kerala
Lilly Vs Addl. Chief Secretary
.... days for her son to participate in the prayer meeting on the 30 th day. An application has been filed before respondents 2 and 3 for grant of the said emergency leave. 2. After hearing Adv.Saipooja, appearing for the petitioner as well as Sri.Noushad K.A., the learned Public Prosecutor, I ...
High Court Of Kerala
Azad Umaima Vs United India Insurance Company
.... Policy, particularly a Medical Insurance Policy. He argued that the grant or denial of a Policy would depend upon various factors; and that, in this case, latter was done because the 2 nd petitioner has several medical reports against him. He, however, submitted that, if this Court is so inclin ...
High Court Of Kerala
Sajeev Vs State Of Kerala
.... by his wife. So it probabilises the case of the petitioner that, under the instigation of the wife, complaints were made against the petitioner by his children alleging POCSO offences. Since investigation is over and final report has been filed, and the petitioner is in judicial custody fr ...
High Court Of Kerala
M/s RDS Projects Ltd Vs State Of Kerala
.... He would further submit that this clause would also not be applicable to the appellant since the parties have entered into a contract much before the insertion of the aforesaid clause. Therefore, on this ground also, Exhibit P49 order is required to be quashed. 12. By taking us through th ...
High Court Of Kerala
Sadhik Ali Vs State Of Kerala
.... chances of influencing the witnesses and so it was not feasible to release him on bail before examination of the survivor/victim. The learned Judge has stated in that order that, the examination of the survivor can be completed within three weeks. So, a report was called for from the trial cour ...
High Court Of Kerala
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!