City Union Bank Vs Sub Registrar
.... dated 04.01.2019. The 6th respondent, who was defendant in the OS, remained ex-parte and an ex-parte Decree was passed on 07.01.2019. The defendant then filed IA No.253/2019 to set aside the ex-parte Decree. The Sub Judge set aside the ex-parte Decree and the Original Suit was included in the li ...
High Court Of Kerala
Thanu Nahak Vs State Of Kerala
.... ct that the contraband allegedly seized from the accused is of an intermediate quantity, the petitioner does not have any criminal antecedents, the petitioner has been in judicial custody for the last 86 days, the investigation in the case is practically complete and the recovery has been effect ...
High Court Of Kerala
Bharatheeya Jyothisha Vichara Sangham Vs State Of Kerala
.... tition, produced as Exts.P2 and P3 in the original petition. The respondent-landlord had filed Ext.P4 counter to the petition for condonation of delay, filed as above. Apart from filing E.P.No.28 of 2024 before the Principal Munsiff’s Court, Ernakulam, for execution of the eviction order. It is ...
High Court Of Kerala
Sandhya S. Pai Vs M. Vijaya Sankar
.... tition, produced as Exts.P2 and P3 in the original petition. The respondent-landlord had filed Ext.P4 counter to the petition for condonation of delay, filed as above. Apart from filing E.P.No.28 of 2024 before the Principal Munsiff’s Court, Ernakulam, for execution of the eviction order. It is ...
High Court Of Kerala
Manu Joseph Vs Kochi Metro Rail Project
.... to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 has been issued, no further proceedings were initiated thereafter. Now, the respondent No.1 has filed a statement stating that, the respondent No.4 has informed him in writing that the land belon ...
High Court Of Kerala
Sibu @ Thumpi Vs State Of Kerala
.... the said witness has stated that he is not aware of the distance from his house to the place where the incident happened. PW3, who stated that he used to come to that place in bus, answered to the specific question put to him during cross-examination, that he did not count the number of bus stops ...
High Court Of Kerala
Nissar Vs State Of Kerala
.... cords, it is seen that the accused No.4 failed to appear before the trial court on many occasions, which resulted in transferring the case against him to the register of long pending cases. It was in the said circumstances, M.C. No.5 of 2022 was initiated. Even after the initiation of the procee ...
High Court Of Kerala
Mithu Surendran Vs Mundakkayam Grama Panchayat, Represented By Its Secretary
.... [2018 (4) KLT 913 (F.B.)], Kinallur Rock Sand v. State of Kerala [2021 (2) KLT 351] and also in the recent decision in District Collector v. Sajith Lal [2023 KLT Online 1225] which held that merely because the property was exempted under the Act as a plantation, there was no restriction on ...
High Court Of Kerala
Sam Raj A Vs State Of Kerala
.... ial courts. [Reference to the decision in High Court Bar Association, Allahabad v. State of UP & Others [2024 INSC 150] is appropriate]. If a direction is issued by this Court, it will be overlooking the priority of other cases. Therefore, the relief sought for is only to be declined. ...
High Court Of Kerala
Shan S Vs State Of Kerala
.... ounsel for the petitioner and the learned Public Prosecutor, I am of the view that this Crl.M.C. can be disposed of with a direction. 4. Since the petitioner has expressed his willingness to participate in the trial, there will be a direction to the Judicial First Class Magistrate’s Court-I ...
High Court Of Kerala
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