Sunitha Vasanth P.V. Vs State Of Kerala
.... ing W.P(C) No.29763/2022 and 29023/2022, respectively. They also challenge the amendment brought in Rule 44A Chapter 14A of the KER. By Ext.R5(e) order in W.P(C) No. 7204/2022 dated 16.9.2022, the Deputy Director of Education directed the Manager to implement Ext.P12 order and to report the same ...
High Court Of Kerala
Vasu Vs State Of Kerala
.... ing Shiju. Since this witness did not support fully the prosecution case, he was also examined by the Public Prosecutor in terms of Section 154 of the Indian Evidence Act. In cross-examination, PW6 testified that there was a quarrel inside the toddy shop between the accused who were present ther ...
High Court Of Kerala
Shihab M.P. Vs Sree Gokulam Chit & Finance Co. Ltd.
.... e judgment of conviction concurred by the First Appellate Court deserves no interference. 3. But, the sentence awarded seems to be so exorbitant. The trial court imposed a substantive sentence of six months simple imprisonment, which was reduced by the First Appellate Court to one month and ...
High Court Of Kerala
Johny Padikala Vs P.C.Hassan
.... ss is one sanctioned under law. The leasing out is not for a prohibited or illegal activity. The owner had taken all necessary precautions by insisting the second defendant to conduct business in accordance with the explosives laws and further prohibiting him from storing any articles not sancti ...
High Court Of Kerala
Muhammed Mansoor Vs State Of Kerala
.... the Police, he is likely to be sent into judicial custody on such surrender. This application is submitted in such circumstances. 3. Heard Sri.C. Dheeraj Rajan, learned counsel for the petitioner and Smt.Sreeja V., learned Public Prosecutor for the State. 4. After considering all the ...
High Court Of Kerala
Chinnu Darwin Vs Feialoh Francis P
.... e have heard the learned counsel for the petitioner. According to the learned counsel for the petitioner, Ext.P7 order was passed by the Family Court without conducting necessary enquiry and without hearing the wife. He also claimed that the wife has not violated Ext.P4 order. 4. As per Ext ...
High Court Of Kerala
Eby Cherian Vs Jerema John
.... he child. As per Ext.P2 order, the Family Court has already granted overnight custody of the child on every Saturday. Since he has to return back to his place of work, a direction is to be given to the Family Court, Ernakulam to dispose of Ext.P4 application at the earliest. 3. We have hear ...
High Court Of Kerala
Firoz Khan @ Shinu Vs State Of Kerala
.... and stated that the offences and the allegations against the petitioners were serious and that all of them had very bad antecedents. The learned Public Prosecutor points out that the third accused has 11 cases against him, the second accused has four cases, the third accused has four cases and t ...
High Court Of Kerala
Sumesh .P.P. Vs Central University Of Kerala
.... ked only third, he could not have been appointed as Assistant Registrar even if his claim for seniority was upheld. I accept the argument of the learned senior counsel for the University that the selection could not have been impugned without the appointed candidate in the party array with the r ...
High Court Of Kerala
Ajithkumar Vs ICICI Bank Limited
.... liberately omitted to do so. In the circumstances, the Bank had no other go than to proceed against the petitioners invoking the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. The impugned Ext.P2 was issued in these circums ...
High Court Of Kerala
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