Hari Lal P.L Vs State Of Kerala
.... booths, bus stands, toddy shops, running trains etc. (7) Habitual gambling, smuggling of foodgrains and illicit distillation. (8) Forcible collection of subscriptions. (9) Drunken and disorderly behaviour. (10) Decoying persons to houses of ill repute by pimps. (11) Sn ...
High Court Of Kerala
Reji P Vs State Of Kerala
.... rate deponent personally known to me, solemnly affirmed and signed before me, this the 10th day of February, 2014'. The PSC has no case that the relinquishment was received after the date of receipt of requisition for advice by the 5th respondent. Admittedly, no form has been prescribed by the P ...
High Court Of Kerala
Binu Somanathan Vs State Of Kerala
.... s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (POA), 1989, are alleged to have been committed by the accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard. 5. The learned P ...
High Court Of Kerala
Santhosh Kumar.G.L Vs State Of Kerala
.... and 354 of Indian Penal Code. 4. It is submitted that the matter has been amicably settled and the defacto complainant filed affidavit in this regard. The defacto complainant stated in her affidavit that she has no intention to proceed further in this matter. 5. The learned Public Pro ...
High Court Of Kerala
Ijas Vs State Of Kerala
.... 448, 354D(1) of the Indian Penal Code are alleged to have been committed by the accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard. 5. The learned Public Prosecutor also submitted that the matter has been s ...
High Court Of Kerala
P & C Projects Pvt Ltd Vs M/s Inkel Limited
.... es a final decision. 4. Heard the learned Senior Counsel Adv.Mr.George Poonthottam appearing for the applicant under instructions from Adv.Mrs.Nisha George, and Adv.Mr.P.U.Shailajan, the learned counsel for the respondent. 5. The fact that the applicant and the respondents had entered ...
High Court Of Kerala
Sheeja Vs United India Insurance Company
.... g the principles laid down in Ramachandrappa v. Manager, Royal Sundaram Alliance Insurance Co.Ltd [(2011) 13 SCC 236] ought to have assessed the petitioner's monthly income at Rs.10,000/- notionally. 11. The medical evidence reveals that the petitioner sustained the following injuries in th ...
High Court Of Kerala
Babu Samuel Vs Sadasivan Thampi
.... occurred. 8. In cross examination also, PW2 reiterated that he witnessed the occurrence and that the accident occurred because of the negligence on the part of the 1st respondent. The Tribunal has not properly appreciated the evidence of PWs 1 and 2 regarding the occurrence. The Tribunal r ...
High Court Of Kerala
Niranjan Vs State Of Kerala
.... against the minor victim. Later, noticing the pregnancy of the victim, on conducting DNA examination, it was found that one Sanal Raj is the person responsible for the pregnancy. The case against the said Sanal Raj, alleging commission of offences punishable under Sections 376, 376(2)(h)(n) of ...
High Court Of Kerala
Vishnu Joy Vs Raveena B.
.... he learned Family Court has informed us, through a report, that the orders are ready and will be issued today itself (11.11.2024). It is thus obvious that we require to do nothing more than to record the afore. 4. Sri.S.K.Saji - appearing for the respondent, submitted that in view of the af ...
High Court Of Kerala
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