Ismail Chakkarath Vs State Of Kerala
.... by the State Police Chief on 27.3.2023. He argues that a detailed investigation is therefore required and prayed for the dismissal of the application for anticipatory bail. 8. Upon consideration of the rival submissions, a few facts deserve mention: The allegations against the petiti ...
High Court Of Kerala
Parents Teachers Association, Thazhava A V Government High School Vs Secretary To Government
.... ed in the Sub District Level. He argued that since the Rules do not provide that a student who participated in the Sub District level on the strength of appellate order is entitled to have his or her marks reckoned with that of the school, the reliefs sought in this writ petition cannot be grant ...
High Court Of Kerala
Omana Asokan Vs State Of Kerala
.... aining articles. In the meanwhile, pursuant to the direction of this Court on 20.07.2023, a reconciliation meeting was held and based on an inspection, it was found that only a generator belonging to the petitioner was seen inside the building, apart from two other furniture. Thereafter petitione ...
High Court Of Kerala
Ananthapuri Hospitals And Research Institute Vs Corporation Of Thiruvananthapuram
.... e premises or claim a right to set up a bunk shop within 50 metres of a hospital. 8. Further, the hospital run by the petitioner is situated adjacent to the National Highway. The area in front of the hospital, which includes service roads, is part of the National Highway. Under the National ...
High Court Of Kerala
Praveen Kumar.P.J. Vs University Of Calicut
.... tration found for the semester. 13.11.2023 is stated to be the last date of acceptance of the fee. 2. The Standing Counsel for the University on instructions submits the the petitioner had duly registered for the 1 st and 2 nd semesters but has not registered for the 3rd and 4th semesters ...
High Court Of Kerala
Advocate Rajesh Kumar C. Vs Prasad M. Cherian
.... provides for a specific machinery for resolution of disputes in respect to a cooperative society. Section 69(2)(c) provides that any dispute arising in connection with the election of the Board of Management or any officer of the society shall also be deemed to be a dispute. Such dispute is to ...
High Court Of Kerala
Rupesh R. Vs State Of Kerala
.... points out that the petitioner is not entitled to bail. 5. After having considered the submissions of the learned counsel for the petitioner and learned Public Prosecutor and considering the nature of the offences committed by the petitioner, the quantity of the contraband involved and th ...
High Court Of Kerala
Rashid N.V Vs State Of Kerala
.... are not entitled to get bail. 5. After having considered the submissions of the learned counsel for the petitioners and the learned Public Prosecutor and considering the fact that there are cases registered against the defacto complainant on the complaint of the wife of the first accused an ...
High Court Of Kerala
Kiran Vs State Of Kerala
.... r the petitioner and learned Public Prosecutor and considering the nature of the allegations against the petitioner, the quantity of the contraband involved, and the fact that he has been in custody from 23.9.2023 and also, since there is no apprehension raised by the prosecution that if release ...
High Court Of Kerala
Aneesh Varghese Vs State Of Kerala
.... nnecessary. 4. The learned Public Prosecutor opposed the petition and points out that the petitioner is not entitled to get bail. 5. After having considered the submissions of the learned counsel for the petitioner and the learned Public Prosecutor and considering the fact that the pe ...
High Court Of Kerala
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