Anilkumar Vs State Of Kerala
.... he appellant used only a kitchen knife to inflict bodily injury also creates a doubt in our minds on the question whether the appellant had any intention to cause the death of the victim. 9. Be that as it may, the version of PW2, the only eye witness who was believed by the Court of Session ...
High Court Of Kerala
Sarvanath Vs State Of Kerala
.... therance of their common intention got the loan sanctioned in the name of the fourth accused by using the title deeds of the complainant and fabricating the documents, got the loan amount paid to the fourth accused, who in turn transferred the money to the accused Nos.1 to 3. The complainant was ...
High Court Of Kerala
Priya Vishnu Vs State Of Kerala
.... plication of mind as to the nature of commission of the offence to hold that it would vitiate public order, that order is legally unsustainable. In this case, it is so evident from the order passed by the detention authority. 3. We also note that the last prejudicial activity was on 09.06.2 ...
High Court Of Kerala
Johnkutty.M.V Vs State Of Kerala
.... withdrawn, petitions after petitions were being filed to delay the trial. 9. I have considered the rival contentions. 10. The pleadings in this case are drafted without clarity and are quite ambiguous. Still, it is understood that petitioner is agitating the question of whether, afte ...
High Court Of Kerala
Midhun Das Vs State Of Kerala
.... conducted so far, found to be the promoter and had canvassed and even arranged meetings for collecting deposits from the public and had even received more than Rs.28,00,000/- from the defacto complainant himself. It was also pointed out that there are two other similar cases as Crime No.53/2024 ...
High Court Of Kerala
Moly P.K. Vs State Of Kerala
.... revent repetition of commission of offence. In a case like this, when there is a considerable delay, the court will have to note whether any live link subsists between the date of last prejudicial activity and the date of passing the detention order. Particularly, in this case, noting that the d ...
High Court Of Kerala
Harshin Harish Vs State Of Kerala
.... ued on 21.10.2023. It seems that many of the cases registered against him are part of political violence in Kannur district. Considering the nature of offences involved by him, we do not propose to interfere with the impugned order. 3. However, taking note of his young age and he needs to s ...
High Court Of Kerala
Anu Vs State Of Kerala
.... the crime registered, the detention officer will have to apply his mind as to the imposition of maximum period of detention. However, there was no application of mind in regard to the imposition of maximum period of detention. 3. We also note that the detention order was passed only on 03. ...
High Court Of Kerala
Sophy Joseph Vs Power Grid Corporation Of India Ltd
.... . It is submitted that there is a tar road on the western side and a pathway on the northern side of the claimant's property. A furniture manufacturing unit and a plastic manufacturing company are situated in close proximity to the property. Moreover, a house is also situated in the claimant's p ...
High Court Of Kerala
K.N.Aji Vs Power Grid Corporation Of India Ltd
.... awarded is illegal. It is hence contended that, considering the extent of damage sustained and the diminution in land value consequent to the drawing of lines, the court below ought to have granted compensation as claimed. 6. Learned Counsel for the Corporation contended that, compensation ...
High Court Of Kerala
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