Smt.Seetha Devi Vs Smt.Jayalakshmi
.... that he was not having a valid driving licence at the time when the accident took place. 9. By relying on the dictum laid down by a Division Bench of this Court in United India Insurance Company Ltd v. Annakutty and Another [2005 (2) KLJ 541], the learned counsel for the appellant argued t ...
High Court Of Kerala
M/s Car Tree Accessories Pvt. Ltd Represented By Its Managing Director Noufal Pakkarath Ahammed Vs State Bank Of India
.... rds the outstanding loan due to the Bank on or before 28.11.2024, and if the amount is paid, the petitioner will not be dispossessed from the secured asset. 2. The time granted by the Tribunal for making payment of Rs.1.50 crores on or before 28.11.2024 is extended up to 25.12.2024. It is m ...
High Court Of Kerala
Mahesh Vs State Of Kerala
.... e accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard in a case involving matrimonial dispute. The defacto complainant stated in the affidavit that she has no further grievance against the petitioner. 5. The ...
High Court Of Kerala
Kodenchery Granites And Stones Private Limited Vs Union Of India
.... . S.K. Saju, the learned counsel for the petitioner, Sri. Sangeeth C.U., the learned Special Government Pleader and the learned Standing Counsel for the 2nd respondent. 3. The learned Senior Counsel submits that the petitioner has complied with all procedural formalities to facilitate the ...
High Court Of Kerala
Hari G. Nair Vs State Of Kerala
.... rnment Pleader. 3. The learned Government Pleader on instructions submits that, after resurvey, a portion of the property of the petitioners was found to be puramboke land and that is the reason why the 6th respondent is not accepting land tax after 2015. 4. Exts. P1 and P2 prove the p ...
High Court Of Kerala
N. Binoj Vs Income Tax Officer
.... ce on the decision reported in Chandreshbhai Jayantibhai Patel v. Income Tax Officer [(2019) 413 ITR 276 (Guj)]. In Chandreshbhai’s case (supra), the Gujarat High Court held that notice under Section 148 of the Income Tax Act 1961 is a jurisdictional notice, and existence of a valid notice under ...
High Court Of Kerala
Haneefa Vs Union Of India
.... (h) The statement of protected witnesses 36 and 37 would speak about the presence of Naushad (A-48) along with assailants and other accused at the conspiracy place near Khabrishtan at Palakkad in the nigh of 15.04.2022 from where they left for conducting recce the target to commit terrorist act. ...
High Court Of Kerala
Aswathy K.A Vs State Of Kerala
.... dvisory Board formed its opinion and forwarded the same to the Government with the junction of the Chairman and contra allegations in the writ petition are baseless and false. According to the counsel, the 2nd respondent passed Ext.P4 detention order after arriving at the requisite objective as ...
High Court Of Kerala
Mathew K.Cheriyan Vs Enjini R. And Another
.... tam Chitty Fund and according to him the complainant advanced Rs.50,000/- to the accused in his presence and she issued Ext.P1 cheque dated 07.08.2004 at the time of receipt of the amount itself, i.e on 23.07.2004. 9. PW1 claimed to be a witness to the entire transaction between the complai ...
High Court Of Kerala
M.J.Paul Vs N.J.Sholy And Another
.... otiable Instruments Act (N.I.Act for short), vide judgment dated 24/11/2000. Today when the appeal is taken up for consideration, learned Public Prosecutor made available, report of the Commissioner of Police, Thrissur City, stating that the 1 st respondent/accused is no more, and copy of ...
High Court Of Kerala
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