CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 12 of 37

High Courts02 Sept 2008Dismissed

Kasinathan Vs Circle Inspector and Others

High Court Of Kerala · (2009) 1 KLJ 294

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221, 221(1) , 221(2) , 236, 237
Read judgment
High Courts29 Aug 2008Allowed

T.J. Joy and Others Vs Food Inspector and Another

High Court Of Kerala · (2008) CriLJ 4643

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216(5), 319Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2D), 13(3), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 32, 5
Read judgment
High Courts27 Aug 2008Dismissed

Santhamma P.S. Vs Krishnakumar M.P. and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 747 : (2008) 3 KLJ 344

Kerala State and Subordinate Services Rules, 1958 — Rule 10, 13, 15Kerala University Act, 1974 — Section 19, 19(2), 23, 34, 35Kerala University First Ordinances, 1978 — Ordinance 3
Read judgment
High Courts27 Aug 2008

Puthuppan P.K. Vs K.S. Girija and Others

High Court Of Kerala · (2008) 3 KLJ 416 : (2008) 4 KLT 189 : (2009) 5 RCR(Civil) 339 : (2009) 5 RCR(Criminal) 264

Constitution of India, 1950 — Article 14, 15, 16, 19Protection of Human Rights Act, 1993 — Section 2
Read judgment