High Courts25 Jun 2009Dismissed

Sreekumar Vs State of Kerala and Another

High Court Of Kerala · (2009) CriLJ 3862 : (2010) 1 Crimes 484 : (2009) 3 ILR (Ker) 524 : (2009) 2 KLJ 692 : (2009) 3 KLT 265 : (2010) 6 RCR(Criminal) 2030

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 320, 324, 325, 326
High Courts24 Jun 2009Dismissed

Balan Vs State of Kerala

High Court Of Kerala · (2009) 4 KLT 283 : (2011) 7 RCR(Criminal) 124

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 468Penal Code, 1860 (IPC) — Section 34, 417, 420
High Courts24 Jun 2009Allowed

Kanaka Raj Vs State of Kerala

High Court Of Kerala · (2010) 1 Crimes 655 : (2009) 4 ILR (Ker) 255 : (2009) 3 KLT 330 : (2010) 6 RCR(Criminal) 1882

Criminal Procedure Code, 1973 (CrPC) — Section 482Legal Services Authorities Act, 1987 — Section 21Penal Code, 1860 (IPC) — Section 498A
High Courts23 Jun 2009Allowed

E.S.I. Corporation Vs K.B. Pushpa

High Court Of Kerala · (2009) 16 KLJ 827 : (2009) 3 KLT 562

Civil Procedure Code, 1908 (CPC) — Section 114Employees State Insurance (General) Regulations, 1950 — Regulation 75Employees State Insurance Act, 1948 — Section 54A, 54A(2), 55, 55(1), 55(2)
High Courts22 Jun 2009Allowed

Vasudevan Namboodiri Vs Krishnan Namboodiri

High Court Of Kerala · (2009) 3 ILR (Ker) 125 : (2009) 3 KLT 136

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 227Legal Services Authorities Act, 1987 — Section 19
High Courts22 Jun 2009

Thomas Vs Thahira Beevi

High Court Of Kerala · (2009) 3 ILR (Ker) 249 : (2009) 2 KLJ 731

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151Constitution of India, 1950 — Article 227
High Courts22 Jun 2009

T.V.R. Fund Vs Official Receiver

High Court Of Kerala · (2009) 3 ILR (Ker) 481 : (2009) 3 KLT 508

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 68Limitation Act, 1963 — Section 5Provincial Insolvency Act, 1920 — Section 20, 22, 47, 5, 59