High Court Of Kerala Judgments 2017

High Courts21 Dec 2017

R.V.BABU S/O.VISWANATHAN, Vs STATE OF KERALA

High Court Of Kerala · (2017) 12 KL CK 0010

Code of Criminal Procedure, 1973, Section 482, Section 173(2), Section 239, Section 156(3) - Saving of inherent powers of High Court - Report of polic

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High Courts14 Dec 2017Allowed

LAILA Vs THE SUB INSPECTOR OF POLICE

High Court Of Kerala · (2017) 12 KL CK 0007

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High Courts12 Dec 2017

SHAREEF ALI P.K Vs THE SUB INSPECTOR OF POLICE

High Court Of Kerala · (2017) 12 KL CK 0006

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft

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High Courts12 Dec 2017Allowed

RAJEEV NAIR, S/O SREEKUMARAN NAIR Vs STATE OF KERALA

High Court Of Kerala · (2017) 12 KL CK 0005

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section

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High Courts08 Dec 2017

K.C.FIROS Vs SUDHA SUNDARESHAN,

High Court Of Kerala · (2017) 12 KL CK 0003

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts07 Dec 2017

VELAYUDHAN Vs C.SURESH

High Court Of Kerala · (2017) 12 KL CK 0002

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High Courts05 Dec 2017

BAIJU, S/O.KUNJU KOLLAMTHUNDIYIL VEETTIL Vs STATE OF KERALA

High Court Of Kerala · (2017) 12 KL CK 0001

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 324, Sect

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High Courts04 Dec 2017

KOSHY JOHN Vs STATE OF KERALA

High Court Of Kerala · (2017) 12 KL CK 0013

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 148, Se

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High Courts04 Dec 2017Allowed

JOHNY Vs STATE OF KERALA

High Court Of Kerala · (2017) 12 KL CK 0012

Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, Section 8(2)

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High Courts04 Dec 2017

THAIVALAPPIL SURESHAN S/. KRISHNAN Vs STATE (S.I.OF POLICE,EDAKAD)

High Court Of Kerala · (2017) 12 KL CK 0011

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304A - Rash driving or

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High Courts01 Dec 2017Allowed

SIVARAJAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 12 KL CK 0004

Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, Section 55(a)

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High Courts29 Nov 2017Dismissed

MANJULAL Vs UNION OF INDIA

High Court Of Kerala · (2017) 11 KL CK 0016

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High Courts28 Nov 2017

SHANAVAS Vs STATE OF KERALA

High Court Of Kerala · (2017) 11 KL CK 0015

Code of Criminal Procedure, 1973, Section 439, Section 34, Section 372, Section 373, Section 377, Section 366(a)<

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High Courts28 Nov 2017

BIJU ELDO Vs STATE OF KERALA

High Court Of Kerala · (2017) 11 KL CK 0014

Indian Penal Code, 1860, Section 377 - Unnatural offencesProtection Of Children From Sexual Offences Act, 2012, Section 8, Section 7

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High Courts23 Nov 2017Disposed

SHIBU, S/O.SUNDARASAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 11 KL CK 0013

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 323, Sect

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High Courts23 Nov 2017Allowed

C. NARAYANAN, S/O.CHANE Vs THE STATE OF KERALA

High Court Of Kerala · (2017) 11 KL CK 0012

Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, Section 4, Section 55(g)

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High Courts20 Nov 2017Disposed

MATHEWS Vs THE SUB INSPECTOR OF POLICE

High Court Of Kerala · (2017) 11 KL CK 0011

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High Courts16 Nov 2017Allowed

RAJASEKHARAN, S/O.FRANCIS Vs STATE OF KERALA

High Court Of Kerala · (2017) 11 KL CK 0006

Code of Criminal Procedure, 1973, Section 397, Section 313 -Kerala Abkari Act, 1967, Section 55(a)

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High Courts15 Nov 2017Allowed

VIJAYAN, S/O.IMBICHINAGAN Vs THE EXCISE INSPECTOR, KUNNAMANGALAM

High Court Of Kerala · (2017) 11 KL CK 0005

Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, Section 55(a)

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High Courts14 Nov 2017Allowed

VELAYUDHAN.S/O.RAMAN, KOZHISSERIL Vs STATE OF KERALA

High Court Of Kerala · (2017) 11 KL CK 0004

Code of Criminal Procedure, 1973, Section 397, Section 313 -Kerala Abkari Act, 1967, Section 8(2), Section 55(a)

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High Court Of Kerala judgments, 2017