COURT ARCHIVE

High Court Of Kerala judgments, 2017

527 judgments · page 10 of 27

High Courts29 May 2017Dismissed

M.DEVARAJAN, THAMBURUVIL VEEDU Vs T.RAVEENDRAN, S/O.RAMAN

High Court Of Kerala · (2017) 05 KL CK 0033

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

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High Courts29 May 2017Allowed

MURUKESAN, S/O.KARUPPAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0032

Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) -Kerala Abkari Act, 1967, Section 8(2)

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High Courts26 May 2017

BIJU, S/O. SIVARAJAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0031

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 156(3) - Saving of inherent powers of High Court - Cognizance of offences by Magistrates - Police offic

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High Courts26 May 2017

NASARUDHEEN T.P Vs ADMINISTRATOR U.T. OF LAKSHADWEEP

High Court Of Kerala · (2017) 05 KL CK 0030

Code of Criminal Procedure, 1973, Section 439, Section 161, Section 173(2), Section 164 - Special powers of High Court or Court of Session regarding b

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High Courts26 May 2017Allowed

SUBAIRATH W/O. SIRAJ Vs ADMINISTRATOR, UNION TERRITORY OF LAKSHADWEEP

High Court Of Kerala · (2017) 05 KL CK 0029

Code of Criminal Procedure, 1973, Section 439, Section 173(2) - Special powers of High Court or Court of Session regarding bail - Report of police officer on completion of Investigation

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High Courts26 May 2017Disposed

STATE OF KERALA Vs ABDURAHIMAN C.P PTA PRESIDENT

High Court Of Kerala · (2017) 05 KL CK 0028

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High Courts26 May 2017

CHANDRABOSE, S/O.KODIYAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0027

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High Courts25 May 2017

K.S.RAJESH Vs K.M.BASHEER & ANR

High Court Of Kerala · (2017) 05 KL CK 0026

Constitution of India, Article 20 - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 397, Section 401,

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High Courts25 May 2017

THOMAS JOSEPH Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0025

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

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High Courts25 May 2017

CHANDRABABU Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0024

Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) -Kerala Abkari Act, 1967, Section 8(2)

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High Courts25 May 2017Dismissed

Babu Vs Kunjumol Nandiyanathayil

High Court Of Kerala · (2017) 2 KerLJ 964 : (2017) 3 RCRCriminal 344

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 177, Section 397, Section 401, Section 407, Section 407(2), Section 5(ii)Kerala High Court Act, 1958 - Section 5(2)

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High Courts24 May 2017Disposed

CHELLAPPAN Vs THE STATION HOUSE OFFICER

High Court Of Kerala · (2017) 05 KL CK 0022

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts24 May 2017

UNION OF INDIA Vs A.GEETHA, D/O.ANANDAVALLI & Ors

High Court Of Kerala · (2017) 05 KL CK 0021

Railway Claims Tribunal Act, 1987, Section 16 - Application to Claims Tribunal

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High Courts24 May 2017Allowed

SHIHAB Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0020

Indian Penal Code, 1860, Section 324, Section 427, Section 398 - Voluntarily causing hurt by dangerous weapons or means - Mischief causing damage to the amount of fifty ru

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High Courts24 May 2017

MARY VINCENT Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0019

Code of Criminal Procedure, 1973, Section 482, Section 156(3), Section 473, Section 468(2)(c) - Saving of inherent powers of High Court - Police offic

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High Courts24 May 2017Disposed