High Courts12 Apr 2017
Vamadevan Vs P. Sheela
High Court Of Kerala · (2017) 04 KL CK 0020
Code of Civil Procedure, 1908, Section 145 - Enforcement of liability of surety
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 12 of 27
High Courts12 Apr 2017
SARATH S Vs STATE OF KERALA
High Court Of Kerala · (2017) 04 KL CK 0019
Code of Criminal Procedure, 1973, Section 205, Section 205, Section 482, Section 62, Section 317, Section 205(1)<
High Courts12 Apr 2017
VALIA KOONAMBAIKULAM SREE BHADRAKALI TEMPLE & Ors Vs RAJENDRAN & Ors
High Court Of Kerala · (2017) 04 KL CK 0018
Code of Civil Procedure, 1908, Section 9, Section 92 - Courts to try all civil suits unless barred - Public charities1
High Courts12 Apr 2017Disposed Off
N. Radhakrishnan Vs State of Kerala Represented By Its Chief Secretary
High Court Of Kerala · (2017) 04 KL CK 0010
High Courts11 Apr 2017Allowed
RAJAN S/O.KUTTAPPAN Vs STATE OF KERALA
High Court Of Kerala · (2017) 04 KL CK 0017
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304 - Punishment for mur
High Courts11 Apr 2017
Sarafunneesa Vs The Village Officer
High Court Of Kerala · (2017) 04 KL CK 0016
Kerala Revenue Recovery Act, 1968, Section 44, Section 44(3)
High Courts11 Apr 2017
O.P.SHEEJA Vs STATE OF KERALA & Ors
High Court Of Kerala · (2017) 04 KL CK 0015
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Apr 2017
V.G.K. Naidu Vs Bharat Petroleum Corporation Ltd. and others
High Court Of Kerala · (2017) 04 KL CK 0014
High Courts11 Apr 2017Disposed Off
P. Devasahayam Vs G. Sudhakaran Nair
High Court Of Kerala · (2017) 2 KerLJ 647 : (2017) 2 KLT 649
Penal Code, 1860 (IPC) - Section 193
High Courts10 Apr 2017
THE SOUTH INDIAN BANK LIMITED Vs K.P. RAMACHANDRAN & ANR.
High Court Of Kerala · (2017) 04 KL CK 0013
Transfer of Property Act, 1882, Section 59, Section 58(f) - Mortgage when to be by assurance - "Mortgage", "mortgagor", "mortgagee", "mortgage-money", and "mortgage- deed" defined
High Courts10 Apr 2017
P.V. BALACHANDRAN Vs THE REGISTRAR OF CO-OPERATIVE SOCIETIES & Ors
High Court Of Kerala · (2017) 04 KL CK 0012
Kerala Co-operative Societies Act, 1969, Section 31, Section 28(5)
High Courts10 Apr 2017
HAFSA RAHMAN T. Vs STATE OF KERALA & ORS.
High Court Of Kerala · (2017) 04 KL CK 0011
Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsNegotiable Instr
High Courts10 Apr 2017Disposed Off
Sarada Vs Radhamani
High Court Of Kerala · (2017) 2 KLT 327
Evidence Act, 1872 - Section 58, Section 67, Section 68Succession Act, 1925 - Section 63
High Courts07 Apr 2017Disposed Off
The Executive Director Vs A.P.J. Abdul Kalam Technological University
High Court Of Kerala · (2017) 2 KerLJ 727
Constitution of India, 1950 - Article 226
High Courts06 Apr 2017
Shereef Secretary Vs Muhammed Shefeek Kattekattu Parambil
High Court Of Kerala · (2017) 04 KL CK 0040
Kerala Headload Workers Rules, 1981, Rule 26, Rule 26A, Rule 26C, Rule 26A(1), Rule 26A(2), Rule 26A(3), Rule 26A(4)
High Courts06 Apr 2017
RAJEEV K.R Vs THE STATE OF KERALA & ANR
High Court Of Kerala · (2017) 04 KL CK 0039
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 324, Section
High Courts06 Apr 2017Allowed
Binu P.A. Vs Ashla N.A.
High Court Of Kerala · (2017) 2 ILRKerala 466
Muslim Marriage Act, 1939 - Section 2
High Courts05 Apr 2017
THE THATTAMALA MUSLIM JAMA-ATH, THATTAMALA Vs ABOOBECKER
High Court Of Kerala · (2017) 04 KL CK 0038
Code of Civil Procedure, 1908, Order 39Rule 1
High Courts05 Apr 2017
G. DOPALAKRISHNAN NAIR Vs STATE OF KERALA
High Court Of Kerala · (2017) 04 KL CK 0037
High Courts05 Apr 2017
Santhakumari A Vs State of Kerala
High Court Of Kerala · (2017) 04 KL CK 0036
Kerala Joint Hindu Family System (Abolition) Act, 1975, Section 2, Section 4(1) -Kerala Stamp Act, 1959, Section 33