High Courts14 Nov 2017Allowed
REJIMON, S/O.KUNJU Vs THE STATE OF KERALA
High Court Of Kerala · (2017) 11 KL CK 0003
Kerala Forest Act, 1961, Section 27(1)(E)(III)
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 2 of 27
High Courts13 Nov 2017Disposed
UNITED INDIA INSURANCE COMPANY LIMITED, Vs M/S.LAKSHADWEEP TRAVEL LINKS & TRANSPORT CONTRACTORS CENTER
High Court Of Kerala · (2017) 11 KL CK 0001
High Courts07 Nov 2017
TITUS P. CHERIYAN, Vs KERALA STATE ELECTRICITY BOARD LIMITED
High Court Of Kerala · (2017) 11 KL CK 0019
High Courts06 Nov 2017
DR.A.SREEKUMAR Vs STATEOF KERALA
High Court Of Kerala · (2017) 11 KL CK 0018
Indian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property
High Courts02 Nov 2017Dismissed
RAMESH Vs STATE OF KERALA
High Court Of Kerala · (2017) 11 KL CK 0010
Code of Criminal Procedure, 1973, Section 439 -Kerala Forest Act, 1961, — Section 47C(1), Section 47C(1), Section 27(1)(e), Section 27(1)(e), Section 27(1)(e), Section 27(iii), Section 27(iii), Section 27(
High Courts02 Nov 2017Dismissed
NAVANEETH SANTHOSH, Vs INTELLIGENCE OFFICER, NARCOTIC CONTROL BUREAU SUB ZONE,
High Court Of Kerala · (2017) 11 KL CK 0009
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 25, Section 28, Section 29, Section 27A, Section 8(c), S
High Courts02 Nov 2017
ARUNKUMAR M.K, S/O. KESAVAN Vs STATE OF KERALA
High Court Of Kerala · (2017) 11 KL CK 0008
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, S
High Courts30 Oct 2017
ANIL KUMAR, S/O.GOPALAN Vs STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0022
Code of Criminal Procedure, 1973, Section 439 -Kerala Abkari Act, 1967, Section 8(1), Section 8(2)
High Courts30 Oct 2017
MUHAMMEDKUTTY @ MANI Vs STATE OF KERALA,
High Court Of Kerala · (2017) 10 KL CK 0021
Code of Criminal Procedure, 1973, Section 439 -Kerala Forest Act, 1961, Section 52, Section 84, Section 27 (1)(d)(e), Section 47 (C)(F)(G)(H)
High Courts30 Oct 2017Allowed
JAYASWAMI @ JAYA, S/O. HANYA MANTHAPPA Vs STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0020
Code of Criminal Procedure, 1973, Section 437 -Kerala Abkari Act, 1967, Section 58
High Courts26 Oct 2017Dismissed
VISHAKH. M.S. Vs THE STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0019
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts26 Oct 2017
AMAL P. ASOKAN Vs STATE OF KERALA,
High Court Of Kerala · (2017) 10 KL CK 0018
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 324, Section
High Courts26 Oct 2017Dismissed
ABDULSALIM, Vs STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0017
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 4
High Courts26 Oct 2017
RATHEESH Vs STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0016
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts26 Oct 2017
VARGHESE @ BABY Vs THE STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0015
Code of Criminal Procedure, 1973, Section 438 -Wild Life Protection Act, 1972, Section 51
High Courts26 Oct 2017
MARY JOSEPH, W/O. JOSEPH Vs SUB INSPECTOR OF POLICE KASABA POLICE STATION
High Court Of Kerala · (2017) 10 KL CK 0014
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts25 Oct 2017
VICTORIA Vs YESURAJ KUMAR
High Court Of Kerala · (2017) 10 KL CK 0012
Code of Civil Procedure, 1908, Section 20, Section 15 - Other suits to be instituted where defendants reside or cause of action arises - Court in which suits to be instituted
High Courts24 Oct 2017
NOUFAL K.T., Vs STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0011
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 354, S
High Courts24 Oct 2017Allowed
RAJENDRAN Vs STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0010
Code of Criminal Procedure, 1973, Section 439 -Kerala Abkari Act, 1967, Section 55(i)
High Courts24 Oct 2017
SAJU Vs STATE OF KERALA
High Court Of Kerala · (2017) 10 KL CK 0009
Code of Criminal Procedure, 1973, Section 439 -Kerala Abkari Act, 1967, Section 58, Section 55(a)