CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2017

527 judgments · page 23 of 27

High Courts30 Jan 2017Disposed Off

Raju Narayana Swamy Vs Beena M.D

High Court Of Kerala · (2017) 173 AIC 553 : (2017) 2 CriCC 327 : (2017) 1 ILRKerala 1006 : (2017) 1 KerLJ 802 : (2017) 1 KLT 661 : (2017) 3 RCRCivil 349 : (2017) 3 RCRCriminal 113

Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 26
Read judgment
High Courts27 Jan 2017Allowed

P.V. Unnikrishnan Vs State of Kerala

High Court Of Kerala · (2017) 2 ILRKerala 63 : (2017) 1 KerLJ 611 : (2017) 1 KLT 565

Constitution of India, 1950 - Article 226Dentists Act, 1948 - Section 46(5), Section 46(5), Section 46A, Section 46ARevised Dentists (Code of Ethics) Regulations, 2014 - Regulation 9.2
Read judgment
High Courts27 Jan 2017

K.P.UNNIKRISHNAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 01 KL CK 0037

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
Read judgment
High Courts25 Jan 2017Allowed

K. Sudhakara Shenoy Vs State of Kerala

High Court Of Kerala · (2017) 1 KerLJ 782 : (2017) 1 KLT 978

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 38, Section 51(c)Criminal Procedure Code, 1973 (CrPC) - Section 374(3), Section 377(1)Penal Code, 1860 (IPC) - Section 225B
Read judgment
High Courts23 Jan 2017Dismissed

Fr. K.O. Thomas Vs State of Kerala

High Court Of Kerala · (2017) 2 ILRKerala 155 : (2017) 1 KerLJ 583 : (2017) 1 KLT 735

Copyright Act, 1957 - Section 63Criminal Procedure Code, 1973 (CrPC) - Section 482
Read judgment
High Courts23 Jan 2017Allowed

Varkey Thomas Vs G. Vijayendra Kurup

High Court Of Kerala · (2017) 1 ICC 894 : (2017) 2 ILRKerala 86 : (2017) 1 KerLJ 594 : (2017) 1 KLT 483 : (2017) 2 RCRCivil 572

Contract Act, 1872 - Section 73, Section 74Transfer of Property Act, 1882 - Section 55(1)(a)
Read judgment