High Courts30 Aug 2017Allowed
SOJISH, S/O. CHANDRAN Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0033
Indian Penal Code, 1860, Section 376(2)(n) - Punishment for rapeIncome Tax Act, 1961, Section 466(e), Section 466(e), Section 4
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 4 of 27
High Courts30 Aug 2017Allowed
UNNIKRISHNAN. K.T., Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0032
Indian Penal Code, 1860, Section 420, Section 34, Section 406 - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of comm
High Courts24 Aug 2017Disposed
MANIKANDAN. V., S/O. VELLIYANKIRI Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0028
Kerala Conservation of Paddy Land and Wet Land Act, 2008, Section 5(4)(1) -Kerala Paddy Land and Wetland Rules, 2008, Rule 4(6)
High Courts24 Aug 2017Disposed
PRASANTH V., S/O. PRABHAKARA PILLAI Vs THAZHAVA GRAMA PANCHAYATH
High Court Of Kerala · (2017) 08 KL CK 0027
High Courts23 Aug 2017Disposed
SHANKAR P.A Vs THE DISTRICT COLLECTOR
High Court Of Kerala · (2017) 08 KL CK 0026
High Courts23 Aug 2017Disposed
MANOJ KUMAR C Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0025
High Courts22 Aug 2017
ALIKUTTY GURUKKAL Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0024
Transfer of Property Act, 1882, Section 54, Section 53A - "Sale defined" - Part performanceKerala Land Reforms Act, 1963, Section 7E
High Courts22 Aug 2017
Anandan Vs Maijo.
High Court Of Kerala · (2017) 08 KL CK 0023
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountLegal Services Authorities Act, 1987, Section 21 - A
High Courts22 Aug 2017Disposed
JOMON KARINKUTTIKULATHU, KULANADU Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0022
Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, Section 53A, Section 55(a)
High Courts18 Aug 2017Allowed
NANDITHA T.K. IIND YEAR STUDENT, Vs APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
High Court Of Kerala · (2017) 08 KL CK 0020
APJ Abdul Kalam Technological University Act, 2015, Section 60, Section 72, Section 60(1), Section 72(1)
High Courts18 Aug 2017Allowed
JAGAL, S/O. P.J. MARKOSE Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0019
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307, Section 323, Se
High Courts17 Aug 2017
M/s.SPC Lifesciences Pvt. Ltd. Vs Ameya Laboratories Ltd
High Court Of Kerala · (2017) 08 KL CK 0018
Code of Civil Procedure, 1908, Order 8, Rule 6-A -Arbitration and Conciliation Act, 1996, Section 37 - Appealable orders
High Courts17 Aug 2017
UNNIKRISHNAN @ CHANDU Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0017
Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) - Power to examine the accused - Power of the Appellate CourtIndian Penal Code, 1860,
High Courts16 Aug 2017
STATE OF KERALA Vs OMANA S.N
High Court Of Kerala · (2017) 08 KL CK 0015
Payment of Gratuity Act, 1972, Section 14, Section 2(e) - Act to override other enactments, etc - Definitions
High Courts14 Aug 2017
D.P RAJASEKHARAN Vs THE STATE CO-OPERATIVE ELECTION COMMISSION
High Court Of Kerala · (2017) 08 KL CK 0013
High Courts14 Aug 2017Disposed
MOHAMMED BASHEER, S/OABDUL RAHIMAN CHALINGATTU Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0012
Kerala Conservation of Paddy Land and Wet Land Act, 2008, Section 5(4)(i)
High Courts11 Aug 2017
VALIYACHALIL GOPALAN Vs THE STATION HOUSE OFFICER
High Court Of Kerala · (2017) 08 KL CK 0011
Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) -Kerala Abkari Act, 1967, Section 4, Section 31, Section 34, Section 55(a)
High Courts10 Aug 2017
SECRETARY, STATE GOVERNMENT LABOUR DEPARTMENT Vs S.GOPAKUMAR
High Court Of Kerala · (2017) 08 KL CK 0010
Employees State Insurance Act, 1948, Section 57, Section 58, Section 75, Section 56 - Scale of medical benefit - Provision of medical treatment by 65[Stat
High Courts09 Aug 2017
SUBASH CHANDRA BOSE UNNITHAN, Vs STATE OF KERALA
High Court Of Kerala · (2017) 08 KL CK 0009
Code of Criminal Procedure, 1973, Section 386(B)(i) - Power of the Appellate CourtIndian Penal Code, 1860, Section 323, Section 326,
High Courts08 Aug 2017
B.K.EMIL Vs SUNIL LAWRENCE & ANR.
High Court Of Kerala · (2017) 08 KL CK 0008
Code of Civil Procedure, 1908, Order 21Rule 58, Order 37Rule 8 -Code of Criminal Procedure, 1973, Section 482 - Saving of