COURT ARCHIVE

High Court Of Kerala judgments, 2017

527 judgments · page 5 of 27

High Courts08 Aug 2017

K.J.SHAJI Vs THODUPUZHA PRIMARY CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANK LTD. & Anr.

High Court Of Kerala · (2017) 08 KL CK 0007

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 357(3) - Calling for records to exercise powers of revision - High Courts powers of revision - Order to

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High Courts08 Aug 2017

AUGUSTINE BABU. Vs SH.MOHD.SAMIUR RAHMAN ANSARI. & ORS.

High Court Of Kerala · (2017) 08 KL CK 0006

Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Rem

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High Courts08 Aug 2017Dismissed

Sajan Varghese Vs Union of India

High Court Of Kerala · (2017) 08 KL CK 0005

Indian Penal Code, 1860, Section 120B, Section 354D - Punishment of criminal conspiracyCommissions of Inquiry Act, 1952, Section 3(1) - Appointmen

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High Courts04 Aug 2017Dismissed

K.D. SEBASTIAN S/O.DEVASSYKUTTY, & ORS. Vs LAJU P.V., & ORS.

High Court Of Kerala · (2017) 08 KL CK 0004

Kerala Co-operative Societies Rules, 1969, Rule 35A(6)(b)

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High Courts03 Aug 2017Disposed

P K AYYOOB, Vs DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD

High Court Of Kerala · (2017) 08 KL CK 0031

Kerala Conservation of Paddy Land and Wet Land Act, 2008, Section 5(4)(i)

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High Courts03 Aug 2017

MUHAMMED THOUFEEQUE, S/O. E.M.IBRAHIM Vs STATE OF KERALA

High Court Of Kerala · (2017) 08 KL CK 0030

Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) -Kerala Abkari Act, 1967, Section 4, Section 31, Section 34, Section 50, Section 55(a)

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High Courts02 Aug 2017Dismissed

RAVIKUMAR K.M. S/O.UNNIKRISHNAN NAIR Vs STATE OF KERALA

High Court Of Kerala · (2017) 08 KL CK 0021

Code of Criminal Procedure, 1973, Section 357(3), Section 378(4) - Order to pay compensation - Appeal in case of acquittalNegotiable Instruments Act, 1881,

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High Courts31 Jul 2017

ASHAMOL V.V Vs THE SUPERINTENDENT OF POLICE DISTRICT POLICE OFFICE

High Court Of Kerala · (2017) 07 KL CK 0027

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High Courts31 Jul 2017

NOUFAL M.H. Vs STATE OF KERALA

High Court Of Kerala · (2017) 07 KL CK 0026

Code of Criminal Procedure, 1973, Section 41, Section 42, Section 151, Section 155(2), Section 2(c), Section 195(1)(

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High Courts31 Jul 2017

SURAJA.J Vs ADMINISTRATOR, UNION TERRITORY OF LAKSHADWEEP

High Court Of Kerala · (2017) 07 KL CK 0025

Indian Penal Code, 1860, Section 34 -Lakshadweep Prohibition Regulation, 1979, - Section 3(a), Section 7(a), Section 3(b), Section 3(f), Section 3(g), Section 3(k)

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High Courts28 Jul 2017Disposed

SEA BLUE SHIPYARD LTD, Vs STATE BANK OF INDIA

High Court Of Kerala · (2017) 07 KL CK 0022

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High Courts20 Jul 2017Disposed

ROSAMMA STELLA FLORANCE Vs LAZAR NADAR SELVA RAJAN NADAR

High Court Of Kerala · (2017) 07 KL CK 0021

Code of Civil Procedure, 1908, Order 23Rule 1(3) -Limitation Act, 1963, Article 58

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High Courts20 Jul 2017

MUNDOTTU KAVIL THEKKEAMARATH KUNHANANTHA MARAR Vs KALLAT ABDUL VARI

High Court Of Kerala · (2017) 07 KL CK 0020

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts20 Jul 2017Allowed

OMANAKUTTAN, S/O. BHASKARAN NAIR Vs STATE OF KERALA

High Court Of Kerala · (2017) 07 KL CK 0019

Code of Criminal Procedure, 1973, Section 313, Section 174, Section 386(B)(i) - Power to examine the accused - Police to enquire and report on suicide, etc - Power of the

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High Courts14 Jul 2017Dismissed

JOSE, Vs THE EMPLOYEES STATE INSURANCE CORPORATION,

High Court Of Kerala · (2017) 07 KL CK 0015

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High Courts13 Jul 2017Disposed

THE FEDERAL BANK LTD Vs SUPERINTENDENT OF POLICE (RURAL),

High Court Of Kerala · (2017) 07 KL CK 0014

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High Courts12 Jul 2017Disposed

PRAKASH THANKAPPAN,KALLARUVELI HOUSE Vs STATE OF KERALA,REP.BY PUBLIC

High Court Of Kerala · (2017) 07 KL CK 0013

Kerala Abkari Act, 1967, Section 8(2), Section 354(4)

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High Courts12 Jul 2017Allowed

SEBI GEORGE Vs VARANDARAPPILLY GRAMA PANCHAYATH

High Court Of Kerala · (2017) 07 KL CK 0012

Kerala Conservation of Paddy Land and Wet Land Act, 2008, Section 3A

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High Courts12 Jul 2017Allowed

Shanavas Vs State of Kerala

High Court Of Kerala · (2017) 07 KL CK 0011

Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawLand Acquisition Act, 1894, Section 21, Section 23

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High Courts12 Jul 2017

MAHABALA SAFALIA, AGED 42 YEARS, S/O.LAXMANA SAFALIA Vs STATE OF KERALA

High Court Of Kerala · (2017) 07 KL CK 0010

Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, Section 8(2), Section 53A

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