High Courts12 Jul 2017Dismissed
R.VISWANATHAN, S/O.RAGHAVAN Vs STATE OF KERALA
High Court Of Kerala · (2017) 07 KL CK 0009
COURT ARCHIVE
High Court Of Kerala judgments, 2017
527 judgments · page 6 of 27
High Courts11 Jul 2017Disposed
BIJU, S /O CHERIAN Vs VENGOLA GRAMA PANCHAYATH
High Court Of Kerala · (2017) 07 KL CK 0008
High Courts11 Jul 2017Disposed
THOMAS, S/O.KURIAKOSE Vs STATE OF KERALA (REPRESENTED BY S.I.OF POLICE,
High Court Of Kerala · (2017) 07 KL CK 0007
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 304A, Section 304(A) - Causing death
High Courts11 Jul 2017Allowed
K.C.SUBASH Vs THE PALAKKAD MUNICIPALITY
High Court Of Kerala · (2017) 07 KL CK 0006
High Courts10 Jul 2017Disposed
ANIL KUMAR @ RAJAN, S/O.UYALUKKUNNINMEL Vs STATE OF KERALA
High Court Of Kerala · (2017) 07 KL CK 0005
Code of Criminal Procedure, 1973, Section 313, Section 354(4) -Kerala Abkari Act, 1967, Section 8(2)
High Courts10 Jul 2017
AMBILI Vs SAROJINI
High Court Of Kerala · (2017) 07 KL CK 0004
Code of Criminal Procedure, 1973, Section 125, Section 125(1), Section 125(1)(d) - Order for maintenance of wives, children and parents - Order for maintenance of wives, c
High Courts10 Jul 2017
SHUHARA (FATHIMATHIL) Vs SHAMSUDHEEN O.V. & ORS.
High Court Of Kerala · (2017) 07 KL CK 0003
High Courts07 Jul 2017Dismissed
THE COMMISSIONER OF CENTRAL EXCISE, Vs M/S SAI SERVICE STATION LTD.,
High Court Of Kerala · (2017) 07 KL CK 0039
Motor Vehicles Act, 1988, Section 50, Section 50, Section 177, Section 177 - Transfer of ownership - General provision for punishment of offences(
High Courts07 Jul 2017
A.K. PRATAP, & Anr. Vs CENTRAL BUREAU OF INVESTIGATION ANTI CORRUPTION BRANCH
High Court Of Kerala · (2017) 07 KL CK 0038
Constitution of India, Article 20(3) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482, Section 311A
High Courts07 Jul 2017
SHINE Vs STATE OF KERALA
High Court Of Kerala · (2017) 07 KL CK 0037
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 302, Section 34,
High Courts07 Jul 2017Dismissed
Female Health Company UK PLC., 3 Vs HLL Lifecare Limited
High Court Of Kerala · (2017) 07 KL CK 0036
Arbitration and Conciliation Act, 1996, Section 9, Section 2(2) -Patent Act, 1970, Section 108
High Courts07 Jul 2017
THE COMMISSIONER OF CENTRAL EXCISE Vs M/S SAI SERVICE STATION LTD
High Court Of Kerala · (2017) 07 KL CK 0035
Transfer of Property Act, 1882, Section 54 - "Sale defined"Contract Act, 1872, Section 3 - Communication, acceptance and revocation of proposals.Moto
High Courts07 Jul 2017
PALAKKAD JILLA BUS OPERATORS ASSOCIATION, & ANR. Vs THE GOVERNMENT OF KERALA, REP. BY SECRETARY TO GOVERNMENT, MINISTRY OF TRANSPORT, & ORS.
High Court Of Kerala · (2017) 07 KL CK 0034
Motor Vehicles Act, 1988, Section 100, Section 100, Section 102, Section 102, Section 100(3), Section 100(3)<
High Courts05 Jul 2017Allowed
T.S. ARUMUGHAN, S/O.THAYYIL SANKARAN, & ORS. Vs K. MADHUSUDHANAN NAIR, & ORS.
High Court Of Kerala · (2017) 07 KL CK 0033
Code of Civil Procedure, 1908, Order 41Rule 27 -Evidence Act, 1872, Section 114 - Court may presume existence of certain facts
High Courts05 Jul 2017
Jacob Kuruvila Vs Babu Joseph S/o. Joseph
High Court Of Kerala · (2017) 07 KL CK 0032
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts05 Jul 2017
SHRIRAM TRANSPORT FINANCE CO. LTD. Vs NADUVACHERI BALAKRISHNAN & ORS.
High Court Of Kerala · (2017) 07 KL CK 0031
Code of Civil Procedure, 1908, Section 144, Order 39Rule 1, Order 39Rule 2, Section 2(9), Section 2(2),
High Courts05 Jul 2017Disposed
SURENDRANATH Vs STATE BANK OF TRAVANCORE
High Court Of Kerala · (2017) 07 KL CK 0030
High Courts04 Jul 2017
BENNY DANIEL Vs M/S. GOLD GALAXY & Ors
High Court Of Kerala · (2017) 07 KL CK 0029
Code of Criminal Procedure, 1973, Section 4, Section 397, Section 401, Section 4(1), Section 4(2), Section 372,
High Courts04 Jul 2017Disposed
MR.AJI MATHEW Vs THE FEDERAL BANK LTD
High Court Of Kerala · (2017) 07 KL CK 0028
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002,
High Courts03 Jul 2017
SADIQUE Vs MOHAMMED UMAIR & ORS.
High Court Of Kerala · (2017) 07 KL CK 0024
Kerala Buildings (Lease and Rent Control) Act, 1965, Section 12