High Courts16 Feb 2018
ARUN CHAND @ ARUN Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0025
Indian Penal Code, 1860, Section 302, Section 201, Section 147, Section 307, Section 148, Section 149,
COURT ARCHIVE
High Court Of Kerala judgments, 2018
373 judgments · page 10 of 19
High Courts16 Feb 2018Allowed
VIJU P VIDHYA Vs STATE OF KERALA & ANR
High Court Of Kerala · (2018) 02 KL CK 0012
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts15 Feb 2018
ABU FAISAL Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0026
Code of Criminal Procedure, 1973, Section 239, Section 195(1)(a)(i) - When accused shall be discharged - Prosecution for contempt of lawful authority of public servants, for offences against p
High Courts15 Feb 2018Allowed
F. EDISON & ANR Vs THE STATION HOUSE OFFICER
High Court Of Kerala · (2018) 02 KL CK 0024
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 25, Section 4
High Courts15 Feb 2018Disposed off
SIBICHAN THOMAS & ANR Vs DR. K.ELLANGOVAN IAS & ANR
High Court Of Kerala · (2018) 02 KL CK 0022
High Courts15 Feb 2018Allowed
SABITHA BALAKRISHNAN ALIAS SABITHA RAJESH Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0013
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts15 Feb 2018Allowed
ETHAMKANDIYIL APPUKUTTA KURUP & ORS Vs KOYILOTHUM THARAMEL PARKUM PARAMBATH SAVITHRI AMMA & ORS
High Court Of Kerala · (2018) 02 KL CK 0002
Succession Act, 1925, Section 63(c) - Execution of unprivileged wills
High Courts14 Feb 2018Dismissed
JOSEPH ANTONY Vs V.M.VARGHESE
High Court Of Kerala · (2018) 02 KL CK 0020
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 447, Se
High Courts14 Feb 2018Dismissed
RAJAN VALIATHAN Vs STATE OF KERALA & ANR
High Court Of Kerala · (2018) 02 KL CK 0019
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 380, Section 457, Se
High Courts14 Feb 2018Allowed
K.V.KRISHNAN, S/O.CHANDU Vs EXCISE INSPECTOR, BADIDKA RANGE, KASARAGOD DISTRICT
High Court Of Kerala · (2018) 02 KL CK 0015
Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, Section 55(a)
High Courts14 Feb 2018Allowed
RASHEED Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0011
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecti
High Courts14 Feb 2018
PURUSHAN ELOOR Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0001
Indian Penal Code, 1860, Section 120B, Section 468, Section 471, Section 34, Section 193, Section 196 - Puni
High Courts09 Feb 2018Disposed off
ANNIE MARIE NIRMALA BALSALAM & ANR Vs V. DANIEL & ORS
High Court Of Kerala · (2018) 02 KL CK 0102
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts09 Feb 2018Allowed
CHANDRASHEKHARA Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0085
Code of Criminal Procedure, 1973, Section 313 -Kerala Abkari Act, 1967, - Section 8(2), Section 55(a), Section 53(a)
High Courts09 Feb 2018
DR.SIVARAMAN THANDASSERY Vs DR.DEVENDRA KUMAR I.A.S. & ANR.
High Court Of Kerala · (2018) 02 KL CK 0084
High Courts09 Feb 2018
RAGHAVAN Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0083
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Se
High Courts09 Feb 2018Disposed off
T.B.NIDHI @ NARAYANAN Vs T.B.CHANDRA BOSE & ORS
High Court Of Kerala · (2018) 02 KL CK 0077
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court