High Courts01 Feb 2018
MUHAMMED M.N. @ NARIKKAMATTAM MACKAR MUHAMMED Vs THE COMMERCIAL TAX OFFICER & ORS
High Court Of Kerala · (2018) 02 KL CK 0035
COURT ARCHIVE
High Court Of Kerala judgments, 2018
373 judgments · page 14 of 19
High Courts01 Feb 2018
HARINDRAN PUTHANPURAYIL KOVVAN & ORS Vs STATE OF KERALA & ORS
High Court Of Kerala · (2018) 02 KL CK 0034
High Courts01 Feb 2018
MOIDEEN & ORS. Vs STATE OF KERALA & ORS.
High Court Of Kerala · (2018) 02 KL CK 0033
Kerala Panchayat Raj Act, 1994, Section 249
High Courts01 Feb 2018Disposed off
LEKSHMI & ORS. Vs DIRECTOR GENERAL OF POLICE & ORS.
High Court Of Kerala · (2018) 02 KL CK 0032
High Courts01 Feb 2018
M/S. DENT CARE DENTAL LAB (PVT) LTD. & ORS. Vs STATE OF KERALA & ANR.
High Court Of Kerala · (2018) 02 KL CK 0031
Indian Penal Code, 1860, Section 353, Section 294b, Section 506-I - Assault or criminal force to deter public servant from discharge of his dutyLe
High Courts01 Feb 2018Dismissed
SINDHU M. Vs STATE OF KERALA & ORS
High Court Of Kerala · (2018) 02 KL CK 0030
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 34, Section 506,
High Courts01 Feb 2018
JOY Vs STATE OF KERALA & ORS.
High Court Of Kerala · (2018) 02 KL CK 0029
Code of Criminal Procedure, 1973, Section 451, Section 452 - Order for custody and disposal of property pending trial in certain cases - Order for disposal of property at conclusion of trial
High Courts01 Feb 2018
SHIHABUDHEEN Vs M/S.PEOPLES URBAN CO-OPERATIVE BANK LTD & ANR
High Court Of Kerala · (2018) 02 KL CK 0023
High Courts01 Feb 2018Disposed off
KUTTAPPAN Vs DISTRICT COLLECTOR & ORS.
High Court Of Kerala · (2018) 02 KL CK 0016
High Courts01 Feb 2018Disposed off
KABEER, S/O. ABDULLA Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0014
Indian Penal Code, 1860, Section 392, Section 394 - Punishment for robbery - Voluntarily causing hurt in committing robberyEvidence Act, 1872, Section
High Courts01 Feb 2018Dismissed
Smt. Madhumathi Vs The Special Deputy Collector Land Acquisition
High Court Of Kerala · (2018) 02 HYD CK 0002
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsCode of Civil Procedure, 1908, Order 9Rule 13,
High Courts01 Feb 2018Dismissed
P.Narsing Rao & others Vs K.Lalitha & others.
High Court Of Kerala · (2018) 02 HYD CK 0001
High Courts31 Jan 2018
JACKSON P.F & ORS Vs THE ORIENTAL BANK OF COMMERCE
High Court Of Kerala · (2018) 01 KL CK 0077
High Courts30 Jan 2018Disposed off
AJAYAKUMAR K.N. Vs MUVATTUPUZHA URBAN CO-OPERATIVE BANK LTD & ANR
High Court Of Kerala · (2018) 01 KL CK 0076
High Courts30 Jan 2018Dismissed
FRANCIS STANLEY Vs THE SUPERINTENDENT OF POLICE
High Court Of Kerala · (2018) 01 KL CK 0075
High Courts30 Jan 2018Dismissed
A.G.JOSEPH Vs THE SUB INSPECTOR OF POLICE & ORS
High Court Of Kerala · (2018) 01 KL CK 0074
High Courts29 Jan 2018Disposed off
CHINJU JACOB Vs THE MANAGER/AUTHORIZED OFFICER & ANR
High Court Of Kerala · (2018) 01 KL CK 0093
High Courts29 Jan 2018Disposed off
CHATHERI HASSAN Vs THE DIRECTOR GENERAL OF POLICE
High Court Of Kerala · (2018) 01 KL CK 0091
High Courts29 Jan 2018Allowed
ANU DAS Vs STATE OF KERALA & ANR
High Court Of Kerala · (2018) 01 KL CK 0090
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, S