Code of Criminal Procedure, 1973, Section 164, Section 357(1) - Recording of confessions and statements - Order to pay compensationIndian Penal Code, 1860,

Read judgment

High Courts16 Jan 2018Disposed off

REGHUNATHAN NAIR Vs THE STATE OF KERALA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0049

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 279 - Rash driving or riding on a public way

Read judgment

High Courts16 Jan 2018Dismissed

THOMAS ABRAHAM & ANR Vs SUPERINTENDENT OF POLICE & ORS

High Court Of Kerala · (2018) 01 KL CK 0048

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

Read judgment

High Courts16 Jan 2018Disposed off

P.HUSSAIN & ANR. Vs CHARIMAN, THE KERALA STATE WAQF BOARD & ORS.

High Court Of Kerala · (2018) 01 KL CK 0047

Read judgment

High Courts16 Jan 2018

P.SREEDHARAN Vs THE MALABAR DEVASWOM BOARD & ANR.

High Court Of Kerala · (2018) 01 KL CK 0046

Read judgment

High Courts16 Jan 2018Dismissed

RESHMA Vs THE DIRECTOR GENERAL OF POLICE & ORS.

High Court Of Kerala · (2018) 01 KL CK 0045

Read judgment

High Courts16 Jan 2018Dismissed

V. MUMMU Vs RAMANATTUKARA MUNICIPALITY & ORS

High Court Of Kerala · (2018) 01 KL CK 0044

Kerala Municipality Act, 1944, Section 54, Section 215

Read judgment

High Courts16 Jan 2018

STATE OF KERALA & ORS Vs SINDHU C.P.

High Court Of Kerala · (2018) 01 KL CK 0043

Read judgment

High Courts16 Jan 2018Dismissed

SARAN P. RAVEENDRAN Vs COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH & ANR

High Court Of Kerala · (2018) 01 KL CK 0042

Read judgment

High Courts16 Jan 2018Disposed off

PALLIPPURAM PATTARYA SAMAJAM Vs T.G.REGHUNATHA PILLAI @ APPU & ORS.

High Court Of Kerala · (2018) 01 KL CK 0041

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

Read judgment

High Courts16 Jan 2018

JOSEPH JORDAN COREYA Vs STATE OF KERALA & ANR

High Court Of Kerala · (2018) 01 KL CK 0027

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,

Read judgment

High Courts16 Jan 2018Dismissed

RAJENDRAN Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0016

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 37, Section 20(b) - Offences to be cognizable and non-bailable - Punishment for contravention in relation to cannabis plant and cann

Read judgment

High Courts16 Jan 2018Allowed

JIMMY DAVID CHAKKIYATH Vs THE STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0002

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 468, Section 467, Se

Read judgment

High Courts16 Jan 2018

ANURAJ Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0001

Indian Penal Code, 1860, Section 354, Section 506(ii) - Assault or criminal force to woman with intent to outrage her modesty - Punishment for criminal ,intimidationProte

Read judgment

High Courts15 Jan 2018Dismissed

G.R.AJITH & ORS. Vs THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL) & ORS.

High Court Of Kerala · (2018) 01 KL CK 0092

Constitution of India, Article 226 -Kerala Co-operative Societies Act, 1969, - Section 101, Section 64, Section 29, Section 63, Section 33(1), Section 65, Section 66C

Read judgment

High Courts15 Jan 2018

SR. SARITHA & ORS. Vs SUB INSPECTOR OF POLICE & ORS.

High Court Of Kerala · (2018) 01 KL CK 0040

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 370 - Acts done

Read judgment