High Courts14 Mar 2018Dismissed
Kerala Forest Development Corporation Ltd. Vs T.L.Mohan
High Court Of Kerala · (2018) 03 KL CK 0148
Employees Compensation Act, 1923 — Section 2(1)(dd), 2(1)(dd)(iii), 2(1)(dd)(xviii), 2(1)(dd)(xxix), 30
COURT ARCHIVE
High Court Of Kerala judgments, 2018
373 judgments · page 2 of 19
High Courts14 Mar 2018
Martin Davis Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0147
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 420, 506
High Courts14 Mar 2018Dismissed
Sameer Babu.N.P Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0146
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 332, 341
High Courts14 Mar 2018
Shaheer P Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0145
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 324, 341, 354, 506
High Courts14 Mar 2018
Vipin Sha Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0144
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 153A, 294(b), 307, 323, 324, 506Arms Act, 1959 — Section 27
High Courts14 Mar 2018
Vipin Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0143
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 353Prevention Of Damage to Public Property Act, 1984 — Section 3(1)
High Courts13 Mar 2018
Abdul Latheef Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0142
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 148, 149, 341, 308, 506(ii)
High Courts13 Mar 2018
Aboobecker Siddique @ Mangamdi Siddique Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0141
Indian Penal Code, 1860 — Section 43, 147, 148, 302, 307, 324, 326, 341
High Courts13 Mar 2018Allowed
Asharaf Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0139
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 377Protection Of Children from Sexual Offences Act, 2012 — Section 5(l)(m), 6
High Courts13 Mar 2018
Bibin Babu Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0138
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420Emigration Act, 1983 — Section 10
High Courts13 Mar 2018Dismissed
Binu Gopinath Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0137
Kerala Value Added Tax Act, 2003 — Section 21(1), 21(2), 25(1), 25B, 31(5), 55
High Courts13 Mar 2018Allowed
M/S.Britannia Industries Limited Vs R.Easwaran
High Court Of Kerala · (2018) 03 KL CK 0136
Arbitration And Conciliation Act, 1996 — Section 2(e), 9, 9(1), 32, 37Indian Contract Act, 1872 — Section 28, 31(4), 42Code Of Criminal Procedure, 1973 — Section 16, 17, 18, 19, 20, 21
High Courts13 Mar 2018
Commissioner Of Income Tax Vs M/S Al- Ameen Educational Trust
High Court Of Kerala · (2018) 03 KL CK 0135
Income Tax Act, 1961 — Section 194A, 269SS, 271D, 273B, 271C, 271CA, 271(1)(c), 271EConstitution Of India, 1950 — Article 14
High Courts13 Mar 2018Allowed
Jose V.V Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0134
Code Of Criminal Procedure, 1973 — Section 167(2)(a)(ii), 439Indian Penal Code, 1860 — Section 406, 420, 468
High Courts13 Mar 2018
Shan Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0133
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 468, 471
High Courts13 Mar 2018
Upendra Prasad Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0132
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 420
High Courts12 Mar 2018Dismissed
James Lukose Vs Beela James
High Court Of Kerala · (2018) 03 KL CK 0131
Indian Penal Code, 1860 — Section 498ADivorce Act, 1869 — Section 10, 10(1)(iii), 10(1)(ix), 10(1)(x)
High Courts12 Mar 2018Partly Allowed
Manoj K.R. @ Guruji Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0130
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 341, 323, 324, 342, 354, 365
High Courts12 Mar 2018
Muthoot Vehicle Vs P.B. Hamsa, Aged 46
High Court Of Kerala · (2018) 03 KL CK 0129
Arbitration And Conciliation Act, 1996 — Section 7(a), 7(b), 31(7), 31(7)(b), 34(2)(b), 34Code Of Civil Procedure, 1908 — Order 41 Rule 33
High Courts12 Mar 2018
Rajesh K.R. Vs State Of Kerala
High Court Of Kerala · (2018) 03 KL CK 0128
Indian Penal Code, 1860 — Section 308, 354(A), 457, 506(I)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2017 — Section 3(1)(w)(I)(ii)