High Courts28 Feb 2018Disposed Off
Reshmi V.T @APPELLANT@Hash Arun Si
High Court Of Kerala · (2018) 02 KL CK 0107
Civil Procedure Code, 1908 — Section 24
COURT ARCHIVE
High Court Of Kerala judgments, 2018
373 judgments · page 9 of 19
High Courts28 Feb 2018Disposed Off
Ashi K Sleeba @APPELLANT@Hash Josie Mathai
High Court Of Kerala · (2018) 02 KL CK 0106
Civil Procedure Code, 1908 — Section 24
High Courts28 Feb 2018Allowed
Comptroller & Auditor General Of India @APPELLANT@Hash K. Sureshkumar And Ors
High Court Of Kerala · (2018) 02 KL CK 0105
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(3), 7(1)
High Courts28 Feb 2018Disposed Off
State @APPELLANT@Hash Abdul Nassar
High Court Of Kerala · (2018) 02 KL CK 0104
Indian Penal Code, 1860 — Section 45, 53, 201, 302, 376Code Of Criminal Procedure, 1973 — Section 482, 432Constitution Of India, 1950 — Article 72, 161
High Courts28 Feb 2018Allowed
M.K. Abdul Jabbar @APPELLANT@Hash P.A. Rahman Haji And Ors
High Court Of Kerala · (2018) 02 KL CK 0103
Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts27 Feb 2018Allowed
VINODKUMAR & ANR Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0060
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts27 Feb 2018
SURESH KUMAR Vs STATE OF KERALA & ANR
High Court Of Kerala · (2018) 02 KL CK 0040
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 354, S
High Courts23 Feb 2018Allowed
PRASANNAKUMAR Vs STATE OF KERALA & ANR
High Court Of Kerala · (2018) 02 KL CK 0079
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestEssential Commodities Act, 1955, Section 3, Secti
High Courts22 Feb 2018Allowed
P.K. RADHIDEVI Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0075
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts22 Feb 2018
BINOY GEORGE, S/O. GEORGE Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0045
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts22 Feb 2018Allowed
THOMAS & ANR Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0039
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, Se
High Courts22 Feb 2018Dismissed
JIBU D. MATHEW Vs STATE REPRESENTED BY THE INSPECTOR OF POLICE CENTRAL
High Court Of Kerala · (2018) 02 KL CK 0005
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailPrevention of Corruption Act, 1988, Section 7,
High Courts21 Feb 2018
SUNIL A & ANR Vs STATE OF KERALA & ANR
High Court Of Kerala · (2018) 02 KL CK 0037
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrest
High Courts21 Feb 2018Allowed
SHIBU PETER & ORSW Vs STATE OF KERALA & ANR
High Court Of Kerala · (2018) 02 KL CK 0036
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 5
High Courts21 Feb 2018Allowed
VISHNU RAJ Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0004
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 344, S
High Courts20 Feb 2018Dismissed
MATHEW DOMINIC Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0018
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts20 Feb 2018
DR. ANIL KUMAR R Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0017
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 313, Section
High Courts20 Feb 2018
JAMALUDHEEN.K.V, S/O.ABDUL KHADER Vs STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0003
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 376, Section
High Courts16 Feb 2018
PULUKKUVAN SARADA Vs ADIYEDATH KUNHIVEETIL KANNAN NAIR & ORS
High Court Of Kerala · (2018) 02 KL CK 0028
High Courts16 Feb 2018
ANSU, S/O. SAJEEV Vs THE STATE OF KERALA
High Court Of Kerala · (2018) 02 KL CK 0027
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 144, Section