High Courts13 May 2014Allowed
Purushothaman Nair Vs State of Kerala
High Court Of Kerala · (2014) 05 KL CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 201, 307, 324, 326
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High Court Of Kerala judgments
54,395 judgments · page 1,037 of 2,720
High Courts13 May 2014Allowed
Binu Mathew Vs Sherin Varghese and The State of Kerala
High Court Of Kerala · (2014) 05 KL CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts13 May 2014Allowed
Sivakumar and Bhageerathi Vs State of Kerala and Rema
High Court Of Kerala · (2014) 05 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 34, 498A
High Courts13 May 2014Allowed
Areeparamban Ansar Ali and Others Vs The State of Kerala and Others
High Court Of Kerala · (2014) 05 KL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts09 May 2014Allowed
Manoj E. Vs The State of Kerala and The Excise Inspector, Nileshwar Excise Range
High Court Of Kerala · (2014) 05 KL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482
High Courts06 May 2014Dismissed
Manojkumar Vs State of Kerala
High Court Of Kerala · (2014) 05 KL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 437, 438, 439Penal Code, 1860 (IPC) — Section 107, 120B, 415, 423, 463Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(iv)(v)(xv)
High Courts06 May 2014
Archana Agencies Vs Commercial Tax Officer
High Court Of Kerala · (2014) 2 KHC 360 : (2014) 2 KLT 715
Constitution of India, 1950 — Article 265
High Courts06 May 2014Dismissed
Saji Vs State of Kerala
High Court Of Kerala · (2014) 05 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 354(4)Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338
High Courts02 May 2014Partly Allowed
Geroge Varghese Vs Academy of Medical Sciences
High Court Of Kerala · (2014) 05 KL CK 0057
High Courts29 Apr 2014
Cochin Bridge Infrastructure Company Ltd. Vs GCDA
High Court Of Kerala · (2014) 3 KHC 538
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts29 Apr 2014Disposed Off
Asmabi Vs State of Kerala and C.R. George
High Court Of Kerala · (2014) 04 KL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 227, 482Penal Code, 1860 (IPC) — Section 201, 209, 34, 406, 419
High Courts29 Apr 2014Disposed Off
K.M. Chenthamara Vs The District Collector and The Tahsildar, Palakkad
High Court Of Kerala · (2014) 04 KL CK 0047
Mines and Minerals (Development and Regulation) Act, 1957 — Section 23A
High Courts29 Apr 2014Disposed Off
Rahmath Vs The District Collector, The Revenue Divisional Officer, Palakka dand The Sub Inspector of Police
High Court Of Kerala · (2014) 04 KL CK 0010
High Courts29 Apr 2014Dismissed
Cochin Bridge Infrastructure Company Ltd. Vs Greater Cochin Development Authority, Cochin-20
High Court Of Kerala · (2014) 3 KHC 538
High Courts25 Apr 2014Allowed
Guruprakash and Others Vs State of Kerala and Vishnu Mohan
High Court Of Kerala · (2014) 04 KL CK 0046
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 234
High Courts25 Apr 2014
Saneesh Kumar Vs State of Kerala
High Court Of Kerala · (2014) 04 KL CK 0045
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts25 Apr 2014Dismissed
Suresh C.B. Vs State of Kerala
High Court Of Kerala · (2014) 04 KL CK 0044
Penal Code, 1860 (IPC) — Section 376
High Courts25 Apr 2014
The Kerala Bar Hotels Association Vs State of Kerala
High Court Of Kerala · (2014) 2 KLT 518
Constitution of India, 1950 — Article 226, 47
High Courts11 Apr 2014
Ahamed Kabeer Vs State of Kerala
High Court Of Kerala · (2015) 77 VST 388
Central Sales Tax Act, 1956 — Section 3(a), 6AKerala Value Added Tax Act, 2003 — Section 23, 24, 24(1), 47(2), 47(6)
High Courts11 Apr 2014
Kinship Services (India) Pvt. Ltd. Vs Commr. of C. Ex. & Cus.
High Court Of Kerala · (2015) 317 ELT 28
Central Excises and Salt Act, 1944 — Section 35GConstitution of India, 1950 — Article 226