High Courts05 Apr 2013Allowed
Premkumar @ Kuttan, Chandrashekaran @ Chandran, Mony and Pradeep Kumar Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0069
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201, 307, 323, 324, 326
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,108 of 2,720
High Courts05 Apr 2013
T.K. Thampi Vs The District Police Chief (Rural), The Sub Inspector of Police and Babu
High Court Of Kerala · (2013) 04 KL CK 0062
High Courts05 Apr 2013Dismissed
N.E. Muhammed Rafeeque Vs Hridya. C.K. and State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2013Dismissed
Sajitha Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 2(a), 2(f), 3, 4, 5
High Courts05 Apr 2013Dismissed
Mariamma Antony Vs State of Kerala
High Court Of Kerala · (2014) 1 ILR (Ker) 90
High Courts04 Apr 2013
Nalini Vs Bhargavi, Janardhana, Vijayamma and Shaji
High Court Of Kerala · (2013) 04 KL CK 0076
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11, 96(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 123
High Courts04 Apr 2013
Balan Vs Thanka
High Court Of Kerala · (2013) 2 ILR (Ker) 797 : (2013) 2 KHC 643 : (2013) 2 KLJ 780 : (2013) 2 KLT 789
High Courts04 Apr 2013Allowed
Babu Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)
High Courts04 Apr 2013Allowed
Kerala State Road Transport Corporation Vs Regional Transport Authority
High Court Of Kerala · AIR 2013 Ker 120 : (2013) 2 KHC 278 : (2013) 2 KLJ 384 : (2013) 2 KLT 280
Motor Vehicles Act, 1988 — Section 100
High Courts04 Apr 2013
Anil Kumar Vs State of Kerala
High Court Of Kerala · (2013) 2 KHC 345 : (2013) 2 KLJ 602 : (2013) 2 KLT 431
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173(2), 198(1), 2(d), 200Penal Code, 1860 (IPC) — Section 494, 495, 498A
High Courts04 Apr 2013Allowed
Kerala State Road Transport Corporation Vs R.T.A. and Others
High Court Of Kerala · (2013) 2 ILR (Ker) 394
Motor Vehicles Act, 1988 — Section 100
High Courts04 Apr 2013Allowed
Joshi Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 164, 232, 313Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts04 Apr 2013
Gireeshan Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts04 Apr 2013
M.K. Ravindran Vs The Vakathanam Grama Panchayath and The Deputy Tahsildar (RR)
High Court Of Kerala · (2013) 04 KL CK 0013
High Courts03 Apr 2013Allowed
Mani Vs Tirur Urban Co-operative Bank Ltd.
High Court Of Kerala · (2013) 2 KLJ 794 : (2013) 2 KLT 609
High Courts03 Apr 2013Allowed
C.M. Daniel Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 354, 376, 450, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts03 Apr 2013Allowed
Chacko Joseph Vs Thomas Philip
High Court Of Kerala · (2013) 04 KL CK 0057
Kerala Court Fees and Suits Valuation Act, 1959 — Section 27(1), 27(c)
High Courts03 Apr 2013
T.S. Santhosh and T.S. Sudheer Vs M/s. Tamil Nadu Mercantile Bank Ltd. and Branch Manager, M/s. Tamil Nadu Mercantile Bank Ltd.
High Court Of Kerala · (2013) 04 KL CK 0056
High Courts03 Apr 2013
Siddique Vs Tahsildar
High Court Of Kerala · (2013) 2 KLT 544
Kerala Revenue Recovery Act, 1968 — Section 68, 69(2), 71
High Courts03 Apr 2013Dismissed
Dr. Tom Kurien, Gastroenterologist and Dr. Mathew Abraham, Assistant Professor Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b)(i), 482Penal Code, 1860 (IPC) — Section 109, 120B, 205, 415, 419