CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,109 of 2,720

High Courts03 Apr 2013Allowed

Basheer Vs State of Kerala

High Court Of Kerala · (2013) 04 KL CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 209, 232, 313Penal Code, 1860 (IPC) — Section 376, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)
Read judgment
High Courts03 Apr 2013Allowed

Suresh Kumar Vs State of Kerala

High Court Of Kerala · (2013) 2 ILR (Ker) 404 : (2013) 2 KHC 220 : (2013) 2 KLJ 386 : (2013) 2 KLT 258 : (2013) LabIC 2334

Road Transport Corporations Act, 1950 — Section 34
Read judgment
High Courts02 Apr 2013Allowed

Abdul Azeez, A. Vs Nissam, M. and Another

High Court Of Kerala · (2013) 2 ILR (Ker) 741 : (2013) 2 KLJ 658

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 171G, 193, 198, 199Representation of the People Act, 1951 — Section 125A
Read judgment