High Courts02 Apr 2013
Soman Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313Penal Code, 1860 (IPC) — Section 376, 511
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,110 of 2,720
High Courts02 Apr 2013Allowed
Hashim T.K. Vs Assistant Sub Inspector, Chandera Police Station and Another
High Court Of Kerala · (2014) 1 ILR (Ker) 666 : (2014) 1 KHC 283 : (2014) 1 KLJ 721 : (2014) 2 KLT 346
High Courts02 Apr 2013
Vipin Vs State of Kerala
High Court Of Kerala · (2013) 3 KLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts02 Apr 2013Dismissed
Indian Timber and Plywood Corporation Ltd., The Amalgamated Malabar Estate (P) Ltd. and The Cottanad Plantations Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2013) 2 KHC 420 : (2013) 2 KLJ 556 : (2013) 2 KLT 453
Kerala Escheats and Forfeitures Act, 1964 — Section 11Kerala Land Conservancy Act, 1957 — Section 11, 19, 20A, 6, 7
High Courts01 Apr 2013Disposed Off
A.P. Avarachan, Annaie House, Ayyampuzha. P.O. , Angamaly Vs Kerala State Electricity Board
High Court Of Kerala · (2016) 2 KHC 824
Arbitration and Conciliation Act, 1996 - Section 11
High Courts01 Apr 2013
Kadambukattil Exports Vs Nilkamal Ltd.
High Court Of Kerala · (2013) 2 ILR (Ker) 545 : (2013) 2 KHC 380 : (2013) 2 KLJ 598 : (2013) 2 KLT 507
Designs Act, 2000 — Section 19, 22(4)
High Courts01 Apr 2013
The Kerala Water Authority Vs The Inspecting Assistant Commissioner,(Team Head), The Deputy Commissioner, Commercial Taxes and The Commercial Tax Officer(Wc and Lt), Office of The Deputy Commissioner, Commercial Taxes Pathanamthitta
High Court Of Kerala · (2013) 04 KL CK 0064
High Courts01 Apr 2013
Vijeesh and Shijo Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 164, 232, 313Penal Code, 1860 (IPC) — Section 34, 354, 376, 376(2)(g), 376(2)(g)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts01 Apr 2013Dismissed
Sheeba Shaji Vs Regional Transport Authority
High Court Of Kerala · (2013) 2 ILR (Ker) 759 : (2013) 2 KHC 369 : (2013) 2 KLJ 758 : (2013) 2 KLT 612
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 90
High Courts01 Apr 2013Dismissed
Design Combines Vs Employees State Insurance Corporation
High Court Of Kerala · (2013) 139 FLR 57 : (2013) 138 FLR 300 : (2013) 2 ILR (Ker) 376 : (2013) 2 KHC 415 : (2013) 2 KLJ 552 : (2013) 2 KLT 409 : (2013) LabIC 3670 : (2013) 3 LLJ 463 : (2013) LLR 715
Employees State Insurance Act, 1948 — Section 1(5)Kerala Shops and Commercial Establishment Act, 1960 — Section 2(4)
High Courts01 Apr 2013
Sreeraj R. Nath Vs Central Board of Secondary Education
High Court Of Kerala · (2013) 2 KLT 430
High Courts01 Apr 2013Dismissed
Sudha Panneri Vs Kerala Public Service Commission
High Court Of Kerala · (2013) 2 KLT 632
Kerala State and Subordinate Services Rules, 1958 — Rule 10(ab)
High Courts01 Apr 2013Allowed
Sajeevu and Another Vs Forest Range Officer
High Court Of Kerala · (2013) 2 KHC 779
High Courts01 Apr 2013
Ligikumar Vs State of Kerala and Another
High Court Of Kerala · (2013) LabIC 2401
High Courts01 Apr 2013
M.V. Pradeesh Vs The Sub Inspector of Police
High Court Of Kerala · (2013) 04 KL CK 0009
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 21, 21(1), 22, 23A
High Courts01 Apr 2013
Haridas M. Vs The District Collector and The Sub Inspector of Police
High Court Of Kerala · (2013) 04 KL CK 0005
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 21, 21(1), 22, 23A
High Courts27 Mar 2013
Kannan Vs Meenakshi
High Court Of Kerala · (2013) 2 ILR (Ker) 764 : (2013) 2 KHC 815 : (2013) 2 KLJ 840 : (2013) 2 KLT 847
Registration Act, 1908 — Section 17, 49
High Courts27 Mar 2013Allowed
Shri. Pothen joseph Vs T.K. Chandra Bhanu and State of Kerala
High Court Of Kerala · (2013) 2 KHC 821
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(b), 139
High Courts27 Mar 2013
Muraleedharan Vs Superintendent of Police (Rural)
High Court Of Kerala · (2013) 2 ILR (Ker) 370 : (2013) 2 KHC 309 : (2013) 2 KLJ 642 : (2013) 2 KLT 398
Kerala Panchayat Building Rules, 2011 — Rule 10(xiii)