High Courts04 Mar 2013Dismissed
V. Siraj and V. Ragesh Vs State of Kerala
High Court Of Kerala · (2013) 03 KL CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 207, 428
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,118 of 2,720
High Courts04 Mar 2013
Yesoda and Others Vs Kunju Moideen, Vidyadharan and The Manager, United India Insurance Co. Ltd.
High Court Of Kerala · (2013) 03 KL CK 0055
Motor Vehicles Act, 1988 — Section 166
High Courts04 Mar 2013
K.V. Narayani and Others Vs K.V. Kamalam and K.V. Bhaskaran
High Court Of Kerala · (2013) 03 KL CK 0046
High Courts04 Mar 2013
P.G.P. Rajan Vs K. Sasidharan Nair and State of Kerala
High Court Of Kerala · (2013) 03 KL CK 0042
High Courts04 Mar 2013Allowed
M.V. Anilkumar Vs State of Kerala and P.M. Divya
High Court Of Kerala · (2013) 03 KL CK 0016
Penal Code, 1860 (IPC) — Section 302, 320, 376, 482
High Courts01 Mar 2013
San Varghese and Another Vs Avira Pappu
High Court Of Kerala · (2013) 2 ILR (Ker) 512 : (2013) 2 KHC 48 : (2013) 2 KLJ 115
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(iv)
High Courts01 Mar 2013
Margret D''cruz Vs Union of India and Others
High Court Of Kerala · (2013) 2 ILR (Ker) 135 : (2013) 2 KHC 145 : (2013) 2 KLJ 347
Constitution of India, 1950 — Article 226, 36
High Courts01 Mar 2013
Stephen Joseph Vs State of Kerala
High Court Of Kerala · (2013) 2 ILR (Ker) 116 : (2013) 2 KHC 37 : (2013) 2 KLJ 121 : (2013) 2 KLT 58
Criminal Procedure Code, 1973 (CrPC) — Section 164, 223Penal Code, 1860 (IPC) — Section 34, 376, 376(2)(b), 376(2)(c)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
High Courts01 Mar 2013Dismissed
Viswanathan K.C. Vs D. Pappachan, Dist. Judge, Ernakulam and Others
High Court Of Kerala · (2013) LabIC 1596
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts01 Mar 2013
M.P. Muraleedaran Vs The State of Kerala, The Deputy Director of Education, The Assistant Educational Officer and The Manager, P.K.T.B.M.U.P. School
High Court Of Kerala · (2013) 03 KL CK 0106
High Courts01 Mar 2013Dismissed
State of Kerala Vs Manuel
High Court Of Kerala · AIR 2013 Ker 81 : (2013) 2 ILR (Ker) 95 : (2013) 1 KHC 765 : (2013) 1 KLJ 789 : (2013) 1 KLT 825
Kerala Stamp Act, 1959 — Serial No. 42
High Courts01 Mar 2013Allowed
Varghese and Thressiamma Vs Kerala State Electricity Board
High Court Of Kerala · (2013) 4 ACC 651 : AIR 2013 Ker 135 : (2013) 2 ILR (Ker) 99 : (2013) 1 KHC 816 : (2013) 2 KLJ 21 : (2013) 2 KLT 67
Electricity Act, 1910 — Section 36Limitation Act, 1963 — Section 12
High Courts01 Mar 2013
A.B. Kuttan Vs The Commissioner of Commercial Taxes, The Commercial Tax Officer and M/s. Rose Residency
High Court Of Kerala · (2013) 03 KL CK 0085
High Courts01 Mar 2013Allowed
Somanathan Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 3429 : (2013) 2 ILR (Ker) 141 : (2013) 2 KLJ 9 : (2013) 2 KLT 9
Criminal Procedure Code, 1973 (CrPC) — Section 336, 357(3)Penal Code, 1860 (IPC) — Section 304(A), 304A, 336, 34
High Courts01 Mar 2013
Vasco Sales and Marketing Corporation Vs Deputy Commissioner of Income Tax and Others
High Court Of Kerala · (2014) 360 ITR 578 : (2013) 216 TAXMAN 250
High Courts01 Mar 2013Dismissed
R. Natarajan Vs Village Officer, The Revenue Divisional Officer, The District Collector and The Cochin Corporation
High Court Of Kerala · (2013) 1 ILR (Ker) 1005 : (2013) 2 KHC 26 : (2013) 1 KLJ 782 : (2013) 1 KLT 846
Kerala Land Relinquishment Act, 1958 — Section 2(b), 3, 4, 4CLand Acquisition Act, 1894 — Section 4(1)
High Courts28 Feb 2013Allowed
Bijendra Kumar Singh Vs Union of India and Others
High Court Of Kerala · (2013) 2 KHC 77
High Courts28 Feb 2013Allowed
Kallangadi Edathil Chathan Veettil Kumaran Kidavu and Another Vs Niduvanchalil Keloth Damodaran Nair and Others
High Court Of Kerala · (2013) 2 KHC 191 : (2013) 2 KLJ 443
High Courts28 Feb 2013Allowed
Kumaran Kidavu Vs Damodaran Nair
High Court Of Kerala · (2013) 2 KLT 129
Hindu Succession Act, 1956 — Section 15, 15(2), 15(2)(b)Registration Act, 1908 — Section 15, 42, 43, 43, 44