High Courts09 Jan 2013
Chithambaram Vs The Manager and The Chief Manager and Authorised Officer, State Bank of India
High Court Of Kerala · (2013) 01 KL CK 0070
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,129 of 2,720
High Courts09 Jan 2013Allowed
Ramakrishnan Vs The State of Kerala
High Court Of Kerala · (2013) 01 KL CK 0037
Penal Code, 1860 (IPC) — Section 294(b), 308, 323, 324, 34
High Courts09 Jan 2013Allowed
Dijil and Another Vs Sub Inspector of Police, Kunnamkulam
High Court Of Kerala · (2013) 1 ILR (Ker) 1031 : (2013) 1 KHC 517 : (2013) 1 KLJ 656
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173(2), 198, 199, 2(d)Kerala Forest Act, 1961 — Section 68Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23
High Courts09 Jan 2013Allowed
Digil Vs Sub Inspector of Police
High Court Of Kerala · (2013) 1 KLT 600
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173(2), 198, 199, 2(d)Kerala Forest Act, 1961 — Section 52, 52(2), 61A, 67, 68Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23, 24, 25
High Courts08 Jan 2013
S. Ramachandran Prasanthi, Kureepuzha, Kollam Vs State of Kerala and Krishnan Unni Pillai
High Court Of Kerala · (2013) 01 KL CK 0148
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jan 2013
V.S. Radharamani, Pratheeksha, Vydhyuth Nagar, Palakkad Vs K.S.E.B Employees Co.-Operative Society Limited No. 671, Palakkad - 678014, The Joint Registrar of Co.-Operative Societies, Palakkad and State of Kerala
High Court Of Kerala · (2013) 01 KL CK 0143
Kerala Co-operative Societies Act, 1969 — Section 66, 69
High Courts08 Jan 2013Allowed
Janardhanan Vs Sumathy and Others
High Court Of Kerala · (2013) 01 KL CK 0135
Hindu Succession Act, 1956 — Section 15(d), 8, 8(a)
High Courts08 Jan 2013
K. Mathew, Proprietor, Deccan Cable Industries, Thrippilazhikom P.O. Kuzhimathicad, Kollam District Vs The Commercial Tax Officer, Kottarakkara Kollam District
High Court Of Kerala · (2013) 01 KL CK 0116
High Courts08 Jan 2013Dismissed
Sandhya P.T. Vs Sivadasan P.V.
High Court Of Kerala · (2013) 01 KL CK 0095
High Courts08 Jan 2013
Shajahan Vs Shaini and Shajin
High Court Of Kerala · (2013) 01 KL CK 0094
Constitution of India, 1950 — Article 227
High Courts08 Jan 2013Allowed
U. Sanjeev Vs Sundaresan and Vaishnavi and Kunnath
High Court Of Kerala · (2013) 01 KL CK 0092
High Courts08 Jan 2013
K.J. Antony @ Pappan, Santhosh C.K. and Rajan Kilachaparambil Vs State of Kerala and A.E. Varghese @ Sabu
High Court Of Kerala · (2013) 01 KL CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 342, 452
High Courts08 Jan 2013
Karayi Chandrasekharan and Karayi Rajan Vs Inspector of Police, Cbi/Scb Thiruvananthapuram
High Court Of Kerala · (2013) 01 KL CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2), 167(2)(a)(ii), 173(8)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)(bb)
High Courts08 Jan 2013Allowed
Prethew Raj Kumar Nair, Madampath Veedu Kinavallur, Parali, Palakkad, Sasikumar and Ananthan Vs Vikraman and State of Kerala
High Court Of Kerala · (2013) 01 KL CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294(b), 306, 34, 420, 506
High Courts08 Jan 2013
Akbar M.K. Vs The Registrar of Co-OP. Societies U.T. of Lakshadweep, Kavarathi, Kavarathi Islands, The Sub Divisional Officer, Kalpeni Islands(The Returning Officer Kalpeni Island Co-Operative Supply and Marketing Society) Ltd. No. Lma 2, Kalpeni Island U.T. of Lakshadweep and The Kalpeni Island Co-Operative Supply and Marketing Society Ltd.
High Court Of Kerala · (2013) 01 KL CK 0045
High Courts08 Jan 2013
Jayesh K.P. Vs Ramesh Narukavil Veedu, Cheravallykara, Kayamkulam and Others
High Court Of Kerala · (2013) 01 KL CK 0042
High Courts07 Jan 2013
Jerin K.C., Edison and Rajesh S Vs The Superintendent of Police, Thiruvananthapuram Rural, Thiruvananthapuram - 695001 and Others
High Court Of Kerala · (2013) 01 KL CK 0147
High Courts07 Jan 2013
P.J. Jacob Vs K.J. Benoy and State of Kerala
High Court Of Kerala · (2013) 01 KL CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Jan 2013
Sainuddeen Vs State of Kerala and Hafsath
High Court Of Kerala · (2013) 01 KL CK 0134
High Courts07 Jan 2013
Roy Thomas, Balummel House, Kannamaly, Kochi-682008 Vs Kerala State Electricity Board, Deputy Chief Engineer KSE Board and The Assistant Engineer Electrical Section, KSEB
High Court Of Kerala · (2013) 01 KL CK 0133
Electricity Act, 2003 — Section 127, 127(2)