High Courts01 Jan 2013Allowed

P.S. Vijayan and Others Vs State of Kerala and Others

High Court Of Kerala · (2013) 2 ILR (Ker) 417 : (2013) 2 KHC 149 : (2013) 2 KLJ 388 : (2013) 2 KLT 488

Evidence Act, 1872 — Section 114Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 10, 11, 12(3), 30
High Courts01 Jan 2013Dismissed

ITI Limited Vs Tahsildar and Others

High Court Of Kerala · (2013) 1 ILR (Ker) 300 : (2013) 1 KHC 315 : (2013) 1 KLJ 551 : (2013) 1 KLT 464

Companies Act, 1956 — Section 3, 617Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 20, 21, 23, 72
High Courts31 Dec 2012

State of Kerala Vs Unni and Others

High Court Of Kerala · (2012) 12 KL CK 0052

Constitution of India, 1950 — Article 14, 141, 142, 144, 161Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 235(3), 26(a)(ii), 28, 28(2)Penal Code, 1860 (IPC) — Section 121, 132, 194, 201, 302