CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,160 of 2,720

High Courts19 Sept 2012

Kuruvila Vs Sathi Rajan and Another

High Court Of Kerala · (2012) 4 ILR (Ker) 731 : (2012) 4 KLJ 691

Banking Regulation Act, 1949 — Section 21, 21(1), 21(2), 21(3), 21ACriminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118(g), 123, 124, 126, 13
Read judgment
High Courts19 Sept 2012

Suo Motu Vs Solji and Others

High Court Of Kerala · (2012) 4 KLJ 218 : (2012) 4 KLT 195

Arms Act, 1959 — Section 25(1), 3Criminal Procedure Code, 1973 (CrPC) — Section 209(a), 228(1)Explosive Substances Act, 1908 — Section 5
Read judgment
High Courts18 Sept 2012

Joseph Vs Kerala State Electricity Board

High Court Of Kerala · (2013) 1 ILR (Ker) 26 : (2013) 1 KLJ 20 : (2012) 4 KLT 870

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, Order 33 Rule 12Constitution of India, 1950 — Article 39A
Read judgment
High Courts18 Sept 2012

Sivadasan Vs Sindhu

High Court Of Kerala · (2012) 4 KLT 301

Constitution of India, 1950 — Article 277Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
Read judgment
High Courts18 Sept 2012

Sivadasan Vs E.K. Sindhu

High Court Of Kerala · (2012) 4 KLJ 369

Constitution of India, 1950 — Article 277Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
Read judgment
High Courts18 Sept 2012Dismissed

Sivadasan Vs Sindhu, E.K.

High Court Of Kerala · (2012) 4 ILR (Ker) 384

Constitution of India, 1950 — Article 277Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
Read judgment
High Courts14 Sept 2012Dismissed

Loid Jude Manakkat Vs State of Kerala

High Court Of Kerala · (2013) 3 KLJ 53 : (2013) 2 KLT 931

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 159, 173, 173(2), 190Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
Read judgment
High Courts14 Sept 2012Allowed

District Collector Vs Muhammed Kunhi

High Court Of Kerala · (2012) 4 KLT 360

Constitution of India, 1950 — Article 38, 39, 46Land Acquisition Act, 1894 — Section 11, 18, 18, 18(1), 19Limitation Act, 1963 — Section 5
Read judgment