High Courts29 Jul 2011Dismissed
Union of India and Others Vs P. Aboobacker and Another
High Court Of Kerala · (2011) 4 KLJ 60 : (2011) 4 KLT 176
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,265 of 2,719
High Courts29 Jul 2011Allowed
Mohanan Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 155, 3, 59, 60Penal Code, 1860 (IPC) — Section 279, 304A
High Courts29 Jul 2011Dismissed
United India Insurance Company Ltd. Vs Mohanan and others
High Court Of Kerala · (2011) 3 ILR (Ker) 660
Motor Vehicles Act, 1988 — Section 163, 163A, 166
High Courts29 Jul 2011
R. Vijyan Vs State of Kerala and Others
High Court Of Kerala · (2011) 3 KLJ 589
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 227, 228, 228(1)(a)Penal Code, 1860 (IPC) — Section 279, 304, 336
High Courts29 Jul 2011Dismissed
United India Insurance Co. Ltd. Vs Mohanan and Others
High Court Of Kerala · (2011) 3 KLJ 712 : (2011) 3 KLT 669 : (2011) 8 RCR(Civil) 1381 : (2012) 2 RCR(Civil) 378
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts29 Jul 2011Allowed
Asianet Satellite Communications Ltd Vs P.R. Raghuveer Das
High Court Of Kerala · (2011) 07 KL CK 0040
Arbitration and Conciliation Act, 1996 — Section 11
High Courts28 Jul 2011Dismissed
M. Abin Suraj, Jibin.C.P. Vs Dr. M.V. Joseph, Dr. Tom Jose and Sri. V. Rzajagopalan
High Court Of Kerala · (2011) 6 RCR(Civil) 710
Constitution of India, 1950 — Article 136, 141Kerala High Court Act, 1958 — Section 5
High Courts28 Jul 2011Allowed
Cibumol. B. Babu Vs The National Institute of Technology Calicut and Another
High Court Of Kerala · (2011) 3 KLJ 746
High Courts28 Jul 2011Dismissed
Sulekha Beevi Vs Abu Backer Pillai and Abdul Khader
High Court Of Kerala · (2011) 07 KL CK 0125
Limitation Act, 1963 — Article 59
High Courts28 Jul 2011Allowed
V.G. Prasanth Kumar and Anukumar @ Anoop Vs State of Kerala
High Court Of Kerala · (2011) 07 KL CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts28 Jul 2011Allowed
Vijayakumar Vs State of Kerala
High Court Of Kerala · (2011) 07 KL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294
High Courts28 Jul 2011
K.K. Pradeep Kumar Vs Rural Superintendent of Police and Others
High Court Of Kerala · (2011) 07 KL CK 0015
High Courts27 Jul 2011Allowed
Commissioner of Income Tax, Cochin Vs Electronic Controls and Discharge Systems (P.) Ltd.
High Court Of Kerala · (2011) 13 TAXMAN 193
Income Tax Act, 1961 — Section 10A, 10A(1), 10A(3), 10A(8), 260ASpecial Economic Zones Act, 2005 — Section 2(m)(iii)
High Courts27 Jul 2011Allowed
Commissioner of Income Tax Vs Electronic Controls and Discharge Systems (P) Ltd.
High Court Of Kerala · (2011) 245 CTR 465
Income Tax Act, 1961 — Section 10(A), 10(A)(3), 10(A)(8), 260(A), 263Special Economic Zones Act, 2005 — Section 2
High Courts27 Jul 2011Allowed
Somani G. Chailie Vargheese Vs L. Saraswathy Amma
High Court Of Kerala · (2011) 07 KL CK 0160
Civil Procedure Code, 1908 (CPC) — Section 11, 77Easements Act, 1882 — Section 60Kerala Land Reforms Act, 1963 — Section 106, 3, 74
High Courts27 Jul 2011Dismissed
Govindan Master Vs Janaki, V. and others
High Court Of Kerala · (2011) 3 ILR (Ker) 996
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 73, 73(2)
High Courts27 Jul 2011Dismissed
Lorence Joseph Vs Marykutty George and Kerala State Pollution Control Board
High Court Of Kerala · (2011) 07 KL CK 0104
Evidence Act, 1872 — Section 165
High Courts27 Jul 2011Allowed
Kumari Sree Devi, P. Bhuvanendran Nair and Praveen Vs The Managing Director, Viswambharan and The Divisional Manager
High Court Of Kerala · (2011) 3 KLJ 538
Motor Vehicles Act, 1988 — Section 163A, 166, 168
High Courts27 Jul 2011Allowed
Ajimon, Noushad, Nazar and Gireesh Vs State of Kerala and The Sub Inspector of Police
High Court Of Kerala · (2011) 07 KL CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 149, 188, 283Prevention of Damage to Public Property Act, 1984 — Section 3(1)
High Courts27 Jul 2011Allowed
Sobha Sunil Vs The S.I. of Police, Chittar Police and State of Kerala
High Court Of Kerala · (2011) 07 KL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 408, 477A