CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,276 of 2,719

High Courts30 Jun 2011Dismissed

Santhi, C. Vs Mary Sherly and Another

High Court Of Kerala · (2011) 3 CivCC 619 : (2012) 1 CivCC 419 : (2011) 3 ILR (Ker) 365 : (2011) 4 RCR(Civil) 269 : (2011) 4 RCR(Civil) 269

Evidence Act, 1872 — Section 45, 67, 73Negotiable Instruments Act, 1881 (NI) — Section 138, 5, 6
Read judgment
High Courts30 Jun 2011

Madhavan Vs Principal Secretary and Another

High Court Of Kerala · (2011) 3 ILR (Ker) 361 : (2011) 3 KLJ 622 : (2011) 8 RCR(Civil) 1477

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 152Constitution of India, 1950 — Article 226, 227Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8, 8A
Read judgment
High Courts30 Jun 2011Dismissed

Shameer. P.M. Vs State of Kerala

High Court Of Kerala · (2011) 3 KLJ 463

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Kerala Forest (Prohibition of Felling of Trees Standing on Land Temporarily or Permanently Assigned) Rules, 1995 — Rule 3, 4, 7Kerala Forest Act, 1961 — Section 27(1), 52, 52(2), 53, 54
Read judgment
High Courts30 Jun 2011Dismissed

Zacharia Vs State

High Court Of Kerala · (2011) 3 RCR(Criminal) 803

Criminal Procedure Code, 1973 (CrPC) — Section 427(2)
Read judgment
High Courts29 Jun 2011Allowed

Philipose Vs State of Kerala

High Court Of Kerala · (2012) 2 BC 504

Criminal Procedure Code, 1973 (CrPC) — Section 105, 105(1), 105A, 77, 82Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts29 Jun 2011Dismissed

Abbas Vs Mayinkutty

High Court Of Kerala · (2012) 3 KLT 540

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 23 Rule 3, 89Court Fees Act, 1870 — Section 16, 20Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A
Read judgment