High Courts29 Jun 2011Allowed
Subash Vs State of Kerala
High Court Of Kerala · (2001) 1 ALT(Cri) 253
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,277 of 2,719
High Courts29 Jun 2011
M. Nujumudeen Vs The City Police Commissioner of Police and Others
High Court Of Kerala · (2011) 3 KLJ 297
Kerala Headload Workers Act, 1978 — Section 21
High Courts28 Jun 2011Dismissed
National Insurance Company Ltd. Vs Sindhu
High Court Of Kerala · (2011) 4 RCR(Criminal) 276
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 147, 147(1), 157
High Courts28 Jun 2011Dismissed
New India Assurance Company Ltd. Vs Ayisha M., Shyji, Ummer and M. Sulaiman
High Court Of Kerala · (2012) ACJ 520 : (2011) 3 KLJ 346 : (2011) 8 RCR(Civil) 1610 : (2011) 4 TAC 65
Motor Vehicles Act, 1988 — Section 166
High Courts28 Jun 2011Dismissed
Believers Church India Vs The Superintendent of Police (Rural) and Others
High Court Of Kerala · (2011) 06 KL CK 0235
Constitution of India, 1950 — Article 226
High Courts28 Jun 2011Allowed
C.N. Vijayan Vs Joby, Santhosh Panikar, Director and News In, Roy Joseph, Managing Director and State of Kerala
High Court Of Kerala · (2011) 3 KLT 75 SN
Criminal Procedure Code, 1973 (CrPC) — Section 200, 91, 93(1)
High Courts28 Jun 2011
Union of India (UOI) Vs Sumathy Sajeevan, Sreejith and Sruthy
High Court Of Kerala · (2011) 06 KL CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 34Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 16
High Courts28 Jun 2011
P.P. Jayasree, Hindi Teacher Vs State of Kerala and Others
High Court Of Kerala · (2011) 06 KL CK 0193
High Courts28 Jun 2011Allowed
Saramma Shyju Vs Shyju Varghees, Aliyamma Vargheese and V.T. Vargheese
High Court Of Kerala · (2011) 4 CivCC 171 : (2011) 3 KLT 534 : (2011) 4 RCR(Civil) 278 : (2011) 4 RCR(Civil) 278 : (2011) 4 RCR(Criminal) 98
Criminal Procedure Code, 1973 (CrPC) — Section 2Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts28 Jun 2011Allowed
T.H. Abdulla Vs T.A. Muhammed Kunhi
High Court Of Kerala · (2011) 06 KL CK 0187
High Courts28 Jun 2011
Ajayan, Sanjeev A.D. and Subin K. Valsan Vs State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0169
Kerala Abkari Act, 1077 — Section 56, 57
High Courts28 Jun 2011Dismissed
The Registrar of Births and Deaths Vs Thomas Jacob and The State of Kerala
High Court Of Kerala · (2011) 8 RCR(Civil) 1485
Kerala Registration of Births and Deaths Rules, 1999 — Rule 11
High Courts28 Jun 2011Allowed
Union of India (UOI) Vs State, Aboobacker, P. Abdul Gafoor and Abdul Basheer
High Court Of Kerala · (2011) 06 KL CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457Income Tax Act, 1961 — Section 132A
High Courts28 Jun 2011Allowed
Jemsons Starach and Derivatives Vs State of Kerala and Others
High Court Of Kerala · (2011) 06 KL CK 0093
Kerala Headload Workers Act, 1978 — Section 21
High Courts28 Jun 2011Dismissed
The National Insurance Company Ltd. Vs Sindhu P.T. and Others
High Court Of Kerala · (2011) 3 KLJ 403 : (2011) 4 RCR(Civil) 276
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 147, 147(1), 157Workmens Compensation (Amendment) Act, 2009 — Section 5
High Courts28 Jun 2011Allowed
Ponnamma Vs State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0034
High Courts28 Jun 2011
Reeta George Vs The State of Kerala and The Executive Engineer
High Court Of Kerala · (2011) 06 KL CK 0015
Land Acquisition Act, 1894 — Section 28
High Courts28 Jun 2011Allowed
Kunhipurayil Mukundan Naveen and Another Vs Anjalika Dinesh
High Court Of Kerala · (2011) 3 KLJ 268 : (2011) 6 RCR(Civil) 723
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 3Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Jun 2011Allowed
K.D. Antony Vs I.V. Rajagopalan and Others
High Court Of Kerala · (2011) 06 KL CK 0005
Constitution of India, 1950 — Article 226
High Courts28 Jun 2011
M. Shamsudeen Kunju Vs The Director of Technical Education, Joice Mathew, Shri. S. Jayaprakash and Shri. P. Omkaram
High Court Of Kerala · (2011) 06 KL CK 0001