High Courts22 Jun 2011Allowed
Muraleedharan, N.T. Vs State of Kerala and Others
High Court Of Kerala · (2011) 3 ILR (Ker) 320
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 405, 408, 420
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,280 of 2,719
High Courts22 Jun 2011Allowed
Nalinan Vs State of Kerala and Others
High Court Of Kerala · (2011) 06 KL CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 323, 407(1)(C)Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts22 Jun 2011Dismissed
E.T. Reji Vs The City Police Commissioner and Others
High Court Of Kerala · (2011) 06 KL CK 0223
Constitution of India, 1950 — Article 226
High Courts22 Jun 2011Dismissed
Kerala State Private Bus Operators Federation Vs Insurance Regulatory and Development Authority
High Court Of Kerala · (2011) 3 KLJ 425 : (2011) 8 RCR(Civil) 1397
Insurance Act, 1938 — Section 64UC
High Courts22 Jun 2011Allowed
Sharshad Khan Vs Union of India
High Court Of Kerala · (2011) 3 KLT 560 : (2011) 6 RCR(Civil) 2065
High Courts22 Jun 2011
Valiya Parambil Kunhali Vs Muhammed Shahil
High Court Of Kerala · (2011) 06 KL CK 0178
Constitution of India, 1950 — Article 227
High Courts22 Jun 2011Dismissed
Shibu @ Abubaker Sidiq and Others Vs State of Kerala and Mubeena
High Court Of Kerala · (2011) 06 KL CK 0171
Penal Code, 1860 (IPC) — Section 239, 498A
High Courts22 Jun 2011Allowed
N.T. Muraleedharan Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 166
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 405, 408, 420
High Courts22 Jun 2011Allowed
T.D. Joy Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 06 KL CK 0089
Constitution of India, 1950 — Article 226
High Courts22 Jun 2011Allowed
Lakshmanan, T.C. Vs Vanaja and Others
High Court Of Kerala · (2011) 3 ILR (Ker) 228 : (2011) 3 KLJ 406 : (2011) 4 RCR(Civil) 79
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Stamp Act, 1899 — Section 36, 61
High Courts22 Jun 2011Allowed
T.C. Lakshamanan Vs Vanaja and Others
High Court Of Kerala · (2011) 3 KLJ 406 : (2011) 4 RCR(Civil) 79
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Stamp Act, 1899 — Section 36, 61
High Courts22 Jun 2011
Bharat Petroleum Corporation Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 45 VST 544
Central Sales Tax Act, 1956 — Section 8(4)(a)
High Courts22 Jun 2011Dismissed
P. Muraleedharan Vs State of Kerala, High Court of Kerala and Principal Secretary To Government
High Court Of Kerala · (2011) 2 KLJ 530
Kerala University Act, 1974 — Article 233, 309, 65, 65(1), 65(2)Kerala Water Supply and Sewerages Act, 1986 — Section 19National Council for Teacher Education Act, 1993 — Section 4(3)
High Courts22 Jun 2011Dismissed
O.P. Balachandra Kaimal Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 575
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Penal Code, 1860 (IPC) — Section 403, 405, 409, 477A, 477APrevention of Corruption Act, 1988 — Section 13, 13(1), 13(1)(c), 13(1)(d), 13(2)
High Courts22 Jun 2011Allowed
Shaji Joseph Vs Station House Officer
High Court Of Kerala · (2011) 06 KL CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 354, 376
High Courts21 Jun 2011Dismissed
Aswin B. Naik Vs Commissioner for Entrance and Tahsildar
High Court Of Kerala · (2011) 06 KL CK 0226
High Courts21 Jun 2011Dismissed
Believers Church India Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 06 KL CK 0222
Constitution of India, 1950 — Article 226
High Courts21 Jun 2011Dismissed
K.P. Sankeev Kumar Vs Pallackan Puthiya Purayil Haseena
High Court Of Kerala · (2011) 06 KL CK 0201
Constitution of India, 1950 — Article 227
High Courts21 Jun 2011Allowed
Divakaran Vs Commissioner of Police, Asst. Commissioner of Police, Sub Inspector of Police and Sasthosh Kumar
High Court Of Kerala · (2011) 06 KL CK 0199
Constitution of India, 1950 — Article 226
High Courts21 Jun 2011
Riju Vijayan Vs Nikhila P. Soman and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0170
Protection of Women From Domestic Violence Act, 2005 — Section 12, 2, 28(2), 29