High Courts21 Jun 2011
Anish George Vs Fr. Provincial Carmel Hill, Lal '' Varghese and The United India Insurance Co. Ltd.
High Court Of Kerala · (2011) 06 KL CK 0122
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,281 of 2,719
High Courts21 Jun 2011Dismissed
Elite Foods (P.) Ltd. Vs State of Kerala
High Court Of Kerala · (2012) 52 VST 241
Kerala General Sales Tax Act, 1963 — Section 5(2)
High Courts21 Jun 2011Dismissed
M.G. Valsala Nair Vs Minimole M.P.
High Court Of Kerala · (2011) 06 KL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)Penal Code, 1860 (IPC) — Section 379, 465
High Courts21 Jun 2011Dismissed
Gopakumar B. Nair Vs CBI/SPE and The Indian Overseas Bank
High Court Of Kerala · (2011) 06 KL CK 0096
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 24, 25, 420, 464
High Courts21 Jun 2011Dismissed
C. Padmavathy and K.P. Leena Kumari Vs The Cicrle Inspector of Police, The Sub Inspector of Police and Santhosh Kumar @ Kuttan
High Court Of Kerala · (2011) 06 KL CK 0069
Constitution of India, 1950 — Article 226
High Courts21 Jun 2011Dismissed
Aliyamma Isow Vs P.J. Joseph and Others
High Court Of Kerala · (2011) 3 KLJ 430 : (2011) 3 KLT 286 : (2011) 8 RCR(Civil) 1430
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 17 Rule 3, Order 41 Rule 11, Order 9 Rule 13, 96Limitation Act, 1963 — Section 5
High Courts21 Jun 2011Dismissed
E.V. Shaji Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 400
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2), 19, 2(c)
High Courts20 Jun 2011Dismissed
Pushpa Sasidharan Nair Vs Rajan and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jun 2011Dismissed
Sunnymon Thomas Vs Biju Mon Nair and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts20 Jun 2011Dismissed
Hameed Basha Vs State of Kerala and Others
High Court Of Kerala · (2011) 06 KL CK 0221
Constitution of India, 1950 — Article 226
High Courts20 Jun 2011Dismissed
Rameez P.M. and Ansila B. Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 06 KL CK 0220
Constitution of India, 1950 — Article 226
High Courts20 Jun 2011
Maggy Sunny Vs State of Kerala
High Court Of Kerala · (2012) 50 VST 527
Kerala Value Added Tax Act, 2003 — Section 67
High Courts20 Jun 2011
State Election Commission Vs Valsala Prasannakumar, M.J. Raju, B. Mahesh and North Paravoor Municipality
High Court Of Kerala · (2011) 06 KL CK 0103
High Courts20 Jun 2011Allowed
Sijo Antony Vs The Tahsildar, Circle Inspector of Police, Sub Inspector of Police and Saji Neerathummukkil
High Court Of Kerala · (2011) 06 KL CK 0090
Constitution of India, 1950 — Article 226
High Courts20 Jun 2011Allowed
Abdul Jaleel Vs The Superintendent of Police, The Sub Inspector of Police, The Circle Inspector of Police and Babu @ Muhammed
High Court Of Kerala · (2011) 06 KL CK 0070
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 498A
High Courts20 Jun 2011Dismissed
M.V. Raju Mangalappilly House Vs Industrial Tribunal and The President, Railway Employee
High Court Of Kerala · (2011) 06 KL CK 0048
High Courts20 Jun 2011
Manju Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 261 : (2011) 3 KLT 150
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 364, 365River Banks and Regulation of Removal of Sand Act, 2001 — Section 11, 12, 12(2), 2, 20
High Courts20 Jun 2011
Poovathoor Mahesh Vs Beevi Khairunissa
High Court Of Kerala · (2011) 06 KL CK 0023
High Courts20 Jun 2011
Supreme food Industries Vs State of Kerala
High Court Of Kerala · (2012) 47 VST 487
Kerala Value Added Tax Act, 2003 — Section 11, 11(3), 11(5)(o), 2(x)