High Courts01 Jun 2011
Santhosh S.R. Vs State of Kerala, The Director of Panchayaths and The Deputy Director of Panchayath
High Court Of Kerala · (2011) 06 KL CK 0150
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,287 of 2,719
High Courts01 Jun 2011
Ajayan P.M. and Remani K. Vs The Karuvanthiruthy (Feroke Panchayath), The Joint Registrar of Co-operative and The Kerala State Co-operative Employees
High Court Of Kerala · (2011) 06 KL CK 0148
High Courts01 Jun 2011
Mustafa V. @ Kunhani Vs Vaheeda Rahman and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts01 Jun 2011
K.P. Varghese Vs Baby Samyuktha and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0142
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jun 2011Dismissed
Mil Controls Ltd. (formerly Masoneilan (India) Ltd.) Vs Commissioner of Income Tax
High Court Of Kerala · (2012) 340 ITR 190 : (2012) 206 TAXMAN 125
High Courts01 Jun 2011Dismissed
Sahadevan Vs State of Kerala and Others
High Court Of Kerala · (2011) 06 KL CK 0120
Constitution of India, 1950 — Article 22(4)
High Courts01 Jun 2011Dismissed
B. Suresh Rai Vs Joboy Thomson and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0115
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jun 2011Dismissed
Ummoliparambil Ravi Vs State of Kerala and Asokan
High Court Of Kerala · (2011) 06 KL CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406, 420, 465, 467
High Courts01 Jun 2011Allowed
Shareef Vs The Station House Officer
High Court Of Kerala · (2011) 06 KL CK 0113
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 332
High Courts01 Jun 2011Allowed
Udayaraj Vs T.P. Leelavathy and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0112
Penal Code, 1860 (IPC) — Section 354
High Courts01 Jun 2011Dismissed
Thankammu, Sivadas, Devadas and Mohandas Vs Biju Veettil and Others
High Court Of Kerala · (2011) 06 KL CK 0109
Kerala Land Reforms Act, 1963 — Section 106, 11(3)
High Courts01 Jun 2011
The New India Assurance Company Ltd. Vs The Government of Kerala and Others
High Court Of Kerala · (2011) 06 KL CK 0101
High Courts01 Jun 2011Dismissed
R. Vijayalekshmy Amma and Jayaroop Vs Jayasree Rajendran, Jayachandran Nair alias Joy and Jayachithra
High Court Of Kerala · (2011) 06 KL CK 0100
High Courts01 Jun 2011Dismissed
Vimala Kumari Vs State of Kerala and Others
High Court Of Kerala · (2011) 06 KL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 441, 445Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jun 2011Dismissed
Abdul Razak Vs Union of India and Others
High Court Of Kerala · (2012) 275 ELT 300 : (2011) 3 KLJ 598
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 125, 2(33)
High Courts01 Jun 2011Dismissed
Tata Motors Finance Ltd. Vs Nazeer M. and Another
High Court Of Kerala · AIR 2011 Ker 147 : (2011) 3 ILR (Ker) 9 : (2011) 3 KLJ 418 : (2011) 8 RCR(Civil) 1312
Arbitration and Conciliation Act, 1996 — Section 34, 36, 37(1)(a), 9
High Courts01 Jun 2011Dismissed
Sreedevi K.M. Vs The Registrar, (Administration) Secretary
High Court Of Kerala · (2011) 06 KL CK 0035
High Courts01 Jun 2011Dismissed
Gopakumar K. Vs The Guruvayoor Devaswom Managing Committee and Others
High Court Of Kerala · (2011) 3 KLJ 69 : (2011) 3 KLT 7 : (2011) 8 RCR(Civil) 1435
High Courts01 Jun 2011
Muhammad Rafi @ Rafi Vs State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0007
Penal Code, 1860 (IPC) — Section 120, 143, 147, 148, 149
High Courts01 Jun 2011
K.S. Remadevi Vs K.G. Ponnan and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0006
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420