High Courts01 Jun 2011
Ramesh Kumar Nair Vs Krishna Prasad and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0004
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,288 of 2,719
High Courts31 May 2011
S. Rajamma Vs Kerala State Road Transport and Natarajan
High Court Of Kerala · (2011) 05 KL CK 0207
High Courts31 May 2011
Thajudheen Vs State of Kerala, Executive Engineer, Kerala Water, Labour Commissioner and Managing Director
High Court Of Kerala · (2011) 05 KL CK 0204
High Courts31 May 2011Allowed
Shanavas Vs The State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 2Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 17(4), 20, 23, 25
High Courts31 May 2011
Sreedharan, Sreenilayam Vs State of Kerala and Others
High Court Of Kerala · (2011) 05 KL CK 0194
Kerala Abkari Act, 1077 — Section 55
High Courts31 May 2011
Sobhanan Vs The State of Kerala and The Circle Inspector of Police
High Court Of Kerala · (2011) 05 KL CK 0193
Penal Code, 1860 (IPC) — Section 34, 380, 411, 457
High Courts31 May 2011
Union of India (UOI) Vs Anandavally Amma
High Court Of Kerala · (2011) 05 KL CK 0182
High Courts31 May 2011Dismissed
P.K. Gopan Vs Rasheeda Sulaiman and Sulaiman Aboobacker Sait
High Court Of Kerala · (2011) 05 KL CK 0175
High Courts31 May 2011Allowed
M.K. Gopi and Kunhiprambath Sumangala Vs M.K. Vasu and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 34, 415, 420, 448, 463
High Courts31 May 2011Dismissed
Priyanka Vs Pradeepan
High Court Of Kerala · (2011) 05 KL CK 0162
Constitution of India, 1950 — Article 227
High Courts31 May 2011Dismissed
Joseph J. Moan @ Joseph, Treasa @ Trisa, Viju Vincent @ Biju and Molly Peter @ Moly Vs State of Kerala and Merlin Sebastian
High Court Of Kerala · (2011) 05 KL CK 0159
Penal Code, 1860 (IPC) — Section 306, 34, 498A, 506
High Courts31 May 2011Allowed
O.R. Manoj Vs Guruvayur Devaswom, Pradeep U. Nair, Prasad and Beena Prasad
High Court Of Kerala · (2011) 2 ILR (Ker) 877 : (2011) 3 KLJ 109 : (2011) 2 KLT 1022
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 41
High Courts31 May 2011Dismissed
A.J.I.C., Junior Accountant Vs The Kerala Public Service Commission, The State of Kerala, The Trivandrum District Co-Operative
High Court Of Kerala · (2011) 05 KL CK 0155
High Courts31 May 2011
T. Prasannakumar Vs Ajayakumar, Pulloottil Textiles and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 204(4), 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 2011
Smt. Omana Sree Ram, The Manager Vs The State of Kerala, The Director, Vocational Higher and A.G. Hareendranath
High Court Of Kerala · (2011) 05 KL CK 0126
High Courts31 May 2011Dismissed
Johnson and Lucy Johnson Vs The State of Kerala and V. Sathidevi
High Court Of Kerala · (2011) 05 KL CK 0120
Penal Code, 1860 (IPC) — Section 120, 34, 420, 467, 468
High Courts31 May 2011Dismissed
Leena Vs Ajikumar
High Court Of Kerala · (2011) 05 KL CK 0119
Constitution of India, 1950 — Article 227
High Courts31 May 2011Allowed
Jayan P., Jithesh K., Saneesh M.V. and Pramod K. Vs State of Kerala and Others
High Court Of Kerala · (2011) 05 KL CK 0103