High Courts31 May 2011Allowed
Dr. P.S. George Vs State of Kerala, Balakrishna Panicker and Shaji
High Court Of Kerala · (2011) 05 KL CK 0102
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 447
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,289 of 2,719
High Courts31 May 2011Allowed
Sumayya Vs The Circle Inspector of Police, The Sub Inspector of Police, Mydeen Picha and Lallabeevi
High Court Of Kerala · (2011) 05 KL CK 0101
High Courts31 May 2011
Mathew Nobert Fernandez Vs James Joseph
High Court Of Kerala · (2011) 05 KL CK 0100
High Courts31 May 2011
B. Ravikumaran Pillai Vs Malik Mohammed, Sayed Mohammed Basheer and Anilkumar Pillai
High Court Of Kerala · (2011) 05 KL CK 0099
Constitution of India, 1950 — Article 227
High Courts31 May 2011Dismissed
Sivadas C. and Viji C.S. Vs Allahabad Bank and The Chief Manager and Authorised Officer
High Court Of Kerala · (2011) 05 KL CK 0081
High Courts31 May 2011Disposed Off
K.T. Sebastian Vs The Commissioner of Commercial Taxes and Others
High Court Of Kerala · (2011) 05 KL CK 0080
Kerala Agricultural Income Tax Act, 1991 — Section 42
High Courts31 May 2011Dismissed
Shaji Lukose Vs The State of Kerala, The Director General of Police, The Inspector General of Police and The Deputy Inspector General of Police
High Court Of Kerala · (2011) 05 KL CK 0079
Constitution of India, 1950 — Article 226
High Courts31 May 2011
Manarul Huda Trust Vs The Revenue Divisional Officer and Others
High Court Of Kerala · (2011) 05 KL CK 0078
Kerala Survey and Boundaries Act, 1961 — Section 4
High Courts31 May 2011Dismissed
Chief Postmaster General and Assistant Postmaster General (Mails) Vs State of Kerala, Transport Commissioner and Regional Transport Officer
High Court Of Kerala · (2011) 3 KLJ 650
Constitution of India, 1950 — Article 285(1)Kerala Motor Vehicles Taxation Act, 1976 — Section 22Motor Vehicles Taxation Rules — Rule 10
High Courts31 May 2011
M.T. Scariah Vs Sandhya Aiyyar and Others
High Court Of Kerala · (2011) 05 KL CK 0057
Penal Code, 1860 (IPC) — Section 420
High Courts31 May 2011
Jayakumar Vs State of Kerala and Pramod R.
High Court Of Kerala · (2011) 05 KL CK 0056
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 2011Allowed
Abhijith C. Mohan Vs Shameedha, Shijana and Sub Inspector of Police
High Court Of Kerala · (2011) 05 KL CK 0055
High Courts31 May 2011Dismissed
Chief Postmaster General and Another Vs State of Kerala and Others
High Court Of Kerala · (2011) 3 KLJ 650 : (2011) 6 RCR(Civil) 748
Constitution of India, 1950 — Article 285(1)
High Courts31 May 2011Allowed
Tower Vision India (P) Limited Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 05 KL CK 0033
Constitution of India, 1950 — Article 226
High Courts31 May 2011Dismissed
Sali John Vs City Police Commissioner and Others
High Court Of Kerala · (2011) 05 KL CK 0032
Constitution of India, 1950 — Article 226
High Courts31 May 2011Dismissed
Kuthirakkal Latha, Leena and Muttil Kunhambu Vs Sub Inspector of Police, Sherin Raj and Ramani
High Court Of Kerala · (2011) 05 KL CK 0031
High Courts31 May 2011
Ponathayil Anthootty Vs U. Majeed
High Court Of Kerala · (2011) 05 KL CK 0026
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 2011
K.P. Shijith Vs Manappuram General Finance and Leasing and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 2011Allowed
State of Kerala Vs John Joseph
High Court Of Kerala · (2011) 3 KLT 23 : (2011) 8 RCR(Civil) 1576
Constitution of India, 1950 — Article 226Kerala Lok Ayukta Act, 1999 — Section 12(1), 2, 7Kerala Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 4