High Courts31 May 2011Dismissed
Ushakumari Vs State of Kerala and Others
High Court Of Kerala · (2011) 05 KL CK 0012
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,290 of 2,719
High Courts30 May 2011
Thomas Joseph Vs Siby George
High Court Of Kerala · (2011) 05 KL CK 0206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69
High Courts30 May 2011
Kamalakshy and Sudhakumary Vs State of Kerala, The Kerala State Electricity Board, The Executive Engineer, Kerala State and The Accounts Officer (Pension Sanction)
High Court Of Kerala · (2011) 05 KL CK 0202
High Courts30 May 2011
P. Devadasan Vs T. Venugopal and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0200
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 May 2011Dismissed
Paroli Sunder Das Vs K. Karthiayani Amma
High Court Of Kerala · (2011) 05 KL CK 0199
High Courts30 May 2011Dismissed
P.T. Jose Vs Boby K.J., United India Insurance Company Ltd., M.K. Narayanankutty and Thahsildar (RR)
High Court Of Kerala · (2011) 05 KL CK 0198
Kerala Revenue Recovery Act, 1968 — Section 33, 7
High Courts30 May 2011Dismissed
Ammukutty Ammal and Balakrishnan Vs Devaki Amma and Rajesh
High Court Of Kerala · (2011) 05 KL CK 0197
High Courts30 May 2011
Augustian Balasubramonyan, Varthini Sakthi and Achiyammal Lakshmi Ammal Vs Nagammal, Lekshmi Ammal Valli Ammal, Arun Kumar and Jayanthi
High Court Of Kerala · (2011) 05 KL CK 0196
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts30 May 2011Dismissed
Thresiamma Vs The City Police Commissioner and Others
High Court Of Kerala · (2011) 05 KL CK 0192
High Courts30 May 2011Dismissed
Priyanka S. Vs K.V. Jayaraj and P. Sunitha
High Court Of Kerala · (2011) 05 KL CK 0191
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99
High Courts30 May 2011Dismissed
Rajeev Vs Food Insepctor, Mobile Vigilance and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 May 2011Allowed
Usman Vs State of Kerala and The Revenue Divisional Officer
High Court Of Kerala · (2011) 05 KL CK 0189
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 23, 3, 5(4)Kerala Conservation of Paddy Land and Wetland Rules, 2008 — Rule 4(2)
High Courts30 May 2011Allowed
C.P. Salih Vs State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0188
Passports Act, 1967 — Section 12(1)Penal Code, 1860 (IPC) — Section 34, 468, 471
High Courts30 May 2011Allowed
Pranav M. Vs State of Kerala and Santhanavally
High Court Of Kerala · (2011) 05 KL CK 0187
Criminal Procedure (Amendment) Act, 2008 — Section 320Penal Code, 1860 (IPC) — Section 34, 379
High Courts30 May 2011
Foumi Meeran Vs State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 313, 317
High Courts30 May 2011Allowed
Radhamany Vs The Circle Inspector of Police
High Court Of Kerala · (2011) 05 KL CK 0174
Constitution of India, 1950 — Article 226
High Courts30 May 2011Dismissed
Sheeba Mohandas Vs P.K. Sunitha Devi and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0173
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 May 2011Dismissed
Prasad and Thulaseedas Vs Sub Inspector of Police and Others
High Court Of Kerala · (2011) 05 KL CK 0172
Constitution of India, 1950 — Article 226