High Courts27 May 2011Allowed
The Alleppey Company Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 130
Central Sales Tax Act, 1956 — Section 5(3)Kerala General Sales Tax Act, 1963 — Section 2(xxv), 5A
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,293 of 2,719
High Courts27 May 2011Allowed
Bajaj Alliance Life Insurance Company Vs Director General of Police, Sub Inspector of Police, Mr. Sreejith. S. and Indusekharan Nair
High Court Of Kerala · (2011) 05 KL CK 0142
Constitution of India, 1950 — Article 226
High Courts26 May 2011Allowed
N. Sivaramakurup Vs The Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (2011) 3 KLJ 116 : (2011) 8 RCR(Civil) 1600
Agricultural Debt Waiver and Debt Relief Scheme, 2008 — Clause 4.1(a)(i)
High Courts26 May 2011
Lingom, K. Vs Superintendent of Police and Another
High Court Of Kerala · (2011) 3 ILR (Ker) 795 : (2011) 3 KLJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Evidence Act, 1872 — Section 114, 4Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14
High Courts26 May 2011Dismissed
Sulochana Vs The Superintendent of Police and The Central Bureau of Investigation
High Court Of Kerala · (2011) 05 KL CK 0113
High Courts26 May 2011
Parameswaran Namboothiri Vs Malabar Devaswom Board
High Court Of Kerala · (2011) 2 ILR (Ker) 865 : (2011) 2 KLT 988
High Courts26 May 2011Allowed
Sivaramakurup Vs Joint Registrar of Co-operative Societies
High Court Of Kerala · (2011) 3 ILR (Ker) 1 : (2011) 3 KLT 42
Agricultural Debt Waiver and Debt Relief Scheme, 2008 — Clause 4.1
High Courts26 May 2011Allowed
Shysimol. V. Vs The Chief Secretary, Govt., of Kerala and Others
High Court Of Kerala · (2011) 3 KLJ 301
High Courts26 May 2011
K. Lingom Vs The Superintendent of Police and Another
High Court Of Kerala · (2011) 3 KLJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Evidence Act, 1872 — Section 114, 4Prevention of Corruption Act, 1988 — Section 11, 12, 13, 13(1)(d), 13(2)
High Courts25 May 2011
Nishal Chandra Mohan, Mani Mohan, Dr. Deepak and Chandra Mohan Nayar Vs State of Kerala and Kavya Madhavan
High Court Of Kerala · (2011) 05 KL CK 0176
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts25 May 2011Dismissed
Mary Benjamin Vs K.Y. George and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 294, 323, 341
High Courts25 May 2011
R. Radhakrishnan Vs State of Kerala and M.R. Rajan
High Court Of Kerala · (2011) 05 KL CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 232Penal Code, 1860 (IPC) — Section 120, 143, 147, 148, 149
High Courts25 May 2011
Jeevan Sabu V.S. Vs The State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0150
High Courts25 May 2011
N.M. Nazer Vs State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Forest Act, 1927 — Section 27(1)Kerala Forest (Prohibition of Felling of Trees Standing on Land Temporarily or Permanently Assigned) Rules, 1995 — Rule 3, 4, 7
High Courts25 May 2011
Bindu L. Vs State of Kerala and S. Ashalatha
High Court Of Kerala · (2011) 05 KL CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts25 May 2011Allowed
Sajil Vs State of Kerala
High Court Of Kerala · (2011) 2 KLT 981
Service Quota Act, 2008 — Section 5, 6
High Courts25 May 2011
Praseeda S. Vs Riju Raj, The Sub Inspector of Police and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 125, 438Penal Code, 1860 (IPC) — Section 324, 34, 354, 498A
High Courts25 May 2011
B. Ramachandran, Bethur Sarada Amma, K.C. Rajan and Padmavathy Vs State of Kerala and Praseeja R.K.
High Court Of Kerala · (2011) 05 KL CK 0130
Penal Code, 1860 (IPC) — Section 34, 498A