High Courts24 May 2011Dismissed
Mary Oommen Vs State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0153
Money Lenders Act — Section 13, 17, 18, 2(7)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,295 of 2,719
High Courts24 May 2011Dismissed
Saidalavi @ Alavikutty, Khadeeja and Noushad P.K. Vs State of Kerala, The District Superintendent of Police and The Station House Office
High Court Of Kerala · (2011) 05 KL CK 0148
High Courts24 May 2011Dismissed
Johny Vs State of Kerala, Sub Inspector of Police and Mohanan
High Court Of Kerala · (2011) 05 KL CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 353
High Courts24 May 2011Allowed
Ramakrishnan Vs Sathyanarayana Moosad and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 May 2011
Anilkumar Vs State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0129
Penal Code, 1860 (IPC) — Section 498A
High Courts24 May 2011Allowed
Rasheeda and Kandissertharayil Peringala Vs Nazeer Kunju, Naziyath and Ramlath Kunju
High Court Of Kerala · (2011) 2 ILR (Ker) 716 : (2011) 3 KLT 218 : (2011) 4 RCR(Civil) 286 : (2011) 4 RCR(Civil) 286
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 32 Rule 15, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 120
High Courts24 May 2011Allowed
Rajesh George Vs The State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0108
Penal Code, 1860 (IPC) — Section 294, 323, 324, 34, 452
High Courts24 May 2011Dismissed
Samuel Kutty Vs State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 85(2), 85(3)Penal Code, 1860 (IPC) — Section 143, 147, 149, 188, 283
High Courts24 May 2011Allowed
Alphonsa Streeder Vs Pallippuram Grama Panchayat
High Court Of Kerala · (2011) 3 KLT 49 : (2011) 8 RCR(Civil) 1637
High Courts24 May 2011Dismissed
Chandrakumar Vs Narayanan Bahuleyan and another
High Court Of Kerala · (2011) 2 ILR (Ker) 897 : (2011) 3 KLJ 103
High Courts24 May 2011Allowed
Commissioner of Income Tax Vs Midland Rubber and Produce Co. Ltd.
High Court Of Kerala · (2012) 246 CTR 101
Income Tax Act, 1961 — Section 80HHC(3)
High Courts24 May 2011Dismissed
K. Narayanan Nair Vs Station House Officer
High Court Of Kerala · (2011) 05 KL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 50, 55
High Courts24 May 2011Dismissed
Shriram Transport Finance Co. Ltd. Vs Hari and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0040
High Courts24 May 2011Dismissed
Kalpetta Estates Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms (Amendment) Act, 1979 — Section 108AKerala Land Reforms (Amendment) Act, 1989 — Section 85, 9A
High Courts24 May 2011
Nichusha and Others Vs Anwar and State of Kerala
High Court Of Kerala · (2011) 05 KL CK 0030
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts24 May 2011Allowed
Commissioner of Income Tax Vs Midland Rubber and Produce Company Ltd.
High Court Of Kerala · (2011) 339 ITR 436 : (2012) 207 TAXMAN 71
Income Tax Act, 1961 — Section 80HHC(3), 80HHC(3)(a)
High Courts24 May 2011Dismissed
M/s. Mahindra and Mahindra Ltd. and Another Vs Director of Standards of Weights and Measures and Another
High Court Of Kerala · (2011) 2 KLJ 619 : (2011) 2 KLT 1031
Motor Vehicles Act, 1988 — Section 39Standards of Weights and Measures (Enforcement) Act, 1985 — Section 11, 11(d), 2, 41, 41(d)Standards of Weights and Measures Act, 1976 — Section 10, 10, 10, 11, 11, 11
High Courts24 May 2011Allowed
Ramadas N. and Dhamayanthi Vs State of Kerala, Sub Inspector of Police and Suma K.P.
High Court Of Kerala · (2011) 05 KL CK 0015
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts24 May 2011Dismissed
K.S. Varghese, V.M. George and C.K. Thampi Vs St. Peter''s and St. Paul''s Syrian and Others
High Court Of Kerala · (2011) 05 KL CK 0010
Constitution of India, 1950 — Article 227