High Courts29 Apr 2011
K.M. Kumaran Vs Ouseph John and Others
High Court Of Kerala · (2011) 04 KL CK 0012
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,299 of 2,719
High Courts29 Apr 2011Allowed
Sasikumar Vs The Excise Inspector and The State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0007
Kerala Abkari Act, 1077 — Section 55
High Courts29 Apr 2011Allowed
Sundari Shetty and Ananda Vs State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 449
High Courts29 Apr 2011Allowed
Reshma Vijayan Vs Sub Inspector of Police and Others
High Court Of Kerala · (2011) 04 KL CK 0003
Penal Code, 1860 (IPC) — Section 34, 406, 420, 498A
High Courts29 Apr 2011Allowed
Dipin K.V. Vs State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0002
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294
High Courts26 Apr 2011
Shaji N.M. @ Shajahan Vs State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0109
Penal Code, 1860 (IPC) — Section 294, 323, 427, 451
High Courts26 Apr 2011Allowed
Lissy Thomas Vs Thomas @ Shaju, Sub Inspector of Police and State
High Court Of Kerala · (2011) 04 KL CK 0101
Penal Code, 1860 (IPC) — Section 294, 323, 324, 341, 506
High Courts26 Apr 2011
In Re: In the matter of Travancore Devaswom Board
High Court Of Kerala · (2011) 3 KLT 865
Disaster Management Act, 2005 — Section 2
High Courts26 Apr 2011Allowed
G.M. Haneef Vs N. Majeed Haji and State
High Court Of Kerala · (2011) 04 KL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 315Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Apr 2011
Manmadhan Nair, Nirmala Devi and Nirmala Kumari Vs Padmavathi Amma @ Thankamma
High Court Of Kerala · (2011) 04 KL CK 0072
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A
High Courts26 Apr 2011
Travancore Devaswom Board Vs Local Fund Audit
High Court Of Kerala · (2011) 04 KL CK 0067
High Courts26 Apr 2011Allowed
Sainudeen and Yousaf Ali Vs State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0066
High Courts26 Apr 2011Allowed
Jayasree Vs State of Kerala and The Sub Inspector of Police
High Court Of Kerala · (2011) 04 KL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 294, 323, 34, 498A
High Courts26 Apr 2011Dismissed
T.S. Babu, Vanaja Thambi and T.G. Narayanan Vs State and M.N. Ravi
High Court Of Kerala · (2011) 04 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 406, 418
High Courts26 Apr 2011Allowed
Viswanatha Kurup, Laxmana Kurup and Pretha Prathap Vs The State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0014
Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
High Courts26 Apr 2011Dismissed
Raju Joseph (C.T.O.) Vs Shine. M.S. and State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 201Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Apr 2011
C.N. Krishnan Namboothiri Vs The Travancore Devaswom Board, The Commissioner and The State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0089
High Courts25 Apr 2011
Sri. T.K. Ajith Prasad, Asst. Devaswom Vs The Travancore Devaswom Board
High Court Of Kerala · (2011) 04 KL CK 0087
High Courts25 Apr 2011Dismissed
Girija Vs State of Kerala and Others
High Court Of Kerala · (2011) 04 KL CK 0071
Constitution of India, 1950 — Article 21, 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 82Penal Code, 1860 (IPC) — Section 294, 394, 427