CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,304 of 2,719

High Courts31 Mar 2011Dismissed

Sreekuttan Vs State of Kerala

High Court Of Kerala · (2011) 3 KLJ 225

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376
Read judgment
High Courts31 Mar 2011

Abdul Majeed Vs State Bank of Travancore

High Court Of Kerala · (2011) 2 ILR (Ker) 644 : (2011) 2 KLJ 649 : (2011) 2 KLT 625 : (2012) 1 RCR(Civil) 803

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 58, Order 41 Rule 1, Order 43 Rule 1Insolvency Act, 1848 — Section 75, 79, 79(1)
Read judgment
High Courts31 Mar 2011

Ummer Vs R.T.A.

High Court Of Kerala · (2011) 2 ILR (Ker) 599 : (2011) 2 KLT 642 : (2012) 1 RCR(Civil) 805 : (2012) 1 RCR(Criminal) 805

Central Motor Vehicles Rules, 1989 — Rule 58Kerala Motor Vehicles Rules, 1989 — Rule 183, 217Motor Vehicles Act, 1988 — Section 48, 51(6)
Read judgment
High Courts31 Mar 2011

Managing Director, L and T Vs G.K. Granites and others

High Court Of Kerala · AIR 2011 Ker 153 : (2011) 2 ILR (Ker) 858 : (2011) 2 KLJ 311

Arbitration and Conciliation Act, 1996 — Section 11(5)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 7 Rule 6Constitution of India, 1950 — Article 226
Read judgment
High Courts30 Mar 2011

Mehaboob Vs State

High Court Of Kerala · (2011) CriLJ 2795 : (2011) 2 ILR (Ker) 422 : (2011) 2 KLJ 574 : (2011) 2 KLT 236 : (2011) 4 RCR(Civil) 55 : (2011) 4 TAC 162

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(1), 155(2), 155(3), 173(2)Kerala Abkari Act, 1077 — Section 41AMotor Vehicles Act, 1988 — Section 184, 185, 197, 202, 202(2)
Read judgment