COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,324 of 2,719

High Courts21 Feb 2011Allowed

ING Vysa Bank Ltd. Vs Sub Inspector of Police

High Court Of Kerala · (2011) 3 Crimes 503 : (2011) 3 KLJ 240 : (2011) 2 KLT 621 : (2012) 1 RCR(Civil) 816 : (2012) 1 RCR(Civil) 816 : (2012) 1 RCR(Criminal) 155 : (2012) 1 RCR(Criminal) 155

Penal Code, 1860 (IPC) — Section 379, 482

High Courts18 Feb 2011Dismissed

Baisil Attipetty Vs Union of India (UOI)

High Court Of Kerala · (2011) 1 KLT 942

High Courts18 Feb 2011

Muraleedharan Nambiar Vs U. Sathyan and The State of Kerala

High Court Of Kerala · (2011) 02 KL CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts18 Feb 2011Dismissed

T.P. Vau Vs Shaji Kumar K.K. and State of Kerala

High Court Of Kerala · (2011) 02 KL CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts18 Feb 2011

Appu Vs Prabhakaran

High Court Of Kerala · (2011) 02 KL CK 0127

High Courts18 Feb 2011

The Commercial Tax Officer Vs P.A. Abdul Salam

High Court Of Kerala · (2011) 02 KL CK 0125

High Courts18 Feb 2011Allowed

O.P.John Vs Babu @ Francis M.J and National Insurance Company Ltd.

High Court Of Kerala · (2011) 02 KL CK 0101

High Courts18 Feb 2011Dismissed

Ushakumari Vs State of Kerala

High Court Of Kerala · (2011) 2 KLT 768

Kerala Education Rules, 1959 — Rule 7A(2)

High Courts18 Feb 2011Allowed

Rajeevan Aswathy Vs Superintendent of Police

High Court Of Kerala · (2011) CriLJ 2801 : (2011) 1 KLJ 764

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173(2), 313(1), 374(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts17 Feb 2011Dismissed

K.P. Gopalakrishnan Nair Vs The Thashildar and Executive Magistrate and Others

High Court Of Kerala · (2011) 1 KLJ 746

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 133

High Courts17 Feb 2011

Aslam S. and Another Vs State of Kerala and Others

High Court Of Kerala · (2011) 2 KLJ 655 : (2011) 2 KLT 601

Constitution of India, 1950 — Article 226Kerala Police Act, 1960 — Section 17E, 17E(9)Penal Code, 1860 (IPC) — Section 166

High Courts17 Feb 2011Allowed

Anithakumary K.S. Blue Nile Vs State of Kerala and The Director of Social Welfare

High Court Of Kerala · (2011) 02 KL CK 0130

Protection of Women From Domestic Violence Act, 2005 — Section 37, 8, 9Protection of Women From Domestic Violence Rules, 2006 — Rule 10, 3, 8

High Courts17 Feb 2011

K. Nazar Vs Shangrilla Financial Services Pvt. Ltd. and State of Kerala

High Court Of Kerala · (2011) 02 KL CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts17 Feb 2011

Biju Kumar S.N. Vs Kerala State Financial Enterprises

High Court Of Kerala · (2011) 02 KL CK 0057

High Courts17 Feb 2011Allowed

P. Meenakshikuty Vs State of Kerala and Others

High Court Of Kerala · (2011) 2 KLJ 163 : (2011) 1 KLT 1032

Constitution of India, 1950 — Article 226

High Courts17 Feb 2011Allowed

The Joint Regional Transport Officer Vs P.K. Sathiapalan

High Court Of Kerala · AIR 2011 Ker 117 : (2011) 2 KLT 33

Kerala Motor Vehicles Rules, 1989 — Rule 95, 95(10), 95(11), 95(4)

High Courts17 Feb 2011

Arum Mozhi Varman K. and Others Vs The University of Calicut and Others

High Court Of Kerala · (2011) 02 KL CK 0034

Graduate Medical Education Regulations, 1997 — Regulation 13, 13(10)Indian Medical Council Act, 1956 — Section 33

High Courts17 Feb 2011Dismissed

Kunhirama Variar Vs State of Kerala

High Court Of Kerala · (2011) 2 KLT 707 : (2011) 6 RCR(Civil) 615

Constitution of India, 1950 — Article 226

High Courts16 Feb 2011

Janaki and Others Vs G. Rajan and Others

High Court Of Kerala · (2011) 3 KLJ 369

Motor Vehicles Act, 1988 — Section 163A, 18

High Courts16 Feb 2011Allowed

Malayimmal Raveendran Vs Malayirnmal M. Vunala and Another

High Court Of Kerala · (2011) 1 KLJ 754 : (2011) 2 RCR(Civil) 620 : (2011) 2 RCR(Civil) 620

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 112