High Courts12 Mar 2010Allowed
Vijayan Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 599
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,452 of 2,719
High Courts12 Mar 2010
Ramesan, C. Vs P.P. Gopinathan Achari
High Court Of Kerala · (2010) 03 KL CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246Prevention of Food Adulteration Act, 1954 — Section 7Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts12 Mar 2010Dismissed
Regi Vs State of Kerala
High Court Of Kerala · (2010) 2 KLT 265 : (2010) 5 SLR 60
Kerala Police Subordinate Service (Amendment) Rules, 1980 — Rule 3Kerala State and Subordinate Services Rules, 1958 — Rule 27, 39
High Courts12 Mar 2010
Raju @ Kalan Raju and Suresh @ Kottali Suresh Vs State of Kerala
High Court Of Kerala · (2010) 03 KL CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 428Penal Code, 1860 (IPC) — Section 120B, 299, 300, 302, 323
High Courts11 Mar 2010Dismissed
Joseph James @ Jose Vs State of Kerala
High Court Of Kerala · (2010) CriLJ 3551 : (2010) 1 KLJ 794
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 313(1), 374(2)Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 201
High Courts11 Mar 2010Allowed
Dr. Vellayani Arjunan Vs Employees Provident Fund Organization
High Court Of Kerala · (2010) 125 FLR 904 : (2010) 2 KLT 335 : (2010) 4 LLJ 251
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A, 17(3), 2, 6
High Courts11 Mar 2010Allowed
Karunakaran K.P. Vs K. V. Chandran Panikkar and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 275 : (2010) 2 KLJ 48 : (2010) 2 KLT 379
Kerala Panchayat Raj Act, 1994 — Section 102, 102(1)(a), 102(1)(ca), 102(1)(d), 102(1)(d)(iv)
High Courts11 Mar 2010Allowed
Dr. Vellayani Arjunan Vs Enforcement Officer and Another
High Court Of Kerala · (2010) 125 FLR 904 : (2010) 2 KLT 335 : (2010) 4 LLJ 251
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A, 17(3), 2, 6
High Courts10 Mar 2010Allowed
The Calicut City Service Co-op. Bank Ltd. Vs The Registrar of Co-op. Societies and Others
High Court Of Kerala · (2010) 2 KLJ 116
Kerala Co-operative Societies Act, 1969 — Section 68A
High Courts10 Mar 2010Dismissed
Shaji Mathew Vs Thomas Chacko and Another
High Court Of Kerala · (2010) 1 KLJ 843 : (2010) 2 KLT 148
Kerala Panchayat Raj Act, 1994 — Section 102, 102(1), 102(1)(a), 102(1)(a)(b), 102(1)(a)(b)(c)
High Courts10 Mar 2010
D. Raju Vs D. Ebanesar, M. Devadas and N. Estaer
High Court Of Kerala · (2010) 03 KL CK 0086
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts10 Mar 2010
Najmal Babu and Noushad, Sulthana Group Vs State Bank of India
High Court Of Kerala · (2010) 03 KL CK 0074
High Courts10 Mar 2010Dismissed
Kochu Suresh @ Shiju Vs State of Kerala
High Court Of Kerala · (2010) 03 KL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 393, 394
High Courts10 Mar 2010
Ishaque Vs Raveendran Thampan
High Court Of Kerala · (2010) 2 ILR (Ker) 416 : (2010) 2 KLT 1
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235, 250, 29, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Mar 2010
Balachandran Vs State of Kerala
High Court Of Kerala · (2010) 2 ILR (Ker) 230 : (2010) 2 KLT 269
Land Acquisition Act, 1894 — Section 11A, 17(4), 18, 23(1A), 4(1)
High Courts10 Mar 2010Dismissed
Power Grid Corporation of India Ltd. Vs Narayana Pillai
High Court Of Kerala · (2010) 03 KL CK 0038
Electricity (Supply) Act, 1948 — Section 42, 51Telegraph Act, 1885 — Section 10, 16
High Courts10 Mar 2010Allowed
Commissioner of Income Tax Vs Skyline Builders
High Court Of Kerala · (2010) 03 KL CK 0035
Income Tax Act, 1961 — Section 147
High Courts10 Mar 2010Dismissed
State of Kerala and Others Vs P.A. Radhakrishnan and others
High Court Of Kerala · (2010) 2 KLJ 175 : (2010) 2 KLT 185
High Courts10 Mar 2010Allowed
Ragesh P.K. Vs State of Kerala
High Court Of Kerala · (2010) 2 ILR (Ker) 172 : (2010) 2 KLJ 1 : (2010) 2 KLT 557
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203, 397, 401Penal Code, 1860 (IPC) — Section 120(b), 120B, 34, 465, 468Representation of the People Act, 1950 — Section 31, 32, 32(1), 32(3)
High Courts09 Mar 2010Dismissed
Ismail Pillai Vs Meera Sahib Abdul Jaleel and Another
High Court Of Kerala · (2010) CriLJ 3762 : (2010) 3 ILR (Ker) 317 : (2010) 1 KLJ 588
Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 415, 420