CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,482 of 2,719

High Courts21 Oct 2009Allowed

Sindhu K. Vs The State of Kerala and Others

High Court Of Kerala · (2009) 3 KLJ 601

Constitution of India, 1950 — Article 213, 357Criminal Procedure Code, 1973 (CrPC) — Section 10(1), 20, 20(1), 20(2), 20(3)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 3, 3(1), 3(2), 3(3)
Read judgment
High Courts20 Oct 2009Allowed

Employees Kuries Ltd. Vs Claramma

High Court Of Kerala · (2010) 1 BC 448 : (2010) 7 RCR(Civil) 808

Chit Funds Act, 1982 — Section 33, 4, 4(1), 5, 64(1)Civil Procedure Code, 1908 (CPC) — Section 20Cochin Kuries Act, 1107 — Section 4, 5
Read judgment
High Courts20 Oct 2009Allowed

Anoop Vs State of Kerala

High Court Of Kerala · (2009) 4 ILR (Ker) 596 : (2009) 4 KLT 923 : (2010) 7 RCR(Criminal) 382

Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 452
Read judgment
High Courts16 Oct 2009

Riyas Vs State of Kerala

High Court Of Kerala · (2009) 10 KL CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308Prevention of Damage to Public Property Act, 1984 — Section 3(2)
Read judgment
High Courts16 Oct 2009

Rajesh Vs State of Kerala

High Court Of Kerala · (2009) 10 KL CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
Read judgment