COURT ARCHIVE

High Court Of Kerala judgments

54,313 judgments · page 1,543 of 2,716

High Courts04 Sept 2008Dismissed

Fousy K.A.M. Lecturer, Mahatma Gandhi University, Rengitha M. Thomas, A. Manju, Lecturer Mahatma Gandhi University and Shiji A.C. Vs The Mahatma Gandhi University, National Council for Teachers Education and Jyothi K.

High Court Of Kerala · (2008) 09 KL CK 0028

High Courts03 Sept 2008Dismissed

J and P Enterprises Vs Kerala Feeds Limited and Padma Cargos

High Court Of Kerala · (2008) 09 KL CK 0044

High Courts03 Sept 2008Dismissed

P.V. Chacko Vs The Chief Secretary and The Superintending Engineer

High Court Of Kerala · (2008) 09 KL CK 0036

Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137

High Courts03 Sept 2008Dismissed

N.P. Balakrishnan Vs The Secretary (Executive Officer) and P.M.R. Mariyumma

High Court Of Kerala · (2008) 09 KL CK 0035

High Courts03 Sept 2008Allowed

A.V. Prakashan Vs State of Kerala

High Court Of Kerala · (2008) 09 KL CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 323, 34, 397

High Courts03 Sept 2008Allowed

Anirudhan Nair, Ramachandran, Santhakumari Nair and Sreedevi Vs Viswanathan, Balakrishnan, Mohan Dasu and Vijayalakshmi

High Court Of Kerala · (2008) 09 KL CK 0027

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227

High Courts03 Sept 2008

P.T. Sajeevan Vs P. Sasidharan and State of Kerala

High Court Of Kerala · (2008) 09 KL CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 357(1), 401Penal Code, 1860 (IPC) — Section 417, 420, 468

High Courts03 Sept 2008Dismissed

Kasargod Self Employees Financing Co. Vs State of Kerala and Another

High Court Of Kerala · (2009) 1 CivCC 421 : (2009) CriLJ 305 : (2008) 4 ILR (Ker) 283 : (2008) 3 KLJ 648 : (2012) 1 RCR(Criminal) 912 : (2012) 1 RCR(Criminal) 912

Companies Act, 1956 — Section 391, 392, 393, 394Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 256, 256(1), 302, 378Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts03 Sept 2008

Siby Paul Vs Praveen Kumar G.N. and Others

High Court Of Kerala · (2009) ACJ 2322 : AIR 2009 Ker 99 : (2009) 2 ILR (Ker) 196 : (2009) 1 KLJ 274 : (2009) 1 KLT 322 : (2010) 5 RCR(Civil) 143

Motor Vehicles Act, 1988 — Section 129

High Courts02 Sept 2008Dismissed

Kasinathan Vs Circle Inspector and Others

High Court Of Kerala · (2009) 1 KLJ 294

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221, 221(1) , 221(2) , 236, 237

High Courts02 Sept 2008Dismissed

Jose Antony Vs Union Bank of India and Others

High Court Of Kerala · (2008) 09 KL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99

High Courts02 Sept 2008Dismissed

Kunnummal Unnichadu Vs Ammunni and Others

High Court Of Kerala · (2008) 09 KL CK 0051

High Courts02 Sept 2008

K.J. Mohanan Nair Vs Nest Investment Solutions, J.R. Sabarinath, V. Rajan and Maheswaran Nair

High Court Of Kerala · (2008) 09 KL CK 0045

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3)Constitution of India, 1950 — Article 227

High Courts02 Sept 2008Dismissed

Opal Combination Vs State of Kerala

High Court Of Kerala · (2008) 09 KL CK 0041

Kerala General Sales Tax Act, 1963 — Section 17(3), 41

High Courts01 Sept 2008Dismissed

Aliyarukunju Vs Awa Ummal and Others

High Court Of Kerala · (2008) 09 KL CK 0050

High Courts01 Sept 2008Dismissed

Ponnupilla, D.G.P. Staff Camp (C.R.P.F) Vs Nalini B.P.

High Court Of Kerala · (2008) 09 KL CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts01 Sept 2008

The Director of Collegiate Education and The Deputy Director of Collegiate Vs Consumer Disputes Redressal Forum and G. Balachandran, Retired Lecturer

High Court Of Kerala · (2008) 09 KL CK 0029

Consumer Protection Act, 1986 — Section 2(1)

High Courts29 Aug 2008

Cochin Candiments Pvt. Ltd. Vs The District Collector and Others

High Court Of Kerala · (2008) 3 KLJ 748 : (2010) 33 VST 183

Kerala General Sales Tax Act, 1963 — Section 26A, 65

High Courts29 Aug 2008Allowed

Sreekumaran Nair P.N. Vs Dhanalakshmi Bank and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 110 : (2008) 3 KLJ 443 : (2009) 5 RCR(Civil) 334

Civil Procedure Code, 1908 (CPC) — Section 38, 39, 39(1), 39(4), 42Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 227

High Courts29 Aug 2008Dismissed

Vinod Kumar K.P. and Others Vs State of Kerala and Others

High Court Of Kerala · (2008) 3 KLJ 536