CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,634 of 2,716

High Courts28 Jul 2006Dismissed

Selvan Singh Vs Nagamani

High Court Of Kerala · (2006) 4 CivCC 575 : (2007) 4 CivCC 58 : (2007) 1 DMC 206 : (2006) 3 ILR (Ker) 781 : (2006) 4 KLT 125 : (2006) 4 RCR(Civil) 910 : (2007) 1 RCR(Criminal) 128

Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
High Courts28 Jul 2006

Jose Vs State of Kerala

High Court Of Kerala · (2006) 3 KLT 913

Kerala Aided Schools Employees Provident Fund Rules, 1967 — Rule 14(4)Kerala Municipal Pensionable Employees Central Provident Fund Act, 1981 — Section 14(4)Kerala Municipal Pensionable Employees Central Provident Fund Rules, 1981 — Rule 11(2), 14, 14(1), 14(3), 15
Read judgment
High Courts28 Jul 2006

Sajeev P.R. Vs Thriveni Credit Corporation and Another

High Court Of Kerala · (2007) 3 BC 194 : (2006) 3 ILR (Ker) 567 : (2006) 3 KLJ 251 : (2006) 3 KLT 770 : (2006) 4 RCR(Civil) 927 : (2007) 1 RCR(Criminal) 117

Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts27 Jul 2006Dismissed

Thomas @ Thoma Vs Florance

High Court Of Kerala · AIR 2007 Ker 31 : (2006) 3 ILR (Ker) 698 : (2006) 3 KLJ 202 : (2006) 3 KLT 717

Civil Procedure Code, 1908 (CPC) — Section 38, 39, 39(3), 6Legal Services Authorities Act, 1987 — Section 19, 19(5), 19(5)(ii), 20, 20(5)
Read judgment
High Courts26 Jul 2006Dismissed

Balan Vs Kesavan

High Court Of Kerala · (2006) 3 ILR (Ker) 629 : (2006) 4 KLT 100

Contempt of Courts Act, 1971 — Section 10, 11, 12, 3(3), 9Kerala Forest (Vesting and Management of Ecologically Fragile Lands) (Amendment) Act, 2005 — Section 3, 3(1)Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 — Section 10, 15, 16, 3, 3(1)
Read judgment
High Courts26 Jul 2006

Mohanan Vs Director of Homeopathy

High Court Of Kerala · (2006) 3 ILR (Ker) 373 : (2006) 3 KLT 641

Constitution of India, 1950 — Article 14, 16Kerala Public Services Act, 1968 — Section 14, 2(1)Kerala State and Subordinate Services Rules, 1958 — Rule 3
Read judgment
High Courts25 Jul 2006

Bhaskaran Nair Vs Abdul Kareem

High Court Of Kerala · (2007) 2 BC 330 : (2006) 3 ILR (Ker) 665 : (2006) 4 KarLJ 48

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114, 3Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts25 Jul 2006Dismissed

Ajith George Vs State of Kerala

High Court Of Kerala · (2006) 3 KLT 743

Constitution of India, 1950 — Article 14Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 3, 3(1), 3(2), 3(3), 3(4)
Read judgment
High Courts25 Jul 2006

C. Bhaskaran Nair Vs M. Abdul Karim and Another

High Court Of Kerala · (2007) 1 CivCC 104 : (2006) CriLJ 4537 : (2007) 5 RCR(Criminal) 782

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114, 3Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment