CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,644 of 2,716

High Courts30 May 2006Allowed

Santosh Kumar Vs P. Jayakumar and Another

High Court Of Kerala · (2008) 1 BC 101 : (2006) CriLJ 4350 : (2006) 3 KLJ 234 : (2006) 4 RCR(Civil) 908 : (2007) 1 RCR(Criminal) 407

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
Read judgment
High Courts26 May 2006Allowed

In Re: M.K. Thomas, Sister Banicassia and C.B.I.

High Court Of Kerala · (2006) CriLJ 3843 : (2006) 2 KLT 1001 : (2006) 4 RCR(Criminal) 388

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 154, 155, 156Evidence Act, 1872 — Section 3
Read judgment
High Courts25 May 2006

Devassia Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 3480 : (2006) 3 ILR (Ker) 79 : (2006) 3 KLT 30 : (2006) 4 RCR(Criminal) 399

Evidence Act, 1872 — Section 113A, 4Penal Code, 1860 (IPC) — Section 107, 306, 498A
Read judgment
High Courts25 May 2006

Pushpalatha Vs Union of India (UOI)

High Court Of Kerala · (2006) 3 ACC 840 : (2006) 3 ILR (Ker) 125 : (2006) 3 KLT 166

Central Motor Vehicles Rules, 1989 — Rule 126Motor Vehicles Act, 1988 — Section 52, 52(1)
Read judgment
High Courts24 May 2006

Vasudevan Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 3173 : (2006) 2 ILR (Ker) 672 : (2006) 2 KLJ 289 : (2006) 2 KLT 1019 : (2006) 3 RCR(Criminal) 584

Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(b)Penal Code, 1860 (IPC) — Section 323, 354, 451
Read judgment
High Courts24 May 2006Dismissed

Pushparaj Vs Manoharan

High Court Of Kerala · (2006) 3 ILR (Ker) 1 : (2006) 2 ILR (Ker) 634 : (2006) 2 KLT 951

Kerala Education Rules, 1959 — Rule 11, 3, 34, 37, 44
Read judgment
High Courts24 May 2006Dismissed

Firos Vs State of Kerala

High Court Of Kerala · AIR 2006 Ker 279 : (2006) 2 ILR (Ker) 622 : (2006) 3 KLT 210 : (2007) 34 PTC 98

Constitution of India, 1950 — Article 19(1), 226Copyright Act, 1957 — Section 17, 2, 60, 61Information Technology Act, 2000 — Section 70, 70(1), 81
Read judgment
High Courts24 May 2006Dismissed

Suresh Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 4562 : (2006) 3 ILR (Ker) 112 : (2006) 3 KLT 231 : (2006) 3 RCR(Criminal) 963

Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A, 434, 435Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 5, 50
Read judgment