High Courts26 Aug 2014
Geetha Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 997 of 2,720
High Courts26 Aug 2014
Mohammed Afzal Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(b), 143, 147, 148, 149
High Courts26 Aug 2014
Thara Jayakumar Vs State of Kerala
High Court Of Kerala · (2014) 4 ILR 160 : (2014) 4 KHC 5 : (2014) 4 KLJ 172 : (2014) 4 KLT 333 : (2015) 77 VST 325
Constitution of India, 1950 — Article 246
High Courts26 Aug 2014
Anil Devasia Vs Nishida K.
High Court Of Kerala · (2014) 08 KL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 19(4)
High Courts26 Aug 2014
Abdul Rasheed Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482
High Courts26 Aug 2014
M.T. Krishnanunni Vs The National University of Advanced Legal Studies
High Court Of Kerala · (2014) 08 KL CK 0094
High Courts26 Aug 2014
Applied Nutrition Sciences Vs The Drugs Inspector
High Court Of Kerala · (2014) 08 KL CK 0082
Drugs and Cosmetics Act, 1940 — Section 18, 18(c), 18A, 23, 23(4)
High Courts26 Aug 2014
Rekha Shriprabha Vs The Deputy Director of Education
High Court Of Kerala · (2014) 08 KL CK 0080
High Courts26 Aug 2014
Mammoonhi Thailangadi Mahmood Vs The Superintendent National Investigation Agency
High Court Of Kerala · (2014) 08 KL CK 0032
Penal Code, 1860 (IPC) — Section 109, 120B, 201, 34, 420Unlawful Activities (Prevention) Amendment Act, 2012 — Section 2(h)
High Courts26 Aug 2014
Thomas Alva Edison Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 446, 482Penal Code, 1860 (IPC) — Section 302, 307, 436
High Courts26 Aug 2014
Roopesh K. Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 34, 395, 399, 411
High Courts26 Aug 2014
K. Baby Vs The Principal General Manager
High Court Of Kerala · (2014) 08 KL CK 0028
High Courts26 Aug 2014
President Vs P. Madhavan Nair
High Court Of Kerala · (2014) 4 KHC 582 : (2015) 1 SCT 25
High Courts26 Aug 2014
Shameel Vs Muhammed Ansari
High Court Of Kerala · (2015) 2 Crimes 271 : (2014) 4 ILR 427 : (2014) 4 KHC 217 : (2014) 4 KLJ 70 : (2014) 4 KLT 53 : (2014) 4 RCR(Criminal) 858
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(6)
High Courts25 Aug 2014
Abdul Kaffar A. Vs Deputy Commissioner, Commercial Taxes and Others
High Court Of Kerala · (2015) 2 KHC 176
Constitution of India, 1950 — Article 14, 19(l)(g)Kerala Value Added Tax Act, 2003 — Section 86, 86(1)(d)
High Courts25 Aug 2014
Raveendran Vs Gopi
High Court Of Kerala · (2015) 1 ILR 626 : (2014) 4 KHC 150 : (2014) 4 KLJ 12
Specific Relief Act, 1963 — Section 28
High Courts25 Aug 2014
Moideen B.T. Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482