High Courts25 Aug 2014
Eldhose Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 376, 506(ii)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 998 of 2,720
High Courts25 Aug 2014
Y. Sasidharan Vs B. Viswan
High Court Of Kerala · (2014) 08 KL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 357(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Aug 2014
Krishnakumar Vs V. Gopalakrishnan
High Court Of Kerala · (2014) 4 ILR 858 : (2014) 4 KHC 163 : (2014) 4 KLJ 610
Specific Relief Act, 1963 — Section 6, 6(1)
High Courts22 Aug 2014
Nizar A. Vs Municipal Council
High Court Of Kerala · (2014) 08 KL CK 0208
Constitution of India, 1950 — Article 265Kerala Municipalities Act, 1994 — Section 509(11), 538, 538A
High Courts22 Aug 2014
Nandakumar Nedungadi Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0157
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 34, 406, 420, 465, 467
High Courts22 Aug 2014
Cherichi Muthalib Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Aug 2014
Divakaran K.M. Vs Shylaja K.M.
High Court Of Kerala · (2014) 08 KL CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 19(4)
High Courts22 Aug 2014
Suresh Kunnath Vs Commissioner of Police
High Court Of Kerala · (2014) 08 KL CK 0143
Environment (Protection) Act, 1986 — Section 15, 19, 3Kerala Police Act, 2011 — Section 80
High Courts22 Aug 2014
Abdul Latheef Vs State of Kerala
High Court Of Kerala · (2014) CriLJ 4800 : (2014) 3 KLJ 819
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(1), 173(2), 173(6)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 34
High Courts22 Aug 2014
Abdul Salam B.K. Vs The State of Kerala
High Court Of Kerala · (2014) 4 ILR 44
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 21
High Courts22 Aug 2014
Soopy A. Vs The State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386(b)(iii)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Aug 2014
Kodavayal Kuni Narayanan Vs Lathika
High Court Of Kerala · (2014) 08 KL CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts22 Aug 2014
Kerala State Co-operative Marketing Federation Ltd. Vs The Travancore Devaswom Board
High Court Of Kerala · (2014) 08 KL CK 0035
High Courts22 Aug 2014
K.K. Narayanan Vs Lathika. K.
High Court Of Kerala · (2014) 08 KL CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts22 Aug 2014
K.J. Chackochan Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 160, 41A, 482Kerala Money Lenders Act, 1958 — Section 17, 18E, 3Kerala Prohibition of Charging Exorbitant Interest Act, 2012 — Section 4
High Courts21 Aug 2014
Jacob Barry Vs District Geologist
High Court Of Kerala · (2015) 2 KLJ 57 : (2015) 1 KLT 935
High Courts21 Aug 2014
K. Abdul Nazar Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2014
Antony N.J. Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Kerala Police Act, 2011 — Section 118(a), 120(e)Penal Code, 1860 (IPC) — Section 188, 268, 269, 278
High Courts21 Aug 2014
Suresh Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0204
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 413, 457
High Courts21 Aug 2014
M.T. Thankachan Moozhikkal Vs State of Kerala
High Court Of Kerala · (2014) 08 KL CK 0203