The Area Manager Vs Shri. P.T.Rajeevan
.... l expenditure incurred by him for treatment of injuries caused during the course of employment. Being a social welfare legislation, the purpose of the above enactment cannot be permitted to be defeated by the circulars or internal orders passed by the officers of the appellant-Corporation. When ...
High Court Of Kerala
Sulaikha K V Vs Nishad B P
.... the contrary, she has married him voluntarily and even give as a copy of the Marriage Certificate, in substantiation. 4. The petitioner projects a cause that she believes that the 1st respondent is involved in criminal activities and that he is unemployed, thus being not in a po ...
High Court Of Kerala
Aloysius Varghese Vs Kerala State Co Operative Bank Ltd
.... er any further benefits can be offered. 5. As said above, Sri.Gilbert George Correya fairly submitted that if the appellants pay Rs.5.5 Lakhs - which is the balance of the first instalment as ordered by the learned Single Judge - on or before 30.05.2024, the rest of the overdue amount can b ...
High Court Of Kerala
Krishnadas M R Vs State Of Kerala
.... oner remained absconding from the process of the court for more than 25 years. 5. Having heard the learned counsel appearing for the petitioner and the learned Public Prosecutor, and considering the nature and circumstances of the case, I find that further detention of the petitioner is unn ...
High Court Of Kerala
Lejin @ Vavakannan Vs State Of Kerala
.... id not have any serious infirmity disabling him to appear before the court, his application for bail was dismissed as per the order dated 02.03.2024. 5. Having heard the learned counsel appearing for the petitioner and the learned Public Prosecutor, and considering the nature and circumstan ...
High Court Of Kerala
Basheer Vs State Of Kerala
.... eason or justification for his further detention. 6. The learned Public Prosecutor would submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only to be d ...
High Court Of Kerala
Kunhahemed M.N Vs State Of Kerala
.... is no reason or justification for his further detention. 6. The learned Public Prosecutor would submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only t ...
High Court Of Kerala
Thoha Shakkir Vs State Of Kerala
.... secutor would submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only to be dismissed. 7. The petitioner is the 3rd accused. Accused nos.1 and 2 were al ...
High Court Of Kerala
Athul Krishna C.B Vs State Of Kerala
.... blic Prosecutor would submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only to be dismissed. 7. The Sub inspector of Police, Thiruvalla Police Station ...
High Court Of Kerala
Nidhin Vs State Of Kerala
.... e 2nd accused filed Crl.M.P.No. 619 of 2024. The trial court allowed that petition in part. The 2nd accused was granted bail. The petitioner was denied bail holding that he is a habitual offender. He has involved in two other similar cases and therefore release of him on bail is a threat to the ...
High Court Of Kerala
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