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Gurusharan Sharma, J.@mdashTitle (MV) Suit No. 2 of 1998, u/s 166 of the Motor Vehicles Act, 1988 (hereinafter to be referred to as ''the Act'') was filed jointly by mother and wife of deceased Gupu Modak for granting c…
P.B. Suresh Kumar, J.@mdashThe sole accused in S.C. No. 449 of 2010 on the file of the Sessions Court, Thalassery, is the appellant. He has been found guilty and convicted for the offence punishable under Section 302 of…
K. Harilal, J.@mdashThe petitioner is the Chairman of a self financing Nursing College by name Josco College of Nursing, Panthalam in Alappuzha District. The above college is affiliated to the Kerala University of Healt…
K.T. Sankaran, J.@mdashThe case of the petitioner is the following: She was appointed as Sanskrit Teacher (full time) in Mannathkavu U.P. School in a retirement vacancy of one C. Janaki with effect from 2.6.2004 onwards…
Gurusharan Sharma, J.@mdashIn the present appeal, the Insurance Company has challenged the impugned award, passed under the previsions of the Motor Vehicles Act, 1988 (hereinafter referred to as ''the Act'') and has rai…
D.K. Sinha, J.@mdashThis criminal revision is directed against the order impugned dated 27.9.2008 passed by Sri Kishore Kumar Srivastava, Principal Judge, Family Court, Dumka in Criminal Miscellaneous Case No. 155 of 20…
K.J. Vaidya, J.@mdashRule. Mr. J.A. Shelat, learned A.P.P. waives service of Rule. Heard the learned Advocates appearing for the respective parties. 2. Naga Raja and Vikram Raja by this Misc. Criminal Application u/s 3…
Antony Dominic, J.@mdashPrayer sought in the writ petition is to quash Ext.P1, which is an order dated 12-11-2010 issued by the first Respondent in the purported exercise of his powers under the Kerala Protection of Riv…