High Courts19 Dec 2011
Mohammed Hussain Vs The Deputy Superintendent of Police and Others
High Court Of Kerala · (2012) 1 KLJ 322
COURT ARCHIVE
High Court Of Kerala judgments, 2011
1,906 judgments · page 2 of 96
High Courts19 Dec 2011Allowed
Cochin Malabar Estates and Industries Ltd. Vs Union of India and Others
High Court Of Kerala · (2012) 248 CTR 192 : (2012) 209 TAXMAN 167
Constitution of India, 1950 — Article 226Income Tax (Second Amendment) Rules, 2001 — Rule 7, 7A, 7BIncome Tax Act, 1961 — Section 263
High Courts19 Dec 2011
Asharaf P.A. Abdul Rehman and Sabitha Asharaf Vs Thrissur District CO-Operative Bank, The Manager, Thrissur District and The Authorized Officer, Thrissur
High Court Of Kerala · (2011) 12 KL CK 0015
High Courts16 Dec 2011Allowed
Pathukala Sakkariya Vs Salman Faris
High Court Of Kerala · (2012) 4 KLT 658 : (2013) 1 RCR(Criminal) 815
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Evidence Act, 1872 — Section 112
High Courts16 Dec 2011
Deepa Sasikumar and Another Vs Sasikumar
High Court Of Kerala · (2012) 1 CivCC 845 : (2012) 1 KLJ 336
Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts16 Dec 2011
Rajesh S. Vs Superintendent of Police and Others
High Court Of Kerala · (2012) 1 KLJ 338
High Courts16 Dec 2011Dismissed
Leotex Vs Union of India
High Court Of Kerala · (2012) 281 ELT 176
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129A
High Courts16 Dec 2011
Sunil Rose P.L. Vs State of Kerala, The Director of Survey and Land and The Kerala Public Service Commission
High Court Of Kerala · (2011) 12 KL CK 0016
High Courts15 Dec 2011
State of Kerala Vs Oppoottil Agencies
High Court Of Kerala · (2012) 51 VST 218
High Courts14 Dec 2011Allowed
Shanid Vs State
High Court Of Kerala · (2012) 1 KLJ 119 : (2012) 1 KLT 23
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 425, 435, 436
High Courts14 Dec 2011Dismissed
Board of Trustees of Port of Cochin Vs Jaisu Shipping Company Private Ltd.
High Court Of Kerala · (2012) 1 KLJ 8
Arbitration Act, 1940 — Section 11, 20, 34, 41, 8Arbitration and Conciliation Act, 1996 — Section 17, 21, 23(3), 36, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts14 Dec 2011
Jayachandran Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 311
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 149, 300, 302
High Courts14 Dec 2011Allowed
KSEB Vs Kerala State Elecricity Regulatory Commission and Others
High Court Of Kerala · (2012) 1 KLJ 767
Electricity Act, 2003 — Section 111, 181, 50, 56
High Courts13 Dec 2011
T.K. Sumathi and Others Vs Kundantavida Rabiya and Others
High Court Of Kerala · (2012) 1 KLJ 593
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts13 Dec 2011
Thomas K.L. Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 KLJ 791
Constitution of India, 1950 — Article 30(1)Income Tax Act, 1961 — Section 143(1)(a), 154(1)(b), 234C
High Courts12 Dec 2011Dismissed
Prima Agro Ltd. Vs Commissioner of Income Tax, Ernakulam
High Court Of Kerala · (2012) 207 TAXMAN 175
Income Tax Act, 1961 — Section 139, 139(1), 139(3), 139(4), 143(2)
High Courts09 Dec 2011Allowed
Disha Constructions Vs State of Goa
High Court Of Kerala · (2012) 1 KLT 28
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Section 15(2), 2Limitation Act, 1963 — Section 12, 13, 14, 15
High Courts09 Dec 2011Allowed
Mini Venugopal Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 165 : (2012) 1 KLT 4
Constitution of India, 1950 — Article 14, 16Kerala Higher Secondary Education Subordinate Service Rules, 2001 — Rule 10, 9
High Courts09 Dec 2011
Nasser Zackeria and Others Vs Commissioner of Wealth Tax and Another
High Court Of Kerala · (2012) 249 CTR 303
Central Sales Tax Act, 1956 — Section 5(3)Kerala General Sales Tax Act, 1963 — Section 5Wealth Tax Act, 1957 — Section 15(2), 15B(1), 16, 16(3), 16(5)
High Courts09 Dec 2011
The Aerens Gold Souk International Ltd. and Others Vs Parthas Textiles
High Court Of Kerala · (2012) 1 KLJ 675
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 6