High Courts21 Nov 2012Allowed
E.A. Omana and Others Vs State of Kerala and Others
High Court Of Kerala · (2013) 2 KLJ 317
Kerala Municipalities Act, 1994 — Section 2, 85Kerala Panchayat Raj Act, 1994 — Section 35(1), 35(1)(p), 35(p)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 10 of 114
High Courts21 Nov 2012Allowed
Gopinathan S. Pillai, Anjali Devi.G. and Arunkumar.G Vs Shaju, Navas and The National Insurance Company Ltd. 3rd Party Cell, Omana Buildings, behind KFC Padma Junction, M.G. Road Ernakulam District-682016
High Court Of Kerala · (2012) 11 KL CK 0192
High Courts21 Nov 2012
K.K. Moideenkutty Vs The State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0158
High Courts21 Nov 2012Allowed
Smitha Thomas Represented By P/A. Holder T.T. Thomas Vs Biju Varghese
High Court Of Kerala · (2012) 11 KL CK 0128
Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 10A
High Courts21 Nov 2012
Jasmine Vs Kunhumon P.V.K.
High Court Of Kerala · AIR 2013 Ker 61 : (2012) 4 ILR (Ker) 858 : (2013) 1 KLJ 108 : (2012) 4 KLT 817
Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 12, 25, 7
High Courts21 Nov 2012
Ravindran Pillai Vs Hi-Lite Builders Private Ltd.
High Court Of Kerala · (2012) 4 KLT 955
Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141
High Courts21 Nov 2012
Ravindran Pillai and Others Vs M/s. Hi-Lite Builders (P) Ltd. and Others
High Court Of Kerala · (2013) 1 BC 732 : (2012) 4 ILR (Ker) 797
Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141
High Courts21 Nov 2012
Kombi Vs National Highway Authority of India
High Court Of Kerala · (2013) 2 ARBLR 131 : (2013) 1 KLT 12
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 148, 151Constitution of India, 1950 — Article 227
High Courts21 Nov 2012Allowed
Jimesh Jose Vs State of Kerala and Others
High Court Of Kerala · (2013) 1 KLJ 49 : (2013) 1 KLT 447
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21, 226Explosive Substances Act, 1908 — Section 5
High Courts20 Nov 2012Disposed Off
Karayi Gopalan Vs Union of India
High Court Of Kerala · (2013) 1 KHC 854
High Courts20 Nov 2012Dismissed
V. Soumya Vs State of Kerala and Others
High Court Of Kerala · (2013) LabIC 2257
High Courts20 Nov 2012Allowed
Kerala Public Service Commission Vs Shaiju, T.L.
High Court Of Kerala · (2013) 1 ILR (Ker) 13 : (2013) 2 KLT 946
High Courts20 Nov 2012
Joy, Suresh And Binu Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0181
Penal Code, 1860 (IPC) — Section 324, 326, 34
High Courts20 Nov 2012
K.P. Murali Nair Vs State of Kerala and M.P. Ramachandran
High Court Of Kerala · (2012) 11 KL CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Nov 2012
T.R. Vijayakumar, Thadathumkuzhiyil House, Thirunakkara P.O., Kottayam District Vs State of Kerala and Ambili R.
High Court Of Kerala · (2012) 11 KL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Nov 2012
Kalesh Vs Sudarsanan @ Thampy and State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Nov 2012Dismissed
Rosy and Others Vs Rappai Lonappan, Mar Aprem Kuri Limited and Bahuleyan
High Court Of Kerala · (2012) 11 KL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 32 Rule 5, 122Specific Relief Act, 1963 — Section 16, 28Transfer of Property Act, 1882 — Section 60
High Courts19 Nov 2012
Sunil and Others Vs Mundakayam Grama Panchayath, The Secretary Mundakayam Grama Panchayath, Mundakayam Post Kottayam District - 686513 and The Mundakayam Grama Panchayat Committee
High Court Of Kerala · (2012) 11 KL CK 0189
High Courts19 Nov 2012
Soubhagya Residents Association Vs State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0161