High Courts23 Feb 2012Allowed
Yamuna Vs K.S.F.E. and others
High Court Of Kerala · (2012) 2 ILR (Ker) 781 : (2012) 3 KLJ 1
Constitution of India, 1950 — Article 226Kerala Chitties Act, 1975 — Section 12(14), 16, 17, 17(2), 17(5)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 100 of 114
High Courts23 Feb 2012
Abdul Hai, N. and others Vs Nandakumar, K. and others
High Court Of Kerala · (2012) 2 ILR (Ker) 715 : (2012) 2 KLJ 833
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(2)(b), 11(3), 11(4)(1), 11(4)(iv)Transfer of Property Act, 1882 — Section 106
High Courts23 Feb 2012Dismissed
K.P. Zeenath, Baith-Ul-Fathima, Krishna Nagar Colony, Kolathara P.O., Kozhikode Vs The Assistant Commissioner, CIT, Company Circle 2 (1), Kozhikode, Pin - 673001
High Court Of Kerala · (2012) 02 KL CK 0116
Income Tax Act, 1961 — Section 64(1A)
High Courts23 Feb 2012Allowed
Veerankutty and M.A. Laila Vs Abdul Nazar, Musliyar Mohammed, Moochikkandi House, Melmuri P.O. Malappuram District. (Owner) and United India Insurance Co. Ltd., Divisional Office, Arafa Building, Court Road Manjeri
High Court Of Kerala · (2012) 02 KL CK 0093
High Courts23 Feb 2012Allowed
Thulasi, Raji, Remya and Rajamma Vs C.A. Abdul Salam, Cherriyil House, C.P. Thodu, Fort Cochin-1 and The New India Assurance Company Ltd. D.B. Khana Building, 5th Ram Road, Villington Island Kochi-682003
High Court Of Kerala · (2012) 02 KL CK 0052
High Courts23 Feb 2012Dismissed
Kuraisha Sadiq Vs M. Abdul Kalam and Another
High Court Of Kerala · (2012) 3 BC 466 : (2012) 2 KarLJ 59 : (2012) 2 KLJ 59
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Feb 2012Allowed
Inland Waterways Authority of India Vs Thankamony and State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0031
High Courts22 Feb 2012Allowed
Paulose @ Paulo Vs Elias K. Varghese and Another
High Court Of Kerala · (2012) 1 KLJ 807
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 43 Rule 1(na)
High Courts22 Feb 2012
M/s. Periyar Cements Pvt Ltd. Vs Commercial Tax Officer, 2nd Circle, Palakkad - 678 001. and Commercial Tax Inspector, Commercial Tax Check Post, Walayar-678 624
High Court Of Kerala · (2012) 50 VST 284
High Courts22 Feb 2012
P.H. Abdul Sukkur Vs Additional District Magistrate, Power Grid Corporation Of India Ltd., Deputy Chief Manager, Power Grid Corporation Of India Ltd. and Chief Manager,Power Grid Corporation Of India Ltd.
High Court Of Kerala · (2012) 02 KL CK 0085
High Courts22 Feb 2012Allowed
The Correspondent, Snm Upper Primary School, Muthukulam Vs The District Educational Officer Alappuzha-688 500, The Assistant Educational Officer, Haripad-688 071 and Harsha Kumar Junior Hindu Teacher (Under Suspension) Snm Upper Primary School Muthukuulam Residing at Sudhalayam Muthukulam South P.O., Muthukulam, Alappuzha-690 506.
High Court Of Kerala · (2012) 02 KL CK 0053
High Courts22 Feb 2012
P. H. Mohammed Kunju and Brothers Vs Commissioner of Commercial Taxes, Thiruvananthapuram and OTHERS
High Court Of Kerala · (2012) 50 VST 238
Kerala General Sales Tax Act, 1963 — Section 17D, 17D(2)(d)
High Courts21 Feb 2012Dismissed
Rehabilitation Plantations Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2012) 02 KL CK 0182
Income Tax Act, 1961 — Section 10, 260A
High Courts21 Feb 2012Allowed
The Thahasildar and Another Vs Sunayana and Another
High Court Of Kerala · (2012) 1 KLJ 812
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 12, 13, 2(d)(iv), 4, 5Kerala Lok Ayukta Act, 1999 — Section 12(1), 12(5), 14, 2(h), 2(k)
High Courts21 Feb 2012
D. Rama Moorthy Vs Food Inspector, Perambra Circle and Another
High Court Of Kerala · (2012) 3 Crimes 487 : (2012) 2 KarLJ 289 : (2012) 2 KLJ 289
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 13(2), 13(3), 13(5), 25(3), 25(4)
High Courts17 Feb 2012
Sivaprasad G. Vs Commercial Tax Officer, Chathannoor and Others
High Court Of Kerala · (2012) 50 VST 355
Kerala Value Added Tax Act, 2003 — Section 25, 9, 94, 94(1)(a)(e), 94(1)(d)
High Courts17 Feb 2012Allowed
Oil Palm India Ltd. and Another Vs President, Oil Palm Plantation Workers Union I.N.T.U.C. and Another
High Court Of Kerala · (2012) 4 LLJ 230 : (2012) LLR 692
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Feb 2012Dismissed
New India Assurance Company Ltd. Vs K. Venu and Others
High Court Of Kerala · (2013) 1 ACC 223 : (2013) ACJ 687 : (2012) 133 FLR 515 : (2012) 1 KLJ 794 : (2012) 3 LLJ 816 : (2012) 2 TAC 731
Motor Vehicles Act, 1988 — Section 149(2)
High Courts17 Feb 2012
Divya L. Vs Rukhilesh M.G.
High Court Of Kerala · (2012) 02 KL CK 0130
Constitution of India, 1950 — Article 227
High Courts17 Feb 2012Allowed
Mary. P.M Vs State of Kerala and Others
High Court Of Kerala · (2012) 02 KL CK 0126
Kerala Education Rules, 1959 — Rule 43, 51A