High Courts17 Feb 2012
J. Sherly Vs The State of Kerala, The Assistant Educational Officer, The Manager Sndsyup School and The District Educational Officer
High Court Of Kerala · (2012) 02 KL CK 0086
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 101 of 114
High Courts17 Feb 2012
Thankamma Vs Sajitha, Abhiram Pillai -do- -do- -do- Minor Represented By Mother And Natural Guardian Sajitha and Unnikrishna Pillai
High Court Of Kerala · (2012) 02 KL CK 0081
Constitution of India, 1950 — Article 227
High Courts17 Feb 2012Dismissed
George Vs Kunjachan and Joy
High Court Of Kerala · (2012) 02 KL CK 0079
High Courts17 Feb 2012
Nizam Vs The Divisional Manager, The National Insurance Co. Ltd., Kollam-691001
High Court Of Kerala · (2012) 02 KL CK 0066
High Courts17 Feb 2012Dismissed
India Coffee Board Workers Co-Operative Society Ltd. Vs Vijayakumari @ Vijaya Pillai and Parvathi Sunil
High Court Of Kerala · (2012) 02 KL CK 0051
High Courts17 Feb 2012Allowed
Gopakumar Vs The Divisional Manager, United India Ins United India Insurance Co.Ltd, Chinnakkada Kollam 691 001
High Court Of Kerala · (2012) 02 KL CK 0050
High Courts17 Feb 2012Dismissed
Geetha S. Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KarLJ 97 : (2012) 2 KLJ 97
High Courts17 Feb 2012
Lissie Medical Institutions Vs Commissioner of Income Tax
High Court Of Kerala · (2013) 255 CTR 324 : (2012) 348 ITR 344 : (2012) 24 TAXMAN 9 : (2012) 209 TAXMAN 19
Income Tax Act, 1961 — Section 11, 11(1), 11(1)(a), 11(3), 11(4)
High Courts17 Feb 2012
Rajani Krishna Kumar and Another Vs M.K. Padmaja
High Court Of Kerala · (2012) 1 KLJ 804
Constitution of India, 1950 — Article 227
High Courts16 Feb 2012
P.N. Subramanian and Another Vs K. Rajappa Kaimal and Others
High Court Of Kerala · (2012) 2 KarLJ 1 : (2012) 2 KLJ 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 14 Rule 2, Order 7 Rule 11, 11, 9Limitation Act, 1963 — Section 25, 3
High Courts16 Feb 2012Allowed
Suresh, P.V. Vs Insurance Ombudsman and another
High Court Of Kerala · (2012) 1 ILR (Ker) 733 : (2012) 1 KLJ 837
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45Redressal of Public Grievances Rules, 1998 — Rule 18
High Courts16 Feb 2012
Prabhakaran Plavila Veedu, Kottukkal Muri, Kottukkal Vs State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0138
Land Acquisition Act, 1894 — Section 28, 4(1)
High Courts16 Feb 2012Allowed
P.N. Gopinathan, Radhamma, Dr. Jayakumar and Dr. Sreedevi Vs State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0137
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts16 Feb 2012Dismissed
Commissioner of Income Tax Vs St. Mary''s Malankara Seminary
High Court Of Kerala · (2012) 250 CTR 294 : (2012) 348 ITR 69 : (2012) 206 TAXMAN 429
Constitution of India, 1950 — Article 25Income Tax Act, 1961 — Section 10(23C)(iiiad), 11, 12A
High Courts16 Feb 2012
KM. Varghese Vs Thankamma @ Ponnamma and Others
High Court Of Kerala · (2012) 134 FLR 369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Workmens Compensation Act, 1923 — Section 28, 28(1), 3(1), 30, 4
High Courts16 Feb 2012
K.M. Varghese Vs Thankamma @ Ponnamma and Others
High Court Of Kerala · (2012) 135 FLR 495 : (2012) 134 FLR 369 : (2012) 2 KLJ 868 : (2012) LLR 1003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Workmens Compensation Act, 1923 — Section 28, 28(1), 3(1), 30, 4
High Courts16 Feb 2012Allowed
Beena Pradeep Vs Government of India
High Court Of Kerala · (2013) 19 GSTR 274 : (2012) 2 KLJ 809 : (2013) 29 STR 225 : (2013) 59 VST 301
Central Excises and Salt Act, 1944 — Section 2Finance Act, 1994 — Section 65, 65(105)(zzzf), 65(23), 65(23)(b), 65(76b)
High Courts15 Feb 2012Allowed
Maliakkal Industrial Enterprises Vs The Union of India and Others
High Court Of Kerala · (2013) 290 ELT 330 : (2012) 1 KLJ 797
Constitution of India, 1950 — Article 14Foreign Trade (Development and Regulation) Act, 1992 — Section 5Insecticides Act, 1968 — Section 38, 9, 9(1)
High Courts15 Feb 2012Allowed
Vylasseri Raju Vs K.P. Subaida
High Court Of Kerala · (2012) 02 KL CK 0136
Right to Information Act, 2005 — Section 11(3), 20