High Courts15 Feb 2012Allowed
Sathyaseelan and Nikhil Sathyan Vs State of Kerala and The Managing Director, Thiruvananthapuram International Airport Development Society Thiruvananthapuram
High Court Of Kerala · (2012) 02 KL CK 0076
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 102 of 114
High Courts15 Feb 2012Allowed
Raj Mohan, Filomina, Remya and Robin Vs Mohandas P.P Nair and The Managing Director, Kerala State Road Transport Corporation
High Court Of Kerala · (2012) 02 KL CK 0048
High Courts15 Feb 2012Allowed
N. Balachandran Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KarLJ 262 : (2012) 2 KLJ 262
Criminal Procedure Code, 1973 (CrPC) — Section 482, 87Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 29, 29(5), 34, 34(3)Orphanages And Other Charitable Homes (supervision And Control) Act, 1960 — Section 13, 14
High Courts14 Feb 2012
A. Majeed Vs S. Radhakrishnan Nair and Others
High Court Of Kerala · (2012) 02 KL CK 0133
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Transfer of Property Act, 1882 — Section 53A
High Courts14 Feb 2012Allowed
P.P. Joseph, Chinnamma Joseph and Aiby Vs Pathinavalasa Sankara Rao, Mila Syanal Bai and The National Insurance Co.
High Court Of Kerala · (2012) 02 KL CK 0123
High Courts14 Feb 2012
Sadasivan Pillai Ambadiveettil, Mazhukeer Keezhmuri Thiruvanvandoor Village Vs Saramma Thomas Puthen Peedikayil, Keezhchermel Muri Chengannur Village-689121
High Court Of Kerala · (2012) 02 KL CK 0109
High Courts14 Feb 2012Dismissed
Asokan, Xavier and Devaky Vs Sreemad Janardhana Devasom
High Court Of Kerala · (2012) 02 KL CK 0097
Kerala Land Reforms Act, 1963 — Section 75, 75(2), 77, 79(A)
High Courts14 Feb 2012Dismissed
Saraswathi Pillai @ Saraswathy Amma Vs Sarasee Bai and Others
High Court Of Kerala · (2012) 2 KarLJ 62 : (2012) 2 KLJ 62
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 43 Rule 1(a)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts14 Feb 2012
Susan Zachariah and Others Vs Muthoot Capital Services Ltd. and Another
High Court Of Kerala · (2012) 4 KLJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 2(d), 200, 482Evidence Act, 1872 — Section 3Income Tax Act, 1961 — Section 48, 48(i), 54, 54EC, 69
High Courts13 Feb 2012Dismissed
HKA Agencies Vs Secretary Taxes, Government of Kerala and Others
High Court Of Kerala · (2013) 60 VST 58
High Courts13 Feb 2012
Kannur District Co-Operative Bank Ltd. Vs P. Padmanabhan and Others
High Court Of Kerala · (2012) 2 KLJ 483
High Courts13 Feb 2012
E.K. Dhananjayan Thampan Secretary, Kadathanad Raja''s High School, Purameri Vadakara, Kozhikode District Vs A.K. Vijayakrishna Varma Raja Manager, Kadathanad Raj''s High School, Purameri Vadakara, Kozhikode District - 673101, M.P. Lakshmi, Headmistress, M. Kadathanad Raja''s High School Purameri, Vadakara, Kozhikode District - 673101, The District Educational Officer, Vadakara - 673101 and The Secretary, General Education Department, Secretariat Thiruvananthapuram - 695001
High Court Of Kerala · (2012) 02 KL CK 0132
Kerala Education Rules, 1959 — Rule 92
High Courts13 Feb 2012Allowed
Pillai Balakrishnan Jayni Sadanam represented by Power of Attorney Holder Syamala Vs Gopalakrishnan Plavinethu Thekkethil, Cheriyanadu-689511, Latha Chandran, Chaithanya, Kollakadavu,Chengannur-689121 and The Divisional Manager, United India Insurance Co. Ltd., Ernakulam-682011
High Court Of Kerala · (2012) 02 KL CK 0110
High Courts13 Feb 2012Dismissed
M/s. Asian Paints Ltd. Chakkaraparambu, Ernakulam Vs The State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0098
Central Sales Tax (Kerala) Rules, 1957 — Rule 5ACentral Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5)Central Sales Tax Act, 1956 — Section 18(A), 6A, 6A(1), 6A(2), 6A(3)
High Courts13 Feb 2012Dismissed
United India Insurance Co. Ltd. Vs Abdul Razak
High Court Of Kerala · (2013) ACJ 1181 : (2012) 1 KLJ 835 : (2012) 3 LLJ 638 : (2012) LLR 501
Employees Compensation Act, 1923 — Section 30(1), 4(1), 4(1A)
High Courts13 Feb 2012Allowed
Sushma Bharadwaj Vs Addl. Chief Secretary To Government and Another
High Court Of Kerala · (2013) ALLMR(Cri) 1 : (2012) CriLJ 3418 : (2012) 2 KarLJ 441 : (2012) 2 KLJ 441
Constitution of India, 1950 — Article 141, 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 27A, 28, 29, 41(1)Penal Code, 1860 (IPC) — Section 120B, 332, 34, 353, 365
High Courts13 Feb 2012Dismissed
K.R. Rajaram Vs C.S. Shibu
High Court Of Kerala · AIR 2013 Ker 114
Kerala Court Fees and Suits Valuation Act, 1959 — Section 42(e)
High Courts10 Feb 2012Allowed
Commissioner of Income Tax (Central), Cochin Vs P.D. Abrahm
High Court Of Kerala · (2012) 208 TAXMAN 286
Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 132A, 158BB
High Courts10 Feb 2012
The Commissioner of Income Tax, Kottayam Vs Shri. A.M. Fazil, Alappuzha
High Court Of Kerala · (2012) 252 CTR 397 : (2012) 210 TAXMAN 34
Income Tax Act, 1961 — Section 132, 132(4), 132A, 158BB, 158BC
High Courts10 Feb 2012Dismissed
The Commissioner of Income Tax (Central) Cochin Vs Shri P.D. Abraham Alias Appachan, M/s. Swargachitra, Jail Road, Calicut Addl. R2 Finance Secretary, Government of India
High Court Of Kerala · (2012) 252 CTR 407 : (2012) 349 ITR 442
Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 132A, 158BB