High Courts10 Feb 2012Allowed
Sivarama Pillai Unnikrishna Pillai, Poothanazhikathu Veedu, Perumon Vs The State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0131
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 103 of 114
High Courts10 Feb 2012
P. Abdul Azeez Vs State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0127
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts10 Feb 2012
State of Kerala Vs Vasanthakumari and The Executive Engineer, Kstp Pulamon
High Court Of Kerala · (2012) 02 KL CK 0119
High Courts10 Feb 2012
State of Kerala Vs Lokananden [Died Lrs Impleaded], The Managing Director, Thiruvananthapuram International Airport Development Society, Thiruvananthapuram, Smt. Padmini and Sri. Deepu
High Court Of Kerala · (2012) 02 KL CK 0115
Land Acquisition Act, 1894 — Section 4(1)
High Courts10 Feb 2012Allowed
Lakshmikuttyamma Pillai, Ajith Kumar pillai, -do- -do-, Jyothilekshmi Pillai, -do- -do- and Anil Kumar Pillai, -do- -do- Vs State of Kerala and The Food Corporation of India
High Court Of Kerala · (2012) 02 KL CK 0112
High Courts10 Feb 2012
Kunhali and Others Vs The Forest Range Officer and Another
High Court Of Kerala · (2012) 2 KarLJ 124 : (2012) 2 KLJ 124
Evidence Act, 1872 — Section 30
High Courts10 Feb 2012
Sherly Mathew, High School Assistant (Maths), (Reverted as Upsa), I.G.M. High School, Manjakala, Kottarakkara, Kollam District Vs State of Kerala and Others
High Court Of Kerala · (2012) 02 KL CK 0099
Kerala Education Rules, 1959 — Rule 92
High Courts10 Feb 2012Dismissed
The Special Tahsildar, LA NH-II, Kozhikode Vs T.A. Venugopalan, Thekke Akkara Veettil, ''AVAS'' Kunnummal, Malaparamba Kozhikode Dist.
High Court Of Kerala · (2012) 02 KL CK 0084
Land Acquisition Act, 1894 — Section 4(1)
High Courts10 Feb 2012
The General Manager, K.S.I.D.C. Thiruvananthapuram Vs P.P. Abdul Latheef, Mooriyad, P.P. Abdulla, Mooriyad, P.P. Abdul Rahiman, Mooriyad and Govt. of Kerala
High Court Of Kerala · (2012) 02 KL CK 0083
High Courts10 Feb 2012
S. Sasikumar Nair and G. Satheesh Kumar Vs State of Kerala and THE Principal, Govt. Homoeopathic Medical College
High Court Of Kerala · (2012) 02 KL CK 0075
Land Acquisition Act, 1894 — Section 28
High Courts10 Feb 2012Allowed
A.K. Soumini (Died), T. Sudha, T. Suma and T. Sudheer Vs The State of Kerala and The Deputy Chief Engineer (Construction), Southern Railway, Kannur
High Court Of Kerala · (2012) 02 KL CK 0074
High Courts10 Feb 2012Allowed
State of Kerala Vs Raji and Vijayalekshmi
High Court Of Kerala · (2012) 02 KL CK 0070
High Courts10 Feb 2012
L. Lalitha Vs State of Kerala and Others
High Court Of Kerala · (2012) 02 KL CK 0069
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 9
High Courts10 Feb 2012Allowed
The Commissioner of Income Tax, Kottayam Vs Shri. A.H. Khais, Darusalam, Zacharia Ward Alappuzha
High Court Of Kerala · (2012) 02 KL CK 0014
High Courts09 Feb 2012Dismissed
K. Premajan Vs Corporation of Kozhikode and Others
High Court Of Kerala · (2012) 1 KLJ 822
High Courts09 Feb 2012Allowed
Kunjayyan and Others Vs State of Kerala and Another
High Court Of Kerala · (2012) 1 KLJ 774
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 1, Order 43 Rule 1(c), Order 43 Rule 1(w), Order 9 Rule 13Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 22, 53, 54
High Courts09 Feb 2012
Thiruvananthapuram Co-Operative Agricultural and Rural Development Bank Ltd. Vs K. Sobhanakumari, ''Prasantham'', Mundela P.O., Vellanadu, Thiruvananthapuram 695543 and Others
High Court Of Kerala · (2012) 02 KL CK 0073
High Courts09 Feb 2012Dismissed
The Deputy Commissioner of Central Excie and Service Tax, Thrissur Division, S.T. Nagar, Thrissur - 1 and The Superintendent of Central Excise, Perambra Range, Chalakudy - 680 307 Vs Apollo Tyres Limited
High Court Of Kerala · (2012) 281 ELT 370
Central Excises and Salt Act, 1944 — Section 11AAFinance Act, 1994 — Section 75
High Courts09 Feb 2012Dismissed
Sreedhara Menon, O. P. and Others Vs Amarnath Shetty, K. and Others
High Court Of Kerala · (2013) CriLJ 1684 : (2012) 2 ILR (Ker) 315 : (2012) 2 KLJ 23
Contempt of Courts Act, 1971 — Section 2, 2(a), 2(b), 20
High Courts09 Feb 2012Allowed
Muhammed Vs Joint Regional Transport Officer and Others
High Court Of Kerala · (2012) 2 KarLJ 75 : (2012) 2 KLJ 75
Motor Vehicles Act, 1988 — Section 132, 177, 184, 185, 188