High Courts09 Feb 2012
Suni @ Sudheer Vs The State of Kerala
High Court Of Kerala · (2012) 1 KLJ 586
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 157, 24, 26, 27Penal Code, 1860 (IPC) — Section 114, 302, 34, 341
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 104 of 114
High Courts09 Feb 2012Dismissed
Moksha Foods and Beverages (P) Ltd. Vs State of Kerala and Others Katrala Products (P) Ltd. Vs Commercial Tax Officer and Others
High Court Of Kerala · (2012) 54 VST 420
Central Sales Tax Act, 1956 — Section 10, 5, 8, 9(1)Constitution of India, 1950 — Article 14, 301, 301, 302, 302Kerala General Sales Tax Act, 1963 — Section 10, 10(1)(ii), 10(2)(a)
High Courts08 Feb 2012Dismissed
Mini Antony Vs The District Educational Officer, Ernakulam and Others
High Court Of Kerala · (2012) 2 KarLJ 10 : (2012) 2 KLJ 10
Kerala Education Rules, 1959 — Rule 43, 51A
High Courts08 Feb 2012Allowed
Saharath Vs Mini, Ajayan E.P. and National Insurance Company Limited
High Court Of Kerala · (2012) 02 KL CK 0129
High Courts08 Feb 2012
Shivadasan and Another Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 636
Constitution of India, 1950 — Article 14, 16Kerala Education (Amendment) Rules, 1988 — Rule 1(1)Kerala Education Rules, 1959 — Rule 1
High Courts08 Feb 2012Allowed
Ratheesh Babu Vs P.M. Rijeesh and The Oriental Insurance Company Ltd.
High Court Of Kerala · (2012) 02 KL CK 0118
High Courts08 Feb 2012Allowed
Prasobh Vs Thankamani N., Elanko and The New India Assurance Co. Ltd.
High Court Of Kerala · (2012) 02 KL CK 0105
High Courts08 Feb 2012Allowed
Shaijan Vs Sandeep, Anil and The Oriental Insurance Co. Ltd.
High Court Of Kerala · (2012) 02 KL CK 0104
High Courts08 Feb 2012
Sadasivan Pillai represented by His Next Friend Wife Syamakumari Vs Smt. Susan John, The United India Insurance Co. Ltd. and Addl. R4: Biju Babu
High Court Of Kerala · (2012) 02 KL CK 0102
Motor Vehicles Act, 1988 — Section 134APenal Code, 1860 (IPC) — Section 279, 338
High Courts08 Feb 2012Dismissed
The Oriental Insurance Co. Ltd. Vs Valsala and Others
High Court Of Kerala · (2012) 02 KL CK 0101
High Courts08 Feb 2012
Registrar General, High Court of Kerala Vs N.B.K. Catering Service and Another
High Court Of Kerala · (2012) 3 ARBLR 453 : (2012) 1 KLJ 824
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 14(2), 2(1)(e), 2(e)Civil Procedure Code, 1908 (CPC) — Section 2(4)Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2012Allowed
Leela E.K. Vs K.P. Yooseph, M/s. United India Insurance Co. Ltd., Branch Office, P.B. No. 17, Main Road Kallingal Building, Vatakara and Shyju C.
High Court Of Kerala · (2012) 02 KL CK 0082
High Courts08 Feb 2012Allowed
United India Insurance Company Ltd. Vs R. Subramanyan Potti and Others
High Court Of Kerala · (2012) 02 KL CK 0065
High Courts08 Feb 2012
Karimbumkara Kunhappu and Another Vs Karimbumkara Sreemathi and Others
High Court Of Kerala · (2012) 2 KarLJ 33 : (2012) 2 KLJ 33
Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2012Allowed
CIT Vs Thomas Kurian (Decd.) Through Lr. Smt. Primari C. Thomas
High Court Of Kerala · (2012) 02 KL CK 0008
Income Tax Act, 1961 — Section 260A, 80O, 80O
High Courts07 Feb 2012Allowed
Devadathan and Others Vs State of Kerala and Another
High Court Of Kerala · (2012) 1 KLJ 809
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts07 Feb 2012
Government of India Vs Indira
High Court Of Kerala · (2012) 2 ILR (Ker) 709 : (2012) 2 KLJ 652
Constitution of India, 1950 — Article 227
High Courts07 Feb 2012Allowed
Thomas Mathai Vs A. Arjunan, 45 Years, T.C. 5/152, Aakkulam, Sreekariyam Road, Sreekariyam Thiruvananthapuram - 695017
High Court Of Kerala · (2012) 02 KL CK 0113
Constitution of India, 1950 — Article 227
High Courts06 Feb 2012Dismissed
Sheeba and Others Vs Sasidharan and Another
High Court Of Kerala · (2012) 2 KarLJ 73 : (2012) 2 KLJ 73
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37, 37(2)
High Courts06 Feb 2012
C. Prasannakumari Vs C. Sudhakaran and Another
High Court Of Kerala · (2012) 1 KLJ 665
Constitution of India, 1950 — Article 227