High Courts31 Jan 2012
Diwakaran K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2012) 133 FLR 562
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(1)(a), 16(1)(b), 16(1)(c), 16(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 106 of 114
High Courts31 Jan 2012Allowed
V.N. Raghavan Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 855
High Courts31 Jan 2012
Subhaga Kumar, M.K. Emakulam Vs State of Kerala and Others
High Court Of Kerala · (2012) LLR 625
Constitution of India, 1950 — Article 12Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(1)(a), 16(1)(b), 16(1)(c), 16(2)
High Courts31 Jan 2012
Balan, C. Vs Preetha, N.P. and others
High Court Of Kerala · (2012) 2 ILR (Ker) 534
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 326, 326(1), 326(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Jan 2012
Sultan Gold International Vs State of Kerala
High Court Of Kerala · (2012) 2 KLT 158 : (2013) 58 VST 532
Kerala Value Added Tax Act, 2003 — Section 12(1), 6(2)Kerala Value Added Tax Rules, 2005 — Rule 38(5)
High Courts31 Jan 2012Dismissed
Akhil G Vs The Union of India and Others
High Court Of Kerala · (2012) 1 KLJ 597
Air Force Act, 1950 — Section 18Armed Forces Tribunals Act, 2007 — Section 3(o), 14Army Act, 1950 — Section 3, 18
High Courts31 Jan 2012Allowed
Susheela (Died) and Another Vs T.M. Muhammedkunhi
High Court Of Kerala · (2012) 1 KLJ 780
Contract Act, 1872 — Section 55, 74Specific Relief Act, 1963 — Section 16, 16(c)Transfer of Property Act, 1882 — Section 55(1)(b)
High Courts31 Jan 2012Dismissed
C. Sanjayan and C. Suresh represented by his Power of Attorney Holder C. Sanjayan Vs A. Raman
High Court Of Kerala · (2012) 01 KL CK 0113
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts31 Jan 2012Allowed
Michale Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0079
Penal Code, 1860 (IPC) — Section 325, 335
High Courts31 Jan 2012
K. Diwakaran and Others Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 735
Constitution of India, 1950 — Article 12Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(2), 17(1), 17C(1), 6A
High Courts31 Jan 2012
Comprehensive Digital World Pvt. Ltd. and Others Vs State Bank of Trvancore
High Court Of Kerala · (2012) 1 KLJ 753
Subsidiary Banks General Regulations, 1959 — Regulation 55, 56, 55
High Courts31 Jan 2012
Kumar and Others Vs State of Kerala
High Court Of Kerala · (2012) CriLJ 3193 : (2012) 2 KarLJ 67 : (2012) 2 KLJ 67
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 201, 203, 299, 300
High Courts31 Jan 2012
Joseph Varghese and Others Vs State of Kerala and Others
High Court Of Kerala · (2012) 134 FLR 479 : (2012) 3 LLJ 599 : (2012) LLR 594
Constitution of India, 1950 — Article 12Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(1)(a), 16(1)(b), 16(1)(c), 16(2)
High Courts30 Jan 2012
Dhanisha Vs Rakhi N. Raj and Another
High Court Of Kerala · (2012) CriLJ 3225 : (2012) 2 KarLJ 265 : (2012) 2 KLJ 265
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 292, 292(1), 292(2), 292(a), 293
High Courts30 Jan 2012
G. Vinod Vs Pramod V. and Another
High Court Of Kerala · (2012) 3 RCR(Civil) 489
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2012Dismissed
Gopalakrishnan, Pandaplavil, Desathinakam Muri, Krishnapuram Village and Remani, Kannele Padeettathil, Peringala Desathinakam, Krishnapuram Village Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 449Penal Code, 1860 (IPC) — Section 302, 34, 449
High Courts30 Jan 2012
Deputy Chief Engineer, Southern Railway, Ernakulam Vs Jolly and Another
High Court Of Kerala · (2012) 2 KarLJ 48 : (2012) 2 KLJ 48
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227
High Courts30 Jan 2012Dismissed
G. Sreekumar Vs State of Kerala and Another
High Court Of Kerala · (2012) 3 KLJ 138
Constitution of India, 1950 — Article 217, 233, 233, 234, 234Income Tax Act, 1922 — Section 41Income Tax Act, 1961 — Section 10, 160, 161, 161(1), 161(2)
High Courts30 Jan 2012Dismissed
Sivankutty @ Bomma Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 748
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 10, 27, 3, 9Penal Code, 1860 (IPC) — Section 115, 120B, 143, 147, 148
High Courts25 Jan 2012
The Thrissur Taluk Co-operative College and Another Vs The Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (2012) 1 KLJ 513
Constitution of India, 1950 — Article 226