High Courts19 Nov 2012
M.K. Salim, Haji Manzil, Main Road, Kollam Vs State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0126
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 11 of 114
High Courts19 Nov 2012
Ashokan Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts19 Nov 2012Allowed
Vinod Stephen Vs The Geologist, Department of Mining and Geology, Idukki District Office, Mini Civil Station, Thodupuzha, Pin-685584, The District Collector, Collectorate, Kuiyilmala, Painavu, Idukki District, Pin-685603 and Fisheries Inspector, Fisheries Department, Kumily, Idukki District, Pin-685509
High Court Of Kerala · (2012) 11 KL CK 0107
High Courts19 Nov 2012Allowed
Jayachandran Vs Regional Transport Officer
High Court Of Kerala · (2013) 1 KLJ 224 : (2012) 4 KLT 729
Motor Vehicles Act, 1988 — Section 44, 52
High Courts19 Nov 2012
Bindu Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 872 : (2012) 4 KLT 805
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 482
High Courts19 Nov 2012Dismissed
K.C. Lonappan Vs St. Raphaels Church Ezhupunna
High Court Of Kerala · (2012) 11 KL CK 0027
Evidence Act, 1872 — Section 116
High Courts19 Nov 2012
H.M. Najeem, Bharanaparambil, Kuzhikattumoola, Rajagiri P.O., Ernakulam, P. Shahul Hameed, Arayidath House, Kusumagiri P.O., Kakkanad and N.K. Salam, Nedumkulangaramalayil, Thrikkakara P.O., Kakkanad Vs Headload Workers Union (STU), The Chairman, Kerala Headload Workers Welfare Board and The Sub Inspector of Police, Thrikkakara
High Court Of Kerala · (2012) 11 KL CK 0016
Constitution of India, 1950 — Article 226(3)
High Courts17 Nov 2012Dismissed
Rema Rajan Pillai Vs Kala Rajan, Vazhavila Tharayil Veedu, Vadaraplavu, Thamarakkulam, Mavelikkara and State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0188
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Nov 2012
Kallai Abu Vs Sub Inspector of Police, Malappuram and Others
High Court Of Kerala · (2013) 1 KLJ 519
Constitution of India, 1950 — Article 226Kerala Police Act, 2011 — Section 4(j), 63(c), 63(d)
High Courts17 Nov 2012Dismissed
Sree Gokulam Chit and Finance Co. Pvt. Ltd. Vs T.V. Ganeshan and State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Nov 2012Dismissed
New India Assurance Co. Ltd. Vs Kunjumole
High Court Of Kerala · (2013) 1 KLJ 197 : (2012) 4 KLT 785
High Courts17 Nov 2012Allowed
K.V. Venu Vs State
High Court Of Kerala · (2013) 1 KLJ 7
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts17 Nov 2012Dismissed
Sankaran Vs The State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 20Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts17 Nov 2012Allowed
Anilkumar M.M. Vs AJI and Others
High Court Of Kerala · (2012) 11 KL CK 0013
High Courts17 Nov 2012Allowed
E.V. Jayaprakash Vs P.V. Rajan, Jerald and M/S. National insurance co. Ltd.
High Court Of Kerala · (2012) 11 KL CK 0003
High Courts16 Nov 2012
Gopakumar Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 851 : (2013) 1 ILR (Ker) 48 : (2013) 1 KLJ 102 : (2012) 4 KLT 755 : (2013) 1 RCR(Criminal) 809
Criminal Procedure Code, 1973 (CrPC) — Section 2(y), 438Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 11, 6Penal Code, 1860 (IPC) — Section 10, 308, 323, 34
High Courts16 Nov 2012
K.M. Sebastine, Christ Building, Caltex Colony, S.A. Road, Panampilly Nagar Cochin-682036 and Sasidharan, Manager, Christ Building, Caltex Colony, S.A. Road, Panampilly Nagar Cochin-682036 Vs C.N. Chandrika and State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0209
Penal Code, 1860 (IPC) — Section 420
High Courts16 Nov 2012Dismissed
V.P. Pavithran, N.P. Gopalan and Reena. K.T. Vs M/s. Sakthi Finance Ltd.
High Court Of Kerala · (2012) 11 KL CK 0208
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66
High Courts16 Nov 2012Dismissed
Sadasivan Nair Vs Krishnan Nair
High Court Of Kerala · (2012) 11 KL CK 0134
High Courts16 Nov 2012
All Kerala Textile Workers and Staff Federation and K. Bahuleyan, Unskilled Worker Vs State of Kerala and Managing Director, Kerala State Handloom Weavers Co-Operative Society Ltd.
High Court Of Kerala · (2012) 11 KL CK 0106