High Courts17 Jan 2012Allowed
Jose @ Joseph Vs Joy. K.J. and State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0102
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 110 of 114
High Courts17 Jan 2012Dismissed
V. Sajithkumar, Santha Nivas, Aroor, Alleppey District Vs Sri Premlal, Sivapuri Madam, Sri Uma Maheswari Temple and State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0078
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts17 Jan 2012Dismissed
A.G. Joseph @ Joseph Aloor (Died), Thondampallil House, Ayarkunnam Village, Kottayam taluk, Aniyamma Joseph and George Lin Joseph Represented By his Mother - 2nd Appellant Vs M.J. Joseph Manichira House, Arumanoor, Kottayam Taluk and State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Jan 2012Dismissed
Rajendran Vs Vivekanandan and State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts17 Jan 2012
S. Shibu Vs Bibi K. Venu
High Court Of Kerala · (2012) 1 KLJ 493
Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 13(2), 19
High Courts16 Jan 2012Allowed
Bernad Mani @ Roy and others Vs James and others
High Court Of Kerala · (2012) 1 ILR (Ker) 723 : (2012) 1 KLJ 546
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 227Kerala Municipalities Act, 1994 — Section 563
High Courts16 Jan 2012
M/s. Team Paarel Imports and Exports Pvt Ltd. Vs V.S. Ravi, Managing Partner, Cheerakkattil Match Industries, Pazhoor East P.O. Piravom (Within the Local Limits of The Piravom Police Station Ernakulam District) and The State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Limitation Act, 1963 — Section 12(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Jan 2012Dismissed
Mohammed Hussain Thangal Vs State of Kerala and Detective Inspector
High Court Of Kerala · (2012) 01 KL CK 0089
Passports Act, 1967 — Section 12(1), 3Penal Code, 1860 (IPC) — Section 415, 419, 469, 471
High Courts16 Jan 2012Allowed
Raju Jacob Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0070
Penal Code, 1860 (IPC) — Section 304A
High Courts16 Jan 2012Allowed
Prakasan Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0065
Kerala Abkari Act, 1077 — Section 55
High Courts16 Jan 2012Allowed
Falugunan Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0058
Kerala Abkari Act, 1077 — Section 55, 63
High Courts16 Jan 2012
Saraswathy Vs State of Kerala and Another
High Court Of Kerala · (2012) 1 KLJ 473
Constitution of India, 1950 — Article 22(5)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10, 13, 8, 9
High Courts16 Jan 2012
Ribin K.A. Vs The District Educational Officer, Ernakulam and Others
High Court Of Kerala · (2012) 1 KLJ 532
Arbitration and Conciliation Act, 1996 — Section 34Kerala Education Act, 1958 — Section 12(2)Kerala Education Rules, 1959 — Rule 12(2), 67, 67(7), 67(8)
High Courts13 Jan 2012
Ernakulam District Bus Operators'' Organization and Others Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 801
Constitution of India, 1950 — Article 14
High Courts13 Jan 2012
Kerala State Electricity Board and Others Vs M/s. KSE Ltd. Dairy Division and Another
High Court Of Kerala · (2012) 1 KLJ 584
High Courts13 Jan 2012
Joseph Vilangadan Vs Aagma Techno Products (P) Ltd
High Court Of Kerala · (2012) 2 KLJ 451 : (2012) 2 KLT 128
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Kerala Stamp Act, 1959 — Section 34
High Courts13 Jan 2012
Vasu @ Bhaskaran Vs Parukutty Amma and Another
High Court Of Kerala · (2012) 1 KLJ 518
Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 91, 92Kerala High Court Act, 1958 — Section 5
High Courts13 Jan 2012
Muhammed Kunju Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 669
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437(5), 439, 439(2), 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 341
High Courts13 Jan 2012
Jayakumar Achary and Kumari Selvi Vs Dr. Hilur Muhamed, Managing Director M/s. Banaraz Garments Trades (India) Pvt. Ltd.
High Court Of Kerala · (2012) 01 KL CK 0086
High Courts12 Jan 2012Dismissed
Assistant Provident Fund Commissioner Vs West Coast Petroleum Agency
High Court Of Kerala · (2012) 133 FLR 628
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5B, 7A, 7I, 7L(4)Kerala Forest Act, 1961 — Section 61(C), 61C, 61DPenal Code, 1860 (IPC) — Section 193, 228