High Courts08 Nov 2012Dismissed
Lakshmanan Vs Othenan
High Court Of Kerala · (2012) 4 KLT 975
Kerala Land Reforms Act, 1963 — Section 101, 102, 102(3), 72F, 72MM
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 14 of 114
High Courts08 Nov 2012Dismissed
Malabar Devaswom Board Vs Valliyodan Krishnan Nair
High Court Of Kerala · (2013) 1 ILR (Ker) 621 : (2012) 4 KLT 804
High Courts08 Nov 2012
M. Abdul Azeez Vs Commercial Tax Officer and Others
High Court Of Kerala · (2013) 63 VST 136
Kerala Value Added Tax Act, 2003 — Section 20(1), 3(3), 31, 31(5)
High Courts08 Nov 2012Allowed
Rajagopal and Chithira Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts07 Nov 2012
Johnson Vs Union of India
High Court Of Kerala · (2013) 2 Crimes 247 : (2012) 4 KLJ 711 : (2012) 4 KLT 652
Guardians and Wards Act, 1890 — Section 10, 7Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 41(3)
High Courts07 Nov 2012Allowed
P.C. Bose, Roy K. Thomas and Mrs. Bharathi Sreedharan Vs State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0190
High Courts07 Nov 2012Allowed
Radhakrishnan Vs Vinod @ Vinod Kumar K. and Another
High Court Of Kerala · (2013) 2 ACC 128
High Courts07 Nov 2012Allowed
Venu M. Nair Vs Simi. S. and Bajaj Allianz General Insurance Co. Ltd.
High Court Of Kerala · (2013) 2 ACC 288
High Courts07 Nov 2012Allowed
Francis Vs Aluva Municipality
High Court Of Kerala · (2013) 1 KLT 91
Constitution of India, 1950 — Article 226Registration of Births and Deaths Act, 1969 — Section 14, 15
High Courts06 Nov 2012Allowed
Abdul Kareem Vs Kerala State Electricity Board
High Court Of Kerala · (2013) 1 KLT 25
Kerala Electricity Supply Code, 2005 — Regulation 12
High Courts06 Nov 2012
Kunhanandan Vs State of Kerala
High Court Of Kerala · (2012) 4 KLT 605
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 167, 167(2)(a), 170Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 109, 118, 120B, 143, 147
High Courts06 Nov 2012Dismissed
M/S. Lissy Rubbers (P) Ltd. Vs Meenachil Taluk Co-Operative Employees Co-Operative Society Ltd.
High Court Of Kerala · (2012) 11 KL CK 0206
Transfer of Property Act, 1882 — Section 106
High Courts06 Nov 2012
Manager, Christ College, Irinjalakuda-680125 Vs State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0204
High Courts06 Nov 2012Dismissed
E. Narayana Menon and Others Vs Chalakudy .N.S.S. Educational Cultural and Charitable Society and Prakash Kumar, Joint Secretary
High Court Of Kerala · (2012) 11 KL CK 0200
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts06 Nov 2012Dismissed
Devassy Kunhuvareed Vs Madhavan, Baby, Varghese and Balakrishnan, Enamakkal House, St. Antony''s Street, Paravattani Thrissur - 5
High Court Of Kerala · (2012) 11 KL CK 0197
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Easements Act, 1882 — Section 12, 17, 45
High Courts06 Nov 2012Dismissed
Kerala State Electricity Board Vs Chandramathy
High Court Of Kerala · (2012) 11 KL CK 0193
High Courts06 Nov 2012
Mathew Thomas Vs P.J. Jose, P.V. Joseph and National Insurance Company, Kalpetta
High Court Of Kerala · (2012) 11 KL CK 0175
High Courts06 Nov 2012
Padinjare Kunhikkattil Kunhanandan Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 839
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 167, 167(2)(a), 170Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 109, 118, 120B, 143, 147
High Courts06 Nov 2012Dismissed
Mithun Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0164
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts06 Nov 2012Dismissed
Kerala State Electricity Board Vs Thomas Arakulam Village, Thodupuzha Taluk Idukki District (Died) and Others
High Court Of Kerala · (2012) 11 KL CK 0155