COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 17 of 114

High Courts02 Nov 2012Dismissed

AJI C.K. Vs The Executive Engineer Public Works Department (Roads Division) Ernakulam-682031, The Assistant Executive Engineer Public Works Department (Roads Sub Division), Aluva Ernakulam District-683101 and The Assistant Engineer Public Works Department (Roads Section), Angamaly Ernakulam District-683572

High Court Of Kerala · (2012) 11 KL CK 0009

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High Courts01 Nov 2012

State of Kerala Vs Francis

High Court Of Kerala · (2013) 1 KLJ 140 : (2012) 4 KLT 722

Constitution of India, 1950 — Article 12, 14, 226, 4

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High Courts01 Nov 2012Dismissed

Haneefa Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 673 : (2012) 4 KLT 583 : (2013) LabIC 823

Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 2(b)Constitution of India, 1950 — Article 14, 141, 16, 16(1), 233Representation of the People Act, 1951 — Section 11(2), 123(5)

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High Courts01 Nov 2012

Jerome and Joseph Vs State of Kerala and Sub Inspector of Police Mannancherry Police Station Alappuzha

High Court Of Kerala · (2012) 11 KL CK 0203

Penal Code, 1860 (IPC) — Section 294(b), 308, 324, 34

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High Courts01 Nov 2012

Kelan Vs State of Kerala

High Court Of Kerala · (2012) 11 KL CK 0202

Criminal Procedure Code, 1973 (CrPC) — Section 2

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High Courts01 Nov 2012

Dr. (Mrs.) Shanta Madhavan Vs Greater Cochin Development Authority

High Court Of Kerala · (2012) 11 KL CK 0199

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High Courts01 Nov 2012

Deepu S., Proprietor, Deepu Blue Metals, Malayam, Malayinkizh, Thiruvananthapuram District Vs Intelligence Officer, Squad No. VII, Commercial Taxes, Neyyattinkara, Thiruvananthapuram District-695121, Commercial Tax Officer, Neyyattinkara, Thiruvananthapuram-695121 and The Deputy Commissioner (Appeals), Commercial Taxes, Thiruvananthapuram-695033

High Court Of Kerala · (2012) 11 KL CK 0196

Kerala Value Added Tax Act, 2003 — Section 67

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High Courts01 Nov 2012

Ahammed Koya Vs The State of Kerala

High Court Of Kerala · (2012) 11 KL CK 0195

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High Courts01 Nov 2012Dismissed

Kerala State Electricity Board Vs S. Pushpa Kumari Residing at Charuvilakathu Veedu, Alamkuzhi Uriyacode P.O.

High Court Of Kerala · (2012) 11 KL CK 0194

Telegraph Act, 1885 — Section 10(D), 16(2)

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High Courts01 Nov 2012Allowed

State of Kerala and Others Vs Francis M.A.

High Court Of Kerala · (2013) 1 ILR (Ker) 923

Constitution of India, 1950 — Article 12, 14, 226

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High Courts01 Nov 2012

Sheeba and Others Vs P. Balakrishnan Nair and Another

High Court Of Kerala · (2013) 2 ACC 236

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High Courts01 Nov 2012

P.V. Joseph @ Benny Vs A. Abdul Rahiman and Others

High Court Of Kerala · (2013) 2 ACC 149

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High Courts01 Nov 2012

Mini Thomas Vs The Deputy Collector and Chief Revenue Officer, Kerala State Housing Board and The Deputy Tahsildar (RR), Kerala State Housing Board

High Court Of Kerala · (2012) 11 KL CK 0176

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High Courts01 Nov 2012

Mohammed Ali and Abdul Sathar Vs Palakkad Municipality

High Court Of Kerala · (2012) 11 KL CK 0165

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High Courts01 Nov 2012Allowed

Minimal, H.S.A. (MAL), K.P.S.M.M.H.S. Varode, Krishnavihar, Palappuram P.O., Ottapalam Vs State of Kerala and Others

High Court Of Kerala · (2012) 11 KL CK 0163

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High Courts01 Nov 2012

K. Rajamohanan Vs The New India Assurance Co. Ltd.

High Court Of Kerala · (2013) 2 ACC 121

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High Courts01 Nov 2012

K.R. Santhosh Kumar Vs The Kerala Water Authority, The Assistant Executive Engineer Water Supply Project Sub Division Kerala Water Authority Irinjalakuda 680121 and The Executive Engineer. Kerala Water Authority Irinjalakuda 680121

High Court Of Kerala · (2012) 11 KL CK 0153

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High Courts01 Nov 2012

Ahammed Vs Kunhipathumma

High Court Of Kerala · (2012) 4 KLT 577

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7

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High Courts01 Nov 2012

Modern Laboratories Vs Drugs Inspector

High Court Of Kerala · (2013) CriLJ 831 : (2012) 4 KLJ 638 : (2012) 4 KLT 580

Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 27(d), 32, 32ACriminal Procedure Code, 1973 (CrPC) — Section 244, 319, 32, 482

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High Courts01 Nov 2012Dismissed

M. Abdul Jabbar Vs The State of Kerala and Others

High Court Of Kerala · (2012) 11 KL CK 0072

Contempt of Courts Act, 1971 — Section 20

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