COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 2 of 114

High Courts20 Dec 2012

Sreekamakshy Agency (P) Ltd. Vs Employees Provident Fund and Another

High Court Of Kerala · (2013) 137 FLR 963 : (2013) 2 ILR (Ker) 158 : (2013) 1 KLJ 500 : (2013) LLR 504

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts20 Dec 2012Allowed

Vipin P.V. Vs State of Kerala and Others

High Court Of Kerala · AIR 2013 Ker 67 : (2013) 1 KLJ 207

Constitution of India, 1950 — Article 141, 21, 226, 300(1), 32Government of India Act, 1858 — Section 32, 65Kerala Home Guards Act, 1960 — Section 14, 3, 6, 7

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High Courts19 Dec 2012

Sahadevan and Others Vs Kampuram Sree Kurumba Bhagavathi Kshethra Paripalana Committee, K. Janardhanan and Ratnakumar

High Court Of Kerala · (2012) 12 KL CK 0112

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High Courts19 Dec 2012Dismissed

Mohanan V.P., K. Satheesh Kumar, S. Premachandran Nair and T.S. Suresh Kumar Vs State of Kerala and Others

High Court Of Kerala · (2012) 12 KL CK 0111

Penal Code, 1860 (IPC) — Section 384, 471

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High Courts19 Dec 2012

Manoj Vs Sweety K.A. Represented by Her Father and Guardian K.O. Antony

High Court Of Kerala · (2012) 12 KL CK 0110

Constitution of India, 1950 — Article 227

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High Courts19 Dec 2012

Mr. Philip Joseph Vs Kerala State Backward Community Development Corporation Ltd., TC 27/588 Pattoor P.O., Thiruvananthapuram-35, the Tahsildar, Revenue Recovery, Nedumkandom, Pin-685 553 and the Village Officer, Kalkoonthal Village, Nedumkandom P.O., Pin-685553

High Court Of Kerala · (2012) 12 KL CK 0108

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High Courts19 Dec 2012Allowed

Anil Kumar Vs State of Kerala

High Court Of Kerala · (2012) 12 KL CK 0106

Penal Code, 1860 (IPC) — Section 498(A)

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High Courts19 Dec 2012Allowed

Chandrasekharan C.K. Alias Babu Vs State of Kerala, Public Prosecutor High Court of Kerala at Ernakulam

High Court Of Kerala · (2012) 12 KL CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts19 Dec 2012

Baby. K. Nair Vs The Authorised Officer, the South Indian Bank Limited, Regional Office, Info Park Road, Rajagiri Valley P.O., Kakkanad-Kochi-682039, The Manager, South Indian Bank Limited, Muvatupuzha Branch, T.B. Junction, M.C. Road, Muvattupuzha-684321, M/s. Vibha Choclates (P) Limited, Kerala Industrial Infrastructure Development Corporation Small Industries Park, Nellad, Cochin-682034 and Binoj Bhaskar, Managing Director, M/s. Vibha Choclates (P) Limited, ''''Thushara'''', Pattithara, Thrithala, Palakkad-679534

High Court Of Kerala · (2012) 12 KL CK 0104

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High Courts19 Dec 2012Dismissed

Podiyan Vs State of Kerala and Another

High Court Of Kerala · (2013) 1 KLJ 532 : (2013) 1 KLT 538

Criminal Procedure Code, 1973 (CrPC) — Section 386(b)(i), 401Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 119(2), 345

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High Courts19 Dec 2012

Muhammed Kutty Vs Tahsildar

High Court Of Kerala · (2013) 1 KLT 133

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High Courts19 Dec 2012

Shaji Mathew Vs Hindustan Newsprint Ltd. and Gopinathan K., The Hod(FDP) (Bage No. 1145) Hindustan Newsprint Limited

High Court Of Kerala · (2012) 12 KL CK 0061

Constitution of India, 1950 — Article 14, 19(1)(g), 21, 226

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High Courts19 Dec 2012Dismissed

Railway First Class Season Ticket Passengers Association, I. Arunjith, Dr. Sreelatha and Dr. Anu Augustine Vs Union of India and Others

High Court Of Kerala · (2013) 1 KLJ 457 : (2013) 1 KLT 254

Railways Act, 1989 — Section 50

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High Courts19 Dec 2012

Mary Matha Education Society, R. Murugan and Premakumari Alias Prema Murugan Vs Wilson Lazer and Others

High Court Of Kerala · (2012) 12 KL CK 0059

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High Courts19 Dec 2012Dismissed

P.S. Babu, Proprietor, Enpy Enterprises, Neelamkavil House, P.O. Chittattukara, Thrissur Vs Controller of Administration, Kerala State Council for Science, Technology and Environment Sastra Bhavan, Pattom, Thiruvananthapuram, Pin: 695004

High Court Of Kerala · (2012) 12 KL CK 0046

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High Courts19 Dec 2012Dismissed

Jaseentha Vs State of Kerala and Others

High Court Of Kerala · (2012) 12 KL CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(1), 245(1)Penal Code, 1860 (IPC) — Section 323, 341, 354, 380, 427

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High Courts19 Dec 2012

Lakshmy Surendran Vs Surendran Narayanan

High Court Of Kerala · (2013) 3 DMC 144 : (2013) 1 ILR (Ker) 241 : (2013) 1 KLT 340

Constitution of India, 1950 — Article 227

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High Courts19 Dec 2012Dismissed

Philip, C. No. 3166, Central Prison, Trivandrum Vs State of Kerala

High Court Of Kerala · (2012) 12 KL CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 300, 313, 428Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 106, 302

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High Courts17 Dec 2012Allowed

Roopakala Prasad and Others Vs U.G.C. and Others

High Court Of Kerala · (2013) 1 ILR (Ker) 118 : (2013) LabIC 2305

Constitution of India, 1950 — Article 14, 16, 309University Grants Commission Act, 1956 — Section 12, 12A, 12A(2)(d), 14, 2

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High Courts17 Dec 2012

Mohammed Sajith Vs Local Registrar of Marriages (Common)

High Court Of Kerala · (2013) 1 KLT 182

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