COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 21 of 114

High Courts16 Oct 2012Dismissed

Dr. K.P. Swaroop Kumar Vs State of Kerala, Dr. Padiar Memorial Homeopathic Medical College, Controlling Officer, Government Homoeo College and Principal, Dr. Padiar Memorial Homeopathic Medical College

High Court Of Kerala · (2012) 10 KL CK 0091

High Courts16 Oct 2012Dismissed

Meril Joseph Kallupurackal Holy Trinity, Haripad P.O. Alappuzha Vs State of Kerala and Others

High Court Of Kerala · (2012) 10 KL CK 0081

High Courts16 Oct 2012Allowed

K. Ravindran, Residing at Kattunkal House, Vandanam P.O., Alappuzha and C.N. Prabhakaran, Residing at Prem Nivas Vandanam P.O., Alappuzha Vs Aji. S, S.N.D.P. Yogam, Kollam and S.N.D.P. Union

High Court Of Kerala · (2012) 10 KL CK 0080

High Courts16 Oct 2012

P.S. Abdul Rasheed Pokkakkillath House, Rahath Manzil, Ovungal Bazar, Chavakkad Vs The Regional Transport Authority and The Secretary, Regional Transport Authority

High Court Of Kerala · (2012) 10 KL CK 0074

Motor Vehicles Act, 1988 — Section 81

High Courts16 Oct 2012Allowed

Mildrit Fernandez Vs Treesa Rocky and Others

High Court Of Kerala · (2012) 10 KL CK 0048

High Courts16 Oct 2012

Muhammed Sabir @ Sabir T Vs Cantonment Board Cannanore and Estate Officer Contonment Board

High Court Of Kerala · (2012) 10 KL CK 0046

High Courts16 Oct 2012

M/s. Meher Fabricators Vs Additional Commissioner of Central Excise Customes and Service Tax and Union of India

High Court Of Kerala · (2013) 38 STT 180

High Courts16 Oct 2012

Rajalakshmi P.P. and Others Vs Union of India, State of Kerala and The Director of Social Welfare, Directorate of Social Welfare

High Court Of Kerala · (2012) 10 KL CK 0040

High Courts16 Oct 2012

Dharman, Prakashan, Kanakambaran And Radhakrishnan Vs State of Kerala

High Court Of Kerala · (2012) 10 KL CK 0038

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323

High Courts16 Oct 2012

B.M Subraya Hegde and Others Vs Nalini Shenoy

High Court Of Kerala · (2012) 4 KLJ 512

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(ii)Kerala Land Reforms Act, 1963 — Section 103, 85, 85(5), 86

High Courts15 Oct 2012

Ayurveda Hospital Managements Association Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 741 : (2012) 4 KLT 528 : (2012) 56 VST 327

Kerala Tax on Luxuries Act, 1976 — Section 4(1)(iii)

High Courts15 Oct 2012Allowed

Valappil Rajan Vs Madicherry Gangadharan and Another

High Court Of Kerala · (2012) 4 KLJ 517

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 16Kerala Panchayat Raj Act, 1994 — Section 102(l)(d)(iii), 76(3), 94

High Courts15 Oct 2012Allowed

M/s. Tip Top Furniture Industries Vs Simi Salim, Salim Hameed and Abdul Latheef

High Court Of Kerala · (2012) 10 KL CK 0082

High Courts15 Oct 2012

Private ITI Management Association and N.I. Institute of Engineering Private ITI Vs Union of India and Others

High Court Of Kerala · (2012) 10 KL CK 0058

High Courts15 Oct 2012Allowed

Rajan Vs Gangadharan

High Court Of Kerala · (2012) 4 KLT 370

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 16Kerala Panchayat Raj Act, 1994 — Section 102(1)(d)(iii), 76(3), 94

High Courts15 Oct 2012

Belhouse Associates Pvt. Ltd., Civil Contractors, Post Box No. 2383, 39/4083 M.G. Road(W), Ravipuram, Kochi-682016, Jose Antony Kokkad, 72 HB, Panampilly Nagar, Kochi-682016 and Jayan Antony, 9 HB, Panampilly Nagar, Kochi-682016 Vs Sundaram Finance Ltd., Jacob Valakuzhi, Techni Bharathi Ltd. and V. Sivaswamy, Retired District and Sessions Judge, 41/404, Kausika Rajaji Road, Ernakulam, Kochi-682035

High Court Of Kerala · (2012) 10 KL CK 0043

Arbitration Act, 1940 — Section 14(2), 17, 30, 33, 41(b)

High Courts14 Oct 2012

Abdul Rasheed and Another Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 524

Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1), 13(2), 14, 15Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42

High Courts12 Oct 2012Dismissed

Sarada Vs Divakara Kurup

High Court Of Kerala · (2013) 1 KLJ 145

Evidence Act, 1872 — Section 45, 73Specific Relief Act, 1963 — Section 20

High Courts12 Oct 2012

Bhava Khan Vs The Executive Engineer, PWD, Building Division, Kunnumpuram, Ernakulam. Pin - 682021 and Others

High Court Of Kerala · (2012) 10 KL CK 0116

High Courts12 Oct 2012

G. Mohana Kurup Vs State of Kerala and Prasannakumar, Sreeramajayam Veedu also Known as Punnamoottil Kandalloor Vadakkum Muri

High Court Of Kerala · (2012) 10 KL CK 0110

Negotiable Instruments Act, 1881 (NI) — Section 138, 139