High Courts04 Oct 2012
Madalan Subair Vs State of Kerala
High Court Of Kerala · (2012) 10 KL CK 0109
Penal Code, 1860 (IPC) — Section 324, 326
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 24 of 114
High Courts04 Oct 2012Dismissed
Pushpa Vs Malinga Maniyani
High Court Of Kerala · (2012) 4 KLT 298
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(2)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 132, 96
High Courts04 Oct 2012
B.K. Mohammed Sha Vs District Police Chief Parakatta, Vidhyanagar, Kasargod-671125, S.I. of Police Bekal Police Station, Kasargod-671318, Suhra and Faisal P.K.
High Court Of Kerala · (2012) 10 KL CK 0065
Constitution of India, 1950 — Article 226
High Courts04 Oct 2012Dismissed
Pushpa and Another Vs Malinga Maniyani and Others
High Court Of Kerala · (2012) 4 KLJ 582
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(2)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 132
High Courts04 Oct 2012Dismissed
Suresh Vs Travancore Devaswom Board
High Court Of Kerala · (2013) 2 KLJ 346 : (2013) 1 KLT 64
High Courts03 Oct 2012
Jijomon Vs Neezhoor Grama Panchayat
High Court Of Kerala · (2012) 4 KLJ 751 : (2012) 4 KLT 623
High Courts03 Oct 2012
Gigi Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 370
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 341, 354
High Courts03 Oct 2012Dismissed
V. Viswalal and Another Vs E.S.I. Corporation and Another
High Court Of Kerala · (2013) 2 BC 359 : (2012) 4 KLJ 424 : (2013) 1 KLT 226
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Oct 2012Allowed
Gopalan Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 400
Kerala Abkari Act, 1077 — Section 8(1), 8(2)
High Courts03 Oct 2012
Mamuni Vijayan Vs T. Kannan Master and The State of Kerala
High Court Of Kerala · (2012) 10 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Oct 2012
Karthika Vs State of Kerala
High Court Of Kerala · (2012) 10 KL CK 0044
Kerala Abkari Act, 1077 — Section 55(g)
High Courts03 Oct 2012Dismissed
Babu Vs Ayillalath Arunapriya
High Court Of Kerala · (2012) 4 KLJ 491
Evidence Act, 1872 — Section 114Hindu Succession (Amendment) Act, 2005 — Section 4, 6, 6(1)Hindu Succession Act, 1956 — Section 15, 17, 30, 4, 6
High Courts03 Oct 2012
P.R. Pankajakshan Vs K. Muraleedharan and Another
High Court Of Kerala · (2013) CriLJ 1034 : (2012) 4 KLJ 590
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 195, 250, 399Penal Code, 1860 (IPC) — Section 177, 420
High Courts03 Oct 2012
Anil K. Kunj Vs The District Police Chief, Kollam-691001 and Others
High Court Of Kerala · (2012) 10 KL CK 0008
Constitution of India, 1950 — Article 226
High Courts01 Oct 2012Allowed
Sunil Vs Killimangalam-Panjal 5th Ward, Nellulpadaka Samooham
High Court Of Kerala · (2012) 4 KLJ 724 : (2012) 4 KLT 511
Constitution of India, 1950 — Article 226
High Courts01 Oct 2012
Oseela Abdul Khader and Another Vs State of Kerala and Others
High Court Of Kerala · (2012) 4 KLJ 592
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482, 82, 83Passports Act, 1967 — Section 12(1)(b), 12(1)(b)(2), 12(2), 15
High Courts01 Oct 2012
Mukundan Vs State of Kerala
High Court Of Kerala · (2013) 1 ILR (Ker) 495 : (2012) 4 KLJ 586
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3, 4
High Courts01 Oct 2012
Nazarudeen A. and Thabiyath Vs District Collector, Kollam, Kollam District-691001 and Others
High Court Of Kerala · (2012) 10 KL CK 0088
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts01 Oct 2012
Ismail M.P. Vs The District Collector Collectorate, Ayyanthole, Thrissur 680003, Sub- Inspector of Police, Town East Police Station, Thrissur 680001 and The Sub- Divisional Magistrate, Office of The Revenue Divisional Officer Ayyanthole, Thrissur 680003
High Court Of Kerala · (2012) 10 KL CK 0085