High Courts13 Sept 2012Dismissed
Union of India and Others Vs K. Raghavan
High Court Of Kerala · (2012) 4 KLJ 529 : (2013) 1 SCT 198 : (2013) 2 SLJ 191
Limitation Act, 1963 — Section 29
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 28 of 114
High Courts13 Sept 2012Dismissed
St. John Baptist Church Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 223 : (2012) 4 KLT 50
Kerala Building Tax Act, 1975 — Section 3(1)
High Courts13 Sept 2012Allowed
Alexander Stephen Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0034
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Sept 2012
Changanacherry Pazhayapalli Muslim Jama-ath Committee and Another Vs T.A. Ismail and Others
High Court Of Kerala · (2013) 1 KLJ 198
Penal Code, 1860 (IPC) — Section 499
High Courts13 Sept 2012
Raju Thomas @ John Thomas Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 382
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 153, 427
High Courts13 Sept 2012Dismissed
Sainaba Vs State of Kerala and another
High Court Of Kerala · (2012) 4 ILR (Ker) 351 : (2012) 4 KLJ 343
Constitution of India, 1950 — Article 227, 235
High Courts13 Sept 2012
Michale Nirmala Deelite Vs Koshi
High Court Of Kerala · (2012) 4 KLT 197
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)
High Courts12 Sept 2012
Subhash, S. and Others Vs Patharam (Sooranad South) Educational and Cultural Society and Others
High Court Of Kerala · (2012) 4 ILR (Ker) 159 : (2012) 4 KLJ 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 8, Order 23 Rule 3, Order 41 Rule 20
High Courts12 Sept 2012Dismissed
Ali Haji and Others Vs Mangalpady Grama Panchayath, State of Kerala and The Tahsildar
High Court Of Kerala · (2012) 09 KL CK 0148
High Courts12 Sept 2012Dismissed
Ananda and Others Vs Seethamma and Others
High Court Of Kerala · (2012) 4 KLJ 264
Civil Procedure Code, 1908 (CPC) — Section 92Kerala Land Reforms Act, 1963 — Section 84Transfer of Property Act, 1882 — Section 123, 5
High Courts12 Sept 2012
M.C. Prabhakaran Vs The Revenue Divisional Officer Office of the Revenue Divisional Officer Kottayam 686001, The Village Officer Erumely South Village and Asharaf Rawther
High Court Of Kerala · (2012) 09 KL CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts12 Sept 2012Dismissed
Ousepachan @ Joseph Mathew Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 380
High Courts12 Sept 2012Dismissed
George Varghese Vs The Sub Inspector of Police Ramamangalam Police Station and Gregory Varghese
High Court Of Kerala · (2012) 09 KL CK 0114
Constitution of India, 1950 — Article 226
High Courts12 Sept 2012Allowed
Pareed Salim Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 426 : (2012) 4 KLT 211
Stamp Act, 1899 — Section 28ATransfer of Registry Rules, 1966 — Rule 16
High Courts12 Sept 2012
K.K. Santha Vs The District Magistrate Wayanad District, Civil Station, Kalpetta Pin 673121 and Others
High Court Of Kerala · (2012) 09 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)
High Courts12 Sept 2012Dismissed
Mariyamma Anto Vs State of Kerala
High Court Of Kerala · (2013) ALLMR(Cri) 91 : (2013) 1 BC 157 : (2012) 4 KLJ 181 : (2012) 4 KLT 87
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 179Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Sept 2012
Ashok Kumar Vs The State of Kerala
High Court Of Kerala · (2013) CriLJ 854 : (2012) 4 KLJ 220 : (2013) 1 RCR(Criminal) 528
Penal Code, 1860 (IPC) — Section 380, 457, 461
High Courts12 Sept 2012Dismissed
Mogera Nema Daivasthana Parankila Vs Seethamma
High Court Of Kerala · (2012) 4 KLT 919
Civil Procedure Code, 1908 (CPC) — Section 92Kerala Land Reforms Act, 1963 — Section 84Transfer of Property Act, 1882 — Section 123, 5
High Courts12 Sept 2012Allowed
Commissioner of Income Tax Vs Dr. T.M. Kuriachan
High Court Of Kerala · (2013) 256 CTR 316
Income Tax Act, 1961 — Section 158BC, 158BD
High Courts12 Sept 2012
Union of India Vs Joy Alukkas Traders (India) Pvt. Ltd.
High Court Of Kerala · (2013) 30 STR 29
Finance Act, 1994 — Section 65(105)(zzzz), 66