COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 29 of 114

High Courts12 Sept 2012

Prabin Vs The District Collector Malappuram 676505, The Sub Inspector of Police Changarankulam, Malappuram 676 105 and The Secretary Thavanoor Grama Panchayath, Malappuram 676104

High Court Of Kerala · (2012) 09 KL CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 22, 451, 457

High Courts12 Sept 2012Allowed

State of Kerala and another Vs Baburaj and others

High Court Of Kerala · (2012) 4 ILR (Ker) 531

High Courts12 Sept 2012

John Vs Abraham Varghese

High Court Of Kerala · (2012) 4 KLJ 387

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(3), 11(4)(iv), 20

High Courts11 Sept 2012Dismissed

Muraleedharan Vs Koorkanchery Service Co-Operative Bank Ltd. No. 36, P.O. Koorkanchery, Koorkanchery Village, Thrissur Taluk

High Court Of Kerala · (2012) 09 KL CK 0151

Kerala Co-operative Societies Act, 1969 — Section 100, 2(i), 25, 69

High Courts11 Sept 2012Dismissed

Marykutty John, Thamarappallil, from Valethu, Kuttamperoor Muri, Mannar Village Vs Mariyamma George, Kizhakke Nedungattil, Budhanoor (East), Ennakkadu Village - 689624 and Yohannan John V. John, Thamrappallil, From Valethu, Kuttamperoor Muri, Mannar Village - 689622

High Court Of Kerala · (2012) 09 KL CK 0150

High Courts11 Sept 2012

Nisha, Krishnan and Nirmala Vs Unnikrishnan

High Court Of Kerala · (2012) 09 KL CK 0149

Constitution of India, 1950 — Article 227Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts11 Sept 2012

P. Thankavelu and Rugmani Vs The Village Officer, Palakkad Taluk and District, Puduserry West Village, Palakkad Taluk and District-678001

High Court Of Kerala · (2012) 09 KL CK 0107

High Courts11 Sept 2012Allowed

Abdul Kareem Vs Naseema, Shiyadh and Secretary, Edavilangu Service Co-Operative Bank

High Court Of Kerala · (2012) 09 KL CK 0091

High Courts11 Sept 2012Allowed

Ishaque Vs Cheruvathodi Ayishabi, Kottuvayal Saheera and Pattarkandy Saidali

High Court Of Kerala · (2012) 09 KL CK 0090

High Courts11 Sept 2012

Hari. P. Nair and Asha Kurup Vs The State of Kerala and Others

High Court Of Kerala · (2012) 09 KL CK 0074

High Courts11 Sept 2012Dismissed

Ouseph John, Residing at Mukkathodu Purayidathil, Vaipur Muri Anickadu Village, Mallappally Taluk and Ammukutty John of -DO- -DO- Vs M.J. Jose, Punnavelil, Mukkethodu Veedu, Anickadu Village Mallappally Taluk and Others

High Court Of Kerala · (2012) 09 KL CK 0072

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 27

High Courts11 Sept 2012Dismissed

Zainaba Vs T.A. Abdul Rasheed

High Court Of Kerala · AIR 2013 Ker 54 : (2013) 2 DMC 607 : (2012) 4 KLJ 167 : (2013) 1 RCR(Civil) 430

Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ii), 2(iv), 2(ix), 2(viii)(a)Family Courts Act, 1984 — Section 7(1)(a)Penal Code, 1860 (IPC) — Section 498A

High Courts10 Sept 2012Allowed

University Grants Commission Vs Vincent

High Court Of Kerala · (2012) 4 KLT 272

High Courts10 Sept 2012Allowed

Anil Kumar Vs State of Kerala

High Court Of Kerala · (2013) 1 KLJ 41 : (2012) 4 KLT 793

Kerala High Court Act, 1958 — Section 3

High Courts10 Sept 2012

Easwar Gangaram Pattil Vs Uduppi Madhava Mandiram Trust

High Court Of Kerala · (2012) 4 KLJ 184 : (2012) 4 KLT 1

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts10 Sept 2012

Rajesh K. Ramanchandra Vs Anila Nair

High Court Of Kerala · (2012) 09 KL CK 0094

Constitution of India, 1950 — Article 227

High Courts10 Sept 2012

Sinkochan Vs Liji and Armstrong

High Court Of Kerala · (2012) 09 KL CK 0092

High Courts10 Sept 2012

Binulal K. Vs Roopa R.S.

High Court Of Kerala · (2012) 09 KL CK 0018

High Courts10 Sept 2012

Hindu Aikyavedi and Sanumon Panicker Vs State of Kerala and Others

High Court Of Kerala · (2012) 09 KL CK 0012

High Courts10 Sept 2012Allowed

Mukundan Menon Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 647 : (2012) 4 KLT 640

Kerala Municipality Building Rules, 1999 — Rule 16