High Courts10 Sept 2012
Saramma Joseph and Others Vs State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0005
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 30 of 114
High Courts07 Sept 2012Dismissed
Muthoot Finance Corporation Vs Commissioner of Income Tax
High Court Of Kerala · (2012) 4 KLT 872
Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts07 Sept 2012Dismissed
John M.V. Vs K.S. Scaria, Karakkattil House, (Died), Thirumeni Amsom, Thabore. P.O., Cherupuzha(VIA), Kannur District, Pin-670511 and Others
High Court Of Kerala · (2012) 09 KL CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Motor Vehicles Act, 1988 — Section 165, 166
High Courts07 Sept 2012Dismissed
Sreeja A.V. Vs Sreedharan and The Secretary, Koothuparamba Municipality Koothuparamba Kannur District
High Court Of Kerala · (2012) 09 KL CK 0122
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33, 60(1)
High Courts07 Sept 2012Dismissed
K. Bhaskaran, Snehalayam, Puthiyavila. P.O., Velanchira, Kayamkulam- 690531 Vs State of Kerala, The Chief Engineer, Public Works Department (R and B), The Superintending Engineer, Public Works Department (R and B), South Circle, Thiruvananthapuam-695033 and AJI Peter
High Court Of Kerala · (2012) 09 KL CK 0120
High Courts07 Sept 2012
V.K. Noushad Vs State Bank of India
High Court Of Kerala · (2012) 09 KL CK 0119
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts07 Sept 2012Dismissed
K. Faizel, Partner Blue Chip Mines and Industries, Vembalathpadam, Kalliyad P.O., Shornur, Pin - 679 122, Residing House No. 4/54(A) Near Providence G.H.S.S., Gandhi Road, Calicut, Pin - 673001 Vs The Assistant Commissioner of Income Tax, Circle-1, Palakkad, Pin - 678014 and Others
High Court Of Kerala · (2012) 09 KL CK 0109
High Courts07 Sept 2012
Gangadharan Vs The District Collector, Alappuzha, Alappuzha District-688001, The Revenue Divisional Officer, Chengannur Taluk, Alappuzha District-689121, The Thahsildar, Chengannur Taluk, Alappuzha District-689121 and The Deputy Thahasildar, Chengannur Taluk, Alappuzha District-689121
High Court Of Kerala · (2012) 09 KL CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts07 Sept 2012Dismissed
State of Kerala and Another Vs P.K. Mahadevan Nair and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 391 : (2012) 4 KLJ 172 : (2013) 1 SCT 146
High Courts07 Sept 2012
Akhil P. Pushkar Vs State of Kerala and Others
High Court Of Kerala · AIR 2013 Ker 91 : (2012) 4 ILR (Ker) 99 : (2012) 4 KLJ 102
Constitution of India, 1950 — Article 14, 15, 15(4), 15(5), 16
High Courts07 Sept 2012
Nambinarayanan Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 448 : (2012) 4 KLT 221
Protection of Human Rights Act, 1993 — Section 18(3), 36(2)
High Courts07 Sept 2012Dismissed
Mathew T.V. Vs State of Kerala, The Managing Director Kerala State Audio Visual and Reprographic Center Presently Known as Centre for Advanced Printing and Training and Kerala State Audio Visual and Reprographic Center Presently Known as Centre for Advanced Printing and Training
High Court Of Kerala · (2012) 09 KL CK 0079
High Courts07 Sept 2012Dismissed
Devaki Vs Janaki and Others
High Court Of Kerala · (2012) 09 KL CK 0061
High Courts07 Sept 2012Allowed
Vinod P.C. Vs Mayuram Chitties and General Finance (P) Ltd.
High Court Of Kerala · (2012) 4 KLJ 518
High Courts07 Sept 2012
Satheesh Chandran Nair P.S., ''Sruthi'', Kodimatha P.O., Kottayam-39, Reghunathan Nair D. Muttath House, Uzhavoor East P.O., Kottayam-34 and Tony Mathew, Nadakkuzhakal House, Bhavana Lane, Edappally P.O. Cochin-24 Vs Mini Panicker and Others
High Court Of Kerala · (2012) 4 KLJ 610
Civil Procedure Code, 1908 (CPC) — Section 60Contract Act, 1872 — Section 128Revenue Recovery Act, 1890 — Section 2(a), 3, 7
High Courts07 Sept 2012
Sudhannya Vs Umasanker Valsan
High Court Of Kerala · (2013) 1 DMC 722 : (2013) 1 KLT 135 : (2013) 2 RCR(Criminal) 357
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)
High Courts07 Sept 2012
Parukutty Vs Boby, Rajendran and Narayanan
High Court Of Kerala · (2012) 09 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 60, 60(c)
High Courts06 Sept 2012Dismissed
Mrs. Omana Manoharan Vs Kerala Tourism Development Corporation, (Government of Kerala Undertaking)
High Court Of Kerala · (2012) 09 KL CK 0154
Kerala Court Fees and Suits Valuation Act, 1959 — Section 43
High Courts06 Sept 2012Dismissed
Sasidharan Nair Vs Santhamma and Kunjikutty Amma
High Court Of Kerala · (2012) 09 KL CK 0153
High Courts06 Sept 2012Dismissed
Saraswathy Assari, Simi, Smitha and Sathichandran Assari Vs Danapalan
High Court Of Kerala · (2012) 09 KL CK 0152
Evidence Act, 1872 — Section 73