High Courts06 Sept 2012Dismissed
S. Sabu, Sainaba Beevi and Sanfer Sha Vs Ibrahim Kutty and Nabeesa Beevi
High Court Of Kerala · (2012) 09 KL CK 0144
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 304B, 34, 498A
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 31 of 114
High Courts06 Sept 2012
Nusrine Hussain Vs Sulekha A.S. and Shihas Hussain
High Court Of Kerala · (2012) 09 KL CK 0143
Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7(1)
High Courts06 Sept 2012Dismissed
Baby Vs The State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 209(9)Penal Code, 1860 (IPC) — Section 376
High Courts06 Sept 2012
Shahir, Rashed, Thottappu, Kadappuram Village and Shihab Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313Evidence Act, 1872 — Section 114, 114(a)Penal Code, 1860 (IPC) — Section 302, 394, 396
High Courts06 Sept 2012
Transworld Trading Corporation Vs The Superintendent of Police, Kozhikode-673001 and Others
High Court Of Kerala · (2012) 09 KL CK 0071
High Courts06 Sept 2012
Mahi Balan Vs Beena Aravind and Akhila. K. Balan (Represented by 1st Petitioner as Mother and Guardian)
High Court Of Kerala · (2012) 09 KL CK 0016
Constitution of India, 1950 — Article 227
High Courts06 Sept 2012
D. Prasanth, Attipra Veedu, Arasamoodu, Kulathur P.O., Thiruvananthapuram Vs State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0004
High Courts05 Sept 2012Allowed
Suresh, C.V. Vs Tobin and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 30
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 3, 59, 60, 61, 62
High Courts05 Sept 2012
Rajeev. G. Vs Smrithi Muralidharan
High Court Of Kerala · (2012) 09 KL CK 0145
High Courts05 Sept 2012Dismissed
T. Chandrasekharan Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts05 Sept 2012Dismissed
Geraldine Jacob Vs Brenda Babara Francis
High Court Of Kerala · (2012) 4 KLJ 351
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts05 Sept 2012
Biju Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 223, 464(1)Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 35
High Courts05 Sept 2012
Reji Kochunni Vs Fathima
High Court Of Kerala · (2012) 09 KL CK 0088
Family Courts Act, 1984 — Section 7(1)(a)
High Courts05 Sept 2012
K.G. Skaria, Indikkatil House, Vakayar P.O., Konni, Pathanamthitta Vs Shajudeen A and State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Sept 2012Dismissed
Yakoob Kunju Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 380, 457
High Courts05 Sept 2012
Tojan Vs George and Others
High Court Of Kerala · (2012) 09 KL CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 284
High Courts05 Sept 2012Allowed
C.P. Kuttykrishnan Vaidyar Vs Kerala State Electricity Board and Others
High Court Of Kerala · (2012) 09 KL CK 0082
High Courts05 Sept 2012Dismissed
Joseph Vs Government of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0070
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 110
High Courts05 Sept 2012Dismissed
Kolangatt Kalyan Kulavan Kallyani Amma and Kolangatt Kalyan Kulavan Narayani Amma Vs Maliyott Kuniyil Kanaran, Eroth Thazha Kuniyil Nanu Alias Narayanan and Kolangatt Sree Bhagavathi Temple Committee
High Court Of Kerala · (2012) 09 KL CK 0069