High Courts05 Sept 2012Dismissed
Nayarukandiyil Vinodan and Nayarukandiyil Shylaja Vs Rajimon and Kakkat Puthiyottil Nazar
High Court Of Kerala · (2012) 09 KL CK 0056
Easements Act, 1882 — Section 15, 7(a), 7(e)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 32 of 114
High Courts05 Sept 2012Dismissed
Harihara Varma Vs Girija Menon
High Court Of Kerala · (2012) 09 KL CK 0047
Constitution of India, 1950 — Article 227
High Courts05 Sept 2012Allowed
Vinod S. Panicker Vs Sub Inspector of Police and Another
High Court Of Kerala · (2013) CriLJ 833 : (2012) 4 KLJ 384 : (2013) 2 RCR(Criminal) 1054
Constitution of India, 1950 — Article 23, 24, 39(e)Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 67
High Courts05 Sept 2012Dismissed
Deepumon Nair Vs Superintendent of Police Trissur District. Thrissur 680007, Sub Inspector of Police Viyoor Police Station Thrissur District. Thrissur 680007, Vettath Radhakrishnan Nair Varuna, Viyoor P.O, Thrissur 680007 and K.G. Shobhana
High Court Of Kerala · (2012) 09 KL CK 0022
High Courts05 Sept 2012Dismissed
Biju Sebastian Vs The Sub Inspector of Police, Thiruvambadi Police Station and Sunil
High Court Of Kerala · (2012) 09 KL CK 0021
High Courts04 Sept 2012Dismissed
Rajesh Vs Shiji
High Court Of Kerala · (2012) 4 KLJ 108 : (2012) 4 KLT 311
Hindu Marriage Act, 1955 — Section 11, 13, 13(1), 5, 5(ii)
High Courts04 Sept 2012Allowed
Union of India and Others Vs M.S. Gopi
High Court Of Kerala · (2012) 09 KL CK 0142
High Courts04 Sept 2012Allowed
Mymoona Azeez Vs The Kayamkulam Municipality and Muhammad Sherif
High Court Of Kerala · (2012) 09 KL CK 0141
Kerala Municipalities Act, 1960 — Section 406(1)
High Courts04 Sept 2012Allowed
H. Badarudeen, Thahira Beevi, Razna Badrudeen and Razeem Ahmed Vs Union of India
High Court Of Kerala · (2012) 09 KL CK 0118
Railways Act, 1989 — Section 123, 123(c)(2), 124A
High Courts04 Sept 2012Dismissed
Reji Vs State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0110
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts04 Sept 2012
Murali Vs The Geologist, District Office of The Department of Mining and Geology, Palakkad-678001, The Agricultural Officer, Krishi Bhavan, Vadavanoor, Palakkad-678504, The Village Officer, Vadavanoor, Palakkad-678504 and Radhakrishnan
High Court Of Kerala · (2012) 09 KL CK 0093
High Courts04 Sept 2012Dismissed
Sunil Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0083
Kerala Abkari Act, 1077 — Section 55(g)
High Courts04 Sept 2012Dismissed
P.M. Varkey Vs Sub Inspector of Police, Director General of Police and State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 149
High Courts04 Sept 2012Dismissed
Jayan P.S. and Chandran P.T. Vs Madakkathara Grama Panchayath and Others
High Court Of Kerala · (2012) 09 KL CK 0064
Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 169, 170Land Acquisition Act, 1894 — Section 16
High Courts04 Sept 2012Dismissed
Abraham George Vs Kerala State Electricity Board and The Assistant Executive Engineer, Kerala State Electricity Board
High Court Of Kerala · (2012) 09 KL CK 0055
Land Acquisition Act, 1894 — Section 16, 4(1), 9(3)
High Courts04 Sept 2012Dismissed
Alex P. Oommen Vs Kerala State Film Development Corporation Ltd. and Another
High Court Of Kerala · (2013) ALLMR(Cri) 107 : (2012) 4 KLJ 196
Criminal Procedure Code, 1973 (CrPC) — Section 138, 139, 36, 43, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 36, 43
High Courts04 Sept 2012Dismissed
State of Kerala Vs V.P. Sajithadevi H.S.A (S.S) Government V.H.S.S and T.T.I, Pin - 685 509, Kumily
High Court Of Kerala · (2012) 09 KL CK 0024
High Courts04 Sept 2012Allowed
State of Kerala Vs B. Venkitanarayanan, T.C. No. 26/447, Kaipallivilakathu Veedu, Vanrose Junction, Thiruvananthapuram
High Court Of Kerala · (2012) 09 KL CK 0003
Kerala Stamp Act, 1959 — Section 33, 37(2), 52
High Courts03 Sept 2012Allowed
Deepa Vs The State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0146
High Courts03 Sept 2012
Jabbar Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 380, 457, 461