High Courts22 Aug 2012
Tessy Joseph and Sobhana Sathyan Vs V.P. Sivanandan Licence, T.S. No. 11, Group No. 2 Irinjalakuda Range Poothoppu, Kottenellur.P.O. Thrissur - 680672 and Others
High Court Of Kerala · (2012) 08 KL CK 0158
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 35 of 114
High Courts22 Aug 2012
C.L. Pathrose Vs The Senior Geologist Department of Mining and Geology Distrct Office of Mining and Geology Civil Station, Ernakulam-682 030 and Sub Inspector of Police Kodanad, Ernakulam-683 544
High Court Of Kerala · (2012) 08 KL CK 0145
High Courts22 Aug 2012
Tomy P.C., Annie IPE and Saramma Varkey Vs State of Kerala and Kerala State Road Transport Corporation
High Court Of Kerala · (2012) 08 KL CK 0144
Land Acquisition Act, 1894 — Section 17, 17(4), 4(1), 5A
High Courts22 Aug 2012Allowed
Reshma Vs Jayan
High Court Of Kerala · (2013) 1 ILR (Ker) 251 : (2012) 4 KLJ 22 : (2012) 4 KLT 200
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 128, 407Family Courts Act, 1984 — Section 7(2)
High Courts22 Aug 2012Dismissed
Biju Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts22 Aug 2012
Thayyal Kappanakkal Moosan Vs The District Collector, Kannur Pin-670001 and The Special Tahsildar (Land Acquisition) (Ezhimala Naval Academy), Thalassery-670101 Kannur District.
High Court Of Kerala · (2012) 08 KL CK 0110
Land Acquisition Act, 1894 — Section 18, 28A, 28A(3)
High Courts22 Aug 2012
Autobahn Trucking Corporation Ltd. Vs Commercial Tax Inspector, Commercial Tax Check Post, Walayar - 678624 and Assistant Commissioner, Commercial Taxes, Special Circle - 3 Ernakulam - 682015
High Court Of Kerala · (2012) 08 KL CK 0108
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts22 Aug 2012
Kerala Hockey Association Vs The Kerala State Sports Council
High Court Of Kerala · (2012) 08 KL CK 0107
High Courts22 Aug 2012
A. Ramankutty Nair Vs Canara Bank, Deputy Tahsildar (Revenue Recovery) and Village Officer
High Court Of Kerala · (2012) 08 KL CK 0106
High Courts22 Aug 2012
P.C.Kunhu Mohammed and K.T. Fabitha Vs Union Bank of India and The Authorised Officer (Chief Manager) Union Bank of India
High Court Of Kerala · (2012) 08 KL CK 0105
High Courts22 Aug 2012Dismissed
M/s.Tropical Farms Vs The Assistant Commissioner (Audit Assessment), Commercial Taxes, Pathanamthitta, The Commercial Tax Officer, Commercial Taxes, Thiruvalla, The State of Kerala and Deputy Tahsildar(RR), Thiruvalla
High Court Of Kerala · (2012) 08 KL CK 0104
Constitution of India, 1950 — Article 14, 301, 303, 304(a)Kerala General Sales Tax Act, 1963 — Section 59Kerala Value Added Tax Act, 2003 — Section 16, 2(xxii), 24, 25, 25(1)
High Courts22 Aug 2012
Vasudevan Namboodiri Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0103
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 173
High Courts22 Aug 2012
Sobha Developers Ltd. Vs Commercial Tax Inspector, Commercial Tax Check-Post, Walayar, Palakkad Ditrict-678624 and Commercial Tax Officer (Works Contract), Peroorkada, Thiruvananthapuram-695 005
High Court Of Kerala · (2012) 08 KL CK 0102
Kerala Value Added Tax Act, 2003 — Section 46(3), 47(2)
High Courts22 Aug 2012Dismissed
Elsy Baby Vs The District Collector Idukki, The Deputy Tahsildar (RR) Thodpuzha, The State Bank of Travancore Thiruvananthapuram and The Branch Manager State Bank of Travancore
High Court Of Kerala · (2012) 08 KL CK 0101
Constitution of India, 1950 — Article 226
High Courts22 Aug 2012Dismissed
M/s. C.S. Company Vs M/s. Punjab and Sind Bank, M.G. Road, Ernakulam, Cochin-682011 and Authorized Officer, Punjab and Sind Bank, Spencer Towers, First Floor 770-A, Anna Salai, Chennai-600002
High Court Of Kerala · (2013) 2 BC 549
Constitution of India, 1950 — Article 62Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 2(g)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 2(ha), 2(j), 2(zf)
High Courts22 Aug 2012Dismissed
Shaji P. Sebastian and Ripsy Shaji Vs The State Bank of India and Smitha Mathew
High Court Of Kerala · (2012) 08 KL CK 0099
Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(2)
High Courts22 Aug 2012Dismissed
M/s. Jyothi Fire Works and Others Vs The Intelligence Inspector, State of Kerala and M/s. Divya Transport
High Court Of Kerala · (2012) 08 KL CK 0098
Kerala Value Added Tax Act, 2003 — Section 46(3), 47(16A), 47(2)
High Courts22 Aug 2012Dismissed
Chirag Enterprises Vs Star Traders, Merchants, Main Road, Kalpetta and K.V. Abdul Razak, Managing partner, Star Traders
High Court Of Kerala · (2012) 4 ILR (Ker) 266 : (2012) 4 KLJ 328
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, Order 41 Rule 27(a)(aa), Order 6 Rule 17Evidence Act, 1872 — Section 107, 34, 65(f)Limitation Act, 1963 — Section 18
High Courts22 Aug 2012Dismissed
Veempan Kutty Vs State of Kerala and Smt. M. Bhargavi Amma
High Court Of Kerala · (2012) 08 KL CK 0088
Kerala Land Reforms Act, 1963 — Section 103, 85(8)
High Courts22 Aug 2012
T. Bindu Residing at Padinjara Tharamel Veettil Ezhikkara Kara, Ezhikkara Village North Paravur Taluk Vs Kamaladevi Kunjamma and Ramdevi
High Court Of Kerala · (2012) 08 KL CK 0086