COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 37 of 114

High Courts21 Aug 2012Allowed

M/s Ampadiyil Granites Vallicode Vs District Collector Pathanamthitta-689645, Tahsildar Kozhencherry Taluk, Pathanamthitta-689645 and Joint Chief Controller of Explosives, South Circle, No. 140, Rukmini Laxmipati Road, Egmore, ChennaI-(Tamil Nadu)-680008

High Court Of Kerala · (2012) 08 KL CK 0203

High Courts21 Aug 2012Dismissed

Alikkal abdul rahiman, Proprietor, Perinthalmanna Agencies Sangeetha Theater Road, Perinthalmanna Malappuram district Vs T.A. Jais and State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts21 Aug 2012Allowed

Manoharan Vs State

High Court Of Kerala · (2012) 08 KL CK 0170

Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts21 Aug 2012

Muraleedharan Nair Vs State

High Court Of Kerala · (2012) 08 KL CK 0169

Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts21 Aug 2012Dismissed

Jacob Vs Kerala State

High Court Of Kerala · (2012) 08 KL CK 0168

Motor Vehicles Act, 1988 — Section 177, 185, 185(a)Penal Code, 1860 (IPC) — Section 279, 337

High Courts21 Aug 2012

Patrick Vs The Federal Bank Ltd.

High Court Of Kerala · (2012) 08 KL CK 0166

High Courts21 Aug 2012

G. Mohandas Panicker Vs State of Kerala and Others

High Court Of Kerala · (2012) 08 KL CK 0147

Kerala Foreign Liquor Rules, 1953 — Rule 13(3)

High Courts21 Aug 2012

K.K. Residency Vs State of Kerala and Others

High Court Of Kerala · (2012) 08 KL CK 0146

Kerala Foreign Liquor Rules, 1953 — Rule 13(3)

High Courts21 Aug 2012Dismissed

Ponnappan K.V. Kaithathil Veliyil, Avalookunnu P.O., Alappuzha Vs Binu and State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0112

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts21 Aug 2012

K. Nazarudeen, Suluus, Near Nes Block, Kazhakkoottam, Thiruvananthapuram Vs State of Kerala and Mrs. Roshini Satheesh

High Court Of Kerala · (2012) 08 KL CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 256(1)

High Courts21 Aug 2012Dismissed

Ajay Kumar, Sub Inspector of Police, Balaramapuram Police Station, Residing at Kunnathu House, Nannattukavu, Potherncode Post, Thiruvananthapuram Vs Baiju.C.J. and State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120(b), 294(b), 323, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ii)

High Courts21 Aug 2012Dismissed

C.P. Udayadivakaran Vs State of Kerala

High Court Of Kerala · (2012) 3 KLJ 835 : (2012) 3 KLT 940

Criminal Procedure Code, 1973 (CrPC) — Section 372Drugs and Cosmetics Act, 1940 — Section 13, 18(a)(i), 18A, 18B, 22Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41

High Courts21 Aug 2012

Mohanan K.A. Nair, Jayasree K.A. and Ambika K.A. Nair Vs Ananthalakshmi and Others

High Court Of Kerala · (2012) 08 KL CK 0090

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10(1), Order 26 Rule 10(2)

High Courts21 Aug 2012Allowed

Mohammed Haji Vs Kunhahammed Musaliar

High Court Of Kerala · (2012) 08 KL CK 0089

Court Fees Act, 1870 — Section 25(d)(i), 25(d)(ii), 25(d)2

High Courts21 Aug 2012

P. Soman Vs Pazhamadam Finance Private Ltd.

High Court Of Kerala · (2012) 08 KL CK 0087

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 37Constitution of India, 1950 — Article 227

High Courts21 Aug 2012Dismissed

S. Pulikesi Vs CBI, Kochi

High Court Of Kerala · (2012) 08 KL CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120(B), 13(2), 420Prevention of Corruption Act, 1988 — Section 19(1)(c)

High Courts21 Aug 2012Allowed

Prahladan Vs Varkala Kahar, 10/278, (8/335), Puthenveedu, Nadayara, Varkala.P.O. Thiruvananthapuram

High Court Of Kerala · (2012) 4 KLJ 559

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 102, 173, 191, 324, 324(1)Government of Union Territories Act, 1963 — Section 14, 33(1), 34, 36, 36(1)

High Courts21 Aug 2012

General Secretary, FACT Employees Association and Others Vs Labour Court, Ernakulam and Others

High Court Of Kerala · (2013) 1 LLJ 85

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(k), 25N, 9A

High Courts21 Aug 2012Allowed

M. Aneesh Kumar Vs State of Kerala and Others

High Court Of Kerala · (2012) 4 ILR (Ker) 953

Constitution of India, 1950 — Article 226, 25, 26, 311(2)Guruvayoor Devaswom Act, 1978 — Section 14, 14(1), 15, 16, 16(1)

High Courts21 Aug 2012

Vijesh Anandan Vs Deputy Superintendent of Police Chengannur, Alappuzha District - 690 101 and Others

High Court Of Kerala · (2012) 08 KL CK 0010