High Courts10 Aug 2012
Jayan Vs State of Kerala
High Court Of Kerala · (2013) 2 Crimes 440 : (2012) 4 KLJ 71 : (2012) 4 KLT 240
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 427
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 40 of 114
High Courts10 Aug 2012
Gireeshkumar, A. and Another Vs State of Kerala and Another
High Court Of Kerala · (2012) 4 ILR (Ker) 125 : (2012) 4 KLJ 112
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Penal Code, 1860 (IPC) — Section 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(ii), 3(1)(x)
High Courts10 Aug 2012Allowed
Jibu Mathew Vs St. Michels Church
High Court Of Kerala · (2012) 08 KL CK 0236
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Aug 2012
T.S. Das Vs Lalithamma, Ramesh Iyer and Reshmy Subramania Iyer
High Court Of Kerala · (2012) 08 KL CK 0226
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts10 Aug 2012
C. Balan Nair Vs Jayan, Proprietor, M/s. Gayathri Trading and Malabar Exim, Nethaji Lane, Chethipuzha, Thrissur, Pin-680621, Chief Manager, Canara Bank, Round South Main Branch, Thrissur, Pin-680 021, Manager, Bank of India, West Fort, Thrissur Branch, Thrissur, Pin-680 004 and Senior Branch Manager, National Small Scale Industries Corporation of India, GCDA Complex 5/67, Marine Drive, Kochi, Pin-682 031
High Court Of Kerala · (2012) 08 KL CK 0213
High Courts10 Aug 2012Dismissed
Chandran Pillai Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 130 : (2012) 4 KLT 4
Kerala Court Fees and Suits Valuation Act, 1959 — Section 73A
High Courts10 Aug 2012
P. Malathy Amma, ''Madhurima'', Puliyath House, Vilvattom Village, Thrissur Taluk Vs Cochin Devaswom Board and K.V. Mohanan
High Court Of Kerala · (2012) 08 KL CK 0151
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Constitution of India, 1950 — Article 227
High Courts10 Aug 2012
Janet Mathew Fernandez, Joseph Periera and Gettis Mary Vs Thareesa Amma and Sony Johnson
High Court Of Kerala · (2012) 08 KL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)
High Courts10 Aug 2012
Sunil Varghese Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0095
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts10 Aug 2012
Joy Mathew Vs K.A. Thankappan, Kalapurackal House, Karimannoor P.O. and The Oriental Insurance Company Ltd., Thodupuzha
High Court Of Kerala · (2012) 08 KL CK 0020
High Courts09 Aug 2012Disposed Off
M/s. Golden Panels and Boards Vs Commercial Tax Inspector
High Court Of Kerala · (2013) 1 KHC 291
High Courts09 Aug 2012Dismissed
Dr. N. Raveendran Vs State of Kerala and Vellappally Natesan, Manager, S.N. College and S.N. Trust
High Court Of Kerala · (2012) 08 KL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397(2), 482Penal Code, 1860 (IPC) — Section 192, 193, 468
High Courts09 Aug 2012
George Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 192 : (2012) 4 KLT 48
Criminal Procedure Code, 1973 (CrPC) — Section 262, 262(2)
High Courts09 Aug 2012Dismissed
R. Sivarajan Pillai Technical Assistant (Draftsman GR-I) Centre For Earth Science Studies, Akkulam Thiruvananthapuram Vs Director, Centre for Earth Science Studie Studies, Akkulam, Thiruvananthapuram and Kerala State Council for Science, Technology and Environment
High Court Of Kerala · (2012) 08 KL CK 0174
High Courts09 Aug 2012Dismissed
Sujatha B. Nair Vs Sukumari Amma Aswathy, Starch Junction, Vellimon Kundara and S. Gireesan Pillai
High Court Of Kerala · (2012) 08 KL CK 0162
High Courts09 Aug 2012
Xavier Vs Deputy Superintendent of Police
High Court Of Kerala · (2012) 3 KLT 636
High Courts09 Aug 2012
M/s. Harrisons Malayalam Limited Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0069
Constitution of India, 1950 — Article 226Kerala Land Conservancy Act, 1957 — Section 11, 12, 7, 8Kerala Land Reforms Act, 1963 — Section 13, 86(6)
High Courts09 Aug 2012
P. Shameer Vs The Kerala State Road Transport Corporation, The Executive Director (Operations) K.S.R.T.C. and The Assistant Transport Officer, Ksrtc
High Court Of Kerala · (2012) 08 KL CK 0052
Constitution of India, 1950 — Article 311
High Courts09 Aug 2012
The Manager, C.K.M.U.P. School, Thottakom P.O. Vaikkom, Kottayam District Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0049
High Courts09 Aug 2012Dismissed
Purushothaman and Others Vs Chellamma and Others
High Court Of Kerala · (2012) 08 KL CK 0031
Limitation Act, 1963 — Section 5