COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 45 of 114

High Courts02 Aug 2012Dismissed

Rajendra Prasad Kunnumpurathu House Vazhappally East Kara Vazhappally Village Changanacherry Taluk Vs Kamalammal Kunnumpurathu House Vazhappally East Kara Now Residing At Sree Rangam House CMC 11/120 Cherthala P.O Cherthala Kizhakku Muri Kokkothamangalam Village Cherthala Taluk 688524 and Others

High Court Of Kerala · (2012) 08 KL CK 0230

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High Courts02 Aug 2012Dismissed

Mercy Johny Vs The Deputy Superintendent of Police, Pala Kottayam-686575, The Circle Inspector of Police, Pala, Kottayam-686575, The Sub Inspector of Police, Pala, Kottayam-686575 and Thomas, Kuttaniyil, Monastry Ward, Pala, Kottayam-686575

High Court Of Kerala · (2012) 08 KL CK 0225

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High Courts02 Aug 2012

Fathima Vs State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313

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High Courts02 Aug 2012Allowed

Janardhanan Vs Sree Bhagavathy Temple Bharana Samithi, Kanjiramkulam and Sree Badrakali Bhagavathy

High Court Of Kerala · (2012) 08 KL CK 0175

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High Courts02 Aug 2012Allowed

Sivan @ Siva, C. No. 2088, CP., TVM C. No. 2088, Central Prison, Thiruvananthapuram Vs State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0124

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)(b)Evidence Act, 1872 — Section 11

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High Courts02 Aug 2012

Sahaj Marg Spirituality Foundation Vs District Collector

High Court Of Kerala · (2012) 3 KLT 931

Kerala Restriction on Transfer by and Restoration of Lands to the Scheduled Tribes Act, 1999 — Section 5, 7, 7(3), 7(6)

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High Courts02 Aug 2012

Shihabudheen Vs State of Kerala

High Court Of Kerala · (2012) 3 KLJ 721 : (2012) 3 KLT 592

Criminal Procedure Code, 1973 (CrPC) — Section 457Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23

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High Courts02 Aug 2012Allowed

Raman Vs The Sub Inspector of Police, Manjeshwar Police Station and State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)

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High Courts02 Aug 2012Dismissed

Prabhul Vs Tomy and Rajeev

High Court Of Kerala · (2012) 08 KL CK 0059

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High Courts02 Aug 2012

Varghese Vs Additional Tahsildar-Kanjirappally, Taluk Office-Kanjirappally, Kanjirappally P.O. Kottayam District-686507 and Others

High Court Of Kerala · (2012) 08 KL CK 0043

Kerala Survey And Boundaries Act, 1961 — Section 10, 11, 6, 7, 9

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High Courts02 Aug 2012Allowed

Rexy Figardo, Godwin, Gedrio Figardo and Clera Vs Teresa D. Aruja and Others

High Court Of Kerala · (2012) 08 KL CK 0038

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High Courts02 Aug 2012

P.K. Abdul Majeed, Prop. Ms. Feroke Iron Traders, Cheruvannoor, Kozhikode Vs The Commercial Tax Officer, 3rd Circle, Kozhikode, The Deputy Commissioner (Appeals) Kozhikode and Kerala Value Added Tax Appellate Tribunal Ernakulam - 682015

High Court Of Kerala · (2012) 08 KL CK 0035

Kerala Value Added Tax Act, 2003 — Section 22, 6(1)(d)

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High Courts02 Aug 2012

State of Kerala Vs Abdul Khalam, Koliyacode Represented by Power of Attorney Holder Abdul Karim

High Court Of Kerala · (2012) 08 KL CK 0032

Land Acquisition Act, 1894 — Section 4(1)

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High Courts02 Aug 2012Dismissed

Praveen G.L. Vs The Secretary, Department of Health and Family Welfare Department

High Court Of Kerala · (2012) 3 KLJ 783

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High Courts02 Aug 2012Disposed Off

Mini Shanmughan Vs Shanmughan and Another

High Court Of Kerala · (2012) 4 KLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21

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High Courts02 Aug 2012

Devamatha Province Vs State of Kerala and Others

High Court Of Kerala · (2012) 08 KL CK 0003

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High Courts01 Aug 2012Allowed

Kerala Pre-Primary Teachers and Ayahs Association Vs State of Kerala and Another

High Court Of Kerala · (2012) 3 KLJ 740 : (2013) 1 SCT 186

Right of Children to Free and Compulsory Education Act, 2009 — Section 2(f)

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High Courts01 Aug 2012Dismissed

The Managing Director, Kerala State Road Transport Corporation Vs The Secretary, Rta, Kottayam Pin 686002. and A. Vijayappan Nair, ''Anugraha'', (Manthattu), Chirakadavu Centre P.O Ponkunnam, Kottayam District 686506

High Court Of Kerala · (2012) 08 KL CK 0224

Motor Vehicles Act, 1988 — Section 104, 87, 87(2)

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High Courts01 Aug 2012Allowed

George Mathew, Uthalakuzhiyil, Mangaram, Konni and Others Vs State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0216

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)

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High Courts01 Aug 2012Dismissed

Francis Mukkanical Vs General Manager, BSNL, Pulimoodu

High Court Of Kerala · AIR 2013 Ker 12 : (2013) 1 ARBLR 231 : (2012) 3 KLJ 830

Arbitration and Conciliation Act, 1996 — Section 2, 2(4), 34, 40, 41Telegraph Act, 1885 — Section 7B, 7B(2)

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