COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 48 of 114

High Courts30 Jul 2012

Suresh Kumar Nari Vs Circle Inspector of Police

High Court Of Kerala · (2012) 07 KL CK 0303

Criminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 66(E)Kerala Police Act, 2011 — Section 119(B)

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High Courts30 Jul 2012

Mr. P.K. John Vs Jerusalem Mar Thoma Church

High Court Of Kerala · (2012) 07 KL CK 0223

Kerala Court Fees and Suits Valuation Act, 1959 — Section 25(b), 26

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High Courts30 Jul 2012Dismissed

Union of India Vs P.A. Gangadharan

High Court Of Kerala · (2012) 07 KL CK 0216

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High Courts30 Jul 2012Dismissed

V.M. Thomas Vs The Director General of Police, Police Head Quarters, Thiruvananthapuram-695001 and Others

High Court Of Kerala · (2012) 07 KL CK 0163

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High Courts30 Jul 2012

M/s. Steel and Industries Forgings Limited Vs GTN Exports Ltd.

High Court Of Kerala · (2012) 07 KL CK 0151

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1A(3)

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High Courts30 Jul 2012Dismissed

Shri. A. Alavikutty Vs State of Kerala and Sri. Shafeeq Rahman Moidu

High Court Of Kerala · (2012) 07 KL CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 239, 482Penal Code, 1860 (IPC) — Section 34, 420

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High Courts30 Jul 2012Allowed

Ibrahim. B.S. Vs Devaki Amma and Others

High Court Of Kerala · (2012) 07 KL CK 0131

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High Courts30 Jul 2012

Kerala State Electricity Board Vs R.K. Shajitha and State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0121

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

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High Courts30 Jul 2012Allowed

Karunakara Bhandary Vs Kasaragod Bar Association

High Court Of Kerala · (2012) 4 KLT 90

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High Courts30 Jul 2012Dismissed

Divakaran Vs State of Kerala and Others

High Court Of Kerala · (2012) 07 KL CK 0066

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High Courts30 Jul 2012Allowed

Sherly Antony Vs The Special Tahsildar, L.A. General, Thrissur, The District Industries Centre, Thrissur and The District Collector, Thrissur

High Court Of Kerala · (2012) 07 KL CK 0001

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

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High Courts27 Jul 2012Dismissed

Karunakaran Nambiar Vs Syndicate Bank

High Court Of Kerala · (2013) 1 BC 170 : (2012) 3 KLJ 510

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 9, Order 9 Rule 9, 141, 152Constitution of India, 1950 — Article 226, 227

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High Courts27 Jul 2012

Ramakrishna Pillai and Another Vs State of Kerala and Another

High Court Of Kerala · (2012) 4 KLJ 631

Penal Code, 1860 (IPC) — Section 34, 409, 420

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High Courts27 Jul 2012Allowed

Jes Paul Vs State of Kerala and Addl. R2 Impleaded Addl. R2. Soumya Jose, Additional R2 Imleaded As Er The Order Dated 16.7.12 In Crl. MA 4856/12 IN SA 4931/12

High Court Of Kerala · (2012) 07 KL CK 0328

Penal Code, 1860 (IPC) — Section 376, 406, 420

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High Courts27 Jul 2012Dismissed

Deshabhimani Daily Vs Appukuttan Vallikunnu and Another

High Court Of Kerala · (2013) 1 KLJ 588

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A

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High Courts27 Jul 2012

Fr. Jose Kiyickal, Manager, Don Basco College, Angadikkadavu, Angadikkadavu P.O., Kannur District, Pin-670706 and Fr. Joy Ullattil, Principal, Don Bosco Arts and Science College, Angadikkadavu, Angadikkadavu P.O., Kannur District, Pin-670706 Vs The State of Kerala and The Registrar, Kannur University

High Court Of Kerala · (2012) 07 KL CK 0217

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High Courts27 Jul 2012Dismissed

Balakrishnan Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 821

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 149, 27, 302, 324

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High Courts27 Jul 2012

Sheela Joseph Vs Mary Stella Mary Stella Cyril (Died) Mary Land, Kadapakkada P.o., Uliyacovil Cherry, Kollam East Village, Pin - 691008, Mary Stella Telma, Mary Land, Kadapakkada P.o., Uliyacovil Cherry, Kollam East Village, Pin - 691008 and Wilma Cyril

High Court Of Kerala · (2012) 07 KL CK 0145

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High Courts27 Jul 2012Allowed

Samuel P.O., Kadayil Veedu, Kundara and Others Vs Thousfeek. A., Athishya Mandiram, Njarayilkonam, Madavoor, Pallickal Attingal, K. Devarajan and The Manager, United India Insurance Company, Attingal

High Court Of Kerala · (2012) 07 KL CK 0142

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High Courts27 Jul 2012Allowed

B. Jayakumari, Revathi, Opposite Karappuzha Government High School, Now Residing at Parappathattil Illam, Thiruvanchoor P.O., Kottayam Vs Jobyson Philip, Managing Director, Kerala Publicity Bureau and State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0137

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

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