COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 53 of 114

High Courts23 Jul 2012

Abdul Salim Vs Mugal Theatre and Padiyans Complex

High Court Of Kerala · (2013) 1 KLJ 1 : (2012) 4 KLT 644 : (2013) 1 RCR(Rent) 228

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(iii), 20, 29(1)Kerala Co-operative Societies Act, 1969 — Section 11, 11(12), 11(3), 20, 4

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High Courts23 Jul 2012Allowed

Vinothakumar Nair Vs Rekha

High Court Of Kerala · (2012) 07 KL CK 0318

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High Courts23 Jul 2012

Dr. N. Venugopal Vs District Collector, Thrissur and Others

High Court Of Kerala · (2012) 07 KL CK 0298

Kerala Building Tax Act, 1975 — Section 5A

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High Courts23 Jul 2012

C. Raveendran Panicker Vs Sreekumar and Others

High Court Of Kerala · (2012) 07 KL CK 0292

Constitution of India, 1950 — Article 227

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High Courts23 Jul 2012

M/s Damu and Sons Sales Corporation, Hardware Wholesale, Back of KNS Hospital Kottarakkara Vs Syamala

High Court Of Kerala · (2012) 07 KL CK 0291

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High Courts23 Jul 2012Dismissed

M.G. Mohanakumar Pillai, Varghese Thomas and M.G. Sunil Kumar Vs State of Kerala and Others

High Court Of Kerala · (2012) 07 KL CK 0282

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts23 Jul 2012Dismissed

Suresh Kumar G.S Vs Santhi Devi and Akshaya

High Court Of Kerala · (2012) 07 KL CK 0267

Constitution of India, 1950 — Article 227

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High Courts23 Jul 2012

Gills Mundackal and Sunny Vs The Government of Kerala and Others

High Court Of Kerala · (2012) 07 KL CK 0263

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High Courts23 Jul 2012

Muralidharan Unnithan P. Vs State of Kerala, The Director of Health Services, The District Medical Officer of Health and The district collector, Pathanamthitta Additional Fourth Respondent is Impleaded Suo Motu as Per Order Dated 13.1.2012 in O.P(KAT).

High Court Of Kerala · (2012) 07 KL CK 0233

Kerala State and Subordinate Services Rules, 1958 — Rule 5

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High Courts23 Jul 2012Allowed

Jaganmayan Balaji and Others Vs Kunjuraman and Others

High Court Of Kerala · (2012) 07 KL CK 0229

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High Courts23 Jul 2012Allowed

Shinu Thomas Represented By Guardian Thomas, Puthenpurakkal Ambalakkadavu, Thottackadu, Kottayam Vs Mariamma Joseph and National Insurance Co. Ltd.

High Court Of Kerala · (2012) 07 KL CK 0221

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High Courts23 Jul 2012Dismissed

T.M.Varghese Vs The Commissioner of Income Tax, Public Library Building, Sastri Road, Kottayam and The Income Tax Officer, Ward-1, Alleppey

High Court Of Kerala · (2012) 07 KL CK 0213

Income Tax Act, 1961 — Section 143(1)(a), 234B, 244A

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High Courts23 Jul 2012

Fathima Vs Union Bank of India

High Court Of Kerala · (2012) 07 KL CK 0206

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High Courts23 Jul 2012

Joseph Joe Issac Vs Shankar Menon and The United India Insurance Company Limited

High Court Of Kerala · (2012) 07 KL CK 0190

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High Courts23 Jul 2012Allowed

Leela Bai, Mathew T. George and E.P. Presanna Vs The Regional Housing Development Centre, The State of Kerala, Secretary to Government, Higher Education Department, Government of Kerala, Trivandrum, The Chief Director (NBO), Surplus Cell, Nirman Bhavan, New Delhi and Union of India

High Court Of Kerala · (2012) 07 KL CK 0189

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High Courts23 Jul 2012

Megha John Vs The Kollam District Co-Operative Bank Ltd.

High Court Of Kerala · (2012) 07 KL CK 0184

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High Courts23 Jul 2012

George Vs Thomas

High Court Of Kerala · (2012) 07 KL CK 0170

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High Courts23 Jul 2012

T.S. Subramanian, Sudarsana, Anandavaleeswaram, Kollam Vs State of Kerala and Others

High Court Of Kerala · (2012) 07 KL CK 0164

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High Courts23 Jul 2012

Shri. Baby Varkey, Former President, Erattayar Grama Panchayat and Shri. C.M. Abraham, Former U.D. Clerk, Erattayar Grama Panchayat Vs State of Kerala

High Court Of Kerala · (2013) 1 ILR (Ker) 603 : (2012) 3 KLJ 588

Criminal Procedure Code, 1973 (CrPC) — Section 197Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 120B, 204, 21, 406, 409

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High Courts23 Jul 2012

Sivakumar Vs R. Devamony @ Many Amma and S. Rengaswamy

High Court Of Kerala · (2012) 07 KL CK 0144

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