CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 57 of 114

High Courts19 Jul 2012Allowed

G. Sukumaran Nair Vs The Adjutant General, Central Organisation Ex-Service Contributory Health Scheme, Adjutant General''s Branch, Integrated Head Quarters of Ministry of Defence (Army), Maude Lines, Delhi Cantonment, New Delhi-10. , The Regional Director, Regional Centre, Ex-Service Contributory Health Scheme, Naval base, Kochi-682004 and The Officer in Charge, Ex-Service Contributory Health Scheme Poly Clinic, Old Boys Hostel, SD College, Sanathanapuram P.O., Kalarcode, Alappuzha-688003

High Court Of Kerala · (2012) 07 KL CK 0148

Constitution of India, 1950 — Article 226
Read judgment
High Courts19 Jul 2012

Jayarani Vs State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0095

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 341, 379, 402
Read judgment
High Courts19 Jul 2012Dismissed

S. Jayendran Nair, President, Thiruvananthapuram Taluk Taxi Drivers Co-Operative Society Ltd. No. T - 723 Thiruvananthapuram Vs The Director of Vigilance and Anti Corruption Bureau, Thiruvananthapuram, The Deputy Superintendent of Police, Vigilance and Anti Corruption Bureau Southern Range, Thekkummoode, Thiruvananthapuram and The Inspector of Police, Vigilance and Anti Corruption Bureau Southern Range, Thekkummoode, Thiruvananthapuram

High Court Of Kerala · (2012) 07 KL CK 0079

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 13(1)(c), 13(2)
Read judgment