High Courts17 Jul 2012Dismissed
M.A. Azeez Vs State of Kerala, , The Secretary, Corporation of Kochi and The Chairman, Cochin Port Trust
High Court Of Kerala · (2012) 07 KL CK 0060
Kerala Municipalities Act, 1994 — Section 369(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 59 of 114
High Courts17 Jul 2012Dismissed
Santhabhai Amma Vs The Recovery Officer, Debt Recovery Tribunal, 8th Floor, K.S.H.B. Building, Panampilly Nagar, Kochi- 682 036 and The Authorised Officer, State Bank of Travancore, P.B. No. 22, M.G. Road, Thiruvananthapuram
High Court Of Kerala · (2012) 07 KL CK 0041
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts17 Jul 2012
Muhammed Vs The Deputy Tahsildar (Revenue Recovery) Ernad, Manjeri, Malappuram District Pin-676121 and The Branch Manager State Bank of Travancore, Cherukavu A.D.B. Branch Cherukavu, Malappuram District, Pin-673637
High Court Of Kerala · (2012) 07 KL CK 0040
High Courts17 Jul 2012Allowed
Cemex Projects Vs Intelligence Officer, Squad No. 1, Commercial Taxes, Mattancherry at Mini Civil Station, Aluva, Ernakulam District, Pin - 683101 and Asst. Commissioner (Works Contract), Commercial Taxes, Old Railway Station Road, Kochi - 682018
High Court Of Kerala · (2012) 07 KL CK 0037
Kerala Value Added Tax Act, 2003 — Section 67(1)
High Courts16 Jul 2012Allowed
National Insurance Company Limited Vs Roy P.C.
High Court Of Kerala · (2012) 07 KL CK 0296
High Courts16 Jul 2012Dismissed
Vijayakumar, N.P. Vs Narayanikutty Amma
High Court Of Kerala · (2012) 3 ILR (Ker) 572 : (2012) 3 KLJ 495
Securities Contracts (Regulation) Act, 1956 — Section 2(g), 4, 4(2)(i)
High Courts16 Jul 2012Dismissed
Janu Vs Thanka
High Court Of Kerala · (2012) 3 KLJ 736 : (2012) 3 KLT 575
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 63, 71
High Courts16 Jul 2012Allowed
Aneeshkumar. A. Vs The New India Assurance Co. Ltd., Aristo Complex, Mahe Post
High Court Of Kerala · (2012) 07 KL CK 0274
High Courts16 Jul 2012
K.A. Hassankutty and Mohanan. P. Vs V.J. Joseph and Cherthala Municipality
High Court Of Kerala · (2012) 07 KL CK 0271
Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts16 Jul 2012
The Manager, Kvup School Pangodu P.O., Thiruvananthapuram Vs Sreeja J.T. and Others
High Court Of Kerala · (2012) 07 KL CK 0269
High Courts16 Jul 2012Allowed
Skyline Builders Vs The Commissioner of Income Tax, Central Revenue Building, I.S. Press Road, Cochin - 682018
High Court Of Kerala · (2012) 07 KL CK 0259
Income Tax Act, 1961 — Section 143(2)
High Courts16 Jul 2012Dismissed
Food Corporation of India Vs T.M. Abdul Saleem, Motharam Road, Toll Gate, Edappally P.O., Cochin-24
High Court Of Kerala · (2012) 07 KL CK 0255
Limitation Act, 1963 — Article 26
High Courts16 Jul 2012Dismissed
Sunu Francis @ Sunu Vs State of Kerala Public Prosecutor, High Court of Kerala, Ernakulam
High Court Of Kerala · (2012) 07 KL CK 0243
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428, 432, 433Penal Code, 1860 (IPC) — Section 300, 302
High Courts16 Jul 2012Dismissed
State of Kerala and The Superintending Engineer, Kallada Irrigation Project Vs G. Janardhanan Pillai
High Court Of Kerala · (2012) 07 KL CK 0231
Arbitration Act, 1940 — Section 17, 19Limitation Act, 1963 — Section 5
High Courts16 Jul 2012
Devid P Vs Kerala State Beverages (Manufacturing and Marketing ) Corporation Ltd. and Kerala Public Service Commission
High Court Of Kerala · (2012) 07 KL CK 0218
High Courts16 Jul 2012Allowed
R.K. Hamsa Vs P.M. Sameer, Raghu Kumar and The New India Assurance CO.Ltd.
High Court Of Kerala · (2012) 07 KL CK 0204
High Courts16 Jul 2012Allowed
Barry Sebastian Vs Bank of India Puthenchanthai Branch and Others
High Court Of Kerala · (2012) 4 KLJ 345
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts16 Jul 2012Allowed
Ravi Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 2455 : (2012) 4 KLJ 459 : (2012) 4 KLT 965
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Evidence Act, 1872 — Section 103, 105, 106Penal Code, 1860 (IPC) — Section 302
High Courts16 Jul 2012Allowed
Radhamani Vs Devaki and The New India Assurance Company Ltd.
High Court Of Kerala · (2012) 07 KL CK 0194