High Courts04 Dec 2012
Santhosh K. Thomas Vs Usha Suresh
High Court Of Kerala · (2013) 1 KLT 767
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2)(b), 11(2)(h), 11(3), 12
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 6 of 114
High Courts04 Dec 2012
Sreekala and Another Vs State of Kerala
High Court Of Kerala · AIR 2013 Ker 24
High Courts03 Dec 2012Dismissed
Sadanandan Kutty Vs The Circle Inspector of Police, City Traffic Police Station, Kozhikode and State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0098
Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338
High Courts03 Dec 2012Dismissed
Sree Gokulam Chit Finance Co. Pvt. Ltd. Vs Sathar A. and State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Dec 2012Allowed
Chellamma Vs State of Kerala, The District Collector The District Magistrate, The City Commissioner of Police and The Sub Inspector of Police, Kottiyam Police Station
High Court Of Kerala · (2012) 12 KL CK 0056
Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 12, 2(o)(ii), 3Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20
High Courts03 Dec 2012
Sreekanth, ''Pushpavilasam'', Mahattikkavala, Padinjattussery, Kaviyoor VIA, Pathanamthitta District Vs The State of Kerala and Mr. Sankar
High Court Of Kerala · (2012) 12 KL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts03 Dec 2012
Rajan Pillai Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 446
High Courts03 Dec 2012Dismissed
P.G. Mani and Others Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2013) 255 CTR 442
Income Tax Act, 1961 — Section 143, 147, 234A, 234B, 234C
High Courts03 Dec 2012
Integrated Finance Co. Ltd. Vs Thomas
High Court Of Kerala · (2013) CriLJ 3709 : (2013) 1 KLT 118
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 244Penal Code, 1860 (IPC) — Section 120B, 34, 405, 409, 420
High Courts03 Dec 2012Allowed
Soman Vs Commissioner for Workmen''s Compensation
High Court Of Kerala · (2013) 1 KLJ 606 : (2013) 1 KLT 428 : (2013) LabIC 1816
Workmens Compensation Act, 1923 — Section 23, 24, 25
High Courts01 Dec 2012Dismissed
Abdul Kalam Vs Jose
High Court Of Kerala · (2013) 3 KLJ 89 : (2013) 2 KLT 920
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts01 Dec 2012
K.K. Sebastian Anathanam, 142, Kuriens Road, Chembumukku, Thrikkakara P.O. Kochi-682021 Vs State of Kerala and Others
High Court Of Kerala · (2012) 12 KL CK 0096
Kerala Survey And Boundaries Act, 1961 — Section 6(1)
High Courts01 Dec 2012
Sali Damodaran Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0055
Immoral Traffic (Prevention) Act, 1956 — Section 3(1), 4(1), 5(1)
High Courts01 Dec 2012
Salam V.H. and Nizar A. Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0054
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts01 Dec 2012Allowed
Dr. Rekha Gopakumar Vs State of Kerala and Others
High Court Of Kerala · (2013) CriLJ 1650 : (2013) 1 KLJ 30 : (2012) 4 KLT 990
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 107Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2(p), 3
High Courts30 Nov 2012
Valsamma and Others Vs Abraham and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 278 : (2013) 1 KLT 228
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 39 Rule 2AConstitution of India, 1950 — Article 141
High Courts30 Nov 2012
Venu (Ist Accused in CC 142/2001 of JFMC II, Punalur) and Vijayan (3rd Accused in CC 142/2001 of JFMC II, Punalur) Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0221
Kerala Forest Act, 1961 — Section 27(1)(e)(iii), 27(1)(e)(iv), 27(1)(e)(v), 69
High Courts30 Nov 2012Dismissed
Benny Abraham Vs P.B. Lissy
High Court Of Kerala · (2012) 11 KL CK 0220
Civil Procedure Code, 1908 (CPC) — Section 152, 153Constitution of India, 1950 — Article 227
High Courts30 Nov 2012
Pulikkaparambil Rajula Vs Sub Inspector of Police, Tirurangadi Police Station, Thirurangadi, Malappuram District-676101 and Mulleladakkal Mohammed Ali
High Court Of Kerala · (2012) 11 KL CK 0214
Constitution of India, 1950 — Article 227