High Courts02 Jul 2012
Thrissur District Co-operative Bank Vs Kerala Public Service Commission
High Court Of Kerala · (2012) 3 KLJ 618 : (2013) 1 KLT 261
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 64 of 114
High Courts02 Jul 2012Allowed
Ahammed Sherief Vs Kerala Value Added Tax Appellate Tribunal and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 457 : (2013) 2 KLJ 339 : (2013) 63 VST 254
Kerala Value Added Tax Act, 2003 — Section 6, 8, 8(1)(ii), 8(b), 8(f)
High Courts29 Jun 2012
Vasudeva Menon and Others Vs K.J. Plantation
High Court Of Kerala · (2012) 3 ILR (Ker) 404 : (2013) 1 RCR(Rent) 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Jun 2012
T.K. Padmakshi Vs Ammalu Amma, E. Balakrishnan and Vasantha Kumari
High Court Of Kerala · (2012) 3 KLJ 356 : (2012) 4 KLT 150
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 2(6)(i), 3, 68Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
High Courts29 Jun 2012Dismissed
Pookunju, A. Vs State of Kerala and others
High Court Of Kerala · AIR 2013 Ker 53 : (2012) 4 ILR (Ker) 498 : (2012) 4 KLJ 511
Limitation Act, 1963 — Section 2(j), 5
High Courts29 Jun 2012Dismissed
Central Bureau of Investigation Vs Jitha Kumar. K, PCT-7256, Sree Kumar. S.V. ARPCT T-1795 and Soman, PCT-6685
High Court Of Kerala · (2012) 4 KLT 306
Criminal Procedure Code, 1973 (CrPC) — Section 102, 174, 41(1)(d), 482Penal Code, 1860 (IPC) — Section 116, 120B, 167, 193, 201
High Courts29 Jun 2012Dismissed
Mudavangadan Abbas Vs Kurrippurathodi Mayinkutty and Others
High Court Of Kerala · (2012) 3 KLJ 560
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 23 Rule 3, 89Court Fees Act, 1870 — Section 16Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52
High Courts28 Jun 2012
Rajesh Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 268 : (2012) 3 KLT 360
Criminal Procedure Code, 1973 (CrPC) — Section 215, 313(1)(b)Penal Code, 1860 (IPC) — Section 363, 366A, 375, 376
High Courts28 Jun 2012
Abdulla Shahul Hameed, M.S. and another Vs State of Kerala and others
High Court Of Kerala · (2012) 3 ILR (Ker) 569 : (2012) 3 KLJ 393 : (2012) 3 KLJ 206 : (2012) 3 KLT 324
Waqf Act, 1995 — Section 3(q), 83
High Courts28 Jun 2012Allowed
Samuel Vs Chandrakumar and Another
High Court Of Kerala · (2012) 3 KLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 138General Clauses Act, 1897 — Section 3(26)Penal Code, 1860 (IPC) — Section 188
High Courts28 Jun 2012
Mani, M.M Vs State of Kerala and others
High Court Of Kerala · (2012) 3 ILR (Ker) 204 : (2012) 3 KLJ 191
Constitution of India, 1950 — Article 19(1)(d), 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 173(2), 173(8), 173(8)Evidence Act, 1872 — Section 43
High Courts28 Jun 2012
Hotel Malika Residency Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 ILR (Ker) 320 : (2012) 3 KLJ 314 : (2012) 3 KLT 310
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts28 Jun 2012Allowed
Padmanabha Shenoy Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 821 : (2012) 3 KLT 944
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 304A, 34
High Courts28 Jun 2012Allowed
Brahmanand Vs Rajan
High Court Of Kerala · (2012) 4 KLJ 732 : (2012) 4 KLT 540
Specific Relief Act, 1963 — Section 22, 28
High Courts28 Jun 2012Allowed
Asianet Satellite Communication Ltd. Vs State of Kerala and Another
High Court Of Kerala · AIR 2013 Ker 105 : (2013) 57 VST 389
Constitution of India, 1950 — Article 14Finance Act, 1994 — Section 2(ee), 4(2)
High Courts27 Jun 2012Dismissed
Subair Vs Asma
High Court Of Kerala · (2012) 3 KLJ 243 : (2012) 3 KLT 271
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 6, 7(2)(i)
High Courts27 Jun 2012Disposed Off
Kerala State Co-operative Employees Pension Board Vs C.D. Udayakumar and Others
High Court Of Kerala · (2012) 3 KLJ 680
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Kerala Co-operative Societies Act, 1969 — Section 61, 61(1), 80A, 80A(1)
High Courts27 Jun 2012Dismissed
C.V. Vijayan Vs The Guruvayur Devaswom Managing Committee
High Court Of Kerala · (2012) 06 KL CK 0201
High Courts27 Jun 2012Dismissed
Mujeeb Vs State of Kerala
High Court Of Kerala · (2012) 3 KLT 555
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Jun 2012
N. Ahammed Vs The Secretary Kasaragod Primary Co Operative Agricultural and Rural Development Bank Limited No. FF 113 Kasaragod Village, Kasaragod Taluk and Others
High Court Of Kerala · (2012) 06 KL CK 0025