High Courts27 Jun 2012
Anju Srivastava Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 396
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 482Penal Code, 1860 (IPC) — Section 121, 241, 34, 406, 408
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 65 of 114
High Courts27 Jun 2012
Biju Gopalan and Others Vs K.S. Sivasankaran and Another
High Court Of Kerala · (2013) 3 KLJ 405
Dowry Prohibition Act, 1961 — Section 6, 6(1)Family Courts Act, 1984 — Section 10, 7Hindu Succession Act, 1956 — Section 15
High Courts26 Jun 2012
Preeti Yohannan Vs Abraham K. Mathen
High Court Of Kerala · (2012) 3 ILR (Ker) 202 : (2012) 3 KLJ 187
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts25 Jun 2012
Ravada A. Chandrasekhar Vs State of Kerala and Another
High Court Of Kerala · (2012) 3 KLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 197, 482Penal Code, 1860 (IPC) — Section 120B, 120B, 143, 147, 148Prevention of Damage to Public Property Act, 1984 — Section 3, 3(2)(c), 3(2)(e), 5
High Courts25 Jun 2012
Balachandran and others Vs State of Kerala and others
High Court Of Kerala · (2012) 3 ILR (Ker) 580 : (2012) 3 KLJ 474
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts25 Jun 2012
Tijo Baby Vs Assistant Motor Vehicle Inspector, The Road Transport Officer Road Transport Office, The Transport Officer Transport Bhavan, Pattom, Thiruvananthapuram and State of Kerala and R2: The Regional Transport Officer
High Court Of Kerala · (2012) 06 KL CK 0221
High Courts25 Jun 2012
Kerala State Coirfed Employees Congress (Intuc) Vs The Director of Coir Development Directorate of Coir Development, Kerala State Co-Operative Coir Marketing Federation Ltd(Coirfed) Alappuzha and Board of directors Coirfed, Alappuzha
High Court Of Kerala · (2012) 06 KL CK 0218
High Courts25 Jun 2012
Vimal.V. Vimal Nivas, C.M. C 21, Cherthala Vs Joint Registrar of Co-Operative Societies(General), Assistant Registrar of Co-Operative Societies (General) and Cherthala Service Co-Operative Bank Ltd.
High Court Of Kerala · (2012) 06 KL CK 0215
High Courts25 Jun 2012Dismissed
Fousiya Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 325 : (2012) 3 KLT 232
Constitution of India, 1950 — Article 22(5)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 2(p)(iii), 3(1), 3(3), 7
High Courts25 Jun 2012Dismissed
M/s. Pulikkottil Oil Mills, Proprietor, Pulikkottil James and T.C. Mary Vs State Bank of India
High Court Of Kerala · (2012) 06 KL CK 0199
Banking Regulation Act, 1949 — Section 21(A)Civil Procedure Code, 1908 (CPC) — Section 34
High Courts25 Jun 2012Allowed
The Oriental Insurance Co. Ltd., Registered Office, Oriental House, P.B. No. 7037,A-25/27, Asaf Ali Road, New Delhi-110 002, The Senior Divisional Manager, The Oriental Insurance Co. Ltd., Divisional Office-II, Rukiyabhagh Building, Ravipuram, Cochin-16 and The Branch Manager, The Oriental Insurance Co. Ltd., Branch Office, Anavathil, Mattancherry, Kochi-2 Vs Mrs. Mariamma James and Mrs. Burty Babu
High Court Of Kerala · (2012) 06 KL CK 0096
Kerala Marine Fishing Regulation Act, 1980 — Section 2(h), 4, 5, 6Marine Insurance Act, 1963 — Section 43Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 3(1)
High Courts25 Jun 2012
Mahesh Sathyan Vs Regional Transport Officer, Regional Transport Office, Kakkanadu, Ernakulam - 682030, GMAC Financial Service India Ltd, 2nd Floor, Cears Towers, Alappat Cross Road, Ravipuram, Kochi 682015 and Barclaus Investments and Loans (India) Ltd, Admin Office, 7th Floor, Bonanza, Sahar Plaza, M.V. Road, Andheri East, Mumbai - 400059, India
High Court Of Kerala · (2012) 06 KL CK 0087
High Courts25 Jun 2012
Jomy Vs Secretary, R.T.A.
High Court Of Kerala · (2012) 3 KLJ 62 : (2012) 3 KLJ 180
Motor Vehicles Act, 1988 — Section 100, 103, 104
High Courts25 Jun 2012Allowed
Amminikutty Amma Krishnakumari Vs Rajasekharan Nair
High Court Of Kerala · (2012) 3 ILR (Ker) 228 : (2012) 3 KLJ 183
Kerala Land Reforms Act, 1963 — Section 125(3), 2(25)
High Courts25 Jun 2012Dismissed
Peethambaran T.R. Vs The Additional Licensing Authority and State of Kerala
High Court Of Kerala · (2013) 2 ACC 599 : AIR 2013 Ker 46 : (2012) 3 KLJ 547 : (2012) 3 KLT 622
Motor Vehicles Act, 1988 — Section 16, 16(3), 184, 19, 19(1)Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts25 Jun 2012
Kunjumon Vs The Secretary Regional Transport Authority, Ernakulam-682030 and The Kerala State Road Transport Corporation
High Court Of Kerala · (2012) 06 KL CK 0026
Motor Vehicles Act, 1988 — Section 100, 103, 104
High Courts22 Jun 2012Allowed
Wilson Chakkappan Vs Tahsildar
High Court Of Kerala · (2013) 1 ILR (Ker) 191 : (2012) 3 KLJ 806
Kerala Revenue Recovery Act, 1968 — Section 49, 52, 53, 83(1), 83(2)Kerala Stamp Act, 1959 — Section 47, 48, 48(3)
High Courts22 Jun 2012Dismissed
Kinship Services (P) Ltd. Vs Fithaly Fernando
High Court Of Kerala · (2012) 3 KLJ 585 : (2012) 3 KLT 579
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 226Merchant Shipping Act, 1958 — Section 145, 145(1), 245(2), 445, 445(1)
High Courts22 Jun 2012
N.P. Ajithkumar, Aiswary House, Asokha Road, Pudukkad P.O., Thrissur and Jayadas Vs The Secretary, Regional Transport Authority, Malappuram-676505
High Court Of Kerala · (2012) 06 KL CK 0217
High Courts22 Jun 2012
T.K. Kunhiraman Vs Registrar of Co-Operative Societies and Others
High Court Of Kerala · (2012) 06 KL CK 0216