High Courts18 Jun 2012
Anoop Baby @ Anoop Vs P.M.Aboobacker, Shibu and The New India Assurance Company Ltd.
High Court Of Kerala · (2012) 06 KL CK 0084
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 69 of 114
High Courts18 Jun 2012
Bhaskaran. C Vs The Registrar of Co-Operative Societies, Office of The Registrar of Co-Operative Societies, Thiruvanthapuram-695001 and Others
High Court Of Kerala · (2012) 06 KL CK 0083
High Courts18 Jun 2012
A. Sunil Raj Vs The Secretary, Regional Transport Authority, Palakkad 678001
High Court Of Kerala · (2012) 06 KL CK 0045
Motor Vehicles Act, 1988 — Section 87(1)(c), 87(1)(d)
High Courts18 Jun 2012Dismissed
P.D. Chacko Vs Jayaraj T. Joseph and Another
High Court Of Kerala · (2013) 2 ACC 634 : (2013) ACJ 965 : (2012) 3 KLJ 435
Workmens Compensation Act, 1923 — Section 12, 12(2), 2(1), 4A
High Courts18 Jun 2012Allowed
Suresh S. Vs Mahatma Gandhi University and Others
High Court Of Kerala · (2012) 3 KLJ 221
High Courts18 Jun 2012Dismissed
Kishco Ltd. Vs K.A. Vincent @ Wilson Alex and Another
High Court Of Kerala · (2012) 3 KLJ 827
Negotiable Instruments Act, 1881 (NI) — Section 138, 142(b)
High Courts15 Jun 2012
Mohandas Manukuttan Chettiyar Vs Jayanthi G. Ramakrishnan and Others
High Court Of Kerala · (2012) CriLJ 4321 : (2012) 3 KLJ 374
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 128, 421Limitation Act, 1963 — Section 29, 3(6)
High Courts15 Jun 2012
Sibi K. Thomas Vs Kerala State Electricity Board
High Court Of Kerala · (2012) 3 KLT 285
Electricity Act, 1910 — Section 26(6)Electricity Act, 2003 — Section 126(5)
High Courts15 Jun 2012Allowed
The Manager, M/s. Rockside Estate, Edapetty, Muttil South, Post Kalpetta North Vythiri, Wayanad District Vs Appu and Others
High Court Of Kerala · (2012) 06 KL CK 0203
High Courts15 Jun 2012
M/s. U.K. Monu Timbers, Kottacherry, Kanhangad, Kasaragod District Vs State of Kerala
High Court Of Kerala · (2012) 06 KL CK 0202
Constitution of India, 1950 — Article 245, 265Kerala General Sales Tax Act, 1963 — Section 3(1A), 45A, 45A(1)Kerala Value Added Tax Act, 2003 — Section 2(xliv), 2(xxxviA), 20, 21, 22
High Courts15 Jun 2012
Mohammed Abdul Basheer Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 86
High Courts15 Jun 2012Dismissed
Tomy Joseph C. No. 3543 Central Prison Thiruvananthapuram Vs State of Kerala
High Court Of Kerala · (2012) 06 KL CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 309
High Courts15 Jun 2012
National Insurance Company Ltd. Vs Zainaba, Aleematha Thahania, Fathima and Jayachandran
High Court Of Kerala · (2012) 06 KL CK 0146
Motor Vehicles Act, 1988 — Section 56Workmens Compensation Act, 1923 — Section 4A
High Courts15 Jun 2012
M/s. Southern Ispat Limited, 19/629(1) Sreyas, Near Yakkara School Bus Stop, West Yakkara, Palakkad, Pin - 678001 Vs State of Kerala
High Court Of Kerala · (2012) 06 KL CK 0144
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts15 Jun 2012
Abdul Kabeer Vs Malappuram Municipality
High Court Of Kerala · (2012) 3 KLJ 106
Constitution of India, 1950 — Article 14, 243ZF, 300AKerala Municipalities Act, 1994 — Section 36, 5(4), 51(3), 53
High Courts15 Jun 2012Dismissed
P.K. Kurian Pazhayadath Vs The State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0134
Co-operative Societies Rules — Rule 35A(6)(b)
High Courts15 Jun 2012Dismissed
United India Insurance Co. Ltd. Vs Abdul Salam and Kunhikoya
High Court Of Kerala · (2012) 06 KL CK 0093
High Courts15 Jun 2012Dismissed
K.M. Varghese Vs Eapen K. Varghese, Additional Respondent No. 2 Impleaded:- Addl. R2. M.P. Hamsa
High Court Of Kerala · (2012) 06 KL CK 0092
High Courts15 Jun 2012
State of Kerala Vs C.S. Sreekuttan
High Court Of Kerala · (2012) CriLJ 4321 : (2012) 3 KLJ 374