COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 70 of 114

High Courts14 Jun 2012

Naravana Reddiar V. Vs State of Kerala and others

High Court Of Kerala · (2012) CriLJ 4292 : (2012) 3 ILR (Ker) 614 : (2012) 3 KLJ 103

Food Safety and Standards Act, 2006 — Section 1, 1(3), 100, 19, 20General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 17

Read judgment

High Courts14 Jun 2012Dismissed

P.P. Alphonsa Vs State of Kerala

High Court Of Kerala · (2012) 54 VST 459

Read judgment

High Courts14 Jun 2012Dismissed

Mahim Settu @ Sunil Vs State of Kerala

High Court Of Kerala · (2012) 06 KL CK 0155

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 300, 302, 498A, 84

Read judgment

High Courts14 Jun 2012

Leelamony Vs S.N. Trust

High Court Of Kerala · (2012) 3 KLJ 745 : (2012) 3 KLT 632

Kerala University Act, 1974 — Section 60, 60(4)

Read judgment

High Courts14 Jun 2012

Kumari Santha.K. Vs The Kerala State Electricity Board, The Controlling Authority Under The Payment of Gratuity Act, 1972 and District Labour Officer, Thiruvananthapuram-I, 695001, The Appellate Authority Under The Payment of gratuity Act, 1972 and Regional Joint Labour Commissioner and The Chief Engineer(Hrm)

High Court Of Kerala · (2012) 06 KL CK 0135

Read judgment

High Courts14 Jun 2012

T.R. Mohanakumar Vs Union of India and Others

High Court Of Kerala · (2012) 06 KL CK 0094

Constitution of India, 1950 — Article 226

Read judgment

High Courts14 Jun 2012Dismissed

District Co-Operative Bank Employees Federation-Kerala Vs State of Kerala and Others

High Court Of Kerala · (2012) 06 KL CK 0086

Read judgment

High Courts13 Jun 2012Dismissed

K.M. Mehaboob Vs Dy. CIT and Another

High Court Of Kerala · (2012) 06 KL CK 0263

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15Income Tax Act, 1961 — Section 131, 132, 132A, 142, 142(1)

Read judgment

High Courts13 Jun 2012Allowed

Moosa, C.K. and others Vs Bank of Baroda

High Court Of Kerala · (2012) 3 BC 818 : (2012) 3 ILR (Ker) 61 : (2012) 3 KLJ 368

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 47 Rule 3, Order 7 Rule 10, Order 7 Rule 10A, 115

Read judgment

High Courts13 Jun 2012Dismissed

Jyothikumar Nair (Late) Vs Sasikumar Divisional Accountant, Head Works Division Kerala Water Authority, Aruvikkara Thiruvananthaupram-695564 and Others

High Court Of Kerala · (2012) 06 KL CK 0177

Read judgment

High Courts13 Jun 2012

Sugunan Vs State of Kerala The Circile Inspector of Tanur Tanur Police Station

High Court Of Kerala · (2012) 06 KL CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 432, 433

Read judgment

High Courts13 Jun 2012Dismissed

V.K. Prakas and Others Vs Union of India, Securities and Exchange Board of India and Association of Mutual Funds of India

High Court Of Kerala · (2012) 06 KL CK 0173

Constitution of India, 1950 — Article 14

Read judgment

High Courts13 Jun 2012Allowed

Jayaprakash Vs The District Collector, Palakkad, PIN: 678 001, The Sub Divisional Magistrate, Ottappalam, Palakkad District, PIN: 679 101 and The Sub Inspector of Police, Ottappalam, Palakkad District, PIN: 679 101

High Court Of Kerala · (2012) 06 KL CK 0168

Read judgment

High Courts13 Jun 2012

R.S. Rakhi Vs Corporation of Thiruvananthapuram and Others

High Court Of Kerala · (2012) 06 KL CK 0167

Read judgment

High Courts13 Jun 2012

Moideenkutty Naha Vs The Senior Geologist, Department of Mining and Geology District Office, Kottayam-686001 and Others

High Court Of Kerala · (2012) 06 KL CK 0127

Constitution of India, 1950 — Article 14, 19(i)(g), 21

Read judgment

High Courts13 Jun 2012

M.M. Shibu Vs The District Geologist Ernakulam, Kakkanadu Department of Mining and Geology, Civil Station, Kakkanad-682021, Director of Mining and Geology, Directorate of Mining and Geology, keshavadasapuram pattom P.O., Thiruvananthapuram, Director General of Police, Thiruvananthapuram and Superintendent of Police Ernakulam (Rural), Aluva

High Court Of Kerala · (2012) 06 KL CK 0126

Read judgment

High Courts13 Jun 2012

M. Muneer Vs State of Kerala and The District Collector

High Court Of Kerala · (2012) 06 KL CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 22

Read judgment

High Courts13 Jun 2012Allowed

Subair and Surendran Vs S and A Builders and Engineers Pvt. Ltd. and Others

High Court Of Kerala · (2012) 06 KL CK 0066

Read judgment

High Courts13 Jun 2012Dismissed

N.K. Vijayan Vs Returing Officer/Unit Inspector Kuthiyathode Unit Office of The Assistant Registrar of Co-operative Societies Cherthala and The Thuravoor Co-operative Bank Ltd.

High Court Of Kerala · (2012) 06 KL CK 0060

Read judgment

High Courts13 Jun 2012

The Secretary, Travancore Devaswom Board, Thiruvananthapuram Vs Deputy Director, Local Fund Audit Travancore Devaswom Board

High Court Of Kerala · (2012) 06 KL CK 0018

Read judgment