High Courts13 Jun 2012
Southern Refineries Limited Vs State of Kerala
High Court Of Kerala · (2013) 62 VST 353
Kerala General Sales Tax Act, 1963 — Section 10
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 71 of 114
High Courts12 Jun 2012Allowed
Sukumar N. Oommen Vs Secretary to the Government of India and Another
High Court Of Kerala · (2012) 3 KLJ 500
High Courts12 Jun 2012Dismissed
The Loading and Unloading Workers Union Vs The Government of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0231
High Courts12 Jun 2012
Aathankutty @ Hassan Kutty Vs Chamu Residing at Valiyaparambu House, Odanur, Parali P.O Palakkad Taluk, Palakkad District
High Court Of Kerala · (2012) 06 KL CK 0197
Workmens Compensation Act, 1923 — Section 2A
High Courts12 Jun 2012
Letchmi Estate Vs Murugan
High Court Of Kerala · (2012) 134 FLR 853 : (2012) 3 KLJ 84 : (2012) 3 KLJ 101
Employees Compensation Act, 1923 — Section 3
High Courts12 Jun 2012
State of Kerala Vs M/s. S.S. Textiles, Balaramapuram, PIN-695501
High Court Of Kerala · (2012) 06 KL CK 0154
High Courts12 Jun 2012Dismissed
Vallikannu, House No. 583, Kadukarvila Colony, Aithukonds Kani Kadoorkolla Desom, Kollayil Village Vs State of Kerala, Public Prosecutor, High Court of Kerala, Ernakulam and The Circle Inspector of Police Parassala Police Station in Neyyattinkara Police Station Crime
High Court Of Kerala · (2012) 06 KL CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 174, 201, 302, 34, 364
High Courts12 Jun 2012
Muhammed Anwar, 858, Bushara Manzil, Thazhava, Karunagapally Vs The Revenue Divisional Officer, Kollam, Kollam Division, Kollam, Pin-691001, The Regional Transport Officer, Regional Transport Office, Kollam, Pin-691001 and Assistant Motor Vehicles Inspector, Regional Transport Office, Kollam, Pin-691 001.
High Court Of Kerala · (2012) 06 KL CK 0116
High Courts12 Jun 2012Dismissed
Kerala Head Load Workers, Welfare Fund Board and The Chairman Kerala Head Load Workers, Welfare Fund Board Paravoor Local Committee Vs P.V. Prakasan and Sri. P.P. Manoj
High Court Of Kerala · (2012) 134 FLR 851 : (2012) 3 KLJ 100 : (2012) 4 LLJ 18
Kerala Headload Workers (Regulation of Employment and Welfare) Scheme, 1983 — Clause 29A
High Courts12 Jun 2012Dismissed
The Manager, Letchmi Estate, M/S.Tata Tea Limited, Munnar (Now Owned By Kannan Deven Hills Plantations Company Limited, Kdhp House, Munnar - 685612) Vs M.Murugan 12159, Middle Division, Letchmi Estate Munnar, (Deceased), P. Sivakamy, P. Santhy and P. Saravanan
High Court Of Kerala · (2013) ACJ 1755
Workmens Compensation Act, 1923 — Section 3
High Courts12 Jun 2012Dismissed
Vittala D. Prabhu and others Vs Nalini Shenoy
High Court Of Kerala · (2012) 2 ILR (Ker) 740 : (2012) 2 KLJ 872
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(iii)Kerala Land Reforms Act, 1963 — Section 108A, 2(25), 80B
High Courts12 Jun 2012Allowed
R. Thulaseedharan Vs The Regional Transport Authority and Prasanna Kumar
High Court Of Kerala · (2012) 06 KL CK 0080
High Courts12 Jun 2012Dismissed
Dileeb, B. Vs Union of India and Others
High Court Of Kerala · (2012) 3 ILR (Ker) 347 : (2012) 3 KLJ 273 : (2013) LabIC 2883
Central Civil Services (Pension) Rules, 1972 — Rule 26(1)
High Courts12 Jun 2012Dismissed
Kerala Head Load Workers Welfare Fund Board and Another Vs P.V. Prakasan (Deceased) and Others
High Court Of Kerala · (2012) 134 FLR 851 : (2012) 3 KLJ 100 : (2012) 4 LLJ 18
Kerala Headload Workers (Regulation of Employment and Welfare) Scheme, 1983 — Section 29A
High Courts12 Jun 2012Dismissed
Malanadu Cements and Allied Products Private Limited and Others Vs State of Kerala and Others
High Court Of Kerala · (2013) 57 VST 49
Civil Procedure Code, 1908 (CPC) — Section 114Kerala Value Added Tax Act, 2003 — Section 60, 60(4), 60(4)(b), 60(7), 66
High Courts12 Jun 2012Allowed
Chief Secretary to Government of Kerala Vs Mercy Scaria
High Court Of Kerala · (2012) 135 FLR 1002 : (2012) 3 KLJ 410
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts12 Jun 2012
Sulochana Vs Revenue Divisional Officer, O/o. The Revenue Divisional Officer, Fort Kochi, Ernakulam-682001, Tahasildar, Aluva Taluk, Aluva-683101 and Village Officer, Office of The Village Officer, Karukutty Village-683576
High Court Of Kerala · (2012) 06 KL CK 0004
High Courts12 Jun 2012Dismissed
The Manager, M/S. Tata Tea Limited (Now Owned By Kannan Devan Hills Plantations Company Private Limited) Vs Kala Selvam
High Court Of Kerala · (2012) 06 KL CK 0002
High Courts11 Jun 2012Allowed
Paneer Selvam Vs JACOB
High Court Of Kerala · (2013) 1 ACC 239 : (2013) ACJ 1049 : (2012) 3 KLJ 422
Motor Vehicles Act, 1988 — Section 147
High Courts11 Jun 2012Allowed
Prasannan Vs Controller General of Trademark, Patents and Designs
High Court Of Kerala · AIR 2013 Ker 30 : (2012) 3 KLJ 600 : (2012) 3 KLT 351
Patents Act, 1970 — Section 11, 11(2), 11(4), 11B, 11B(1)