High Courts11 Jun 2012
Sidhikul Akber and Others Vs Joint Registrar of Co-Operative Societies (General), Ernakulam, Kochi. Pin-682 016 and Others
High Court Of Kerala · (2012) 06 KL CK 0230
Kerala Co-operative Societies Act, 1969 — Section 32(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 72 of 114
High Courts11 Jun 2012Dismissed
Hilal B. Vs State of Kerala
High Court Of Kerala · AIR 2013 Ker 19 : (2012) 3 KLJ 503
Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 3(1), 3(5), 4Motor Vehicles Act, 1988 — Section 40, 43
High Courts11 Jun 2012
The President, Nilakkamukku Muslim Jama - Ath and Others Vs M. Abdul Wahab
High Court Of Kerala · (2012) 06 KL CK 0162
High Courts11 Jun 2012Dismissed
Sijo Paul Vs Subhash
High Court Of Kerala · (2012) 3 KLJ 100
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 27(c)
High Courts11 Jun 2012Dismissed
Abdul Nazer Vs The District Collector and Chairman, Regional Transport Regional Transport Authority, Ernakulam- 682 030 and Others
High Court Of Kerala · (2012) 06 KL CK 0081
High Courts11 Jun 2012
Janilkumar, Tahsildar, Kozhikode Vs State Information Commission, Kerala Punnen Road, Thiruvananthapuram, P. Radhakrishnan, Pavoor House, Tharopine Post, Vatakara Taluk, Kozhikode and Tahsildar, Vatakara (Public Information Officer)
High Court Of Kerala · (2012) 06 KL CK 0048
Right to Information Act, 2005 — Section 20, 20(1), 5, 6(1)
High Courts11 Jun 2012
National Asphalt Products and Construction Company Limited Vs The Circle Inspector of Police, Office of the circle inspector, Palode, Nedumangad, Thiruvananthapuram-695016, The Sub Inspector of Police, Palode Police Station, Palode, Nedumangad-695016, CPI (M) Local Committee, Nanniyode Panchayath and Dyfi Local Committee, Nanniyode Panchayath
High Court Of Kerala · (2012) 06 KL CK 0046
High Courts11 Jun 2012
K.P. Surenderan Vs The Regional Transport Officer Palakkad, The State of Kerala and The Kerala Motor Transport Workers Welfare Fund Board
High Court Of Kerala · (2012) 06 KL CK 0029
High Courts11 Jun 2012Dismissed
Subhash Vs The District Collector and Chairman, Regional Transport Authority, Ernakulam 682 030 and Others
High Court Of Kerala · (2012) 06 KL CK 0028
High Courts11 Jun 2012
Sideeque N.K. Vs The District Collector, Malappuram - 676505 and The Sub Inspector of Police, Vengara Police Station, Vengara, Malappuram District-676505
High Court Of Kerala · (2012) 06 KL CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts11 Jun 2012
Syni. N.K., Palakkunnummal House, Manipuram. P.O., Koduvally, Kozhikode Vs Revenue Divisional Officer, Kozhikode
High Court Of Kerala · (2012) 06 KL CK 0011
High Courts11 Jun 2012
M. Kamar and M. Subair Khan Vs State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0005
High Courts08 Jun 2012
Shani M.J, Thattilmandy House, Anthikad, Thrissur 680 643 (Secretary Under Suspension) Puthur Service Co-Operative Bank Limited, No. 345 Puthur. P.O, Thrissur 680 014 Vs Joint Registrar (General) of Co-Operative Societies and The Puthur Service Co-Operative Bank Limited
High Court Of Kerala · (2012) 06 KL CK 0153
High Courts08 Jun 2012Allowed
Saithukutty Vs State of Kerala
High Court Of Kerala · (2012) 06 KL CK 0033
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts08 Jun 2012
Sivankutty Vs John Thomas
High Court Of Kerala · (2012) 4 KLT 21
Criminal Procedure Code, 1973 (CrPC) — Section 250, 357, 357(1), 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jun 2012
Antony A.X. Vs The Regional Provident Fund Commissioner and Union of India
High Court Of Kerala · (2012) 06 KL CK 0030
High Courts08 Jun 2012Allowed
V.M. Varkey Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KLJ 837
Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10, 12, 2(p)(iii), 3
High Courts07 Jun 2012
Sharlet Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 73
Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4
High Courts07 Jun 2012Dismissed
Thrissur District Loading and Unloading General Workers Union (Regd) (AITUC) Vs District Labour Officer Thrissur, Pin-680003 and Others
High Court Of Kerala · (2012) 06 KL CK 0234
Constitution of India, 1950 — Article 19(1)(g)
High Courts07 Jun 2012Dismissed
Rajasekharan Pillai and Omanakuttan Pillai Vs State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0232