COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 74 of 114

High Courts06 Jun 2012

Narayanikutty, Represented By Her Power Of Attorney Holder C.K. Sivadasan and Others Vs The Chief Conservator of Forests, Office of The Chief Conservator of Forests, Government Secretariat, Trivandrum-695 001, The Custodian, Ex-Officio Special Secretary, Agriculture (Forest Special) Department, The Custodian of National Forests, Calicut-673020 and State of Kerala

High Court Of Kerala · (2012) 06 KL CK 0120

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High Courts06 Jun 2012Dismissed

P. Bava Saidali and E.S. Rukkiya Vs The Executive Officer Office of The Kerala Haj Committee, Haj Committee of India, Government Of India and State of Kerala

High Court Of Kerala · (2012) 06 KL CK 0118

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High Courts06 Jun 2012Dismissed

Nikhil. S. Nair Vs The Managing Director, Kerala State Road Transport Corporation (KSRTC), Transport Bhavan, East Fort, Thiruvananthapuram - 695 001 and V.Jayachandran

High Court Of Kerala · (2012) 06 KL CK 0079

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High Courts06 Jun 2012

Sri. Najmal Babu, 79 Velimuttathu, Punnapra P.O, Alappuzha District Vs The Regional Transport Authority and The State Bank Of India

High Court Of Kerala · (2012) 06 KL CK 0078

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High Courts06 Jun 2012

E.A. George, Elavumkudiyil House, Kothamangalam Vs The Secretary, Regional Transport Authority, Idukki, Pin- 685 602

High Court Of Kerala · (2012) 06 KL CK 0075

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High Courts06 Jun 2012Allowed

M. Manoj, T.C. 31/1575 M.M. Nivas, Chakkai, Pettah, Thiruvananthapuram Vs State of Kerala and Managing Director, Trivandrum Inter-National Airport Development Socieity Thiruvananthapuram. [Corrected], Managing Director, Trivandrum International Airport Development Society

High Court Of Kerala · (2012) 06 KL CK 0068

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

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High Courts06 Jun 2012Allowed

State of Kerala Vs E. Prabhakaran Nair, Sree Veni, Sreevelayudha Vilasom, Post Office Lane, Nalanchira Thiruvananthapuram and The Secretary, Trida, Thiruvananthapuram

High Court Of Kerala · (2012) 06 KL CK 0053

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4, 4(1)

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High Courts06 Jun 2012

Bineesh and another Vs State of Kerala and another

High Court Of Kerala · (2012) CriLJ 4128 : (2012) 3 ILR (Ker) 57 : (2012) 3 KLJ 94

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2)Penal Code, 1860 (IPC) — Section 324

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High Courts06 Jun 2012

Shri. Chengaledam Narayanan Unni, Chengaledathu Madam, Piravom P.O., Ernakulam - 686664 Vs The Secretary, Travancore Devaswom Board, Nanthencode, Thiruvananthapuram - 695003, The Devaswom Commissioner, Travancore Devaswom Board, Nanthencode, Thiruvananthapuram - 695 003 and THE Assistant Devaswom Commissioner, Travancore Devaswom Board, Thrikkariyoor, Pin - 686692.

High Court Of Kerala · (2012) 06 KL CK 0027

Travancore-Cochin Land Conservancy Act, 1957 — Section 20A

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High Courts06 Jun 2012Dismissed

P.T. Narayanan Namboodiri Vs The Commissioner Malabar Devaswom Board, Housefed, Eranhippalam Kozhikode - 673020 and Others

High Court Of Kerala · (2012) 06 KL CK 0009

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High Courts05 Jun 2012Allowed

Thiruvepathi Mills Labour Union (INTUC) and Others Vs Employees State Insurance Corporation and Others

High Court Of Kerala · (2012) 135 FLR 485 : (2012) 4 LLJ 767

Companies Act, 1956 — Section 445Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 61, 75, 75(3), 84

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High Courts05 Jun 2012

Susamma Thomas Vs State of Kerala and Others

High Court Of Kerala · (2012) 3 KLJ 414

Constitution of India, 1950 — Article 30(1)

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High Courts05 Jun 2012

Jayaprakash Vs The Secretary, Regional Transport Authority Cum Regional Transport Officer, Malappuram 676 505

High Court Of Kerala · (2012) 06 KL CK 0233

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High Courts05 Jun 2012Allowed

Mathew Ouseph, rep. by P.A. Holder, Babu Alias Vs The Sub Registrar, Ernakulam

High Court Of Kerala · (2012) 06 KL CK 0196

Registration Act, 1908 — Section 34, 35, 71

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High Courts05 Jun 2012

Shiju P.G. Vs The Sub Inspector of Police, Perumpadappu Police Station, Malappuram District, Pin - 676505, Sub Divisional Magistrate (R.D.O.), Thirur, Malappuram District, Pin - 676 505 and District Collector, Malappuram District, Pin- 676 505

High Court Of Kerala · (2012) 06 KL CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457

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High Courts05 Jun 2012

Ajas. P.M Vs The Sub Inspector of Police, Aluva Police Station, Ernakulam District, Pin-683101, Sub Divisional Magistrate (R.D.O), For Kochi, Ernakulam District, Pin-682001 and District Collector, Ernakulam District, Pin-683101

High Court Of Kerala · (2012) 06 KL CK 0185

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457

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High Courts05 Jun 2012

V.R.Ramachandran, Valaparambil House, P.O.Kanjani, Thrissur Vs The Secretary, Regional Transport Authority, Thrissur - Pin 680 001

High Court Of Kerala · (2012) 06 KL CK 0182

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High Courts05 Jun 2012

Ramakrishnan Vs District Collector, Thrissur District, Collectorate, Thrissur, Pin - 680003 and Others

High Court Of Kerala · (2012) 06 KL CK 0169

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High Courts05 Jun 2012

Geetha Pillai, Geetha Bhavanam Kottakkakom Muri, Chavara Village Kollam (R.K. Times Centre, SP. V/749, Kavanad Junction Kollam) and Radhakrishna Pillai Geetha Bhavanam, Kottakkakom Muri, Chavara Village Kollam (R.K. Times Centre, SP. V/749, Kavanad Junction Kollam) Vs Sreelatha

High Court Of Kerala · (2012) 06 KL CK 0165

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High Courts05 Jun 2012

M/S. Panchamy Pack (P) Ltd. Vs Travancore Devaswom Board

High Court Of Kerala · (2012) 06 KL CK 0151

Constitution of India, 1950 — Article 227Micro, Small and Medium Enterprises Development Act, 2006 — Section 18, 19, 19(2)

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