High Courts29 Mar 2012Allowed
Shiny Mathew and Others Vs Sisupalan and Others
High Court Of Kerala · (2012) 03 KL CK 0085
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 82 of 114
High Courts29 Mar 2012Dismissed
K. Vidhyadharan Vs Hindustan Petroleum Corpn. Ltd. and Union of India
High Court Of Kerala · (2012) 03 KL CK 0077
Constitution of India, 1950 — Article 226
High Courts29 Mar 2012Dismissed
Sunny Varghese Vs P.P. George and Others
High Court Of Kerala · (2012) 03 KL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Easements Act, 1882 — Section 63
High Courts29 Mar 2012
Sojimol T.J. Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 KLJ 401
Administrative Tribunals Act, 1985 — Section 14, 15, 15(1)(a), 19, 19(1)Constitution of India, 1950 — Article 323A, 323B
High Courts29 Mar 2012
Kerala State Civil Supplies Corporation Vs A.V.K. Traders
High Court Of Kerala · (2013) 1 RCR(Civil) 406
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30, Order 30 Rule 30, Order 30 Rule 4, Order 30 Rule 4(1)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 45
High Courts29 Mar 2012Allowed
P.A. Francis Vs The Sub Inspector of Police Nadakkavu Police Station, Kozhikode-673011 and Others
High Court Of Kerala · (2012) 03 KL CK 0010
Constitution of India, 1950 — Article 226
High Courts29 Mar 2012
CIT Vs Bimbis Creams and Bakes
High Court Of Kerala · (2012) 03 KL CK 0006
Income Tax Act, 1961 — Section 158BC, 158BD, 158BE, 158BE(1), 158BE(2)
High Courts28 Mar 2012
Kerala Voluntary Health Services Vs Union of India and Others
High Court Of Kerala · (2012) 2 KLJ 539
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 31Cinematograph Act, 1952 — Section 4, 5A, 5BConstitution of India, 1950 — Article 19(1)(a), 19(2), 21, 226, 39
High Courts28 Mar 2012
Tropical Farms Vs State of Kerala
High Court Of Kerala · (2012) 53 VST 153
Kerala General Sales Tax Act, 1963 — Section 59Kerala Value Added Tax Act, 2003 — Section 5, 6(1)(d), 6(5)
High Courts28 Mar 2012Dismissed
Ramapriya Hotel (P) Ltd. and Another Vs The Trivandrum Specialists Hospitals
High Court Of Kerala · (2012) 2 KarLJ 383 : (2012) 2 KLJ 383
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)(b)Easements Act, 1882 — Section 22
High Courts28 Mar 2012Allowed
Chenthamara Vs Saleem, M/s. Mayil Vahanam Tourist Service and United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0232
High Courts28 Mar 2012
M. Ramachandran Pillai Vs Sofia, Anuja R. and Akash R. (Respondents 2 and 3 Are Minors and Are Represented By Their Mother and Present Custodian The Ist Petitioner Herein)
High Court Of Kerala · (2012) 03 KL CK 0198
Constitution of India, 1950 — Article 227
High Courts28 Mar 2012Allowed
P.H. Shanavas Vs Haneefa (First Respondent in OP(MV) 1071/02) and United India Insurance Co. Ltd. (Second Respondent in OP (MV) 1071/02)
High Court Of Kerala · (2012) 03 KL CK 0168
High Courts28 Mar 2012
Evans Vs Department of General Education
High Court Of Kerala · (2012) 03 KL CK 0164
High Courts28 Mar 2012
Krishnamoorthy @ Moorthi Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Penal Code, 1860 (IPC) — Section 120B, 34, 380, 457, 461
High Courts28 Mar 2012
Muhammedkutty Haji Vs The Special Tahsildar, L.A. Railway, Tirur and the Deputy Chief Engineer, (Constructions), Southern Railway, Calicut
High Court Of Kerala · (2012) 03 KL CK 0086
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts28 Mar 2012Dismissed
Sreekumari Vs Podiyamma Died, Vanmeali Muriyil Veedu Erezha Thekkum Muri, Peringala Village Mavelikkara Po, Pin 690101 and Others
High Court Of Kerala · (2012) 03 KL CK 0045
High Courts28 Mar 2012Dismissed
M/s. Ramapriya Hotel (P) Ltd. and Alukkas Shopping Arcades (P) Limited Vs The Trivandrum Specialists Hospitals Hospitals Private Limited
High Court Of Kerala · AIR 2012 Ker 136 : (2012) 3 ILR (Ker) 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Easements Act, 1882 — Section 22
High Courts28 Mar 2012Allowed
Ambika, C/o. Vasu, Chembaladan House, Parashanoor, Malappuram Vs I.C. Shaji and Others
High Court Of Kerala · (2012) 03 KL CK 0036
High Courts28 Mar 2012Allowed
C.P. Thomas, Represented by Poer of Attorney holder Mrs. Susan Issac, Salamma Koshy Represented By Power of Attorney holder, Mrs. Annamma Thomas Vs Jose Mathew and Others
High Court Of Kerala · (2012) 03 KL CK 0035