High Courts26 Mar 2012Allowed
Ambalangadan Aboobacker and Others Vs The District Collector, Malappuram
High Court Of Kerala · (2012) 03 KL CK 0078
Land Acquisition Act, 1894 — Section 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 84 of 114
High Courts26 Mar 2012
Kerala Voluntary Health Services Vs Union of India and Others
High Court Of Kerala · (2012) 2 ILR (Ker) 331
Cinematograph Act, 1952 — Section 4, 5A, 5BConstitution of India, 1950 — Article 19(1)(a), 19(2), 21, 226, 39
High Courts26 Mar 2012Allowed
The Oriental Insurance Co. Ltd. Vs Thankam, Reena, Jayaraj and Valsaraj
High Court Of Kerala · (2012) 03 KL CK 0047
High Courts26 Mar 2012Allowed
Bindhu M.M., Vadakkedathukarottu (Mannanamadathil), Kummannoor, Karthika Vijayan, Aswathy Vijayan and Karthiyani Parameswaran Vs C.S. Thampy, Chalil (H), Puthuvely P.O., Monippally, Kunnappallil, Uppukandam Bhagom, Oliappuram P.O. Thirumarady and National Insurance Co. Ltd., Pala
High Court Of Kerala · (2012) 03 KL CK 0046
High Courts26 Mar 2012
Commr. of C. Ex. , Cus. and S.T., Ernakulam Vs GAC Shipping (India) (P) Ltd.
High Court Of Kerala · (2012) 284 ELT 27
Finance Act, 1994 — Section 65
High Courts26 Mar 2012Dismissed
Pulikkal Pathumma Umma By Power of Attorney Holder T.P. Abdulla Quilandy Taluk, Kozhikode Vs State of Kerala and Executive Engineer (Pwd Roads), Collectorate, Kalpetta North, Wayanad
High Court Of Kerala · (2012) 03 KL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Kerala Court Fees and Suits Valuation Act, 1959 — Section 27
High Courts26 Mar 2012Allowed
Dr. Sunny Mathew Vs State Of Kerala and Krishnankutty
High Court Of Kerala · (2012) 03 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A, 34
High Courts23 Mar 2012
Anil Kumar, A. Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 ILR (Ker) 346
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Mar 2012Dismissed
Shobhana and Others Vs Payoli Babu and Payoli Usha
High Court Of Kerala · (2012) 03 KL CK 0258
High Courts23 Mar 2012Dismissed
Narayanan Krishnan, Plavilakathu Veedu, Venpalavattom Desom, Anayara Village Trivandrum Taluk and Others Vs L. Krishnamma and Others
High Court Of Kerala · (2012) 03 KL CK 0257
High Courts23 Mar 2012Dismissed
Surenderan Nair Pillai Vs S. Mohankumar, represented By his Power of Attorney Holder K. Sukumaran Nair
High Court Of Kerala · (2012) 03 KL CK 0243
High Courts23 Mar 2012Allowed
The Manager, New India Assurance Company Ltd., IIND Floor, Swedeshabhimani Complex Nears Bus Stand Neyyattinkara Vs V. Catherine John and T. Rajendran Nadar
High Court Of Kerala · (2012) 03 KL CK 0235
High Courts23 Mar 2012
M.K. Muahmmed Najeeb Vs Ajesh K. Jose, Azad K.P. and National Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0234
High Courts23 Mar 2012Dismissed
Jameela Beevi, Puduval Veedu, Madhavapuram Colony, Kochuvelil Karikkakom Muri, Kadakampilly Village and Others Vs State of Kerala, Mytheen Picha and Sherifa Beevi
High Court Of Kerala · (2012) 03 KL CK 0233
Land Acquisition Act, 1894 — Section 18, 30
High Courts23 Mar 2012Dismissed
Sonalal Vs Goerge
High Court Of Kerala · (2012) 03 KL CK 0231
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54
High Courts23 Mar 2012
Rajeev Vs District Collector, Thrissur and Others
High Court Of Kerala · (2012) CriLJ 4630 : (2012) 2 ILR (Ker) 524 : (2012) 2 KLJ 562
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 39, 451Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 21, 22, 23, 24
High Courts23 Mar 2012Dismissed
Ahemmad Kabeer V.M. Vs P.N. Ratnamma Panicker, P.C. Salim, T.M. Abdul Nazar and T.M. Nazeer
High Court Of Kerala · (2012) 03 KL CK 0211
High Courts23 Mar 2012
Rajappan and another Vs State of Kerala
High Court Of Kerala · (2012) 3 ILR (Ker) 196 : (2012) 3 KLJ 19
Criminal Procedure Code, 1973 (CrPC) — Section 293, 482
High Courts23 Mar 2012
K.G. Joy Vs The Joint Regional Transport Officer, Aluva, Ernakulam-683101, The Deputy Tahsildar (Revenue Recovery) Aluva, Ernakulam-683101, The Village Officer, Aluva East Village, Aluva-683101 and The District Collector, Ernakulam District, PIN-682031
High Court Of Kerala · (2012) 03 KL CK 0196
High Courts23 Mar 2012
M/s. Sepr Refractories India Limited Vs The Intelligence Inspector, Squad No. IV, Department of Commercial Taxes, Ernakulam-682015 and Others
High Court Of Kerala · (2012) 03 KL CK 0195