High Courts21 Mar 2012
Yooseph K.V. Vs Pareeth Kunju and P.K. Bavakunju and United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 87 of 114
High Courts21 Mar 2012Dismissed
Chakradharan Vs State of Kerala and Others
High Court Of Kerala · (2012) 03 KL CK 0209
High Courts21 Mar 2012Dismissed
Varghese Aurumbayam, Kizhakkumkara Veedu, Valiyavazhy Chilamkara Desom, Kezharoor Village Vs State of Keala The Public Prosecutor, High Court of Kerala Ernakulam
High Court Of Kerala · (2012) 03 KL CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 54, 6Penal Code, 1860 (IPC) — Section 302
High Courts21 Mar 2012
Jaya. S., H.S.S.T. (Physics), S.D.V.H.S.S., Alappuzha, Residing at `Shivam'', House No. 46(A), Subhash Nagar, Santhanapuram P.O., Alappuzha Vs Government of Kerala
High Court Of Kerala · (2012) 03 KL CK 0163
High Courts21 Mar 2012Allowed
The New India Assurance Co. Ltd. Vs Santhakumar, The Managing Partner, M/s. Kav Sheik Rowther, Market Road, Palakkad Ottappalam Taluk and Suresh Kumar
High Court Of Kerala · (2012) 03 KL CK 0157
High Courts21 Mar 2012Allowed
Sulaiman C.M. Vs E.M. Varghese, Principal Toch Public School, Janatha Road, Vyttila Kochi-682019, United India Insurance Co. Ltd. City Branch Office-1, Vettukattil Building, II Floor Jose Junction, M.G. Road, Ernakulam 682021, Jolly Mampilly, Mampilly House Eloor East, Udyogamandal P.O. 683501 and United India Insurance Co. Ltd. 1ts Floor Tharakans, Rajagiri Road Kalamassery 683106
High Court Of Kerala · (2012) 2 KLJ 361
High Courts21 Mar 2012
P. Girija, H.S.A. (Social Studies), Parli High School, Parli Palakkad Vs The District Educational Officer, Palakkad, Palakkad District, Pin- 678 001 and The Manager Parli High School, Parli, Palakkad, Pin- 678 612
High Court Of Kerala · (2012) 03 KL CK 0115
High Courts21 Mar 2012Dismissed
State of Kerala Vs Bhasi and Others
High Court Of Kerala · (2012) 03 KL CK 0112
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6
High Courts21 Mar 2012
Abbas Ali and others Vs Secretary, R.T.A. and another
High Court Of Kerala · (2012) 2 ILR (Ker) 364 : (2012) 2 KLJ 522
Motor Vehicles Act, 1988 — Section 81, 81(2), 81(3), 87, 87(1)
High Courts21 Mar 2012
Pradeep Kumar M.P. Vs Union of India and Others
High Court Of Kerala · (2012) 2 KarLJ 415 : (2012) 2 KLJ 415
Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 3, 7(2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts21 Mar 2012
Shibu Kumar B Vs Smeja. K
High Court Of Kerala · (2012) 03 KL CK 0060
Hindu Marriage Act, 1955 — Section 12(1)
High Courts21 Mar 2012Dismissed
Periyaswamy Vs Pazhaniswamy
High Court Of Kerala · (2012) 03 KL CK 0059
High Courts21 Mar 2012Allowed
Ismail Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0042
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts21 Mar 2012
C. Abdul Nasar Vs The Secretary, Regional Transport Authority
High Court Of Kerala · (2013) 1 ACC 27 : AIR 2012 Ker 142
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Motor Vehicles Act, 1988 — Section 81, 81(1)(d), 81(2), 81(3), 87
High Courts21 Mar 2012Dismissed
State of Kerala Vs K. Suresh Kumar Manilyanar, M. Ashokan, Sivadasan @ Dasan and E.K. Anilkumar
High Court Of Kerala · (2012) 03 KL CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts21 Mar 2012
S. Salahudeen, Proprietor, M/s. T.K.P. Marine Industries, Punnapra P.O., Alappuzha District Vs The Assistant General Manager, State Bank of India, SBI Main Branch, Beach Road Alappuzha and the Deputy General Manager, State Bank of India, SBI Zonal Office, Thiruvananthapuram
High Court Of Kerala · (2012) 03 KL CK 0017
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts21 Mar 2012
Suresh Babu @ Kuttan Vs State Of Kerala
High Court Of Kerala · (2012) 03 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 3
High Courts21 Mar 2012
Peggy Fen Vs Government of Kerala and Principal, Chinmaya Vidyalaya
High Court Of Kerala · (2012) 03 KL CK 0012
High Courts21 Mar 2012Allowed
M.N. Hariharan Vs S. Vijayalekshmi and Another
High Court Of Kerala · (2013) 1 KLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Mar 2012Allowed
Corporate Manager, Carmelite Congregation of Sisters C.M.C. Educational Agency, Trinity Convent, Kolazhy, Sini Machery, Hsst (Junior) Maths, St. Raphel C.G.H.S.S., Ollur and Ann Supriya Johny, Hsst (Junior) Maths, S.H. Convent Girls Hss. Thrissur Vs State of Kerala, Director of Higher Secondary Education, Directorate of Higher Secondary Education Housing Board Building, Thiruvananthapuram and Laxmi C. Sunny
High Court Of Kerala · (2012) 03 KL CK 0004