COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 89 of 114

High Courts20 Mar 2012Allowed

Chacko George(Died), Represented By His Legal Heirs Gracy George, Chathannoor (Additional 2nd Counter Petitioner), Moncy George and Ancy Mathew (Additional 4th Counter Petitioner) Vs Satheesh Nair

High Court Of Kerala · (2012) 03 KL CK 0023

Read judgment

High Courts20 Mar 2012Dismissed

Mohanan Vs K. Pankajakshi Amma Panicker

High Court Of Kerala · (2012) 03 KL CK 0016

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 100(5)Hindu Succession Act, 1956 — Section 10, 14, 15, 15(2), 15(2)(a)Transfer of Property Act, 1882 — Section 51

Read judgment

High Courts19 Mar 2012

Shaiob Mohammed Vs State of Kerala and others

High Court Of Kerala · (2012) 2 ILR (Ker) 606 : (2013) 60 VST 60

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts19 Mar 2012Allowed

Santhi Hariharan Vs The Excise Commissioner and Others

High Court Of Kerala · (2012) 2 KLJ 815

Kerala Abkari Act, 1077 — Section 3(1), 31

Read judgment

High Courts19 Mar 2012

Shaiob Mohammed Vs State of Kerala, Deputy Commissioner, Commercial Taxes, (Appeals) and The Assistant Commissioner, Commercial Taxes, Special Circle II

High Court Of Kerala · (2012) 2 ILR (Ker) 606 : (2013) 60 VST 60

Constitution of India, 1950 — Article 226, 227Kerala Value Added Tax Act, 2003 — Section 55, 55(4), 55(4)(1), 55(5), 57

Read judgment

High Courts19 Mar 2012Allowed

K. Anandavally, U.P.S.A. (Retd.), R.K.U.P.S., Anayadi. P.O., Kollam Vs State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0224

Read judgment

High Courts19 Mar 2012

Azheekal Fishing Harbour and General Workers of Fish Landing Centre and Others. Vs Harbour Committee For Monitoring The Working of Kayamkulam Fishing Harbour and Others

High Court Of Kerala · (2012) 03 KL CK 0213

Read judgment

High Courts19 Mar 2012

Girija Vallabhan Vs J.B.J. Plantation Pvt. Ltd. and Others

High Court Of Kerala · (2012) 2 KarLJ 309 : (2012) 2 KLJ 309

Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14

Read judgment

High Courts19 Mar 2012Dismissed

Union of India and Ors Vs Lt. Col. V.C. Poulose, Army Postal Service (Rtd.), H. No. 1717-D, Vaiakkattu Janatha Road, South End, Vyttila, Cochin - 682 019

High Court Of Kerala · (2012) 03 KL CK 0121

Army Act, 1950 — Section 191, 2, 3, 6, 6(1)Army Rules, 1954 — Rule 16A, 2

Read judgment

High Courts19 Mar 2012

Manju Philip Vs The State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0116

Read judgment

High Courts19 Mar 2012

Sistema Shyam Teleservices Ltd. Vs The Intelligence Inspector, Squad No. 1, Office Of Inspecting Assistant Commissioner, Intelligence Commercial Taxes, Kozhikode - 673001

High Court Of Kerala · (2012) 03 KL CK 0110

Read judgment

High Courts19 Mar 2012

Ponnamma P.A. Vs The Deputy Director of Education Office of The Deputy Director of Education Thodupuzha, Idukki 685584, The Assistant Educational Officer, Office of The Assistant Educational Officer Adimaly, Idukki-685 561, The Headmaster Konnathady Panchayath Upper Primary School Konnathady, Idukki District-685602 and The Manager Konnathady Panchayath Upper Primary School Konnathady, Idukki District (Secretary Konnathady Grama Panchayath, Konnathadi Idukki) 685602.

High Court Of Kerala · (2012) 03 KL CK 0079

Read judgment

High Courts19 Mar 2012Allowed

The Manager, Sree Narayana High School, North Paravoor, Ernakulam District Vs State of Kerala and Smt. Jyothi Chandran, H.S.A. (Hindi), Sree Narayana High School

High Court Of Kerala · (2012) 03 KL CK 0065

Kerala Education Rules, 1959 — Rule 4, 43, 51A

Read judgment

High Courts19 Mar 2012Allowed

The Oriental Insurance Co. Ltd. Vs Jayarajan

High Court Of Kerala · (2013) ACJ 458 : (2012) 2 KarLJ 358 : (2012) 2 KLJ 358

Motor Vehicles Act, 1988 — Section 166, 168Workmens Compensation Act, 1923 — Section 2, 3, 4

Read judgment

High Courts16 Mar 2012

Usha Murugan, Lr of Late T. Murugan Vs Dy. CIT and Others

High Court Of Kerala · (2012) 03 KL CK 0301

Income Tax Act, 1961 — Section 40(a)(ia)

Read judgment

High Courts16 Mar 2012Dismissed

N. Ramachandran and Others Vs S. Madhu and Others

High Court Of Kerala · (2012) 2 KLJ 624

Kerala Excise and Prohibition Subordinate Service Special Rules, 1974 — Rule 10, 11Kerala State and Subordinate Services Rules, 1958 — Rule 27(a)

Read judgment

High Courts16 Mar 2012Dismissed

Susan Nathan Vs State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0061

Foreigners Act, 1946 — Section 14

Read judgment

High Courts16 Mar 2012

Shibu M. Daniel Vs Diana T. George and another

High Court Of Kerala · (2012) CriLJ 4276 : (2012) 3 ILR (Ker) 172 : (2012) 3 KLT 706

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts15 Mar 2012

The Manager Vs State of Kerala and Others

High Court Of Kerala · (2012) 2 KarLJ 369 : (2012) 2 KLJ 369

Kerala Education Rules, 1959 — Rule 75, 76

Read judgment

High Courts15 Mar 2012

George Kizhakkumassery Vs Biju Varghese, Auto Gas Energy India Limited, 39/141, M.G. Road Ravipuram, Kochi - 682016 and State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment