High Courts27 Nov 2012Dismissed
Somasekharan Vs Kerala State Housing Board
High Court Of Kerala · (2013) 1 KLT 87
Kerala Revenue Recovery Act, 1968 — Section 74
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 9 of 114
High Courts27 Nov 2012Dismissed
IATA Agents Association of India and Another Vs Union of India and Others
High Court Of Kerala · (2013) 1 KLJ 55
Aircraft Act, 1934 — Section 11, 2(ab), 5, 5(2), 5(2)(ab)Airports Economic Regulatory Authority of India Act, 2008 — Section 13Constitution of India, 1950 — Article 226
High Courts27 Nov 2012Dismissed
Ranadevan @ Unni and Another Vs A.K. Subramannyan and Others
High Court Of Kerala · (2013) 137 FLR 389 : (2013) 1 KLJ 473 : (2013) 3 SCT 439
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 2(k), 25E(ii), 33, 33A
High Courts27 Nov 2012Dismissed
Indira Vs Kunhimangalam Grama Panchayat
High Court Of Kerala · (2012) 4 KLT 914
Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 2(j)Kerala Panchayat Raj Act, 1994 — Section 204
High Courts27 Nov 2012
HDFC Bank Ltd. Vs Intelligence Officer (IB), Department of Commercial Taxes and Another
High Court Of Kerala · (2013) 58 VST 43
Kerala General Sales Tax Act, 1963 — Section 5AKerala Value Added Tax Act, 2003 — Section 67(1), 94
High Courts23 Nov 2012Dismissed
Tomy Eapen Vs State of Kerala
High Court Of Kerala · (2013) 1 KHC 135
High Courts23 Nov 2012Disposed Off
Jacob George (Dr.) Vs M/s. MINKK International LLC, USA
High Court Of Kerala · (2016) 2 KHC 763
Arbitration and Conciliation Act, 1996 - Section 11(6), Section 2(f)
High Courts23 Nov 2012Allowed
K.S. Premachandra Kurup, IAS (Rtd.) Vs State of Kerala and Dr. V.M. Gopala Menon, IAS, Secretary to Government of Kerala Co-operation Department
High Court Of Kerala · (2013) CriLJ 1465 : (2012) 4 KLJ 873 : (2013) 1 SCT 405 : (2013) 2 SLJ 201
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 170
High Courts23 Nov 2012
Premachandra Kurup Vs State of Kerala
High Court Of Kerala · (2012) 4 KLT 812
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 170
High Courts23 Nov 2012
K.T. Devi Vs Kerala State Housing Board and Others
High Court Of Kerala · (2012) 11 KL CK 0041
High Courts23 Nov 2012Allowed
Oriental Insurance Co. Ltd. Vs P.P. Nandanan and Another
High Court Of Kerala · (2013) 1 KLJ 271
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts22 Nov 2012Allowed
Prasanth Vs Food Inspector, Kannur Municipality
High Court Of Kerala · (2013) 1 ILR (Ker) 218 : (2013) 1 KLJ 44 : (2012) 4 KLT 895
Constitution of India, 1950 — Article 20(1)Prevention of Food Adulteration Act, 1954 — Section 16(1)a(i), 2(ia)(m), 7(i)Probation of Offenders Act, 1958 — Section 11
High Courts22 Nov 2012
Suresh Vs Usman Residing at Padinnarayil House, P.O. Iruvetty Malappuram-673 639 and United India Insurance Company Limited Manjeri, Malappuram-676 121
High Court Of Kerala · (2012) 11 KL CK 0162
High Courts22 Nov 2012Allowed
M.K. Narayanan Kutty Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0125
High Courts22 Nov 2012Allowed
P.K. Thomas, Cochin Veneers, West Vengola, Perumbavoor Vs Intelligence Officer, Sqad No. VI, Commercial Taxes, Palakkad, The Commissioner, Commercial Taxes, Government of Kerala, Thiruvananthapuram and Government of Kerala
High Court Of Kerala · (2012) 11 KL CK 0119
Kerala Value Added Tax Act, 2003 — Section 47(2), 47(6), 6, 6(1)(d), 6(a)
High Courts22 Nov 2012
M/S. Mahendra Brothers Exports (P) Ltd. Vs Commissioner of Commercial Taxes and Others
High Court Of Kerala · (2012) 11 KL CK 0117
Kerala Value Added Tax Act, 2003 — Section 47, 47(8)
High Courts22 Nov 2012Dismissed
Tito Varghese Vs Food Inspector
High Court Of Kerala · (2013) 1 KLJ 9 : (2012) 4 KLT 796
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 1(ia)(h), 13(2), 16(1)(a)(ii), 2(ia), 2(ia)(b)
High Courts22 Nov 2012Dismissed
United India Insurance Co. Limited Vs Shahul Hameed. K.K, Pambalath Thufail, Aboobacker Sidhique and The New India Assurance CO. Ltd.
High Court Of Kerala · (2012) 11 KL CK 0026
Motor Vehicles Act, 1988 — Section 95(2)(a)
High Courts22 Nov 2012Dismissed
The Oriental Insurance Company Limited Vs Hariprasad Pillai
High Court Of Kerala · (2012) 11 KL CK 0025
High Courts22 Nov 2012Allowed
Thomas Vs Shaiju Paul, K.C. Venugopal and United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 11 KL CK 0014