High Courts15 Mar 2012
Alex Vs Ajil S. L. Lin and The State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 90 of 114
High Courts15 Mar 2012Dismissed
P.K. Sivasubramannian Vs Mohammed, Vettikkattiri Amsom, Karaya Desom, P.O. Valluvangad, Ernad Taluk, Malappuram District and Others
High Court Of Kerala · (2012) 03 KL CK 0192
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96Kerala Land Reforms Act, 1963 — Section 74
High Courts15 Mar 2012Allowed
Muhammed Bhukari Vs Sajeera P.
High Court Of Kerala · (2012) 03 KL CK 0187
High Courts15 Mar 2012Allowed
Y. Daniel, Thomas and Kunjumol Vs Annamma
High Court Of Kerala · (2012) 03 KL CK 0183
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts15 Mar 2012Allowed
Mohammed Vs Balakrishnan. K, Shaju and The United India Insurance Co. Ltd. Branch Office, Pandi Automobiles Building, UP Hill Malappuram
High Court Of Kerala · (2012) 03 KL CK 0158
High Courts15 Mar 2012Allowed
Sumesh A.N Vs C.O. Antony, Chathely House, Kaduppassery (PO), Kannikkara Desom Thrissur District, Anto V.D and The Manager, The Oriental Insurance Company Limited Branch Office, P.B. No. 27, Manappat Building North Nada, Kodungallur
High Court Of Kerala · (2012) 03 KL CK 0143
High Courts15 Mar 2012
Roots Communications Vs High Power Agencies and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2012
John C. N., Vijaya Bhavan, Kadappa Muri, Mynagappally Village, Kunnathoor Kollam Vs Raveendran and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2012Allowed
National Insurance Company Ltd., Division No. 10, Flat No. 101106 N-1BMS House Cannaught Place, New Delhi Vs K. Faisal
High Court Of Kerala · (2012) 03 KL CK 0092
High Courts15 Mar 2012
T.J. Abraham and Another Vs Aleyamma Joy
High Court Of Kerala · (2012) 2 KarLJ 233 : (2012) 2 KLJ 233
Constitution of India, 1950 — Article 227
High Courts15 Mar 2012
Manager, Seetharam U.P. School Vs State of Kerala and others
High Court Of Kerala · (2012) 2 ILR (Ker) 434
Kerala Education Rules, 1959 — Rule 75
High Courts14 Mar 2012Dismissed
Antony, N.G. Vs Little Flower Kuries and Enterprises Limited
High Court Of Kerala · (2012) 4 ILR (Ker) 150 : (2012) 3 KLJ 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 151, 60, 60(1)(i), 60(i)Companies Act, 1956 — Section 617
High Courts14 Mar 2012Dismissed
Neetha Sebastian Vs Sales Tax Officer, 1st Circle, Commercial Taxes, Ernakulam and Another
High Court Of Kerala · (2012) 54 VST 325
High Courts14 Mar 2012
M.K. Saleem Vs State Mukthar Ahammed, Door No. 12, 12, Appaiahanna Street, Mavalli, Bangalore. and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Mar 2012
Saju K.T. Vs Vinod M., Sreenivas, Managing Partner, Wheels Sub Jail Road Aluva, James and Oriental Insurance Co. Ltd., Divisional Officer, Aluva
High Court Of Kerala · (2012) 03 KL CK 0202
High Courts14 Mar 2012
Pothandy Nanu, Rep. by Power of Attorney Holder P.K. Usha Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0201
High Courts14 Mar 2012
Aboobacker Vs The Special Tahsildar, Land Acquisition (G), Tirur, Malappuram District
High Court Of Kerala · (2012) 03 KL CK 0171
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts14 Mar 2012Allowed
K. Chandrika, Kanniath House, Old Bridge Road, P.O. Iritty-670703 Kannur District (Asst. Teacher, Vazhunnavar''s U.P.S., P.O. Keezhur, Iritty) Vs State of Kerala and The Manager, Vazhunnavar''s U.P. School
High Court Of Kerala · (2012) 03 KL CK 0165
Kerala State and Subordinate Services Rules, 1958 — Rule 110, 26, 65, 88, 9
High Courts14 Mar 2012
Shamin S, Assistant Professor Department of Computer Science and Engineering Malabar College of Engineering and Technology Pallur P.O, Thrissur District and Others Vs Union of India, All India Council For Technical Education, University Grants Commissions and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0153
High Courts14 Mar 2012
Muthoot Leasing and Finance Limited Muthoot Chambers now Known as Muthoot Vehicle and Asset Finance Ltd. Vs Sarala Vijayan Vibin Nivas and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138