High Courts14 Mar 2012Dismissed
Ummer Kurungadan Vs The University of Calicut
High Court Of Kerala · (2012) 03 KL CK 0124
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 91 of 114
High Courts14 Mar 2012Dismissed
Satheesh Vs District Collector and Ors
High Court Of Kerala · (2012) 03 KL CK 0100
Revenue Recovery Act, 1985 — Section 44Transfer of Property Act, 1882 — Section 53
High Courts14 Mar 2012Allowed
Deepu Dev Vs State of Kerala
High Court Of Kerala · AIR 2013 Ker 51 : (2013) 2 DMC 570 : (2012) 2 KLJ 580 : (2012) 2 KLT 594
Kerala Registration of Marriages (Common) Rules, 2008 — Rule 6
High Courts14 Mar 2012Allowed
Serji (Dr.) Vs Deputy Director and others
High Court Of Kerala · (2012) 3 ILR (Ker) 165 : (2012) 3 KLT 304
High Courts13 Mar 2012Allowed
Aniben and Others Vs Krishnankutty and Others
High Court Of Kerala · (2012) 2 KLJ 748
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts13 Mar 2012
Kuruvithadam Agencies Private Limited Vs Assistant Commissioner, Commercial Taxes Special Circle, Perumbavoor, Ernakulam and Others
High Court Of Kerala · (2012) 50 VST 357
Kerala Value Added Tax Act, 2003 — Section 67
High Courts13 Mar 2012
Managing Director, K.S.R.T.C, Karnataka Vs Mathai
High Court Of Kerala · (2012) 03 KL CK 0200
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts13 Mar 2012Dismissed
Kailasan Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0197
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3
High Courts13 Mar 2012Dismissed
Raju Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 449
High Courts13 Mar 2012Allowed
Beeran Vs N.R. Prabhakaran and Oriental Insurance Company Ltd.
High Court Of Kerala · (2012) 03 KL CK 0170
High Courts13 Mar 2012Allowed
Ayyappan Kutty, Siva Bhavanam, Padinjattum Muri, Kunnathoor, Kollam District, Saraswathy, Siva Bhavanam, Padinjattum Muri, Kunnathoor, Kollam District, Ambili, Siva Bhavanam, Padinjattum Muri, Kunnathoor Kollam District and Shaji, Siva Bhavanam, Padinjattum Muri, Kunnathoor Kollam District Vs Rajesh Kumar, Raj Bhavan, Thuruthikkara P.O, Kunnathoor East Kollam District, Suresh, Suresh Bhavan, Thuruthikkara P.O, Kunnathoor East Kollam District and The Oriental Insurance Co. Ltd., Branch Office, Kottarakkara
High Court Of Kerala · (2012) 03 KL CK 0160
High Courts13 Mar 2012Dismissed
T.K. Aboobacker Vs State of Kerala and Another
High Court Of Kerala · (2012) 2 KarLJ 352 : (2012) 2 KLJ 352
Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 320(2), 320(8), 482Penal Code, 1860 (IPC) — Section 420
High Courts13 Mar 2012Allowed
Syamala, Charuvila Puthen Veedu, Edavattomcherry, Chirakkara Kulathoorkonam, Kalluvathukal, Prasanth, Prameela and Praveen Vs M/s. Datamen Consultants (P) Ltd. and United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0014
High Courts12 Mar 2012Dismissed
Joy Francis and Another Vs Joseph Netto and Others
High Court Of Kerala · (2012) 2 KarLJ 325 : (2012) 2 KLJ 325
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1, 96(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts12 Mar 2012Allowed
United India Insurance Co. Ltd. Vs Akbar Shihab and Others
High Court Of Kerala · (2013) ACJ 121 : (2012) 2 KarLJ 317 : (2012) 2 KLJ 317
Motor Vehicles Act, 1988 — Section 140, 158, 162, 163A, 165
High Courts12 Mar 2012
Managing Director, K.S.R.T.C (Karnataka) Vs Narayanan, Murali and K. Rajamani
High Court Of Kerala · (2012) 03 KL CK 0199
Motor Vehicles Act, 1988 — Section 163(A), 166
High Courts12 Mar 2012Allowed
Ponnappan Vs State of Kerala and The Chief Executive Officer
High Court Of Kerala · (2012) 03 KL CK 0134
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 4(1)
High Courts12 Mar 2012
V.V. Muraleedharan Vs P.G. Shaji
High Court Of Kerala · (2012) 2 KarLJ 64 : (2012) 2 KLJ 64
Constitution of India, 1950 — Article 227
High Courts12 Mar 2012Dismissed
Joseph, K.R. and others Vs Archdiocese of Verapoly and others
High Court Of Kerala · (2012) 3 ILR (Ker) 31 : (2012) 2 KLJ 587
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 8 Rule 6A, Order 8 Rule 6DKerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3), 79A