High Courts05 Mar 2012
Rahul P. Thomas and Jose J. Cheerankuzhi Vs State of Kerala and Others
High Court Of Kerala · (2012) 03 KL CK 0087
COURT ARCHIVE
High Court Of Kerala judgments, 2012
2,273 judgments · page 94 of 114
High Courts05 Mar 2012Allowed
Baby (Died) and Others Vs Power Grid Corporation of India Ltd.
High Court Of Kerala · (2012) 03 KL CK 0083
High Courts05 Mar 2012
Manager, L.M.S. Special Schools, Trivandrum Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KarLJ 44 : (2012) 2 KLJ 44
Constitution of India, 1950 — Article 30(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 47, 47(2)
High Courts05 Mar 2012
Antony George Vs Sales Tax Officer, Palai and Others
High Court Of Kerala · (2012) 50 VST 209
Kerala General Sales Tax Act, 1963 — Section 45
High Courts04 Mar 2012
Marzook, K. N. and Others Vs Simon, A. J.
High Court Of Kerala · (2012) 2 ILR (Ker) 359 : (2012) 2 KLJ 353
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(10), 11(2), 11(3), 11(4)(iii)
High Courts02 Mar 2012Dismissed
P.C. Appukuttan Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KLJ 777
Constitution of India, 1950 — Article 14
High Courts02 Mar 2012
Dr. Victor Joseph Tharakan, Tarakan House, Wadakkanchery P.O. Thrissur District and Davis Joseph Tarakan, Tarakan House, Wadakkanchery P.O. Thrissur District Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0280
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts02 Mar 2012
Jose Valiyaveedan Vs Giri K. George
High Court Of Kerala · (2012) 3 ILR (Ker) 585 : (2012) 3 KLJ 416
Evidence Act, 1872 — Section 145, 17, 21, 80Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Mar 2012
Dr. M.M. Paulose, Civil Surgeon (Retd.), Mappanikkattu House, Adimali, Idukki District Vs State of Kerala and Others
High Court Of Kerala · (2012) 03 KL CK 0182
Kerala Public Accountants Act, 1963 — Section 2, 3
High Courts02 Mar 2012
M/s. Glaxo Smithkline Pharmaceuticals Ltd. Vs The State of Kerala and The Manager, Hongkong and Shankai Banking Company Ltd.
High Court Of Kerala · (2012) 03 KL CK 0181
Kerala Revenue Recovery Act, 1968 — Section 19
High Courts02 Mar 2012Dismissed
Habeeba Thachampara Vs Pullattil Sulaikha and Pilakkadan Abdul Razack @ Kunhani
High Court Of Kerala · (2012) 03 KL CK 0178
Family Courts Act, 1984 — Section 7(1)
High Courts02 Mar 2012Allowed
K. Babu Vs The District Police Chief Office of The District Superintendent of Police Alappuzha District-688001 and Others
High Court Of Kerala · (2012) 03 KL CK 0177
High Courts02 Mar 2012Dismissed
Simi Salim and Salim Hameed Vs M/S. Tip Top Furniture Industries Santhi Nagar
High Court Of Kerala · (2012) 03 KL CK 0148
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts02 Mar 2012
N.K. Abdul Hassan Vs Pearl Prakash
High Court Of Kerala · (2012) 03 KL CK 0136
Constitution of India, 1950 — Article 227
High Courts02 Mar 2012
Lifetime Realty (P) Ltd. Vs Poddar Udyog Ltd. and Another
High Court Of Kerala · (2012) 3 ARBLR 158 : (2012) 2 KarLJ 102 : (2012) 2 KLJ 102
Arbitration and Conciliation Act, 1996 — Section 11, 16(1)(a), 33, 9Evidence Act, 1872 — Section 63Kerala Stamp Act, 1959 — Section 2(14), 2(j), 3, 33, 33(1)
High Courts02 Mar 2012Dismissed
P.V. Mohan Kumar Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KarLJ 186 : (2012) 2 KLJ 186
Kerala Education Rules, 1959 — Rule 45A
High Courts01 Mar 2012Dismissed
Rajesh. K.K. Vs Union of India and others
High Court Of Kerala · (2012) 2 ILR (Ker) 619 : (2012) 2 KLJ 682
High Courts01 Mar 2012
Vasantha Bhagaval Singh Vs Anthony and others
High Court Of Kerala · (2012) 2 ILR (Ker) 584 : (2012) 2 KLJ 725
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(ii), 20, 23, 23(g)
High Courts01 Mar 2012Dismissed
Cherian Varkey Construction Co. (P) Ltd. Vs Union of India and Others
High Court Of Kerala · (2012) 2 KLJ 490
Constitution of India, 1950 — Article 226
High Courts01 Mar 2012Dismissed
State of Kerala Vs Somdatt Builders Ltd.
High Court Of Kerala · (2012) 3 ARBLR 151 : (2012) 2 KarLJ 58 : (2012) 2 KLJ 58
Arbitration and Conciliation Act, 1996 — Section 34, 37, 37(1)