COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 95 of 114

High Courts01 Mar 2012

Dony Abraham, Puthenveettil House, North Janatha Road, Palarivattom, Ernakulam Vs State of Kerala and K.G. Suku

High Court Of Kerala · (2012) 03 KL CK 0191

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

High Courts01 Mar 2012Allowed

Komalam Sreekumar Vs Mr. K. Thangapandian and State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0190

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

High Courts01 Mar 2012Allowed

C.K. Rajesh Vs Aishwarya Trust, Kanichukulangara, Cherthala Taluk, Alappuzha District-688001

High Court Of Kerala · (2012) 03 KL CK 0184

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105(3), Order 21 Rule 106, 151, 51

High Courts01 Mar 2012Allowed

Antu Vs Shiju K.O. and Manager, Oriental Insurance Co. Ltd., Chalakkudy

High Court Of Kerala · (2012) 03 KL CK 0180

High Courts01 Mar 2012Dismissed

N.K. Chandrika Vs C.K. Sadasivan

High Court Of Kerala · (2012) 03 KL CK 0179

High Courts01 Mar 2012Dismissed

P. Abdurahiman Vs The District Executive Officer, Kerala Motor Transport Workers Welfare Fund Board Malappuram and The Secretary, Labour Rehabilitation(S) Department Govt. Secretariat, Thiruvananthapuram

High Court Of Kerala · (2012) 03 KL CK 0169

Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 8(5)

High Courts01 Mar 2012Dismissed

Union of India Vs K. Rajasekharan Nair

High Court Of Kerala · (2012) 03 KL CK 0166

Constitution of India, 1950 — Article 226, 227

High Courts01 Mar 2012Allowed

D.N. Ranjeevan and Others Vs Purnami Raj and P.R. Raju

High Court Of Kerala · (2012) 03 KL CK 0152

Protection of Women From Domestic Violence Act, 2005 — Section 23

High Courts01 Mar 2012Dismissed

Sivan Pillai Vs State of Kerala

High Court Of Kerala · (2012) CriLJ 3298 : (2012) 1 KLJ 858

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 162(2), 313Evidence Act, 1872 — Section 32(1), 32(2)Penal Code, 1860 (IPC) — Section 300, 302, 307, 498A

High Courts01 Mar 2012Allowed

Prasannakumari Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0150

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 294, 323, 324, 34, 341

High Courts01 Mar 2012Dismissed

Younus Aliyar Vs The Sub Inspector of Police and The National Investigation Agency, Kerala Unit, Ernakulam

High Court Of Kerala · (2012) 03 KL CK 0149

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)National Investigation Agency Act, 2008 — Section 21(4)Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)

High Courts01 Mar 2012

Kaithamannil Raziya Vs District Collector, Malappuram - 676505 and Executive Engineer, PWD (Roads Division), Manjeri, Malappuram District - 676121

High Court Of Kerala · (2012) 03 KL CK 0147

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

High Courts01 Mar 2012

George Samuel Vs Sivaraman and State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts01 Mar 2012

M/s Southern Refinereis Ltd. Vs The Superintendent of Police (Rural) Vikas Bhavan, Thiruvananthapuram - 695033 and Others

High Court Of Kerala · (2012) 03 KL CK 0144

High Courts01 Mar 2012

Alphonsa A. Vs The Authorized Officer, Thiruvananthapuram District, Co-Operative Bank, Ltd. and The Joint Registrar of Co-Operative Societies (General)

High Court Of Kerala · (2012) 03 KL CK 0138

High Courts01 Mar 2012Dismissed

Sudhakumar Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 380, 454, 461

High Courts01 Mar 2012

Madhusoodhanan, Divakaran K.P., Mathew V.A. and Saji Cherian Vs The Divisional Forest Officer, Office of The Divisional Forest, Kannur Division, Kannur District-670001, The Range Officer, Kottiyam Range, Kannur Division, Kannur District-670001 and The Range Officer, Flying Squad (Forest), Vigilance Wing, Thalasseri Kannur District, PIN-670001.

High Court Of Kerala · (2012) 03 KL CK 0088

High Courts01 Mar 2012

George Joseph Vs State of Kerala and Ajikumar

High Court Of Kerala · (2012) 03 KL CK 0073

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

High Courts01 Mar 2012Dismissed

Commissioner Of Wealth Tax Vs Associated Industries (P) Ltd.

High Court Of Kerala · (2012) 03 KL CK 0015

Income Tax Act, 1961 — Section 48(i)Wealth Tax Act, 1957 — Section 2(m)

High Courts29 Feb 2012Dismissed

Jameela Beevi Vs Basheer and Others

High Court Of Kerala · AIR 2012 Ker 107 : (2012) 2 KarLJ 273 : (2012) 2 KLJ 273

Evidence Act, 1872 — Section 115, 43Transfer of Property Act, 1882 — Section 43, 6(a)