COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 97 of 114

High Courts29 Feb 2012

Ashraf Vs Commissioner -Civil Supplies, O/o Civil Supplies Commissioner, Trivandrum-695 001, District Collector, Collectorate, Civil Station, Kakkanad, Ernakulam, Cochin-682 030 and Sub Inspector of Police, Oonnukal Police Station, Kothamangalam Taluk, Ernakulam District, Pincode-686 698

High Court Of Kerala · (2012) 02 KL CK 0106

Essential Commodities Act, 1955 — Section 6(A)

High Courts29 Feb 2012

M/s. Alfred Berg and Co.II Private Ltd. Vs The State of Kerala, The Principal Secretary to Government Health and Family Welfare, Government of Kerala Secretariat, The Managing Director Kerala Medical Services Corporation Ltd. and Tamilnadu Medical Services Corporation Ltd.

High Court Of Kerala · (2012) 02 KL CK 0092

High Courts29 Feb 2012Dismissed

Abdul Kalam, Proprietor, Aero Tours and Travels, Popular Building, Attakulangara, Thiruvananthapuram Vs Mariyamma Raju, Chollamakkal Veedu, Kottangal Village, Vaipur Muri and State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0090

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

High Courts29 Feb 2012

M.S. Gopalakrishnan and Remany Thampy Vs The Divisional Manager, National Insurance Co. Ltd., Kottayam

High Court Of Kerala · (2012) 02 KL CK 0088

High Courts29 Feb 2012

Vijayakumari, Archana House, Near Alind, Kundara P.O., Kollam. Vs The State of Kerala and Beena Joy

High Court Of Kerala · (2012) 02 KL CK 0078

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 145

High Courts29 Feb 2012

Indian Overseas Bank, Quilon Vs The Quilon Municipality, Quilon

High Court Of Kerala · (2012) 02 KL CK 0068

Constitution of India, 1950 — Article 276Kerala High Court Act, 1958 — Section 5Kerala Municipalities Act, 1960 — Section 19

High Courts29 Feb 2012

E.V. Reghu Vs K.C. Varghese and State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts29 Feb 2012

Shiju and Saraswathy Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 323, 498A

High Courts29 Feb 2012

Pandi Lakshmi U Vs Travancore Devaswom Board and Others

High Court Of Kerala · (2012) 02 KL CK 0062

High Courts29 Feb 2012

Majeed A., Faizal and. Zeenath Vs The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 498A

High Courts29 Feb 2012Dismissed

Bijoy Korath, Binu and Sanoj Vs State of Kerala and Unni Cheettuparamban

High Court Of Kerala · (2012) 02 KL CK 0060

Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 29Penal Code, 1860 (IPC) — Section 468, 471

High Courts29 Feb 2012

The Travancore Devaswom Board Vs The Deputy Director, Local Fund Audit, Thiruvananthapuram

High Court Of Kerala · (2012) 02 KL CK 0059

High Courts29 Feb 2012

Sanjay M Vs The Tahsildar (RR), Thalassery. and Others

High Court Of Kerala · (2012) 02 KL CK 0058

Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2

High Courts29 Feb 2012

Aboobacker Vs Nilambur Municipality and Others

High Court Of Kerala · (2012) 02 KL CK 0056

High Courts29 Feb 2012

Joshi Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 308, 323, 324, 341, 354

High Courts29 Feb 2012Dismissed

Mohanan Vs The State of Kerala and The Excise Inspector

High Court Of Kerala · (2012) 02 KL CK 0047

Kerala Abkari Act, 1077 — Section 41, 55

High Courts29 Feb 2012

Uthuppu P.K. @ Thankachan Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 420, 457, 468, 471, 472

High Courts29 Feb 2012

Dr. Biju Ramesh, Managing Partner, M/s. Hotel Mythri, Samthripthi, East Fort, Thiruvananthapuram Vs Union of India

High Court Of Kerala · (2012) 02 KL CK 0045

High Courts29 Feb 2012Dismissed

Nithin Cherian Vs The Circle Inspector of Police, Palai Police Station, Pala P.O. and The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0036

Penal Code, 1860 (IPC) — Section 120B, 34, 394

High Courts29 Feb 2012

Shajahan Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 438Information Technology Act, 2000 — Section 66E, 67, 67APenal Code, 1860 (IPC) — Section 34, 385