COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 98 of 114

High Courts29 Feb 2012

Bhagaval Das and Prajesh Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)

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High Courts29 Feb 2012

Muraleedharan Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0018

Kerala Abkari Act, 1077 — Section 55

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High Courts29 Feb 2012Dismissed

Krishnakala Panicker, Poothra House, District Court Ward, Alappuzha-13. and K. Divakara Panicker, Advocate, Poothara House, District Court Ward Alappuzha-13 Vs Dr. P.A. Rajan and State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 245(2)Penal Code, 1860 (IPC) — Section 120B, 406, 463, 464, 465

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High Courts29 Feb 2012

Kerala State Vyapari Vyavasayi Samithi Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0012

Kerala Land Conservancy Act, 1957 — Section 11(3)

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High Courts28 Feb 2012Allowed

Jagan Thomas Vs State of Kerala and Others

High Court Of Kerala · (2013) 1 ACC 186 : AIR 2012 Ker 154 : (2012) 2 KarLJ 363 : (2012) 2 KLJ 363

Motor Vehicles Act, 1988 — Section 2(33), 2(47), 41

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High Courts28 Feb 2012Dismissed

Rajan, K. M. Vs Rathikumari

High Court Of Kerala · (2012) 2 ILR (Ker) 378 : (2012) 2 KLJ 205

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Family Courts Act, 1984 — Section 10(1), 10(3)Hindu Marriage Act, 1955 — Section 13

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High Courts28 Feb 2012

Manjeri Service Co-Operative Bank Ltd. Vs P. Nandakumar, The Assistant Registrar, Co-Operative Societies, Manjeri - 676121 And The Joint Registrar (General), Malappuram District Co-operative Societies, Malappuram - 676505

High Court Of Kerala · (2012) 02 KL CK 0179

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High Courts28 Feb 2012

P.B. Sajith Vs The State of Kerala and Others

High Court Of Kerala · (2012) 02 KL CK 0171

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High Courts28 Feb 2012Dismissed

Sarath Chandran, V. Vs Central Board of Secondary Education and another

High Court Of Kerala · (2012) 2 ILR (Ker) 540

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High Courts28 Feb 2012Dismissed

N.P.R. Finance Ltd. Vs Pious George and The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Feb 2012Allowed

Sivaprasad and Others Vs State of Kerala and The Custodian (Ecologically Fragile Land) and Principal Chief Conservator of Forests

High Court Of Kerala · (2012) 02 KL CK 0156

Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 — Section 10

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High Courts28 Feb 2012Allowed

Gigi Pappachan Vs State of Kerala and The Manager, Church U.P. School

High Court Of Kerala · (2012) 02 KL CK 0153

Kerala Education Rules, 1959 — Rule 6

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High Courts28 Feb 2012Allowed

Rakesh Vs Dr. P Abdulla and National Insurance Company Limited

High Court Of Kerala · (2012) 02 KL CK 0151

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High Courts28 Feb 2012

Prasanth G. Pillai Vs Jyothi,Vishnu Bhavan, Kadambattukonam, Vettiyara P.O., Navaikulam and The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0144

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

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High Courts28 Feb 2012

The National Insurance Co. Ltd. Vs T.T. Mammu and The Managing Partner, M/s. Davood and Company, Davood Chambers West Hill P.O, Chungam, Calicut

High Court Of Kerala · (2012) 2 KLJ 231

Workmens Compensation Act, 1923 — Section 2(1), 30

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High Courts28 Feb 2012Allowed

Sudha Anand, Sudeep Anand and Sruthy Anand Vs Victor C.M. and National Insurance Company Limited

High Court Of Kerala · (2012) 02 KL CK 0117

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High Courts28 Feb 2012Dismissed

Thekkumbath Mohanan, Suresh Babu and Kakkatt Sheela Vs Malol Abdurahiman

High Court Of Kerala · (2012) 02 KL CK 0091

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High Courts28 Feb 2012Allowed

George Vs Ramesh K., P. Rijindranath Nair and The Oriental Insurance Co. Ltd.

High Court Of Kerala · (2012) 02 KL CK 0087

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High Courts28 Feb 2012Dismissed

M/s Naduvilakath Nazim Bushra Abdul Latheef Vs The State of Kerala and The Custodian of Vested forest

High Court Of Kerala · (2012) 02 KL CK 0080

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts28 Feb 2012

Section Officer (FC and D), Academic Section Kearla Agricultural University, Headquarters Vellanikkara, Thrissur District Vs State of Kerala and The Kerala Agricultural University

High Court Of Kerala · (2012) 02 KL CK 0057

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