COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 99 of 114

High Courts28 Feb 2012Dismissed

Rathikumari, Chettukavil, Kosadi, Maduka, Kottayam Vs K.M. Rajan

High Court Of Kerala · (2012) 02 KL CK 0055

Benami Transactions (Prohibition) Act, 1988 — Section 3(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Family Courts Act, 1984 — Section 10(1), 10(3)

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High Courts28 Feb 2012Allowed

George Pathrose Vs Bishop Jerome Trust

High Court Of Kerala · (2012) 02 KL CK 0034

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High Courts28 Feb 2012

Kadeeja Umma Vs State of Kerala and Others

High Court Of Kerala · AIR 2012 Ker 174 : (2012) 2 KarLJ 214 : (2012) 2 KLJ 214

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1A, Order 33 Rule 3, Order 33 Rule 4, Order 44 Rule 1, Order 44 Rule 3

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High Courts28 Feb 2012Allowed

Sivarama Pillai Purushothaman Nair Vs State of Kerala and Others

High Court Of Kerala · (2012) 3 KLJ 22

Contract Act, 1872 — Section 73Income Tax Act, 1961 — Section 161(1), 161(4), 164, 41(1), 60Land Acquisition Act, 1894 — Section 17, 23, 23(1), 23(1A), 23(2)

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High Courts28 Feb 2012Allowed

Eastern Condiments (P) Ltd. Vs SI of Police and Others

High Court Of Kerala · (2012) 4 KLJ 299

Kerala Headload Workers Act, 1978 — Section 18, 2(i), 2(j), 2(m), 25

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High Courts27 Feb 2012

Pavan Kumar P. Vs State of Kerala and Others

High Court Of Kerala · (2012) 2 KLJ 796

Kerala Building Tax Act, 1975 — Section 2(e)

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High Courts27 Feb 2012

Chief General Manager, Telecom, Bsnl, The Chairman Cum Managing Director, Bsnl and Union of India Vs R. Bijoy and Others

High Court Of Kerala · (2012) 02 KL CK 0175

Constitution of India, 1950 — Article 14, 16

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High Courts27 Feb 2012Dismissed

P.A. Zulfikar Ali, by Power of Attorney Holder C.K. Nadeera Vs The Union of India

High Court Of Kerala · (2012) 02 KL CK 0158

Constitution of India, 1950 — Article 226, 227

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High Courts27 Feb 2012Allowed

Pradeep Kumar V.P. Ani Cottage, Vadakkepurayil, Pilathara Kannur District Vs Dy. Supdt. of Police National Investigation Agency, Hyderabad

High Court Of Kerala · (2012) 02 KL CK 0140

Negotiable Instruments Act, 1881 (NI) — Section 21(4)Penal Code, 1860 (IPC) — Section 489(B), 489(C)Unlawful Activities (Prevention) Act, 1967 — Section 15, 17, 43D(2), 43D(5)

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High Courts27 Feb 2012