High Courts12 Apr 2013
Vijayan R. Vs Circle Inspector of Excise, Ernakulam and Others
High Court Of Kerala · (2013) 2 KHC 560
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,106 of 2,720
High Courts12 Apr 2013Dismissed
Hassan M. Vs Union of India and Others
High Court Of Kerala · (2013) 2 KHC 775
High Courts12 Apr 2013Dismissed
Sakunthala Vs State of Kerala and Others
High Court Of Kerala · (2013) CriLJ 4023 : (2013) 3 ILR (Ker) 43 : (2013) 2 KLJ 826
Constitution of India, 1950 — Article 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 107Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2, 2(a), 2(i), 2(j), 2(o)
High Courts12 Apr 2013
Thomas M. Koshy Vs Commissioner for Entrance Examination
High Court Of Kerala · (2013) 2 KHC 503 : (2013) 3 KLJ 18 : (2013) 2 KLT 770
High Courts12 Apr 2013Dismissed
Pulikkodan Narayanan Vs State of Kerala
High Court Of Kerala · (2013) 3 ILR (Ker) 310 : (2013) 2 KHC 893 : (2013) 3 KLJ 376 : (2013) 3 KLT 170
High Courts12 Apr 2013
Natarajan Vs State of Kerala
High Court Of Kerala · AIR 2013 Ker 169 : (2013) 2 ILR (Ker) 848 : (2013) 2 KHC 516 : (2013) 3 KLJ 183 : (2013) 2 KLT 800
Right to Information Act, 2005 — Section 17(2)
High Courts12 Apr 2013
M/s. Asten Mather Realtors Pvt. Ltd. Vs M/s. Mather and Co. Pvt. Ltd. and Another
High Court Of Kerala · (2013) 115 CLA 232 : (2013) 2 ILR (Ker) 865 : (2013) 2 KLJ 719 : (2013) 2 KLT 904
Companies Act, 1956 — Section 22, 22(1)(i), 22(1)(ii), 23(2)Constitution of India, 1950 — Article 226, 226(2)
High Courts12 Apr 2013
Naresh Goyal Vs Circle Inspector of Excise and Others
High Court Of Kerala · (2013) 2 ILR (Ker) 874 : (2013) 2 KLJ 748
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 2(34), 57, 58, 59, 62
High Courts12 Apr 2013
Tata Tele Services Ltd. Vs Satghiyarajan
High Court Of Kerala · (2013) 2 ILR (Ker) 790 : (2013) 2 KHC 498 : (2013) 3 KLJ 74 : (2013) 2 KLT 826
Kerala Municipalities Act, 1960 — Section 271, 511
High Courts12 Apr 2013
Suntec Business Solutions P. Ltd. Vs Union of India and Others
High Court Of Kerala · (2013) 354 ITR 657
Income Tax Act, 1961 — Section 10B, 10B(3), 143(3), 147, 148
High Courts12 Apr 2013Allowed
Bharathi Amma Vs Canara Bank
High Court Of Kerala · (2013) 4 BC 296 : (2013) 2 KHC 615 : (2013) 3 KLJ 79 : (2013) 2 KLT 980
Banking Regulation Act, 1949 — Section 45ZB
High Courts12 Apr 2013Allowed
Peoples Bank Vs Devadas
High Court Of Kerala · (2013) 2 KHC 697 : (2013) 3 KLJ 163 : (2013) 3 KLT 9
High Courts11 Apr 2013
Ummer, N. (Dr.) Vs Hameed, K.M. and Others
High Court Of Kerala · (2013) 2 ILR (Ker) 535 : (2013) 2 KHC 450 : (2013) 2 KLJ 568
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10
High Courts11 Apr 2013Allowed
Babu Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 4286 : (2013) 2 ILR (Ker) 589 : (2013) 2 KHC 526 : (2013) 2 KLJ 535 : (2013) 2 KLT 574
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 293Evidence Act, 1872 — Section 91Penal Code, 1860 (IPC) — Section 375, 376, 415, 417, 90
High Courts11 Apr 2013
George Vs Saidu Muhammed
High Court Of Kerala · (2013) 2 ILR (Ker) 578 : (2013) 2 KHC 326 : (2013) 2 KLJ 560 : (2013) 2 KLT 513 : (2013) 2 RCR(Rent) 189
Constitution of India, 1950 — Article 13(1), 19(1)(g), 21Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(iv), 25, 30Transfer of Property Act, 1882 — Section 116
High Courts11 Apr 2013
Kerala State Electricity Board and Others Vs M.K. Fabrics
High Court Of Kerala · (2013) 2 KHC 571
High Courts11 Apr 2013
Sasidharan Vs State of Kerala
High Court Of Kerala · (2013) 3 KHC 402 : (2013) 3 KLT 703
Kerala Abkari Act, 1077 — Section 57(a)Kerala Abkari Shops Disposal Rules, 2002 — Rule 8(3)
High Courts10 Apr 2013
Fathima Public School Vs State of Kerala
High Court Of Kerala · (2013) 2 KHC 717 : (2013) 2 KLT 527
Kerala Municipalities Act, 1994 — Section 235
High Courts10 Apr 2013Disposed Off
Basheer M. Picha Vs Indian Bank
High Court Of Kerala · (2013) 3 ILR (Ker) 170 : (2013) 2 KHC 425 : (2013) 2 KLJ 727 : (2013) 2 KLT 951
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 3, Order 5 Rule 20, 34, 99Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5