High Courts10 Apr 2013Dismissed
Government of Kerala Vs Jolly Saimon and Others
High Court Of Kerala · AIR 2013 Ker 152 : (2013) 2 ILR (Ker) 445 : (2013) 2 KHC 286 : (2013) 2 KLJ 519 : (2013) 2 KLT 402
Constitution of India, 1950 — Article 38(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,107 of 2,720
High Courts10 Apr 2013Allowed
Nigithan Vs State of Kerala, Kolazhy Grama Panchayath and The Secretary Kolazhy Grama Panchayath
High Court Of Kerala · (2013) 04 KL CK 0058
High Courts09 Apr 2013Partly Allowed
Thrivikraman Gomathy and Others Vs Kesavan Neelakantan and Others
High Court Of Kerala · (2013) 4 ILR (Ker) 809 : (2013) 3 KHC 122 : (2013) 3 KLJ 264
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Contract Act, 1872 — Section 16, 16(1), 16(3), 19, 19(1)Evidence Act, 1872 — Section 101, 102
High Courts09 Apr 2013
Appukuttan Vs State of Kerala
High Court Of Kerala · (2013) 2 KLT 533
Kerala Building Tax Act, 1975 — Section 3(1)(b)
High Courts09 Apr 2013Allowed
Rajesh and Gopal Vs State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0059
Constitution of India, 1950 — Article 19(1)(c), 21Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23
High Courts09 Apr 2013
Haris Vs Chathu
High Court Of Kerala · (2013) 2 KLJ 665 : (2013) 2 KLT 594
Partnership Act, 1932 — Section 43, 53
High Courts09 Apr 2013Disposed Off
Sunil Kumar Vs State of Kerala
High Court Of Kerala · (2013) 3 DMC 612 : (2013) 2 KHC 609
High Courts09 Apr 2013
Gangan Vs Christin Raj T.L. and Another
High Court Of Kerala · (2013) 2 KHC 574
High Courts09 Apr 2013Dismissed
Mary George Vs State of Kerala
High Court Of Kerala · (2013) 2 KLJ 653 : (2013) 2 KLT 528
Civil Procedure Code, 1908 (CPC) — Section 2(2), 2(9), 34Land Acquisition Act, 1894 — Section 23, 23(1A), 26, 28, 34
High Courts09 Apr 2013Disposed Off
Chi Commodities Handlers Inc. Vs Mahavishnu Cashew Factory
High Court Of Kerala · (2013) 2 KLJ 824
High Courts08 Apr 2013Disposed Off
V.N. Parameswaran and Another Vs Income Tax Officer and Another
High Court Of Kerala · (2013) 356 ITR 348
Income Tax Act, 1961 — Section 119(2), 140A, 199(2)(b), 234A, 234B
High Courts08 Apr 2013
Jose Vs State of Kerala
High Court Of Kerala · (2013) 2 KLT 616
Kerala Municipalities Act, 1994 — Section 2(1)(f), 7
High Courts08 Apr 2013
Ganesh Kumar Vs Raju
High Court Of Kerala · (2013) 2 ILR (Ker) 710 : (2013) 2 KHC 348 : (2013) 2 KLJ 605 : (2013) 2 KLT 434
Criminal Procedure Code, 1973 (CrPC) — Section 191, 193, 195(1)(b), 195(1)(b)(i), 468Penal Code, 1860 (IPC) — Section 191, 193Representation of the People Act, 1951 — Section 125A, 33, 33A
High Courts08 Apr 2013
Cicily Mathew Vs George
High Court Of Kerala · (2013) 2 ILR (Ker) 1033 : (2013) 2 KHC 629 : (2013) 2 KLJ 791 : (2013) 2 KLT 889
Constitution of India, 1950 — Article 11(k), 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 25(a), 25(b), 27(a), 29Succession Act, 1925 — Section 276, 295
High Courts08 Apr 2013Disposed Off
Chandran Vs District Collector
High Court Of Kerala · (2013) 3 KHC 53 : (2013) 3 KLT 449
Motor Vehicles Act, 1988 — Section 117
High Courts08 Apr 2013
Sundaramoorthy V. and Another Vs Chief Election Commissioner of India and Another
High Court Of Kerala · (2013) 2 KHC 604
Election Symbols (Reservation and Allotment) Order, 1968 — Paragraph 10, Paragraph 8
High Courts08 Apr 2013
State of Kerala and Others Vs Director, Bhavani Tea and Produce Ltd. and Others
High Court Of Kerala · (2013) 3 ILR (Ker) 110 : (2013) 2 KHC 338 : (2013) 2 KLJ 631
Kerala Land Reforms Act, 1963 — Section 103, 7A, 81, 82, 85(9A)
High Courts08 Apr 2013
Sivaraman Thandassery Vs Anil Kumar.M.K. and State of Kerala
High Court Of Kerala · (2013) 04 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2013
Managing Director, Kerala State Road Transport Corporation Vs Surendran and The Divisional Manager, National Insurance Company
High Court Of Kerala · (2013) 04 KL CK 0098
High Courts05 Apr 2013Allowed
Palliayalil Sidique Vs State of Kerala
High Court Of Kerala · (2013) 3 ILR (Ker) 540 : (2013) 3 KHC 302 : (2013) 3 KLJ 470
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 279, 304, 304(A), 337, 80