High Courts20 Dec 2012
Thomas P.J. Vs The Tahsildar, Taluk Office Changanassery 686 001, The Village Officer, Vazhappilly East Village-686 101 and The Secretary Changanassery Municipality 686 001.
High Court Of Kerala · (2012) 12 KL CK 0094
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,135 of 2,720
High Courts20 Dec 2012
M. Muruga Das Vs Regional Commander and Others
High Court Of Kerala · (2013) 1 KLJ 698 : (2013) 1 KLT 780 : (2013) 2 SCT 817
High Courts20 Dec 2012Dismissed
Soumya, V. Vs State of Kerala and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 513 : (2013) 1 KLJ 523 : (2013) 1 KLT 416
High Courts20 Dec 2012Dismissed
Shanimul Fatima and Others Vs State of Kerala and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 464
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17(b), 18(a)(iv), 27(d), 32, 34
High Courts20 Dec 2012
M/s. SMA Restaurant and Services (Pvt.) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 428 : (2013) 1 KLJ 487
Kerala Panchayat Raj Act, 1994 — Section 271(M)(4)(b), 271F, 271J, 271M, 271N
High Courts20 Dec 2012Allowed
Abidha Beevi Vs State of Kerala and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 407 : (2013) 1 KLT 286
Criminal Procedure Code, 1973 (CrPC) — Section 107, 320(8)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 12, 2(p), 3
High Courts20 Dec 2012Allowed
State of Kerala Vs Thomas
High Court Of Kerala · (2013) 1 KLJ 602 : (2013) 1 KLT 358
Constitution of India, 1950 — Article 309
High Courts20 Dec 2012
Joshy Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 2789 : (2013) 1 KLT 244
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 12, 22, 24, 3(p), 31Food Safety and Standards Act, 2006 — Section 26, 3(j), 30, 92Prevention of Food Adulteration Act, 1954 — Section 2(v)
High Courts20 Dec 2012
Rafeeq Vs State of Kerala and The Station Hosue Officer Vaikom Police Station
High Court Of Kerala · (2012) 12 KL CK 0071
High Courts20 Dec 2012
M/s. P.V.M. Sand Vs The Senior Geologist District Office, Department of Mining and Geology Civil Station, Thrissur-686001 and The Secretary Pananchery Grama Panchayath, Pananchery (PO) Thrissur, Pin-686001
High Court Of Kerala · (2012) 12 KL CK 0070
High Courts20 Dec 2012Allowed
Brijeesh Mohammed and Another Vs Deputy Commissioner of Customs and Others
High Court Of Kerala · (2013) 2 RCR(Civil) 370
Customs Act, 1962 — Section 142, 142(1), 142(1)(c), 142(1)(c)(ii), 28(2)Transfer of Property Act, 1882 — Section 53
High Courts20 Dec 2012Allowed
Mayilvahanam Motors Shornur Vs The Regional Transport Officer (Taxation), Palakkad, Pin-678001, The Joint Regional Transport Officer (Taxation), Ottappalam, Palakkad District-679101, The Assistant Provident Fund Commissioner Employees Provident Organisation, Kozhikode-673020 and The Kerala Motor Transport Workers Welfare Fund Board Palakkad, Office of the District Executive Officer Palakkad-678001
High Court Of Kerala · (2012) 12 KL CK 0045
High Courts20 Dec 2012Allowed
Harish K.P. Vs SBI Life Insurance Company Ltd. and Assistant Vice President (HR) SBI Life Insurance Company Ltd.
High Court Of Kerala · (2012) 12 KL CK 0028
Constitution of India, 1950 — Article 12, 226
High Courts20 Dec 2012Dismissed
Kairali Ayurvedic Health Resort Pvt. Ltd. Vs Commercial Tax Officer
High Court Of Kerala · (2013) 1 KLT 99
Kerala General Sales Tax Act, 1963 — Section 43
High Courts20 Dec 2012
Sreekamakshy Agency (P) Ltd. Vs Employees Provident Fund and Another
High Court Of Kerala · (2013) 137 FLR 963 : (2013) 2 ILR (Ker) 158 : (2013) 1 KLJ 500 : (2013) LLR 504
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts20 Dec 2012Allowed
Vipin P.V. Vs State of Kerala and Others
High Court Of Kerala · AIR 2013 Ker 67 : (2013) 1 KLJ 207
Constitution of India, 1950 — Article 141, 21, 226, 300(1), 32Government of India Act, 1858 — Section 32, 65Kerala Home Guards Act, 1960 — Section 14, 3, 6, 7
High Courts19 Dec 2012
Sahadevan and Others Vs Kampuram Sree Kurumba Bhagavathi Kshethra Paripalana Committee, K. Janardhanan and Ratnakumar
High Court Of Kerala · (2012) 12 KL CK 0112
High Courts19 Dec 2012Dismissed
Mohanan V.P., K. Satheesh Kumar, S. Premachandran Nair and T.S. Suresh Kumar Vs State of Kerala and Others
High Court Of Kerala · (2012) 12 KL CK 0111
Penal Code, 1860 (IPC) — Section 384, 471
High Courts19 Dec 2012
Manoj Vs Sweety K.A. Represented by Her Father and Guardian K.O. Antony
High Court Of Kerala · (2012) 12 KL CK 0110
Constitution of India, 1950 — Article 227
High Courts19 Dec 2012
Mr. Philip Joseph Vs Kerala State Backward Community Development Corporation Ltd., TC 27/588 Pattoor P.O., Thiruvananthapuram-35, the Tahsildar, Revenue Recovery, Nedumkandom, Pin-685 553 and the Village Officer, Kalkoonthal Village, Nedumkandom P.O., Pin-685553
High Court Of Kerala · (2012) 12 KL CK 0108