High Courts19 Dec 2012Allowed
Anil Kumar Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0106
Penal Code, 1860 (IPC) — Section 498(A)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,136 of 2,720
High Courts19 Dec 2012Allowed
Chandrasekharan C.K. Alias Babu Vs State of Kerala, Public Prosecutor High Court of Kerala at Ernakulam
High Court Of Kerala · (2012) 12 KL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts19 Dec 2012
Baby. K. Nair Vs The Authorised Officer, the South Indian Bank Limited, Regional Office, Info Park Road, Rajagiri Valley P.O., Kakkanad-Kochi-682039, The Manager, South Indian Bank Limited, Muvatupuzha Branch, T.B. Junction, M.C. Road, Muvattupuzha-684321, M/s. Vibha Choclates (P) Limited, Kerala Industrial Infrastructure Development Corporation Small Industries Park, Nellad, Cochin-682034 and Binoj Bhaskar, Managing Director, M/s. Vibha Choclates (P) Limited, ''''Thushara'''', Pattithara, Thrithala, Palakkad-679534
High Court Of Kerala · (2012) 12 KL CK 0104
High Courts19 Dec 2012Dismissed
Podiyan Vs State of Kerala and Another
High Court Of Kerala · (2013) 1 KLJ 532 : (2013) 1 KLT 538
Criminal Procedure Code, 1973 (CrPC) — Section 386(b)(i), 401Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 119(2), 345
High Courts19 Dec 2012
Shaji Mathew Vs Hindustan Newsprint Ltd. and Gopinathan K., The Hod(FDP) (Bage No. 1145) Hindustan Newsprint Limited
High Court Of Kerala · (2012) 12 KL CK 0061
Constitution of India, 1950 — Article 14, 19(1)(g), 21, 226
High Courts19 Dec 2012Dismissed
Railway First Class Season Ticket Passengers Association, I. Arunjith, Dr. Sreelatha and Dr. Anu Augustine Vs Union of India and Others
High Court Of Kerala · (2013) 1 KLJ 457 : (2013) 1 KLT 254
Railways Act, 1989 — Section 50
High Courts19 Dec 2012
Mary Matha Education Society, R. Murugan and Premakumari Alias Prema Murugan Vs Wilson Lazer and Others
High Court Of Kerala · (2012) 12 KL CK 0059
High Courts19 Dec 2012Dismissed
P.S. Babu, Proprietor, Enpy Enterprises, Neelamkavil House, P.O. Chittattukara, Thrissur Vs Controller of Administration, Kerala State Council for Science, Technology and Environment Sastra Bhavan, Pattom, Thiruvananthapuram, Pin: 695004
High Court Of Kerala · (2012) 12 KL CK 0046
High Courts19 Dec 2012Dismissed
Jaseentha Vs State of Kerala and Others
High Court Of Kerala · (2012) 12 KL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(1), 245(1)Penal Code, 1860 (IPC) — Section 323, 341, 354, 380, 427
High Courts19 Dec 2012
Lakshmy Surendran Vs Surendran Narayanan
High Court Of Kerala · (2013) 3 DMC 144 : (2013) 1 ILR (Ker) 241 : (2013) 1 KLT 340
Constitution of India, 1950 — Article 227
High Courts19 Dec 2012Dismissed
Philip, C. No. 3166, Central Prison, Trivandrum Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 300, 313, 428Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 106, 302
High Courts17 Dec 2012Allowed
Roopakala Prasad and Others Vs U.G.C. and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 118 : (2013) LabIC 2305
Constitution of India, 1950 — Article 14, 16, 309University Grants Commission Act, 1956 — Section 12, 12A, 12A(2)(d), 14, 2
High Courts17 Dec 2012
Mohammed Sajith Vs Local Registrar of Marriages (Common)
High Court Of Kerala · (2013) 1 KLT 182
High Courts17 Dec 2012Allowed
Synudheen Vs State of Kerala
High Court Of Kerala · (2013) 1 KLJ 453 : (2013) 1 KLT 221
Transfer of Registry Rules, 1966 — Rule 3(vi)
High Courts14 Dec 2012Dismissed
Satheesh Kumar Vs State of Kerala
High Court Of Kerala · (2013) 2 ILR (Ker) 526 : (2013) 2 KLT 331
Central Sales Tax Act, 1956 — Section 2(h), 9(2)Kerala General Sales Tax Act, 1963 — Section 7Kerala Value Added Tax Act, 2003 — Section 10, 67, 67(c), 71, 8
High Courts14 Dec 2012
Mohammed Abdul Kareem Faisal Vs Balakrishna Menon and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 233
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482
High Courts14 Dec 2012
Unnikrishnan Nair Vs State of Kerala
High Court Of Kerala · (2013) 1 KLT 30
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 174, 195(1)(a), 195(1)(b)(i)Penal Code, 1860 (IPC) — Section 182, 194, 195, 195A, 306
High Courts14 Dec 2012
Abdul Saleem Vs Fousiya
High Court Of Kerala · (2013) CriLJ 1820 : (2013) 1 DMC 576 : (2013) 1 KLT 20
Criminal Procedure Code, 1973 (CrPC) — Section 399, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts14 Dec 2012Allowed
Seline Vs Mary Varghese and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 372
Easements Act, 1882 — Section 4Kerala Court Fees and Suits Valuation Act, 1959 — Section 25(b), 27(a)