High Courts14 Dec 2012Allowed
Vijayan Vs Lakshmi
High Court Of Kerala · (2013) 1 KLT 94
Evidence Act, 1872 — Section 73Kerala Panchayat Raj Act, 1994 — Section 102(d)(iii)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,137 of 2,720
High Courts14 Dec 2012Dismissed
St. George Syrian Church Vs Revenue Divisional Officer and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 385
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(1), 482
High Courts14 Dec 2012
M/s. Cannanore Drug House Vs Cheriya Melat Abdul Azeez
High Court Of Kerala · (2013) 3 KLJ 204 : (2013) 2 RCR(Rent) 69
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts14 Dec 2012
Mohammed Abdul Kareem Faisal Vs Balakrishna Menon
High Court Of Kerala · (2013) 1 KLT 49
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482
High Courts14 Dec 2012
Paul Vs State of Kerala
High Court Of Kerala · (2013) 1 KLJ 469
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 106
High Courts13 Dec 2012
Sareena, O.P. Vs State of Kerala
High Court Of Kerala · (2013) 2 BC 273 : (2013) 2 BC 267 : (2013) 1 ILR (Ker) 537 : (2013) 2 RCR(Criminal) 360
Criminal Procedure Code, 1973 (CrPC) — Section 354(1)(d), 389(1), 389(3), 436, 437Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Dec 2012Dismissed
Jessy Vs Alex Eapen and Another
High Court Of Kerala · (2013) 2 ILR (Ker) 16 : (2013) 2 KLT 16 : (2013) 2 RCR(Rent) 316
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 12(3), 21
High Courts13 Dec 2012Dismissed
Mr. V. Krishnakumar Panicker Vs Mrs. Saroja Menon and State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Dec 2012Dismissed
Rev. Fr. N.K. Yacob, Rev. Fr. Thomas, Shaji and Biju Vs Rev. Fr. Baby Paul, Thomas Mar Dioniysius and Geevarghese Ramban
High Court Of Kerala · (2012) 12 KL CK 0037
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 100, 92, 92(1)
High Courts12 Dec 2012
Suchitra Madhusoodhanan Vs Naveen R. Nair
High Court Of Kerala · (2013) 1 KLT 70
Guardians and Wards Act, 1890 — Section 9
High Courts12 Dec 2012
Justice (Retd.) C.N. Ramachandran Nair Vs Bar Council of Kerala
High Court Of Kerala · (2013) 1 KLT 89
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 220(2)
High Courts11 Dec 2012Allowed
Chandra Gopi Vs U.K. Gopalakrishnan
High Court Of Kerala · (2013) 1 KHC 174
High Courts11 Dec 2012
Punjab National Bank Vs M/S. ABC Flooring Materials and Others
High Court Of Kerala · (2012) 12 KL CK 0103
High Courts11 Dec 2012
Lathakumary S Vs Authorized Officer/Chief Manager Syndicate Bank, Regional Office Thiruvananthapuram 695001
High Court Of Kerala · (2012) 12 KL CK 0102
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
High Courts11 Dec 2012Dismissed
L. John Vs Tamilnadu Mercantile Bank Ltd. and The Authorized Officer, Tamilnadu Mercantile Bank Ltd.
High Court Of Kerala · (2012) 12 KL CK 0101
High Courts11 Dec 2012
Athanaseri Muhammed Vs The Sub Inpsector of Police, Area Code and State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0100
Penal Code, 1860 (IPC) — Section 34, 379Post Office Act, 1898 — Section 4(1)
High Courts11 Dec 2012
Dr. M.S. Maya Vs S. Vijayamadhavan Panicker
High Court Of Kerala · (2012) 12 KL CK 0099
High Courts11 Dec 2012
Sasikala Vs State of Kerala, The Deputy Tahsildar (RR) and The Village Officer
High Court Of Kerala · (2012) 12 KL CK 0050
Revenue Recovery Act, 1890 — Section 7
High Courts11 Dec 2012Allowed
Prathipal Vs State of Kerala
High Court Of Kerala · (2013) 1 KLT 69
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452
High Courts11 Dec 2012
Member Secretary (HRACC) and Others Vs Emerald Regency and Others
High Court Of Kerala · (2013) 1 KLJ 244 : (2013) 1 KLT 264