COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,139 of 2,720

High Courts05 Dec 2012

Gopi Chakunnath Nair Vs Kerala State Electricity Board, The Consumer Grievance Redressal Forum and The Assistant Engineer, Electrical Section, Kerala State Electricity Board

High Court Of Kerala · (2012) 12 KL CK 0092

Electricity Act, 2003 — Section 126, 127, 135(1A)

Read judgment

High Courts05 Dec 2012Dismissed

Kadakkal Educational Trust Vs Commissioner of Income Tax

High Court Of Kerala · (2013) 213 TAXMAN 7

Income Tax Act, 1961 — Section 10(23A), 10(23C)(vi), 12(AA)(b)(ii), 12A

Read judgment

High Courts05 Dec 2012Dismissed

Karam Veettil Parukutty Amma Vs Muhammedkutty

High Court Of Kerala · (2013) 1 ILR (Ker) 363

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1, 1(3), 11, 11(2)(b), 11(3)Kerala Panchayat Raj Act, 1994 — Section 3, 4, 4(2)Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts05 Dec 2012

Joshi P. Mathew Vs Deputy Commissioner of Income Tax

High Court Of Kerala · (2013) 214 TAXMAN 267

Income Tax Act, 1961 — Section 132, 132(8), 153A, 158BC

Read judgment

High Courts05 Dec 2012

Girish Kurup Vs State of Kerala and Others

High Court Of Kerala · (2013) 138 FLR 299 : (2013) LabIC 335 : (2013) LLR 578

Read judgment

High Courts05 Dec 2012Dismissed

Akbar Shan @ Akbar Vs Director General of Police Trivandrum-695001 and Others

High Court Of Kerala · (2012) 12 KL CK 0036

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Dec 2012

P.C. Jolly Vs The Secretary, Kerala State Housing Board Kerala State Housing Board Thiruvananthapuram-695001, The Accounts Officer, Kerala State Housing Board, Branch Office Kothamangalam, Ernakulam District-686693 and The Tahsildar (RR), Muvattupuzha Taluk, Muvattupuzha Ernakulam District-686661

High Court Of Kerala · (2012) 12 KL CK 0035

Read judgment

High Courts05 Dec 2012

Ponnan Chellappan and Others Vs Ambrose Ernose, Parambuthottathu Valiyavila Veedu, Ayira Desom Karode Village 695506 and Others

High Court Of Kerala · (2012) 12 KL CK 0034

Read judgment

High Courts05 Dec 2012

Sandhya M Vs University of Kerala and Others

High Court Of Kerala · (2012) 12 KL CK 0033

Read judgment

High Courts05 Dec 2012

Sharath V.S. Vs The Chair Person Pg Admissions, National Institute of Technology Calicut. 673018 and The Controller of Examinations, Mahatma Gandhi University, Priyadarshini Hills P.O. Kottayam 686560

High Court Of Kerala · (2012) 12 KL CK 0032

Read judgment

High Courts05 Dec 2012Dismissed

Sunitha Vs The Director General of Police Head Quarters, Thiruvananthapuram 695001 and Others

High Court Of Kerala · (2012) 12 KL CK 0031

Constitution of India, 1950 — Article 226Kerala Police Act, 1960 — Section 57Penal Code, 1860 (IPC) — Section 363

Read judgment

High Courts05 Dec 2012Allowed

Vijayan Vs Akhil @ Vishnu and Others

High Court Of Kerala · (2012) 12 KL CK 0030

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Dec 2012Dismissed

Parukutty Amma Vs Muhammedkutty

High Court Of Kerala · (2013) 1 KLT 140 : (2013) 1 RCR(Rent) 308

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1, 1(3), 11, 11(2)(b), 11(3)Kerala Panchayat Raj Act, 1994 — Section 3, 4, 4(2)Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts05 Dec 2012

Ahammedkutty Vs State of Kerala

High Court Of Kerala · (2013) 1 KLT 158

Read judgment

High Courts04 Dec 2012

Santhosh K. Thomas Vs Usha Suresh

High Court Of Kerala · (2013) 1 KLT 767

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2)(b), 11(2)(h), 11(3), 12

Read judgment

High Courts04 Dec 2012

Sreekala and Another Vs State of Kerala

High Court Of Kerala · AIR 2013 Ker 24

Read judgment

High Courts03 Dec 2012Dismissed

Sadanandan Kutty Vs The Circle Inspector of Police, City Traffic Police Station, Kozhikode and State of Kerala

High Court Of Kerala · (2012) 12 KL CK 0098

Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338

Read judgment

High Courts03 Dec 2012Dismissed

Sree Gokulam Chit Finance Co. Pvt. Ltd. Vs Sathar A. and State of Kerala

High Court Of Kerala · (2012) 12 KL CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts03 Dec 2012Allowed

Chellamma Vs State of Kerala, The District Collector The District Magistrate, The City Commissioner of Police and The Sub Inspector of Police, Kottiyam Police Station

High Court Of Kerala · (2012) 12 KL CK 0056

Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 12, 2(o)(ii), 3Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20

Read judgment

High Courts03 Dec 2012

Sreekanth, ''Pushpavilasam'', Mahattikkavala, Padinjattussery, Kaviyoor VIA, Pathanamthitta District Vs The State of Kerala and Mr. Sankar

High Court Of Kerala · (2012) 12 KL CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308

Read judgment