High Courts03 Dec 2012
Rajan Pillai Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 446
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,140 of 2,720
High Courts03 Dec 2012Dismissed
P.G. Mani and Others Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2013) 255 CTR 442
Income Tax Act, 1961 — Section 143, 147, 234A, 234B, 234C
High Courts03 Dec 2012
Integrated Finance Co. Ltd. Vs Thomas
High Court Of Kerala · (2013) CriLJ 3709 : (2013) 1 KLT 118
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 244Penal Code, 1860 (IPC) — Section 120B, 34, 405, 409, 420
High Courts03 Dec 2012Allowed
Soman Vs Commissioner for Workmen''s Compensation
High Court Of Kerala · (2013) 1 KLJ 606 : (2013) 1 KLT 428 : (2013) LabIC 1816
Workmens Compensation Act, 1923 — Section 23, 24, 25
High Courts01 Dec 2012Dismissed
Abdul Kalam Vs Jose
High Court Of Kerala · (2013) 3 KLJ 89 : (2013) 2 KLT 920
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts01 Dec 2012
K.K. Sebastian Anathanam, 142, Kuriens Road, Chembumukku, Thrikkakara P.O. Kochi-682021 Vs State of Kerala and Others
High Court Of Kerala · (2012) 12 KL CK 0096
Kerala Survey And Boundaries Act, 1961 — Section 6(1)
High Courts01 Dec 2012
Sali Damodaran Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0055
Immoral Traffic (Prevention) Act, 1956 — Section 3(1), 4(1), 5(1)
High Courts01 Dec 2012
Salam V.H. and Nizar A. Vs State of Kerala
High Court Of Kerala · (2012) 12 KL CK 0054
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts01 Dec 2012Allowed
Dr. Rekha Gopakumar Vs State of Kerala and Others
High Court Of Kerala · (2013) CriLJ 1650 : (2013) 1 KLJ 30 : (2012) 4 KLT 990
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 107Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2(p), 3
High Courts30 Nov 2012
Valsamma and Others Vs Abraham and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 278 : (2013) 1 KLT 228
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 39 Rule 2AConstitution of India, 1950 — Article 141
High Courts30 Nov 2012
Venu (Ist Accused in CC 142/2001 of JFMC II, Punalur) and Vijayan (3rd Accused in CC 142/2001 of JFMC II, Punalur) Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0221
Kerala Forest Act, 1961 — Section 27(1)(e)(iii), 27(1)(e)(iv), 27(1)(e)(v), 69
High Courts30 Nov 2012Dismissed
Benny Abraham Vs P.B. Lissy
High Court Of Kerala · (2012) 11 KL CK 0220
Civil Procedure Code, 1908 (CPC) — Section 152, 153Constitution of India, 1950 — Article 227
High Courts30 Nov 2012
Pulikkaparambil Rajula Vs Sub Inspector of Police, Tirurangadi Police Station, Thirurangadi, Malappuram District-676101 and Mulleladakkal Mohammed Ali
High Court Of Kerala · (2012) 11 KL CK 0214
Constitution of India, 1950 — Article 227
High Courts30 Nov 2012
Ponnamma Vs The Deputy Superintendent of Police, Punalur, Pin-691305 and Others
High Court Of Kerala · (2012) 11 KL CK 0213
High Courts30 Nov 2012
Kunhayammu Haji Vs The State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0212
Penal Code, 1860 (IPC) — Section 279, 337
High Courts30 Nov 2012Dismissed
Janaki Vs State of Kerala and The Excise Inspector, Parappanangadi
High Court Of Kerala · (2012) 11 KL CK 0211
Kerala Abkari Act, 1077 — Section 55(g)
High Courts30 Nov 2012
James Chennattu Vs Vekkechalil Mathew
High Court Of Kerala · (2012) 11 KL CK 0210
High Courts30 Nov 2012Dismissed
K. Amirkutty Vs State of Kerala and Another
High Court Of Kerala · (2013) 2 ILR (Ker) 62 : (2013) 1 KLJ 503 : (2013) 2 SCT 595 : (2013) 3 SLJ 76
Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 10, 14
High Courts30 Nov 2012
Abdul Rahiman Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 893 : (2013) 1 ILR (Ker) 183 : (2013) 1 KLJ 176 : (2012) 4 KLT 901
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 173(8), 188, 204Penal Code, 1860 (IPC) — Section 4, 403, 406, 420