High Courts30 Nov 2012Allowed
Aji @ Ajith Kumar Vs State of Kerala
High Court Of Kerala · (2013) 2 ILR (Ker) 22
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 232, 313Penal Code, 1860 (IPC) — Section 302, 84
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,141 of 2,720
High Courts30 Nov 2012
Hydrali Vs State of Kerala
High Court Of Kerala · (2013) 1 KLT 39
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Nov 2012
Swapna Jestus, K. Vs Secretary, Pulpally Grama Panchayat and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 534 : (2013) 1 KLJ 467 : (2013) 1 KLT 444
High Courts29 Nov 2012Dismissed
Maranalloor Grama Panchayat and Secretary, Maranalloor Grama Panchayat Vs Sujith. Y. and Others
High Court Of Kerala · (2012) 11 KL CK 0219
High Courts29 Nov 2012Dismissed
K.L. Rajendran Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 409
High Courts29 Nov 2012
K. Gangadharan @ Gangan Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts29 Nov 2012Dismissed
Anju Paul Pollayil House, Kakkad P.O., Puthuppadi Calicut District and Aparna Muralidharan, Nandanam, Thekkenbengalam Road, Bengalam P.O. Neeleswar VIA, Kasaragode District Vs The Government of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0216
Constitution of India, 1950 — Article 226
High Courts29 Nov 2012Dismissed
Manager, T.K. Madhava Memorial U.P. School Vs State of Kerala and Another
High Court Of Kerala · (2013) 1 KLJ 735
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, Order 47 Rule 1Constitution of India, 1950 — Article 142, 226Kerala Land Acquisition Act, 1961 — Section 3(1)
High Courts29 Nov 2012Allowed
District Registrar Vs Bahuleyan
High Court Of Kerala · (2013) 2 ILR (Ker) 674 : (2013) 1 KLT 831
Kerala Stamp Act, 1959 — Serial No. 42(ii)
High Courts29 Nov 2012
Omana Thomas Vs State of Kerala Local Self Government Department Government Secretariat, Thiruvananthapuram 1 and The Secretary, Alagappa Nagar Grama Panchayat, Alagappa Nagar P.O., Thrissur District 680302 Addl. 3 Abeesh Kumar
High Court Of Kerala · (2012) 11 KL CK 0095
High Courts29 Nov 2012
Sugunan Vs State of Kerala and Station House Officer
High Court Of Kerala · (2012) 11 KL CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 482Penal Code, 1860 (IPC) — Section 326, 452
High Courts29 Nov 2012
Rukmini, Madhava Shenoy and Srinivasa Shenoy Vs B. Susheela Pai and Others
High Court Of Kerala · (2012) 11 KL CK 0093
Kerala Land Reforms Act, 1963 — Section 103
High Courts29 Nov 2012Allowed
Sauda Beevi Vs Subaida Pareeth
High Court Of Kerala · (2012) 4 KLJ 868 : (2012) 4 KLT 832
Evidence Act, 1872 — Section 73Kerala Panchayat Raj Act, 1994 — Section 102(1)(d)(iii), 104, 104(a), 113, 73
High Courts29 Nov 2012Dismissed
Judish Vs St. Jude''s Shrine
High Court Of Kerala · (2012) 4 KLT 995
Kerala Panchayat Raj Act, 1994 — Section 166, 235A, 235B, 235F, 235P
High Courts28 Nov 2012Allowed
Jahangeer Vs State of Kerala
High Court Of Kerala · (2013) 1 KLT 210
Criminal Procedure Code, 1973 (CrPC) — Section 25AInsolvency Act, 1955 — Section 16, 59, 61Penal Code, 1860 (IPC) — Section 177, 34, 409, 420, 465
High Courts28 Nov 2012
Abdul Samad C.A. and Mrs. Kamar Jahan Vs Ritha and State
High Court Of Kerala · (2012) 11 KL CK 0145
Protection of Women From Domestic Violence Act, 2005 — Section 12, 31
High Courts28 Nov 2012
P.K. Gopalakrishnan Vs The Deputy Tahsildar (Revenue Recovery) and Syndicate Bank
High Court Of Kerala · (2012) 11 KL CK 0143
High Courts28 Nov 2012Dismissed
Omanakuttan Pillai Vs The State of Kerala and The Forest Range Officer, Pathanapuram
High Court Of Kerala · (2012) 11 KL CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Nov 2012Dismissed
Narayanan and Deepalayam Veettil @ Puthra Vs State of Kerala
High Court Of Kerala · (2013) 1 ILR (Ker) 377 : (2013) 1 KLJ 15
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 67, 73Penal Code, 1860 (IPC) — Section 465, 468, 471
High Courts28 Nov 2012Allowed
Mohan Nair Vs The Excise Inspector, Konni Range and The State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 428