High Courts28 Nov 2012Allowed
Mathew Thomas Represented By His Power of Attorney Holder David N. Mathew Vs K.S. Valsamma @ Valsamma Philip and K.S. Bindu @ Bindu Thomas
High Court Of Kerala · (2012) 11 KL CK 0138
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,142 of 2,720
High Courts28 Nov 2012Dismissed
Mani Nair Vs The Revenue Divisional Officer/Sub Divisional Magistrate Fort Kochi-682001, Babu Chirackal House, Asokapuram, Aluva 683101 and Thankamani
High Court Of Kerala · (2012) 11 KL CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2)
High Courts28 Nov 2012
N. Vasava Panicker, Secretary, Piravanthur Service Co-Operative Bank Ltd. Piravanthoor Vs S. Sasikalakumari, Valuthundi Kizhakke Puthen Veedu, Paimanathoor in Vambala Muri Piravanthoor Village and Others
High Court Of Kerala · (2012) 11 KL CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 173(8), 210, 245(1)Penal Code, 1860 (IPC) — Section 201, 34, 403, 405, 409
High Courts28 Nov 2012
Santhosh Club Karimanoor and V.K. Thankappan Vs V.V. Philip and Others
High Court Of Kerala · (2012) 11 KL CK 0100
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts28 Nov 2012Dismissed
Santhosh Nair, Mohanan and Suresh Samuel Vs Kerala State
High Court Of Kerala · (2012) 11 KL CK 0099
Kerala Abkari Act, 1077 — Section 55(a)
High Courts28 Nov 2012Dismissed
Sasidharan Nair @ Mani Vs State of Kerala and The Sub Inspector of Police, Varkala Police Station
High Court Of Kerala · (2012) 11 KL CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 174, 482Penal Code, 1860 (IPC) — Section 304
High Courts28 Nov 2012
Tijo Thomas Vs The State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0096
High Courts28 Nov 2012
The Executive Engineer, IIP Division No. II Chalakkudy, Thrissur District, Pin 680307, The Assistant Executive Engineer, Public Works Department, Roads Sub Division, Aluva, Ernakulam District, Pin 683101 and The Assistant Engineer, Public Works Department, Roads Section, Angamaly, Ernakulam District, Pin 683572 Vs Joemon Joseph
High Court Of Kerala · (2012) 11 KL CK 0090
High Courts28 Nov 2012Dismissed
Cheriparamban Mujeebrehiman Vs The State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 380, 457, 461
High Courts28 Nov 2012
Gangadharan Nair Vs Gopalakrishnan Nair, Ramani and The State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0088
High Courts28 Nov 2012
Indian Pentecostal Church of God Vs State of Kerala and The Tahsildar
High Court Of Kerala · (2012) 11 KL CK 0087
Kerala Building Tax (Amendment) Act, 1980 — Section 3(1)(b)
High Courts28 Nov 2012
United India Insurance Co. Ltd. Vs M. Usman Haji and Others
High Court Of Kerala · (2013) 1 KLJ 167
Motor Vehicles Act, 1988 — Section 163A, 165, 166Penal Code, 1860 (IPC) — Section 279, 304
High Courts27 Nov 2012Dismissed
Somasekharan Vs Kerala State Housing Board
High Court Of Kerala · (2013) 1 KLT 87
Kerala Revenue Recovery Act, 1968 — Section 74
High Courts27 Nov 2012Dismissed
IATA Agents Association of India and Another Vs Union of India and Others
High Court Of Kerala · (2013) 1 KLJ 55
Aircraft Act, 1934 — Section 11, 2(ab), 5, 5(2), 5(2)(ab)Airports Economic Regulatory Authority of India Act, 2008 — Section 13Constitution of India, 1950 — Article 226
High Courts27 Nov 2012Dismissed
Ranadevan @ Unni and Another Vs A.K. Subramannyan and Others
High Court Of Kerala · (2013) 137 FLR 389 : (2013) 1 KLJ 473 : (2013) 3 SCT 439
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 2(k), 25E(ii), 33, 33A
High Courts27 Nov 2012Dismissed
Indira Vs Kunhimangalam Grama Panchayat
High Court Of Kerala · (2012) 4 KLT 914
Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 2(j)Kerala Panchayat Raj Act, 1994 — Section 204
High Courts27 Nov 2012
HDFC Bank Ltd. Vs Intelligence Officer (IB), Department of Commercial Taxes and Another
High Court Of Kerala · (2013) 58 VST 43
Kerala General Sales Tax Act, 1963 — Section 5AKerala Value Added Tax Act, 2003 — Section 67(1), 94
High Courts23 Nov 2012Disposed Off
Jacob George (Dr.) Vs M/s. MINKK International LLC, USA
High Court Of Kerala · (2016) 2 KHC 763
Arbitration and Conciliation Act, 1996 - Section 11(6), Section 2(f)