High Courts15 Nov 2012Dismissed
Muraleedharan Vs Sunitha
High Court Of Kerala · (2012) 11 KL CK 0124
Hindu Marriage Act, 1955 — Section 13(1)(1a)(1b)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,146 of 2,720
High Courts15 Nov 2012Allowed
Shiji Vs Thankachan, The Oriental Insurance Co. Ltd. and The Managing Director KSRTC
High Court Of Kerala · (2012) 11 KL CK 0023
High Courts15 Nov 2012
Shylaja. P.V., Dheeraj Variar, Vaisak Variar and Madhavikutty Varassiar Vs Muhammed Paijas K.P., C.P. Rasheed and M/S. New India Assurance Company Limited
High Court Of Kerala · (2012) 11 KL CK 0022
High Courts15 Nov 2012
K.S. Reghunathan Nair, Kolathumaliyil Veedu, Panayakuzhippu, Kottayam - 1 (Now Residing at Kakkanattu House, Mangalam Kalungu Junction, Ettumanoor Vs Vasudevan, Keecheriyil Veedu, Lalsadanam, Ponkunnam P.o. and State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts15 Nov 2012
Rajitha, Ayana. R. Chithran (Represented by the Ist Appellant-Mother And Guardian) and Chithra. R. Chithran (Minor Represented by the Ist Appellant-Mother and Guardian) Vs Vijayachandan and The Divisional Manager, National Insurance Co. Ltd.
High Court Of Kerala · (2012) 11 KL CK 0004
High Courts15 Nov 2012
Gopan Vs Lalji P and the United India Insurance Company
High Court Of Kerala · (2012) 11 KL CK 0002
High Courts14 Nov 2012Allowed
Shreeji Transport Services (P) Vs Commissioner of Excise and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 226 : (2013) 1 KLT 272
Customs Act, 1962 — Section 57, 58, 59, 62, 67
High Courts14 Nov 2012
K.P. George Vs State of Kerala and Others
High Court Of Kerala · (2013) 1 KLJ 113
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 34, 406, 420, 468
High Courts14 Nov 2012
N.C Usha Vs K.M. Manhu Umma and K. Sunder Raj
High Court Of Kerala · (2012) 11 KL CK 0207
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(v)
High Courts14 Nov 2012Dismissed
Sundari. C.K. and Others Vs Director of Health Services, General Hospital Junction, General Post Office Thiruvananthapuram-695035
High Court Of Kerala · (2012) 11 KL CK 0187
High Courts14 Nov 2012Dismissed
Malabar Gold Private Limited Vs Commercial Tax Officer Circle III, Commissioner of Central Excise and Customs Calicut Commissionerate and State of Kerala
High Court Of Kerala · (2012) 4 KLT 907 : (2013) 29 STR 119 : (2013) 38 STT 606 : (2013) 58 VST 191
Constitution of India, 1950 — Article 366(29A)(d), 66(29A)Finance Act, 1994 — Section 2(xliii), 2(xx), 6, 6(1), 6(1)(c)
High Courts14 Nov 2012Dismissed
Sasi Tharoor Vs State of Kerala
High Court Of Kerala · (2013) 2 Crimes 555 : (2013) 1 ILR (Ker) 711 : (2013) 1 KLJ 181 : (2012) 4 KLT 879
Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(1), 246, 482, 91Evidence Act, 1872 — Section 162, 165, 57Prevention of Insults to National Honour Act, 1971 — Section 3
High Courts14 Nov 2012Allowed
Pramod Vidyandhar Panicker Vs Bindu Pramod Panicker and Another
High Court Of Kerala · (2013) 1 KLJ 460 : (2013) 2 RCR(Civil) 215
Family Courts Act, 1984 — Section 7Guardians and Wards Act, 1890 — Section 19, 7, 9
High Courts14 Nov 2012
Sreyas Marketing Vs Chief Electrical Inspector
High Court Of Kerala · (2013) 2 KLJ 322 : (2013) 1 KLT 277
Bureau of Indian Standards Act, 1986 — Section 2Electricity Act, 2003 — Section 162, 176, 176(2)(x), 177, 2(3)
High Courts14 Nov 2012
Seena K Vs Kerala State Electricity Board, Pushpa. T., Executive Engineer, Kerala State Electricity Board, Transmission Circle, Malappuram-673001 and Sreekumar, Executive Engineer, Kerala State Electricity Board
High Court Of Kerala · (2012) 11 KL CK 0024
High Courts14 Nov 2012
Raju Joseph Vs M/S. Ponoth Shopping Complex Kaloor
High Court Of Kerala · (2012) 11 KL CK 0021
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(4)(i)
High Courts12 Nov 2012
Jiji Joseph Vs Tomy Ignatius
High Court Of Kerala · (2013) CriLJ 828 : (2013) 1 KLJ 105 : (2012) 4 KLT 713
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173(8), 195, 482Penal Code, 1860 (IPC) — Section 120B, 182, 201, 203, 34
High Courts12 Nov 2012Dismissed
Kerala State Wakf Board Vs Kasam Moosa Sait Wakf-alal-aulad
High Court Of Kerala · (2013) 1 KLT 813
Waqf Act, 1995 — Section 3(r), 3(r)(iii)
High Courts12 Nov 2012Dismissed
Adarsh. P. Vs State of Kerala and Principal Secretary to Government
High Court Of Kerala · (2012) 11 KL CK 0127
High Courts12 Nov 2012
Mary Varghese and Another Vs Gijo George Varghese and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 597 : (2013) 1 KLJ 203 : (2013) 2 SCT 532
Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 20, 21