High Courts02 Nov 2012
K.P. Krishna Menon Vs Pradeep Purushothaman
High Court Of Kerala · (2012) 11 KL CK 0120
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,150 of 2,720
High Courts02 Nov 2012
John. J. Illickan Vs Smt. Sheela Philip, Smt. Rabecca Abhraham Koshi and Smt. Suja Sajan Abraham
High Court Of Kerala · (2012) 11 KL CK 0113
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 227
High Courts02 Nov 2012Dismissed
Jose Thankachan, Pullikkunnel House, Thidanadu P.O. Vs P.G. George and State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 250, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Nov 2012Dismissed
K.C. Joseph and Ajitha P.K. Vs The State Co-Operative Election Commission, The Returning Officer of Padijarathara Service Co-Operative Bank Ltd., The Electoral Officer of Padijarathra Service Co-Operative Bank Ltd. and Padinjarathara Service Co-Operative Bank Limited
High Court Of Kerala · (2012) 11 KL CK 0110
High Courts02 Nov 2012Allowed
M.v. Jose, (formerly librarian grade-iv, st. Albert''s college, ernakulam), ''manjila'' arra-a4, asariparambu road, edappally ernakulam district-682024 Vs Director Of Collegiate Education, Directorate Of Collegiate Education, Vikas Bhavan Thiruvananthapuram, PIN-695033, Deputy Director of Collegiate Education, Office of The Deputy Director of Collegiate Education, Ernakulam, Kochi-682011, Manager, St. Albert''S College, Ernakulam, Kochi-682018. and Principal, St. Albert''S College, Ernakulam, Kochi-682018
High Court Of Kerala · (2012) 11 KL CK 0068
High Courts02 Nov 2012Allowed
Madhavankutty Menon Vs Sreekumar T.
High Court Of Kerala · (2012) 11 KL CK 0065
Contract Act, 1872 — Section 56, 70
High Courts02 Nov 2012Dismissed
Madhu Babu, The Then Sub Inspector of Police, Cherthala Police Station, Madhu Nivas, Kalavoor P.O., Alappuzha District Vs Sidhardhan and State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
High Courts02 Nov 2012Dismissed
M/S. Hotel Savoy Vs M/S Malabar Aircom, SB-5.876 and 877, Alfa Cambers, South Bazar, Kannur-1.,M/S Carrier Air Conditioning and Regrigeration Ltd., 39/6641, Perumanoor, M.G. Road, (OPP. Kochin Shipyard), Cochin-682 015. and M/S. Carrier Refrigeration Pvt. Ltd. Carrier Complex, 75, Export Promotion Industrial Park, White Field, Bangalore-560 066
High Court Of Kerala · (2012) 11 KL CK 0063
High Courts02 Nov 2012Dismissed
Abdul Rahim, Ibrahim and Aziz Vs The State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts02 Nov 2012Dismissed
Abdul Hasif Vs The Director General of Police (Law and Order) Police Head Quarters, Thiruvananthapuram-695001, The Commissioner of Police, Kochi City, Ernakulam-682031, The Sub Inspector of Police Panangad Police Station Ernakulam District-682031 and Nizar Thaiparambil House, R.R. Road, Vyttila P.O. Ernakulam District-682024
High Court Of Kerala · (2012) 11 KL CK 0046
Constitution of India, 1950 — Article 226
High Courts02 Nov 2012Dismissed
Christurajan @ Rajan, Puthuval Kayalvaram Veedu, Perumankara, Perinad Village Kollam Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 27, 379Penal Code, 1860 (IPC) — Section 34, 380, 457, 461
High Courts02 Nov 2012
Mary James Vs Saraswathy Amma Nair, K.S. Babu, K.S. Manoj Nair and Shijo T. James
High Court Of Kerala · (2012) 11 KL CK 0037
High Courts02 Nov 2012
Navabharat Vignan Trust and Others Vs Nasihudeen and Others
High Court Of Kerala · (2013) 1 KLJ 230
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 2 Rule 3
High Courts02 Nov 2012Dismissed
AJI C.K. Vs The Executive Engineer Public Works Department (Roads Division) Ernakulam-682031, The Assistant Executive Engineer Public Works Department (Roads Sub Division), Aluva Ernakulam District-683101 and The Assistant Engineer Public Works Department (Roads Section), Angamaly Ernakulam District-683572
High Court Of Kerala · (2012) 11 KL CK 0009
High Courts01 Nov 2012
State of Kerala Vs Francis
High Court Of Kerala · (2013) 1 KLJ 140 : (2012) 4 KLT 722
Constitution of India, 1950 — Article 12, 14, 226, 4
High Courts01 Nov 2012Dismissed
Haneefa Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 673 : (2012) 4 KLT 583 : (2013) LabIC 823
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 2(b)Constitution of India, 1950 — Article 14, 141, 16, 16(1), 233Representation of the People Act, 1951 — Section 11(2), 123(5)
High Courts01 Nov 2012
Jerome and Joseph Vs State of Kerala and Sub Inspector of Police Mannancherry Police Station Alappuzha
High Court Of Kerala · (2012) 11 KL CK 0203
Penal Code, 1860 (IPC) — Section 294(b), 308, 324, 34
High Courts01 Nov 2012
Kelan Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts01 Nov 2012
Dr. (Mrs.) Shanta Madhavan Vs Greater Cochin Development Authority
High Court Of Kerala · (2012) 11 KL CK 0199
High Courts01 Nov 2012
Deepu S., Proprietor, Deepu Blue Metals, Malayam, Malayinkizh, Thiruvananthapuram District Vs Intelligence Officer, Squad No. VII, Commercial Taxes, Neyyattinkara, Thiruvananthapuram District-695121, Commercial Tax Officer, Neyyattinkara, Thiruvananthapuram-695121 and The Deputy Commissioner (Appeals), Commercial Taxes, Thiruvananthapuram-695033
High Court Of Kerala · (2012) 11 KL CK 0196
Kerala Value Added Tax Act, 2003 — Section 67