High Courts01 Nov 2012
Ahammed Koya Vs The State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0195
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,151 of 2,720
High Courts01 Nov 2012Dismissed
Kerala State Electricity Board Vs S. Pushpa Kumari Residing at Charuvilakathu Veedu, Alamkuzhi Uriyacode P.O.
High Court Of Kerala · (2012) 11 KL CK 0194
Telegraph Act, 1885 — Section 10(D), 16(2)
High Courts01 Nov 2012Allowed
State of Kerala and Others Vs Francis M.A.
High Court Of Kerala · (2013) 1 ILR (Ker) 923
Constitution of India, 1950 — Article 12, 14, 226
High Courts01 Nov 2012
Sheeba and Others Vs P. Balakrishnan Nair and Another
High Court Of Kerala · (2013) 2 ACC 236
High Courts01 Nov 2012
P.V. Joseph @ Benny Vs A. Abdul Rahiman and Others
High Court Of Kerala · (2013) 2 ACC 149
High Courts01 Nov 2012
Mini Thomas Vs The Deputy Collector and Chief Revenue Officer, Kerala State Housing Board and The Deputy Tahsildar (RR), Kerala State Housing Board
High Court Of Kerala · (2012) 11 KL CK 0176
High Courts01 Nov 2012
Mohammed Ali and Abdul Sathar Vs Palakkad Municipality
High Court Of Kerala · (2012) 11 KL CK 0165
High Courts01 Nov 2012Allowed
Minimal, H.S.A. (MAL), K.P.S.M.M.H.S. Varode, Krishnavihar, Palappuram P.O., Ottapalam Vs State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0163
High Courts01 Nov 2012
K. Rajamohanan Vs The New India Assurance Co. Ltd.
High Court Of Kerala · (2013) 2 ACC 121
High Courts01 Nov 2012
K.R. Santhosh Kumar Vs The Kerala Water Authority, The Assistant Executive Engineer Water Supply Project Sub Division Kerala Water Authority Irinjalakuda 680121 and The Executive Engineer. Kerala Water Authority Irinjalakuda 680121
High Court Of Kerala · (2012) 11 KL CK 0153
High Courts01 Nov 2012
Ahammed Vs Kunhipathumma
High Court Of Kerala · (2012) 4 KLT 577
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7
High Courts01 Nov 2012
Modern Laboratories Vs Drugs Inspector
High Court Of Kerala · (2013) CriLJ 831 : (2012) 4 KLJ 638 : (2012) 4 KLT 580
Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 27(d), 32, 32ACriminal Procedure Code, 1973 (CrPC) — Section 244, 319, 32, 482
High Courts01 Nov 2012Dismissed
M. Abdul Jabbar Vs The State of Kerala and Others
High Court Of Kerala · (2012) 11 KL CK 0072
Contempt of Courts Act, 1971 — Section 20
High Courts01 Nov 2012
M. Aboosali Vs State of Kerala and The Regional Transport Officer, Kasaragod
High Court Of Kerala · (2012) 11 KL CK 0071
High Courts01 Nov 2012
Thadathil Ahammed @ Kami Vs Thadathil Kunhipathumma and Others
High Court Of Kerala · (2012) 4 ILR (Ker) 667 : (2012) 4 KLJ 656
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7
High Courts01 Nov 2012
Gateway Auto Finance Vs State of Kerala and Linsmon P
High Court Of Kerala · (2012) 11 KL CK 0049
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Nov 2012Dismissed
Chandran, Rassak and Chandrasekharan Vs State of Kerala
High Court Of Kerala · (2012) 11 KL CK 0045
Kerala Forest Act, 1961 — Section 27(i)(d), 27(i)(e)(iii), 52, 69
High Courts01 Nov 2012Allowed
Mariyamma Vs T.P. Bhargavi Amma and Others
High Court Of Kerala · (2012) 11 KL CK 0038
Kerala Land Reforms Act, 1963 — Section 103, 72(F)5
High Courts01 Nov 2012
Kunhali and Others Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 658
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 190, 190(1), 190(1)(a)Drugs and Cosmetics Act, 1940 — Section 3
High Courts01 Nov 2012Dismissed
K. Rajalakshmi Vs Jayaraj, K. Sreeraj, K. Rajkumar and D.V. Sudhakaran
High Court Of Kerala · (2012) 11 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114