High Courts11 Oct 2012
Chathukutty Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 720
Kerala Abkari Act, 1077 — Section 2(10), 64
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,156 of 2,720
High Courts11 Oct 2012
V.S. Valasala Kumari and Another Vs S. Prahaladan
High Court Of Kerala · (2012) 4 KLJ 717
High Courts11 Oct 2012Dismissed
Koshy Daniel Vs P.S. Rajan, Vadakkethalakkal, Muliyannoor Muri, Kuttapuzha, Thiruvalla-689103 and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 577 : (2012) 4 KLJ 755 : (2012) 4 KLT 687
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 23 Rule 1, Order 23 Rule 1(3), Order 41 Rule 27, Order 47 Rule 1Constitution of India, 1950 — Article 136, 141
High Courts11 Oct 2012Allowed
Sunil Vs State of Kerala
High Court Of Kerala · (2013) 1 DMC 187 : (2012) 4 KLJ 748 : (2012) 4 KLT 683 : (2013) 1 RCR(Civil) 706 : (2013) 1 RCR(Criminal) 733
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4, 8A
High Courts11 Oct 2012Allowed
Geo Foundations and Structures Private Limited Vs The Union of India, The Andaman and Lakshadweep Harbour Works, Ministry of Shipping, Government of India and Deputy Chief Engineer, Lakshadweep Harbour Works
High Court Of Kerala · (2012) 10 KL CK 0103
High Courts11 Oct 2012
Nisarudeen represented by His Power of Attorney Holder Abdul Vahid Vs Circle Inspector of Police, Kazhakkoottam Thiruvananthapuram District-695582, The Sub Inspector of Police Pothencode, Thiruvananthapuram District-695584 and Noushad
High Court Of Kerala · (2012) 10 KL CK 0078
High Courts11 Oct 2012Dismissed
Thomas Kurian Vs Thomas
High Court Of Kerala · (2012) 10 KL CK 0077
Transfer of Property Act, 1882 — Section 108
High Courts11 Oct 2012Dismissed
C. Radhakrishna Pillai Maryadiyil Veedu, Naduvilakkara Muri Thevalakkara Village Vs S. Vasudevan Pillai and Another (Thayyil Veedu), Naduvilamuri, Kunnathoor Village and State of Kerala
High Court Of Kerala · (2012) 10 KL CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts11 Oct 2012
Changanacherry Metal and Allied Industries Co-operative Society Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (2012) 10 KL CK 0057
High Courts11 Oct 2012
The Management of National Textile Corporation (APKK and M) Limited Vs The Assistant Provident Fund Commissioner, Employees Provident Funds Organisation, Regional Office, Bhavishyanidhi Bhavan, Pattom Palace P.O. Thiruvananthapuram-695004 and The Recovery Officer, (Kerala, Lakshadeep and Mahe) Employees Provident Funds Organisation Bhavishyanidhi Bhavan, Pattom, Thiruvananthapuram
High Court Of Kerala · (2012) 10 KL CK 0056
High Courts11 Oct 2012Dismissed
Damodaran Namboodiri Vs Asst. Commissioner, H.R. and C.E.
High Court Of Kerala · (2012) 4 KLJ 553 : (2012) 4 KLT 371
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, Order 7 Rule 1, 26Kerala Civil Courts Act, 1957 — Section 10, 11, 12, 12, 13, 13Kerala High Court Act, 1958 — Section 3, 3(13), 3(13)(b), 4, 4(2)
High Courts10 Oct 2012
Moonnukandathil Modern Mills Vs Abraham Thomas and Another
High Court Of Kerala · (2013) CriLJ 939 : (2012) 4 KLJ 654
Criminal Procedure Code, 1973 (CrPC) — Section 421
High Courts10 Oct 2012Dismissed
Jain Paul Kuriakose Vs Asha Babu
High Court Of Kerala · (2012) 4 KLJ 651
High Courts10 Oct 2012Dismissed
Smithlal Vs State of Kerala
High Court Of Kerala · (2013) 1 KLJ 574 : (2012) 4 KLT 807
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(4), 307, 308, 439
High Courts09 Oct 2012
Srinivasa Rao Vs State of Kerala
High Court Of Kerala · (2013) 3 KLJ 80 : (2013) 2 KLT 924
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 34, 420, 468
High Courts09 Oct 2012
Seetha Ramachandran Vs Radhakrishnan
High Court Of Kerala · (2013) 1 ILR (Ker) 798 : (2012) 4 KLJ 860 : (2012) 4 KLT 856
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 3, Order 23 Rule 3A
High Courts09 Oct 2012Dismissed
Seline Fernandez and Another Vs Bernard Francis and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 56 : (2012) 4 KLJ 468
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9, 92, 92(1)
High Courts09 Oct 2012Allowed
V.P. Subaida Vs Revenue Divisional Officer, Ottapalam and Another
High Court Of Kerala · (2012) 4 KLJ 521
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138
High Courts09 Oct 2012
Pradeepan Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 454 : (2013) 1 KLT 580
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Oct 2012Allowed
Nalinakshan Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 588
Criminal Procedure Code, 1973 (CrPC) — Section 313