High Courts01 Oct 2012
Badusha Basheer Vs State of Kerala and Others
High Court Of Kerala · (2012) 10 KL CK 0005
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,159 of 2,720
High Courts01 Oct 2012
Biju Vs S.I. of Police, Ramankary and State
High Court Of Kerala · (2012) 10 KL CK 0004
Kerala Abkari Act, 1077 — Section 55(a)
High Courts01 Oct 2012
Sainulabdeen Vs The Managing Director ICICI Bank Limited Registered Office Land Mark Race Course Circle Vadodara-390007, The Branch Manager, ICICI Bank Limited, TC 25/2491, Ist Floor M.G. Road, Pulimood Junction Thiruvananthapuram-695001, Authorized Officer, ICICI Bank Limited, TC 25/2491, Ist Floor M.G. Road, Pulimood Junction Thiruvananthapuram-695001 and Regional Manager, Reserve Bank of India, Kochi
High Court Of Kerala · (2012) 10 KL CK 0003
Constitution of India, 1950 — Article 226
High Courts28 Sept 2012Dismissed
Misbah Salam Vs President, Erattupetta Aided School Teachers Co-Operative Society Ltd. and Others
High Court Of Kerala · (2012) 4 KLJ 413
Kerala Co-operative Societies Act, 1969 — Section 32, 68
High Courts28 Sept 2012Allowed
James Vs District Collector
High Court Of Kerala · (2012) 4 KLJ 362 : (2012) 4 KLT 336
Census Act, 1948 — Section 15Constitution of India, 1950 — Article 243, 243(d), 243(e), 243B, 243CKerala Panchayat Raj Act, 1994 — Section 10, 10(3A), 4(1)
High Courts28 Sept 2012Allowed
K. Chandran Vs Ponnappa Moothan and Another
High Court Of Kerala · (2013) 2 BC 599 : (2013) 2 Crimes 134 : (2012) 4 ILR (Ker) 1005 : (2012) 4 KLJ 373 : (2013) 1 RCR(Criminal) 312
Penal Code, 1860 (IPC) — Section 415, 417, 420
High Courts27 Sept 2012
Radhakrishna Traders Vs C.V. Saseedharan and Others
High Court Of Kerala · (2013) CriLJ 937 : (2013) 3 Crimes 220 : (2012) 4 KLJ 670
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 20, 20A
High Courts27 Sept 2012
Mani Vs Philipose and Others
High Court Of Kerala · (2012) 4 KLJ 506
Civil Procedure Code, 1908 (CPC) — Section 96Kerala High Court Act, 1958 — Section 3, 3(13)(e)
High Courts27 Sept 2012
State of Kerala Vs Xaviers Residency
High Court Of Kerala · (2012) 4 KLT 278
Constitution of India, 1950 — Article 14, 226
High Courts25 Sept 2012
Jose Mathew, Managing Director, Rainbow Cruises and Another Vs The State of Kerala
High Court Of Kerala · (2013) LabIC 803 : (2013) 2 LLN 698
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 2(12), 2(13), 2(17), 40, 44Penal Code, 1860 (IPC) — Section 405
High Courts25 Sept 2012Dismissed
Ziyad Ali International Education Council Vs Commissioner of Police and Others
High Court Of Kerala · (2012) 4 KLJ 417
Merchant Shipping Act, 1958 — Section 98, 99, 99A
High Courts25 Sept 2012Dismissed
Joseph Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 749 : (2013) 1 Crimes 506 : (2012) 4 KLJ 436 : (2012) 4 KLT 322 : (2013) LLR 546 : (2013) 1 RCR(Criminal) 487
Criminal Procedure Code, 1973 (CrPC) — Section 161, 195(b)(i)Penal Code, 1860 (IPC) — Section 120B, 161, 167, 191, 193
High Courts25 Sept 2012Allowed
Thampi Raj Vs State Bank of Travancore
High Court Of Kerala · (2012) 4 KLJ 433 : (2012) 4 KLT 344
Constitution of India, 1950 — Article 226
High Courts25 Sept 2012Allowed
Tony Oliver Vs Patric Roy
High Court Of Kerala · (2012) 4 KLJ 396
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Municipalities Act, 1994 — Section 108, 108(1A)Penal Code, 1860 (IPC) — Section 102(1)(ca), 143, 147, 149, 341
High Courts24 Sept 2012Dismissed
Soman Vs ECE Industries Ltd.
High Court Of Kerala · (2012) 4 KLT 930
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 19Contract Act, 1872 — Section 49Suits Valuation Act, 1887 — Section 11
High Courts20 Sept 2012Dismissed
Sudheesh Vs Excise Commissioner and Others
High Court Of Kerala · (2012) 4 KLJ 439
Kerala Abkari Act, 1077 — Section 55(a)
High Courts19 Sept 2012
Beena Roy Vs Abdul Rahim
High Court Of Kerala · (2012) 4 KLJ 340 : (2012) 4 KLT 207
Civil Procedure Code, 1908 (CPC) — Section 2(2)Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 25(a), 25(b), 25(d), 25(d)(ii)
High Courts19 Sept 2012
Pushpa Vs Josekutty
High Court Of Kerala · (2012) 4 KLJ 393 : (2012) 4 KLT 204
Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151, 2(2)Constitution of India, 1950 — Article 226, 227
High Courts19 Sept 2012Allowed
Kuruvila Vs Sathi Rajan Rajeev Nivas and State of Kerala
High Court Of Kerala · (2013) 2 BC 120
Banking Regulation Act, 1949 — Section 21, 21(1), 21(2), 21(3), 21ACriminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118(g), 123, 124, 126, 13
High Courts19 Sept 2012Allowed
Abdul Majeed Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 233
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323