High Courts14 Sept 2012Dismissed
Antony George Penson Vs State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0076
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,161 of 2,720
High Courts14 Sept 2012Dismissed
Sanjos Parish Hospital Vs Commercial Tax Officer, Thrissur and Others
High Court Of Kerala · (2012) 55 VST 208
Constitution of India, 1950 — Article 366, 366(29A), 366(29A)(d), 366(29A)(f)Kerala Value Added Tax Act, 2003 — Section 2(b), 2(d), 2(ix), 2(vi), 2(viii)
High Courts14 Sept 2012
Seyad Khan Vs State of Kerala and Jyothi Prasad
High Court Of Kerala · (2012) 09 KL CK 0033
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2012Dismissed
Veeramani Chettiar Vs Davis and Others
High Court Of Kerala · AIR 2013 Ker 82 : (2012) 4 KLJ 375
High Courts14 Sept 2012
P.S Suresh Kumar, B.T. Jiji and T. Babith Vs State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0020
High Courts14 Sept 2012
State Bank of Travancore Vs Vasantha Kumari
High Court Of Kerala · (2013) 3 BC 332 : (2013) 1 KLT 649
Banking Regulation Act, 1949 — Section 13(1)(e), 15, 1A, 21, 21(1)
High Courts13 Sept 2012Dismissed
Chellappan Vs State of Kerala
High Court Of Kerala · (2013) 2 KLJ 279
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 114, 3, 45, 45, 46, 46Penal Code, 1860 (IPC) — Section 300, 302, 376, 394, 397
High Courts13 Sept 2012Allowed
Roshan Rahman P.K., Bhavya K.S and Rosemole Jose Vs Dr. Aruna Parvathy and Others
High Court Of Kerala · (2012) 09 KL CK 0137
Constitution of India, 1950 — Article 226, 32
High Courts13 Sept 2012
K.T. Joseph Vs Reji Sebastian and Thomas @ Vinod
High Court Of Kerala · (2012) 09 KL CK 0075
Constitution of India, 1950 — Article 227
High Courts13 Sept 2012
Febin Antony Francis and Vipina Wilson Vs The Sub Registrar Vatanappally, Thrissur District-680614 and State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0068
Cochin Christian Civil Marriage Act, 1905 — Section 10
High Courts13 Sept 2012
Abilash K. Viswam, Kalarickal House, Elinjipra P.O, Chalakudy-680721 Vs The University of Calicut and The Controller of Examinations, University of Calicut
High Court Of Kerala · (2012) 09 KL CK 0066
High Courts13 Sept 2012
M/s. Thykoodam Edavaka Christhiya Sangham Vs Government of India and Bharath Sanchar Nigam Ltd.
High Court Of Kerala · (2012) 09 KL CK 0053
Constitution of India, 1950 — Article 226
High Courts13 Sept 2012
M/s. Suresh Babu Construction Vs The Deputy Chief Engineer (Construction), Southern Railway, Calicut-673001, The Chief Administrative Officer, Southern Railway, Ernakulam-682016, The General Manager, Southern Railway, Head Quarters Office, Park Town. P.O., Chennai-600003 and The Deputy Chief Engineer, Southern Railway, Kannur-670642
High Court Of Kerala · (2012) 09 KL CK 0052
High Courts13 Sept 2012Dismissed
Union of India and Others Vs K. Raghavan
High Court Of Kerala · (2012) 4 KLJ 529 : (2013) 1 SCT 198 : (2013) 2 SLJ 191
Limitation Act, 1963 — Section 29
High Courts13 Sept 2012Dismissed
St. John Baptist Church Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 223 : (2012) 4 KLT 50
Kerala Building Tax Act, 1975 — Section 3(1)
High Courts13 Sept 2012Allowed
Alexander Stephen Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0034
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Sept 2012
Changanacherry Pazhayapalli Muslim Jama-ath Committee and Another Vs T.A. Ismail and Others
High Court Of Kerala · (2013) 1 KLJ 198
Penal Code, 1860 (IPC) — Section 499
High Courts13 Sept 2012
Raju Thomas @ John Thomas Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 382
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 153, 427
High Courts13 Sept 2012Dismissed
Sainaba Vs State of Kerala and another
High Court Of Kerala · (2012) 4 ILR (Ker) 351 : (2012) 4 KLJ 343
Constitution of India, 1950 — Article 227, 235
High Courts13 Sept 2012
Michale Nirmala Deelite Vs Koshi
High Court Of Kerala · (2012) 4 KLT 197
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)