COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,164 of 2,720

High Courts07 Sept 2012

Gangadharan Vs The District Collector, Alappuzha, Alappuzha District-688001, The Revenue Divisional Officer, Chengannur Taluk, Alappuzha District-689121, The Thahsildar, Chengannur Taluk, Alappuzha District-689121 and The Deputy Thahasildar, Chengannur Taluk, Alappuzha District-689121

High Court Of Kerala · (2012) 09 KL CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457

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High Courts07 Sept 2012Dismissed

State of Kerala and Another Vs P.K. Mahadevan Nair and Another

High Court Of Kerala · (2013) 1 ILR (Ker) 391 : (2012) 4 KLJ 172 : (2013) 1 SCT 146

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High Courts07 Sept 2012

Akhil P. Pushkar Vs State of Kerala and Others

High Court Of Kerala · AIR 2013 Ker 91 : (2012) 4 ILR (Ker) 99 : (2012) 4 KLJ 102

Constitution of India, 1950 — Article 14, 15, 15(4), 15(5), 16

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High Courts07 Sept 2012

Nambinarayanan Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 448 : (2012) 4 KLT 221

Protection of Human Rights Act, 1993 — Section 18(3), 36(2)

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High Courts07 Sept 2012Dismissed

Mathew T.V. Vs State of Kerala, The Managing Director Kerala State Audio Visual and Reprographic Center Presently Known as Centre for Advanced Printing and Training and Kerala State Audio Visual and Reprographic Center Presently Known as Centre for Advanced Printing and Training

High Court Of Kerala · (2012) 09 KL CK 0079

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High Courts07 Sept 2012Dismissed

Devaki Vs Janaki and Others

High Court Of Kerala · (2012) 09 KL CK 0061

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High Courts07 Sept 2012Allowed

Vinod P.C. Vs Mayuram Chitties and General Finance (P) Ltd.

High Court Of Kerala · (2012) 4 KLJ 518

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High Courts07 Sept 2012

Satheesh Chandran Nair P.S., ''Sruthi'', Kodimatha P.O., Kottayam-39, Reghunathan Nair D. Muttath House, Uzhavoor East P.O., Kottayam-34 and Tony Mathew, Nadakkuzhakal House, Bhavana Lane, Edappally P.O. Cochin-24 Vs Mini Panicker and Others

High Court Of Kerala · (2012) 4 KLJ 610

Civil Procedure Code, 1908 (CPC) — Section 60Contract Act, 1872 — Section 128Revenue Recovery Act, 1890 — Section 2(a), 3, 7

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High Courts07 Sept 2012

Sudhannya Vs Umasanker Valsan

High Court Of Kerala · (2013) 1 DMC 722 : (2013) 1 KLT 135 : (2013) 2 RCR(Criminal) 357

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)

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High Courts07 Sept 2012

Parukutty Vs Boby, Rajendran and Narayanan

High Court Of Kerala · (2012) 09 KL CK 0017

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 60, 60(c)

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High Courts06 Sept 2012Dismissed

Mrs. Omana Manoharan Vs Kerala Tourism Development Corporation, (Government of Kerala Undertaking)

High Court Of Kerala · (2012) 09 KL CK 0154

Kerala Court Fees and Suits Valuation Act, 1959 — Section 43

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High Courts06 Sept 2012Dismissed

Sasidharan Nair Vs Santhamma and Kunjikutty Amma

High Court Of Kerala · (2012) 09 KL CK 0153

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High Courts06 Sept 2012Dismissed

Saraswathy Assari, Simi, Smitha and Sathichandran Assari Vs Danapalan

High Court Of Kerala · (2012) 09 KL CK 0152

Evidence Act, 1872 — Section 73

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High Courts06 Sept 2012Dismissed

S. Sabu, Sainaba Beevi and Sanfer Sha Vs Ibrahim Kutty and Nabeesa Beevi

High Court Of Kerala · (2012) 09 KL CK 0144

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts06 Sept 2012

Nusrine Hussain Vs Sulekha A.S. and Shihas Hussain

High Court Of Kerala · (2012) 09 KL CK 0143

Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7(1)

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High Courts06 Sept 2012Dismissed

Baby Vs The State of Kerala

High Court Of Kerala · (2012) 09 KL CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 209(9)Penal Code, 1860 (IPC) — Section 376

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High Courts06 Sept 2012

Shahir, Rashed, Thottappu, Kadappuram Village and Shihab Vs State of Kerala

High Court Of Kerala · (2012) 09 KL CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313Evidence Act, 1872 — Section 114, 114(a)Penal Code, 1860 (IPC) — Section 302, 394, 396

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High Courts06 Sept 2012

Transworld Trading Corporation Vs The Superintendent of Police, Kozhikode-673001 and Others

High Court Of Kerala · (2012) 09 KL CK 0071

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High Courts06 Sept 2012

Beena Vs State of Kerala

High Court Of Kerala · (2012) 4 KLT 703

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High Courts06 Sept 2012

Mahi Balan Vs Beena Aravind and Akhila. K. Balan (Represented by 1st Petitioner as Mother and Guardian)

High Court Of Kerala · (2012) 09 KL CK 0016

Constitution of India, 1950 — Article 227

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