High Courts04 Sept 2012Allowed
Mymoona Azeez Vs The Kayamkulam Municipality and Muhammad Sherif
High Court Of Kerala · (2012) 09 KL CK 0141
Kerala Municipalities Act, 1960 — Section 406(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,166 of 2,720
High Courts04 Sept 2012Allowed
H. Badarudeen, Thahira Beevi, Razna Badrudeen and Razeem Ahmed Vs Union of India
High Court Of Kerala · (2012) 09 KL CK 0118
Railways Act, 1989 — Section 123, 123(c)(2), 124A
High Courts04 Sept 2012Dismissed
Reji Vs State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0110
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts04 Sept 2012
Murali Vs The Geologist, District Office of The Department of Mining and Geology, Palakkad-678001, The Agricultural Officer, Krishi Bhavan, Vadavanoor, Palakkad-678504, The Village Officer, Vadavanoor, Palakkad-678504 and Radhakrishnan
High Court Of Kerala · (2012) 09 KL CK 0093
High Courts04 Sept 2012Dismissed
Sunil Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0083
Kerala Abkari Act, 1077 — Section 55(g)
High Courts04 Sept 2012Dismissed
P.M. Varkey Vs Sub Inspector of Police, Director General of Police and State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 149
High Courts04 Sept 2012Dismissed
Jayan P.S. and Chandran P.T. Vs Madakkathara Grama Panchayath and Others
High Court Of Kerala · (2012) 09 KL CK 0064
Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 169, 170Land Acquisition Act, 1894 — Section 16
High Courts04 Sept 2012Dismissed
Abraham George Vs Kerala State Electricity Board and The Assistant Executive Engineer, Kerala State Electricity Board
High Court Of Kerala · (2012) 09 KL CK 0055
Land Acquisition Act, 1894 — Section 16, 4(1), 9(3)
High Courts04 Sept 2012Dismissed
Alex P. Oommen Vs Kerala State Film Development Corporation Ltd. and Another
High Court Of Kerala · (2013) ALLMR(Cri) 107 : (2012) 4 KLJ 196
Criminal Procedure Code, 1973 (CrPC) — Section 138, 139, 36, 43, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 36, 43
High Courts04 Sept 2012Dismissed
State of Kerala Vs V.P. Sajithadevi H.S.A (S.S) Government V.H.S.S and T.T.I, Pin - 685 509, Kumily
High Court Of Kerala · (2012) 09 KL CK 0024
High Courts04 Sept 2012Allowed
State of Kerala Vs B. Venkitanarayanan, T.C. No. 26/447, Kaipallivilakathu Veedu, Vanrose Junction, Thiruvananthapuram
High Court Of Kerala · (2012) 09 KL CK 0003
Kerala Stamp Act, 1959 — Section 33, 37(2), 52
High Courts03 Sept 2012Allowed
Deepa Vs The State of Kerala and Others
High Court Of Kerala · (2012) 09 KL CK 0146
High Courts03 Sept 2012
Jabbar Vs State of Kerala
High Court Of Kerala · (2012) 09 KL CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 380, 457, 461
High Courts03 Sept 2012Dismissed
T. Dayanandan Vs The Bank of India and Sreekumar R. Menon
High Court Of Kerala · (2012) 09 KL CK 0130
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 17, 34, 35
High Courts03 Sept 2012Dismissed
K. Manoharan Vs K. Kannan
High Court Of Kerala · (2012) 09 KL CK 0129
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Kerala Court Fees and Suits Valuation Act, 1959 — Section 22Specific Relief Act, 1963 — Section 38, 39, 40
High Courts03 Sept 2012Dismissed
Rasheeda, Shibu, Shiju and Shameena Vs Aisha Beevi (died. Lrs. Recorded) and Others
High Court Of Kerala · (2012) 09 KL CK 0117
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Sept 2012Dismissed
Rakesh Credits Limited No. 469, Pudussery Building, V.H. Road, Palakkad Vs State of Kerala and Others
High Court Of Kerala · (2013) 1 KLJ 121
Kerala Motor Vehicles Taxation Act, 1976 — Section 3(3), 5, 5(1), 9(2)
High Courts03 Sept 2012Dismissed
Rajesh C., Vs The Union of India and Others
High Court Of Kerala · (2012) 09 KL CK 0080
High Courts03 Sept 2012
Luqman Ali Muhammed, Represented by his Power of Attorney Holder, V. Moidu Vs Kerala State Electricity Board and The Asst. Engineer Kerala State Electricity Board
High Court Of Kerala · (2012) 09 KL CK 0078
High Courts03 Sept 2012Dismissed
V.P. Sajithadevi and T.T.I. Kumily Vs Shri. Muhammed Sagir
High Court Of Kerala · (2012) 09 KL CK 0077