High Courts21 Aug 2012
Mathew Joseph Vs N. Radhakrishnan
High Court Of Kerala · (2012) 08 KL CK 0255
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,170 of 2,720
High Courts21 Aug 2012
Ramakrishnan and Remani Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0254
Kerala Forest Act, 1961 — Section 27(1)(e)(i), 27(1)(e)(iv), 3, 3(1)(a), 4(6)
High Courts21 Aug 2012
Taha, managing partner, steel agencies, Mukkada Basar, Kollam Vs Prasad and State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2012Dismissed
B. Nainar, Partner of Radhakrishna Textiles, Market Road, Ernakulam Vs State of Kerala, Jayaram Pai and Vinod B.
High Court Of Kerala · (2012) 08 KL CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2012
The Commissioner of Income Tax, Coimbatore Vs M/s. Madras Spinners Ltd., Coimbatore
High Court Of Kerala · (2012) 08 KL CK 0220
Income Tax Act, 1961 — Section 133A
High Courts21 Aug 2012
Annie Jose Vs K. Muhammed Basheer, Jaison and The Manager, United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 08 KL CK 0210
High Courts21 Aug 2012Dismissed
Vengattu Madhavan and Desom Kozhikode Taluk Pin-673616 and Vengattu Vasu Vs Thiruvoth Prabhavathi, Thirvoth Shabul and Shabna
High Court Of Kerala · (2012) 08 KL CK 0209
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(iv), 20, 29
High Courts21 Aug 2012Dismissed
Nazar. P.A. Vs Additional District Magistrate, Trichur District and State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0204
High Courts21 Aug 2012Allowed
M/s Ampadiyil Granites Vallicode Vs District Collector Pathanamthitta-689645, Tahsildar Kozhencherry Taluk, Pathanamthitta-689645 and Joint Chief Controller of Explosives, South Circle, No. 140, Rukmini Laxmipati Road, Egmore, ChennaI-(Tamil Nadu)-680008
High Court Of Kerala · (2012) 08 KL CK 0203
High Courts21 Aug 2012Dismissed
Alikkal abdul rahiman, Proprietor, Perinthalmanna Agencies Sangeetha Theater Road, Perinthalmanna Malappuram district Vs T.A. Jais and State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2012Allowed
Manoharan Vs State
High Court Of Kerala · (2012) 08 KL CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts21 Aug 2012Dismissed
Jacob Vs Kerala State
High Court Of Kerala · (2012) 08 KL CK 0168
Motor Vehicles Act, 1988 — Section 177, 185, 185(a)Penal Code, 1860 (IPC) — Section 279, 337
High Courts21 Aug 2012
G. Mohandas Panicker Vs State of Kerala and Others
High Court Of Kerala · (2012) 08 KL CK 0147
Kerala Foreign Liquor Rules, 1953 — Rule 13(3)
High Courts21 Aug 2012
K.K. Residency Vs State of Kerala and Others
High Court Of Kerala · (2012) 08 KL CK 0146
Kerala Foreign Liquor Rules, 1953 — Rule 13(3)
High Courts21 Aug 2012Dismissed
Ponnappan K.V. Kaithathil Veliyil, Avalookunnu P.O., Alappuzha Vs Binu and State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2012
K. Nazarudeen, Suluus, Near Nes Block, Kazhakkoottam, Thiruvananthapuram Vs State of Kerala and Mrs. Roshini Satheesh
High Court Of Kerala · (2012) 08 KL CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)
High Courts21 Aug 2012Dismissed
Ajay Kumar, Sub Inspector of Police, Balaramapuram Police Station, Residing at Kunnathu House, Nannattukavu, Potherncode Post, Thiruvananthapuram Vs Baiju.C.J. and State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120(b), 294(b), 323, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ii)
High Courts21 Aug 2012Dismissed
C.P. Udayadivakaran Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 835 : (2012) 3 KLT 940
Criminal Procedure Code, 1973 (CrPC) — Section 372Drugs and Cosmetics Act, 1940 — Section 13, 18(a)(i), 18A, 18B, 22Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41
High Courts21 Aug 2012
Mohanan K.A. Nair, Jayasree K.A. and Ambika K.A. Nair Vs Ananthalakshmi and Others
High Court Of Kerala · (2012) 08 KL CK 0090
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10(1), Order 26 Rule 10(2)