High Courts21 Aug 2012Allowed
Mohammed Haji Vs Kunhahammed Musaliar
High Court Of Kerala · (2012) 08 KL CK 0089
Court Fees Act, 1870 — Section 25(d)(i), 25(d)(ii), 25(d)2
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,171 of 2,720
High Courts21 Aug 2012
P. Soman Vs Pazhamadam Finance Private Ltd.
High Court Of Kerala · (2012) 08 KL CK 0087
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 37Constitution of India, 1950 — Article 227
High Courts21 Aug 2012Dismissed
S. Pulikesi Vs CBI, Kochi
High Court Of Kerala · (2012) 08 KL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120(B), 13(2), 420Prevention of Corruption Act, 1988 — Section 19(1)(c)
High Courts21 Aug 2012Allowed
Prahladan Vs Varkala Kahar, 10/278, (8/335), Puthenveedu, Nadayara, Varkala.P.O. Thiruvananthapuram
High Court Of Kerala · (2012) 4 KLJ 559
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 102, 173, 191, 324, 324(1)Government of Union Territories Act, 1963 — Section 14, 33(1), 34, 36, 36(1)
High Courts21 Aug 2012
General Secretary, FACT Employees Association and Others Vs Labour Court, Ernakulam and Others
High Court Of Kerala · (2013) 1 LLJ 85
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(k), 25N, 9A
High Courts21 Aug 2012Allowed
M. Aneesh Kumar Vs State of Kerala and Others
High Court Of Kerala · (2012) 4 ILR (Ker) 953
Constitution of India, 1950 — Article 226, 25, 26, 311(2)Guruvayoor Devaswom Act, 1978 — Section 14, 14(1), 15, 16, 16(1)
High Courts21 Aug 2012
Vijesh Anandan Vs Deputy Superintendent of Police Chengannur, Alappuzha District - 690 101 and Others
High Court Of Kerala · (2012) 08 KL CK 0010
High Courts21 Aug 2012
Josekutty Vs State of Kerala
High Court Of Kerala · (2013) 1 KLJ 479 : (2013) 1 KLT 434
Criminal Procedure Code, 1973 (CrPC) — Section 421Kerala High Court Act, 1958 — Section 3, 4, 8
High Courts17 Aug 2012
P.G. Rakesh Menon Vs Homex Trade Links Pvt. Ltd.
High Court Of Kerala · (2012) 4 KLJ 39 : (2012) 4 KLT 18
Constitution of India, 1950 — Article 227
High Courts17 Aug 2012Dismissed
New India Assurance Co. Ltd. Vs Kamalamma
High Court Of Kerala · (2013) 1 ACC 792 : (2013) ACJ 1941 : (2012) 4 KLJ 235 : (2012) 4 KLT 84
Motor Vehicles Act, 1988 — Section 140, 163Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Aug 2012
Aniyan Vs Raveendran
High Court Of Kerala · (2013) 1 ILR (Ker) 17 : (2013) 1 KLJ 115 : (2012) 4 KLT 786 : (2013) 1 RCR(Rent) 317
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(i), 11(4)(ii), 11(9)Registration Act, 1908 — Section 17, 49, 49(c)Transfer of Property Act, 1882 — Section 107, 17
High Courts17 Aug 2012
Rajendran Pillai, Thevarazhikathu Veedu, Neeravil, Thrikkadavur Kollam, Raveendran Pillai, Thevarazhikathu Veedu, Neeravil, Thrikkadavur Kollam, Satheedevi, Thevarazhikathu Veedu, Neeravil, Thrikkadavur Kollam And Sarathchandran Pillai, Thevarazhikathu Veedu, Neeravil, Thrikkadavur Kollam Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0097
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts17 Aug 2012Dismissed
Kumari Vs Prabhakaran
High Court Of Kerala · (2012) 4 KLJ 777 : (2012) 3 KLT 929
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 100, 2(2), 96
High Courts17 Aug 2012Allowed
Sreevalsalan, T.R. Vs Jaimon T. Kuruvilla
High Court Of Kerala · (2012) 4 ILR (Ker) 103 : (2012) 4 KLJ 104
Motor Vehicles Act, 1988 — Section 168, 175
High Courts17 Aug 2012Dismissed
United India Insurance Co. Ltd. Vs Sekhara Marar
High Court Of Kerala · (2013) ACJ 1279 : (2012) 4 KLJ 137 : (2012) 4 KLT 332
High Courts17 Aug 2012Allowed
Satheedevi Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0041
Land Acquisition Act, 1894 — Section 4(1)
High Courts17 Aug 2012Dismissed
State Express, Transport Corporation Tamilnadu Ltd. Vs Sarala Devi and Others
High Court Of Kerala · (2012) 08 KL CK 0040
High Courts17 Aug 2012Dismissed
Janiz K. Thomas Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 KLJ 852
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 239, 240, 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 477
High Courts17 Aug 2012Allowed
Gijoosh Gopi Vs Sruthi, S.
High Court Of Kerala · AIR 2013 Ker 94 : (2012) 4 ILR (Ker) 329 : (2012) 4 KLJ 430 : (2013) 1 RCR(Civil) 477
Hindu Marriage Act, 1955 — Section 13B, 13B(2), 14, 14(1)