High Courts13 Aug 2012Dismissed
Habusath Beevi and Sajeetha Vs State of Kerala and Others
High Court Of Kerala · (2012) 08 KL CK 0058
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,173 of 2,720
High Courts13 Aug 2012Dismissed
Das Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0051
Penal Code, 1860 (IPC) — Section 306
High Courts13 Aug 2012Dismissed
C.L. Antony Vs K.A. Anto and Another
High Court Of Kerala · (2012) 4 KLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Aug 2012Dismissed
Chacko, P.V. Vs State of Kerala and Another
High Court Of Kerala · (2013) 1 ILR (Ker) 777 : (2012) 3 KLJ 878
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 39 Rule 2A, 51Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 25, 27, 27(2), 9(a)
High Courts13 Aug 2012
State of Kerala Vs Y. Kabeer, AKR Tex, Chenthamara Nagar, Thattamangalam, Palakkad - 678001
High Court Of Kerala · (2012) 08 KL CK 0014
High Courts13 Aug 2012
Kum. Sreya Vinod Vs The Director of Public Instruction and Others
High Court Of Kerala · (2012) 4 KLJ 261 : (2013) 1 RCR(Civil) 444
Right of Children to Free and Compulsory Education Act, 2009 — Section 11, 6, 8
High Courts13 Aug 2012
D.I. Michale Nirmala Deelite Vs K.K. Koshi
High Court Of Kerala · (2012) 4 KLJ 337
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)
High Courts10 Aug 2012
Jayan Vs State of Kerala
High Court Of Kerala · (2013) 2 Crimes 440 : (2012) 4 KLJ 71 : (2012) 4 KLT 240
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 427
High Courts10 Aug 2012
Gireeshkumar, A. and Another Vs State of Kerala and Another
High Court Of Kerala · (2012) 4 ILR (Ker) 125 : (2012) 4 KLJ 112
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Penal Code, 1860 (IPC) — Section 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(ii), 3(1)(x)
High Courts10 Aug 2012Allowed
Jibu Mathew Vs St. Michels Church
High Court Of Kerala · (2012) 08 KL CK 0236
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Aug 2012
T.S. Das Vs Lalithamma, Ramesh Iyer and Reshmy Subramania Iyer
High Court Of Kerala · (2012) 08 KL CK 0226
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts10 Aug 2012
C. Balan Nair Vs Jayan, Proprietor, M/s. Gayathri Trading and Malabar Exim, Nethaji Lane, Chethipuzha, Thrissur, Pin-680621, Chief Manager, Canara Bank, Round South Main Branch, Thrissur, Pin-680 021, Manager, Bank of India, West Fort, Thrissur Branch, Thrissur, Pin-680 004 and Senior Branch Manager, National Small Scale Industries Corporation of India, GCDA Complex 5/67, Marine Drive, Kochi, Pin-682 031
High Court Of Kerala · (2012) 08 KL CK 0213
High Courts10 Aug 2012Dismissed
Chandran Pillai Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 130 : (2012) 4 KLT 4
Kerala Court Fees and Suits Valuation Act, 1959 — Section 73A
High Courts10 Aug 2012
P. Malathy Amma, ''Madhurima'', Puliyath House, Vilvattom Village, Thrissur Taluk Vs Cochin Devaswom Board and K.V. Mohanan
High Court Of Kerala · (2012) 08 KL CK 0151
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Constitution of India, 1950 — Article 227
High Courts10 Aug 2012
Janet Mathew Fernandez, Joseph Periera and Gettis Mary Vs Thareesa Amma and Sony Johnson
High Court Of Kerala · (2012) 08 KL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)
High Courts10 Aug 2012
Sunil Varghese Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0095
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts10 Aug 2012
Joy Mathew Vs K.A. Thankappan, Kalapurackal House, Karimannoor P.O. and The Oriental Insurance Company Ltd., Thodupuzha
High Court Of Kerala · (2012) 08 KL CK 0020
High Courts09 Aug 2012Disposed Off
M/s. Golden Panels and Boards Vs Commercial Tax Inspector
High Court Of Kerala · (2013) 1 KHC 291
High Courts09 Aug 2012Dismissed
Dr. N. Raveendran Vs State of Kerala and Vellappally Natesan, Manager, S.N. College and S.N. Trust
High Court Of Kerala · (2012) 08 KL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397(2), 482Penal Code, 1860 (IPC) — Section 192, 193, 468
High Courts09 Aug 2012
George Vs State of Kerala
High Court Of Kerala · (2012) 4 KLJ 192 : (2012) 4 KLT 48
Criminal Procedure Code, 1973 (CrPC) — Section 262, 262(2)