High Courts03 Aug 2012Allowed
Padmavathy Amma Nair Vs State of Kerala, Gopakumar and Parameswaran Nair
High Court Of Kerala · (2012) 08 KL CK 0053
Penal Code, 1860 (IPC) — Section 34, 379
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,178 of 2,720
High Courts03 Aug 2012Dismissed
Dr. Harish BABU Maddineni Flat No. 108 Creative Sneha Apartments, Botanical Gardens, Kondapur, Hyderabad, Andhra Pradesh Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 57Penal Code, 1860 (IPC) — Section 34, 406, 418, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 6
High Courts03 Aug 2012Dismissed
Sunil Raj Vs Circle Inspector of Police, Kottayam West Police Station, Kottayam, District 686001, Superintendent of Police, Kottayam 686001 and Vijayalakshmi B. Nair, Arackal ''Sri'', Vadakkenada, Thirunakkara Kottayam 686001
High Court Of Kerala · (2012) 08 KL CK 0042
High Courts03 Aug 2012
Paramanandan, Raja Bicycle Shop Vs Philip Ajoo and Others
High Court Of Kerala · (2012) 08 KL CK 0037
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Kerala Land Reforms Act, 1963 — Section 102, 103, 72
High Courts03 Aug 2012Dismissed
The Commissioner of Income Tax, Cochin Vs M/s. Harrisons Malayalam Financial Services Ltd., Cochin - 03
High Court Of Kerala · (2012) 210 TAXMAN 115
Income Tax Act, 1961 — Section 260A
High Courts03 Aug 2012Dismissed
M.G. Sreemon Vs State of Kerala and Shivan
High Court Of Kerala · (2012) 08 KL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 323, 341
High Courts02 Aug 2012
Ouseph Antony Vathappallylaya, Chempramkattu, Pallippuram Cherthala Vs State of Kerala and The Managing Director, K.S.I.D.C., Thiruvananthapuram
High Court Of Kerala · (2012) 08 KL CK 0235
Land Acquisition Act, 1894 — Section 28
High Courts02 Aug 2012Dismissed
Rajendra Prasad Kunnumpurathu House Vazhappally East Kara Vazhappally Village Changanacherry Taluk Vs Kamalammal Kunnumpurathu House Vazhappally East Kara Now Residing At Sree Rangam House CMC 11/120 Cherthala P.O Cherthala Kizhakku Muri Kokkothamangalam Village Cherthala Taluk 688524 and Others
High Court Of Kerala · (2012) 08 KL CK 0230
High Courts02 Aug 2012Dismissed
Mercy Johny Vs The Deputy Superintendent of Police, Pala Kottayam-686575, The Circle Inspector of Police, Pala, Kottayam-686575, The Sub Inspector of Police, Pala, Kottayam-686575 and Thomas, Kuttaniyil, Monastry Ward, Pala, Kottayam-686575
High Court Of Kerala · (2012) 08 KL CK 0225
High Courts02 Aug 2012
Fathima Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313
High Courts02 Aug 2012Allowed
Janardhanan Vs Sree Bhagavathy Temple Bharana Samithi, Kanjiramkulam and Sree Badrakali Bhagavathy
High Court Of Kerala · (2012) 08 KL CK 0175
High Courts02 Aug 2012Allowed
Sivan @ Siva, C. No. 2088, CP., TVM C. No. 2088, Central Prison, Thiruvananthapuram Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0124
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)(b)Evidence Act, 1872 — Section 11
High Courts02 Aug 2012
Sahaj Marg Spirituality Foundation Vs District Collector
High Court Of Kerala · (2012) 3 KLT 931
Kerala Restriction on Transfer by and Restoration of Lands to the Scheduled Tribes Act, 1999 — Section 5, 7, 7(3), 7(6)
High Courts02 Aug 2012
Shihabudheen Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 721 : (2012) 3 KLT 592
Criminal Procedure Code, 1973 (CrPC) — Section 457Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23
High Courts02 Aug 2012Allowed
Raman Vs The Sub Inspector of Police, Manjeshwar Police Station and State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)
High Courts02 Aug 2012Dismissed
Prabhul Vs Tomy and Rajeev
High Court Of Kerala · (2012) 08 KL CK 0059
High Courts02 Aug 2012
Varghese Vs Additional Tahsildar-Kanjirappally, Taluk Office-Kanjirappally, Kanjirappally P.O. Kottayam District-686507 and Others
High Court Of Kerala · (2012) 08 KL CK 0043
Kerala Survey And Boundaries Act, 1961 — Section 10, 11, 6, 7, 9
High Courts02 Aug 2012Allowed
Rexy Figardo, Godwin, Gedrio Figardo and Clera Vs Teresa D. Aruja and Others
High Court Of Kerala · (2012) 08 KL CK 0038
High Courts02 Aug 2012
P.K. Abdul Majeed, Prop. Ms. Feroke Iron Traders, Cheruvannoor, Kozhikode Vs The Commercial Tax Officer, 3rd Circle, Kozhikode, The Deputy Commissioner (Appeals) Kozhikode and Kerala Value Added Tax Appellate Tribunal Ernakulam - 682015
High Court Of Kerala · (2012) 08 KL CK 0035
Kerala Value Added Tax Act, 2003 — Section 22, 6(1)(d)
High Courts02 Aug 2012
State of Kerala Vs Abdul Khalam, Koliyacode Represented by Power of Attorney Holder Abdul Karim
High Court Of Kerala · (2012) 08 KL CK 0032
Land Acquisition Act, 1894 — Section 4(1)