High Courts02 Aug 2012Dismissed
Praveen G.L. Vs The Secretary, Department of Health and Family Welfare Department
High Court Of Kerala · (2012) 3 KLJ 783
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,179 of 2,720
High Courts02 Aug 2012Disposed Off
Mini Shanmughan Vs Shanmughan and Another
High Court Of Kerala · (2012) 4 KLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts02 Aug 2012
Devamatha Province Vs State of Kerala and Others
High Court Of Kerala · (2012) 08 KL CK 0003
High Courts01 Aug 2012Allowed
Kerala Pre-Primary Teachers and Ayahs Association Vs State of Kerala and Another
High Court Of Kerala · (2012) 3 KLJ 740 : (2013) 1 SCT 186
Right of Children to Free and Compulsory Education Act, 2009 — Section 2(f)
High Courts01 Aug 2012Dismissed
The Managing Director, Kerala State Road Transport Corporation Vs The Secretary, Rta, Kottayam Pin 686002. and A. Vijayappan Nair, ''Anugraha'', (Manthattu), Chirakadavu Centre P.O Ponkunnam, Kottayam District 686506
High Court Of Kerala · (2012) 08 KL CK 0224
Motor Vehicles Act, 1988 — Section 104, 87, 87(2)
High Courts01 Aug 2012Allowed
George Mathew, Uthalakuzhiyil, Mangaram, Konni and Others Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0216
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts01 Aug 2012Dismissed
Francis Mukkanical Vs General Manager, BSNL, Pulimoodu
High Court Of Kerala · AIR 2013 Ker 12 : (2013) 1 ARBLR 231 : (2012) 3 KLJ 830
Arbitration and Conciliation Act, 1996 — Section 2, 2(4), 34, 40, 41Telegraph Act, 1885 — Section 7B, 7B(2)
High Courts01 Aug 2012
A.S. Dinesan, President, Sree Narayana Samskarika Samithi, Sree Narayanapuram, Kakkanad, Ernakulam -30 Vs V. Chandra Das, Former President, Sree Narayana Samskarika Samithi, Karthikapally Taluk Committee, Kayamkulam - 690502, P.P. Balakrishnan, Former General Secretary, Sree Narayana Samskarika Samithi, State Committee, Sree Narayanapuram, Kakkanad, Ernakulam - 682 030 and M.K. Narayanan, Vadakkedth Veedu, Kappil West, Krishnapuram. P.O. Alappuzha - 690 533
High Court Of Kerala · (2012) 08 KL CK 0163
High Courts01 Aug 2012Dismissed
Abdul Salam U.K. Vs Chalil Sajitha and Fathima Noora (Represented by Guardian Mother 1st Respondent)
High Court Of Kerala · (2012) 08 KL CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 127
High Courts01 Aug 2012Dismissed
Thrissur Corporation and Town Planning Officer Zonal Office Vs Shiny David
High Court Of Kerala · (2012) 08 KL CK 0130
High Courts01 Aug 2012Allowed
Sahadevan Vs M. Sajeev and The New India Assurance CO. Ltd, Tripuri Building, East Nadakkavu, Kozhikode
High Court Of Kerala · (2012) 08 KL CK 0129
High Courts01 Aug 2012Dismissed
Muhammed Haneef K.A. Vs The State of Kerala and Others
High Court Of Kerala · (2012) 08 KL CK 0118
High Courts01 Aug 2012Dismissed
Mrs. Usha Sanghi and Sidharth Sanghi Vs The State of Kerala and Joseph Kuncheriah Marattukulam
High Court Of Kerala · (2012) 08 KL CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Aug 2012
Vijayakumaran Pillai Vs State of Kerala and Others
High Court Of Kerala · (2012) 08 KL CK 0116
High Courts01 Aug 2012Dismissed
Lakhmykutty AMMA, Santhakumari, Manikandan and Muralidharan Vs Meera and Others
High Court Of Kerala · (2012) 08 KL CK 0114
High Courts01 Aug 2012Allowed
Sourabhan Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 424 : (2012) 3 KLT 583
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 36, 482Kerala Police Act, 2011 — Section 18(1)Penal Code, 1860 (IPC) — Section 308, 323, 324, 34, 447
High Courts01 Aug 2012
Vijayan Vs Tahsildar (Revenue Recovery)
High Court Of Kerala · (2012) 4 KLT 318
Revenue Recovery Act, 1890 — Section 5, 6
High Courts01 Aug 2012
Kumudini, Sreenilayam Veedu, Kottapadi Town Hall, Eranad Taluk, Malappuram District, Retired Principal, Government Polytechnic, Vattiyoorkavu, Thiruvananthapuram Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 306, 34, 500
High Courts01 Aug 2012Dismissed
Liju Vs State of Kerala and The S.H.O. Sooranad Police Station
High Court Of Kerala · (2012) 08 KL CK 0066
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Prevention of Damage to Public Property Act, 1984 — Section 3(2)
High Courts01 Aug 2012Dismissed
Karuthan Ponnaiya and Veluthevar Jayachandran Vs Senior Intelligence Officer State of Kerala
High Court Of Kerala · (2012) 3 ILR (Ker) 936 : (2012) 3 KLJ 698
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2(viia), 2(viid), 24, 25A