COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,180 of 2,720

High Courts01 Aug 2012Dismissed

K.I. Rajappan Vs The Revenue Divisional Officer Kottayam - 686001, The Tahsildar Taluk Office, Kottayam - 686001, The Deputy Tahsildar Revenue Recovery, PWD Compound, T.B. Road Kottayam - 686001 and The Village Officer Nattakom Village, Mariyappally Post Kottayam Taluk - 686001

High Court Of Kerala · (2012) 08 KL CK 0060

Kerala Building Tax Act, 1975 — Section 5(a)

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High Courts01 Aug 2012Dismissed

Saji Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 188

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 186, 34, 349, 350, 351

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High Courts01 Aug 2012Dismissed

G.P. Selvaraj Naidu and G.P. Soundararaj Naidu Vs P.K. Abdul Khader and Others

High Court Of Kerala · (2012) 08 KL CK 0034

Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 37, 37(1)

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High Courts01 Aug 2012

N.P. Vijayan Vs The Tahsildar (Revenue Recovery) Thalassery and Others

High Court Of Kerala · (2012) 4 KLJ 273

Kerala Motor Vehicles Taxation Act, 1976 — Section 12, 12(1), 13Kerala Revenue Recovery Act, 1968 — Section 6Revenue Recovery Act, 1890 — Section 6

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High Courts31 Jul 2012

Jinesh K.V. Vs Kochuthressia

High Court Of Kerala · (2012) 07 KL CK 0327

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High Courts31 Jul 2012

Justus Gomez Vs Manuel Gomez, State of Kerala and The Superintendent of Survey and Land Records (Re-Survey)

High Court Of Kerala · (2012) 07 KL CK 0326

Constitution of India, 1950 — Article 227

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High Courts31 Jul 2012Dismissed

National Insurance Company Ltd. Vs Rajamma, Beena and Jose

High Court Of Kerala · (2012) 07 KL CK 0325

Motor Vehicles Act, 1988 — Section 163A

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High Courts31 Jul 2012Allowed

Union of India Vs N.R. Kanakam

High Court Of Kerala · (2012) 07 KL CK 0324

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High Courts31 Jul 2012Dismissed

Vasala Vs Shaik Salim Pasha

High Court Of Kerala · (2012) 07 KL CK 0322

Evidence Act, 1872 — Section 91

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High Courts31 Jul 2012Allowed

G. Jayakumar Vs State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0319

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 11, 21, 25, 3(1), 8(c)

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High Courts31 Jul 2012Dismissed

Baby John Vs Life Insurance Corporation of India, Rnakulam Divisional Office, Jeevan Prakash IC Buildings, M.G. Road, Ernakulam, The Senior Divisional Manager, Lic of India, Jeevan Prakash, Lic Buildings, M.G. Road, Ernakulam and The Branch Manager, Lic of India, Tripunithura, P.B. No. 22 Kanikatt Buildings, Statue Junction Tripunithura - 682301

High Court Of Kerala · (2012) 07 KL CK 0316

Insurance Act, 1938 — Section 44

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High Courts31 Jul 2012

Getty Joseph, Cream Land, Opposite Sub Treasury, Karukachal, Changanacherry Vs State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0307

Kerala Value Added Tax Act, 2003 — Section 6(1), 6(5), 6(5), 67(1), 67(2)

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High Courts31 Jul 2012

M/s. Vyshak International Hotel (P) Ltd., Payyannur, Kannur Vs The State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0285

Kerala General Sales Tax Act, 1963 — Section 45AKerala Value Added Tax Act, 2003 — Section 67

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High Courts31 Jul 2012Allowed

T.K. Fathima and Others Vs The District Collector Kannur-679001, The Special Tahsildar (LA) Ezhimala Naval Academy, Payyannur-679301 and The Special Tahsildar (LA General) Thalassery-679101

High Court Of Kerala · (2012) 07 KL CK 0265

Land Acquisition Act, 1894 — Section 18, 28A, 28A(3)

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High Courts31 Jul 2012Allowed

Shibina Rani Vs Radha Kumari, C/o. C. Babu, Kalayil Kanavila Veedu, Poonkode Bhagavathinada P.O., (Via) Balaramapuram Thiruvananthapuram and The Divisional Manager, New India Assurance Company Ltd., Divisional Office, Kottarathil Building, Palayam, Thiruvananthapuram

High Court Of Kerala · (2012) 07 KL CK 0260

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High Courts31 Jul 2012

DINI and Amal Joy Vs State of Kerala The Public Prosecutor, High Court of Kerala Ernakulam-682 031

High Court Of Kerala · (2012) 07 KL CK 0226

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323

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High Courts31 Jul 2012Allowed

The Administrator, Union Territory of Lakshadweep, Kavaratti and The Director of Education, Union Territory of Lakshadweep, Kavaratti Vs Pathummabi B

High Court Of Kerala · (2012) 07 KL CK 0200

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High Courts31 Jul 2012Allowed

Kadancheri Sivasankaran Nair Vs T. Sobhana

High Court Of Kerala · (2012) 07 KL CK 0171

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High Courts31 Jul 2012

M/s Sathyan Gold Vs The State of Kerala, The Deputy Commissioner (Appeals) II, Commercial Taxes, The Intelligence Officer, Commercial Taxes and The Inspecting Assistant Commissioner, (Intelligence), Commercial Taxes

High Court Of Kerala · (2012) 07 KL CK 0147

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High Courts31 Jul 2012

Anilkumar, Pradeep @ Kuttachan and Sreelal Krishnan Vs State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0136

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 294(b), 323, 34, 452, 506(ii)

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