COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,181 of 2,720

High Courts31 Jul 2012

Riyas Vs The Sub Inspector of Police Areacode Police Station, Malappuram Dist., The Deputy Superintendent of Police Narcotic Cell, Malappuram and State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0080

Arms Act, 1959 — Section 27, 7Penal Code, 1860 (IPC) — Section 120(b), 143, 147, 148, 149

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High Courts31 Jul 2012

Ettammal Balakrishnan (Died), Thekkethala Karthyayani and Thekkethala Navya (Petitioners 3 and 4 are The Legal Heirs Of Late Petitioner No 2) Vs The District Collector, Kannur Pin-679001 and The Special Tahsildar (Land Acquisition) Ezhimala Naval Academy, Payannur-679301

High Court Of Kerala · (2012) 07 KL CK 0068

Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 28A

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High Courts31 Jul 2012Dismissed

R. Natarajan Vs The Village Officer and Others

High Court Of Kerala · (2012) 3 KLJ 788

Constitution of India, 1950 — Article 226Kerala Land Relinquishment Act, 1958 — Section 4C

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High Courts31 Jul 2012Dismissed

Mohanan M. Vs Ananthakrishnan

High Court Of Kerala · (2012) 07 KL CK 0009

Negotiable Instruments Act, 1881 (NI) — Section 118(a)

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High Courts30 Jul 2012Dismissed

Dr. K.M. Mehaboob Vs Deputy Commissioner of Income Tax, Circle 2(1), Kozhikode

High Court Of Kerala · (2012) 211 TAXMAN 52

Income Tax Act, 1961 — Section 132, 144, 153A, 153A(1), 153A(1)(b)

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High Courts30 Jul 2012Dismissed

John and Others Vs P. Janaki and Others

High Court Of Kerala · (2012) 07 KL CK 0314

Easements Act, 1882 — Section 41

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High Courts30 Jul 2012Allowed

Mary, Jiji and Jojy Vs The Managing Director, K.S.R.T.C., Thiruvananthapuram and Narayanan

High Court Of Kerala · (2012) 07 KL CK 0306

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High Courts30 Jul 2012

Suresh Kumar Nari Vs Circle Inspector of Police

High Court Of Kerala · (2012) 07 KL CK 0303

Criminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 66(E)Kerala Police Act, 2011 — Section 119(B)

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High Courts30 Jul 2012

Mr. P.K. John Vs Jerusalem Mar Thoma Church

High Court Of Kerala · (2012) 07 KL CK 0223

Kerala Court Fees and Suits Valuation Act, 1959 — Section 25(b), 26

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High Courts30 Jul 2012Dismissed

Union of India Vs P.A. Gangadharan

High Court Of Kerala · (2012) 07 KL CK 0216

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High Courts30 Jul 2012Dismissed

V.M. Thomas Vs The Director General of Police, Police Head Quarters, Thiruvananthapuram-695001 and Others

High Court Of Kerala · (2012) 07 KL CK 0163

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High Courts30 Jul 2012

M/s. Steel and Industries Forgings Limited Vs GTN Exports Ltd.

High Court Of Kerala · (2012) 07 KL CK 0151

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1A(3)

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High Courts30 Jul 2012Dismissed

Shri. A. Alavikutty Vs State of Kerala and Sri. Shafeeq Rahman Moidu

High Court Of Kerala · (2012) 07 KL CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 239, 482Penal Code, 1860 (IPC) — Section 34, 420

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High Courts30 Jul 2012Allowed

Ibrahim. B.S. Vs Devaki Amma and Others

High Court Of Kerala · (2012) 07 KL CK 0131

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High Courts30 Jul 2012

Kerala State Electricity Board Vs R.K. Shajitha and State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0121

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)

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High Courts30 Jul 2012Allowed

Karunakara Bhandary Vs Kasaragod Bar Association

High Court Of Kerala · (2012) 4 KLT 90

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High Courts30 Jul 2012Dismissed

Divakaran Vs State of Kerala and Others

High Court Of Kerala · (2012) 07 KL CK 0066

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High Courts30 Jul 2012Allowed

Sherly Antony Vs The Special Tahsildar, L.A. General, Thrissur, The District Industries Centre, Thrissur and The District Collector, Thrissur

High Court Of Kerala · (2012) 07 KL CK 0001

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)

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High Courts27 Jul 2012Dismissed

Karunakaran Nambiar Vs Syndicate Bank

High Court Of Kerala · (2013) 1 BC 170 : (2012) 3 KLJ 510

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 9, Order 9 Rule 9, 141, 152Constitution of India, 1950 — Article 226, 227

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High Courts27 Jul 2012

Ramakrishna Pillai and Another Vs State of Kerala and Another

High Court Of Kerala · (2012) 4 KLJ 631

Penal Code, 1860 (IPC) — Section 34, 409, 420

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