COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,182 of 2,720

High Courts27 Jul 2012Allowed

Jes Paul Vs State of Kerala and Addl. R2 Impleaded Addl. R2. Soumya Jose, Additional R2 Imleaded As Er The Order Dated 16.7.12 In Crl. MA 4856/12 IN SA 4931/12

High Court Of Kerala · (2012) 07 KL CK 0328

Penal Code, 1860 (IPC) — Section 376, 406, 420

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High Courts27 Jul 2012Dismissed

Deshabhimani Daily Vs Appukuttan Vallikunnu and Another

High Court Of Kerala · (2013) 1 KLJ 588

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A

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High Courts27 Jul 2012

Fr. Jose Kiyickal, Manager, Don Basco College, Angadikkadavu, Angadikkadavu P.O., Kannur District, Pin-670706 and Fr. Joy Ullattil, Principal, Don Bosco Arts and Science College, Angadikkadavu, Angadikkadavu P.O., Kannur District, Pin-670706 Vs The State of Kerala and The Registrar, Kannur University

High Court Of Kerala · (2012) 07 KL CK 0217

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High Courts27 Jul 2012Dismissed

Balakrishnan Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 821

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 149, 27, 302, 324

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High Courts27 Jul 2012

Sheela Joseph Vs Mary Stella Mary Stella Cyril (Died) Mary Land, Kadapakkada P.o., Uliyacovil Cherry, Kollam East Village, Pin - 691008, Mary Stella Telma, Mary Land, Kadapakkada P.o., Uliyacovil Cherry, Kollam East Village, Pin - 691008 and Wilma Cyril

High Court Of Kerala · (2012) 07 KL CK 0145

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High Courts27 Jul 2012Allowed

Samuel P.O., Kadayil Veedu, Kundara and Others Vs Thousfeek. A., Athishya Mandiram, Njarayilkonam, Madavoor, Pallickal Attingal, K. Devarajan and The Manager, United India Insurance Company, Attingal

High Court Of Kerala · (2012) 07 KL CK 0142

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High Courts27 Jul 2012Allowed

B. Jayakumari, Revathi, Opposite Karappuzha Government High School, Now Residing at Parappathattil Illam, Thiruvanchoor P.O., Kottayam Vs Jobyson Philip, Managing Director, Kerala Publicity Bureau and State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Jul 2012

P. Bhaskaran Vs K. Unnikrishnan

High Court Of Kerala · (2012) 07 KL CK 0132

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts27 Jul 2012

K.V. Velukkutty Vs Union of India and State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0127

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High Courts27 Jul 2012

Kunjumon, Kurumbolitharayil, Peringala, Kayamkulam and Marykutty, Kurumbolitharayil, Peingala, Kayamkulam Vs State of Kerala and Southern Railway

High Court Of Kerala · (2012) 07 KL CK 0122

Land Acquisition Act, 1894 — Section 4(1)

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High Courts27 Jul 2012

Sugathakumar Vs Thankamma George

High Court Of Kerala · (2012) 07 KL CK 0114

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High Courts27 Jul 2012

Kumaran Vs State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts27 Jul 2012Dismissed

Ugustin Legal Heir Of Deceased Annam Varghese Vs Umeer P. Muhammed

High Court Of Kerala · (2012) 07 KL CK 0069

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High Courts27 Jul 2012

Seaport Hotels Cochin (P) Ltd. Vs State of Kerala and Others

High Court Of Kerala · (2012) 3 KLJ 71

Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 300A, 301

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High Courts27 Jul 2012Allowed

Annamma John @ Gracy John Vs C. Gopinathan, Jayarajan and M/s. Oriental Insurance Co. Ltd.

High Court Of Kerala · (2012) 07 KL CK 0010

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High Courts26 Jul 2012Allowed

Kuriachan Chacko Vs State of Kerala and others

High Court Of Kerala · (2012) 3 ILR (Ker) 631 : (2012) 3 KLJ 620 : (2012) 3 KLT 600

Criminal Procedure Code, 1973 (CrPC) — Section 102, 105A, 105A(e), 105B, 105B(2)Registration Act, 1908 — Section 89, 89(5)

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High Courts26 Jul 2012

Divakaran Vs The State of Kerala and The Southern Railway

High Court Of Kerala · (2012) 07 KL CK 0330

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

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High Courts26 Jul 2012

Govindan Vs Radhamany

High Court Of Kerala · (2012) 07 KL CK 0308

Hindu Marriage Act, 1955 — Section 13(1)(ib), 7

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High Courts26 Jul 2012Dismissed

Perumal Vs State of Kerala

High Court Of Kerala · (2012) 3 KLJ 632 : (2012) 3 KLT 618

Explosive Substances Act, 1908 — Section 2, 2(b), 5, 5(a), 5(b)

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High Courts26 Jul 2012

Sreedevi Vs State of Kerala and Others

High Court Of Kerala · (2012) 3 KLJ 480

Income Tax Act, 1961 — Section 271(1)(c)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2(a), 3

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