COURT ARCHIVE

High Court Of Kerala judgments

54,395 judgments · page 1,187 of 2,720

High Courts23 Jul 2012Allowed

Leela Bai, Mathew T. George and E.P. Presanna Vs The Regional Housing Development Centre, The State of Kerala, Secretary to Government, Higher Education Department, Government of Kerala, Trivandrum, The Chief Director (NBO), Surplus Cell, Nirman Bhavan, New Delhi and Union of India

High Court Of Kerala · (2012) 07 KL CK 0189

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High Courts23 Jul 2012

Megha John Vs The Kollam District Co-Operative Bank Ltd.

High Court Of Kerala · (2012) 07 KL CK 0184

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High Courts23 Jul 2012

George Vs Thomas

High Court Of Kerala · (2012) 07 KL CK 0170

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High Courts23 Jul 2012

T.S. Subramanian, Sudarsana, Anandavaleeswaram, Kollam Vs State of Kerala and Others

High Court Of Kerala · (2012) 07 KL CK 0164

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High Courts23 Jul 2012

Shri. Baby Varkey, Former President, Erattayar Grama Panchayat and Shri. C.M. Abraham, Former U.D. Clerk, Erattayar Grama Panchayat Vs State of Kerala

High Court Of Kerala · (2013) 1 ILR (Ker) 603 : (2012) 3 KLJ 588

Criminal Procedure Code, 1973 (CrPC) — Section 197Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 120B, 204, 21, 406, 409

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High Courts23 Jul 2012

Sivakumar Vs R. Devamony @ Many Amma and S. Rengaswamy

High Court Of Kerala · (2012) 07 KL CK 0144

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High Courts23 Jul 2012

Kasim Vs K.M. Abdulla, K. Mohammed Shafi, Residing Do. Do. and The Manager United India Insurance Co. Ltd., M.G. Road Kasaragode P.O.

High Court Of Kerala · (2012) 07 KL CK 0120

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High Courts23 Jul 2012Dismissed

Suresh Vs State of Kerala

High Court Of Kerala · (2012) 07 KL CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 2(Wa)Penal Code, 1860 (IPC) — Section 302, 392

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High Courts23 Jul 2012Dismissed

M.K. Parvathy Vs Government of India and Others

High Court Of Kerala · (2012) 07 KL CK 0056

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High Courts23 Jul 2012

Shameena Rasheed, Hajara and Aneesa Vs Haj Committee of India and Kerala State Haj Committee

High Court Of Kerala · (2012) 07 KL CK 0038

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High Courts23 Jul 2012

C.A. Joseph Vs The District Collector, Collectorate, Kakkanadu, Ernakulam and The Re-Surveyor, Office of The Re-Survey Superintendent Near Sub Registrar Office, Ernakulam South

High Court Of Kerala · (2012) 07 KL CK 0035

Kerala Survey And Boundaries Act, 1961 — Section 10, 13, 6, 7, 9

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High Courts23 Jul 2012Dismissed

Mayadevi. A, U.D. Typist, District Office Economics and Statistics Department, Civil Station Palakkad-678001 Vs State of Kerala, The Director Economics and Statistics Department Directorate of Economics and Statistics and Suresh Kumar P. Statistical Assistant Grade-I Department of Economic and Statistics

High Court Of Kerala · (2012) 07 KL CK 0032

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High Courts20 Jul 2012Dismissed

Pushpa Jose and Jency Vs Receiver in O.S. No. 399/87, Mr. Alexander. J Arakkal, Advocate, Kottayam-686001 and Others

High Court Of Kerala · (2012) 07 KL CK 0341

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66

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High Courts20 Jul 2012Allowed

Kalliani Vs Kerala Shops and Commercial Establishment Workers Welfare Fund Board

High Court Of Kerala · (2013) 136 FLR 724 : (2013) 1 KLJ 579 : (2012) 4 KLT 875 : (2013) 1 RCR(Civil) 786 : (2013) 1 SCT 543

Kerala Shops and Commercial Establishment Workers Welfare Fund Act, 2006 — Section 4(1)

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High Courts20 Jul 2012Dismissed

Valsala. M., Geetha M. and Rani M. Vs Jayarajan and Others

High Court Of Kerala · (2012) 07 KL CK 0323

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High Courts20 Jul 2012Dismissed

Mary Thomas Attullil Vs The District Collector Ernakulam, Kakkanad, The Secretary, Thrikkakara Grama Panchayath, Kakkanad and V.J. Paily, The Secretary, Athani, Cemetary Samrakshana Samithy, St.Antony''S church

High Court Of Kerala · (2012) 07 KL CK 0304

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High Courts20 Jul 2012Allowed

Sri. Thomas Vs State of Kerala, The Revenue Divisional Office Pala and The Secretary Kaduthuruthy Grama Panchayath, Kaduthuruthy

High Court Of Kerala · (2012) 07 KL CK 0299

Land Acquisition Act, 1894 — Section 4(1)

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High Courts20 Jul 2012

T.M. Shaji, Thenammakkal House, Kanjirappally, (Proprietor, Aisha Rubbers Kanjirappally, Kottayam District) Vs Intelligence Officer, Squad No. 1, Commercial Taxes, Kottayam District, Dy. Commissioner, Commercial Taxes, Kottayam, Commissioner of Commercial Taxes, Vikas Bhavan P.O., Thiruvananthapuram-695 033 and Dy. Tahsildar (Revenue Recovery), Kanjirappally

High Court Of Kerala · (2012) 07 KL CK 0293

Kerala General Sales Tax Act, 1963 — Section 45A

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High Courts20 Jul 2012

Linish P. Mathew, C/o. Yohannan Mathew Eastern Trading and Cont. EST., PO Box No. 204, Alkhobar, Kingdom of Saudi Arabia Vs Mruthula Mathew, Kannothara Orappankuzhiyil House, Muttambalam Kara, Muttambalam Village, Muttambalam PO, Kottayam District 686004

High Court Of Kerala · AIR 2013 Ker 39 : (2012) 3 KLJ 460

Civil Procedure Code, 1908 (CPC) — Section 107Divorce Act, 1869 — Section 10, 10A, 16, 17, 18Hindu Marriage Act, 1955 — Section 13B

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High Courts20 Jul 2012Disposed Off

Dr. R. Padmakumar, No. 12, Ansal River Dale, Eroor, Thripunithura Vs The Deputy Commissioner of Income Tax, Central Cirlce, Ernakulam-682018 and The Commissioner of Income Tax (Appeals), Ernakulam-682018

High Court Of Kerala · (2012) 07 KL CK 0254

Income Tax Act, 1961 — Section 220(6)

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