High Courts06 Jul 2012
U.K. Subaida and Ashraf Vs The Syndicate Bank
High Court Of Kerala · (2012) 07 KL CK 0238
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,196 of 2,720
High Courts06 Jul 2012Dismissed
Eruvankayi Pradeep Vs District Collector, Kannur District, P.O. Kannur., Tahsildar (Revenue Recovery), Thalassery, P.O. Thalassery And Village Officer, Kandam Kunnu Village, P.O. Nirmalagiri, Thalassery Taluk
High Court Of Kerala · (2012) 07 KL CK 0130
High Courts06 Jul 2012
Prabhavathy Vs Director General of Police
High Court Of Kerala · (2012) 3 KLT 934
Civil Procedure Code, 1908 (CPC) — Section 122, 89
High Courts06 Jul 2012
Prabhavathy, K. Vs Director General of Police and Others
High Court Of Kerala · (2012) 3 ILR (Ker) 922 : (2012) 3 KLJ 856
Civil Procedure Code, 1908 (CPC) — Section 122, 89
High Courts06 Jul 2012Dismissed
Cheranallur Service Co-Operative Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2012) 4 KLJ 118
Kerala Co-operative Societies Act, 1969 — Section 100, 2, 2(i), 3, 69
High Courts06 Jul 2012
P.M. Sumesh Vs State of Kerala and Another
High Court Of Kerala · (2012) 4 KLJ 635
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 23, 25, 4(1A)
High Courts05 Jul 2012Allowed
New India Assurance Co. Ltd. Vs Abdul Rehaman and Others
High Court Of Kerala · (2013) ACJ 1152
High Courts05 Jul 2012Dismissed
Oyatti Pavithran Vs Rajendra Kumar
High Court Of Kerala · (2012) 3 KLJ 390 : (2012) 3 KLT 339
High Courts05 Jul 2012Dismissed
Sheeba James Vs George
High Court Of Kerala · (2012) 3 KLJ 180 : (2012) 3 KLT 237
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2(ii), 3(1)(b), 3(1)(b)(ii), 4
High Courts05 Jul 2012Dismissed
New India Assurance Company Limited Vs Jayalakshmi Latha, P. and Others
High Court Of Kerala · (2013) 1 ACC 613 : (2013) ACJ 655 : (2012) 135 FLR 997 : (2012) 3 ILR (Ker) 481 : (2012) 3 KLJ 485 : (2013) 1 LLJ 407 : (2012) LLR 1215
Workmens Compensation Act, 1923 — Section 3
High Courts05 Jul 2012
Rukmini Bai @ T.N. Rukmini Vs District Registrar, Ernakulam and Another
High Court Of Kerala · (2012) 4 KLJ 536
Kerala Stamp Act, 1959 — Serial No. 42(i)
High Courts05 Jul 2012
V.V. Vasanthi Vs State of Kerala and Another
High Court Of Kerala · (2012) 3 KLJ 248
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Income Tax Act, 1922 — Section 11, 2(15)Income Tax Act, 1961 — Section 10, 10(23), 11, 2(15)
High Courts04 Jul 2012Dismissed
Usman Kurikkal Vs Parappur Achuthan Nair
High Court Of Kerala · (2012) 3 KLJ 254 : (2012) 3 KLT 261
Constitution of India, 1950 — Article 17(iii), 227
High Courts04 Jul 2012Allowed
Bahuleyan Vs District Registrar
High Court Of Kerala · AIR 2013 Ker 79 : (2012) 4 KLT 356
Kerala Stamp Act, 1959 — Serial No. 42
High Courts04 Jul 2012
Thampi Vs Kunnathunad Taluk Primary Co-op. Agrl. and R.D. Bank Ltd.
High Court Of Kerala · (2012) 3 KLJ 733 : (2012) 3 KLT 628
Constitution of India, 1950 — Article 226
High Courts04 Jul 2012
Somasundaran Vs Radha and Another
High Court Of Kerala · (2012) 3 KLJ 388
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jul 2012Dismissed
V.K. Ashokan Vs The Kerala Toddy Workers Welfare Fund Board and Another
High Court Of Kerala · (2012) 3 KLJ 715
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2(c), 3(2), 6, 8(1), 8(5)Constitution of India, 1950 — Article 226
High Courts03 Jul 2012Dismissed
Surabhi Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 KLJ 428
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 2, 2(d), 2(g), 2(h)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 2, 2(p)(iii), 3, 3(1)
High Courts03 Jul 2012
Fithaly Fernando Vs M.V. Kinship Prosperity
High Court Of Kerala · (2013) 1 ARBLR 507 : (2012) 3 KLJ 723 : (2012) 3 KLT 650
Arbitration and Conciliation Act, 1996 — Section 8Merchant Shipping Act, 1958 — Section 132, 132(a), 145, 145(1), 149
High Courts03 Jul 2012Allowed
Sivanesan Vs State of Kerala
High Court Of Kerala · (2013) 3 KLJ 30
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 154, 154(1), 154(2), 27, 3Penal Code, 1860 (IPC) — Section 201, 302, 34