High Courts03 Jul 2012
State of Kerala Vs M.M. Enterprises
High Court Of Kerala · (2013) 63 VST 323
Kerala Value Added Tax Act, 2003 — Section 25, 31, 42, 42(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,197 of 2,720
High Courts02 Jul 2012Allowed
Mohammed Shabeer Vs Sukumaran
High Court Of Kerala · (2012) 3 ILR (Ker) 476 : (2012) 3 KLJ 266 : (2012) 3 KLT 247
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 14 Rule 2, Order 41 Rule 1, Order 9 Rule 8, 96Constitution of India, 1950 — Article 227
High Courts02 Jul 2012Dismissed
Ratnarajan, A. Vs Kerala Kerakarshaka Sahakarana Federation Ltd. and Others
High Court Of Kerala · (2012) 3 ILR (Ker) 543 : (2012) 3 KLJ 506 : (2012) 3 KLT 637
Constitution of India, 1950 — Article 12, 226
High Courts02 Jul 2012
Karayi Chandrasekharan and Another Vs Inspector of Police
High Court Of Kerala · (2012) 3 ILR (Ker) 549 : (2012) 3 KLJ 437
Criminal Procedure Code, 1973 (CrPC) — Section 167, 309(2)
High Courts02 Jul 2012Allowed
Senior Head, Personnel and General Administration, V.S.S.C. and Others Vs Radhakrishnan, K. R.
High Court Of Kerala · (2012) 3 ILR (Ker) 309 : (2012) 3 KLJ 261
High Courts02 Jul 2012Dismissed
M. Krishnan Unni, Conductor and Others Vs Kerala State Road Transport Corporation and Others
High Court Of Kerala · (2012) 3 KLJ 365 : (2013) LabIC 127
High Courts02 Jul 2012
Thrissur District Co-operative Bank Vs Kerala Public Service Commission
High Court Of Kerala · (2012) 3 KLJ 618 : (2013) 1 KLT 261
High Courts02 Jul 2012Allowed
Ahammed Sherief Vs Kerala Value Added Tax Appellate Tribunal and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 457 : (2013) 2 KLJ 339 : (2013) 63 VST 254
Kerala Value Added Tax Act, 2003 — Section 6, 8, 8(1)(ii), 8(b), 8(f)
High Courts29 Jun 2012
Vasudeva Menon and Others Vs K.J. Plantation
High Court Of Kerala · (2012) 3 ILR (Ker) 404 : (2013) 1 RCR(Rent) 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Jun 2012
T.K. Padmakshi Vs Ammalu Amma, E. Balakrishnan and Vasantha Kumari
High Court Of Kerala · (2012) 3 KLJ 356 : (2012) 4 KLT 150
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 2(6)(i), 3, 68Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
High Courts29 Jun 2012Dismissed
Pookunju, A. Vs State of Kerala and others
High Court Of Kerala · AIR 2013 Ker 53 : (2012) 4 ILR (Ker) 498 : (2012) 4 KLJ 511
Limitation Act, 1963 — Section 2(j), 5
High Courts29 Jun 2012Dismissed
Central Bureau of Investigation Vs Jitha Kumar. K, PCT-7256, Sree Kumar. S.V. ARPCT T-1795 and Soman, PCT-6685
High Court Of Kerala · (2012) 4 KLT 306
Criminal Procedure Code, 1973 (CrPC) — Section 102, 174, 41(1)(d), 482Penal Code, 1860 (IPC) — Section 116, 120B, 167, 193, 201
High Courts29 Jun 2012Dismissed
Mudavangadan Abbas Vs Kurrippurathodi Mayinkutty and Others
High Court Of Kerala · (2012) 3 KLJ 560
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 23 Rule 3, 89Court Fees Act, 1870 — Section 16Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52
High Courts28 Jun 2012
Rajesh Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 268 : (2012) 3 KLT 360
Criminal Procedure Code, 1973 (CrPC) — Section 215, 313(1)(b)Penal Code, 1860 (IPC) — Section 363, 366A, 375, 376
High Courts28 Jun 2012
Abdulla Shahul Hameed, M.S. and another Vs State of Kerala and others
High Court Of Kerala · (2012) 3 ILR (Ker) 569 : (2012) 3 KLJ 393 : (2012) 3 KLJ 206 : (2012) 3 KLT 324
Waqf Act, 1995 — Section 3(q), 83
High Courts28 Jun 2012Allowed
Samuel Vs Chandrakumar and Another
High Court Of Kerala · (2012) 3 KLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 138General Clauses Act, 1897 — Section 3(26)Penal Code, 1860 (IPC) — Section 188
High Courts28 Jun 2012
Mani, M.M Vs State of Kerala and others
High Court Of Kerala · (2012) 3 ILR (Ker) 204 : (2012) 3 KLJ 191
Constitution of India, 1950 — Article 19(1)(d), 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 173(2), 173(8), 173(8)Evidence Act, 1872 — Section 43
High Courts28 Jun 2012
Hotel Malika Residency Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 ILR (Ker) 320 : (2012) 3 KLJ 314 : (2012) 3 KLT 310
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts28 Jun 2012Allowed
Padmanabha Shenoy Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 821 : (2012) 3 KLT 944
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 304A, 34
High Courts28 Jun 2012Allowed
Brahmanand Vs Rajan
High Court Of Kerala · (2012) 4 KLJ 732 : (2012) 4 KLT 540
Specific Relief Act, 1963 — Section 22, 28