High Courts21 Jun 2012Dismissed
Sreenarayanan Vs Huzain
High Court Of Kerala · (2012) 3 KLT 326
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 28
COURT ARCHIVE
High Court Of Kerala judgments
54,395 judgments · page 1,200 of 2,720
High Courts21 Jun 2012Dismissed
Rajamma Vs St. George High School
High Court Of Kerala · (2012) 3 KLJ 477 : (2012) 3 KLJ 137
Kerala Education Rules, 1959 — Rule 44A
High Courts21 Jun 2012
Sushama Vs The New India Assurance Company Limited, Ottapalam Taluk, P.O. Ottapalam, Palakkad District, Pin-679101
High Court Of Kerala · (2012) 06 KL CK 0227
High Courts21 Jun 2012
Chirutha Vs Kasaragode District Co-Operative Bank Ltd.
High Court Of Kerala · (2012) 06 KL CK 0226
High Courts21 Jun 2012
M/s. Laxmi Cranes and Trailers (P) Ltd. Vs Joint Regional Transport Officer, Tripunithura, Pin -682301
High Court Of Kerala · (2012) 06 KL CK 0224
High Courts21 Jun 2012
Babu John, (Member No.7, The Cherthala Town Traders'' Welfare Co-Operative Society Ltd. No. A 1111) Arakkaparambil House, Near Iron Bridge, Cmc-29 Cherthala, G. Ramachandra Prabhu, (Member No.49, The Cherthala Town Traders'' Welfare Co-Operative Society Ltd. No. A 1111) Chemnnamcherry House, Cmc-34, Cherthala and Rani Babu, (Member No. 14, The Cherthala Town Traders'' Welfare Co-Operative Society Ltd. No. A 1111) Arakkaparambil House, Near Iron Bridge, Cmc-29 Cherthala Vs The Joint Registrar of Co-Operative Societies (General), Alappuzha, Pin-688001 and Others
High Court Of Kerala · (2012) 06 KL CK 0223
High Courts21 Jun 2012
P.K. Gopalakrishnan, Sumod Kumar, K.M. Shajahan Thaithara and V.M. Murali Manu Mandiram Vs The Kerala Headload Workers Welfare Board and The Manager The Kerala State Ware Housing Corporation
High Court Of Kerala · (2012) 06 KL CK 0222
Kerala Headload Workers Act, 1978 — Section 21
High Courts21 Jun 2012
V. Sudha Vs The Sale Officer and Inspector For Arbitration And Execution II and The Ambalappuzha Taluk Aided Secondary School Employees Co-Operatvie Bank Ltd.
High Court Of Kerala · (2012) 06 KL CK 0220
High Courts21 Jun 2012Dismissed
Mavelikkara Municipality Vs Union of India and The Alappuzha District Co-Operative Bank Limited
High Court Of Kerala · (2012) 06 KL CK 0219
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7B, 8F
High Courts21 Jun 2012
Dileep Vs State of Kerala and N. Radha Mannasserry Kizhakkathil
High Court Of Kerala · (2012) 06 KL CK 0105
High Courts21 Jun 2012
George Vs Station House Officer Kothamangalam Police Station, Pin-686691 and Circle Inspector of Police Kothamangalam Police Station, Pin-686691
High Court Of Kerala · (2012) 06 KL CK 0104
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 17(4), 20Penal Code, 1860 (IPC) — Section 34
High Courts21 Jun 2012
Rajesh Venugopal, and Vijayalakshmi Venugopal Vs Commissioner of Police, Kochi City, Ernakulam 682031, The Deputy Commissioner of Police, Kochi City, Ernakulam 682031, Circle Inspector of Police, Ernakulam Town South Police Station, Thevara Ernakulam 682015 and Mr. Alex Cyriac
High Court Of Kerala · (2012) 06 KL CK 0103
High Courts21 Jun 2012Allowed
Nirmala Namboodiripadu, Preethi and Maya Vs State of Kerala
High Court Of Kerala · (2012) 06 KL CK 0098
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(3)
High Courts21 Jun 2012
Prathapan Vs State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0067
High Courts21 Jun 2012Allowed
Francis, M. V. @ Baby and Another Vs Indira, C. K. and Others
High Court Of Kerala · (2013) 1 ACC 387 : (2013) ACJ 721 : (2012) 4 ILR (Ker) 94 : (2012) 3 KLJ 576
Motor Vehicles Act, 1988 — Section 173
High Courts21 Jun 2012
Narayani Amma Nair Vs Secretary, Vadakara Co-Operative Agricultural Rural Development Bank and State of Kerala
High Court Of Kerala · (2012) 06 KL CK 0006
High Courts20 Jun 2012
Devarajan Vs State of Kerala
High Court Of Kerala · (2012) CriLJ 4265 : (2012) 3 KLJ 241 : (2012) 3 KLJ 149
Criminal Procedure Code, 1973 (CrPC) — Section 482Representation of the People Act, 1951 — Section 125A, 32, 33, 33A, 79(b)
High Courts20 Jun 2012
Jyothi Mariam John (Dr.) Vs Union Christian College and others
High Court Of Kerala · (2012) 3 ILR (Ker) 155
High Courts20 Jun 2012Dismissed
The National Insurance Company Ltd. Vs K.K. Madhavan, Lalitha.M., Ratheesh. M and K.B. Suresh
High Court Of Kerala · (2012) 06 KL CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts20 Jun 2012
State of Kerala Vs Mahesh
High Court Of Kerala · (2012) 3 KLJ 371 : (2012) 3 KLT 675