High Courts07 Jun 2012
Sharlet Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 73
Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4
COURT ARCHIVE
High Court Of Kerala judgments
54,394 judgments · page 1,206 of 2,720
High Courts07 Jun 2012Dismissed
Thrissur District Loading and Unloading General Workers Union (Regd) (AITUC) Vs District Labour Officer Thrissur, Pin-680003 and Others
High Court Of Kerala · (2012) 06 KL CK 0234
Constitution of India, 1950 — Article 19(1)(g)
High Courts07 Jun 2012Dismissed
Rajasekharan Pillai and Omanakuttan Pillai Vs State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0232
High Courts07 Jun 2012
Babu, T.G. and Others Vs Secretary, Ministry of Social Justice and Empowerment and Others
High Court Of Kerala · (2012) 3 ILR (Ker) 528 : (2012) 3 KLT 709
Constitution of India, 1950 — Article 300A, 330, 335, 341, 341(1)
High Courts07 Jun 2012Dismissed
Palakkad Jilla Private Bus Operators Association Vs The Regional Transport Authority Palakkad
High Court Of Kerala · (2012) 06 KL CK 0181
Motor Vehicles Act, 1988 — Section 87(1)(c)
High Courts07 Jun 2012Dismissed
The Commissioner of Income Tax, Thiruvananthapuram Vs M/s. Hindustan Latex Ltd., Thiruvananthapuram
High Court Of Kerala · (2012) 209 TAXMAN 42
Income Tax Act, 1961 — Section 263, 28, 37, 43B, 43B(f)
High Courts07 Jun 2012Allowed
E.S. Sanilan Vs P.P. Poulose, Palathukudiyil House, Manickamangalam Ernakulam District - 683574, Dwidweesh.P.D and The New India Assurance Co. Ltd.
High Court Of Kerala · (2012) 06 KL CK 0164
High Courts07 Jun 2012
T.R. Rajesh, 31/346, Souparnika, Paradise Road Vyttila P.O., Kochi, Pin-682 019 Vs Joint Directors and Central Public Information Officer, Union Public Service Commission, Dholpur House, Shahjahan Road, New Delhi-110 069, The Appellate Authority Joint Secretary (Examinations), Union Public Service Commission, Dholpur House, Shahjahan Road, New Delhi-110 069 and The Central Information Commission, August Kranti Bhavan, Bhikaji Cama Place New Delhi-110 066
High Court Of Kerala · (2012) 06 KL CK 0159
Right to Information Act, 2005 — Section 2(f), 2(i)
High Courts07 Jun 2012
Dinil Kumar Vs The Revenue Divisional Officer Thrissur, Pin-680 001 and The Sub Inspector of Police, Kunnamkulam Police Station, Thrissur District Pin-680503.
High Court Of Kerala · (2012) 06 KL CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 22
High Courts07 Jun 2012Allowed
S. Vijayalakshmi Vs T.P. Gopakumar
High Court Of Kerala · (2012) 06 KL CK 0132
Hindu Marriage Act, 1955 — Section 12(1)
High Courts07 Jun 2012Allowed
T.U. Chacko Vs State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0117
High Courts07 Jun 2012Allowed
Amrita Motors Private Limited Vs The District Registrar (General), Kozhikode and Sub Registrar, Koduvally, Kozhikode District
High Court Of Kerala · (2012) 06 KL CK 0114
High Courts07 Jun 2012Dismissed
Kerala Autorickshaw Drivers Welfare Association Vs Regional Transport Officer
High Court Of Kerala · (2013) 1 ACC 119 : AIR 2012 Ker 163 : (2012) 3 KLJ 237 : (2012) 3 KLJ 196
Motor Vehicles Act, 1988 — Section 74(2)(ix)
High Courts07 Jun 2012Allowed
Kollengode Educational and Charitable Trust Vs All India Council For Technical Education
High Court Of Kerala · (2012) 06 KL CK 0069
High Courts06 Jun 2012Dismissed
Miss M. Meenakshy and Another Vs Asstt. CIT and Others
High Court Of Kerala · (2012) 06 KL CK 0262
Income Tax Act, 1961 — Section 226(3)
High Courts06 Jun 2012Dismissed
Kamalakshi Amma Vs Sangeetha and another
High Court Of Kerala · (2012) 3 ILR (Ker) 45 : (2012) 3 KLJ 30
Specific Relief Act, 1963 — Section 31, 39
High Courts06 Jun 2012
Vinodkumar K.V. Vs The Sub Inspector of Police Changaramkulam Police Station, Malappuram District - 676505
High Court Of Kerala · (2012) 06 KL CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 451Kerala Police Act, 2011 — Section 118(e)
High Courts06 Jun 2012
Bhaskaran Vs The Land Tribunal, Thiruvananthapuram - 695001 and Others
High Court Of Kerala · (2012) 06 KL CK 0171
Kerala Land Reforms Act, 1963 — Section 72B
High Courts06 Jun 2012
Joy Vs The Asst. Executive Engineer, I.I.P (Idamalayar Irrigation Project) Sub Division No. II, Chalakudy, Chalakudy Post Chalakudy Village, Mukundapuram Taluk Thrissur District, Pin 680307 and Others
High Court Of Kerala · (2012) 06 KL CK 0170
Kerala Land Conservancy Act, 1957 — Section 16