High Courts04 Jun 2012Dismissed
Pokkalathkandy P. Gopinathan Vs Kammalatt Baby
High Court Of Kerala · (2012) 06 KL CK 0145
COURT ARCHIVE
High Court Of Kerala judgments
54,394 judgments · page 1,209 of 2,720
High Courts04 Jun 2012Allowed
Thyagarajan Vs Santhosh T. Alexander
High Court Of Kerala · (2012) 3 KLJ 97 : (2012) 3 KLJ 101
Kerala Education Rules, 1959 — Rule 37(1)
High Courts04 Jun 2012Allowed
Vinu C. Chacko Vs Tahsildar
High Court Of Kerala · (2012) 4 KLJ 56 : (2012) 4 KLT 171
Constitution of India, 1950 — Article 14
High Courts04 Jun 2012
Sarun Sagar Vs Mahatma Gandhi University, Controller of Examinatiions, Mahatma Gandhi University and Registrar, Mahatma Gandhi University
High Court Of Kerala · (2012) 06 KL CK 0111
High Courts04 Jun 2012
Babu M. Vs The Sub Inspector of Police, Vallikunnam Police Station, Alappuzha District-690501 and The District Collector, Civil Station, Alappuzha, Alappuzha District-688001
High Court Of Kerala · (2012) 06 KL CK 0110
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 20
High Courts04 Jun 2012
Roshan Mathew Vs State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0109
High Courts04 Jun 2012
Dr. Aruna Parvathy, Dr. Soumya V.S., Dr. Divya V.K.P. and Dr. Shamna B.N. Vs State of Kerala
High Court Of Kerala · (2012) 06 KL CK 0108
High Courts04 Jun 2012Dismissed
Kerala Water Authority Vs The Kerala Human Rights Commission, Thiruvananthapuram - 695001, Shobhana Nair, ARA-85, Kozhiyottu Lane, Palkulangara, Thiruvananthapuram - 695024 and The Assistant Engineer, City Roads Section No. 1, Thiruvananthapuram - 695001
High Court Of Kerala · (2012) 06 KL CK 0107
Protection of Human Rights Act, 1993 — Section 18, 18(a), 18(a)(i)
High Courts04 Jun 2012Dismissed
P.K. Vasu and Others Vs Leela and Kunchappan
High Court Of Kerala · (2012) 06 KL CK 0091
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Succession Act, 1925 — Section 70
High Courts04 Jun 2012
Sandeep Vs State of Kerala and Others
High Court Of Kerala · (2012) 06 KL CK 0056
High Courts04 Jun 2012Allowed
P. Raghavan Vs The Regional Transport Authority, Kasaragod
High Court Of Kerala · (2012) 06 KL CK 0041
High Courts04 Jun 2012Dismissed
Rajan G Vs The Commissioner for Workmen''s Compensation, Bakery Junction, Thycaud, P.O. Thiruvananthapuram - 695002 and Others
High Court Of Kerala · (2012) 06 KL CK 0040
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 30
High Courts01 Jun 2012Dismissed
Mathew Sam Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 27 : (2012) 3 KLT 251
Kerala Revenue Recovery Act, 1968 — Section 49(3), 52, 53, 54, 83(1)
High Courts01 Jun 2012Allowed
Lineesh N.K. Vs K.P. Nazer and The New India Assurance Co. Ltd.
High Court Of Kerala · (2012) 06 KL CK 0122
High Courts01 Jun 2012
The Divisional Manager, National Insurance Company Ltd., Thiruvananthapuram Vs Joise Nadar and Others
High Court Of Kerala · (2012) 06 KL CK 0121
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jun 2012Dismissed
The State Of Kerala Vs K.V. Majeed and Others
High Court Of Kerala · (2012) 06 KL CK 0102
High Courts01 Jun 2012Dismissed
E.J. Varkeychen Vs Employees'' Provident Fund Appellate Tribunal, Scope Minar, Core II, 4th Floor, Laxmi Nagar, New Delhi-110092 and Employees'' Provident Fund Organization, Sub Regional Office, Chalakuzhy Building, CMS College Road, P.B. No. 36, Kottayam-686001
High Court Of Kerala · (2012) 06 KL CK 0039
Constitution of India, 1950 — Article 226
High Courts31 May 2012
Gopalan, V. and others Vs Government of Kerala and others
High Court Of Kerala · (2012) 2 ILR (Ker) 695 : (2012) 2 KLJ 855
Administrative Tribunals Act, 1985 — Section 14, 15, 15(1), 15(1)(b), 15(2)
High Courts30 May 2012
Davis Vs Thomas
High Court Of Kerala · (2012) 2 KLJ 847
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(12), 11(13), 11(3), 12
High Courts30 May 2012Dismissed
Abdul Kareem Thangal Vs Ummer Haji
High Court Of Kerala · (2012) 3 KLJ 113 : (2012) 3 KLJ 10 : (2012) 2 RCR(Rent) 163
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(2)(c), 11(3), 12Transfer of Property Act, 1882 — Section 109, 8