High Courts09 Apr 2012
Chandramathy Vs Arundhathi and Another
High Court Of Kerala · (2012) 2 KLJ 645
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,212 of 2,719
High Courts09 Apr 2012Allowed
Varghese Kochouseph Vs Saidali A.P., A.P. Rayin Hajee and The Branch Manager, United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 04 KL CK 0029
High Courts09 Apr 2012Allowed
The New India Assurance Company Limited Vs Anish @ Pooppy, Ratheesh, Do. Do. and Sunil M.B.
High Court Of Kerala · (2012) 04 KL CK 0027
High Courts09 Apr 2012
Pushpalatha Vs Sethumadhava Menon, Vrindavan Colony, B.I. Sanitha, 33/3733 Chevayoor, Kozhikode (Owner of the Maruthi Omni Van No. KL-11/K 5769) and The Oriental Insurance Company Limited, Branch Office, Seema Building, GH Road Kozhikode (Insurer of the Maruthi Omni Van No. KL-11/K 5769)
High Court Of Kerala · (2012) 04 KL CK 0026
High Courts09 Apr 2012
Church of South India Vs John
High Court Of Kerala · (2012) 2 KLJ 529 : (2012) 2 KLT 606
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 227
High Courts04 Apr 2012Allowed
Sree Narayana Dharma Samajam Vs Commercial Tax Officer (Luxury Tax and Works Contract), Ernakulam and others
High Court Of Kerala · (2012) 55 VST 285
Constitution of India, 1950 — Article 246, 254Kerala Value Added Tax Act, 2003 — Section 2(fb), 2(fc), 2(fd), 3, 4
High Courts04 Apr 2012
State of Kerala and Others Vs Minimole C. and Another
High Court Of Kerala · (2012) 2 KLJ 812
Kerala Education Rules, 1959 — Rule 6.1
High Courts04 Apr 2012
V.P. Sajeendran Vs Secretary, C.I.T.U. Ayarkunnam Unit and Others
High Court Of Kerala · (2012) 2 KarLJ 405 : (2012) 2 KLJ 405
Constitution of India, 1950 — Article 226, 246, 246(1), 246(2), 246(3)
High Courts04 Apr 2012Dismissed
Manoharan Vs State of Kerala
High Court Of Kerala · (2012) 2 KarLJ 378 : (2012) 2 KLJ 378
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420
High Courts03 Apr 2012Allowed
Parathi Sasidharan Vs State of Kerala
High Court Of Kerala · (2012) 2 KarLJ 390 : (2012) 2 KLJ 390
Kerala Abkari Act, 1077 — Section 55(a)
High Courts03 Apr 2012
Doramma Vs M.T. Enrica Lexie and Others
High Court Of Kerala · (2012) 2 KarLJ 398 : (2012) 2 KLJ 398
Constitution of India, 1950 — Article 226, 51Criminal Procedure Code, 1973 (CrPC) — Section 102(3), 451, 451, 452, 453Penal Code, 1860 (IPC) — Section 302
High Courts02 Apr 2012Allowed
Rejual Karim and Others Vs Sub Inspector of Police
High Court Of Kerala · (2012) 2 KLJ 711
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 489B, 489C
High Courts02 Apr 2012Dismissed
Mattancherry Mahajenic Co-operative Urban Bank Ltd. Vs Girija
High Court Of Kerala · (2012) 3 ILR (Ker) 393 : (2012) 2 KLJ 585 : (2012) 2 KLT 587
Kerala Co-operative Societies Rules, 1969 — Rule 188A
High Courts02 Apr 2012Dismissed
Patspin India Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2012) 04 KL CK 0004
High Courts30 Mar 2012
K.S. Kadar Pillai Vs Rosebud Projects Pvt. Ltd. and Others
High Court Of Kerala · (2013) 1 BC 489
High Courts30 Mar 2012Allowed
Kerala State Electricity Board and Others Vs Managing Director, M/s Annapuram Rubber Products (P) Ltd. and Others
High Court Of Kerala · AIR 2012 Ker 169 : (2012) 2 ILR (Ker) 591 : (2012) 2 KLJ 806
Electricity Act, 1910 — Section 26(6)
High Courts30 Mar 2012Dismissed
Vice Chancellor, Kerala Agrl. University Vs P. Nandakumar and Others
High Court Of Kerala · (2012) 2 KLJ 553
Kerala Agricultural University Act, 1971 — Section 14, 16
High Courts30 Mar 2012Dismissed
Babu Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 175 : (2012) 3 KLJ 156
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts30 Mar 2012Dismissed
The Kerala State Electricity Board Vs Hantos Rubber Industries
High Court Of Kerala · (2012) 03 KL CK 0255
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Electricity Act, 2003 — Section 145
High Courts30 Mar 2012Allowed
Martin Antony Vs M.K. Najeeb and The Manager, United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0237