COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,213 of 2,719

High Courts30 Mar 2012

Cochin Shipyard Staff Co-Operative House Construction Society Ltd. Vs K.P. Varghese and The Arbitrator/Assistant Registrar (General), Kanayannur, Office of The Assistant Registrar (General), Kanayannur, Ernakulam, Kochi-682031

High Court Of Kerala · (2012) 03 KL CK 0223

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High Courts30 Mar 2012

Chakkiparambath Abdul Rasheed Vs Chenakkal Juma-ATH Palli Paripalana Committee and Others

High Court Of Kerala · (2012) 03 KL CK 0212

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 1 Rule 8(4), Order 12 Rule 6Evidence Act, 1872 — Section 18, 19, 20, 21, 22Kerala Waqf Act, 1995 — Section 83, 94(2)

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High Courts30 Mar 2012

Abraham C. Joseph Vs Union of India

High Court Of Kerala · (2012) 2 ILR (Ker) 610 : (2012) 2 KLJ 575 : (2012) 2 KLT 590

Constitution of India, 1950 — Article 141, 21, 22(4), 22(5)

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High Courts30 Mar 2012

M.B. Unnimon Vs A.V. Purushothaman and The United India Insurance Company Limited

High Court Of Kerala · (2012) 03 KL CK 0062

Motor Vehicles Act, 1988 — Section 166

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High Courts30 Mar 2012Allowed

P. Balasubramanian Vs T.K. Aneesh Kumar @ Babu and Others

High Court Of Kerala · (2012) 03 KL CK 0043

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High Courts30 Mar 2012Allowed

Kailasanathan, K.G. Vs Sajish Babu and Kuttan and Another

High Court Of Kerala · (2013) 1 BC 355 : (2012) CriLJ 4095 : (2012) 3 ILR (Ker) 557 : (2012) 2 KLJ 704

Criminal Procedure Code, 1973 (CrPC) — Section 138, 142, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts30 Mar 2012

Hindustan Petroleum Corporation Limited Vs Assistant Commissioner of Commercial Taxes (Assessment I), Special Circle II, Commercial Taxes, Ernakulam and Others

High Court Of Kerala · (2012) 50 VST 213

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High Courts30 Mar 2012Allowed

Beefathima. K. Vs State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0002

Penal Code, 1860 (IPC) — Section 392, 454

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High Courts29 Mar 2012Allowed

Ragunath Vs Bindu and another

High Court Of Kerala · (2012) 2 ILR (Ker) 616 : (2012) 2 KLJ 579

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 14Constitution of India, 1950 — Article 227

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High Courts29 Mar 2012Dismissed

Jayakumari Vs Nazar

High Court Of Kerala · (2012) 2 KLJ 691

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d)

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High Courts29 Mar 2012

Alice Markose Vs Yesudas Prasad and others

High Court Of Kerala · AIR 2012 Ker 189 : (2012) 2 ILR (Ker) 684 : (2012) 2 KLJ 763

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High Courts29 Mar 2012Disposed Of

Soudamini Vs Kunhathi

High Court Of Kerala · (2012) 3 KLJ 96 : (2012) 3 KLT 96

Armed Forces Tribunals Act, 2007 — Section 2, 3(O), 14, 14(1), 33, 34, 35Constitution Of India, 1950 — Article 226, 227

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High Courts29 Mar 2012Dismissed

Thomas Joseph Vs Joby Thomas and Biju Joseph

High Court Of Kerala · (2012) 03 KL CK 0252

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High Courts29 Mar 2012Allowed

Shiny Mathew and Others Vs Sisupalan and Others

High Court Of Kerala · (2012) 03 KL CK 0085

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High Courts29 Mar 2012Dismissed

K. Vidhyadharan Vs Hindustan Petroleum Corpn. Ltd. and Union of India

High Court Of Kerala · (2012) 03 KL CK 0077

Constitution of India, 1950 — Article 226

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High Courts29 Mar 2012Dismissed

Sunny Varghese Vs P.P. George and Others

High Court Of Kerala · (2012) 03 KL CK 0041

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Easements Act, 1882 — Section 63

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High Courts29 Mar 2012

Sojimol T.J. Vs State of Kerala and Others

High Court Of Kerala · (2012) 3 KLJ 401

Administrative Tribunals Act, 1985 — Section 14, 15, 15(1)(a), 19, 19(1)Constitution of India, 1950 — Article 323A, 323B

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High Courts29 Mar 2012

Kerala State Civil Supplies Corporation Vs A.V.K. Traders

High Court Of Kerala · (2013) 1 RCR(Civil) 406

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30, Order 30 Rule 30, Order 30 Rule 4, Order 30 Rule 4(1)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 45

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High Courts29 Mar 2012Allowed

P.A. Francis Vs The Sub Inspector of Police Nadakkavu Police Station, Kozhikode-673011 and Others

High Court Of Kerala · (2012) 03 KL CK 0010

Constitution of India, 1950 — Article 226

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High Courts29 Mar 2012

CIT Vs Bimbis Creams and Bakes

High Court Of Kerala · (2012) 03 KL CK 0006

Income Tax Act, 1961 — Section 158BC, 158BD, 158BE, 158BE(1), 158BE(2)

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