COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,214 of 2,719

High Courts28 Mar 2012

Kerala Voluntary Health Services Vs Union of India and Others

High Court Of Kerala · (2012) 2 KLJ 539

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 31Cinematograph Act, 1952 — Section 4, 5A, 5BConstitution of India, 1950 — Article 19(1)(a), 19(2), 21, 226, 39

High Courts28 Mar 2012

Tropical Farms Vs State of Kerala

High Court Of Kerala · (2012) 53 VST 153

Kerala General Sales Tax Act, 1963 — Section 59Kerala Value Added Tax Act, 2003 — Section 5, 6(1)(d), 6(5)

High Courts28 Mar 2012Dismissed

Ramapriya Hotel (P) Ltd. and Another Vs The Trivandrum Specialists Hospitals

High Court Of Kerala · (2012) 2 KarLJ 383 : (2012) 2 KLJ 383

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)(b)Easements Act, 1882 — Section 22

High Courts28 Mar 2012Allowed

Chenthamara Vs Saleem, M/s. Mayil Vahanam Tourist Service and United India Insurance Co. Ltd.

High Court Of Kerala · (2012) 03 KL CK 0232

High Courts28 Mar 2012

M. Ramachandran Pillai Vs Sofia, Anuja R. and Akash R. (Respondents 2 and 3 Are Minors and Are Represented By Their Mother and Present Custodian The Ist Petitioner Herein)

High Court Of Kerala · (2012) 03 KL CK 0198

Constitution of India, 1950 — Article 227

High Courts28 Mar 2012Allowed

P.H. Shanavas Vs Haneefa (First Respondent in OP(MV) 1071/02) and United India Insurance Co. Ltd. (Second Respondent in OP (MV) 1071/02)

High Court Of Kerala · (2012) 03 KL CK 0168

High Courts28 Mar 2012

Evans Vs Department of General Education

High Court Of Kerala · (2012) 03 KL CK 0164

High Courts28 Mar 2012

Krishnamoorthy @ Moorthi Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Penal Code, 1860 (IPC) — Section 120B, 34, 380, 457, 461

High Courts28 Mar 2012

Muhammedkutty Haji Vs The Special Tahsildar, L.A. Railway, Tirur and the Deputy Chief Engineer, (Constructions), Southern Railway, Calicut

High Court Of Kerala · (2012) 03 KL CK 0086

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)

High Courts28 Mar 2012Dismissed

Sreekumari Vs Podiyamma Died, Vanmeali Muriyil Veedu Erezha Thekkum Muri, Peringala Village Mavelikkara Po, Pin 690101 and Others

High Court Of Kerala · (2012) 03 KL CK 0045

High Courts28 Mar 2012Dismissed

M/s. Ramapriya Hotel (P) Ltd. and Alukkas Shopping Arcades (P) Limited Vs The Trivandrum Specialists Hospitals Hospitals Private Limited

High Court Of Kerala · AIR 2012 Ker 136 : (2012) 3 ILR (Ker) 20

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Easements Act, 1882 — Section 22

High Courts28 Mar 2012Allowed

Ambika, C/o. Vasu, Chembaladan House, Parashanoor, Malappuram Vs I.C. Shaji and Others

High Court Of Kerala · (2012) 03 KL CK 0036

High Courts28 Mar 2012Allowed

C.P. Thomas, Represented by Poer of Attorney holder Mrs. Susan Issac, Salamma Koshy Represented By Power of Attorney holder, Mrs. Annamma Thomas Vs Jose Mathew and Others

High Court Of Kerala · (2012) 03 KL CK 0035

High Courts28 Mar 2012Dismissed

Union of India and Others Vs Radhamoni S. Menon and Another

High Court Of Kerala · (2012) 3 KLJ 59

High Courts27 Mar 2012Dismissed

Smt. Maryam Vs Home Secretary to Government of India Central Secretariat, New Delhi-110001 and Others

High Court Of Kerala · (2012) 2 ILR (Ker) 674 : (2012) 2 KLJ 330

Constitution of India, 1950 — Article 226

High Courts27 Mar 2012Dismissed

Sunil Sajeev Vs Kumaran and Others

High Court Of Kerala · (2012) 03 KL CK 0253

High Courts27 Mar 2012

M/S. Madhava Rao Scindia Memorial Charitable Trust, K. Pramod and T. Dasan Vs M/s. Sanjivani Hospital and Others

High Court Of Kerala · (2012) 03 KL CK 0236

High Courts27 Mar 2012Dismissed

Kolakkattil Ummerm and Kolakkattil Assainar Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0230

Penal Code, 1860 (IPC) — Section 302, 307, 34, 341, 427

High Courts27 Mar 2012Dismissed

Vyasan Vs State of Kerala

High Court Of Kerala · (2012) 2 ILR (Ker) 726 : (2012) 2 KLJ 332

Evidence Act, 1872 — Section 134, 154, 161, 27Penal Code, 1860 (IPC) — Section 302, 324

High Courts27 Mar 2012Dismissed

N.K. Sreelekha Vs The State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0126