High Courts23 Mar 2012
Anil Kumar, A. Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 ILR (Ker) 346
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Court Of Kerala judgments
54,365 judgments · page 1,216 of 2,719
High Courts23 Mar 2012Dismissed
Shobhana and Others Vs Payoli Babu and Payoli Usha
High Court Of Kerala · (2012) 03 KL CK 0258
High Courts23 Mar 2012Dismissed
Narayanan Krishnan, Plavilakathu Veedu, Venpalavattom Desom, Anayara Village Trivandrum Taluk and Others Vs L. Krishnamma and Others
High Court Of Kerala · (2012) 03 KL CK 0257
High Courts23 Mar 2012Dismissed
Surenderan Nair Pillai Vs S. Mohankumar, represented By his Power of Attorney Holder K. Sukumaran Nair
High Court Of Kerala · (2012) 03 KL CK 0243
High Courts23 Mar 2012Allowed
The Manager, New India Assurance Company Ltd., IIND Floor, Swedeshabhimani Complex Nears Bus Stand Neyyattinkara Vs V. Catherine John and T. Rajendran Nadar
High Court Of Kerala · (2012) 03 KL CK 0235
High Courts23 Mar 2012
M.K. Muahmmed Najeeb Vs Ajesh K. Jose, Azad K.P. and National Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0234
High Courts23 Mar 2012Dismissed
Jameela Beevi, Puduval Veedu, Madhavapuram Colony, Kochuvelil Karikkakom Muri, Kadakampilly Village and Others Vs State of Kerala, Mytheen Picha and Sherifa Beevi
High Court Of Kerala · (2012) 03 KL CK 0233
Land Acquisition Act, 1894 — Section 18, 30
High Courts23 Mar 2012Dismissed
Sonalal Vs Goerge
High Court Of Kerala · (2012) 03 KL CK 0231
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54
High Courts23 Mar 2012
Rajeev Vs District Collector, Thrissur and Others
High Court Of Kerala · (2012) CriLJ 4630 : (2012) 2 ILR (Ker) 524 : (2012) 2 KLJ 562
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 39, 451Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 21, 22, 23, 24
High Courts23 Mar 2012Dismissed
Ahemmad Kabeer V.M. Vs P.N. Ratnamma Panicker, P.C. Salim, T.M. Abdul Nazar and T.M. Nazeer
High Court Of Kerala · (2012) 03 KL CK 0211
High Courts23 Mar 2012
Rajappan and another Vs State of Kerala
High Court Of Kerala · (2012) 3 ILR (Ker) 196 : (2012) 3 KLJ 19
Criminal Procedure Code, 1973 (CrPC) — Section 293, 482
High Courts23 Mar 2012
K.G. Joy Vs The Joint Regional Transport Officer, Aluva, Ernakulam-683101, The Deputy Tahsildar (Revenue Recovery) Aluva, Ernakulam-683101, The Village Officer, Aluva East Village, Aluva-683101 and The District Collector, Ernakulam District, PIN-682031
High Court Of Kerala · (2012) 03 KL CK 0196
High Courts23 Mar 2012
M/s. Sepr Refractories India Limited Vs The Intelligence Inspector, Squad No. IV, Department of Commercial Taxes, Ernakulam-682015 and Others
High Court Of Kerala · (2012) 03 KL CK 0195
High Courts23 Mar 2012
Madhusudhanan Vs S. Usha and United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0174
High Courts23 Mar 2012Dismissed
M.P. Vijayalekshmi, Upper Primary School Assistant, NSS, Upper Primary School, Punnapra, P.O., Alappuzha-688004, Residing at Muralisadanam(H), Punnapra, P.O., Alappuzha, PIN-688004 Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 KLJ 149 : (2012) 3 KLT 200
Kerala Education Rules, 1959 — Rule 4, 62, 8Kerala Service Rules, 1958 — Rule 60
High Courts23 Mar 2012
Sivakumar S. Vs Cochin University of Science and Technology and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0123
High Courts23 Mar 2012Allowed
Sreelakshmi C.S. Rep. by Father and Natural Guardian Sathya Damodharan Vs The Director of Public Instructions, Kerala State, Trivandrum. PIN 695001, The Director, Vocational Higher Secondary Education, Trivandrum PIN. 695001, The Deputy Director of Education, Trivandrum PIN: 695001 and The General Convenor, XXXI, Kerala School State Level Work Experience Fair-2011-12 Keala State. PIN: 695001
High Court Of Kerala · (2012) 03 KL CK 0122
High Courts23 Mar 2012Allowed
Devayani Vs P.A. John and United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0107
High Courts23 Mar 2012Dismissed
President, S.N.D.P. Sakha Yogam No. 756, Moolamattam and Secretary SNDP, Saktha Yogam, 756 Moolamattom Vs Lalithambika
High Court Of Kerala · (2012) 03 KL CK 0089
Kerala Land Reforms Act, 1963 — Section 2(42), 4A(1)
High Courts23 Mar 2012
Anwar V.A. Vs Fathima, Abdul Majeed, The Sub Inspector of Police Aluva Police Station and Deputy Superintendent of Police
High Court Of Kerala · (2012) 03 KL CK 0057