COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,217 of 2,719

High Courts23 Mar 2012

Sujith Vs State of Kerala

High Court Of Kerala · (2012) 2 KLT 547

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

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High Courts23 Mar 2012Dismissed

Nujumudeen Vs R.V. Suresh Kumar Panicker and Others

High Court Of Kerala · (2012) 03 KL CK 0003

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High Courts22 Mar 2012Dismissed

Devu and Thanka Vs K. Sakunthala and Others

High Court Of Kerala · (2012) 03 KL CK 0256

Kerala Land Reforms Act, 1963 — Section 125B

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High Courts22 Mar 2012Allowed

The Oriental Insurance Company Limited Vs P.T. Gopinathan and P.P. Sekharan

High Court Of Kerala · (2012) 03 KL CK 0248

Motor Vehicles Act, 1988 — Section 140, 166, 2(30)

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High Courts22 Mar 2012

R. Jayakumar Vs P.M. Mathew

High Court Of Kerala · (2012) 03 KL CK 0247

Evidence Act, 1872 — Section 11(3), 11(4), 114, 20

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High Courts22 Mar 2012Allowed

Rajesh Vs A.J. Raichel, C.K. Varkey and The New India Assurance Company Limited

High Court Of Kerala · (2012) 03 KL CK 0246

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High Courts22 Mar 2012Dismissed

Anakkayam Puliyil Juma-Ath Palli Vs V.P. Abdulla and Others

High Court Of Kerala · (2012) 3 ILR (Ker) 470 : (2012) 2 KarLJ 394 : (2012) 2 KLJ 394

Constitution of India, 1950 — Article 227

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High Courts22 Mar 2012

Ashraf. M.V. Vs The New India Asurance Co. Ltd., South Bazar, Temple Road, Payyannur, C.D. Baby, Chenginimattam, Trichur Dist.and Muhammed Kutty, Mullai Kunnontakath Puthiya Purayil, Manakkadavu, P.O. Aroli, Kannur District

High Court Of Kerala · (2012) 03 KL CK 0239

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High Courts22 Mar 2012

Karambath Sathyavalsalan Vs Karuvalli Natarajan

High Court Of Kerala · (2012) 03 KL CK 0217

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20

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High Courts22 Mar 2012

T.S. Scaria Vs State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0216

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High Courts22 Mar 2012

Dejo Kappen and Khalid Mundappilly Vs State of Kerala, All India Lawyers Union and Antony Puthoor

High Court Of Kerala · (2012) 2 KLJ 421

Constitution of India, 1950 — Article 13(2), 141, 19(1), 19(2), 21Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011 — Section 3, 4, 4(1), 4(2), 4(3)Penal Code, 1860 (IPC) — Section 339, 341, 431

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High Courts22 Mar 2012Dismissed

Sasikala Vs Kerala Public Service Commission

High Court Of Kerala · (2012) 2 KLJ 573 : (2012) 2 KLT 585

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High Courts22 Mar 2012

Jean Sam Vs State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0193

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High Courts22 Mar 2012

C. Chellappan, Vishnu Vilasom, Nellidapara, Pottimukku, Kattumpuram P.O., Kilimanoor, Thiruvananthapuram., (Head Master(Rtd.) Thengumoodu Lps Palode, Thiruvananthapuram) Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0114

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High Courts22 Mar 2012

Cochin Shipyard Limited Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0113

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High Courts22 Mar 2012

Basil Attipetty Vs State of Kerala

High Court Of Kerala · (2012) 2 KLT 143

Constitution of India, 1950 — Article 13(2), 141, 19, 19(1), 19(2)Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011 — Section 3(3), 4, 5(1)Penal Code, 1860 (IPC) — Section 339, 341, 431

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High Courts22 Mar 2012Allowed