COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,218 of 2,719
High Courts22 Mar 2012Allowed
Siddique and K. Ashraff Vs Special Tahsildar (L.A) Kozhikode Civil Station, Kozhikode and The Executive Engineer NH Division, Kozhikode
High Court Of Kerala · (2012) 03 KL CK 0075
High Courts22 Mar 2012Dismissed
Chellappan Thulasidharan, Keezhakanathil Veedu, T.C. 3/561(1) Nallanchiyoorkonam, Muttada, Thiruvananthapuram, Sarada, Keezhakanathil Veedu, T.C.3/561(1) Nallanchiyoorkonam, Muttada, Thiruvananthapuram and Kunjachan Sukumaran, T.C. 3/651, Nallanchiyoorkonam, Muttada Thiruvananthapuram Vs Madhavan Ramachandran, Sarojini Mandiram (C.K. Bhavan), T.C. 4/2513, Pattom Thiruvananthapuram, Madhavan Harichandran, (Deleted) Sarojini Mandiram (C.K. Bhavan), T.C. 4/2513, Pattom Thiruvananthapuram and Madhavan Sarachandran, Sarojini Mandiram (C.K. Bhavan), T.C. 4/2513, Pattom Thiruvananthapuram.
High Court Of Kerala · (2012) 03 KL CK 0058
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, Order 8 Rule 6A(2)
High Courts22 Mar 2012
Cashew Manufacturers and Exporters Association and Another Vs State of Kerala and Another
High Court Of Kerala · (2012) 50 VST 199
Constitution of India, 1950 — Article 14Kerala Value Added Tax Act, 2003 — Section 3(2), 3(2)(c), 47(16A)
High Courts22 Mar 2012Allowed
Dr. Wilma Cyril, Reader, Department of Chemistry, Fatima Mata National College, Kollam - 691 001, Residing at mary Land, Kadappakkada, Kollam Vs University of Kerala, The Vice - Chancellor, University of Kerala and Deputy Registrar (Academic - III) University of Kerala
High Court Of Kerala · (2012) 03 KL CK 0034
High Courts22 Mar 2012Disposed Off
Renu Alex Vs Alexander Muthalali
High Court Of Kerala · (2012) 3 KLJ 57
High Courts21 Mar 2012
Sajimon Vs State of Kerala
High Court Of Kerala · (2013) 1 BC 32 : (2012) 3 KLJ 847 : (2012) 3 KLJ 81
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts21 Mar 2012Allowed
Joseph Varghese @ Raju, Chengalakatt House, Maniyaparambu Bhagom, Arpookara Village, Kottayam and Alice Joseph Vs Prince, chennankeril house, Near Pulikuttissery Valiya Palam, Pulikuttissery P.O., Aymanam Village, V. Subash, Mukkel House, Arpookara P.O. and. The New India Assurance Company Limited, Kottayam
High Court Of Kerala · (2012) 03 KL CK 0251
Motor Vehicles Act, 1988 — Section 163A
High Courts21 Mar 2012
Padickal Khadeeja Vs National Insurance Co. Ltd., Thiruvananthapuram
High Court Of Kerala · (2012) 03 KL CK 0250
High Courts21 Mar 2012Dismissed
C.P. Amina Vs T.M. Kunhavaran and Others
High Court Of Kerala · (2012) 03 KL CK 0241
High Courts21 Mar 2012Allowed
The New India Assurance Company Limited [Wrongly Shown As New India Insurance Company In OP(MV). 159 of 2002-Mact, Alappuzha] Vs Maniyan, Koramparambil, South Aryad, Alappuzha, Sarasamma and Sajimon
High Court Of Kerala · (2012) 03 KL CK 0240
Motor Vehicles Act, 1988 — Section 163A
High Courts21 Mar 2012
Lizy George and Kizhakkekara Lamps and Lightening Pvt. Ltd. Vs The District Industries Centre, The State of Kerala and M/s. Ajay Oxygen Pvt. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0228
High Courts21 Mar 2012
K.T. Veerankutty Haji Vs The State of Kerala, The Director of Higher Secondary Education and Abdul Azeez
High Court Of Kerala · (2012) 03 KL CK 0227
High Courts21 Mar 2012
Yooseph K.V. Vs Pareeth Kunju and P.K. Bavakunju and United India Insurance Co. Ltd.
High Court Of Kerala · (2012) 03 KL CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts21 Mar 2012Dismissed
Chakradharan Vs State of Kerala and Others
High Court Of Kerala · (2012) 03 KL CK 0209
High Courts21 Mar 2012Dismissed
Varghese Aurumbayam, Kizhakkumkara Veedu, Valiyavazhy Chilamkara Desom, Kezharoor Village Vs State of Keala The Public Prosecutor, High Court of Kerala Ernakulam
High Court Of Kerala · (2012) 03 KL CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 54, 6Penal Code, 1860 (IPC) — Section 302
High Courts21 Mar 2012
Jaya. S., H.S.S.T. (Physics), S.D.V.H.S.S., Alappuzha, Residing at `Shivam'', House No. 46(A), Subhash Nagar, Santhanapuram P.O., Alappuzha Vs Government of Kerala
High Court Of Kerala · (2012) 03 KL CK 0163
High Courts21 Mar 2012Allowed
The New India Assurance Co. Ltd. Vs Santhakumar, The Managing Partner, M/s. Kav Sheik Rowther, Market Road, Palakkad Ottappalam Taluk and Suresh Kumar
High Court Of Kerala · (2012) 03 KL CK 0157
High Courts21 Mar 2012Allowed
Sulaiman C.M. Vs E.M. Varghese, Principal Toch Public School, Janatha Road, Vyttila Kochi-682019, United India Insurance Co. Ltd. City Branch Office-1, Vettukattil Building, II Floor Jose Junction, M.G. Road, Ernakulam 682021, Jolly Mampilly, Mampilly House Eloor East, Udyogamandal P.O. 683501 and United India Insurance Co. Ltd. 1ts Floor Tharakans, Rajagiri Road Kalamassery 683106
High Court Of Kerala · (2012) 2 KLJ 361
High Courts21 Mar 2012
P. Girija, H.S.A. (Social Studies), Parli High School, Parli Palakkad Vs The District Educational Officer, Palakkad, Palakkad District, Pin- 678 001 and The Manager Parli High School, Parli, Palakkad, Pin- 678 612
High Court Of Kerala · (2012) 03 KL CK 0115