COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,221 of 2,719

High Courts19 Mar 2012

Girija Vallabhan Vs J.B.J. Plantation Pvt. Ltd. and Others

High Court Of Kerala · (2012) 2 KarLJ 309 : (2012) 2 KLJ 309

Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14

Read judgment

High Courts19 Mar 2012

Manju Philip Vs The State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0116

Read judgment

High Courts19 Mar 2012

Sistema Shyam Teleservices Ltd. Vs The Intelligence Inspector, Squad No. 1, Office Of Inspecting Assistant Commissioner, Intelligence Commercial Taxes, Kozhikode - 673001

High Court Of Kerala · (2012) 03 KL CK 0110

Read judgment

High Courts19 Mar 2012

Ponnamma P.A. Vs The Deputy Director of Education Office of The Deputy Director of Education Thodupuzha, Idukki 685584, The Assistant Educational Officer, Office of The Assistant Educational Officer Adimaly, Idukki-685 561, The Headmaster Konnathady Panchayath Upper Primary School Konnathady, Idukki District-685602 and The Manager Konnathady Panchayath Upper Primary School Konnathady, Idukki District (Secretary Konnathady Grama Panchayath, Konnathadi Idukki) 685602.

High Court Of Kerala · (2012) 03 KL CK 0079

Read judgment

High Courts19 Mar 2012Allowed

The Manager, Sree Narayana High School, North Paravoor, Ernakulam District Vs State of Kerala and Smt. Jyothi Chandran, H.S.A. (Hindi), Sree Narayana High School

High Court Of Kerala · (2012) 03 KL CK 0065

Kerala Education Rules, 1959 — Rule 4, 43, 51A

Read judgment

High Courts19 Mar 2012Allowed

The Oriental Insurance Co. Ltd. Vs Jayarajan

High Court Of Kerala · (2013) ACJ 458 : (2012) 2 KarLJ 358 : (2012) 2 KLJ 358

Motor Vehicles Act, 1988 — Section 166, 168Workmens Compensation Act, 1923 — Section 2, 3, 4

Read judgment

High Courts16 Mar 2012

Usha Murugan, Lr of Late T. Murugan Vs Dy. CIT and Others

High Court Of Kerala · (2012) 03 KL CK 0301

Income Tax Act, 1961 — Section 40(a)(ia)

Read judgment

High Courts16 Mar 2012Dismissed

N. Ramachandran and Others Vs S. Madhu and Others

High Court Of Kerala · (2012) 2 KLJ 624

Kerala Excise and Prohibition Subordinate Service Special Rules, 1974 — Rule 10, 11Kerala State and Subordinate Services Rules, 1958 — Rule 27(a)

Read judgment

High Courts16 Mar 2012Dismissed

Susan Nathan Vs State of Kerala and Others

High Court Of Kerala · (2012) 03 KL CK 0061

Foreigners Act, 1946 — Section 14

Read judgment

High Courts16 Mar 2012

Shibu M. Daniel Vs Diana T. George and another

High Court Of Kerala · (2012) CriLJ 4276 : (2012) 3 ILR (Ker) 172 : (2012) 3 KLT 706

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts15 Mar 2012

The Manager Vs State of Kerala and Others

High Court Of Kerala · (2012) 2 KarLJ 369 : (2012) 2 KLJ 369

Kerala Education Rules, 1959 — Rule 75, 76

Read judgment

High Courts15 Mar 2012

George Kizhakkumassery Vs Biju Varghese, Auto Gas Energy India Limited, 39/141, M.G. Road Ravipuram, Kochi - 682016 and State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Mar 2012Dismissed

P.K. Sivasubramannian Vs Mohammed, Vettikkattiri Amsom, Karaya Desom, P.O. Valluvangad, Ernad Taluk, Malappuram District and Others

High Court Of Kerala · (2012) 03 KL CK 0192

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96Kerala Land Reforms Act, 1963 — Section 74

Read judgment

High Courts15 Mar 2012Allowed

Muhammed Bhukari Vs Sajeera P.

High Court Of Kerala · (2012) 03 KL CK 0187

Read judgment

High Courts15 Mar 2012Allowed

Y. Daniel, Thomas and Kunjumol Vs Annamma

High Court Of Kerala · (2012) 03 KL CK 0183

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

Read judgment

High Courts15 Mar 2012Allowed

Mohammed Vs Balakrishnan. K, Shaju and The United India Insurance Co. Ltd. Branch Office, Pandi Automobiles Building, UP Hill Malappuram

High Court Of Kerala · (2012) 03 KL CK 0158

Read judgment

High Courts15 Mar 2012Allowed

Sumesh A.N Vs C.O. Antony, Chathely House, Kaduppassery (PO), Kannikkara Desom Thrissur District, Anto V.D and The Manager, The Oriental Insurance Company Limited Branch Office, P.B. No. 27, Manappat Building North Nada, Kodungallur

High Court Of Kerala · (2012) 03 KL CK 0143

Read judgment

High Courts15 Mar 2012

Roots Communications Vs High Power Agencies and State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Mar 2012

John C. N., Vijaya Bhavan, Kadappa Muri, Mynagappally Village, Kunnathoor Kollam Vs Raveendran and State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Mar 2012Allowed

National Insurance Company Ltd., Division No. 10, Flat No. 101106 N-1BMS House Cannaught Place, New Delhi Vs K. Faisal

High Court Of Kerala · (2012) 03 KL CK 0092

Read judgment