High Courts15 Mar 2012
T.J. Abraham and Another Vs Aleyamma Joy
High Court Of Kerala · (2012) 2 KarLJ 233 : (2012) 2 KLJ 233
Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,222 of 2,719
High Courts15 Mar 2012
Manager, Seetharam U.P. School Vs State of Kerala and others
High Court Of Kerala · (2012) 2 ILR (Ker) 434
Kerala Education Rules, 1959 — Rule 75
High Courts14 Mar 2012Dismissed
Antony, N.G. Vs Little Flower Kuries and Enterprises Limited
High Court Of Kerala · (2012) 4 ILR (Ker) 150 : (2012) 3 KLJ 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 151, 60, 60(1)(i), 60(i)Companies Act, 1956 — Section 617
High Courts14 Mar 2012Dismissed
Neetha Sebastian Vs Sales Tax Officer, 1st Circle, Commercial Taxes, Ernakulam and Another
High Court Of Kerala · (2012) 54 VST 325
High Courts14 Mar 2012
M.K. Saleem Vs State Mukthar Ahammed, Door No. 12, 12, Appaiahanna Street, Mavalli, Bangalore. and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Mar 2012
Saju K.T. Vs Vinod M., Sreenivas, Managing Partner, Wheels Sub Jail Road Aluva, James and Oriental Insurance Co. Ltd., Divisional Officer, Aluva
High Court Of Kerala · (2012) 03 KL CK 0202
High Courts14 Mar 2012
Pothandy Nanu, Rep. by Power of Attorney Holder P.K. Usha Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0201
High Courts14 Mar 2012
Aboobacker Vs The Special Tahsildar, Land Acquisition (G), Tirur, Malappuram District
High Court Of Kerala · (2012) 03 KL CK 0171
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts14 Mar 2012Allowed
K. Chandrika, Kanniath House, Old Bridge Road, P.O. Iritty-670703 Kannur District (Asst. Teacher, Vazhunnavar''s U.P.S., P.O. Keezhur, Iritty) Vs State of Kerala and The Manager, Vazhunnavar''s U.P. School
High Court Of Kerala · (2012) 03 KL CK 0165
Kerala State and Subordinate Services Rules, 1958 — Rule 110, 26, 65, 88, 9
High Courts14 Mar 2012
Shamin S, Assistant Professor Department of Computer Science and Engineering Malabar College of Engineering and Technology Pallur P.O, Thrissur District and Others Vs Union of India, All India Council For Technical Education, University Grants Commissions and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0153
High Courts14 Mar 2012
Muthoot Leasing and Finance Limited Muthoot Chambers now Known as Muthoot Vehicle and Asset Finance Ltd. Vs Sarala Vijayan Vibin Nivas and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Mar 2012Dismissed
Ummer Kurungadan Vs The University of Calicut
High Court Of Kerala · (2012) 03 KL CK 0124
High Courts14 Mar 2012Dismissed
Satheesh Vs District Collector and Ors
High Court Of Kerala · (2012) 03 KL CK 0100
Revenue Recovery Act, 1985 — Section 44Transfer of Property Act, 1882 — Section 53
High Courts14 Mar 2012Allowed
Deepu Dev Vs State of Kerala
High Court Of Kerala · AIR 2013 Ker 51 : (2013) 2 DMC 570 : (2012) 2 KLJ 580 : (2012) 2 KLT 594
Kerala Registration of Marriages (Common) Rules, 2008 — Rule 6
High Courts14 Mar 2012Allowed
Serji (Dr.) Vs Deputy Director and others
High Court Of Kerala · (2012) 3 ILR (Ker) 165 : (2012) 3 KLT 304
High Courts13 Mar 2012Allowed
Aniben and Others Vs Krishnankutty and Others
High Court Of Kerala · (2012) 2 KLJ 748
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts13 Mar 2012
Kuruvithadam Agencies Private Limited Vs Assistant Commissioner, Commercial Taxes Special Circle, Perumbavoor, Ernakulam and Others
High Court Of Kerala · (2012) 50 VST 357
Kerala Value Added Tax Act, 2003 — Section 67
High Courts13 Mar 2012
Managing Director, K.S.R.T.C, Karnataka Vs Mathai
High Court Of Kerala · (2012) 03 KL CK 0200
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts13 Mar 2012Dismissed
Kailasan Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0197
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3
High Courts13 Mar 2012Dismissed
Raju Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 449