COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,224 of 2,719

High Courts09 Mar 2012Dismissed

George, A. J. Revision Vs State Bank of Travancore

High Court Of Kerala · AIR 2013 Ker 13 : (2013) 3 BC 116 : (2012) 2 ILR (Ker) 700 : (2012) 2 KLJ 568

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, Order 21 Rule 1, Order 21 Rule 2, Order 34 Rule 11, 34

High Courts09 Mar 2012Dismissed

Mercy Joseph @ Mary Joseph Vs M.A. Devassy

High Court Of Kerala · (2012) 4 KLJ 809

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(2), Order 6 Rule 1, Order 6 Rule 2, Order 7 Rule 11, 105Kerala Court Fees and Suits Valuation Act, 1959 — Section 11, 12, 12(2), 12(4), 12(5)Suits Valuation Act, 1887 — Section 11

High Courts09 Mar 2012

Rahima Ummal Sara Ummal and Another Vs Sarasamma

High Court Of Kerala · (2012) 3 KLJ 563

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 27, Order 8 Rule 5Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 58

High Courts08 Mar 2012

R. Ayyanadar Karthik, Bhavadharrini, 417 Old No. 8, Kamaraj Road Sivakasi, Tamilnadu and Others Vs State of Kerala and Designated Respondent, Registrar, Kannur University

High Court Of Kerala · (2012) 03 KL CK 0205

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)

High Courts08 Mar 2012Allowed

New India Assurance Company Ltd. Vs Simnish E. B., K.T. Rajeev and ICICI Lombarad General Insurance Company Ltd.

High Court Of Kerala · (2012) 03 KL CK 0204

High Courts08 Mar 2012Allowed

Radhakrishnan Nair, Leela Nair and Rahul Vs National Insurance Comapny Ltd., Junagadh Divisional Office, Manavadar Branch, Station Road Above Bank of Baroda, Gujarat State, Pin- 362630

High Court Of Kerala · (2012) 03 KL CK 0188

High Courts08 Mar 2012

Unnikurup and Pankajakshi Vs Sreemathi

High Court Of Kerala · (2012) 03 KL CK 0186

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(8), 20

High Courts08 Mar 2012

Basheer K.M. and Others Vs The District Police Chief Office and Others

High Court Of Kerala · (2012) 2 KarLJ 245 : (2012) 2 KLJ 245

Headload Workers Act, 1978 — Section 39Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 17(j), 17(t)

High Courts08 Mar 2012Allowed

K.V. George Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0133

Land Acquisition Act, 1894 — Section 23, 28, 4(1)

High Courts07 Mar 2012

The General Manager, K.S.I.D.C , Thiruvananthapuram Vs P.C. Sahir, Abhilash, P.O. Kuthuparamba, P.C. Sajir, Abhilash, P.O. Kuthuparamba. and The Special Tahsildar, Land Acquisition, Thalassery

High Court Of Kerala · (2012) 03 KL CK 0203

High Courts07 Mar 2012Allowed

State of Kerala Vs V. Lathakumari

High Court Of Kerala · (2012) 03 KL CK 0161

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)

High Courts07 Mar 2012

Lissy Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0142

High Courts07 Mar 2012Allowed

State of Kerala and The Executive Engineer, K.S.T.P. Vs Thankachan Represented By Power of Attorney Alex. T.K Valuthundil

High Court Of Kerala · (2012) 03 KL CK 0141

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

High Courts07 Mar 2012

Biju Thomas, Veliyaparambil House, Muttambalam P.O, Kottayam Vs K.S.R.T.C. and Others

High Court Of Kerala · (2012) 03 KL CK 0140

High Courts07 Mar 2012Allowed

P.N. Shanmughan and Others Vs State of Kerala District Collector, Ernakulam, Corporation of Kochi and Corporation of Cochin, Ernakulam

High Court Of Kerala · (2012) 03 KL CK 0139

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

High Courts07 Mar 2012

State of Kerala Vs Bindhu K.G.

High Court Of Kerala · (2012) 03 KL CK 0135

Land Acquisition Act, 1894 — Section 18

High Courts07 Mar 2012

State of Kerala Vs Sreekumar Residing at ''Sreyas'', TC 21/460, Judge Road Karamana PO, Thiruvananthapuram 695002 and Others

High Court Of Kerala · (2012) 03 KL CK 0131

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)

High Courts07 Mar 2012Allowed

Ashokan, (Mentally Disabled), Rep. By His Wife, V.K. Ambili Vs Krishnan Nambiar, MRs. Shailaja K. Nambiar and United India Insurance Co. Ltd.

High Court Of Kerala · (2012) 03 KL CK 0130

High Courts07 Mar 2012

Sarojini Amma, Neena and Nandagopalan Vs Special Tahsildar(LA), Koyilandy. and Director, Department of Tourism, Portview, Thiruvananthapuram

High Court Of Kerala · (2012) 03 KL CK 0118

Land Acquisition Act, 1894 — Section 4(1)

High Courts07 Mar 2012

National Insurance Company Ltd. Vs Dhanya. B, Represented By Her Grand Father and Next Friend Sri. Padmanabha Prabhu (Now Attained Majority), P. Chennaswamy, M/s. Jyothimurugan Motor Works, Sankarai Road, Thiruchengode, Salem District. and. S. Ravikumar, T. Murungpetty, Thirayoor Taluk, Perumbattur District, Tamilnadu

High Court Of Kerala · (2012) 03 KL CK 0117