High Courts07 Mar 2012
George Thomas, Vettikkattumalikayil, Chirakkadavu, Ponkunnam, Kottayam Vs State of Kerala and Chirakkadavu Grama Panchayath
High Court Of Kerala · (2012) 03 KL CK 0091
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,225 of 2,719
High Courts07 Mar 2012Allowed
Jacob @ Jaimon Vs State of Kerala
High Court Of Kerala · (2012) 2 KarLJ 341 : (2012) 2 KLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 357(1)Evidence Act, 1872 — Section 105, 165Penal Code, 1860 (IPC) — Section 100, 100, 101, 101, 102
High Courts06 Mar 2012Dismissed
Kunjumon @ Mohanan Vs State of Kerala
High Court Of Kerala · (2012) 2 KarLJ 432 : (2012) 2 KLJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302
High Courts06 Mar 2012Dismissed
Dr. K. Jyothindra Kumar Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KarLJ 280 : (2012) 2 KLJ 280
Constitution of India, 1950 — Article 13, 16
High Courts06 Mar 2012Allowed
P.M. Chacko Vs State of Kerala
High Court Of Kerala · (2013) CriLJ 273 : (2012) 3 ILR (Ker) 54 : (2012) 2 KarLJ 382 : (2012) 2 KLJ 382
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Essential Commodities Act, 1955 — Section 3, 7
High Courts06 Mar 2012
Pradeep and Raveendran Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 120(B), 307, 34, 341, 452
High Courts06 Mar 2012
Krishnankutty, rep. by his Next Friend and Wife Ajithakumari Vs Veena M.G.
High Court Of Kerala · AIR 2012 Ker 166 : (2012) 2 KLJ 227
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 2, Order 41 Rule 1, 96
High Courts05 Mar 2012Dismissed
Commissioner of Income Tax Vs Dr. T.M. Kuriachan
High Court Of Kerala · (2013) 256 CTR 318
Income Tax Act, 1961 — Section 132, 132A, 148(2), 158BC, 158BD
High Courts05 Mar 2012Allowed
Joshi Thomas Vs Union of India
High Court Of Kerala · AIR 2012 Ker 129 : (2012) 2 KarLJ 116 : (2012) 2 KLJ 116 : (2012) 2 KLT 96
Constitution of India, 1950 — Article 14Defence of India Act, 1971 — Section 5Defence of India Rules, 1962 — Rule 133V, 133V
High Courts05 Mar 2012
Vinu P.S. Vs The District Police Chief Office of The Superintendent of Police, Malappuram District, Pin-676505, The Sub Inspector of Police, Valanchery Police Station, Malappuram District-676552, Razaq, residing at Nalakath House, Karipol, Rahat Nagar, Puthenathani, Valancherry, Malappuaram District-676552 and Bapputti Residing at Nalakath House, Karipol, Rahat Nagar, Puthenathani, Valancherry, Malappuaram District-676552
High Court Of Kerala · (2012) 03 KL CK 0146
High Courts05 Mar 2012Allowed
Attukal Bhagavathy Temple Trust Vs Regional provident Fund Commissioner Employees'' provident Fund Organisation and Another
High Court Of Kerala · (2012) 135 FLR 679 : (2012) 3 LLJ 736 : (2012) LLR 541
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A, 7A, 7B
High Courts05 Mar 2012
Rahul P. Thomas and Jose J. Cheerankuzhi Vs State of Kerala and Others
High Court Of Kerala · (2012) 03 KL CK 0087
High Courts05 Mar 2012Allowed
Baby (Died) and Others Vs Power Grid Corporation of India Ltd.
High Court Of Kerala · (2012) 03 KL CK 0083
High Courts05 Mar 2012
Manager, L.M.S. Special Schools, Trivandrum Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KarLJ 44 : (2012) 2 KLJ 44
Constitution of India, 1950 — Article 30(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 47, 47(2)
High Courts05 Mar 2012
Antony George Vs Sales Tax Officer, Palai and Others
High Court Of Kerala · (2012) 50 VST 209
Kerala General Sales Tax Act, 1963 — Section 45
High Courts04 Mar 2012
Marzook, K. N. and Others Vs Simon, A. J.
High Court Of Kerala · (2012) 2 ILR (Ker) 359 : (2012) 2 KLJ 353
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(10), 11(2), 11(3), 11(4)(iii)
High Courts02 Mar 2012Dismissed
P.C. Appukuttan Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KLJ 777
Constitution of India, 1950 — Article 14
High Courts02 Mar 2012
Dr. Victor Joseph Tharakan, Tarakan House, Wadakkanchery P.O. Thrissur District and Davis Joseph Tarakan, Tarakan House, Wadakkanchery P.O. Thrissur District Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0280
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts02 Mar 2012
Jose Valiyaveedan Vs Giri K. George
High Court Of Kerala · (2012) 3 ILR (Ker) 585 : (2012) 3 KLJ 416
Evidence Act, 1872 — Section 145, 17, 21, 80Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Mar 2012
Dr. M.M. Paulose, Civil Surgeon (Retd.), Mappanikkattu House, Adimali, Idukki District Vs State of Kerala and Others
High Court Of Kerala · (2012) 03 KL CK 0182
Kerala Public Accountants Act, 1963 — Section 2, 3