High Courts02 Mar 2012
M/s. Glaxo Smithkline Pharmaceuticals Ltd. Vs The State of Kerala and The Manager, Hongkong and Shankai Banking Company Ltd.
High Court Of Kerala · (2012) 03 KL CK 0181
Kerala Revenue Recovery Act, 1968 — Section 19
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,226 of 2,719
High Courts02 Mar 2012Dismissed
Habeeba Thachampara Vs Pullattil Sulaikha and Pilakkadan Abdul Razack @ Kunhani
High Court Of Kerala · (2012) 03 KL CK 0178
Family Courts Act, 1984 — Section 7(1)
High Courts02 Mar 2012Allowed
K. Babu Vs The District Police Chief Office of The District Superintendent of Police Alappuzha District-688001 and Others
High Court Of Kerala · (2012) 03 KL CK 0177
High Courts02 Mar 2012Dismissed
Simi Salim and Salim Hameed Vs M/S. Tip Top Furniture Industries Santhi Nagar
High Court Of Kerala · (2012) 03 KL CK 0148
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts02 Mar 2012
N.K. Abdul Hassan Vs Pearl Prakash
High Court Of Kerala · (2012) 03 KL CK 0136
Constitution of India, 1950 — Article 227
High Courts02 Mar 2012
Lifetime Realty (P) Ltd. Vs Poddar Udyog Ltd. and Another
High Court Of Kerala · (2012) 3 ARBLR 158 : (2012) 2 KarLJ 102 : (2012) 2 KLJ 102
Arbitration and Conciliation Act, 1996 — Section 11, 16(1)(a), 33, 9Evidence Act, 1872 — Section 63Kerala Stamp Act, 1959 — Section 2(14), 2(j), 3, 33, 33(1)
High Courts02 Mar 2012Dismissed
P.V. Mohan Kumar Vs State of Kerala and Others
High Court Of Kerala · (2012) 2 KarLJ 186 : (2012) 2 KLJ 186
Kerala Education Rules, 1959 — Rule 45A
High Courts01 Mar 2012Dismissed
Rajesh. K.K. Vs Union of India and others
High Court Of Kerala · (2012) 2 ILR (Ker) 619 : (2012) 2 KLJ 682
High Courts01 Mar 2012
Vasantha Bhagaval Singh Vs Anthony and others
High Court Of Kerala · (2012) 2 ILR (Ker) 584 : (2012) 2 KLJ 725
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(ii), 20, 23, 23(g)
High Courts01 Mar 2012Dismissed
Cherian Varkey Construction Co. (P) Ltd. Vs Union of India and Others
High Court Of Kerala · (2012) 2 KLJ 490
Constitution of India, 1950 — Article 226
High Courts01 Mar 2012Dismissed
State of Kerala Vs Somdatt Builders Ltd.
High Court Of Kerala · (2012) 3 ARBLR 151 : (2012) 2 KarLJ 58 : (2012) 2 KLJ 58
Arbitration and Conciliation Act, 1996 — Section 34, 37, 37(1)
High Courts01 Mar 2012
Dony Abraham, Puthenveettil House, North Janatha Road, Palarivattom, Ernakulam Vs State of Kerala and K.G. Suku
High Court Of Kerala · (2012) 03 KL CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Mar 2012Allowed
Komalam Sreekumar Vs Mr. K. Thangapandian and State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Mar 2012Allowed
C.K. Rajesh Vs Aishwarya Trust, Kanichukulangara, Cherthala Taluk, Alappuzha District-688001
High Court Of Kerala · (2012) 03 KL CK 0184
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105(3), Order 21 Rule 106, 151, 51
High Courts01 Mar 2012Allowed
Antu Vs Shiju K.O. and Manager, Oriental Insurance Co. Ltd., Chalakkudy
High Court Of Kerala · (2012) 03 KL CK 0180
High Courts01 Mar 2012Dismissed
N.K. Chandrika Vs C.K. Sadasivan
High Court Of Kerala · (2012) 03 KL CK 0179
High Courts01 Mar 2012Dismissed
P. Abdurahiman Vs The District Executive Officer, Kerala Motor Transport Workers Welfare Fund Board Malappuram and The Secretary, Labour Rehabilitation(S) Department Govt. Secretariat, Thiruvananthapuram
High Court Of Kerala · (2012) 03 KL CK 0169
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 8(5)
High Courts01 Mar 2012Dismissed
Union of India Vs K. Rajasekharan Nair
High Court Of Kerala · (2012) 03 KL CK 0166
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2012Dismissed
Sivan Pillai Vs State of Kerala
High Court Of Kerala · (2012) CriLJ 3298 : (2012) 1 KLJ 858
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 162(2), 313Evidence Act, 1872 — Section 32(1), 32(2)Penal Code, 1860 (IPC) — Section 300, 302, 307, 498A
High Courts01 Mar 2012Allowed
Prasannakumari Vs State of Kerala
High Court Of Kerala · (2012) 03 KL CK 0150
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 294, 323, 324, 34, 341