COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,227 of 2,719

High Courts01 Mar 2012Dismissed

Younus Aliyar Vs The Sub Inspector of Police and The National Investigation Agency, Kerala Unit, Ernakulam

High Court Of Kerala · (2012) 03 KL CK 0149

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)National Investigation Agency Act, 2008 — Section 21(4)Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)

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High Courts01 Mar 2012

Kaithamannil Raziya Vs District Collector, Malappuram - 676505 and Executive Engineer, PWD (Roads Division), Manjeri, Malappuram District - 676121

High Court Of Kerala · (2012) 03 KL CK 0147

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

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High Courts01 Mar 2012

George Samuel Vs Sivaraman and State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts01 Mar 2012

M/s Southern Refinereis Ltd. Vs The Superintendent of Police (Rural) Vikas Bhavan, Thiruvananthapuram - 695033 and Others

High Court Of Kerala · (2012) 03 KL CK 0144

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High Courts01 Mar 2012

Alphonsa A. Vs The Authorized Officer, Thiruvananthapuram District, Co-Operative Bank, Ltd. and The Joint Registrar of Co-Operative Societies (General)

High Court Of Kerala · (2012) 03 KL CK 0138

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High Courts01 Mar 2012Dismissed

Sudhakumar Vs State of Kerala

High Court Of Kerala · (2012) 03 KL CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 380, 454, 461

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High Courts01 Mar 2012

Madhusoodhanan, Divakaran K.P., Mathew V.A. and Saji Cherian Vs The Divisional Forest Officer, Office of The Divisional Forest, Kannur Division, Kannur District-670001, The Range Officer, Kottiyam Range, Kannur Division, Kannur District-670001 and The Range Officer, Flying Squad (Forest), Vigilance Wing, Thalasseri Kannur District, PIN-670001.

High Court Of Kerala · (2012) 03 KL CK 0088

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High Courts01 Mar 2012

George Joseph Vs State of Kerala and Ajikumar

High Court Of Kerala · (2012) 03 KL CK 0073

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

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High Courts01 Mar 2012Dismissed

Commissioner Of Wealth Tax Vs Associated Industries (P) Ltd.

High Court Of Kerala · (2012) 03 KL CK 0015

Income Tax Act, 1961 — Section 48(i)Wealth Tax Act, 1957 — Section 2(m)

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High Courts29 Feb 2012Dismissed

Jameela Beevi Vs Basheer and Others

High Court Of Kerala · AIR 2012 Ker 107 : (2012) 2 KarLJ 273 : (2012) 2 KLJ 273

Evidence Act, 1872 — Section 115, 43Transfer of Property Act, 1882 — Section 43, 6(a)

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High Courts29 Feb 2012

Cardamom County Parks and Hotel (P) Ltd. Vs K.A. Ansari and Another

High Court Of Kerala · (2012) 2 KarLJ 109 : (2012) 2 KLJ 109

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 403, 404, 405, 406, 415

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High Courts29 Feb 2012

Applied Solar Technologies (India) Pvt. Ltd. and Team Sustain Vs The Intelligence Officer Squad - V, Office of The Inspecting Assistant Commissioner (Int) Department of Commercial Taxes Government of Kerala, Ernakulam - 682015 and State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0178

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High Courts29 Feb 2012

P.V. Varghese @ Babu, Plaveliparambil House, Eraviperoor Village, Thiruvalla Taluk, Jais Mathew P. Varthse, Plaveliparambil House, Eraviperoor Village, Thiruvalla Taluk and Jerrish Mathew P Varghese, Plaveliparambil House, Eraviperoor Village, Thiruvalla Taluk Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 324, 326, 34, 447

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High Courts29 Feb 2012Dismissed

Vineesh Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0176

Penal Code, 1860 (IPC) — Section 436

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High Courts29 Feb 2012

Mukthar and Others Vs State

High Court Of Kerala · (2012) 02 KL CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308

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High Courts29 Feb 2012Allowed

The Special Tahsildar LA N. H.No. I, Kozhikode Vs Panoliparambil Chandradasan

High Court Of Kerala · (2012) 02 KL CK 0170

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High Courts29 Feb 2012

Vinod S. Nair Vs A.S. Ajithkumar and The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0161

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 Feb 2012

Prasad R Vs The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420

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High Courts29 Feb 2012Allowed

Krishnankutty Vs Radhakrishna Pillai and State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0155

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts29 Feb 2012Allowed

Joby T.A. Vs Daison M.D. and United India Insurance Co. Ltd.

High Court Of Kerala · (2012) 02 KL CK 0152

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