High Courts29 Feb 2012
Sankaran and Leelavathy Vs Divisional Manager, National Insurance Co. Ltd., Kottayam
High Court Of Kerala · (2012) 02 KL CK 0150
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,228 of 2,719
High Courts29 Feb 2012
J. Sreenivas, K.R. Nagar Road, Hunsur Mysore District, Karnataka State Vs K. Sivadas @ Shaji and State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts29 Feb 2012Dismissed
Suresh Rao. A.L. Vs Haris P.A. and The State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Feb 2012
K. Joseph Kadakkathayathu Veedu, Koivila North, Koivila P.O. Thevalakkara, Kollam District. Vs The Authorised Officer Chief Manager, The State Bank of Travancore Regional Office, Region IV, Kadappakkada Kollam - 691008. and The Branch Manager The State Bank of Travancore, Chavara South Branch Chavara, Kollam - 691583
High Court Of Kerala · (2012) 02 KL CK 0143
High Courts29 Feb 2012
Kuruban, 33 Years, Thavalam P.O., Attapadi, Thazha Abanoor Vs State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 438Kerala Abkari Act, 1077 — Section 8(1), 8(2)
High Courts29 Feb 2012
Shamsudheen Vs Asharaf and State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Feb 2012
Murukan Chettiyar Prop. M/s. Sreekrishna Oil Mills Saji Bhavan Nathan Nagar - 34, Thekkevila P.O, Kollam Vs State Bank of Travancore
High Court Of Kerala · (2012) 02 KL CK 0135
High Courts29 Feb 2012
Sunny Kuruvila Vs State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts29 Feb 2012
Sebastian Joseph, Kuttikattu House, Peruvanthanam P O, Anachery, Idukki Vs The Regional Transport Officer, Idukki and Others
High Court Of Kerala · (2012) 02 KL CK 0125
High Courts29 Feb 2012Allowed
Kunhali Vs S.I. of Police, State of Kerala and Sini
High Court Of Kerala · (2012) 02 KL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 406, 498A
High Courts29 Feb 2012
Ashraf Vs Commissioner -Civil Supplies, O/o Civil Supplies Commissioner, Trivandrum-695 001, District Collector, Collectorate, Civil Station, Kakkanad, Ernakulam, Cochin-682 030 and Sub Inspector of Police, Oonnukal Police Station, Kothamangalam Taluk, Ernakulam District, Pincode-686 698
High Court Of Kerala · (2012) 02 KL CK 0106
Essential Commodities Act, 1955 — Section 6(A)
High Courts29 Feb 2012
M/s. Alfred Berg and Co.II Private Ltd. Vs The State of Kerala, The Principal Secretary to Government Health and Family Welfare, Government of Kerala Secretariat, The Managing Director Kerala Medical Services Corporation Ltd. and Tamilnadu Medical Services Corporation Ltd.
High Court Of Kerala · (2012) 02 KL CK 0092
High Courts29 Feb 2012Dismissed
Abdul Kalam, Proprietor, Aero Tours and Travels, Popular Building, Attakulangara, Thiruvananthapuram Vs Mariyamma Raju, Chollamakkal Veedu, Kottangal Village, Vaipur Muri and State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Feb 2012
M.S. Gopalakrishnan and Remany Thampy Vs The Divisional Manager, National Insurance Co. Ltd., Kottayam
High Court Of Kerala · (2012) 02 KL CK 0088
High Courts29 Feb 2012
Vijayakumari, Archana House, Near Alind, Kundara P.O., Kollam. Vs The State of Kerala and Beena Joy
High Court Of Kerala · (2012) 02 KL CK 0078
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 145
High Courts29 Feb 2012
Indian Overseas Bank, Quilon Vs The Quilon Municipality, Quilon
High Court Of Kerala · (2012) 02 KL CK 0068
Constitution of India, 1950 — Article 276Kerala High Court Act, 1958 — Section 5Kerala Municipalities Act, 1960 — Section 19
High Courts29 Feb 2012
E.V. Reghu Vs K.C. Varghese and State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Feb 2012
Shiju and Saraswathy Vs State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 323, 498A
High Courts29 Feb 2012
Pandi Lakshmi U Vs Travancore Devaswom Board and Others
High Court Of Kerala · (2012) 02 KL CK 0062
High Courts29 Feb 2012
Majeed A., Faizal and. Zeenath Vs The State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 498A