COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,234 of 2,719

High Courts13 Feb 2012Allowed

Pillai Balakrishnan Jayni Sadanam represented by Power of Attorney Holder Syamala Vs Gopalakrishnan Plavinethu Thekkethil, Cheriyanadu-689511, Latha Chandran, Chaithanya, Kollakadavu,Chengannur-689121 and The Divisional Manager, United India Insurance Co. Ltd., Ernakulam-682011

High Court Of Kerala · (2012) 02 KL CK 0110

High Courts13 Feb 2012Dismissed

M/s. Asian Paints Ltd. Chakkaraparambu, Ernakulam Vs The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0098

Central Sales Tax (Kerala) Rules, 1957 — Rule 5ACentral Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5)Central Sales Tax Act, 1956 — Section 18(A), 6A, 6A(1), 6A(2), 6A(3)

High Courts13 Feb 2012Dismissed

United India Insurance Co. Ltd. Vs Abdul Razak

High Court Of Kerala · (2013) ACJ 1181 : (2012) 1 KLJ 835 : (2012) 3 LLJ 638 : (2012) LLR 501

Employees Compensation Act, 1923 — Section 30(1), 4(1), 4(1A)

High Courts13 Feb 2012Allowed

Sushma Bharadwaj Vs Addl. Chief Secretary To Government and Another

High Court Of Kerala · (2013) ALLMR(Cri) 1 : (2012) CriLJ 3418 : (2012) 2 KarLJ 441 : (2012) 2 KLJ 441

Constitution of India, 1950 — Article 141, 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 27A, 28, 29, 41(1)Penal Code, 1860 (IPC) — Section 120B, 332, 34, 353, 365

High Courts10 Feb 2012Allowed

Commissioner of Income Tax (Central), Cochin Vs P.D. Abrahm

High Court Of Kerala · (2012) 208 TAXMAN 286

Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 132A, 158BB

High Courts10 Feb 2012

The Commissioner of Income Tax, Kottayam Vs Shri. A.M. Fazil, Alappuzha

High Court Of Kerala · (2012) 252 CTR 397 : (2012) 210 TAXMAN 34

Income Tax Act, 1961 — Section 132, 132(4), 132A, 158BB, 158BC

High Courts10 Feb 2012Dismissed

The Commissioner of Income Tax (Central) Cochin Vs Shri P.D. Abraham Alias Appachan, M/s. Swargachitra, Jail Road, Calicut Addl. R2 Finance Secretary, Government of India

High Court Of Kerala · (2012) 252 CTR 407 : (2012) 349 ITR 442

Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 132A, 158BB

High Courts10 Feb 2012Allowed

Sivarama Pillai Unnikrishna Pillai, Poothanazhikathu Veedu, Perumon Vs The State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0131

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

High Courts10 Feb 2012

P. Abdul Azeez Vs State of Kerala

High Court Of Kerala · (2012) 02 KL CK 0127

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

High Courts10 Feb 2012

State of Kerala Vs Vasanthakumari and The Executive Engineer, Kstp Pulamon

High Court Of Kerala · (2012) 02 KL CK 0119

High Courts10 Feb 2012

State of Kerala Vs Lokananden [Died Lrs Impleaded], The Managing Director, Thiruvananthapuram International Airport Development Society, Thiruvananthapuram, Smt. Padmini and Sri. Deepu

High Court Of Kerala · (2012) 02 KL CK 0115

Land Acquisition Act, 1894 — Section 4(1)

High Courts10 Feb 2012Allowed

Lakshmikuttyamma Pillai, Ajith Kumar pillai, -do- -do-, Jyothilekshmi Pillai, -do- -do- and Anil Kumar Pillai, -do- -do- Vs State of Kerala and The Food Corporation of India

High Court Of Kerala · (2012) 02 KL CK 0112

High Courts10 Feb 2012

Kunhali and Others Vs The Forest Range Officer and Another

High Court Of Kerala · (2012) 2 KarLJ 124 : (2012) 2 KLJ 124

Evidence Act, 1872 — Section 30

High Courts10 Feb 2012

Sherly Mathew, High School Assistant (Maths), (Reverted as Upsa), I.G.M. High School, Manjakala, Kottarakkara, Kollam District Vs State of Kerala and Others

High Court Of Kerala · (2012) 02 KL CK 0099

Kerala Education Rules, 1959 — Rule 92

High Courts10 Feb 2012Dismissed

The Special Tahsildar, LA NH-II, Kozhikode Vs T.A. Venugopalan, Thekke Akkara Veettil, ''AVAS'' Kunnummal, Malaparamba Kozhikode Dist.

High Court Of Kerala · (2012) 02 KL CK 0084

Land Acquisition Act, 1894 — Section 4(1)

High Courts10 Feb 2012

The General Manager, K.S.I.D.C. Thiruvananthapuram Vs P.P. Abdul Latheef, Mooriyad, P.P. Abdulla, Mooriyad, P.P. Abdul Rahiman, Mooriyad and Govt. of Kerala

High Court Of Kerala · (2012) 02 KL CK 0083

High Courts10 Feb 2012

S. Sasikumar Nair and G. Satheesh Kumar Vs State of Kerala and THE Principal, Govt. Homoeopathic Medical College

High Court Of Kerala · (2012) 02 KL CK 0075

Land Acquisition Act, 1894 — Section 28

High Courts10 Feb 2012Allowed

A.K. Soumini (Died), T. Sudha, T. Suma and T. Sudheer Vs The State of Kerala and The Deputy Chief Engineer (Construction), Southern Railway, Kannur

High Court Of Kerala · (2012) 02 KL CK 0074

High Courts10 Feb 2012Allowed

State of Kerala Vs Raji and Vijayalekshmi

High Court Of Kerala · (2012) 02 KL CK 0070

High Courts10 Feb 2012

L. Lalitha Vs State of Kerala and Others

High Court Of Kerala · (2012) 02 KL CK 0069

Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 9