High Courts10 Feb 2012Allowed
The Commissioner of Income Tax, Kottayam Vs Shri. A.H. Khais, Darusalam, Zacharia Ward Alappuzha
High Court Of Kerala · (2012) 02 KL CK 0014
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,235 of 2,719
High Courts09 Feb 2012Dismissed
K. Premajan Vs Corporation of Kozhikode and Others
High Court Of Kerala · (2012) 1 KLJ 822
High Courts09 Feb 2012Allowed
Kunjayyan and Others Vs State of Kerala and Another
High Court Of Kerala · (2012) 1 KLJ 774
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 1, Order 43 Rule 1(c), Order 43 Rule 1(w), Order 9 Rule 13Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 22, 53, 54
High Courts09 Feb 2012
Thiruvananthapuram Co-Operative Agricultural and Rural Development Bank Ltd. Vs K. Sobhanakumari, ''Prasantham'', Mundela P.O., Vellanadu, Thiruvananthapuram 695543 and Others
High Court Of Kerala · (2012) 02 KL CK 0073
High Courts09 Feb 2012Dismissed
The Deputy Commissioner of Central Excie and Service Tax, Thrissur Division, S.T. Nagar, Thrissur - 1 and The Superintendent of Central Excise, Perambra Range, Chalakudy - 680 307 Vs Apollo Tyres Limited
High Court Of Kerala · (2012) 281 ELT 370
Central Excises and Salt Act, 1944 — Section 11AAFinance Act, 1994 — Section 75
High Courts09 Feb 2012Dismissed
Sreedhara Menon, O. P. and Others Vs Amarnath Shetty, K. and Others
High Court Of Kerala · (2013) CriLJ 1684 : (2012) 2 ILR (Ker) 315 : (2012) 2 KLJ 23
Contempt of Courts Act, 1971 — Section 2, 2(a), 2(b), 20
High Courts09 Feb 2012Allowed
Muhammed Vs Joint Regional Transport Officer and Others
High Court Of Kerala · (2012) 2 KarLJ 75 : (2012) 2 KLJ 75
Motor Vehicles Act, 1988 — Section 132, 177, 184, 185, 188
High Courts09 Feb 2012
Suni @ Sudheer Vs The State of Kerala
High Court Of Kerala · (2012) 1 KLJ 586
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 157, 24, 26, 27Penal Code, 1860 (IPC) — Section 114, 302, 34, 341
High Courts09 Feb 2012Dismissed
Moksha Foods and Beverages (P) Ltd. Vs State of Kerala and Others Katrala Products (P) Ltd. Vs Commercial Tax Officer and Others
High Court Of Kerala · (2012) 54 VST 420
Central Sales Tax Act, 1956 — Section 10, 5, 8, 9(1)Constitution of India, 1950 — Article 14, 301, 301, 302, 302Kerala General Sales Tax Act, 1963 — Section 10, 10(1)(ii), 10(2)(a)
High Courts08 Feb 2012Dismissed
Mini Antony Vs The District Educational Officer, Ernakulam and Others
High Court Of Kerala · (2012) 2 KarLJ 10 : (2012) 2 KLJ 10
Kerala Education Rules, 1959 — Rule 43, 51A
High Courts08 Feb 2012Allowed
Saharath Vs Mini, Ajayan E.P. and National Insurance Company Limited
High Court Of Kerala · (2012) 02 KL CK 0129
High Courts08 Feb 2012
Shivadasan and Another Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 636
Constitution of India, 1950 — Article 14, 16Kerala Education (Amendment) Rules, 1988 — Rule 1(1)Kerala Education Rules, 1959 — Rule 1
High Courts08 Feb 2012Allowed
Ratheesh Babu Vs P.M. Rijeesh and The Oriental Insurance Company Ltd.
High Court Of Kerala · (2012) 02 KL CK 0118
High Courts08 Feb 2012Allowed
Prasobh Vs Thankamani N., Elanko and The New India Assurance Co. Ltd.
High Court Of Kerala · (2012) 02 KL CK 0105
High Courts08 Feb 2012Allowed
Shaijan Vs Sandeep, Anil and The Oriental Insurance Co. Ltd.
High Court Of Kerala · (2012) 02 KL CK 0104
High Courts08 Feb 2012
Sadasivan Pillai represented by His Next Friend Wife Syamakumari Vs Smt. Susan John, The United India Insurance Co. Ltd. and Addl. R4: Biju Babu
High Court Of Kerala · (2012) 02 KL CK 0102
Motor Vehicles Act, 1988 — Section 134APenal Code, 1860 (IPC) — Section 279, 338
High Courts08 Feb 2012Dismissed
The Oriental Insurance Co. Ltd. Vs Valsala and Others
High Court Of Kerala · (2012) 02 KL CK 0101
High Courts08 Feb 2012
Registrar General, High Court of Kerala Vs N.B.K. Catering Service and Another
High Court Of Kerala · (2012) 3 ARBLR 453 : (2012) 1 KLJ 824
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 14(2), 2(1)(e), 2(e)Civil Procedure Code, 1908 (CPC) — Section 2(4)Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2012Allowed
Leela E.K. Vs K.P. Yooseph, M/s. United India Insurance Co. Ltd., Branch Office, P.B. No. 17, Main Road Kallingal Building, Vatakara and Shyju C.
High Court Of Kerala · (2012) 02 KL CK 0082
High Courts08 Feb 2012Allowed
United India Insurance Company Ltd. Vs R. Subramanyan Potti and Others
High Court Of Kerala · (2012) 02 KL CK 0065