High Courts08 Feb 2012
Karimbumkara Kunhappu and Another Vs Karimbumkara Sreemathi and Others
High Court Of Kerala · (2012) 2 KarLJ 33 : (2012) 2 KLJ 33
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,236 of 2,719
High Courts08 Feb 2012Allowed
CIT Vs Thomas Kurian (Decd.) Through Lr. Smt. Primari C. Thomas
High Court Of Kerala · (2012) 02 KL CK 0008
Income Tax Act, 1961 — Section 260A, 80O, 80O
High Courts07 Feb 2012Allowed
Devadathan and Others Vs State of Kerala and Another
High Court Of Kerala · (2012) 1 KLJ 809
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts07 Feb 2012
Government of India Vs Indira
High Court Of Kerala · (2012) 2 ILR (Ker) 709 : (2012) 2 KLJ 652
Constitution of India, 1950 — Article 227
High Courts07 Feb 2012Allowed
Thomas Mathai Vs A. Arjunan, 45 Years, T.C. 5/152, Aakkulam, Sreekariyam Road, Sreekariyam Thiruvananthapuram - 695017
High Court Of Kerala · (2012) 02 KL CK 0113
Constitution of India, 1950 — Article 227
High Courts06 Feb 2012Dismissed
Sheeba and Others Vs Sasidharan and Another
High Court Of Kerala · (2012) 2 KarLJ 73 : (2012) 2 KLJ 73
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37, 37(2)
High Courts06 Feb 2012
C. Prasannakumari Vs C. Sudhakaran and Another
High Court Of Kerala · (2012) 1 KLJ 665
Constitution of India, 1950 — Article 227
High Courts06 Feb 2012Allowed
Gopinathan @ Chengannur Gopi Vs State of Kerala
High Court Of Kerala · (2012) 02 KL CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313, 357(1)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302, 304(1)
High Courts06 Feb 2012Dismissed
Prasannakumari, C. Vs Sudhakaran, C. and another
High Court Of Kerala · (2012) 1 ILR (Ker) 743
Constitution of India, 1950 — Article 227
High Courts06 Feb 2012Dismissed
Salim Vs State of Kerala
High Court Of Kerala · (2012) CriLJ 3198 : (2012) 2 KLJ 764
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 3(1)(xi), 3(2)(v), 300, 302, 376(2)
High Courts06 Feb 2012Allowed
B.A. Ahammed and Others Vs Sales Tax Officer, Hosdurg, Kasaragod District and Others
High Court Of Kerala · (2012) 54 VST 347
Central Sales Tax Act, 1956 — Section 9Kerala Revenue Recovery Act, 1968 — Section 50(2)
High Courts06 Feb 2012
The State of Kerala and Others Vs K. Chandran Nair
High Court Of Kerala · (2012) 2 KarLJ 17 : (2012) 2 KLJ 17
Kerala Forest Act, 1961 — Section 61A
High Courts03 Feb 2012Dismissed
T.K. Surendran Vs P. Najima Bindu and Another
High Court Of Kerala · (2012) CriLJ 1960 : (2012) 2 KarLJ 162
Constitution of India, 1950 — Article 15(3), 226, 227, 39, 51A(h)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(1)(a), 125(1)(b), 127Hindu Marriage Act, 1955 — Section 10, 11, 12, 12(1), 12(1)(a)
High Courts03 Feb 2012Dismissed
The New India Assurance Co. Ltd. Vs Assarithodika Rukhiya and Others
High Court Of Kerala · (2012) 1 KLJ 818 : (2013) 1 RCR(Rent) 95
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 20
High Courts03 Feb 2012Dismissed
Surendran Vs Najima Bindu
High Court Of Kerala · (2013) 1 Crimes 1 : (2012) 2 DMC 49 : (2012) 2 KLJ 162 : (2012) 3 RCR(Civil) 436
Constitution of India, 1950 — Article 15(3), 226, 227, 39, 51A(b)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(1)(a), 125(1)(b), 127Hindu Marriage Act, 1955 — Section 10, 11, 12, 12(1), 12(1)(a)
High Courts03 Feb 2012Dismissed
The Deputy Director of Education, Kozhikode and Others Vs V.P. Chandran and Others
High Court Of Kerala · (2012) 2 KarLJ 194 : (2012) 2 KLJ 194
High Courts02 Feb 2012
Chellappan Vs Sarojini Amma
High Court Of Kerala · (2012) 3 KLJ 15 : (2012) 2 RCR(Rent) 167
High Courts02 Feb 2012Allowed
Kancor Ingredients Ltd. Vs E.S.I. Corporation
High Court Of Kerala · (2012) 133 FLR 439
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 74, 75, 75(1)(g), 87, 91A
High Courts02 Feb 2012Dismissed
State of Kerala and Another Vs M. Sajan
High Court Of Kerala · AIR 2012 Ker 160 : (2012) 1 KLJ 832
Notaries Act, 1952 — Section 12, 12(a), 2, 4, 5
High Courts02 Feb 2012
Kancor Ingredients Ltd. Vs The Regional Director (Kerala) E.S.I. Corporation
High Court Of Kerala · (2012) 1 KLJ 633
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 74, 75, 75(1), 87, 91A