High Courts13 Jan 2012
Ernakulam District Bus Operators'' Organization and Others Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 801
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,242 of 2,719
High Courts13 Jan 2012
Kerala State Electricity Board and Others Vs M/s. KSE Ltd. Dairy Division and Another
High Court Of Kerala · (2012) 1 KLJ 584
High Courts13 Jan 2012
Joseph Vilangadan Vs Aagma Techno Products (P) Ltd
High Court Of Kerala · (2012) 2 KLJ 451 : (2012) 2 KLT 128
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Kerala Stamp Act, 1959 — Section 34
High Courts13 Jan 2012
Vasu @ Bhaskaran Vs Parukutty Amma and Another
High Court Of Kerala · (2012) 1 KLJ 518
Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 91, 92Kerala High Court Act, 1958 — Section 5
High Courts13 Jan 2012
Muhammed Kunju Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 669
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437(5), 439, 439(2), 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 341
High Courts13 Jan 2012
Jayakumar Achary and Kumari Selvi Vs Dr. Hilur Muhamed, Managing Director M/s. Banaraz Garments Trades (India) Pvt. Ltd.
High Court Of Kerala · (2012) 01 KL CK 0086
High Courts12 Jan 2012Dismissed
Assistant Provident Fund Commissioner Vs West Coast Petroleum Agency
High Court Of Kerala · (2012) 133 FLR 628
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5B, 7A, 7I, 7L(4)Kerala Forest Act, 1961 — Section 61(C), 61C, 61DPenal Code, 1860 (IPC) — Section 193, 228
High Courts12 Jan 2012Allowed
V.N. Narayana Kuruppu Vs Kerala State Co-Operative Employees Pension Board
High Court Of Kerala · (2012) 2 KarLJ 377 : (2012) 2 KLJ 377
High Courts12 Jan 2012Dismissed
A. Ramachandran Pillai Vs D. Bharathiyamma, Jayanivasil, Pallickal P.O., Koattanam Mavelikkara Taluk, from, Marottikulath Veedu Ezhumattoor Village, Mallappally Taluk, Indiradevi, Jayanivas Veettil, Pallickal P.O., Kottanam, Mavelikkara Taluk, G. Jayababu, Jayanivas Veettil, Pallickal P.O., Kottanam, Mavelikkara Taluk and Abdulshukkur, Mamkuttathil Veettil, Puramattom Village, Thiruvalla Taluk
High Court Of Kerala · (2012) 4 KLJ 500 : (2012) 4 KLT 230
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 2, Order 32 Rule 4, Order 32 Rule 9, 115Constitution of India, 1950 — Article 227
High Courts12 Jan 2012
K.E. Aysha and Others Vs Kunhipurayil Shaik Moideen
High Court Of Kerala · (2012) 1 KLJ 629
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 20Transfer of Property Act, 1882 — Section 103(A), 108, 108(B), 109
High Courts12 Jan 2012
Mammoonju @ Mohamed Kunju Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 615
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(1)
High Courts12 Jan 2012
P.G. Bhanumathy and Others Vs Chairman, Scrutiny Committee
High Court Of Kerala · (2012) 1 KLJ 529
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 1, 10, 11, 12(3), 13
High Courts12 Jan 2012Allowed
E.K. Raju, Erathara Veedu, Palliyadu Bhagam, Thalayzham Kara, Thalayazham Village Vaikom Taluk Vs Gopakumar and State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts12 Jan 2012
The Assistant Provident Fund Commissioner Vs West Coast Petroleum Agency and Others
High Court Of Kerala · (2012) 1 KLJ 738
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5B, 7A, 7I, 7L(4)Kerala Forest Act, 1961 — Section 61(C), 61(D)Penal Code, 1860 (IPC) — Section 199, 228
High Courts12 Jan 2012Dismissed
P.S. Ganesh Vs State of Kerala and Another
High Court Of Kerala · (2012) 3 Crimes 565
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jan 2012Dismissed
Ramachandran Pillai Vs Bharathiyamma
High Court Of Kerala · (2013) 1 RCR(Civil) 464
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 2, Order 32 Rule 4, Order 32 Rule 9, 115Constitution of India, 1950 — Article 227
High Courts12 Jan 2012Dismissed
Union of India and Another Vs M. Soudabi
High Court Of Kerala · (2012) 3 KLJ 52
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226, 227
High Courts11 Jan 2012
Sreekumar Menon and Others Vs Baby Container Terminal Pvt. Ltd. and Another
High Court Of Kerala · (2012) 2 KarLJ 34 : (2012) 2 KLJ 34
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2), 173(2), 173(8), 319Penal Code, 1860 (IPC) — Section 120(B), 120B, 420, 461, 465
High Courts11 Jan 2012Allowed
Jose Antony Thottassery Vs Anil Kuruvilla and others
High Court Of Kerala · AIR 2012 Ker 89 : (2012) 3 BC 635 : (2012) 1 ILR (Ker) 762 : (2012) 1 KLJ 478
Civil Procedure Code, 1908 (CPC) — Section 10, 22, 23, 24Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(10), 19(5), 19(6)
High Courts11 Jan 2012Dismissed
Jeemon V.R. Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 756
Constitution of India, 1950 — Article 14, 141, 142, 16, 21