High Courts10 Jan 2012
Jewel Homes Pvt. Ltd. Vs Employees Provident Fund Organisation
High Court Of Kerala · (2012) 1 KLJ 541
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17(1), 6, 6C(4), 7Q
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,244 of 2,719
High Courts10 Jan 2012
The Federal Bank Ltd. Vs P.J. Baby @ Joy and Others
High Court Of Kerala · (2012) 1 KLJ 384
High Courts09 Jan 2012Allowed
O.M. Karmaleetha Vs N.K. Ramachandran and Fr. Robin Nadakkucherry
High Court Of Kerala · (2012) 01 KL CK 0111
Kerala Education Rules, 1959 — Rule 7(4)
High Courts09 Jan 2012Allowed
Mini Lakshmanan Karthik Vs Shri. Shivasankar, Age and Father''s Name Not Known to The Petitioner, Secretary, General Education Department, Thiruvananthapuram - 695001
High Court Of Kerala · (2012) 01 KL CK 0109
Kerala Education Act, 1958 — Section 7(6)
High Courts09 Jan 2012Dismissed
P.M. Muhammed Basheer, Parayil House, Vengalloor P.O., Thodupuzha Vs State of Kerala and A. Sadasivan
High Court Of Kerala · (2012) 01 KL CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 87
High Courts09 Jan 2012
Babu. M. John Vs State of Kerala and The Excise Inspector, Mavelikkara Excise Office, Mavelikkara
High Court Of Kerala · (2012) 01 KL CK 0082
Kerala Abkari Act, 1077 — Section 8(2)
High Courts09 Jan 2012
Sebastian @ Yesudas Vs State of Kerala
High Court Of Kerala · (2012) 1 ILR (Ker) 608 : (2012) 1 KLJ 485 : (2012) 2 KLT 536
Constitution of India, 1950 — Article 143Penal Code, 1860 (IPC) — Section 380, 428, 457, 461
High Courts09 Jan 2012
Mathai Varkey Muthirenthy Vs Bar Council of India and Others
High Court Of Kerala · AIR 2012 Ker 82 : (2012) 1 KLJ 341 : (2012) 2 RCR(Civil) 100
Advocates Act, 1961 — Section 48B, 49, 7Bar Council of India Rules, 1975 — Rule 5Bar Council of Kerala Rules, 1979 — Rule 34(3), 34(4), 34(5)
High Courts06 Jan 2012Dismissed
M/s. National Insurance Company Ltd. Vs Padmavathy and Another
High Court Of Kerala · (2013) ACJ 1272 : (2012) 134 FLR 367 : (2012) 3 KLJ 8 : (2012) LLR 815 : (2012) 3 TAC 771
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts06 Jan 2012Dismissed
National Insurance Co. Ltd. Vs Padmavathy
High Court Of Kerala · (2013) ACJ 1272 : (2012) 134 FLR 367 : (2012) 3 KLJ 8 : (2012) LLR 815 : (2012) 3 TAC 771
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts06 Jan 2012Allowed
Prabhakaran Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0081
Kerala Abkari Act, 1077 — Section 36
High Courts06 Jan 2012Allowed
Rajan @ Rajagopalan Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0063
Kerala Abkari Act, 1077 — Section 55, 63
High Courts06 Jan 2012Dismissed
Krishna Pillai Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 324 : (2012) 1 RCR(Criminal) 849 : (2012) 1 RCR(Criminal) 849
Penal Code, 1860 (IPC) — Section 302, 366, 376
High Courts06 Jan 2012
Pramod Kumar V.P Vs The District Officer and Others
High Court Of Kerala · (2012) 1 KLJ 421
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 3
High Courts06 Jan 2012
In Re: Gopalan
High Court Of Kerala · (2012) 1 KLJ 670
Criminal Procedure Code, 1973 (CrPC) — Section 1, 2, 7(1)Family Courts Act, 1984 — Section 10, 12, 20, 3, 4Hindu Marriage Act, 1955 — Section 13B
High Courts06 Jan 2012Dismissed
Peethambharan Vs State of Kerala
High Court Of Kerala · (2012) 01 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts06 Jan 2012
Janaki Vs Chandran and Others
High Court Of Kerala · (2012) 1 KLJ 489
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(1), 37(2)
High Courts05 Jan 2012
CIT Vs Jose Kuruvinakunnel
High Court Of Kerala · (2012) 01 KL CK 0171
Income Tax Act, 1961 — Section 143(1)(a), 143(3), 147, 147(a), 148
High Courts05 Jan 2012
Baisil Attipetty @ Basil A.G. Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 339
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A
High Courts05 Jan 2012
Padinhare Purayil Janaki and Another Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 328
Kerala High Court Act, 1958 — Section 5Kerala Land Acquisition Act, 1961 — Section 31Kerala Land Reforms Act, 1963 — Section 112, 112(1), 112(2), 112(3), 112(4)