High Courts05 Jan 2012
Salim Babu, P. K. Vs Chief General Manager, B.S.N.L. and others
High Court Of Kerala · (2012) 1 ILR (Ker) 541
Constitution of India, 1950 — Article 141, 226, 227
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,245 of 2,719
High Courts05 Jan 2012Dismissed
Harish Babu Maddineni Vs State of Kerala
High Court Of Kerala · (2012) 1 RCR(Criminal) 866 : (2012) 1 RCR(Criminal) 866
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(5), 437, 439
High Courts05 Jan 2012Dismissed
Dr. Harish Babu Maddineni Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 437
High Courts05 Jan 2012
The Retired Teachers and Employees Union and Others Vs The State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 447
Constitution of India, 1950 — Article 12, 14, 16, 162, 177
High Courts05 Jan 2012
Nithya K.V. Vs Cochin University of Science and Technology and Another
High Court Of Kerala · (2012) 3 KLJ 537
Calicut University Act, 1975 — Section 79AConstitution of India, 1950 — Article 14, 226Kerala University Act, 1974 — Section 80A
High Courts04 Jan 2012
Harrisons Malayalam Ltd. Vs The Regional Provident Commissioner and Others
High Court Of Kerala · (2012) 1 KLJ 398
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 2Employees State Insurance (Amendment) Act, 1989 — Section 14B, 29, 32A, 75, 76Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31C
High Courts04 Jan 2012Dismissed
The Kerala State Electricity Board and The Dy. Tahsildar (LA) Vs Poulose
High Court Of Kerala · (2012) 01 KL CK 0110
High Courts04 Jan 2012
Prasad Vs State of Kerala and Another
High Court Of Kerala · (2012) 1 KLJ 658
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 277, 34Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 24(1), 43, 49, 49(1)
High Courts04 Jan 2012
State Vs Moideen Kunhi @ Neelagiri Moideen @ Moinji
High Court Of Kerala · (2012) 1 KLJ 194
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482, 498, 498(2)Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts04 Jan 2012Dismissed
Prasad Vs State of Kerala
High Court Of Kerala · (2012) 2 EFLT 680
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 277, 34Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 24(1), 43, 49, 49(1)
High Courts04 Jan 2012Dismissed
Texmaster Productions Vs Chief CIT
High Court Of Kerala · (2012) 01 KL CK 0005
Income Tax Act, 1961 — Section 220(2), 220(2)(a), 234A
High Courts03 Jan 2012
Suhara and Another Vs Robert and Others
High Court Of Kerala · (2012) 1 KLJ 351
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15
High Courts03 Jan 2012
Shaila E.J. Vs The Kerala PSC and Others
High Court Of Kerala · (2012) 1 KLJ 434 : (2013) 1 SLJ 164
High Courts03 Jan 2012
T.R. Sankara Narayanan Vs State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 442
Constitution of India, 1950 — Article 14Kerala Panchayat Raj (Building Tax and Surcharge thereon) Rules, 1996 — Rule 10, 12, 6, 6(3), 6(4)
High Courts03 Jan 2012
Jayakrishna. K Vs Kerala Public Service Commission and Others
High Court Of Kerala · (2012) 1 KLJ 557
High Courts03 Jan 2012
C.S. Varkey Vs Sunny Zacharias
High Court Of Kerala · (2012) 1 KLJ 372
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 15, Order 6 Rule 2, Order 7 Rule 14, Order 7 Rule 14(1)Kerala Civil Rules of Practice, 1971 — Rule 16, 16(1)Kerala High Court Act, 1958 — Section 5
High Courts02 Jan 2012Allowed
CIT Vs H. Krishna Vijoy Arora
High Court Of Kerala · (2012) 208 TAXMAN 293
Income Tax Act, 1961 — Section 268A
High Courts02 Jan 2012
Molly Ajithkumar Vs Vimala Sasidharan and Another
High Court Of Kerala · AIR 2012 Ker 87 : (2012) 1 KLJ 499
Transfer of Property Act, 1882 — Section 55, 55(6)
High Courts02 Jan 2012Allowed
Commissioner of Income Tax Vs Smt. Pushpa Vijoy and Another
High Court Of Kerala · (2012) 247 CTR 575 : (2012) 2 KLJ 39 : (2012) 206 TAXMAN 22
Income Tax (Sixth Amendment) Rules, 2009 — Rule 37BA, 37BA(3)Income Tax Act, 1961 — Section 143(1), 145(1), 192, 193, 194
High Courts01 Jan 2012Allowed
Sreeja, S. and Others Vs State of Kerala and Others
High Court Of Kerala · (2013) 1 ILR (Ker) 345
Constitution of India, 1950 — Article 162, 166, 367, 372General Clauses Act, 1897 — Section 21