High Courts11 Nov 2011Dismissed
Dr. Mary Senteria Vs Mahatma Gandhi University
High Court Of Kerala · (2011) 4 ILR (Ker) 696
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,251 of 2,719
High Courts10 Nov 2011
Dr. Joy P. Chungath Vs Lawkin Ltd.
High Court Of Kerala · (2012) 1 KLJ 745
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 20(C)
High Courts10 Nov 2011Allowed
Sherly Idikula Vs Union of India and others
High Court Of Kerala · (2012) 1 ILR (Ker) 36 : (2012) 1 KLJ 126
Constitution of India, 1950 — Article 226
High Courts09 Nov 2011
P. Raveendranath Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 316
Constitution of India, 1950 — Article 341, 342
High Courts09 Nov 2011Dismissed
The Commonwealth Trust (India) Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (2012) 1 KLJ 255
Constitution of India, 1950 — Article 13, 14, 19, 19(1)Kerala Handloom Workers Welfare Fund Act, 1989 — Section 2, 4(1), 4(3)
High Courts09 Nov 2011
S. Manilal Panicker Vs Titto Abraham
High Court Of Kerala · AIR 2012 Ker 51 : (2012) 1 CivCC 106 : (2011) 4 KLJ 752 : (2011) 4 KLT 725
Civil Procedure Code, 1908 (CPC) — Section 107, 89, 89(1), 89(2)(b)Constitution of India, 1950 — Article 141, 39ACourt Fees Act, 1870 — Section 13, 16
High Courts09 Nov 2011Allowed
Chellammal and Others Vs Badarudeen alias Babu and Others
High Court Of Kerala · (2013) ACJ 383 : (2012) 1 TAC 747
Motor Vehicles Act, 1988 — Section 149(4), 163A
High Courts09 Nov 2011
Rev. Father Joseph Mundassery Vs Michael and Another
High Court Of Kerala · (2012) 3 BC 58 : (2012) 1 KLJ 806
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420
High Courts09 Nov 2011
Bindhu @ Bindhu Sureshkumar Vs Vrinda Radhakrishnan and Another
High Court Of Kerala · (2012) 3 KLJ 256
Kerala Panchayat Raj Act, 1994 — Section 115, 89, 90Representation of the People Act, 1951 — Section 83(1)(a)
High Courts08 Nov 2011Allowed
Sheeja P.R Vs Secretary, Kerala PSC and Another
High Court Of Kerala · (2011) 4 KLJ 703
High Courts08 Nov 2011
In Re: M.V. Jayarajan
High Court Of Kerala · (2011) 4 KLJ 605
Contempt of Courts Act, 1971 — Section 15, 2(c)Criminal Procedure Code, 1973 (CrPC) — Section 211(3)
High Courts08 Nov 2011Dismissed
K.J. Emmanuel Vs The Regional Manager, State Bank of India and Others
High Court Of Kerala · (2012) 2 KLJ 247
High Courts04 Nov 2011
Bharat Sanchar Nigam Limited Vs Union of India
High Court Of Kerala · (2011) 4 KLT 804
Constitution of India, 1950 — Article 226, 227
High Courts04 Nov 2011
P.P. Babu Vs Jacob K. Thomas and Others
High Court Of Kerala · (2012) ACJ 1924 : (2011) 4 KLJ 705 : (2011) 4 KLT 733 : (2012) 1 TAC 757
Motor Vehicles Act, 1988 — Section 163(A), 163(A)(1), 163A, 163A(1), 165Workmens Compensation Act, 1923 — Section 2(9), 2(g), 4(1)(c)(ii)
High Courts04 Nov 2011Dismissed
Prakasan, K.S. Vs State of Kerala and others
High Court Of Kerala · (2012) 2 ILR (Ker) 571 : (2012) 2 KLJ 753
High Courts03 Nov 2011Allowed
Minimole, C. Vs State of Kerala and others
High Court Of Kerala · (2012) 4 ILR (Ker) 420 : (2012) 4 KLJ 488
High Courts03 Nov 2011
Philip Carbon Black Ltd. and Others Vs Sabu Thozhuppadan and Another
High Court Of Kerala · (2011) 4 KLJ 737
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31A, 37, 43Criminal Procedure Code, 1973 (CrPC) — Section 244(1), 246
High Courts03 Nov 2011Allowed
Great India Estates Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2011) 4 KLJ 839
Kerala Municipality Building Act — Section 387, 391Kerala Municipality Building Rules, 1999 — Rule 13, 14
High Courts02 Nov 2011
New India Assurance Co. Ltd. Vs Remya and Others
High Court Of Kerala · (2012) ACJ 1162 : (2012) 1 KLJ 32 : (2012) 1 RCR(Civil) 651 : (2012) 2 TAC 936
Motor Vehicles Act, 1988 — Section 140, 147, 147(1), 163A, 163A(1)Workmens Compensation Act, 1923 — Section 2, 2(1), 3, 4(1)
High Courts02 Nov 2011Allowed
Commercial Tax Officer, Irinjalakkuda and Others Vs C.U. Mathai
High Court Of Kerala · (2012) 51 VST 253
Kerala Value Added Tax Act, 2003 — Section 25