High Court Of Kerala Judgments

High Courts04 Oct 2011Partly Allowed

Muthoot Pappachan Consultancy and Management Consultancy Services Vs The Regional Director

High Court Of Kerala · (2012) 3 KLJ 441

Employees State Insurance Act, 1948 — Section 1(5), 45A(1), 75, 75(1)(g), 77(1A)(b)Income Tax Act, 1961 — Section 143(1)(a), 143(3), 145(2), 147, 148

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High Courts04 Oct 2011Dismissed

P.M. Ashraf Vs The Senior Intelligence Officer

High Court Of Kerala · (2012) 2 Crimes 440 : (2011) 4 KLJ 292 : (2011) 4 KLT 372 : (2012) 1 RCR(Criminal) 780

Criminal Procedure Code, 1973 (CrPC) — Section 37, 37(1)(ii)(b), 439, 50, 67Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 37(1)(b)(ii), 42, 43

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High Courts04 Oct 2011Dismissed

Linda John Abraham Vs Business India Group Company and Others

High Court Of Kerala · (2012) 2 BC 457 : (2012) 1 CivCC 220 : (2012) 171 CompCas 409 : (2012) 2 Crimes 431 : (2011) 4 KLJ 714 : (2011) 4 KLT 787 : (2012) 1 RCR(Civil) 567 : (2012) 1 RCR(Civil) 567 : (2012) 1 RCR(Criminal) 368

Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

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High Courts03 Oct 2011

Rasily Vs Seema Khaise

High Court Of Kerala · (2012) 1 KLJ 354

Kerala Court Fees and Suits Valuation Act, 1959 — Section 10, 10(2), 12, 12(1), 12(2)

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High Courts03 Oct 2011Allowed

Sivasankara Pillai and Another Vs Narayana Pillai and Others

High Court Of Kerala · (2012) 1 CivCC 191 : (2011) 4 KLJ 746 : (2011) 4 KLT 769

Limitation Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 60, 67, 69, 92

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High Courts30 Sept 2011

Ramachandran Vs Revenue Divisional Officer

High Court Of Kerala · (2012) 1 KLJ 88

Kerala Forest Act, 1961 — Section 2, 4, 6, 6(2), 8

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High Courts30 Sept 2011Allowed

A.V. Joseph Vs Joshy T. Joseph

High Court Of Kerala · AIR 2012 Ker 56 : (2012) 1 BC 542 : (2011) 4 CivCC 591 : (2011) 4 KLJ 285 : (2011) 4 KLT 290

Partnership Act, 1932 — Section 4, 43, 47, 48, 5

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High Courts30 Sept 2011Dismissed

Arunkumar, V.A. Vs State of Kerala and others

High Court Of Kerala · (2011) 4 ILR (Ker) 414

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Kerala Lok Ayukta Act, 1999 — Section 2, 7, 7(1), 7(2), 7(3)

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High Courts30 Sept 2011Allowed

Gopi, P. S. and another Vs S.I. of Police and others

High Court Of Kerala · (2011) 4 ILR (Ker) 387

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 357Kerala Prohibition of Ragging Act, 1998 — Section 4

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High Courts30 Sept 2011Dismissed

Saliyal Beevi Vs The State of Kerala and Others

High Court Of Kerala · (2012) CriLJ 3872 : (2011) 4 KLJ 566

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226

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High Courts29 Sept 2011Allowed

Minita Daphne Netto and Another Vs Marget Benedict Rodrigues and Others

High Court Of Kerala · (2011) 4 KLJ 709

Kerala Court Fees and Suits Valuation Act, 1959 — Section 19, 25, 25(b), 25(d)(i), 25(dXi)

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High Courts29 Sept 2011Dismissed

Purushothaman, K. and another Vs Kerala State Co-operative Employees'' Pension Board and another

High Court Of Kerala · (2011) 4 ILR (Ker) 382 : (2011) 4 KLJ 354

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High Courts29 Sept 2011Dismissed

New India Assurance Company Ltd. Vs Balakrishnan and others

High Court Of Kerala · (2011) 4 ILR (Ker) 311 : (2012) 1 RCR(Civil) 112

Motor Vehicles Act, 1988 — Section 10(2), 102, 149, 149(2), 149(4)

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High Courts29 Sept 2011Allowed

P.K. High School Vs State of Kerala

High Court Of Kerala · (2011) 4 KLT 365

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High Courts28 Sept 2011

Cochin Devaswom Board Vs The Deputy Director

High Court Of Kerala · (2011) 4 KLJ 880

Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 127A

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High Courts27 Sept 2011Dismissed

APL (India) Pvt. Ltd. Vs Chairman, Cochin Port Trust and others

High Court Of Kerala · (2011) 4 ILR (Ker) 277

Contract Act, 1872 — Section 151, 152, 161Customs Act, 1962 — Section 150, 150(2), 48Major Port Trusts Act, 1963 — Section 2, 29, 29(3), 3, 30

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High Courts27 Sept 2011Allowed

M/s Shastha Enterprises and another Vs M/s Olam International Ltd.

High Court Of Kerala · (2011) 4 ILR (Ker) 334

Arbitration and Conciliation Act, 1996 — Section 1, 11, 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Constitution of India, 1950 — Article 22, 23, 34, 9

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High Courts26 Sept 2011