COURT ARCHIVE

High Court Of Kerala judgments, 2007

970 judgments · page 10 of 49

High Courts22 Oct 2007

A. Baiju, Shaju Bakery Vs State of Kerala

High Court Of Kerala · (2007) 10 KL CK 0007

Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 41, 5(2), 5(2A), 5(2B)Kerala General Sales Tax Rules, 1963 — Rule 32(13B)

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High Courts19 Oct 2007

C.M. Ibrahim and Others Vs Kulangara Veetil Koya Moideen Kutty and Others

High Court Of Kerala · (2007) 4 ILR (Ker) 903 : (2008) 1 KLJ 1 : (2008) 1 RCR(Criminal) 710

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 147, 397

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High Courts19 Oct 2007Dismissed

Biju Vs Suresh and Others

High Court Of Kerala · (2007) 10 KL CK 0010

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts18 Oct 2007

Krishnakumar Vs N.P. Rajan and Another

High Court Of Kerala · (2007) 10 KL CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Oct 2007Dismissed

DDY. Commissioner (L) Commercial Taxes Vs Associated Rice Mills Stores

High Court Of Kerala · (2007) 10 KL CK 0058

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High Courts18 Oct 2007

K. Babu Poojari Vs State of Kerala

High Court Of Kerala · (2007) 10 KL CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 55

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High Courts18 Oct 2007

Crphukkudiyil Joseph Vs State of Kerala

High Court Of Kerala · (2007) 10 KL CK 0048

Kerala Land Reforms (Amendment) Act, 1979 — Section 108, 84, 84(1A), 85, 85(10)

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High Courts18 Oct 2007Dismissed

Pipe Distributors Vs Commercial Tax Officer and Others

High Court Of Kerala · (2008) 1 KLT 303 : (2007) 10 VST 743

Constitution of India, 1950 — Article 226Kerala Value Added Tax Act, 2003 — Section 41, 41(1)Kerala Value Added Tax Rules, 2005 — Rule 10, 59

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High Courts18 Oct 2007

State of Kerala and Others Vs Biju Thomas

High Court Of Kerala · (2007) 3 KLJ 556

Contract Act, 1872 — Section 74Kerala Abkari Act, 1077 — Section 17, 18, 18(2), 18A, 18A(1)Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 3, 5, 5(10), 5(14), 5(15)

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High Courts17 Oct 2007Dismissed