High Courts11 Oct 2007Allowed
Rasiya Vs K.K. Chandukutty and Another
High Court Of Kerala · (2008) 2 BC 544 : (2007) 4 ILR (Ker) 473 : (2007) 3 KLJ 691
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 11 of 49
High Courts11 Oct 2007
Chandran Vs State of Kerala and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 537 : (2008) 1 KLJ 59
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27
High Courts11 Oct 2007Dismissed
Haridasan C. and Another Vs The State of Kerala and Others
High Court Of Kerala · (2007) 3 KLJ 615
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 154, 163, 166, 166(2), 166(3)Kerala Service Rules, 1958 — Rule 12(16A), 60
High Courts10 Oct 2007Allowed
Shibi Francis Vs State of Kerala and Another
High Court Of Kerala · (2007) 3 KLJ 320
Motor Vehicles Act, 1988 — Section 51
High Courts10 Oct 2007Allowed
Aravindaksha Panicker N. Vs The Accountant general and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 519 : (2007) 3 KLJ 666
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 116, 2, 3, 3A
High Courts10 Oct 2007Allowed
The Manager, Chulika Estate Vs Kunjumohammed and Another
High Court Of Kerala · (2008) 116 FLR 911 : (2007) 4 ILR (Ker) 802 : (2007) 3 KLJ 652
High Courts10 Oct 2007Dismissed
Nishil Vs The Station House Officer and Another
High Court Of Kerala · (2008) CriLJ 2467 : (2007) 4 ILR (Ker) 543 : (2008) 1 KLJ 39
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 436(2), 437, 437(5)Penal Code, 1860 (IPC) — Section 120B, 149, 302, 308, 402
High Courts09 Oct 2007Dismissed
Vivek S.A. Vs The Kerala Public Commission and Others
High Court Of Kerala · (2007) 3 KLJ 582
Kerala Vocational Higher Secondary Education State Service Rules, 2004 — Rule 5
High Courts09 Oct 2007Allowed
Impex Corporation and Others Vs Elenjikal Aquamarine Exports Ltd.
High Court Of Kerala · AIR 2008 Ker 119 : (2008) 2 ARBLR 560 : (2007) 4 ILR (Ker) 739 : (2008) 2 KLT 822
Arbitration and Conciliation Act, 1996 — Section 12, 12(1), 12(3), 18, 19Kerala Industrial Tribunal Rules — Rule 22
High Courts09 Oct 2007Allowed
K.M. Aboobacker and Another Vs Station House Officer and Another
High Court Of Kerala · (2008) 1 KLJ 75
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 10, 13, 55, 63Kerala Foreign Liquor Rules, 1953 — Rule 11, 11A, 9
High Courts09 Oct 2007
Usha Vs Indira and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 422 : (2008) 1 KLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 207, 209Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts08 Oct 2007Dismissed
V.K. Pathumma Beevi Vs State of Keraka and Others
High Court Of Kerala · (2007) 3 KLJ 575
Kerala Service Rules, 1958 — Rule 29
High Courts08 Oct 2007Allowed
Davis Vs Thomas
High Court Of Kerala · (2007) 4 ILR (Ker) 389 : (2007) 3 KLJ 553 : (2008) 1 RCR(Criminal) 752
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 421
High Courts08 Oct 2007Dismissed
M.G. Valsalakumar, Formerly Special Grade Vs State
High Court Of Kerala · (2007) 10 KL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B
High Courts05 Oct 2007Allowed
T.K. Madhavi Alias Narayani Vs K.V. Savithri and Others
High Court Of Kerala · (2007) 3 KLJ 686
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23AHindu Succession Act, 1956 — Section 14
High Courts05 Oct 2007Allowed
A.S. Parvathy Krishnan Vs Joseph Alias Jose and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 342 : (2008) 1 KLJ 179
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(8), 2
High Courts05 Oct 2007Dismissed
Lupin Limited Vs G. Suresh and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 435 : (2008) 1 KLJ 68
Industrial Disputes Act, 1947 — Section 2Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2(2), 6, 6(2)
High Courts05 Oct 2007Dismissed
Prathibha Kumari Vs The Dist. Educational Officer and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 316 : (2008) 1 KLJ 115 : (2008) 2 KLT 253
Constitution of India, 1950 — Article 30(1)Kerala Education Act, 1958 — Section 36(1)Kerala Education Rules, 1959 — Rule 10, 11, 11(1), 13, 18
High Courts05 Oct 2007Dismissed
The State of Kerala and Another Vs N. Gopalakrishna Karnavar and Others
High Court Of Kerala · (2008) 1 KLJ 56
Constitution of India, 1950 — Article 136, 226
High Courts04 Oct 2007Dismissed
The Kerala Vidyalaya Sangathan and Others Vs The Kendriya Vidyalaya Non Teaching Staff Assn.
High Court Of Kerala · (2007) 3 KLJ 717
Constitution of India, 1950 — Article 14, 19(1), 226