High Courts04 Oct 2007
Mullakkal Bhagavathy Kshethra Kshema Samithi Vs The Principal Secretary
High Court Of Kerala · (2008) 1 KLJ 132
Kerala Treasure Trove Act, 1968 — Section 15, 2, 21, 22, 23Kerala Treasure Trove Rules, 1971 — Rule 16, 6(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 12 of 49
High Courts04 Oct 2007Dismissed
K.G. Premshanker Vs Inspector of Police, C.B.I. and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 290 : (2007) 3 KLJ 721
Business of the Government of Kerala Rules — Rule 12, 2, 4Constitution of India, 1950 — Article 154, 166, 166(1), 166(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 397, 401, 473
High Courts04 Oct 2007Allowed
Kerala Govt. Law College Teachers Assn. and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 106
High Courts04 Oct 2007Allowed
State of Kerala and Another Vs M.P. Gopalan
High Court Of Kerala · (2007) 4 ILR (Ker) 256 : (2008) 1 KLJ 110
High Courts03 Oct 2007Dismissed
V.K. Santha and Others Vs Puthalath Ayissakunhi and V.K. Girish
High Court Of Kerala · (2007) 10 KL CK 0061
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 20
High Courts03 Oct 2007
K.T. Thomas Vs P. Sreedhara Varma
High Court Of Kerala · (2007) 4 ILR (Ker) 492 : (2008) 1 KLJ 125
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(8)
High Courts03 Oct 2007Allowed
Bharathi and Others Vs Vinod S. Sivasudha
High Court Of Kerala · AIR 2008 Ker 125 : (2007) 4 ILR (Ker) 668 : (2008) 1 KLT 93
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts01 Oct 2007Dismissed
Shaju Vs Babu and Others
High Court Of Kerala · (2008) ACJ 1228 : AIR 2008 Ker 79 : (2007) 4 ILR (Ker) 767
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts01 Oct 2007Allowed
United India Insurance Co. Ltd. Vs C.I. Abraham
High Court Of Kerala · (2009) ACJ 492
High Courts28 Sept 2007
Little Daughter''s of ST. Johns Gilbert Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0086
High Courts28 Sept 2007Dismissed
Rajesh A.R. Vs Asst. Secretary, Thrissur Corporation Electricity Wing and Others
High Court Of Kerala · (2008) 116 FLR 908 : (2008) 1 KLJ 304
Constitution of India, 1950 — Article 14, 16
High Courts28 Sept 2007Allowed
Crally Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Kerala Abkari Act, 1077 — Section 57A, 57A(3), 64Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
High Courts28 Sept 2007Dismissed
Hotel Asoka Vs The Commercial Tax Officer-1, Dept of Comml. Taxes
High Court Of Kerala · (2008) 1 KLJ 419 : (2009) 25 VST 546
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 265Kerala Finance Act, 2006 — Section 2(1)Kerala General Sales Tax Act, 1963 — Section 1(2), 3, 30, 5(2), 5B
High Courts28 Sept 2007Dismissed
Valliyamma Vs The Recovery Officer, Debt Recovery Tribunal and Others
High Court Of Kerala · (2008) 1 KLJ 371
Income Tax Rules, 1962 — Rule 60, 60(2), 61
High Courts28 Sept 2007Dismissed
Philipose Abraham Vs State of Kerala and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 399 : (2008) 1 KLJ 517
Kerala Police (Amendment) Ordinance, 2007 — Section 3, 4, 5, 6, 7CKerala Police Act, 1960 — Section 2, 4, 4A, 4A(1), 4A(2)
High Courts27 Sept 2007
Amarjith, P.K. Vs Kamala, P.K. and Others
High Court Of Kerala · (2007) 09 KL CK 0106
Arbitration and Conciliation Act, 1996 — Section 10A, 16, 23, 34, 37Constitution of India, 1950 — Article 136, 226, 226(1), 226(1A), 227
High Courts27 Sept 2007
Subaida and Others Vs A.A. Abdul Nazir
High Court Of Kerala · (2008) 1 KLJ 64
Arbitration and Conciliation Act, 1996 — Section 11(10), 11(12), 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts27 Sept 2007
Gollins A.L. Vs The Commissioner of Entrance
High Court Of Kerala · (2007) 09 KL CK 0087
High Courts27 Sept 2007Dismissed
Parameswaran and Babu Vs Subramanian, Bhargavi and Seethamma
High Court Of Kerala · (2007) 09 KL CK 0084
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 27
High Courts27 Sept 2007Allowed
Muhammed Haneef Vs The Sub Inspector of Police and State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Liquor Rules — Rule 1, 11Kerala Abkari Act, 1077 — Section 10, 13, 3, 3(18), 55