COURT ARCHIVE

High Court Of Kerala judgments, 2007

970 judgments · page 13 of 49

High Courts27 Sept 2007Allowed

Meenakshi Vs Udayakumar and State of Kerala

High Court Of Kerala · (2007) 4 ILR (Ker) 302 : (2007) 4 KLT 620

Civil Procedure Code, 1908 (CPC) — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 177, 201, 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Sept 2007Dismissed

ING Vysya Bank Ltd. Vs State of Kerala and Others

High Court Of Kerala · AIR 2008 Ker 31 : (2007) 4 ILR (Ker) 799 : (2008) 1 KLJ 177

Banking Regulation Act, 1949 — Section 36AD

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High Courts26 Sept 2007

K. Radhakrishnan, Technical Assistant Vs The Inspector of Police, (SPE/CBI) and State of Kerala

High Court Of Kerala · (2007) 09 KL CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B

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High Courts26 Sept 2007Dismissed

Kancor Ingredients Limited Vs The General Manager and Others

High Court Of Kerala · (2007) 09 KL CK 0083

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High Courts26 Sept 2007Allowed

The Regional Director of E.S.I. Corporation Vs Hotel Alukkas

High Court Of Kerala · (2008) 116 FLR 41 : (2008) 1 KLJ 296 : (2008) 1 LLJ 738

Employees State Insurance (General) Regulations, 1950 — Regulation 29, 31Employees State Insurance Act, 1948 — Section 2(13), 2(22), 40, 45A, 45G

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High Courts26 Sept 2007Allowed

SPL Infrastructure Pvt. Ltd. Vs The State of Kerala, The Chief Egineer and The Superintending Engineer

High Court Of Kerala · (2007) 09 KL CK 0045

Constitution of India, 1950 — Article 14, 226

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High Courts26 Sept 2007

The Calicut University and The Vice Chancellor Vs Fathima Memorial Educatonal Trust

High Court Of Kerala · (2007) 09 KL CK 0041

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High Courts26 Sept 2007Allowed

Murali Nair, Jayan Nair and Bindu Vs State of Kerala

High Court Of Kerala · (2007) 09 KL CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 323, 34, 342

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High Courts26 Sept 2007Allowed

Panchamy Pack (Kerala) Ltd. Vs Travancore Devaswom Board

High Court Of Kerala · AIR 2008 Ker 36 : (2007) 4 ILR (Ker) 487 : (2007) 3 KLJ 586

Constitution of India, 1950 — Article 14, 16, 19(1), 298

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High Courts25 Sept 2007

K.P. Hamsa, C. Muhammed and K. Abdu Vs Assistant Commissioner of Sales Tax and Others

High Court Of Kerala · (2007) 4 ILR (Ker) 529 : (2009) 20 VST 72

Kerala General Sales Tax Act, 1963 — Section 21, 26A, 26BKerala Revenue Recovery Act, 1968 — Section 36, 37, 38, 46, 49

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High Courts25 Sept 2007Dismissed

K.M. Jayasenan Vs State of Kerala, The Secretary to Government, The Principal Secretary to Government and The Director of Health Services

High Court Of Kerala · (2007) 09 KL CK 0034

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High Courts25 Sept 2007Dismissed

Rajammal Pillai, Bhagyam Pillai and Manikandan Pillai Vs Bharathidas and Chandrika

High Court Of Kerala · (2007) 09 KL CK 0009

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High Courts25 Sept 2007

Kandakadavu Padasekharam Vs State of Kerala and Others

High Court Of Kerala · (2007) 09 KL CK 0007

Constitution of India, 1950 — Article 19(1), 21Regulation of Prawn Fishing in Private Waters Rules, 1974 — Rule 7Travancore-Cochin Fisheries Act, 1950 — Section 22

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High Courts24 Sept 2007Dismissed

Janatha Drugs Vs Maithri Construction and Others

High Court Of Kerala · (2007) 09 KL CK 0105

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 12(1), 3

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High Courts24 Sept 2007Dismissed

P.P. Yohannan Vs Pathrose Yohannan

High Court Of Kerala · (2007) 09 KL CK 0082

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Sept 2007

K.G.P. Industries Vs The Asst. Commissioner (ASSMT), The Director of Industries and Commerce and The Deputy Tahasildar (RR)

High Court Of Kerala · (2007) 09 KL CK 0072

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High Courts24 Sept 2007

General Metals Vs T.M. Manoharan

High Court Of Kerala · (2007) 09 KL CK 0067

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1(3), 2Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4

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High Courts24 Sept 2007