High Court Of Kerala Judgments 2007 — Page 2

High Courts11 Dec 2007Dismissed

Sukumaran Vs State of Kerala and Another

High Court Of Kerala · (2008) CriLJ 2297 : (2008) 1 ILR (Ker) 530 : (2008) 1 KLJ 535 : (2008) 1 KLT 732

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 122, 362, 397, 397(3), 427

High Courts10 Dec 2007Allowed

Dhileep and Others etc. Vs Debt Recovery Tribunal and Others

High Court Of Kerala · AIR 2008 Ker 141 : (2008) 1 ILR (Ker) 332

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 2, 7, 7(1), 7(2)Income Tax Rules, 1962 — Rule 11, 11(1), 11(4), 11(5), 11(6)Kerala Municipalities Act, 1994 — Section 237

Read judgment

High Courts10 Dec 2007

A.S. Thrivikraman Namboothiri and Another Vs Secretary, Cochin Devaswom Board and Another

High Court Of Kerala · AIR 2008 Ker 105

Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 102

Read judgment

High Courts10 Dec 2007

Mary Vs Annamma and Others

High Court Of Kerala · (2007) 12 KL CK 0008

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)

Read judgment

High Courts07 Dec 2007Dismissed

Bharat Sanchar Nigam Ltd. Vs Industrial Tribunal

High Court Of Kerala · (2008) 117 FLR 266

Industrial Disputes Act, 1947 — Section 2

Read judgment

High Courts07 Dec 2007Disposed Off

Dr. V.K. Jayakumar Vs Income Tax Appellate Tribunal and Others

High Court Of Kerala · (2007) 12 KL CK 0050

Income Tax Act, 1961 — Section 254

Read judgment

High Courts07 Dec 2007

G. Raman Nair Vs State of Kerala and Others

High Court Of Kerala · AIR 2008 Ker 96 : (2008) 1 ILR (Ker) 189 : (2008) 2 KLT 416

Constitution of India, 1950 — Article 14, 15(1), 19(1), 226, 25

Read judgment

High Courts07 Dec 2007

M. Narayanan Chettiar Vs The President and Others

High Court Of Kerala · (2007) 12 KL CK 0040

Read judgment

High Courts07 Dec 2007Dismissed

Dasan Nadar Surendran Vs Parameswaran Pilla

High Court Of Kerala · (2007) 12 KL CK 0012

Constitution of India, 1950 — Article 227

Read judgment

High Courts07 Dec 2007

Chief General Manager, BSNL Vs Industrial Tribunal and Another

High Court Of Kerala · (2008) 117 FLR 266

Industrial Disputes Act, 1947 — Section 2

Read judgment

High Courts07 Dec 2007Dismissed

Saraswathi and Another Vs Mathevan Pillai and Others

High Court Of Kerala · (2007) 12 KL CK 0004

Chit Funds Act, 1982 — Section 1(3), 68, 69, 70, 71Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 6, 38, 39, 39(3)Constitution of India, 1950 — Article 227

Read judgment

High Courts06 Dec 2007Allowed

Kuruppumpady Service C-op. Bank Ltd. No. E.257 Vs T.K. David and Others

High Court Of Kerala · (2008) 1 ILR (Ker) 142 : (2008) 1 KLJ 145 : (2008) 1 KLT 633

Kerala Co-operative Societies Act, 1969 — Section 69, 69(1)(c), 69(2)(d), 70, 70(1)

Read judgment

High Courts06 Dec 2007

Jacob Thomas Arikupuram, Renu Thomas, Bobby A. Thomas and Bino A. Thomas Vs The State of Kerala, The Custodian (Ecologically Fragil Land), The Conservator of Forests and The Divisional Forest Officer

High Court Of Kerala · (2007) 12 KL CK 0039

Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 — Section 3Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Rules, 2007 — Rule 18Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 19(3), 80

Read judgment

High Courts06 Dec 2007

Devadas, K. and Others Vs Kerala State Financial Enterprises and Others

High Court Of Kerala · (2007) 12 KL CK 0038

Read judgment

High Courts06 Dec 2007Allowed

Muthoot Pappachan Consultancy and Management Services Vs Labour Commissioner

High Court Of Kerala · (2008) 1 ILR (Ker) 47 : (2008) 2 LLJ 420

Criminal Procedure Code, 1973 (CrPC) — Section 345, 346General Clauses Act, 1897 — Section 21, 29AIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 2, 3, 5

Read judgment

High Courts06 Dec 2007Dismissed

Noorul Islam Education Trust Vs Assistant Labour Officer

High Court Of Kerala · (2008) 117 FLR 533 : (2008) 1 ILR (Ker) 97 : (2008) 2 LLJ 774

Kerala Shops and Commercial Establishment Act, 1960 — Section 2(15), 2(4), 2(8), 5Maternity Benefits Act, 1961 — Section 2, 2(1)

Read judgment

High Courts05 Dec 2007

Raghavan Viswambharan Vs Neelakantan Madhavan

High Court Of Kerala · (2007) 12 KL CK 0025

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment

High Courts05 Dec 2007

Manager and Principal Vs State of Kerala, Mahatma Gandhi University and Registrar

High Court Of Kerala · (2007) 12 KL CK 0024

Constitution of India, 1950 — Article 30(1)Kerala University Act, 1957 — Section 57, 57(2), 57(3), 57(9)Mahatma Gandhi University Act, 1985 — Section 59, 59(3)

Read judgment

High Courts05 Dec 2007Allowed

Praveenchandran P. and Others Vs State of Kerala and Another

High Court Of Kerala · (2008) 1 KLJ 417 : (2008) 1 KLT 478

Read judgment

High Courts05 Dec 2007Dismissed

State Farms Corporation of India Vs Mathai

High Court Of Kerala · (2008) 116 FLR 1124 : (2008) 1 ILR (Ker) 244 : (2008) 2 LLJ 1016

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 13, 14, 4(6), 7(3A)

Read judgment

High Court Of Kerala judgments, 2007