High Courts04 Dec 2007
Gigimol, N.M. Vs Director of Higher Secondary Education and Others
High Court Of Kerala · (2007) 12 KL CK 0034
Kerala Education Rules, 1959 — Rule 7
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 3 of 49
High Courts04 Dec 2007
Danesh Kumar Gupta Vs Inspg. Asst. Commissioner (Inv. Branch) and Others
High Court Of Kerala · (2008) 13 VST 461
Central Sales Tax (Kerala) Rules, 1957 — Rule 5ACentral Sales Tax Act, 1956 — Section 6AKerala General Sales Tax Act, 1963 — Section 14, 21, 45A
High Courts03 Dec 2007
Taikandy Thekkumbalath Madhavi Amma and Others Vs Kesavan, M.N. and Another
High Court Of Kerala · (2007) 12 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 106, 108A, 125, 125(1), 125(3)
High Courts03 Dec 2007
K.A. Philip and Another Vs The Returning Officer and Another
High Court Of Kerala · (2008) 1 KLJ 254
High Courts03 Dec 2007Dismissed
Aringath Kelan Vs State of Kerala and Others
High Court Of Kerala · (2006) 4 ILR (Ker) 721
High Courts03 Dec 2007
K. Koya Vs The Regional Transport Authority and The Secretary
High Court Of Kerala · (2007) 12 KL CK 0026
Kerala Motor Vehicles Taxation Act, 1976 — Section 15Motor Vehicles Act, 1988 — Section 87(1)
High Courts03 Dec 2007
Raveendran Vs Sobhana and Another
High Court Of Kerala · AIR 2008 Ker 145 : (2008) 1 ILR (Ker) 405
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14
High Courts03 Dec 2007
Baby Andrews and Others Vs Thalassery Taluk Rubber and Agricultural Marketing Co-operative Society Ltd. and Others
High Court Of Kerala · (2007) 12 KL CK 0014
High Courts01 Dec 2007
Madhavikutty, S. Vs State of Kerala and Others
High Court Of Kerala · (2007) 12 KL CK 0053
Constitution of India, 1950 — Article 226
High Courts01 Dec 2007
Rarichan George and Another Vs Commissioner of Excise and Others
High Court Of Kerala · (2007) 12 KL CK 0035
Kerala Abkari Act, 1077 — Section 26, 8(1), 8(2)Kerala Abkari Shops Disposal (Amendment) Rules, 2007 — Rule 5(3), 5(4)Kerala Abkari Shops Disposal Rules, 2002 — Rule 3(1)
High Courts01 Dec 2007
C.T. Kochouseph Vs State of Kerala
High Court Of Kerala · (2007) 12 KL CK 0030
Constitution of India, 1950 — Article 133, 134AKerala General Sales Tax Act, 1963 — Section 10, 5, 5A, 5A(1)
High Courts01 Dec 2007
Siddique, K.M. Vs Deputy Tahsildar and Others
High Court Of Kerala · (2007) 12 KL CK 0015
High Courts30 Nov 2007Dismissed
The Inspector General of Police Vs M.V. Raghavan and Others
High Court Of Kerala · (2008) 1 KLT 71
Constitution of India, 1950 — Article 136, 226Kerala High Court Act, 1958 — Section 5, 5(1)
High Courts30 Nov 2007
Govindan, T.K. Vs Sudhakaran, K. and Others
High Court Of Kerala · (2008) 1 KLT 71
Constitution of India, 1950 — Article 136, 226Kerala High Court Act, 1958 — Section 5
High Courts30 Nov 2007Dismissed
Pepsico India Holdings Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2009) 20 VST 433
Kerala General Sales Tax Act, 1963 — Section 10Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts29 Nov 2007Dismissed
Anjaly Babu and Others Vs State of Kerala and Others
High Court Of Kerala · (2007) 11 KL CK 0082
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Kerala Abkari Act, 1077 — Section 18A, 18A(1), 18A(2), 29, 56Kerala Abkari Shops Disposal Rules, 2002 — Rule 2, 2(1), 3, 3(1), 5
High Courts29 Nov 2007
Manikandan Vs S.I. of Police and Another
High Court Of Kerala · (2008) CriLJ 1338 : (2007) 4 ILR (Ker) 857 : (2008) 1 KLJ 173 : (2008) 1 KLT 37
Criminal Procedure Code, 1973 (CrPC) — Section 102, 151, 156, 167, 167(1)
High Courts29 Nov 2007
BSNL and Another Vs State of Kerala and Others
High Court Of Kerala · (2007) 11 KL CK 0022
High Courts29 Nov 2007Dismissed
Southern Structurals Ltd. Vs K.S.E. Board
High Court Of Kerala · (2007) 11 KL CK 0021
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 2, 34Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 226