High Courts27 Feb 2007Dismissed
George Vs Radha, Krishnan Kutty, David and Mathew
High Court Of Kerala · (2007) 02 KL CK 0010
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 40 of 49
High Courts27 Feb 2007Allowed
Christopher Vs State of Kerala and Others
High Court Of Kerala · (2007) 2 KLJ 451
Employees State Insurance (Central) Rules, 1950 — Rule 61Employees State Insurance Act, 1948 — Section 2(13A), 2(14), 38, 44, 45B
High Courts26 Feb 2007
Varghese @ Biju Vs State of Kerala
High Court Of Kerala · (2007) 2 ILR (Ker) 10 : (2007) 1 KLJ 732 : (2007) 2 KLT 644 : (2007) 2 RCR(Criminal) 766
Constitution of India, 1950 — Article 14, 19, 21, 22Criminal Practice Rules, 1999 — Rule 21Criminal Procedure Code, 1973 (CrPC) — Section 232, 303, 304, 313
High Courts26 Feb 2007Allowed
V.P. Vilaskumar Vs The State of Kerala
High Court Of Kerala · (2007) 02 KL CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Kerala Abkari Act, 1077 — Section 55
High Courts26 Feb 2007Allowed
S. Vijayan, Dy. Superintendent of Police and Jose Sebastian Vs State of Kerala, The Director General of Police and Shri. P.C. Muhajir
High Court Of Kerala · (2007) 02 KL CK 0043
Kerala Service Rules, 1958 — Rule 60
High Courts26 Feb 2007Dismissed
Manager, I.I.V.U.P. School Vs State of Kerala and Others
High Court Of Kerala · (2007) 02 KL CK 0041
Constitution of India, 1950 — Article 30, 30(1)Kerala Education Rules, 1959 — Rule 44, 45, 92
High Courts23 Feb 2007
Sharafu alias Sharafudheen and etc. Vs State of Kerala and etc.
High Court Of Kerala · (2007) CriLJ 2908
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 341, 357(3), 387
High Courts23 Feb 2007
State of Kerala Vs Zacharia, Varampathu Veedu
High Court Of Kerala · (2007) 02 KL CK 0049
Land Acquisition Act, 1894 — Section 4(1), 50, 50(2)
High Courts23 Feb 2007Dismissed
T.J. Abraham, Aleyamma Abraham and Manoj Abraham Vs Aleyamma Joy
High Court Of Kerala · (2007) 02 KL CK 0044
High Courts23 Feb 2007
Thazhath Valappil Prasanth Vs Kalliani and Others
High Court Of Kerala · (2007) 2 ILR (Ker) 165 : (2008) 1 KLJ 910
Hindu Wills Act, 1870 — Section 95Succession Act, 1925 — Section 88
High Courts23 Feb 2007
P. Sumathykutty Amma Vs Raman Achery
High Court Of Kerala · (2007) 02 KL CK 0030
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts23 Feb 2007Allowed
Sunny Paul, Kurian''s Cottage and Others Vs The Revenue Divisional Officer and The Tahsildar
High Court Of Kerala · (2007) 02 KL CK 0022
Kerala Building Tax Act, 1975 — Section 11, 2, 9(4)
High Courts23 Feb 2007Dismissed
West Coast Concrete Products Vs The Kerala Water Authority and Others
High Court Of Kerala · (2008) 1 KLJ 678
High Courts23 Feb 2007
Manoj @ Babu and Others Vs State of Kerala
High Court Of Kerala · (2007) CriLJ 2908
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 341, 357(3), 391
High Courts23 Feb 2007
Prasanth Vs Kalliani
High Court Of Kerala · (2007) 2 ILR (Ker) 165 : (2008) 1 KLJ 910
Succession Act, 1925 — Section 88
High Courts22 Feb 2007
Govind Jayan Vs Arya Sanjeev and Others
High Court Of Kerala · (2008) 1 KLJ 633
High Courts22 Feb 2007Dismissed
K. Kanakachandran Vs State of Kerala and Others
High Court Of Kerala · AIR 2007 Ker 155 : (2007) 2 ILR (Ker) 37
Consumer Protection Act, 1986 — Section 16(1), 16(3), 2Kerala Consumer Protection Rules, 2005 — Rule 16, 17Representation of the People Rules — Rule 119
High Courts22 Feb 2007
Ramanan Vs Chitrasenan
High Court Of Kerala · AIR 2007 Ker 174 : (2007) 1 ILR (Ker) 860 : (2007) 1 KLJ 627
Kerala Civil Courts Act, 1957 — Section 13
High Courts22 Feb 2007
Gopinathan Vs Pankajakshy Amma
High Court Of Kerala · (2007) 02 KL CK 0056
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts22 Feb 2007Dismissed
K. Choma Naika, Koraga Naika, Kamala Naika and Sharada Naika Vs Rama Naika
High Court Of Kerala · (2007) 02 KL CK 0032
Limitation Act, 1908 — Article 141Limitation Act, 1963 — Article 64