CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2007

970 judgments · page 41 of 49

High Courts20 Feb 2007Allowed

Sabu Vs State of Kerala

High Court Of Kerala · (2007) 2 ILR (Ker) 42 : (2008) 1 KLJ 630 : (2007) 1 KLJ 630

Criminal Procedure Code, 1973 (CrPC) — Section 228Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 149, 435, 53, 53A(1), 53A(2)
Read judgment
High Courts20 Feb 2007

Santhosh Vs State of Kerala

High Court Of Kerala · (2007) 1 ILR (Ker) 799 : (2008) 1 KLJ 619 : (2007) 1 KLJ 619

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Kerala Abkari Act, 1077 — Section 55
Read judgment
High Courts20 Feb 2007Dismissed

Alex and Others Vs State of Kerala and Another

High Court Of Kerala · (2007) CriLJ 2835 : (2007) 1 ILR (Ker) 825 : (2007) 1 KLJ 616

Criminal Procedure Code, 1973 (CrPC) — Section 320, 438, 482Penal Code, 1860 (IPC) — Section 324, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
Read judgment
High Courts19 Feb 2007

One Earth One Life Vs Sindhu Joy

High Court Of Kerala · (2007) 02 KL CK 0085

Constitution of India, 1950 — Article 215Contempt of Courts (High Court) Rules, 1988 — Rule 3, 7Contempt of Courts Act, 1971 — Section 12, 14, 15, 15(1), 15(2)
Read judgment
High Courts19 Feb 2007Dismissed

Business India Builders and Developers Ltd. Vs Union Bank of India and Others

High Court Of Kerala · AIR 2007 Ker 114 : (2007) 2 ILR (Ker) 292 : (2007) 1 KLJ 518

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 35, 37Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 9(7), 9(9)State Financial Corporations Act, 1951 — Section 46B
Read judgment
High Courts19 Feb 2007

Suo Motu Vs Sri. Elampulassery Ismayil

High Court Of Kerala · (2007) 1 ILR (Ker) 817 : (2007) 2 KLT 22

Constitution of India, 1950 — Article 215Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 8, 8(1)Contempt of Courts Act, 1971 — Section 15, 15(2), 20
Read judgment
High Courts19 Feb 2007Allowed

Raveendran Vs State of Kerala

High Court Of Kerala · (2007) 02 KL CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Kerala Abkari Act, 1077 — Section 55, 8, 8(1), 8(2)
Read judgment