High Courts07 Feb 2007Allowed
The South India Bank Ltd. Vs The Industrial Tribunal
High Court Of Kerala · (2007) 02 KL CK 0038
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 43 of 49
High Courts07 Feb 2007Allowed
S. Ramani, Part-Time Sweeper-Cum-Peon, P.D. Kavitha, Part-Time Sweeper-Cum-Peon, M.J. Sheeba, Part-Time Sweeper-Cum-Peon and R. Bindu, Part-Time Sweeper-Cum-Peon Vs State of Kerala and High Court of Kerala
High Court Of Kerala · (2007) 02 KL CK 0034
Constitution of India, 1950 — Article 14, 16
High Courts06 Feb 2007Allowed
The Secretary, Pramadam Grama Panchayat Vs Venugopala Pillai
High Court Of Kerala · (2007) 02 KL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Kerala Panchayat Act, 1960 — Section 74Kerala Panchayat Raj Act, 1994 — Section 210
High Courts06 Feb 2007Allowed
Renjith Kumar Vs Nalumkkal Kumaran Vijayakumar and State of Kerala
High Court Of Kerala · (2007) 02 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Section 82, 83Criminal Procedure Code, 1973 (CrPC) — Section 204(2) , 256, 256(1), 82
High Courts06 Feb 2007
Manthan Vs State of Kerala
High Court Of Kerala · (2007) 02 KL CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 55, 58
High Courts06 Feb 2007Dismissed
Bell House Associates (P) Ltd. and Another Vs Assistant Registrar of Companies and Another
High Court Of Kerala · (2007) 78 CLA 153 : (2007) 139 CompCas 496 : (2007) 2 CompLJ 56 : (2007) 76 SCL 425
Companies Act, 1956 — Section 159, 162, 220(3), 611(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2007Dismissed
B.K. Krishnan and Another Vs Supdt. of Police and Others
High Court Of Kerala · (2008) 1 KLJ 585
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2AConstitution of India, 1950 — Article 226
High Courts05 Feb 2007Allowed
K.N. Balakrishnan Vs The Chief Accounts Officer (Pension) and The Kerala State Transport Corporation
High Court Of Kerala · (2007) 02 KL CK 0024
High Courts05 Feb 2007
Philomina and Another Vs Indian Railways
High Court Of Kerala · (2007) ACJ 2790 : AIR 2007 Ker 210 : (2007) 2 ILR (Ker) 555 : (2007) 2 KLJ 679
Constitution of India, 1950 — Article 14Railways Act, 1989 — Section 124A
High Courts02 Feb 2007Dismissed
Hareendran Pillai Vs Pushpalatha
High Court Of Kerala · (2007) 1 ILR (Ker) 813 : (2008) 1 KLJ 409
Family Courts Act, 1984 — Section 7, 7(1)Guardians and Wards Act, 1890 — Section 25, 9, 9(1)Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts02 Feb 2007Dismissed
C.K. Thomas and Co. Vs Muthoot Leasing and Finance Ltd.
High Court Of Kerala · (2007) 02 KL CK 0071
Civil Procedure Code, 1908 (CPC) — Section 115, 151Limitation Act, 1963 — Section 5
High Courts02 Feb 2007Dismissed
T.K. Vibhuraj Vs E.M. Joseph and Others
High Court Of Kerala · AIR 2007 Ker 121 : (2007) 2 ILR (Ker) 221 : (2007) 1 KLJ 476
Central Motor Vehicles Rules, 1989 — Rule 55Kerala Motor Vehicles Taxation Act, 1976 — Section 2, 3, 3(1), 3(3), 4Motor Vehicles Act, 1988 — Section 50
High Courts02 Feb 2007Dismissed
Garvasis @ Jimmy John Vs State of Kerala
High Court Of Kerala · (2008) 1 KLJ 508
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 376
High Courts01 Feb 2007
T.R. Ravi Vs Ali Kunhu and Another
High Court Of Kerala · (2008) 1 KLJ 400 : (2007) 1 KLJ 400
Constitution of India, 1950 — Article 227, 243OKerala Civil Courts Act, 1957 — Section 5Kerala Panchayat Raj Act, 1994 — Section 113, 87, 88, 88(1), 88(2)
High Courts31 Jan 2007Dismissed
J.V.J. Liquors Vs The Sales Tax Officer
High Court Of Kerala · (2007) 2 KLT 50 : (2007) 10 VST 512
Central Sales Tax Act, 1956 — Section 2, 9(2)Kerala General Sales Tax Act, 1963 — Section 22(1), 23(3), 7(14)Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts31 Jan 2007Dismissed
Vijayakumar Vs State of Kerala
High Court Of Kerala · (2007) 01 KL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 34, 364, 392
High Courts31 Jan 2007Allowed
Chandy Mathew Vs Assistant Registrar of Companies and Others
High Court Of Kerala · (2007) 2 CompLJ 61 : (2007) 76 SCL 471
Companies Act, 1956 — Section 209, 209(1), 209A, 211, 628
High Courts31 Jan 2007Allowed
Sunil Kumar, P.K. Vs Malayalam Communications Ltd. and Others
High Court Of Kerala · (2007) 01 KL CK 0010
Cinematograph Act, 1918 — Section 2Copyright Act, 1957 — Section 2, 51, 62, 63, 65Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181
High Courts31 Jan 2007
Salilan Vs D.I.G. of Police and Others
High Court Of Kerala · (2007) 114 FLR 295
Central Civil Services (Pension) Rules, 1972 — Rule 38Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts30 Jan 2007Allowed
Sathi Vs State of Kerala
High Court Of Kerala · (2007) 01 KL CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Evidence Act, 1872 — Section 114Kerala Abkari Act, 1077 — Section 55, 58, 8