COURT ARCHIVE

High Court Of Kerala judgments, 2007

970 judgments · page 45 of 49

High Courts23 Jan 2007Allowed

M.U. Sherly Vs The President, Parappuram Milk Producers and State of Kerala

High Court Of Kerala · (2007) 1 ILR (Ker) 948 : (2007) 1 KLJ 684 : (2007) 1 KLT 809

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11A, 2A, 7, 7A(1)Kerala Co-operative Societies Act, 1969 — Section 69, 69(1), 69(2), 80(1), 98

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High Courts23 Jan 2007Allowed

Kerala State Civil Supplies Corporation Vs Industrial Tribunal

High Court Of Kerala · (2007) 115 FLR 569 : (2007) 1 KLJ 522 : (2007) 2 LLJ 884

Payment of Bonus Act, 1965 — Section 2(13)

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High Courts23 Jan 2007Dismissed

Mrs. Meenakshi Sathish Vs Southern Petrochemical Industries and Others

High Court Of Kerala · (2007) 2 CivCC 685 : (2007) 137 CompCas 107 : (2007) CriLJ 2250 : (2007) 1 ILR (Ker) 878 : (2007) 1 KLJ 719 : (2007) 2 RCR(Criminal) 771

Constitution of India, 1950 — Article 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts23 Jan 2007Dismissed

N. Raveendran Nair Vs State of Kerala and Others

High Court Of Kerala · (2007) 01 KL CK 0003

Central Civil Services (Pension) Rules, 1972 — Rule 9Constitution of India, 1950 — Article 226

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High Courts22 Jan 2007Allowed

Siniya Mol, C.S. and Others Vs K.S.E.B. and Another

High Court Of Kerala · (2007) 01 KL CK 0110

Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)Factories Act, 1948 — Section 66Government of India Act, 1935 — Section 298(1)

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High Courts22 Jan 2007

Regional Transport Officer Vs K.V. Abdurahiman

High Court Of Kerala · AIR 2007 Ker 140 : (2007) 1 ILR (Ker) 616 : (2008) 1 KLJ 268

Kerala Motor Vehicles Taxation Act, 1976 — Section 10, 11, 22, 23, 24Kerala Motor Vehicles Taxation Ordinance, 1975 — Section 22Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10

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High Courts22 Jan 2007

New India Assurance Company Ltd. Vs K.M. Cherian and Another

High Court Of Kerala · (2007) 1 ACC 800

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High Courts22 Jan 2007

Melethil Iyyathiya Umma Vs The Taluk Land Board

High Court Of Kerala · (2007) 2 ILR (Ker) 279 : (2007) 2 KLJ 227 : (2007) 2 KLT 657

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Kerala Land Reforms Act, 1963 — Section 74, 7E, 84, 85(2)

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High Courts22 Jan 2007

Raveendran P.K. Vs Sajan V.R.

High Court Of Kerala · (2007) 01 KL CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Jan 2007Allowed

Bharat Kumar Vs Selma Mini and Another

High Court Of Kerala · AIR 2007 Ker 197 : (2007) 2 DMC 538 : (2007) 1 ILR (Ker) 696 : (2007) 1 KLJ 405 : (2007) 2 RCR(Civil) 575

Family Courts Act, 1984 — Section 3, 7, 7(1)

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High Courts22 Jan 2007

Sheeja Vigneswar (Ponnara) Vs S. Krishnan and Another

High Court Of Kerala · (2007) 2 ALD(Cri) 10 : (2007) 3 BC 305

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Jan 2007Allowed

Shriram Engineering Construction Co. Ltd. Vs K.S.I.D.C. and Another

High Court Of Kerala · (2007) 01 KL CK 0011

Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 71Limitation Act, 1963 — Section 14

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High Courts22 Jan 2007

Ramanan Vs Chitrasenan

High Court Of Kerala · (2007) 1 KLJ 627

Kerala Court Fees and Suits Valuation Act, 1959 — Section 52, 53

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High Courts19 Jan 2007Dismissed

M.P. Thressiamma Vs Appellate Authority under the Payment of Gratuity Act

High Court Of Kerala · (2007) 1 ILR (Ker) 658 : (2008) 1 KLJ 638 : (2007) 1 KLJ 638

Factories Act, 1948 — Section 2Kerala Shops and Commercial Establishment Act, 1960 — Section 2(15), 2(4), 2(8)Payment of Gratuity Act, 1972 — Section 1(3), 1(3A), 2, 3, 4

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High Courts19 Jan 2007

Muralidharan Pillai and Usha Pillai Vs Radhamani Amma Pillai and Others

High Court Of Kerala · (2007) 01 KL CK 0041

Constitution of India, 1950 — Article 227

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High Courts19 Jan 2007Allowed

Rajan Mathew Vs The Director General of Police, The Superintendent of Police and The Sub Inspector of Police

High Court Of Kerala · (2007) 01 KL CK 0037

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High Courts19 Jan 2007

Shanavas Muhammed Vs State of Kerala and Others

High Court Of Kerala · (2007) CriLJ 2048 : (2007) 1 ILR (Ker) 634

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308

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High Courts19 Jan 2007

P.P. Mathew, Advocate, T.A. George and C. Skaria Vs K.A. Mathai

High Court Of Kerala · (2007) 01 KL CK 0021

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4(2)Constitution of India, 1950 — Article 227

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High Courts18 Jan 2007Allowed

K.M. Abdul Rahiman and Others Vs The Spl. Tahsildar, Railway and Others

High Court Of Kerala · (2007) 2 ILR (Ker) 63 : (2008) 1 KLJ 833

Kerala Land Acquisition Rules, 1963 — Rule 13(2)Land Acquisition Act, 1894 — Section 12(2), 18, 26, 28A, 28A(1)Powers of Attorney Act, 1882 — Section 2

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High Courts18 Jan 2007Dismissed

D. Prabavathy Vs Narayani Amma Lalithamma

High Court Of Kerala · (2007) 01 KL CK 0080

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141Kerala Land Reforms Act, 1963 — Section 125(3), 2(25)

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