High Courts18 Jan 2007Allowed
C. Thomaskutty Vs The Kerala State Road Transport and Others
High Court Of Kerala · (2007) 01 KL CK 0030
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 46 of 49
High Courts18 Jan 2007Dismissed
V. Bapputty alias Muhammed Vs Shahida and Another
High Court Of Kerala · (2007) CriLJ 1551 : (2007) 1 ILR (Ker) 713 : (2007) 1 KLJ 422 : (2007) 3 RCR(Civil) 532
Constitution of India, 1950 — Article 14, 15Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts17 Jan 2007Dismissed
H.N. Padmanabha Hegde and Others Vs Suneetha J. Rao and Others
High Court Of Kerala · (2007) 2 CivCC 736 : (2007) 1 ILR (Ker) 871 : (2008) 1 KLJ 707 : (2007) 5 RCR(Civil) 378
Evidence Act, 1872 — Section 68, 90
High Courts17 Jan 2007
Thomas Immanuel Kunnathodathu @ Vs State of Kerala, The Director General of Police and Sub Inspector of Police
High Court Of Kerala · (2007) 01 KL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 467, 468, 471Registration Act, 1908 — Section 72
High Courts17 Jan 2007
Madai Thiruvarkat Kavu Devaswom Vs Chamaparambil Radha
High Court Of Kerala · (2007) 01 KL CK 0053
High Courts17 Jan 2007
Ummer Vs The Secretary, The Secretary, Local Self Government and The Superintendent of Police
High Court Of Kerala · (2007) 01 KL CK 0029
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14
High Courts17 Jan 2007Dismissed
Mar Baselius Medical Mission Hospital Vs Joseph Babu
High Court Of Kerala · (2007) 1 ILR (Ker) 723 : (2007) 1 KLJ 622 : (2007) 2 LLJ 925
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(2), 33C(2)
High Courts17 Jan 2007
Kunjamma Vs State of Kerala and Others
High Court Of Kerala · (2007) 01 KL CK 0012
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 10, 13, 37, 37(1), 44
High Courts17 Jan 2007
Sasidharan K.K. and Others Vs State of Kerala and Another
High Court Of Kerala · (2008) 4 ILR (Ker) 61 : (2008) 1 KLJ 383
Abkari Act, 1997 — Section 55, 56
High Courts16 Jan 2007
Subhash Jain Vs Pioneer Shopping Complex (P.) Ltd.
High Court Of Kerala · (2008) 142 CompCas 533 : (2007) 2 ILR (Ker) 296 : (2007) 79 SCL 289
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 10F, 397, 398, 402, 634A
High Courts16 Jan 2007
Baby Nadar Vs The State of Kerala
High Court Of Kerala · (2007) 01 KL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Kerala Abkari Act, 1077 — Section 55, 58, 8(2)
High Courts16 Jan 2007
State of Kerala Vs T.P. Nandakumar Nair and Others
High Court Of Kerala · (2007) 01 KL CK 0074
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 114, 151Constitution of India, 1950 — Article 170, 172, 196, 197, 198Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 468
High Courts16 Jan 2007Dismissed
C. Seethamma Vs C. Rajamma Pilla and Others
High Court Of Kerala · (2007) 01 KL CK 0063
High Courts16 Jan 2007
Sukumaran Vs Ponnaippan
High Court Of Kerala · (2007) 01 KL CK 0062
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts16 Jan 2007
Manjilas Rice Mill Vs State of Kerala
High Court Of Kerala · (2007) 6 VST 403
Kerala Value Added Tax Act, 2003 — Section 6(1), 94
High Courts16 Jan 2007
Adarsha Vidyanidhi Trust Vs Commissioner of Income Tax
High Court Of Kerala · (2007) 212 CTR 242 : (2007) 292 ITR 465
Income Tax Act, 1961 — Section 11, 12, 12A, 12AA
High Courts15 Jan 2007Dismissed
R. Karunanithi Vs Bharat Sanchar Nigam Ltd. and Others
High Court Of Kerala · (2007) 1 ILR (Ker) 502 : (2008) 1 KLJ 291 : (2007) 1 KLJ 291
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts15 Jan 2007
Aley P. John Vs Valsamma Samuel, Teacher, Santhamma Samuel, Nurse, Govt. Hospital and Elizabeth Samuel
High Court Of Kerala · (2007) 01 KL CK 0064
High Courts15 Jan 2007
M.N. Mohanan Vs State Bank of Travancore
High Court Of Kerala · (2007) 01 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64
High Courts13 Jan 2007
Mathew Joseph Vs Janaki and Others
High Court Of Kerala · (2007) 1 KLJ 296
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(1)(b)(i)