COURT ARCHIVE

High Court Of Kerala judgments, 2007

970 judgments · page 5 of 49

High Courts21 Nov 2007Allowed

Jameela Vs State of Kerala and Others

High Court Of Kerala · (2007) 11 KL CK 0089

Constitution of India, 1950 — Article 14, 22, 22(1), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 102, 411Penal Code, 1860 (IPC) — Section 201, 379

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High Courts21 Nov 2007

C.P. Jacob Vs Asstt. Commissioner of Income Tax

High Court Of Kerala · (2008) 2 ILR (Ker) 511

Income Tax Act, 1961 — Section 234A, 234B

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High Courts21 Nov 2007Dismissed

Joy Joseph and Others Vs Geologist

High Court Of Kerala · (2007) 11 KL CK 0071

Kerala Minor Minerals Concession Rules, 1967 — Rule 48C

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High Courts21 Nov 2007Dismissed

T.A. Moideen Shaw and U.D. Joy Vs Sales Tax Officer and Others

High Court Of Kerala · (2007) 11 KL CK 0049

Kerala General Sales Tax Act, 1963 — Section 29, 29(2), 30, 30B(1), 30B(2)Kerala General Sales Tax Rules, 1963 — Rule 17(3), 35B

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High Courts21 Nov 2007

V.A. Tech Wabag Ltd. Vs The Deputy Commissioner (Appeals), The Intelligence Officer and The Chief Engineer, JBIC Project

High Court Of Kerala · (2007) 11 KL CK 0048

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High Courts21 Nov 2007

FR. D. Selvarajan, Corporate Manager Vs State of Kerala, The Director of Public Instructions, The Dist. Education Officer and The Manager, Vrindavan High School

High Court Of Kerala · (2007) 11 KL CK 0014

Kerala Education Rules, 1959 — Rule 2A

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High Courts21 Nov 2007Allowed

The Kerala State Electricity Board Vs Siniya Mol C.S. and Others

High Court Of Kerala · (2007) 4 ILR (Ker) 853 : (2008) 1 KLT 30

Constitution of India, 1950 — Article 14, 15, 16

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High Courts21 Nov 2007Allowed

Ramani Nessiar and M. Surendran Nessiar Vs The Commissioner, The Deputy Commissioner and Achikulath Mohandas

High Court Of Kerala · (2008) 2 ILR (Ker) 267 : (2008) 1 KLT 565

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts20 Nov 2007

J. Sarojini Alias Nesamma and Others Vs Narayani Sarojini and Others

High Court Of Kerala · (2008) 1 ILR (Ker) 153 : (2008) 1 KLJ 139 : (2008) 1 KLT 516

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts20 Nov 2007

Nasar Vs State of Kerala

High Court Of Kerala · (2008) 2 BC 551 : (2008) 1 ILR (Ker) 20 : (2008) 1 KLJ 54 : (2008) 1 KLT 28

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts20 Nov 2007Allowed

I. Damodaran and Another Vs M.K. Valsala and Others

High Court Of Kerala · (2008) ACJ 2082 : (2008) 1 ILR (Ker) 94 : (2008) 1 KLJ 48 : (2008) 1 KLT 396

Motor Vehicles Act, 1988 — Section 140, 163(A)

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High Courts20 Nov 2007

Simon and Others Vs Kerala State and Another

High Court Of Kerala · AIR 2008 Ker 149 : (2008) 1 ILR (Ker) 542

Land Acquisition Act, 1894 — Section 11, 12(2), 18, 18(1), 18(2)

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High Courts20 Nov 2007Dismissed

A. Murugappaswamy Vs The Regional Transport Authority, The Secretary, Regional Transport and K.V. Kesavanunny Elias Unni Menon

High Court Of Kerala · (2007) 11 KL CK 0031

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High Courts20 Nov 2007

Choice School and Another Vs Salim, M.P.

High Court Of Kerala · (2007) 11 KL CK 0016

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 4, Order 32 Rule 6Partition Act, 1893 — Section 3, 3(1)Partition Rules, 1893 — Rule 29 , 29(2)

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High Courts20 Nov 2007