High Courts07 Nov 2007Dismissed
Kuttappan Vs State of Kerala
High Court Of Kerala · (2007) 11 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 10, 11A, 13, 55, 63
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 7 of 49
High Courts07 Nov 2007Allowed
Gracy Leelakumari Vs Santha
High Court Of Kerala · (2007) 11 KL CK 0059
High Courts07 Nov 2007Dismissed
Bhaskaran Vs Abdulla Haji
High Court Of Kerala · (2007) 11 KL CK 0023
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(3), 11(7)
High Courts07 Nov 2007Dismissed
Manoj S. and Ors Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 939
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 14, 15, 16, 16
High Courts07 Nov 2007Dismissed
Velikkal Anjaneyan and Another Vs Kanjiroli Abdul Razak and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 212 : (2008) 1 KLJ 349 : (2008) 1 KLT 119 : (2008) 2 RCR(Civil) 194
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2), Order 21 Rule 36, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92Limitation Act, 1908 — Article 180Limitation Act, 1963 — Article 134, 136, 144
High Courts06 Nov 2007Dismissed
R.S. Moideen Vs Govt. of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 137 : (2008) 3 KLT 666
Constitution of India, 1950 — Article 254Kerala Land Acquisition Act, 1961 — Section 4(1), 6(1)Kerala Panchayat Raj Act, 1994 — Section 227
High Courts05 Nov 2007Allowed
United India Insurance Co. Ltd. Vs Komalam and Others
High Court Of Kerala · (2007) 11 KL CK 0069
Workmens Compensation Act, 1923 — Section 22, 22(2)
High Courts05 Nov 2007
Bharti Airtel Ltd. Vs State of Kerala, The Director of Panchayats and The Director of Municipalities
High Court Of Kerala · (2007) 11 KL CK 0067
Kerala Municipality Building Rules, 1999 — Rule 142, 22, 22(3)
High Courts05 Nov 2007Dismissed
Regional Director, Employees State Insurance Corporation Vs Baby Francis
High Court Of Kerala · (2008) 117 FLR 59 : (2008) 1 KLT 807 : (2008) 2 LLJ 805
Employees State Insurance Act, 1948 — Section 2(9)
High Courts02 Nov 2007
Johnson Kanadan Vs Patel Saw Mill and Others
High Court Of Kerala · (2007) 11 KL CK 0090
Easements Act, 1882 — Section 52Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 2(1)Transfer of Property Act, 1882 — Section 105, 108
High Courts02 Nov 2007Dismissed
M.J. Chacko Vs Managing Director, Regional Secretary and Labour Court
High Court Of Kerala · (2007) 11 KL CK 0060
Constitution of India, 1950 — Article 227
High Courts02 Nov 2007
O.T. Enasu Vs Union of India
High Court Of Kerala · (2007) 11 KL CK 0003
Customs Act, 1962 — Section 111, 111(6), 111(o), 112, 112(a)(ii)
High Courts01 Nov 2007Dismissed
C. Bindu Vs The State of Kerala
High Court Of Kerala · (2008) 1 ILR (Ker) 427 : (2007) 3 KLJ 661 : (2008) 1 KLT 78
High Courts01 Nov 2007Dismissed
B.S.K. Associates Vs State of Kerala
High Court Of Kerala · (2007) 11 KL CK 0058
High Courts01 Nov 2007
K.P. Varkey Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2008) 214 CTR 65 : (2008) 304 ITR 133
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 34, 46(5A)
High Courts01 Nov 2007Dismissed
Cheruppu Thozhilali Union Vs Labour Court
High Court Of Kerala · (2007) 11 KL CK 0052
Constitution of India, 1950 — Article 226
High Courts01 Nov 2007Dismissed
K.T. Job Vs Industrial Tribunal
High Court Of Kerala · (2007) 11 KL CK 0046
Industrial Disputes (Central) Rules, 1957 — Rule 25N(6)Industrial Disputes Act, 1947 — Section 25N, 25N(1), 25N(3), 25N(4), 25N(6)
High Courts01 Nov 2007Dismissed
Varghese Mathew @ Mathew and Molly Vs Rajan @ Joseph Joseph
High Court Of Kerala · (2007) 11 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 100Kerala Court Fees and Suits Valuation Act, 1959 — Section 27
High Courts01 Nov 2007Dismissed
Neelakantan Raveendran and Lakshmy Anandavally Vs Sumathy, Palavila Puthenveedu and Velayudhan
High Court Of Kerala · (2007) 11 KL CK 0044
High Courts01 Nov 2007Dismissed
Southern Investments Private Limited, Abraham Thomas, Managing Director and Ajith Thomas, Director Vs State of Kerala and Hudco, KSHB Commercial Cum Residential
High Court Of Kerala · (2007) 11 KL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 254(2), 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139