High Courts23 May 2008
Kancor Flavours and Extracts Vs State of Kerala
High Court Of Kerala · (2008) 05 KL CK 0010
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 24 of 37
High Courts22 May 2008Dismissed
Regional Director, E.S.I. Corporation and Another Vs Managing Director, Qetcos Ltd.
High Court Of Kerala · (2008) 118 FLR 715 : (2008) 3 ILR (Ker) 132 : (2009) 1 LLJ 56
Employees State Insurance (General) Regulations, 1950 — Regulation 31CEmployees State Insurance Act, 1948 — Section 85BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4
High Courts21 May 2008Allowed
Abdul Kareem Vs Union of India (UOI)
High Court Of Kerala · AIR 2009 Ker 24
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(2)Workmens Compensation Act, 1923 — Section 4A
High Courts21 May 2008
V.P. Arumughan Vs State of Kerala
High Court Of Kerala · (2008) 05 KL CK 0026
Constitution of India, 1950 — Article 194Criminal Procedure Code, 1898 (CrPC) — Section 551Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 482
High Courts21 May 2008
Abdul Rasheed Vs State of Kerala
High Court Of Kerala · (2009) 2 ALT(Cri) 302 : (2008) CriLJ 3480 : (2008) 2 ILR (Ker) 715 : (2008) 2 KLJ 367 : (2008) 3 KLT 150 : (2009) 1 RCR(Criminal) 135
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b), 397, 401Penal Code, 1860 (IPC) — Section 292, 292(2), 292(2)(a)
High Courts21 May 2008
Joshy Antony Vs State of Kerala and Others
High Court Of Kerala · (2008) 05 KL CK 0021
Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 4
High Courts21 May 2008
T.P. Nandakumar Vs State and Others
High Court Of Kerala · (2008) CriLJ 4040 : (2008) 2 ILR (Ker) 663 : (2008) 2 KLT 913
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 321, 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 120, 120B, 201, 34
High Courts21 May 2008Dismissed
Moideen Vs Ramlath
High Court Of Kerala · (2008) 2 DMC 348
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 May 2008Dismissed
Biju Kumar, G and Others Vs Kerala Public Service Commission and Another
High Court Of Kerala · (2008) 2 KLJ 448 : (2008) 3 KLT 170
Constitution of India, 1950 — Article 226
High Courts06 May 2008Dismissed
Ajith. K. Gokulam Vs The Kerala Electricity Board and The Kerala State Public Service
High Court Of Kerala · (2008) 2 KLJ 448 : (2008) 3 KLT 170
Constitution of India, 1950 — Article 226
High Courts06 May 2008
P.A. Mohandas Nair Vs State of Kerala, The Additional Secretary and The Transport Commissioner
High Court Of Kerala · (2008) 2 ILR (Ker) 558 : (2008) 2 KLJ 468 : (2008) 3 KLT 62
Constitution of India, 1950 — Article 311Kerala Service Rules, 1958 — Rule 18, 31(2), 54, 55, 56Prevention of Corruption Act, 1988 — Section 19, 19(1), 19(3)
High Courts06 May 2008Dismissed
Santhosh and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 05 KL CK 0003
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 482Penal Code, 1860 (IPC) — Section 394
High Courts02 May 2008Dismissed
M. Radhakrishnan, Asst. Manager, P.V. Aboobacker, C.P. Sudhir, Asst. Manager and K.V. Subramannian Vs Chief General Manager and Dy. General Manager
High Court Of Kerala · (2008) 05 KL CK 0029
High Courts02 May 2008Dismissed
B. Mohanakurup Vs Registrar of Co-Operative Societies and State of Kerala
High Court Of Kerala · (2008) 05 KL CK 0023
Central Civil Services (Pension) Rules, 1972 — Rule 9Constitution of India, 1950 — Article 309, 311(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 3
High Courts02 May 2008Allowed
Unnikrishnan Nair V.K. Vs The Coir Board and Smt. Shyamala C.S.
High Court Of Kerala · (2008) 05 KL CK 0020
High Courts25 Apr 2008Allowed
Afzal-Ur-Rehman Khan Vs State
High Court Of Kerala · (2008) 04 KL CK 0005
Succession Act, 1925 — Section 63
High Courts22 Apr 2008Allowed
V.S. Achuthanandan Vs G. Kamalamma and Another
High Court Of Kerala · (2008) CriLJ 4221 : (2008) 2 ILR (Ker) 582 : (2008) 2 KLJ 417 : (2008) 3 KLT 346
Constitution of India, 1950 — Article 19, 19(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 346, 482Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 19
High Courts18 Apr 2008Dismissed
Philip, K.J. Vs State of Kerala and Others
High Court Of Kerala · (2008) 04 KL CK 0043
Constitution of India, 1950 — Article 14
High Courts11 Apr 2008
Muthu Kumar and Others Vs Station House Officer
High Court Of Kerala · (2008) 04 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 19, 24, 27ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 37(1), 37(2), 57
High Courts11 Apr 2008Allowed
K. Radhakrishnan Vs State of Kerala
High Court Of Kerala · (2008) 2 ILR (Ker) 493 : (2008) 2 KLJ 68 : (2008) 2 KLT 521
Criminal Procedure Code, 1973 (CrPC) — Section 482Hotel Receipts Tax Act, 1980 — Section 2Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1), 13(2), 13(3), 13(4)