High Courts08 Jan 2008Dismissed
Cherotty Vs Charu
High Court Of Kerala · (2008) 1 ILR (Ker) 571 : (2008) 1 KLJ 329 : (2008) 1 KLT 532 : (2009) 5 RCR(Civil) 886
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,567 of 2,716
High Courts08 Jan 2008
Kerala State Electricity Board Vs R. Mohankumar
High Court Of Kerala · (2008) 01 KL CK 0076
Kerala Service Rules, 1958 — Rule 4, 68Payment of Gratuity Act, 1972 — Section 14, 2, 4(5)
High Courts08 Jan 2008Allowed
Elsy Vs State of Kerala
High Court Of Kerala · (2008) 01 KL CK 0067
Succession Act, 1925 — Section 214
High Courts08 Jan 2008Dismissed
Ramanand Electro Coats Vs State of Kerala
High Court Of Kerala · (2009) 20 VST 254
Kerala General Sales Tax Act, 1963 — Section 2, 5, 5(1), 5(2), 5(3)
High Courts08 Jan 2008
State Bank of Travancore Vs Commercial Tax Officer and Another
High Court Of Kerala · (2008) 01 KL CK 0063
Banking Regulation Act, 1949 — Section 5, 6, 6(1), 8Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 29A, 366
High Courts08 Jan 2008Dismissed
V. Moidu Vs State of Kerala and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 573 : (2008) 1 KLJ 387 : (2008) 1 KLT 555
Constitution of India, 1950 — Article 14, 300AKerala Service Rules, 1958 — Rule 63, 90(7)
High Courts08 Jan 2008Dismissed
C. Krishnakumar and Another Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 406 : (2008) 1 KLT 580
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 11, 12, 12(3), 7, 8
High Courts08 Jan 2008Allowed
Leela Vs The Manager, National Insurance Co.
High Court Of Kerala · (2008) 1 ILR (Ker) 403 : (2008) 1 KLJ 408 : (2008) 1 KLT 705
Constitution of India, 1950 — Article 226, 227Kerala State Legal Services Authority Regulations, 1988 — Regulation 33, 33(1)Legal Services Authorities Act, 1987 — Section 21(2)
High Courts07 Jan 2008
Ajayan, T.R. Vs Ravindran, M. and Another
High Court Of Kerala · (2008) 01 KL CK 0065
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 250, 311, 313Evidence Act, 1872 — Section 123, 124, 130, 132, 139
High Courts07 Jan 2008Allowed
The Managing Director, KSRTC Vs T. Padmavathy
High Court Of Kerala · (2008) 1 ILR (Ker) 378 : (2008) 1 KLJ 337 : (2008) 1 KLT 584
Kerala Lok Ayukta Act, 1999 — Section 8(1)
High Courts04 Jan 2008Dismissed
George Kutty Abraham and Others Vs Secretary, Kottayam District Co-operative Bank Ltd. and Others
High Court Of Kerala · AIR 2008 Ker 137 : (2008) 1 ILR (Ker) 251
Banking Regulation Act, 1949 — Section 5, 56Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17, 2, 2(1)
High Courts04 Jan 2008Dismissed
High Range Estate Employees'' Assn. Vs The Industrial Tribunal
High Court Of Kerala · (2008) 116 FLR 1129 : (2008) 1 KLJ 392 : (2008) 3 LLJ 43
High Courts04 Jan 2008
Valsakumari and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 01 KL CK 0033
Constitution of India, 1950 — Article 13, 14, 146, 146(2), 16General Clauses Act, 1897 — Section 16High Court Service Rules, 1970 — Rule 35
High Courts03 Jan 2008Dismissed
K. Subair Vs The Assistant Excise Commissioner and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 339 : (2008) 1 KLJ 345
Kerala Abkari Act, 1077 — Section 65, 67B, 67B(1), 67B(2)
High Courts01 Jan 2008
V.S. Vijayan and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 2011 Ker 311 : (2010) 2 BC 169
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 465
High Courts01 Jan 2008Dismissed
John C.V. alias John Peruvanthanam Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 1305
Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 190Kerala Forest (Vesting and Management of Ecologically Fragile Land) Ordinance, 2000 — Section 3(1), 5
High Courts01 Jan 2008
John, C.V. Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 1305
Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 190Kerala Forest Act, 1961 — Section 27, 27(1), 27(4), 84
High Courts29 Dec 2007Dismissed
Southern Structurals Ltd. Vs K.S.E. Board
High Court Of Kerala · (2007) 12 KL CK 0013
Arbitration and Conciliation Act, 1996 — Section 16Constitution of India, 1950 — Article 226
High Courts19 Dec 2007Allowed
Kerala Financial Corporation Vs Joint Commissioner of Income Tax and Another
High Court Of Kerala · (2009) 221 CTR 613 : (2009) 308 ITR 434
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 147(2), 148
High Courts18 Dec 2007
Abdul Rahiman, E. Vs Union of India (UOI) and Others
High Court Of Kerala · (2007) 12 KL CK 0052
Customs Act, 1962 — Section 111, 112, 113, 125, 142