High Courts10 Dec 2007
Mary Vs Annamma and Others
High Court Of Kerala · (2007) 12 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,569 of 2,716
High Courts07 Dec 2007Dismissed
Bharat Sanchar Nigam Ltd. Vs Industrial Tribunal
High Court Of Kerala · (2008) 117 FLR 266
Industrial Disputes Act, 1947 — Section 2
High Courts07 Dec 2007Disposed Off
Dr. V.K. Jayakumar Vs Income Tax Appellate Tribunal and Others
High Court Of Kerala · (2007) 12 KL CK 0050
Income Tax Act, 1961 — Section 254
High Courts07 Dec 2007
G. Raman Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 2008 Ker 96 : (2008) 1 ILR (Ker) 189 : (2008) 2 KLT 416
Constitution of India, 1950 — Article 14, 15(1), 19(1), 226, 25
High Courts07 Dec 2007
M. Narayanan Chettiar Vs The President and Others
High Court Of Kerala · (2007) 12 KL CK 0040
High Courts07 Dec 2007Dismissed
Dasan Nadar Surendran Vs Parameswaran Pilla
High Court Of Kerala · (2007) 12 KL CK 0012
Constitution of India, 1950 — Article 227
High Courts07 Dec 2007
Chief General Manager, BSNL Vs Industrial Tribunal and Another
High Court Of Kerala · (2008) 117 FLR 266
Industrial Disputes Act, 1947 — Section 2
High Courts07 Dec 2007Dismissed
Saraswathi and Another Vs Mathevan Pillai and Others
High Court Of Kerala · (2007) 12 KL CK 0004
Chit Funds Act, 1982 — Section 1(3), 68, 69, 70, 71Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 6, 38, 39, 39(3)Constitution of India, 1950 — Article 227
High Courts06 Dec 2007Allowed
Kuruppumpady Service C-op. Bank Ltd. No. E.257 Vs T.K. David and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 142 : (2008) 1 KLJ 145 : (2008) 1 KLT 633
Kerala Co-operative Societies Act, 1969 — Section 69, 69(1)(c), 69(2)(d), 70, 70(1)
High Courts06 Dec 2007
Jacob Thomas Arikupuram, Renu Thomas, Bobby A. Thomas and Bino A. Thomas Vs The State of Kerala, The Custodian (Ecologically Fragil Land), The Conservator of Forests and The Divisional Forest Officer
High Court Of Kerala · (2007) 12 KL CK 0039
Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 — Section 3Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Rules, 2007 — Rule 18Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 19(3), 80
High Courts06 Dec 2007
Devadas, K. and Others Vs Kerala State Financial Enterprises and Others
High Court Of Kerala · (2007) 12 KL CK 0038
High Courts06 Dec 2007Allowed
Muthoot Pappachan Consultancy and Management Services Vs Labour Commissioner
High Court Of Kerala · (2008) 1 ILR (Ker) 47 : (2008) 2 LLJ 420
Criminal Procedure Code, 1973 (CrPC) — Section 345, 346General Clauses Act, 1897 — Section 21, 29AIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 2, 3, 5
High Courts06 Dec 2007Dismissed
Noorul Islam Education Trust Vs Assistant Labour Officer
High Court Of Kerala · (2008) 117 FLR 533 : (2008) 1 ILR (Ker) 97 : (2008) 2 LLJ 774
Kerala Shops and Commercial Establishment Act, 1960 — Section 2(15), 2(4), 2(8), 5Maternity Benefits Act, 1961 — Section 2, 2(1)
High Courts05 Dec 2007
Raghavan Viswambharan Vs Neelakantan Madhavan
High Court Of Kerala · (2007) 12 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts05 Dec 2007
Manager and Principal Vs State of Kerala, Mahatma Gandhi University and Registrar
High Court Of Kerala · (2007) 12 KL CK 0024
Constitution of India, 1950 — Article 30(1)Kerala University Act, 1957 — Section 57, 57(2), 57(3), 57(9)Mahatma Gandhi University Act, 1985 — Section 59, 59(3)
High Courts05 Dec 2007Allowed
Praveenchandran P. and Others Vs State of Kerala and Another
High Court Of Kerala · (2008) 1 KLJ 417 : (2008) 1 KLT 478
High Courts05 Dec 2007Dismissed
State Farms Corporation of India Vs Mathai
High Court Of Kerala · (2008) 116 FLR 1124 : (2008) 1 ILR (Ker) 244 : (2008) 2 LLJ 1016
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 13, 14, 4(6), 7(3A)
High Courts04 Dec 2007
Gigimol, N.M. Vs Director of Higher Secondary Education and Others
High Court Of Kerala · (2007) 12 KL CK 0034
Kerala Education Rules, 1959 — Rule 7
High Courts04 Dec 2007
Danesh Kumar Gupta Vs Inspg. Asst. Commissioner (Inv. Branch) and Others
High Court Of Kerala · (2008) 13 VST 461
Central Sales Tax (Kerala) Rules, 1957 — Rule 5ACentral Sales Tax Act, 1956 — Section 6AKerala General Sales Tax Act, 1963 — Section 14, 21, 45A
High Courts03 Dec 2007
Taikandy Thekkumbalath Madhavi Amma and Others Vs Kesavan, M.N. and Another
High Court Of Kerala · (2007) 12 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 106, 108A, 125, 125(1), 125(3)