High Courts03 Dec 2007
K.A. Philip and Another Vs The Returning Officer and Another
High Court Of Kerala · (2008) 1 KLJ 254
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,570 of 2,716
High Courts03 Dec 2007Dismissed
Aringath Kelan Vs State of Kerala and Others
High Court Of Kerala · (2006) 4 ILR (Ker) 721
High Courts03 Dec 2007
K. Koya Vs The Regional Transport Authority and The Secretary
High Court Of Kerala · (2007) 12 KL CK 0026
Kerala Motor Vehicles Taxation Act, 1976 — Section 15Motor Vehicles Act, 1988 — Section 87(1)
High Courts03 Dec 2007
Raveendran Vs Sobhana and Another
High Court Of Kerala · AIR 2008 Ker 145 : (2008) 1 ILR (Ker) 405
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14
High Courts01 Dec 2007
Madhavikutty, S. Vs State of Kerala and Others
High Court Of Kerala · (2007) 12 KL CK 0053
Constitution of India, 1950 — Article 226
High Courts01 Dec 2007
Rarichan George and Another Vs Commissioner of Excise and Others
High Court Of Kerala · (2007) 12 KL CK 0035
Kerala Abkari Act, 1077 — Section 26, 8(1), 8(2)Kerala Abkari Shops Disposal (Amendment) Rules, 2007 — Rule 5(3), 5(4)Kerala Abkari Shops Disposal Rules, 2002 — Rule 3(1)
High Courts01 Dec 2007
C.T. Kochouseph Vs State of Kerala
High Court Of Kerala · (2007) 12 KL CK 0030
Constitution of India, 1950 — Article 133, 134AKerala General Sales Tax Act, 1963 — Section 10, 5, 5A, 5A(1)
High Courts01 Dec 2007
Siddique, K.M. Vs Deputy Tahsildar and Others
High Court Of Kerala · (2007) 12 KL CK 0015
High Courts30 Nov 2007Dismissed
The Inspector General of Police Vs M.V. Raghavan and Others
High Court Of Kerala · (2008) 1 KLT 71
Constitution of India, 1950 — Article 136, 226Kerala High Court Act, 1958 — Section 5, 5(1)
High Courts30 Nov 2007
Govindan, T.K. Vs Sudhakaran, K. and Others
High Court Of Kerala · (2008) 1 KLT 71
Constitution of India, 1950 — Article 136, 226Kerala High Court Act, 1958 — Section 5
High Courts29 Nov 2007Dismissed
Anjaly Babu and Others Vs State of Kerala and Others
High Court Of Kerala · (2007) 11 KL CK 0082
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Kerala Abkari Act, 1077 — Section 18A, 18A(1), 18A(2), 29, 56Kerala Abkari Shops Disposal Rules, 2002 — Rule 2, 2(1), 3, 3(1), 5
High Courts29 Nov 2007
Manikandan Vs S.I. of Police and Another
High Court Of Kerala · (2008) CriLJ 1338 : (2007) 4 ILR (Ker) 857 : (2008) 1 KLJ 173 : (2008) 1 KLT 37
Criminal Procedure Code, 1973 (CrPC) — Section 102, 151, 156, 167, 167(1)
High Courts29 Nov 2007
BSNL and Another Vs State of Kerala and Others
High Court Of Kerala · (2007) 11 KL CK 0022
High Courts29 Nov 2007Dismissed
Southern Structurals Ltd. Vs K.S.E. Board
High Court Of Kerala · (2007) 11 KL CK 0021
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 2, 34Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 226
High Courts28 Nov 2007Allowed
Sri. Arul Sakthi Traders Vs Union of India
High Court Of Kerala · (2011) 24 STR 26
Service Tax Rules, 1994 — Rule 2(1)
High Courts28 Nov 2007Dismissed
Geejai Constructions Vs Asstt. Commissioner of Income Tax and Others
High Court Of Kerala · (2007) 11 KL CK 0084
Income Tax Act, 1961 — Section 139, 217, 271, 273, 273A
High Courts28 Nov 2007Allowed
Vasanthakumari and Others Vs Sarojini and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 146 : (2008) 1 KLJ 91 : (2008) 1 KLT 451
Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 100, 83
High Courts28 Nov 2007Allowed
Tessy P. Das Vs Secretary, Paippadu Grama Panchayat
High Court Of Kerala · AIR 2008 Ker 82 : (2008) 1 ILR (Ker) 258
Registration of Births and Deaths Act, 1969 — Section 10, 16(1), 7, 7(2), 8
High Courts27 Nov 2007Dismissed
Wellworth Engineers and Polymers Vs Asst. Commissioner (KGST)-I, Deputy Commissioner (Appeals), Inspecting Assistant Commissioner and State of Kerala
High Court Of Kerala · (2007) 11 KL CK 0064