High Courts15 Nov 2007
The President and The Secretary Vs Palayyan and The Kerala Lok Ayukta
High Court Of Kerala · (2007) 11 KL CK 0041
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,573 of 2,716
High Courts15 Nov 2007Dismissed
Kavalan Vs Mukundan
High Court Of Kerala · (2008) 1 ILR (Ker) 27 : (2008) 1 KLJ 567 : (2008) 1 KLT 888
High Courts15 Nov 2007
Kittumani Vs Public Service Commission and Others
High Court Of Kerala · (2007) 11 KL CK 0020
High Courts14 Nov 2007
Anjaneya Enterprises and P.V. Sureshkumar Vs State of Kerala and Sree Sakthi Paper Mills Ltd.
High Court Of Kerala · (2007) 11 KL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Nov 2007Dismissed
Conybio Health Care (India) Pvt. Ltd. Vs Sales Tax Officer, District Collector and State of Kerala
High Court Of Kerala · (2007) 11 KL CK 0061
High Courts14 Nov 2007
Mil Controls Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2007) 11 KL CK 0028
Income Tax Act, 1961 — Section 260A, 31, 32, 37
High Courts13 Nov 2007Dismissed
Sudheer Kumar @ Sudheer Vs Manakkandi M.K. Kunhiraman and Another
High Court Of Kerala · (2008) 1 ILR (Ker) 159 : (2008) 1 KLJ 203
Constitution of India, 1950 — Article 142, 20(2), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 192(2), 2, 202, 300, 320Legal Aid and Advice Act, 1949 — Section 1(5)
High Courts13 Nov 2007
E.P. Chandran Vs Harrisons Malayalam Ltd. and Labour Court
High Court Of Kerala · (2007) 11 KL CK 0032
High Courts12 Nov 2007Allowed
Nanukuttan and Another Vs Gopalan Balakrishnan and Another
High Court Of Kerala · (2008) 1 KLJ 245
High Courts12 Nov 2007Dismissed
Varkey Ouseph, Skana Ouseph and Santhosh P.K. Vs The State of Kerala and Others
High Court Of Kerala · (2007) 11 KL CK 0068
High Courts12 Nov 2007Dismissed
G. Gopan Vs Tonny Varghese and Another
High Court Of Kerala · (2008) 3 BC 488 : (2008) 1 ILR (Ker) 31 : (2008) 1 KLJ 152 : (2008) 1 KLT 257 : (2008) 2 RCR(Civil) 271 : (2008) 2 RCR(Criminal) 225
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 8
High Courts07 Nov 2007
Venugopalan, K.K. Vs State of Kerala and Another
High Court Of Kerala · (2007) 11 KL CK 0091
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2A, 47, 47(1), 47(2)
High Courts07 Nov 2007Dismissed
Simon and Others Vs Rappai
High Court Of Kerala · (2008) 2 ILR (Ker) 727 : (2008) 2 KLJ 488
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 41 Rule 24, Order 41 Rule 27, 107Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 20
High Courts07 Nov 2007
Shuja Baby and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 366
Kerala Education Rules, 1959 — Rule 12, 4(2)
High Courts07 Nov 2007Dismissed
Usha K. Vs State of Kerala and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 862 : (2007) 3 KLJ 765
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 15, 16, 162
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
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