High Courts24 Oct 2007
A.M. Padmini Amma and Another Vs Vijayalakshmi Amma and Others
High Court Of Kerala · (2007) 3 KLJ 640
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,576 of 2,716
High Courts24 Oct 2007Dismissed
Anilkumar, V.N. Vs High Court of Kerala
High Court Of Kerala · (2007) 10 KL CK 0021
Bar Council of India Rules, 1975 — Rule 49Constitution of India, 1950 — Article 233, 233(2)Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts24 Oct 2007
Viswambhran K.B. Vs State of Kerala and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 757 : (2007) 3 KLJ 756
Constitution of India, 1950 — Article 14, 16Kerala Service Rules, 1958 — Rule 3(C), 37, 8
High Courts24 Oct 2007
State of Kerala Vs M.K.R. Enterprises
High Court Of Kerala · (2007) 10 KL CK 0012
Kerala General Sales Tax Act, 1963 — Section 27A, 41
High Courts24 Oct 2007
Saramma Itticheriya Vs State of Kerala and Others
High Court Of Kerala · AIR 2008 Ker 72 : (2007) 4 ILR (Ker) 716 : (2008) 3 RCR(Civil) 342
Land Acquisition Act, 1894 — Section 11, 17(2), 18, 20, 23
High Courts24 Oct 2007Dismissed
Jas Agencies Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2007) 3 KLJ 746 : (2009) 20 VST 101
Kerala General Sales Tax Act, 1963 — Section 12, 37, 45AKerala General Sales Tax Rules, 1963 — Rule 32(13)
High Courts23 Oct 2007Allowed
State of Kerala and Another Vs Ernakulam District Legal Service Authority and Others
High Court Of Kerala · AIR 2008 Ker 70 : (2008) 1 ILR (Ker) 119 : (2008) 1 KarLJ 578 : (2008) 1 KLJ 578
Criminal Procedure Code, 1973 (CrPC) — Section 320Legal Services Authorities Act, 1987 — Section 19(5)Penal Code, 1860 (IPC) — Section 397
High Courts23 Oct 2007
Sreenivasan T. Vs Prajith Raj and State of Kerala
High Court Of Kerala · (2007) 10 KL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 362, 397, 397(3), 482
High Courts22 Oct 2007
Deputy Commissioner of Income Tax Vs Sree Murugan Trading Co.
High Court Of Kerala · (2007) 10 KL CK 0065
Income Tax Act, 1961 — Section 139, 143(1), 143(2), 148
High Courts22 Oct 2007
Surya Stoneware Pipes Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2007) 10 KL CK 0064
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts22 Oct 2007
National Stores Vs State of Kerala
High Court Of Kerala · (2007) 10 KL CK 0045
High Courts22 Oct 2007Dismissed
Arul V. Nair Vs The State of Kerala
High Court Of Kerala · (2007) 4 ILR (Ker) 550 : (2008) 1 KLJ 34
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 190, 190(1), 2Penal Code, 1860 (IPC) — Section 106, 420
High Courts22 Oct 2007
A. Baiju, Shaju Bakery Vs State of Kerala
High Court Of Kerala · (2007) 10 KL CK 0007
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 41, 5(2), 5(2A), 5(2B)Kerala General Sales Tax Rules, 1963 — Rule 32(13B)
High Courts19 Oct 2007
C.M. Ibrahim and Others Vs Kulangara Veetil Koya Moideen Kutty and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 903 : (2008) 1 KLJ 1 : (2008) 1 RCR(Criminal) 710
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 147, 397
High Courts19 Oct 2007Dismissed
Biju Vs Suresh and Others
High Court Of Kerala · (2007) 10 KL CK 0010
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Oct 2007
Krishnakumar Vs N.P. Rajan and Another
High Court Of Kerala · (2007) 10 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Oct 2007Dismissed
DDY. Commissioner (L) Commercial Taxes Vs Associated Rice Mills Stores
High Court Of Kerala · (2007) 10 KL CK 0058
High Courts18 Oct 2007
K. Babu Poojari Vs State of Kerala
High Court Of Kerala · (2007) 10 KL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 55
High Courts18 Oct 2007
Crphukkudiyil Joseph Vs State of Kerala
High Court Of Kerala · (2007) 10 KL CK 0048
Kerala Land Reforms (Amendment) Act, 1979 — Section 108, 84, 84(1A), 85, 85(10)
High Courts18 Oct 2007Dismissed
Pipe Distributors Vs Commercial Tax Officer and Others
High Court Of Kerala · (2008) 1 KLT 303 : (2007) 10 VST 743
Constitution of India, 1950 — Article 226Kerala Value Added Tax Act, 2003 — Section 41, 41(1)Kerala Value Added Tax Rules, 2005 — Rule 10, 59