High Courts28 Sept 2007
Little Daughter''s of ST. Johns Gilbert Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0086
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,579 of 2,716
High Courts28 Sept 2007Dismissed
Rajesh A.R. Vs Asst. Secretary, Thrissur Corporation Electricity Wing and Others
High Court Of Kerala · (2008) 116 FLR 908 : (2008) 1 KLJ 304
Constitution of India, 1950 — Article 14, 16
High Courts28 Sept 2007Allowed
Crally Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Kerala Abkari Act, 1077 — Section 57A, 57A(3), 64Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
High Courts28 Sept 2007Dismissed
Hotel Asoka Vs The Commercial Tax Officer-1, Dept of Comml. Taxes
High Court Of Kerala · (2008) 1 KLJ 419 : (2009) 25 VST 546
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 265Kerala Finance Act, 2006 — Section 2(1)Kerala General Sales Tax Act, 1963 — Section 1(2), 3, 30, 5(2), 5B
High Courts28 Sept 2007Dismissed
Valliyamma Vs The Recovery Officer, Debt Recovery Tribunal and Others
High Court Of Kerala · (2008) 1 KLJ 371
Income Tax Rules, 1962 — Rule 60, 60(2), 61
High Courts28 Sept 2007Dismissed
Philipose Abraham Vs State of Kerala and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 399 : (2008) 1 KLJ 517
Kerala Police (Amendment) Ordinance, 2007 — Section 3, 4, 5, 6, 7CKerala Police Act, 1960 — Section 2, 4, 4A, 4A(1), 4A(2)
High Courts27 Sept 2007
Amarjith, P.K. Vs Kamala, P.K. and Others
High Court Of Kerala · (2007) 09 KL CK 0106
Arbitration and Conciliation Act, 1996 — Section 10A, 16, 23, 34, 37Constitution of India, 1950 — Article 136, 226, 226(1), 226(1A), 227
High Courts27 Sept 2007
Subaida and Others Vs A.A. Abdul Nazir
High Court Of Kerala · (2008) 1 KLJ 64
Arbitration and Conciliation Act, 1996 — Section 11(10), 11(12), 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts27 Sept 2007
Gollins A.L. Vs The Commissioner of Entrance
High Court Of Kerala · (2007) 09 KL CK 0087
High Courts27 Sept 2007Dismissed
Parameswaran and Babu Vs Subramanian, Bhargavi and Seethamma
High Court Of Kerala · (2007) 09 KL CK 0084
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 27
High Courts27 Sept 2007Allowed
Muhammed Haneef Vs The Sub Inspector of Police and State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Liquor Rules — Rule 1, 11Kerala Abkari Act, 1077 — Section 10, 13, 3, 3(18), 55
High Courts27 Sept 2007Allowed
Meenakshi Vs Udayakumar and State of Kerala
High Court Of Kerala · (2007) 4 ILR (Ker) 302 : (2007) 4 KLT 620
Civil Procedure Code, 1908 (CPC) — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 177, 201, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Sept 2007Dismissed
ING Vysya Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 2008 Ker 31 : (2007) 4 ILR (Ker) 799 : (2008) 1 KLJ 177
Banking Regulation Act, 1949 — Section 36AD
High Courts26 Sept 2007
K. Radhakrishnan, Technical Assistant Vs The Inspector of Police, (SPE/CBI) and State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B
High Courts26 Sept 2007Dismissed
Kancor Ingredients Limited Vs The General Manager and Others
High Court Of Kerala · (2007) 09 KL CK 0083
High Courts26 Sept 2007Allowed
The Regional Director of E.S.I. Corporation Vs Hotel Alukkas
High Court Of Kerala · (2008) 116 FLR 41 : (2008) 1 KLJ 296 : (2008) 1 LLJ 738
Employees State Insurance (General) Regulations, 1950 — Regulation 29, 31Employees State Insurance Act, 1948 — Section 2(13), 2(22), 40, 45A, 45G
High Courts26 Sept 2007Allowed
SPL Infrastructure Pvt. Ltd. Vs The State of Kerala, The Chief Egineer and The Superintending Engineer
High Court Of Kerala · (2007) 09 KL CK 0045
Constitution of India, 1950 — Article 14, 226
High Courts26 Sept 2007
The Calicut University and The Vice Chancellor Vs Fathima Memorial Educatonal Trust
High Court Of Kerala · (2007) 09 KL CK 0041
High Courts26 Sept 2007Allowed
Murali Nair, Jayan Nair and Bindu Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 323, 34, 342
High Courts26 Sept 2007Allowed
Panchamy Pack (Kerala) Ltd. Vs Travancore Devaswom Board
High Court Of Kerala · AIR 2008 Ker 36 : (2007) 4 ILR (Ker) 487 : (2007) 3 KLJ 586
Constitution of India, 1950 — Article 14, 16, 19(1), 298