High Courts19 Sept 2007Allowed
Safia Beegum Vs Union of India (UOI)
High Court Of Kerala · (2007) 09 KL CK 0090
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,581 of 2,716
High Courts19 Sept 2007Allowed
A.M. Moideen Vs State of Kerala, The District Magistrate and District, The Superintendent of Central Prison and The Sub Inspector of Police
High Court Of Kerala · (2008) CriLJ 28 : (2007) 4 ILR (Ker) 147 : (2007) 3 KLJ 472
Criminal Procedure Code, 1973 (CrPC) — Section 173, 4(2)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 22, 23A, 3(1), 3(2)
High Courts19 Sept 2007Allowed
Soloman Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 13, 313, 428Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts19 Sept 2007Dismissed
Amana Jewellers Vs Commercial Tax Officer, Perinthalmanna and Others
High Court Of Kerala · (2008) 12 VST 321
Kerala Value Added Tax Act, 2003 — Section 6, 8
High Courts19 Sept 2007Allowed
Gopala Krishnan Nair Vs A.T. Raghunath
High Court Of Kerala · (2007) 09 KL CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Sept 2007Allowed
Mavoor Grama Panchayat and Another Vs The Ombudsman and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 361 : (2008) 1 KLJ 300
Kerala Panchayat Raj (Manner of Publication of Notification or Notice) Rules, 1996 — Rule 4Kerala Panchayat Raj (Manner of Service of Notices) Rules, 1996 — Rule 3Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995 — Rule 4
High Courts19 Sept 2007Allowed
State of Kerala and Another Vs Sajeevan, G. and Another
High Court Of Kerala · (2007) 09 KL CK 0020
Kerala Education Rules, 1959 — Rule 37, 6B, 6B(2)
High Courts18 Sept 2007
Subair Haji, K.P. Vs Krishnan, T.V. and Others
High Court Of Kerala · (2007) 2 KLJ 865 : (2009) 20 VST 622
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 53, 83(2)
High Courts18 Sept 2007
K.P. Subair Haji Vs Secretary to Government, Revenue (S) Department Secretariat and Others
High Court Of Kerala · (2007) 2 KLJ 865 : (2009) 20 VST 622
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 53, 83(2)
High Courts18 Sept 2007Allowed
Sony C. Mathew Vs State of Kerala
High Court Of Kerala · (2007) 3 KLJ 629
Kerala Abkari Act, 1077 — Section 41A, 55, 64A
High Courts18 Sept 2007
The Addl. Chief Secy., Govt. of Kerala and Another Vs R.S. Sasikumar and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 1 : (2007) 4 KLT 791
Cochin University of Science and Technology Act, 1986 — Section 16, 17, 17(1), 17(2), 19Kerala State and Subordinate Services Rules, 1958 — Rule 39Water (Prevention and Control of Pollution) Act, 1974 — Section 4, 5, 5(1), 5(3), 5(4)
High Courts18 Sept 2007Allowed
T.P. Nandakumar Vs State of Kerala and Another
High Court Of Kerala · (2008) CriLJ 298 : (2007) 4 ILR (Ker) 154 : (2008) 1 KLJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 177, 239, 397, 401Penal Code, 1860 (IPC) — Section 120B, 34, 384, 385, 420
High Courts18 Sept 2007
Shobha Jayaprakash Vs Union of India (UOI) and Others
High Court Of Kerala · (2007) 09 KL CK 0022
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 22, 226Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules, 2000 — Rule 9C
High Courts18 Sept 2007Allowed
Inter Denominational Christian Fellowship Vs Narayanan and Others
High Court Of Kerala · AIR 2008 Ker 1 : (2007) 4 ILR (Ker) 87 : (2007) 3 KLJ 496
Kerala Panchayat (Burial and Burning Grounds) Rules, 1967 — Rule 6(7)Kerala Panchayat Raj (Burial and Burning Grounds) Rules, 1998 — Rule 5, 5(1), 5(2), 6, 6(10)
High Courts17 Sept 2007
P.K. Alavi Vs The District Collector and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 221 : (2007) 3 KLJ 734
Constitution of India, 1950 — Article 133, 136, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 102Industrial Disputes Act, 1947 — Section 17(2)
High Courts17 Sept 2007
Dr. Marykutty Joseph Vs State of Kerala and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 13 : (2008) 1 KLJ 312
Kerala Public Services Act, 1968 — Section 2(1), 3Kerala State and Subordinate Services Rules, 1958 — Rule 10, 2(16)Motor Vehicles Act, 1988 — Section 213(4)
High Courts17 Sept 2007Allowed
Subash Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Foreign Liquor Rules — Rule 11A, 9Kerala Abkari Act, 1077 — Section 10, 13, 55, 63
High Courts17 Sept 2007Dismissed
Santhi V. Vs State of Kerala and Others
High Court Of Kerala · (2007) 09 KL CK 0040
High Courts17 Sept 2007Dismissed
Payyannur Educational Society Vs Sathimani, V.V. and Others
High Court Of Kerala · (2007) 3 KLJ 402
Calicut University Act, 1975 — Section 4, 57, 57(1), 57(4), 57(6)Kannur University Act, 1996 — Section 65(2)