High Courts17 Sept 2007
Vilasini Amma and Padmakumari Vs State of Kerala and Senior Installation Manager, BPC Ltd.
High Court Of Kerala · (2007) 09 KL CK 0018
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,582 of 2,716
High Courts17 Sept 2007Allowed
Dr. A. Rabi Vs The State of Kerala and Others
High Court Of Kerala · (2007) 3 KLJ 346
Kerala State and Subordinate Services Rules, 1958 — Rule 10(ab)
High Courts14 Sept 2007Dismissed
Bhavani Amma Kanakadevi and Others Vs C.S.I. Dekshina Kerala Maha Idavaka
High Court Of Kerala · AIR 2008 Ker 38 : (2007) 4 ILR (Ker) 556 : (2008) 1 KLJ 28 : (2008) 2 KLT 340 : (2009) 5 RCR(Civil) 883
Transfer of Property Act, 1882 — Section 10, 11, 12, 13, 14
High Courts14 Sept 2007Allowed
Queen Mary Public School Vs State of Kerala and The Principal Officer
High Court Of Kerala · (2007) 4 ILR (Ker) 263 : (2008) 1 KarLJ 451 : (2007) 4 KLT 206
Constitution of India, 1950 — Article 21AKerala Education Rules, 1959 — Rule 2
High Courts14 Sept 2007Dismissed
Haneefa Vs State Of Kerala
High Court Of Kerala · (2007) 09 KL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380, 454, 461
High Courts14 Sept 2007Dismissed
State of Kerala Vs Pongampara Leela and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 243 : (2007) 3 KLJ 802
Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 12, 12(2), 13Kerala Land Reforms Act, 1963 — Section 2(14), 82(1), 85(2), 85(2A), 85(3A)
High Courts13 Sept 2007Allowed
A.T. George and Others Vs P. Saralakumari and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 442 : (2007) 3 KLJ 706
Constitution of India, 1950 — Article 226, 227, 311, 311(2)Kerala Lok Ayukta Act, 1999 — Section 10, 11, 12, 12(1), 12(3)
High Courts12 Sept 2007Dismissed
Spl. Dy. Collector (L.A.) KSEB and Another Vs Channadiyil Abdul Gafoor and Another
High Court Of Kerala · (2008) 1 ILR (Ker) 59 : (2008) 1 KLJ 50 : (2008) 1 KLT 115
Land Acquisition Act, 1894 — Section 12, 18, 2, 23, 24
High Courts12 Sept 2007
Nizar and Others Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 357(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324
High Courts12 Sept 2007Allowed
Sasi Vs State of Kerala
High Court Of Kerala · (2007) 09 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Kerala Abkari Act, 1077 — Section 53, 55, 58, 8(1), 8(2)
High Courts12 Sept 2007
Belcita Vincent Gomez Vs Vincent Gomez
High Court Of Kerala · (2007) 09 KL CK 0056
High Courts12 Sept 2007
The New India Assurance Co. Ltd. Vs C.A. Poly
High Court Of Kerala · (2007) 09 KL CK 0047
High Courts12 Sept 2007
P.M. Poulose Vs The Secretary and Mudakkuzha Grama Panchayath
High Court Of Kerala · (2007) 09 KL CK 0006
Kerala Panchayat Raj Act, 1994 — Section 276
High Courts11 Sept 2007Dismissed
K.K. Abdul Khader Vs Abdul Rahiman
High Court Of Kerala · (2007) 09 KL CK 0078
High Courts11 Sept 2007Dismissed
John Jefry Tennyson Vs Vivian and N. Pushpakumaran Nair
High Court Of Kerala · (2007) 09 KL CK 0074
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
High Courts11 Sept 2007Dismissed
Chellappan Nadar Alias Gopalan, Chellappan Nadar Kunjan alias Sreedharan, Chellappan Nadar Surednran and Jayagopal Vs Sarojini Baby Sarojam and Thomason Morison
High Court Of Kerala · (2007) 09 KL CK 0050
High Courts11 Sept 2007Dismissed
Sujith Vs State of Kerala
High Court Of Kerala · (2008) CriLJ 824 : (2007) 4 ILR (Ker) 773
Criminal Procedure Code, 1973 (CrPC) — Section 102, 109, 162, 173(8), 217Penal Code, 1860 (IPC) — Section 130, 157, 193, 201, 212Travancore Penal Code — Section 207
High Courts10 Sept 2007Dismissed
Somakumar and Hareendran Pillai Vs Nazar
High Court Of Kerala · (2007) 09 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Section 99Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)
High Courts07 Sept 2007
Rajesh Vs State of Kerala
High Court Of Kerala · (2007) 3 KLJ 676
Criminal Procedure Code, 1973 (CrPC) — Section 227Evidence Act, 1872 — Section 145, 157, 21, 8Homicide Act, 1957 — Section 4
High Courts07 Sept 2007
Rajesh R. Nair Vs State of Kerala
High Court Of Kerala · (2008) CriLJ 523 : (2007) 4 ILR (Ker) 332
Criminal Procedure Code, 1973 (CrPC) — Section 227Evidence Act, 1872 — Section 145, 157, 21, 8Homicide Act, 1957 — Section 4