High Courts04 Sept 2007Allowed
Radhamony B. Vs State of Kerala and Others
High Court Of Kerala · (2007) 3 KLJ 700
Constitution of India, 1950 — Article 14, 166, 21, 309
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,584 of 2,716
High Courts04 Sept 2007
Thulaseedharan Thankappan Vs State of Kerala and Others
High Court Of Kerala · (2007) 3 KLJ 453
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 18Penal Code, 1860 (IPC) — Section 363, 365, 366A, 376(2)
High Courts04 Sept 2007
C.V. Mohan Kumar Vs University of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 309
High Courts25 Aug 2007
Philomina Francis Vs Accountant General and Others
High Court Of Kerala · (2007) 08 KL CK 0005
Constitution of India, 1950 — Article 12Kerala Service Rules, 1959 — Rule 3Land Reforms Act, 1964 — Section 3
High Courts24 Aug 2007
Harrison Malayalam Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2007) 08 KL CK 0085
Constitution of India, 1950 — Article 19(1), 46Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 144, 149Kerala Police Act, 1960 — Section 29, 4, 5
High Courts24 Aug 2007
Rajan Vs National Small Industries Corporation Ltd. and Another
High Court Of Kerala · (2007) 08 KL CK 0066
Commissions of Inquiry Act, 1952 — Section 10Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 195, 200, 200
High Courts24 Aug 2007Allowed
Suma Vs Rajan Pillai
High Court Of Kerala · AIR 2008 Ker 6 : (2008) 1 DMC 545 : (2008) 1 KLJ 505
High Courts24 Aug 2007Dismissed
Jose Varghese Vs Saly Thomas and John Varghese
High Court Of Kerala · (2007) 08 KL CK 0062
Civil Procedure Code, 1908 (CPC) — Section 100Kerala Stamp Act, 1959 — Section 2
High Courts24 Aug 2007
Joseph Vs The Spl. Tahsildar (LA)
High Court Of Kerala · AIR 2008 Ker 175 : (2007) 4 ILR (Ker) 414 : (2008) 1 KLJ 274
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, Order 9 Rule 9Land Acquisition Act, 1894 — Section 18, 18(2), 20, 30, 31Limitation Act, 1908 — Article 171, 176, 181
High Courts24 Aug 2007
Anthrai Vs The State of Kerala
High Court Of Kerala · (2007) 08 KL CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 323, 324, 341, 452
High Courts24 Aug 2007Allowed
The West India Soap and Industrial Company Vs Prabhu Agencies
High Court Of Kerala · (2007) 4 CivCC 751 : (2007) 3 ILR (Ker) 676 : (2007) 3 KLJ 178 : (2007) 4 RCR(Civil) 371
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Kerala Court Fees and Suits Valuation Act, 1959 — Section 12(2), 25, 35
High Courts23 Aug 2007Dismissed
Kolangarath Padmanabhan Vs Kambarath Omana and Others
High Court Of Kerala · (2007) 08 KL CK 0080
Civil Procedure Code, 1908 (CPC) — Section 100(5)Evidence Act, 1872 — Section 32(5), 35
High Courts23 Aug 2007Dismissed
Benson Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 573 : (2007) 3 ILR (Ker) 738 : (2007) 3 KLJ 264
Criminal Procedure (Amendment) Act, 2005 — Section 433ACriminal Procedure Code, 1973 (CrPC) — Section 428, 42EKerala Police Act, 1960 — Section 53(A)
High Courts23 Aug 2007Dismissed
Videocon International Ltd. Vs Logos Traders and Others
High Court Of Kerala · (2008) 2 BC 566 : (2008) 1 CivCC 112 : (2007) 4 ILR (Ker) 370 : (2007) 3 KLJ 577 : (2009) 5 RCR(Civil) 513 : (2008) 1 RCR(Rent) 85
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 151Limitation Act, 1963 — Section 14
High Courts23 Aug 2007Dismissed
K. Mohandas Vs State of Kerala and Another
High Court Of Kerala · AIR 2007 Ker 289 : (2007) 3 KLJ 186
Guruvayoor Devaswom Act, 1978 — Section 10, 35(1), 35(2)Guruvayoor Devaswom Rules, 1980 — Rule 6
High Courts23 Aug 2007Allowed
Sree Sakthi Paper Mills Ltd. Vs Anjaneya Enterprises and Others
High Court Of Kerala · (2008) 1 BC 520 : (2007) 4 ILR (Ker) 21 : (2007) 3 KLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts23 Aug 2007
Thekkekara Mathew Jacob Vs Dr. Susy Elias
High Court Of Kerala · (2007) 08 KL CK 0055
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8)
High Courts23 Aug 2007
R. Prakasan Vs Travancore Devaswom Board, Commissioner, Travancore Devaswom Board and Assistant Devaswom Commissioner
High Court Of Kerala · (2007) 08 KL CK 0052
High Courts22 Aug 2007Dismissed
Ramachandran, @ ICE Vs State of Kerala
High Court Of Kerala · (2007) 08 KL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Kerala Abkari Act, 1077 — Section 36, 50, 55, 8(1), 8(2)
High Courts22 Aug 2007
Ashalatha Vs State of Kerala and Another
High Court Of Kerala · (2008) 1 CivCC 223 : (2007) 3 ILR (Ker) 622 : (2007) 3 KLJ 243 : (2009) 1 KLT 192
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 205, 302, 302(2)Income Tax Act, 1961 — Section 26A, 59