High Courts23 Jul 2007
Binoy V.R. and Others Vs Vegetable and Fruit Promotion Council and Another
High Court Of Kerala · (2007) 3 ILR (Ker) 382 : (2007) 2 KLJ 801
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,590 of 2,716
High Courts23 Jul 2007Allowed
B.W. Jyothikumar Vs Dy. S.P.
High Court Of Kerala · (2007) 07 KL CK 0005
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 2007Dismissed
Krishna Maniyani Vs The State of Kerala
High Court Of Kerala · (2007) 3 KLJ 149
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 279, 299, 304, 304A, 323
High Courts20 Jul 2007Dismissed
The Plantation Corpooration of Kerala Vs Damodaran
High Court Of Kerala · (2007) 07 KL CK 0088
High Courts20 Jul 2007
M.L. Joseph Francis, District and Sessions Vs Sri. Thomas P. Joseph, High Court of Kerala and S. Sainudeen, Law Secretary
High Court Of Kerala · (2007) 3 ILR (Ker) 365 : (2007) 3 KLT 724
Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Rule 5(2)Forest Service (Pay) Rules, 1968 — Rule 3(3)Kerala State and Subordinate Services Rules, 1958 — Rule 1, 2, 2(16), 28, 28(10)
High Courts20 Jul 2007
Nethaji Sports Club Vs The Thrissur District Food Ball and The Kerala Food Ball Association
High Court Of Kerala · (2007) 07 KL CK 0062
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Constitution of India, 1950 — Article 227
High Courts20 Jul 2007Dismissed
Thomman Joseph Vs Parameswaran Namboothiri
High Court Of Kerala · (2007) 07 KL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18, 100
High Courts20 Jul 2007Dismissed
Vijayan Pillai and Others Vs Janakiyamma Kanakamma, Puthenpurayil @
High Court Of Kerala · (2007) 07 KL CK 0037
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Jul 2007
E. Suresh Babu Vs Food Corporation of India
High Court Of Kerala · AIR 2007 Ker 281 : (2007) 3 ILR (Ker) 394 : (2007) 3 KLJ 127 : (2007) 4 KLT 135
Banking Companies Act, 1949 — Section 45GCivil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 19 Rule 1, Order 19 Rule 2, Order 8 Rule 2, Order 8 Rule 4Constitution of India, 1950 — Article 20(3) , 227
High Courts19 Jul 2007
K.R. Aravindakshan Nair Vs Essen Bhankers and Another
High Court Of Kerala · (2008) 3 BC 91 : (2007) 3 ILR (Ker) 312 : (2007) 2 KLJ 673 : (2007) 4 RCR(Civil) 214 : (2007) 4 RCR(Criminal) 189
Criminal Procedure Code, 1973 (CrPC) — Section 391(1), 397, 401Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Jul 2007Allowed
State of Kerala Vs Balkis Umma and Others
High Court Of Kerala · (2007) 07 KL CK 0026
Kerala Land Reforms Act, 1963 — Section 1A, 82(1), 84, 84(1), 84(1)(A)Transfer of Property Act, 1882 — Section 123, 129
High Courts19 Jul 2007Allowed
Tessy, K.V. Vs Suvarna Investments
High Court Of Kerala · (2007) 07 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 92(1)
High Courts19 Jul 2007
K. Sadasivan Vs State of Kerala and Others
High Court Of Kerala · (2007) 07 KL CK 0006
Kerala Government Land Assignment Rules, 1964 — Rule 4Kerala Land Reforms Act, 1963 — Section 80B
High Courts19 Jul 2007Dismissed
Kuriachan Chacko, Achamma Chacko and Linu Joy Vs State of Kerala
High Court Of Kerala · (2007) CriLJ 4458 : (2007) 3 ILR (Ker) 316 : (2007) 2 KLJ 778
Criminal Procedure Code, 1973 (CrPC) — Section 149, 173, 227, 228, 239Penal Code, 1860 (IPC) — Section 415, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2, 3, 4, 5
High Courts18 Jul 2007
Dasan @ Devadasan Vs Dharmajan
High Court Of Kerala · (2007) 3 ILR (Ker) 735 : (2007) 3 KLJ 184 : (2007) 4 RCR(Civil) 622
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 11, 51
High Courts18 Jul 2007Disposed Off
Shri P.R. Narahari Rao Vs Commissioner of Income Tax
High Court Of Kerala · (2008) 299 ITR 400 : (2007) 165 TAXMAN 9
Income Tax Act, 1961 — Section 147, 260A
High Courts18 Jul 2007Dismissed
M.M. Moidootty Haji Vs Abdul Jeleel Haji and Others
High Court Of Kerala · AIR 2008 Ker 17 : (2007) 3 ILR (Ker) 701 : (2007) 3 KLJ 230
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(2), 11(4), 11(8)
High Courts18 Jul 2007
Koivila Ramachandran, Member and Others Vs The Registrar of Co-operative Societies, Part-Time Administrator, The President and State of Kerala
High Court Of Kerala · (2007) 07 KL CK 0038
Constitution of India, 1950 — Article 226
High Courts17 Jul 2007Allowed
Anitha Vs State of Kerala and Others
High Court Of Kerala · (2007) 4 ILR (Ker) 25 : (2007) 3 KLJ 279
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 17Kerala State and Subordinate Services Rules, 1958 — Rule 10, 3, 7
High Courts17 Jul 2007Allowed
Malampuzha Service Co-operative Bank and K.V. Sivaraman, The President Vs The State of Kerala, The Joint Registrar of Co-operative and N. Unnikrishnan
High Court Of Kerala · (2007) 07 KL CK 0054