CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,592 of 2,716

High Courts11 Jul 2007Dismissed

Jayakumar Vs State of Kerala

High Court Of Kerala · (2007) 2 KLJ 653

Abkari Act, 1997 — Section 3(10), 3(6A), 58, 68A, 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 313
Read judgment
High Courts11 Jul 2007Dismissed

Vijayalakshmi Vs Narayanan and Others

High Court Of Kerala · (2007) 07 KL CK 0027

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(2), Order 2 Rule 2(3)Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 106
Read judgment
High Courts10 Jul 2007Dismissed

Girish Chandran Vs State

High Court Of Kerala · (2007) 07 KL CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 448
Read judgment
High Courts09 Jul 2007Dismissed

Arshad, P.P. Vs Nellancheri Musthaffa and Another

High Court Of Kerala · (2007) 07 KL CK 0105

Constitution of India, 1950 — Article 12Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 6, 6(1), 6(2), 9, 9(1)Kerala Panchayat Raj (Fourth Amendment) Act, 2005 — Section 102, 52
Read judgment
High Courts06 Jul 2007Allowed

Hubert Peyoli Vs M. Abusali and Others

High Court Of Kerala · (2007) 3 KLJ 136

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 16, 2(4)Limitation Act, 1963 — Section 14, 14(1), 5Travancore Civil Courts Act, 1084 — Section 10
Read judgment