High Courts05 Jul 2007
Food Corporation of India Vs Cletus
High Court Of Kerala · (2008) 116 FLR 44 : (2007) 4 ILR (Ker) 111
Constitution of India, 1950 — Article 14, 16, 16(1), 226
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,593 of 2,716
High Courts05 Jul 2007
Muthawalli, Madeena Masjid Vs Kerala Jama Ath Islami Hind and Another
High Court Of Kerala · (2007) 07 KL CK 0025
Waqf Act, 1995 — Section 36, 83, 83(1), 83(2), 85
High Courts05 Jul 2007Dismissed
Abdul Vahid Vs Deputy Tahsildar (R.R) and Others
High Court Of Kerala · (2007) 3 ILR (Ker) 233 : (2008) 12 VST 243
Kerala General Sales Tax Act, 1963 — Section 6, 6(1), 6(2), 6(3), 7
High Courts04 Jul 2007Allowed
Rekharani Vs Prabhu
High Court Of Kerala · (2008) 1 DMC 235
Hindu Marriage Act, 1955 — Section 13(1), 13B
High Courts04 Jul 2007Dismissed
Raveendran, P.S. Vs State of Kerala and Others
High Court Of Kerala · (2007) 07 KL CK 0099
High Courts04 Jul 2007Allowed
Radhakrishna and Another Vs Ananthakrishnan and Others
High Court Of Kerala · AIR 2007 Ker 274 : (2007) 3 ILR (Ker) 562
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3)
High Courts04 Jul 2007Dismissed
M.P. Varghese Vs Mahatma Gandhi University and Others etc.
High Court Of Kerala · AIR 2007 Ker 230 : (2007) 3 ILR (Ker) 173 : (2007) 2 KLJ 749
Constitution of India, 1950 — Article 12, 19Kerala University Act, 1974 — Section 25, 5, 60Right to Information Act, 2005 — Section 2, 3, 4
High Courts04 Jul 2007Allowed
Yamuna and Others Vs Special Tahasildar
High Court Of Kerala · (2007) 07 KL CK 0028
Kerala Civil Rules of Practice, 1971 — Rule 378, 378(4), 378(5), 378(6)Land Acquisition (Amendment) Act, 1984 — Section 25Land Acquisition Act, 1894 — Section 11, 18, 25, 4(1), 49
High Courts04 Jul 2007Dismissed
P. Vijayan Vs State of Kerala and Another
High Court Of Kerala · (2007) 3 ILR (Ker) 247 : (2007) 2 KLJ 644
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1), 239, 240Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts04 Jul 2007
Safna Vs Ramankutty, S. and Others
High Court Of Kerala · (2008) ACJ 1562 : AIR 2007 Ker 298 : (2007) 3 KLJ 189
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts03 Jul 2007Allowed
C.L. Cleetus Vs South Indian Bank Ltd. and Another
High Court Of Kerala · AIR 2007 Ker 301 : (2007) 4 ILR (Ker) 48 : (2007) 3 KLJ 258
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 105(3), Order 32 Rule 15, Order 32 Rule 2A , Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 137, 5
High Courts03 Jul 2007Dismissed
Manager Saraswathi Vilasam U.P. School Vs Priyesh Aramana and Others
High Court Of Kerala · (2007) 3 ILR (Ker) 446 : (2007) 3 KLJ 99
Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 2, 51B, 9A
High Courts03 Jul 2007Dismissed
Bhaskara Menon Vs Ayyappan
High Court Of Kerala · (2007) 07 KL CK 0022
Penal Code, 1860 (IPC) — Section 379
High Courts03 Jul 2007
Peermohammed, M. and Others Vs Chirakkadavu Grama Panchayat
High Court Of Kerala · (2007) 07 KL CK 0019
Evidence Act, 1872 — Section 83Kerala Highway Protection Act, 1999 — Section 18, 18(1), 18(2), 2
High Courts02 Jul 2007Dismissed
A.T. Essakunhi, PWD Contractor Vs The State of Kerala
High Court Of Kerala · (2007) 07 KL CK 0048
High Courts29 Jun 2007
Sunit M.V. Vs State of Kerala and Others
High Court Of Kerala · (2007) 3 KLJ 182
Revenue Recovery Act, 1968 — Section 44
High Courts29 Jun 2007
Veena Madhukant Vs State Bank of India, The Recovery Officer, Debts Recovery and The Union of India (UOI)
High Court Of Kerala · (2007) 06 KL CK 0061
Civil Procedure Code, 1908 (CPC) — Section 56, 60Constitution of India, 1950 — Article 14, 15, 15(3)Consumer Protection Act, 1986 — Section 27
High Courts28 Jun 2007Allowed
Ismail Pillai Mohammed Haneefa Vs Mohammedali Vaidyan Ibrahim Kunju Vaidyan
High Court Of Kerala · AIR 2007 Ker 276 : (2007) 3 ILR (Ker) 196
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15
High Courts28 Jun 2007
Ahammad Vs Corporate Management for MES Colleges and University of Calicut
High Court Of Kerala · (2007) 06 KL CK 0036
High Courts27 Jun 2007
Suma K. Vs M. Syed Masood and Others
High Court Of Kerala · (2007) 2 KLJ 807
Kerala Education Act, 1958 — Section 10, 10A, 12, 12A, 14Kerala Panchayat (Spread of Education) Rules, 1964 — Rule 1(3), 2, 2(2), 51A