High Courts27 Jun 2007Dismissed
Shenoy''s Red Rose Vs State of Kerala
High Court Of Kerala · (2007) 3 ILR (Ker) 237 : (2008) 12 VST 305
Kerala General Sales Tax Act, 1963 — Section 41, 5, 5(1), 5(2), 5A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,594 of 2,716
High Courts27 Jun 2007Dismissed
K.H. Floorings Vs State of Kerala
High Court Of Kerala · (2007) 06 KL CK 0038
Kerala General Sales Tax Act, 1963 — Section 41
High Courts27 Jun 2007
Employees State Insurance Corporation Vs F.I.T. Employees Union and Others
High Court Of Kerala · (2007) 06 KL CK 0037
High Courts27 Jun 2007Dismissed
Dist. Co-operative Bank Vs Baburaj Pankan and Others
High Court Of Kerala · (2007) 3 ILR (Ker) 116 : (2007) 2 KLJ 757
High Courts26 Jun 2007Dismissed
Aswin M. Pillai Vs State of Kerala, Tahsildar (Revenue Recovery) and B. Sreekala
High Court Of Kerala · (2007) 06 KL CK 0051
Kerala General Sales Tax Act, 1963 — Section 26A
High Courts26 Jun 2007Dismissed
U. Mohammed Vs State of Kerala and Others
High Court Of Kerala · (2007) 3 ILR (Ker) 268 : (2007) 2 KLJ 724
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 110B, 12, 18, 21
High Courts25 Jun 2007Dismissed
State of Kerala Vs Kunjunni and Others
High Court Of Kerala · (2007) 06 KL CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 378(1)Penal Code, 1860 (IPC) — Section 143, 147, 149, 427, 447
High Courts25 Jun 2007Allowed
M. Jayanthi Vs Surendra Manjeswar and Others
High Court Of Kerala · (2007) 3 ILR (Ker) 139 : (2007) 3 KLJ 113
Kerala Government Land Assignment Act, 1960 — Section 3(1), 4, 7Kerala Government Land Assignment Rules, 1964 — Rule 2, 7, 7(1), 7(2), 7(3)Kerala Land Conservancy Act, 1957 — Section 11
High Courts22 Jun 2007Allowed
Sankaran Nair Vs E. Vijayalekshmi
High Court Of Kerala · (2007) 3 CivCC 638 : (2008) 1 DMC 429 : (2007) 3 ILR (Ker) 136 : (2007) 2 KLJ 582 : (2007) 3 KLT 280 : (2007) 4 RCR(Civil) 458
Hindu Marriage Act, 1955 — Section 10, 13, 21A, 21A(2), 21A(2)(b)
High Courts22 Jun 2007Dismissed
Stanley Antony Vs The District Collector and Others
High Court Of Kerala · (2007) 06 KL CK 0047
Constitution of India, 1950 — Article 226Kerala Land Conservancy Act, 1957 — Section 20
High Courts22 Jun 2007Dismissed
P. Jaya Rajan Vs State of Kerala and Another
High Court Of Kerala · (2007) CriLJ 4067 : (2007) 2 KLJ 676 : (2007) 2 KLJ 646
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406
High Courts22 Jun 2007Allowed
M. Muhammed Ashraf Vs State of Kerala and Others
High Court Of Kerala · (2007) 3 ILR (Ker) 388 : (2007) 2 KLJ 830
Kerala Education Rules, 1959 — Rule 44, 45
High Courts21 Jun 2007Dismissed
Joy, K.M. Vs District Educational Officer and Others
High Court Of Kerala · (2007) 06 KL CK 0013
High Courts20 Jun 2007Allowed
Sannidhanam Chitties Ltd. Vs Remadevi Mohandas and Others
High Court Of Kerala · (2007) 2 KLJ 593
Kerala Chitties Act, 1975 — Section 10, 2(14), 3, 6, 7Kerala Chitties Rules, 1975 — Rule 35Kerala Stamp Act, 1959 — Article 19, 5
High Courts20 Jun 2007
Diamond Aggregates, a Partnership Vs State of Kerala, Mony V. Athukuzhy and Joy
High Court Of Kerala · (2007) 06 KL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137, 138, 138(2)
High Courts20 Jun 2007Allowed
John Abraham Vs Pindimana Grama Panchayat and Others
High Court Of Kerala · (2007) 2 KLJ 567
Constitution of India, 1950 — Article 21
High Courts19 Jun 2007Dismissed
Union of India (UOI) Vs Smt. Brigeet Chacko and Another
High Court Of Kerala · (2008) ACJ 348 : AIR 2007 Ker 268 : (2007) 3 ILR (Ker) 245
Workmens Compensation Act, 1923 — Section 4A
High Courts19 Jun 2007Allowed
P. Aravindakshan Vs State of Kerala and Another
High Court Of Kerala · (2007) 3 ILR (Ker) 158 : (2007) 2 KLJ 735
Constitution of India, 1950 — Article 311
High Courts18 Jun 2007Allowed
Ismail Pillai Mohammed Haneefa Vs Mohammedali Vaidyan Ibrahim Kunju Vaidyan
High Court Of Kerala · (2007) 2 KLJ 600
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 21, Order 11 Rule 21
High Courts18 Jun 2007
P.A. Niamathulla Vs V.A. Shabeer
High Court Of Kerala · (2007) 3 KLJ 31
Representation of the People Act, 1951 — Section 36(2)(a)