High Courts15 Jun 2007Allowed
V.V. Sathimani Vs The Payyannur Ednl. Society and Others
High Court Of Kerala · (2007) 2 KLJ 738
Calicut University Act, 1975 — Section 57(6)Kannur University Act, 1996 — Section 65, 65(2), 67(6)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,595 of 2,716
High Courts15 Jun 2007Allowed
Hameed, T. Vs Abdulla Haji T. and Others
High Court Of Kerala · (2007) 06 KL CK 0018
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(1), 37(2)
High Courts14 Jun 2007Allowed
Devasia, C.C. Vs Kerala Small Industries Development Corporation Ltd. and Others
High Court Of Kerala · (2007) 06 KL CK 0080
Payment of Gratuity Act, 1972 — Section 4, 4(6)Small Industries Development Corporation Staff Regulations — Regulation 111, 114
High Courts14 Jun 2007Dismissed
Director, Economics and Statistics and Another Vs Subramania Pillai and Others
High Court Of Kerala · (2007) 06 KL CK 0079
Kerala Lok Ayukta Act, 1999 — Section 8(1)
High Courts14 Jun 2007
Rajesh, R. Vs Secretary to Government and Others
High Court Of Kerala · (2007) 06 KL CK 0075
Constitution of India, 1950 — Article 21, 226, 32Kerala Education Act, 1958 — Section 7(2)Kerala Education Rules, 1959 — Rule 1, 3(1), 51B, 7, 7(1)
High Courts14 Jun 2007Dismissed
Krishnankutty Nair Vs K.K. Pankajam and Others
High Court Of Kerala · AIR 2007 Ker 250 : (2007) 3 ILR (Ker) 178
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, 151Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 28, 28(3)
High Courts14 Jun 2007
The Asst. Commissioner of Income Tax and Another Vs J.C. Augustine and Another
High Court Of Kerala · (2007) 211 CTR 377 : (2007) 293 ITR 26 : (2007) 2 KLJ 762 : (2007) 4 KLT 70 : (2007) 163 TAXMAN 305
Income Tax Act, 1961 — Section 245A, 245B, 245BA, 245C, 245D
High Courts14 Jun 2007Dismissed
Prabhakar Dev Vs State of Kerala
High Court Of Kerala · (2009) 148 CompCas 600 : (2007) 3 ILR (Ker) 30 : (2007) 2 KLJ 692 : (2008) 1 LLJ 86
Constitution of India, 1950 — Article 42, 43Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Plantations Labour Act, 1951 — Section 2
High Courts14 Jun 2007
Mohammed Kunju Vs State of Kerala
High Court Of Kerala · (2007) CriLJ 3929 : (2007) 3 ILR (Ker) 59
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1), 464Penal Code, 1860 (IPC) — Section 354, 375, 376, 377, 511
High Courts14 Jun 2007Allowed
Sumangala Teacher Vs Usha Teacher
High Court Of Kerala · (2007) 06 KL CK 0014
Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 41, 48, 51Kerala Panchayat Raj Act, 1994 — Section 86, 89, 89(2), 90, 93
High Courts13 Jun 2007
T.K. Shahal Hassan Musaliyar Vs Bank of Baroda and Others
High Court Of Kerala · AIR 2008 Ker 21 : (2008) 1 BC 359 : (2007) 4 ILR (Ker) 82 : (2007) 3 KLJ 781
Civil Procedure Code, 1908 (CPC) — Section 13, 2(6), 44, 44ACriminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts12 Jun 2007Allowed
Thomas Babu, T. Vs Viswanathan Nair, R. and Others
High Court Of Kerala · (2007) 2 KLJ 596
Civil Procedure Code, 1908 (CPC) — Section 2(11)Constitution of India, 1950 — Article 227
High Courts12 Jun 2007
Ajith, N. Vs State of Kerala and Others
High Court Of Kerala · (2007) 06 KL CK 0077
Constitution of India, 1950 — Article 124(3), 141, 163, 217(2), 233(2)Kerala Judicial Service Rules, 1991 — Rule 10(1), 10(2), 2, 3(2), 5Kerala State and Subordinate Services Rules, 1958 — Rule 2, 2(13), 5
High Courts12 Jun 2007Dismissed
N. Kumaran Master Vs Ombudsman For Local Self Government and Others
High Court Of Kerala · (2007) 06 KL CK 0057
Kerala Panchayat Raj Act, 1994 — Section 182
High Courts12 Jun 2007
Commissioner of Income Tax Vs O.E.N. India Ltd.
High Court Of Kerala · (2007) 212 CTR 85
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 139, 260A, 80HHC, 80HHC(3)
High Courts12 Jun 2007Dismissed
Premadasan Vs State of Kerala and ICICI Bank Ltd.
High Court Of Kerala · (2007) 06 KL CK 0027
Constitution of India, 1950 — Article 136, 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200
High Courts12 Jun 2007Dismissed
Roy Varghese Vs High Court of Kerala and Another
High Court Of Kerala · (2007) 115 FLR 46 : (2007) 3 ILR (Ker) 131 : (2007) 2 KLJ 669
Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts12 Jun 2007Allowed
T. Thomas Babu Vs R. Viswanathan Nair and Others
High Court Of Kerala · (2007) 2 KLJ 596
Civil Procedure Code, 1908 (CPC) — Section 2(11)Constitution of India, 1950 — Article 227
High Courts11 Jun 2007Dismissed
Narendra Dev R. Vs The Kannur University, The Controller of Examinations and The Principal
High Court Of Kerala · (2007) 06 KL CK 0039