High Courts11 Jun 2007Dismissed
Gopan Vs State of Kerala
High Court Of Kerala · (2007) 06 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 3(10), 3(A6), 58, 68A, 8
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,596 of 2,716
High Courts08 Jun 2007Allowed
E. Velappan Vs State of Kerala and Another
High Court Of Kerala · (2007) 3 ILR (Ker) 98 : (2007) 2 KLJ 685
Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts08 Jun 2007Dismissed
Padinjarekara Agencies Limited Vs State of Kerala
High Court Of Kerala · (2008) 13 VST 146
Kerala General Sales Tax Act, 1963 — Section 10, 3, 41
High Courts08 Jun 2007
Biju Jacob Vs State of Kerala and Another
High Court Of Kerala · (2007) 2 KLJ 553
High Courts08 Jun 2007
Silver Storm Amusement Parks (P) Ltd. Vs Regional Director, E.S.I. Corporation
High Court Of Kerala · (2007) 06 KL CK 0062
Employees State Insurance Act, 1948 — Section 1(5), 2(12), 2(14AA), 2(9), 75Evidence Act, 1872 — Section 102Factories Act, 1948 — Section 2
High Courts08 Jun 2007Allowed
Ulleri Thankamani and Others Vs Kalathingal Kumaran and Others
High Court Of Kerala · (2007) 06 KL CK 0055
Constitution of India, 1950 — Article 227
High Courts08 Jun 2007Dismissed
The Board of Revenue (Taxes), The Inspecting Assistant Commissioner, The Intelligence Officer and The State of Kerala Vs S. Unnikrishnan
High Court Of Kerala · (2007) 06 KL CK 0033
Kerala General Sales Tax Act, 1963 — Section 45A, 45A(1), 45A(3), 45A(5)
High Courts08 Jun 2007Dismissed
P.V.S. Hospital (P.) Ltd. Vs Assistant Commissioner of Income Tax, Central Circle, Claicut
High Court Of Kerala · (2007) 06 KL CK 0009
Income Tax Act, 1961 — Section 260A
High Courts07 Jun 2007Dismissed
V.S. Vasudevan Vs The Federal Bank Ltd.
High Court Of Kerala · (2007) 4 CivCC 703 : (2007) 3 CivCC 601 : (2007) 3 ILR (Ker) 77 : (2007) 2 KLJ 688 : (2007) 4 RCR(Civil) 382
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts07 Jun 2007
State of Kerala and The District Collector Vs Savithri
High Court Of Kerala · (2007) 06 KL CK 0046
High Courts07 Jun 2007Allowed
M.P. Agesncies Vs State of Kerala
High Court Of Kerala · (2007) 06 KL CK 0030
Constitution of India, 1950 — Article 14, 19, 21Kerala Value Added Tax Act, 2003 — Section 94, 94(2)
High Courts07 Jun 2007Allowed
Kerala Self-Financing Engineering College Managements Association Vs Admission Supervisory Committee for Professional Colleges and Another
High Court Of Kerala · AIR 2007 Ker 220 : (2007) 3 ILR (Ker) 22
Constitution of India, 1950 — Article 14, 19(1), 30(1)
High Courts07 Jun 2007Allowed
Kerala Public Service Commission Vs Dr. S. Anitha and Others
High Court Of Kerala · (2007) 06 KL CK 0016
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 17(2)
High Courts06 Jun 2007Allowed
Manoharan, C. and Others Vs Kerala State Warehousing Corporation and Another
High Court Of Kerala · (2007) 06 KL CK 0082
Constitution of India, 1950 — Article 12, 16General Clauses Act, 1897 — Section 14(1), 21Kerala State Warehousing Corporation Staff Regulations, 1963 — Regulation 13
High Courts06 Jun 2007Dismissed
Thirurangadi Muslim Orphanage Committee Vs The Government of Kerala and The Tahsildar
High Court Of Kerala · (2007) 06 KL CK 0034
Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(2), 3A
High Courts06 Jun 2007Dismissed
Venkidesh, Sivasankaran Nair and Lakshmikutty Amma Vs Vidyadharan and Muraleedharan
High Court Of Kerala · (2007) 06 KL CK 0032
High Courts06 Jun 2007Dismissed
Padinjarekara Agencies Limited Vs State of Kerala
High Court Of Kerala · (2007) 06 KL CK 0011
Kerala General Sales Tax Act, 1963 — Section 10, 3, 41
High Courts05 Jun 2007Allowed
Santha Thankappan Vs K. Rajagopal and State of Kerala
High Court Of Kerala · (2007) 06 KL CK 0058
High Courts05 Jun 2007Allowed
M.K. Govindankutty Menon Vs Reena and Others
High Court Of Kerala · AIR 2007 Ker 254 : (2007) 2 KLJ 664
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5Constitution of India, 1950 — Article 227
High Courts05 Jun 2007Dismissed
Anil Ravindran Vs A. Rama Pai and State of Kerala
High Court Of Kerala · (2007) 06 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 254(2), 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138