High Courts29 May 2007Dismissed
B. Krishna Kumar Vs The Registrar of Co-operative Societies and Others
High Court Of Kerala · (2007) 05 KL CK 0026
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,598 of 2,716
High Courts29 May 2007Dismissed
Abdul Sathar Vs Nodal Officer, Anti-Piracy Cell and Another
High Court Of Kerala · AIR 2007 Ker 212 : (2007) 35 PTC 780
Constitution of India, 1950 — Article 226, 227Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts29 May 2007Allowed
M. Prakasan Vs State of Kerala and Others
High Court Of Kerala · (2007) 05 KL CK 0016
Kerala General Sales Tax Act, 1963 — Section 26(C)
High Courts29 May 2007
Alex Varghese, Advocate Vs The Chief Passport Officer, Passport Officer, Union of India (UOI) and Protector of Emigrants
High Court Of Kerala · (2007) 05 KL CK 0011
Passports Act, 1967 — Section 11, 11(5)
High Courts28 May 2007Dismissed
Employees'' State Insurance Corporation Vs Hussain Sainuddin
High Court Of Kerala · (2007) ACJ 2600
Employees State Insurance (Central) Rules, 1950 — Rule 20A, 20BEmployees State Insurance Act, 1948 — Section 46, 73, 75, 75(2A), 77Limitation Act, 1963 — Article 137, 181, 5
High Courts25 May 2007Allowed
Siju Samuel Vs K. Unnikrishnan and State of Kerala
High Court Of Kerala · (2007) 05 KL CK 0029
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 May 2007Dismissed
A.N. Ponnappan Vs Kerala Financial Corporation and The Branch Manager
High Court Of Kerala · AIR 2007 Ker 234 : (2007) 4 CTC 97 : (2007) 2 ILR (Ker) 617 : (2007) 4 JCR 519 : (2007) 5 RCR(Civil) 794
Contract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 25, 25(2), 29, 29(1), 30Transfer of Property Act, 1882 — Section 69
High Courts25 May 2007Allowed
Kuruvilla Varghese Vs Sapnam Elizabeth Joseph
High Court Of Kerala · AIR 2007 Ker 240 : (2007) 3 ILR (Ker) 6
Divorce Act, 1869 — Section 10, 10(1), 14, 16Hindu Marriage Act, 1955 — Section 23(1)
High Courts25 May 2007Allowed
M. Muthulekshmi Vs The Superintendent of Police and Others
High Court Of Kerala · (2007) 05 KL CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts25 May 2007
Manjusha K., III Bams Student Vs The Kannur University and The Controller of Examinations
High Court Of Kerala · (2007) 05 KL CK 0018
High Courts25 May 2007Allowed
HCL Info Systems Ltd. Vs Anil Kumar
High Court Of Kerala · (2007) 139 CompCas 788 : (2007) 3 ILR (Ker) 40 : (2007) 2 KLJ 637 : (2007) 3 KLT 395
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 227
High Courts25 May 2007
The Oriental Insurance Co. Ltd. Vs K.V. Joseph and Krishnamoorthy
High Court Of Kerala · (2007) ACJ 1917 : (2007) 4 CTC 106 : (2007) 114 FLR 1116 : (2007) 2 ILR (Ker) 667 : (2007) 3 LLJ 241 : (2007) 3 RCR(Civil) 751
Employees State Insurance Act, 1948 — Section 2(8)Motor Vehicles Act, 1988 — Section 92AWorkmens Compensation Act, 1923 — Section 140, 2(1), 22, 3, 3(1)
High Courts24 May 2007Allowed
Chodon Puthiyoth Shyamalavalli Amma and Others Vs Kavalam Jisha and Another
High Court Of Kerala · AIR 2007 Ker 246 : (2007) 3 ILR (Ker) 67 : (2007) 2 KLJ 609
Hindu Marriage Act, 1955 — Section 11, 12, 16, 16(1), 5Hindu Succession Act, 1956 — Section 3, 3(1), 8
High Courts24 May 2007
A. Govindan Vs K.K. Govinda Rajan
High Court Of Kerala · AIR 2007 Ker 287 : (2007) 2 ILR (Ker) 652
Civil Procedure Code, 1908 (CPC) — Section 60(1), 60(1A)
High Courts24 May 2007Allowed
The Managing Director Vs Kallumala Agricultural Co-operative, The Registrar, Joint Registrar and Assistant Registrar (General)
High Court Of Kerala · (2007) 05 KL CK 0030
High Courts24 May 2007Allowed
K. Subramanian Iyer Vs R. Lakshmanan
High Court Of Kerala · (2007) 05 KL CK 0013
High Courts24 May 2007
V. Siddique Vs State of Kerala
High Court Of Kerala · (2007) 05 KL CK 0008
Kerala General Sales Tax Act, 1963 — Section 29, 37, 40
High Courts24 May 2007
Aravindaksha Menon, C. and Others Vs Raghava Metion
High Court Of Kerala · (2007) 05 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(2)
High Courts23 May 2007Allowed
Wrockwell Agencies Vs T.P. Muraleedharan and State of Kerala
High Court Of Kerala · (2007) 05 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 204(4), 256(1), 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 May 2007
Suresh Vs State of Kerala
High Court Of Kerala · (2007) 05 KL CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 482