High Courts23 May 2007
M.J. Jose Vs The Commercial Tax Officer and Mr. K.A. Francis
High Court Of Kerala · (2007) 05 KL CK 0017
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,599 of 2,716
High Courts23 May 2007
T. Ramachandran Pillai, Peon Vs State of Kerala, The Director of Treasuries, The Joint Director of Treasuries and The Sub Treasury Officer
High Court Of Kerala · (2007) 05 KL CK 0015
High Courts23 May 2007Dismissed
Subhadramma Vs The State of Kerala and Others
High Court Of Kerala · (2007) 05 KL CK 0012
Constitution of India, 1950 — Article 226
High Courts23 May 2007Dismissed
Ravindranathan P.N. Vs Food Corporation of India
High Court Of Kerala · (2007) 114 FLR 1159 : (2007) 2 KLJ 461 : (2008) 1 LLJ 1097
Evidence Act, 1872 — Section 114
High Courts10 May 2007Dismissed
Padmanabhan and Others Vs The Commissioner, H.R. and C.E. Department and Others
High Court Of Kerala · (2007) 05 KL CK 0002
High Courts04 May 2007Allowed
Venad Rubbers Vs State of Kerala
High Court Of Kerala · (2007) 2 KLJ 699
Kerala General Sales Tax Act, 1963 — Section 10, 41, 5(3)
High Courts13 Apr 2007
Jose Maveli Vs State of Kerala and Others
High Court Of Kerala · (2007) 2 KLJ 520
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 21, 32, 32(1), 33Kerala Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 10, 10(2), 11, 11(14), 11(3)
High Courts13 Apr 2007
Mohammed Ali Haji, K.P. Vs Rasitha, S. and Others
High Court Of Kerala · (2007) 04 KL CK 0019
Constitution of India, 1950 — Article 166Kerala Business Rules — Rule 12
High Courts13 Apr 2007
K.F.C. Officers Association and Another Vs Kerala Financial Corporation and Others
High Court Of Kerala · (2007) 04 KL CK 0017
Constitution of India, 1950 — Article 12Electricity (Supply) Act, 1948 — Section 78, 78A, 78A(1)Kerala Financial Corporations Staff Regulation, 1966 — Regulation 8
High Courts13 Apr 2007Dismissed
State Bank of Travancore Vs Recovery Officer, Employees State Insurance Corporation and Others State Bank of India Vs State of Kerala and Others
High Court Of Kerala · (2007) 138 CompCas 16 : (2007) 2 ILR (Ker) 541 : (2007) 2 KLJ 704
Constitution of India, 1950 — Article 246, 246(1)Kerala General Sales Tax Act, 1963 — Section 26A, 26BRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34
High Courts13 Apr 2007
Jose Maveli, Director Vs State of Kerala and Another
High Court Of Kerala · (2007) CriLJ 2709 : (2007) 2 ILR (Ker) 68
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 21, 21(2), 32, 32(1)Kerala Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 10, 10(1), 10(2), 11, 11(14)
High Courts12 Apr 2007Allowed
State of Kerala Vs K. Sarangadharan and Others
High Court Of Kerala · (2007) CriLJ 3611 : (2007) 3 ILR (Ker) 340 : (2007) 2 KLJ 659
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Drugs and Cosmetics Act, 1940 — Section 3Drugs and Cosmetics Rules, 1945 — Rule 154(1)
High Courts12 Apr 2007Dismissed
Vinodini Vs Union of India (UOI)
High Court Of Kerala · (2007) 4 BC 145
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 2, Order 23 Rule 3Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1)
High Courts11 Apr 2007Dismissed
Saji Vs State of Kerala and Another
High Court Of Kerala · (2007) 2 KLJ 349
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 392
High Courts11 Apr 2007
John Rose, T. Vs State of Kerala and Others
High Court Of Kerala · (2007) 04 KL CK 0022
Kerala Tax on Paper Lotteries Act, 2005 — Section 2(1)Lotteries (Regulation) Act, 1998 — Section 4
High Courts11 Apr 2007Allowed
Madathil Marakar Haji Vs Vakkom B. Purushothaman and Others
High Court Of Kerala · (2008) CriLJ 742 : (2007) 4 ILR (Ker) 160
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 190, 192, 197Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 7
High Courts11 Apr 2007Dismissed
K.G. Purushothaman Vs Kerala State Electricity Board and Another
High Court Of Kerala · AIR 2007 Ker 201 : (2007) 2 ILR (Ker) 378 : (2007) 2 KLJ 185
Electricity Act, 2003 — Section 185Kerala State Electricity Board Terms and Conditions of Supply Regulations, 2005 — Regulation 12, 15, 7
High Courts11 Apr 2007Dismissed
Hotel and Allied Trades (P) Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2007) 211 CTR 298 : (2007) 294 ITR 67
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 263, 80E, 80HH, 80HHD, 80HHD(1)
High Courts11 Apr 2007
State and Others Vs State of Kerala
High Court Of Kerala · (2007) 2 KLJ 349
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 392
High Courts11 Apr 2007
Sarada Amma and Others Vs Eachkutty Nair and Others
High Court Of Kerala · (2008) 1 KLJ 188 : (2007) 2 KLJ 447 : (2007) 2 KLJ 188
Civil Procedure Code, 1908 (CPC) — Section 2(2), 91, 96Kerala Court Fees and Suits Valuation Act, 1959 — Article 3, 37, 37(1), 37(2), 52