COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,603 of 2,716

High Courts12 Mar 2007Dismissed

Sukumar Azhikode Vs State of Kerala and Another

High Court Of Kerala · (2007) 2 ILR (Ker) 447 : (2008) 1 KLJ 264

Constitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 199, 317, 482, 499Immoral Traffic (Prevention) Act, 1956 — Section 5

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High Courts12 Mar 2007

Muhammedkutty Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 3016 : (2007) 2 ILR (Ker) 381 : (2007) 2 KLJ 176 : (2007) 5 RCR(Criminal) 845

Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110

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High Courts12 Mar 2007Allowed

S. Chandramohan Nair Vs State of Kerala and Others

High Court Of Kerala · AIR 2007 Ker 203 : (2007) 2 ILR (Ker) 322 : (2007) 2 KLJ 89

Constitution of India, 1950 — Article 14, 19, 21Consumer Protection Act, 1986 — Section 16, 16(1), 16(1A), 16(2)

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High Courts12 Mar 2007

B. Ravindran Nair Vs State of Kerala, The Paravur Municipality, The Secretary, Paravur Muncipality and V.U. Kousalya

High Court Of Kerala · (2007) 03 KL CK 0028

Kerala Municipality Building Rules, 1999 — Rule 6(1)

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High Courts09 Mar 2007Allowed

Clr Workers Union (INTUC) Vs Chittur-Tattamangalam Municipality and State of Kerala

High Court Of Kerala · (2007) 03 KL CK 0050

Kerala Public Service Commission (Additional Functions as respects the Services Under Local Authorities) Act, 1973 — Section 3

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High Courts08 Mar 2007

V.M. Baby and Others Vs The State of Kerala and Others

High Court Of Kerala · (2007) 2 ILR (Ker) 471 : (2008) 1 KLJ 789

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High Courts08 Mar 2007

Giby George and Another Vs Marriage Officer (Principal District Registrar)

High Court Of Kerala · AIR 2007 Ker 152 : (2008) 1 DMC 220 : (2007) 2 ILR (Ker) 233 : (2007) 1 KLJ 697 : (2007) 5 RCR(Civil) 128

Special Marriage Act, 1954 — Section 15

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High Courts08 Mar 2007Dismissed

Fantacy Sales Corporation Vs Sales Tax Inspector and Others

High Court Of Kerala · (2007) 8 STT 33 : (2007) 7 VST 323

Constitution of India, 1950 — Article 14, 143, 19(1), 242, 245Essential Supplies (Temporary Powers) Act, 1946 — Section 3Income Tax Act, 1922 — Section 16(3)

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High Courts08 Mar 2007

Sudevan Vs State

High Court Of Kerala · (2007) 03 KL CK 0060

Penal Code, 1860 (IPC) — Section 324

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High Courts08 Mar 2007Dismissed

Rajesh Vs State of Kerala

High Court Of Kerala · (2007) 03 KL CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 186, 341, 506(1)

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High Courts08 Mar 2007Dismissed

State of Kerala Vs Sri. Sivaraman and Smt. Vilasini

High Court Of Kerala · (2007) 03 KL CK 0052

Land Acquisition Act, 1894 — Section 4(1)

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High Courts08 Mar 2007Dismissed

Manikandan Vs State of Kerala

High Court Of Kerala · (2007) 03 KL CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376

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High Courts08 Mar 2007

Hill Wood Traders Vs The Intelligence Officer (IB) and The Commissioner of Commercial Taxes

High Court Of Kerala · (2007) 03 KL CK 0033

Kerala General Sales Tax Act, 1963 — Section 45A, 45A(1), 45A(2)

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High Courts08 Mar 2007Dismissed

P.A. Abdul Hakkim and Another Vs Ramesan and Another

High Court Of Kerala · (2007) 2 ILR (Ker) 501 : (2008) 1 KLJ 726

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500Press and Registration of Books Act, 1867 — Section 1, 2, 5, 6, 7

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High Courts08 Mar 2007

Alex C. Joseph Vs Union of India (UOI) and Others

High Court Of Kerala · (2007) 03 KL CK 0009

Constitution of India, 1950 — Article 20(2)Customs Act, 1962 — Section 108, 111, 112, 112A, 124Foreign Exchange Regulation Act, 1947 — Section 10, 10(1)

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High Courts07 Mar 2007Allowed

Jalaludeen A. Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 2047 : (2007) 2 ILR (Ker) 225 : (2007) 1 KLJ 694 : (2008) 1 RCR(Criminal) 854

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 32A, 37

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High Courts07 Mar 2007