High Courts02 Mar 2007Allowed
The Kerala State Co-op. Consumers Federation Ltd. Vs The Sub-Registrar
High Court Of Kerala · (2008) 1 KLJ 809 : (2007) 1 KLJ 809
Kerala Stamp Act, 1959 — Section 30, 31, 33(1), 39, 54(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,605 of 2,716
High Courts01 Mar 2007Allowed
Sophiamma Kurien Vs K.C. Varghese (Kunjukutty) and Another
High Court Of Kerala · (2008) 1 KLJ 766 : (2007) 1 KLJ 766
Kerala Criminal Rules of Practice, 1982 — Rule 226Kerala High Court Act, 1958 — Section 129Penal Code, 1860 (IPC) — Section 304
High Courts01 Mar 2007Dismissed
U. Padmini, Headmistress Vs State of Kerala, The Director of Public Instruction, The Assistnt Educational Officer and The Manager, K.V.U.P. School
High Court Of Kerala · (2007) 03 KL CK 0071
High Courts01 Mar 2007Allowed
T.K. Bava Vs Salim and Others
High Court Of Kerala · (2007) 03 KL CK 0069
High Courts01 Mar 2007
Mathew S.P. Vs The State of Kerala, The Director of Public Instructions, The Assistant Educational Officer and Rev. C.H. Alfred
High Court Of Kerala · (2007) 03 KL CK 0067
High Courts01 Mar 2007
Chandran Kannikkaran Vs State of Kerala and Others
High Court Of Kerala · (2007) 2 ILR (Ker) 236 : (2008) 1 KLJ 862 : (2007) 1 KLJ 862
Kerala Restriction on Transfer by and Restoration of Lands to the Scheduled Tribes Act, 1999 — Section 2, 4
High Courts01 Mar 2007Allowed
Rajan Vs The State of Kerala
High Court Of Kerala · (2007) 03 KL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Kerala Abkari Act, 1077 — Section 55, 8(2)
High Courts01 Mar 2007
A.T. Gafoor Vs P.B. Sivadas and State of Kerala
High Court Of Kerala · (2007) 03 KL CK 0047
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Mar 2007Dismissed
Srteeniketan Centre for Social and DR. N. Raveendran Vs Sri. D. Raju, Aswathymana and Others
High Court Of Kerala · (2007) 03 KL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Penal Code, 1860 (IPC) — Section 34, 500
High Courts01 Mar 2007
S. Kamaludeen Vs Union of India (UOI), The State of Kerala and Madhavan Sodaran
High Court Of Kerala · (2007) 03 KL CK 0038
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Mar 2007
Ambedkar Nagar Residents Association Vs The State of Kerala and Others
High Court Of Kerala · (2007) 03 KL CK 0035
High Courts01 Mar 2007Dismissed
T. Thankachan Vs The State of Kerala and Another
High Court Of Kerala · (2007) 1 ILR (Ker) 840 : (2008) 1 KLJ 665
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 18, 19, 20, 21
High Courts28 Feb 2007Allowed
Alwaye Ferilizer Industries (P) Ltd. and Another Vs Assistant Registrar of Companies
High Court Of Kerala · (2007) 2 CompLJ 53 : (2007) 76 SCL 503
Companies Act, 1956 — Section 621(1A)Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts28 Feb 2007
A.P. Vijayappan, Excise Guard and V.T. Peter, Excise Guard, Excise Vs Excise Commissioner and Others
High Court Of Kerala · (2007) 02 KL CK 0058
High Courts28 Feb 2007Allowed
The Senior Divisional Manager Vs Sundhari, Sheeba, Aneesh and Thomas, Southern Erectors (P) Ltd.
High Court Of Kerala · (2007) 02 KL CK 0027
Motor Vehicles Act, 1988 — Section 147
High Courts27 Feb 2007Allowed
P.V. Vijayakumaran and Others Vs The State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 764
High Courts27 Feb 2007
P.V. Varghese and Others Vs Sub-Registrar and Another
High Court Of Kerala · (2007) 138 CompCas 55 : (2007) 1 KLJ 762
Income Tax (Certificate Proceedings) Rules, 1962 — Rule 21, 65Kerala Stamp Act, 1959 — Article 16, 30Registration Act, 1908 — Section 89(4)
High Courts27 Feb 2007Dismissed
P. Chandrasekhara Pillai Vs Valsala Chandran and Another
High Court Of Kerala · (2007) CriLJ 2328 : (2008) 1 DMC 83 : (2007) 1 KLJ 874 : (2007) 5 RCR(Civil) 840 : (2007) 5 RCR(Criminal) 871
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(4), 12(5), 18, 19
High Courts27 Feb 2007Dismissed
Jose @ Babu Vs State of Kerala, S.I. of Police
High Court Of Kerala · (2007) 2 ILR (Ker) 76 : (2007) 1 KLJ 593 : (2007) 2 KLT 202
Criminal Procedure Code, 1973 (CrPC) — Section 102(3), 221(2), 232, 313(1), 428Kerala Abkari Act, 1077 — Section 3(10), 3(6A), 55, 58, 68A