COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,610 of 2,716

High Courts31 Jan 2007

Salilan Vs D.I.G. of Police and Others

High Court Of Kerala · (2007) 114 FLR 295

Central Civil Services (Pension) Rules, 1972 — Rule 38Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts30 Jan 2007

Sivan Vs State of Kerala

High Court Of Kerala · (2007) 01 KL CK 0107

Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts30 Jan 2007Dismissed

Krishnamma and Others Vs Neelalohitha alias Bhadmakanchana and Neelalohithan alias Neelambaran

High Court Of Kerala · (2007) 01 KL CK 0084

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High Courts30 Jan 2007Dismissed

A. Chandrasekharan Nair Vs The Union of India (UOI)

High Court Of Kerala · (2007) 2 ILR (Ker) 71 : (2007) 1 KLJ 328

Banking Regulation Act, 1949 — Section 45ZASuccession Act, 1925 — Section 191, 30, 372

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High Courts30 Jan 2007Allowed

Commissioner of Income Tax Vs Glen View Rubber Co. (P) Ltd.

High Court Of Kerala · (2007) 209 CTR 366 : (2007) 2 ILR (Ker) 105 : (2007) 291 ITR 1 : (2007) 1 KLJ 513

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High Courts30 Jan 2007Allowed

Abdul Rasheed Vs The Sub Inspector of Police, All Kerala Taxi Welfare Association and Pothencode Grama Panchayat (Special)

High Court Of Kerala · (2007) 01 KL CK 0024

Kerala Motor Vehicles Rules, 1989 — Rule 344Kerala Panchayat Raj (Landing places, Halting places, Cart Stands and other Vehicle Stands) Rules, 1995 — Rule 3, 4, 5, 6Kerala Panchayat Raj Act, 1994 — Section 227, 227(2)

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High Courts25 Jan 2007Dismissed

Employees'' State Insurance Corporation and Another Vs K.N. Premanandan and Another

High Court Of Kerala · (2007) 114 FLR 128 : (2008) 2 LLJ 539

Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1988 — Section 14B, 15(2), 17, 17(5)Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31CEmployees State Insurance Act, 1948 — Section 31C, 39(5), 75, 75(1), 78

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High Courts25 Jan 2007Dismissed

Philomina Francis Vs The Accountant General of Kerala and Others

High Court Of Kerala · (2008) 1 KLJ 83

Constitution of India, 1950 — Article 12Land Reforms Act, 1964 — Section 3(1)State Bank of India (Subsidiary Banks) Act, 1959 — Section 24, 25, 27, 36, 37

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High Courts25 Jan 2007Dismissed

The Divine Retreat Centre Vs The State of Kerala, The Home Secretary, The Director General of Police and Sri. Vinson M. Paul IPS

High Court Of Kerala · (2007) 1 KLJ 645

Prevention of Corruption Act, 1988 — Section 17

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High Courts25 Jan 2007Dismissed

Union of India (UOI) Vs P. Krishnan

High Court Of Kerala · (2007) 01 KL CK 0047

Arbitration Act, 1940 — Section 29

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High Courts24 Jan 2007Allowed

District Insurance Officer Vs M.K. Moosakutty and Another

High Court Of Kerala · (2007) ACJ 1336 : AIR 2007 Ker 168 : (2007) 1 ILR (Ker) 545 : (2007) 1 KLJ 937

Motor Vehicles Act, 1939 — Section 2(24), 95(1)Motor Vehicles Act, 1988 — Section 147(1), 147(2), 2(34)

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High Courts24 Jan 2007

P. Thankamony Vs Ponnamma, Viswanathan and State of Kerala

High Court Of Kerala · (2007) 01 KL CK 0082

Kerala Land Reforms Act, 1963 — Section 103, 2(25)

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High Courts24 Jan 2007

K.C. Lonappan Vs State of Kerala and St. Raphel, S Church

High Court Of Kerala · (2007) 01 KL CK 0081

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts24 Jan 2007

Kolathingal Mariyumma Vs The South Malabar Gramin Bank and A. Mujeeb

High Court Of Kerala · (2007) 01 KL CK 0051

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 89, Order 21 Rule 90Constitution of India, 1950 — Article 227

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High Courts23 Jan 2007Allowed

Managing Director, Kerala State Civil Supplies Corpn. and Another Vs Industrial Tribunal and Another

High Court Of Kerala · (2007) 01 KL CK 0116

Payment of Bonus Act, 1965 — Section 2(13)

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High Courts23 Jan 2007

A.M. Prabhakaran and Others Vs Chithappa Sulaikabi

High Court Of Kerala · (2007) 1 ILR (Ker) 885 : (2008) 1 KLJ 109

Easements Act, 1882 — Section 52Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(10), 11(11), 11(12)Kerala Land Reforms Act, 1963 — Section 106

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High Courts23 Jan 2007Allowed