High Courts23 Jan 2007
Mathew Joseph Vs Janaki
High Court Of Kerala · (2007) 2 ACC 140 : (2007) ACJ 912 : AIR 2007 Ker 117 : (2007) 1 ILR (Ker) 597 : (2007) 1 KLJ 296
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 95, 95(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,611 of 2,716
High Courts23 Jan 2007Allowed
M.U. Sherly Vs The President, Parappuram Milk Producers and State of Kerala
High Court Of Kerala · (2007) 1 ILR (Ker) 948 : (2007) 1 KLJ 684 : (2007) 1 KLT 809
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11A, 2A, 7, 7A(1)Kerala Co-operative Societies Act, 1969 — Section 69, 69(1), 69(2), 80(1), 98
High Courts23 Jan 2007Allowed
Kerala State Civil Supplies Corporation Vs Industrial Tribunal
High Court Of Kerala · (2007) 115 FLR 569 : (2007) 1 KLJ 522 : (2007) 2 LLJ 884
Payment of Bonus Act, 1965 — Section 2(13)
High Courts23 Jan 2007Dismissed
Mrs. Meenakshi Sathish Vs Southern Petrochemical Industries and Others
High Court Of Kerala · (2007) 2 CivCC 685 : (2007) 137 CompCas 107 : (2007) CriLJ 2250 : (2007) 1 ILR (Ker) 878 : (2007) 1 KLJ 719 : (2007) 2 RCR(Criminal) 771
Constitution of India, 1950 — Article 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts23 Jan 2007Dismissed
N. Raveendran Nair Vs State of Kerala and Others
High Court Of Kerala · (2007) 01 KL CK 0003
Central Civil Services (Pension) Rules, 1972 — Rule 9Constitution of India, 1950 — Article 226
High Courts22 Jan 2007Allowed
Siniya Mol, C.S. and Others Vs K.S.E.B. and Another
High Court Of Kerala · (2007) 01 KL CK 0110
Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)Factories Act, 1948 — Section 66Government of India Act, 1935 — Section 298(1)
High Courts22 Jan 2007
Regional Transport Officer Vs K.V. Abdurahiman
High Court Of Kerala · AIR 2007 Ker 140 : (2007) 1 ILR (Ker) 616 : (2008) 1 KLJ 268
Kerala Motor Vehicles Taxation Act, 1976 — Section 10, 11, 22, 23, 24Kerala Motor Vehicles Taxation Ordinance, 1975 — Section 22Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10
High Courts22 Jan 2007
New India Assurance Company Ltd. Vs K.M. Cherian and Another
High Court Of Kerala · (2007) 1 ACC 800
High Courts22 Jan 2007
Melethil Iyyathiya Umma Vs The Taluk Land Board
High Court Of Kerala · (2007) 2 ILR (Ker) 279 : (2007) 2 KLJ 227 : (2007) 2 KLT 657
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Kerala Land Reforms Act, 1963 — Section 74, 7E, 84, 85(2)
High Courts22 Jan 2007
Raveendran P.K. Vs Sajan V.R.
High Court Of Kerala · (2007) 01 KL CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jan 2007Allowed
Bharat Kumar Vs Selma Mini and Another
High Court Of Kerala · AIR 2007 Ker 197 : (2007) 2 DMC 538 : (2007) 1 ILR (Ker) 696 : (2007) 1 KLJ 405 : (2007) 2 RCR(Civil) 575
Family Courts Act, 1984 — Section 3, 7, 7(1)
High Courts22 Jan 2007
Sheeja Vigneswar (Ponnara) Vs S. Krishnan and Another
High Court Of Kerala · (2007) 2 ALD(Cri) 10 : (2007) 3 BC 305
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jan 2007Allowed
Shriram Engineering Construction Co. Ltd. Vs K.S.I.D.C. and Another
High Court Of Kerala · (2007) 01 KL CK 0011
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 71Limitation Act, 1963 — Section 14
High Courts22 Jan 2007
Ramanan Vs Chitrasenan
High Court Of Kerala · (2007) 1 KLJ 627
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52, 53
High Courts19 Jan 2007Dismissed
M.P. Thressiamma Vs Appellate Authority under the Payment of Gratuity Act
High Court Of Kerala · (2007) 1 ILR (Ker) 658 : (2008) 1 KLJ 638 : (2007) 1 KLJ 638
Factories Act, 1948 — Section 2Kerala Shops and Commercial Establishment Act, 1960 — Section 2(15), 2(4), 2(8)Payment of Gratuity Act, 1972 — Section 1(3), 1(3A), 2, 3, 4
High Courts19 Jan 2007
Muralidharan Pillai and Usha Pillai Vs Radhamani Amma Pillai and Others
High Court Of Kerala · (2007) 01 KL CK 0041
Constitution of India, 1950 — Article 227
High Courts19 Jan 2007Allowed
Rajan Mathew Vs The Director General of Police, The Superintendent of Police and The Sub Inspector of Police
High Court Of Kerala · (2007) 01 KL CK 0037
High Courts19 Jan 2007
Shanavas Muhammed Vs State of Kerala and Others
High Court Of Kerala · (2007) CriLJ 2048 : (2007) 1 ILR (Ker) 634
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts19 Jan 2007
P.P. Mathew, Advocate, T.A. George and C. Skaria Vs K.A. Mathai
High Court Of Kerala · (2007) 01 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4(2)Constitution of India, 1950 — Article 227
High Courts18 Jan 2007Allowed
K.M. Abdul Rahiman and Others Vs The Spl. Tahsildar, Railway and Others
High Court Of Kerala · (2007) 2 ILR (Ker) 63 : (2008) 1 KLJ 833
Kerala Land Acquisition Rules, 1963 — Rule 13(2)Land Acquisition Act, 1894 — Section 12(2), 18, 26, 28A, 28A(1)Powers of Attorney Act, 1882 — Section 2