High Courts09 Jan 2007Dismissed
Rajalakshmi Vs State of Kerala and Others
High Court Of Kerala · (2007) 2 KLJ 274 : (2007) 1 KLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(3), 173(5), 242(3), 482Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,614 of 2,716
High Courts09 Jan 2007Dismissed
Oriental Insurance Co. Ltd. Vs Kuttan Nair
High Court Of Kerala · (2007) ACJ 2261 : (2007) 1 ILR (Ker) 560
Criminal Procedure Code, 1973 (CrPC) — Section 195Workmens Compensation Act, 1923 — Section 14, 19, 19(1), 19(2), 2(1)
High Courts09 Jan 2007
Ramesh J. Tharkan and Arundhati Nayar Vs State of Kerala and Others
High Court Of Kerala · (2007) 01 KL CK 0001
Constitution of India, 1950 — Article 21Environment (Protection) Act, 1986 — Section 3(1), 3(2)Kerala Panchayat Raj Act, 1999 — Section 218
High Courts08 Jan 2007Dismissed
The National Insurance Co. Ltd. Vs Komalavally Amma and Others
High Court Of Kerala · (2008) 1 KLJ 235
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts08 Jan 2007
Sanim Shah Vs State of Kerala and Another
High Court Of Kerala · (2007) 4 ILR (Ker) 482 : (2007) 1 ILR (Ker) 728 : (2008) 1 KLJ 480
Kerala State and Subordinate Services Rules, 1958 — Rule 10, 14, 15, 16, 17
High Courts08 Jan 2007Allowed
C. Prakash Chandran Vs State of Kerala
High Court Of Kerala · (2007) 01 KL CK 0076
Kerala Service Rules, 1958 — Rule 3
High Courts08 Jan 2007
T.R. Hari Vs S. Ganeshan
High Court Of Kerala · (2007) 01 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jan 2007
E.P. Abdul Latheef Vs K. Vinodan and Another
High Court Of Kerala · AIR 2007 Ker 171 : (2008) 2 CivCC 399 : (2007) 1 ILR (Ker) 847 : (2007) 1 KLJ 304
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(1), Order 21 Rule 72(2), 63, 63(2)Constitution of India, 1950 — Article 227
High Courts08 Jan 2007
Moidu, V. Vs State of Kerala and Others
High Court Of Kerala · (2007) 01 KL CK 0005
Constitution of India, 1950 — Article 14, 300AKerala Service Rules, 1959 — Rule 63, 90(7)
High Courts05 Jan 2007Allowed
Vinod Vs The State of Kerala
High Court Of Kerala · (2007) 01 KL CK 0072
Penal Code, 1860 (IPC) — Section 313, 402
High Courts05 Jan 2007
Arimbra Krishnan and C.D. Baby Vs The State of Kerala
High Court Of Kerala · (2007) 01 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 220
High Courts05 Jan 2007
State of Kerala and Another Vs Scheduled Caste-Scheduled Tribe Welfare Society of Kerala
High Court Of Kerala · AIR 2007 Ker 158 : (2007) 1 ILR (Ker) 334
Constitution of India, 1950 — Article 19, 21, 21A, 38, 39Kerala Education Rules, 1959 — Rule 2, 2A, 2A(1), 2A(2), 2A(3)
High Courts05 Jan 2007Dismissed
Narayanan Nair Vs The Federal Bank Ltd. and N. Surendran
High Court Of Kerala · (2007) 01 KL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 152, 34Constitution of India, 1950 — Article 227
High Courts05 Jan 2007Dismissed
Varghese Vs Mary and Others
High Court Of Kerala · (2007) 01 KL CK 0013
High Courts04 Jan 2007
C.P. Sadanandan Vs Fridge House and Another
High Court Of Kerala · (2007) 3 BC 693
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 115
High Courts04 Jan 2007Dismissed
C.P. Sreelal Vs District Collector and Others
High Court Of Kerala · AIR 2007 Ker 131
Contract Act, 1872 — Section 129Kerala Revenue Recovery Act, 1968 — Section 62(2), 65, 69(2), 70(3), 70(70)Limitation Act, 1908 — Article 113, 115, 19, 21, 22
High Courts04 Jan 2007
P. Girija Vs Suresh Kumar and Others
High Court Of Kerala · (2007) 1 DMC 282
Hindu Marriage Act, 1955 — Section 13B
High Courts04 Jan 2007
K.J. Preetha Vs U.K. Shyamalavally
High Court Of Kerala · (2007) 01 KL CK 0073
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(2)
High Courts04 Jan 2007Allowed
Chief Executive Trustee and Others Vs State of Kerala and The Commissioner for Entrance Edamina
High Court Of Kerala · (2007) 1 ILR (Ker) 81
Constitution of India, 1950 — Article 13, 14, 143(1), 15, 15(1)Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 19, 20Kerala State Backward Classes (Reservation of Appointments or Posts in the Services under the State) Act, 1995 — Section 3
High Courts04 Jan 2007
K.P. Saseendran and C.P. Jalaja Vs State of Kerala, Revenue Divisional Officer, Tahsildar and Village Officer
High Court Of Kerala · (2007) 01 KL CK 0068