High Courts19 Oct 2001
Post Master General Vs Sarada
High Court Of Kerala · (2001) 2 KLJ 687
Civil Procedure Code, 1908 (CPC) — Section 80Post Office Act, 1898 — Section 6Railways Act, 1989 — Section 72
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 11 of 41
High Courts19 Oct 2001Allowed
Kamala Devi Vs Kerala State Financial Enterprises Ltd.
High Court Of Kerala · (2002) 1 ILR (Ker) 86
Constitution of India, 1950 — Article 14
High Courts19 Oct 2001Dismissed
Shaji Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 746 : (2001) 3 ILR (Ker) 579 : (2001) 2 KLJ 797
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 17, 23
High Courts19 Oct 2001
Post and Telegraph Department, Trivandrum and Another Vs A. Sarada
High Court Of Kerala · AIR 2002 Ker 78 : (2002) 1 CivCC 28 : (2002) 1 ILR (Ker) 24 : (2002) 1 RCR(Civil) 300
Post Office Act, 1898 — Section 6
High Courts19 Oct 2001Allowed
Protech Appliances Pvt. Ltd. Vs Assistant Commissioner
High Court Of Kerala · (2002) 127 STC 322
Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts19 Oct 2001Allowed
Satheesh Vs Public Service Commission
High Court Of Kerala · (2001) 10 KL CK 0051
Motor Vehicles Act, 1939 — Section 10
High Courts19 Oct 2001Dismissed
Rajan Mohanan Vs Divakaran
High Court Of Kerala · (2002) 1 KLJ 183
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151
High Courts18 Oct 2001
Aisha Potty and Another Vs Kollam District Panchayat and Others
High Court Of Kerala · (2001) 2 KLJ 767
Civil Procedure Code, 1908 (CPC) — Section 107(2), 115, 141Constitution of India, 1950 — Article 226, 227, 243K, 243O, 32Criminal Procedure Code, 1973 (CrPC) — Section 146(1)
High Courts18 Oct 2001
Abad Enterprises Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 2 ILR (Ker) 107 : (2002) 253 ITR 319
Income Tax Act, 1961 — Section 139, 143(1), 143(2), 154, 156
High Courts18 Oct 2001Dismissed
Aisha Potty Vs Returning Officer
High Court Of Kerala · (2001) 3 ILR (Ker) 538
Civil Procedure Code, 1908 (CPC) — Section 107(2), 115, 141Constitution of India, 1950 — Article 226, 227, 243, 32Criminal Procedure Code, 1973 (CrPC) — Section 146(1)
High Courts18 Oct 2001
P.M. Ibrahim Vs Additional Sales Tax Officer
High Court Of Kerala · (2002) 126 STC 245
Kerala General Sales Tax Act, 1963 — Section 14
High Courts18 Oct 2001Dismissed
Abdulla Vs Kerala State Electricity Board
High Court Of Kerala · (2001) 10 KL CK 0010
Electricity (Supply) Act, 1948 — Section 10, 12, 12(2), 13, 14Electricity Act, 1910 — Section 12, 13, 14, 15, 16Telegraph Act, 1885 — Section 10, 16(1)
High Courts16 Oct 2001Dismissed
Wesley Philip Vs University of Kerala
High Court Of Kerala · (2001) 10 KL CK 0077
High Courts16 Oct 2001Allowed
Rathee Devi Vs State of Kerala
High Court Of Kerala · (2001) 2 KLJ 895
Kerala Education Act, 1958 — Section 12A, 15Kerala Education Rules, 1959 — Rule 93
High Courts15 Oct 2001
Commissioner of Income Tax Vs P.N. Krishnakumar
High Court Of Kerala · (2002) 254 ITR 31
Income Tax Act, 1961 — Section 147, 148, 260A
High Courts15 Oct 2001Allowed
Eshaque Vs Sub Registrar
High Court Of Kerala · AIR 2002 Ker 128
Registration Act, 1908 — Section 17, 18, 19, 20, 21
High Courts15 Oct 2001
Rajan, C. Vs The Sub Divisional Inspector of Post Offices and Others
High Court Of Kerala · (2001) 10 KL CK 0003
Constitution of India, 1950 — Article 226
High Courts12 Oct 2001Dismissed
Kuttappan V.R. Vs State Bank of Travancore and Others
High Court Of Kerala · (2001) 91 FLR 948 : (2001) 2 LLJ 1569
State Bank of Travancore (Officers) Service Regulations, 1979 — Regulation 50(1), 50(4), 59(1), 60(2)
High Courts12 Oct 2001Dismissed
Anandavally Vs Ajitha
High Court Of Kerala · (2003) 1 ILR (Ker) 247 : (2001) 3 ILR (Ker) 457 : (2001) 2 KLJ 633
Constitution of India, 1950 — Article 243Kerala Panchayat Raj Act, 1994 — Section 115, 87, 89, 90, 93Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8
High Courts12 Oct 2001
Raghunathan Vs State of Kerala
High Court Of Kerala · (2001) 10 KL CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161Evidence Act, 1872 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 3