High Courts12 Oct 2001Allowed
Pushpangadan Vs State of Kerala
High Court Of Kerala · (2001) 10 KL CK 0043
Kerala Service Rules, 1958 — Rule 125, 26
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 12 of 41
High Courts12 Oct 2001
Kadir Vs State of Kerala
High Court Of Kerala · (2001) 2 KLJ 760
Land Acquisition Act, 1894 — Section 12, 18, 18(2), 9
High Courts11 Oct 2001Allowed
Vilasanadas Daniel Vs District Collector
High Court Of Kerala · (2002) 93 FLR 286
High Courts11 Oct 2001
Association for Environment Protection (Regd.) Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 148
Constitution of India, 1950 — Article 226
High Courts11 Oct 2001Allowed
Usha Devi Vs State of Kerala
High Court Of Kerala · (2002) 93 FLR 503 : (2002) 1 ILR (Ker) 93
Kerala Education Rules, 1959 — Rule 35A, 38(2)
High Courts11 Oct 2001Allowed
Mallika Vs Manager
High Court Of Kerala · (2002) 2 ILR (Ker) 252
Kerala Education Rules, 1959 — Rule 44, 45, 45B
High Courts11 Oct 2001Allowed
National Insurance Co. Ltd. Vs Santha
High Court Of Kerala · (2002) 2 ACC 298 : (2002) ACJ 1592
Motor Vehicles Act, 1939 — Section 96(2), 96(3)
High Courts11 Oct 2001
Commissioner of Income Tax Vs Poyilakada Fisheries P. Ltd.
High Court Of Kerala · (2002) 172 CTR 384 : (2001) 252 ITR 661
Income Tax Act, 1961 — Section 260A, 32A
High Courts11 Oct 2001Dismissed
Supersonic Industrial Complex Vs Deputy Commissioner of Sales Tax (Law)
High Court Of Kerala · (2003) 130 STC 69
Kerala General Sales Tax Rules, 1963 — Rule 3(1A), 32(14)
High Courts11 Oct 2001Allowed
Mallika Vs Ramaguru U.P. School and Others
High Court Of Kerala · (2001) 2 KLJ 842
High Courts10 Oct 2001Dismissed
Deepak Vs Secretary, General Education Department
High Court Of Kerala · (2002) 2 ILR (Ker) 513
Kerala Education Rules, 1959 — Rule 51B
High Courts10 Oct 2001Allowed
Special Tahsildar (LA) Vs Melath Chathukutty Nair
High Court Of Kerala · (2002) 1 KLJ 452
Land Acquisition Act, 1894 — Section 16, 17, 28, 34, 4(1)
High Courts09 Oct 2001Allowed
Malabar Palace Vs The Kerala State Consumer Disputes Redressal Commission and Others
High Court Of Kerala · (2001) 10 KL CK 0082
Consumer Protection Act, 1986 — Section 10, 11, 12, 13, 14Consumer Protection Rules, 1987 — Rule 12, 15A, 4
High Courts09 Oct 2001Dismissed
State of Kerala Vs Esodayamma
High Court Of Kerala · (2002) 1 ILR (Ker) 186 : (2001) 2 KLJ 893
Land Acquisition Act, 1894 — Section 23(1), 23(1)A, 23(2)
High Courts08 Oct 2001Allowed
Rajamma Vs Biswajith
High Court Of Kerala · (2002) 1 CivCC 46 : (2002) 1 ILR (Ker) 347
Evidence Act, 1872 — Section 68Hindu Minority and Guardianship Act, 1956 — Section 8(1), 8(2), 8(3)Hindu Succession Act, 1956 — Section 10, 14(2), 15, 15(1), 17
High Courts08 Oct 2001
Habeeb Muhammed Vs Raghavan
High Court Of Kerala · (2001) 10 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1), 115Constitution of India, 1950 — Article 136, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 18, 20
High Courts08 Oct 2001Dismissed
State of Kerala Vs Ranjith, V. and Others
High Court Of Kerala · (2001) 10 KL CK 0024
All India Council for Technical Education Act, 1987 — Section 10, 11, 1O(1), 2, 22All India Council for Technical Education Regulations — Regulation 12, 2, 3, 4, 4(4)Constitution of India, 1950 — Article 14, 254(1)
High Courts08 Oct 2001Dismissed
Chandrasekara Naik Vs Ishwara Bhat and Others
High Court Of Kerala · (2001) 2 KLJ 824
Limitation Act, 1963 — Section 28
High Courts08 Oct 2001
Sheeja Vs Principal Secretary
High Court Of Kerala · (2001) 10 KL CK 0011
Constitution of India, 1950 — Article 226Kerala Guruvayoor Devaswom Act, 1978 — Section 3, 33, 62, 72
High Courts08 Oct 2001
Leena, K.S. Vs The Principal Secretary to Government of Kerala and Others
High Court Of Kerala · (2001) 10 KL CK 0005
Constitution of India, 1950 — Article 226Guruvayoor Devaswom Act, 1978 — Section 3, 33, 33(1), 62, 72