High Courts06 Apr 2001
State of Kerala Vs Sreekumar
High Court Of Kerala · (2001) 1 KLJ 791 : (2001) 3 RCR(Criminal) 213
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(3), 378(4), 378(5)Limitation Act, 1963 — Section 29, 5
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 30 of 41
High Courts06 Apr 2001Dismissed
Abdul Majeed Musliyar and Others Vs Mammed Koya and Others
High Court Of Kerala · (2001) 1 KLJ 796
Waqf Act, 1995 — Section 84, 85
High Courts05 Apr 2001
Devassia Devassia Vs South Indian Bank Ltd.
High Court Of Kerala · (2001) 1 KLJ 859
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21, 31A
High Courts05 Apr 2001
Devassia Devasia Vs Chairman and Manager, South Indian Bank Ltd. and Another
High Court Of Kerala · (2001) 2 ILR (Ker) 231
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21, 31A
High Courts05 Apr 2001Dismissed
Balachandran and Another Vs Gopalan and Others
High Court Of Kerala · AIR 2001 Ker 337
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, 11Evidence Act, 1872 — Section 92, 92(6)
High Courts05 Apr 2001Dismissed
Narayanan Nair Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 455
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 1, 11, 15, 16
High Courts05 Apr 2001Allowed
Surabhi Steels Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2001) 123 STC 491
Central Sales Tax Act, 1956 — Section 3Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 12
High Courts03 Apr 2001Dismissed
M/s. Chakkiat Agencies Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 2 ACC 559 : AIR 2001 Ker 363 : (2001) 2 ILR (Ker) 497
Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 5Motor Vehicles Act, 1939 — Section 2(18)
High Courts02 Apr 2001
Chandrasekharan Pillay Vs M. Krithivasan and Others
High Court Of Kerala · (2001) 04 KL CK 0001
Administrative Tribunals Act, 1985 — Section 14, 14(1), 17, 30Constitution of India, 1950 — Article 129, 215, 226, 227, 32Contempt of Courts (C.A.T.) Rules, 1992 — Rule 17
High Courts30 Mar 2001Allowed
Radhamony Amma Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 363
Hindu Marriage Act, 1955 — Section 29(2)Kerala Service Rules, 1958 — Rule 90(1), 90(10), 90(11), 90(12), 90(13)
High Courts30 Mar 2001
Indira Priyadarshini Forum and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 782
Constitution of India, 1950 — Article 20(3)
High Courts30 Mar 2001
Sainaba Beevi Vs Sulabha G. Shenoy and Others
High Court Of Kerala · (2001) 1 KLJ 827
Partnership Act, 1932 — Section 58, 59Trade and Merchandise Marks Act, 1958 — Section 131, 19, 23, 23(1), 23(1)(b)
High Courts30 Mar 2001
Sainaba Beevi Vs Sulabha G. Shenoy
High Court Of Kerala · (2001) 1 KLJ 827
Partnership Act, 1932 — Section 58, 59Trade and Merchandise Marks Act, 1958 — Section 131, 19, 23, 23(1), 23(2)
High Courts30 Mar 2001
Indira Priyadarshini Forum and Vs State of Kerala and Others
High Court Of Kerala · (2001) CriLJ 2652 : (2001) 2 ILR (Ker) 309
Constitution of India, 1950 — Article 20(3)
High Courts29 Mar 2001
Sasikumar Vs Secretary, T.D.B. and Another
High Court Of Kerala · (2001) 03 KL CK 0078
Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 35(2)Travancore-Cochin Hindu Religious Institutions Rules — Rule 10, 28, 3, 6, 8
High Courts28 Mar 2001
Baiju and Company Vs State of Kerala
High Court Of Kerala · (2001) 123 STC 557
Kerala General Sales Tax Act, 1963 — Section 7, 7(14)
High Courts28 Mar 2001Allowed
State of Kerala Vs Deepak P. Shah
High Court Of Kerala · (2001) CriLJ 2690 : (2001) 2 ILR (Ker) 398 : (2001) 3 RCR(Criminal) 216
Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2
High Courts28 Mar 2001
Raghavan Vs The Regional Transport Authority and Another
High Court Of Kerala · (2001) 03 KL CK 0065
Central Motor Vehicles Rules, 1989 — Rule 48, 62, 82, 88Constitution of India, 1950 — Article 19(1)Kerala Motor Vehicles Rules, 1989 — Rule 143
High Courts28 Mar 2001
Peroonhayil Ramotty Vs Cheruvath Gangadharan
High Court Of Kerala · (2001) 1 KLJ 732
Civil Procedure Code, 1908 (CPC) — Section 115, 51Constitution of India, 1950 — Article 20(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Mar 2001
St. Mary''s Church and Another Vs Saju and Another
High Court Of Kerala · (2001) 03 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 22, 92, 92(1)