CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2001

812 judgments · page 33 of 41

High Courts09 Mar 2001Allowed

Sivasankaran Nair Vs State of Kerala and Others

High Court Of Kerala · (2001) 03 KL CK 0007

Constitution of India, 1950 — Article 16, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15Kerala National Savings Service Special Rules, 2008 — Rule 3, 9
Read judgment
High Courts08 Mar 2001Dismissed

Sr. Cleta Vs State of Kerala

High Court Of Kerala · (2001) 2 ILR (Ker) 33

Constitution of India, 1950 — Article 30, 30(1)Kerala Education Act, 1958 — Section 2(5), 2(8), 3, 3(3), 3(5)Kerala Education Rules, 1959 — Rule 1, 29
Read judgment
High Courts05 Mar 2001

C.T. Joseph Vs I.V. Philip

High Court Of Kerala · AIR 2001 Ker 300 : (2001) 2 CivCC 224 : (2001) 2 RCR(Criminal) 508

Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118, 20Partnership Act, 1932 — Section 19
Read judgment
High Courts02 Mar 2001Dismissed

Janardhanan Vs Bhaskaran

High Court Of Kerala · AIR 2001 Ker 322 : (2002) 1 CivCC 513 : (2001) 3 ILR (Ker) 38 : (2002) 2 RCR(Civil) 727

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 22 Rule 12, Order 22 Rule 4Limitation Act, 1963 — Section 5
Read judgment
High Courts02 Mar 2001Dismissed

J.J. Confectionery (P) Ltd. Vs Sales Tax Officer

High Court Of Kerala · (2001) 03 KL CK 0049

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax Act, 1956 — Section 7(3A), 7(3BB), 8, 8(1), 8(3)Central Sales Tax Rules, 1957 — Rule 11
Read judgment
High Courts02 Mar 2001Allowed

Sreerajan Vs State of Kerala

High Court Of Kerala · (2001) 1 ALT(Cri) 295 : (2001) CriLJ 1944 : (2001) 1 ILR (Ker) 644

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)
Read judgment
High Courts02 Mar 2001Dismissed

Murali Vs Returning Officer

High Court Of Kerala · AIR 2001 Ker 199 : (2001) 1 ILR (Ker) 584 : (2002) 3 RCR(Civil) 152

Constitution of India, 1950 — Article 19, 226, 32Kerala Panchayat Raj Act, 1994 — Section 104, 150, 17, 18, 19Representation of the People Act, 1951 — Section 102, 65
Read judgment
High Courts02 Mar 2001Dismissed

Beemakunju Vs F.C.I.

High Court Of Kerala · (2001) 90 FLR 683 : (2001) 2 ILR (Ker) 19 : (2001) 2 LLJ 671

Constitution of India, 1950 — Article 14, 226Food Corporation of India Staff Regulations, 1971 — Regulation 19(4), 22, 58, 62, 63
Read judgment
High Courts01 Mar 2001Allowed

K.V. Asharaff Vs State of Kerala and Others

High Court Of Kerala · (2001) CriLJ 1967

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 437, 473
Read judgment