High Courts19 Feb 2001
K.P. Janaki Amma and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 123 STC 457
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 36, 83
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 35 of 41
High Courts17 Feb 2001Allowed
Joint R.T.O. Vs P.K. Sathiapalan
High Court Of Kerala · (2011) 2 ILR (Ker) 42
Kerala Motor Vehicles Rules, 1989 — Rule 95, 95(1), 95(10), 95(11), 95(2)Motor Vehicles Act, 1988 — Section 39, 47
High Courts16 Feb 2001Allowed
State Bank of India Vs Antony
High Court Of Kerala · (2001) 2 ILR (Ker) 14 : (2001) 1 LLJ 1617
Constitution of India, 1950 — Article 12, 226, 311Factories Act, 1948 — Section 46
High Courts16 Feb 2001Allowed
Nabeesa Mundoli Vs State of Kerala
High Court Of Kerala · (2001) 123 STC 1
High Courts15 Feb 2001
Surendran Vs Vasudevan Achary Radhakrishnan
High Court Of Kerala · (2001) 1 KLJ 547 : (2001) 2 RCR(Criminal) 407
Criminal Procedure Code, 1973 (CrPC) — Section 382, 386
High Courts15 Feb 2001Dismissed
K.L.D. and M.M. Board Ltd. Vs Achuthan
High Court Of Kerala · (2001) 2 CivCC 583 : (2001) 1 KLJ 836
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts15 Feb 2001
Krishnapillai Vs Jiji Thomas and Others
High Court Of Kerala · (2001) 1 KLJ 622
High Courts15 Feb 2001Dismissed
Surendran Vs Vasudevan Achary
High Court Of Kerala · (2001) 1 ALT(Cri) 330 : (2001) CriLJ 3657
Criminal Procedure Code, 1973 (CrPC) — Section 382, 386
High Courts15 Feb 2001
Surendran Vs Radhakrishnan and Another
High Court Of Kerala · (2001) 1 KLJ 547
Criminal Procedure Code, 1973 (CrPC) — Section 382, 386
High Courts15 Feb 2001Dismissed
K.L.D. and M.M. Board Ltd. Vs Achuthan and Others
High Court Of Kerala · (2001) 1 KLJ 836
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 99
High Courts14 Feb 2001
K. Mahin Udma Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 167 CTR 214 : (2001) 249 ITR 71
Customs Act, 1962 — Section 123Income Tax Act, 1961 — Section 256
High Courts14 Feb 2001Allowed
S.R. Balakrishnan and Another Vs Yakoob and Others
High Court Of Kerala · AIR 2001 Ker 215 : (2001) 3 CivCC 56 : (2001) 2 ILR (Ker) 521
Specific Relief Act, 1963 — Section 20
High Courts14 Feb 2001
Commissioner of Income Tax Vs K. Mahim
High Court Of Kerala · (2001) 167 CTR 213
High Courts14 Feb 2001
Muhammed Vs Roniya Kuries and Money Lenders (P) Ltd.
High Court Of Kerala · (2001) 2 ILR (Ker) 215 : (2001) 4 RCR(Civil) 756
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48(2), 60, 60(1)
High Courts14 Feb 2001Dismissed
Anand Mohan Vs Additional Sub Inspector of Police
High Court Of Kerala · (2001) 2 KLJ 72 : (2001) 3 RCR(Criminal) 386
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 482Kerala Abkari Act, 1077 — Section 55Kerala Criminal Rules of Practice, 1982 — Rule 19, 19(2)
High Courts14 Feb 2001
Lord Krishna Bank Ltd. Vs T.B. Reghuraman
High Court Of Kerala · (2001) 02 KL CK 0026
Constitution of India, 1950 — Article 311
High Courts14 Feb 2001
Tripoonithura Handloom W.Co-op.Society Vs Ratnakumar
High Court Of Kerala · (2001) 1 KLJ 651
Kerala Co-operative Societies Act, 1969 — Section 100, 69(1)(f)
High Courts14 Feb 2001
Tripoonithura Handloom Weavers Co-Operative Society Ltd. Vs K.P. Ratnakumar
High Court Of Kerala · (2001) 1 KLJ 651
High Courts12 Feb 2001
Shaji Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 481
Criminal Procedure Code, 1973 (CrPC) — Section 309(1), 311, 482Penal Code, 1860 (IPC) — Section 120(b), 420, 465, 468, 471