COURT ARCHIVE

High Court Of Kerala judgments, 2001

812 judgments · page 36 of 41

High Courts12 Feb 2001Dismissed

Shaji Vs State

High Court Of Kerala · (2001) 1 ILR (Ker) 632

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309(1), 311, 482Penal Code, 1860 (IPC) — Section 120, 420, 465, 468, 471

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High Courts12 Feb 2001Dismissed

Saramma Vs Mathews

High Court Of Kerala · (2001) 1 KLJ 521

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts12 Feb 2001Dismissed

Abdul Azeez Vs State of Kerala

High Court Of Kerala · (2001) 1 KLJ 710 : (2001) 3 RCR(Criminal) 740

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 42(1), 42(2), 43

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High Courts12 Feb 2001Dismissed

Saramma Vs Mathews and Others

High Court Of Kerala · (2001) 1 KLJ 521

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts09 Feb 2001Dismissed

Neelakandan Namboothiri Vs State of Kerala and Others

High Court Of Kerala · (2001) 1 KLJ 608

Payment of Gratuity Act, 1972 — Section 7, 7(1), 7(2), 7(3), 7(3A)

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High Courts09 Feb 2001

State of Kerala Vs Abdul Razak

High Court Of Kerala · (2001) 1 ALT(Cri) 317 : (2001) CriLJ 2670 : (2001) 1 ILR (Ker) 581 : (2001) 2 RCR(Criminal) 157

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1)

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High Courts09 Feb 2001Dismissed

Neelakandan Namboothiri Vs State of Kerala

High Court Of Kerala · (2001) 2 LLJ 520

Payment of Gratuity (Central) Rules, 1972 — Rule 7Payment of Gratuity Act, 1972 — Section 2, 3, 3, 7, 7(1)

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High Courts09 Feb 2001

State of Kerala Vs Abdul Rasak and Others

High Court Of Kerala · (2001) 1 KLJ 518

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(3)

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High Courts08 Feb 2001

All Kerala Retail Ration Dealer''s Association and Another Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 2001 Ker 207

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High Courts08 Feb 2001

Hyderali Vs State of Kerala and Others

High Court Of Kerala · (2001) 1 KLJ 494

Kerala Education Act, 1958 — Section 11, 14, 9

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High Courts08 Feb 2001

Hyderali Vs State of Kerala

High Court Of Kerala · (2001) 1 ILR (Ker) 510

Kerala Education Act, 1958 — Section 11, 9Kerala Education Rules, 1959 — Rule 2(7), 48, 53, 7, 8(2)

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High Courts08 Feb 2001

All Kerala Retail Ration Dealers Association and Another Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 2001 Ker 207

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High Courts07 Feb 2001

Collector of C. Ex. and Cus. Vs Premier Tyres Ltd.

High Court Of Kerala · (2001) 130 ELT 417

Central Excise Rules, 1944 — Rule 57, 57A, 57A(1), 57C, 57DCentral Excises and Salt Act, 1944 — Section 35G(1)

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High Courts07 Feb 2001Dismissed

Chandran Vs State of Kerala

High Court Of Kerala · (2001) CriLJ 2177

Kerala Abkari Act, 1077 — Section 57Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts07 Feb 2001Dismissed

Gwalier Rayons Workers Organisation Vs State of Kerala

High Court Of Kerala · (2001) 1 ILR (Ker) 579 : (2001) 1 LLJ 1236

Industrial Disputes Act, 1947 — Section 25

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High Courts07 Feb 2001Allowed

Sabhari Syndicate Vs Catholic Skyrian Bank Ltd.

High Court Of Kerala · (2001) 2 CivCC 260 : (2001) 2 ILR (Ker) 133 : (2001) 4 RCR(Civil) 787

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A

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High Courts07 Feb 2001Dismissed

Manichan Vs State of Kerala

High Court Of Kerala · (2001) 1 KLJ 380

Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts07 Feb 2001Dismissed

Gwalioor Rayons Workers Organization Vs State of Kerala

High Court Of Kerala · (2001) 1 KLJ 469

Industrial Disputes Act, 1947 — Section 25O(1), 25O(5)

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High Courts06 Feb 2001

Govindan Nair Vs Sankaranarayanan and Others

High Court Of Kerala · (2001) 1 KLJ 471

Civil Procedure Code, 1908 (CPC) — Section 11, 115, 15

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High Courts06 Feb 2001

Kozhencherry Grama Panchayat Vs Mariamma Chacko and Ors

High Court Of Kerala · (2001) 1 KLJ 574

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