High Courts06 Feb 2001
Ajitha and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 42
Co-operative Societies Act, 1912 — Section 2(i)
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 37 of 41
High Courts06 Feb 2001Dismissed
Govindan Nair Vs Janaki Amma
High Court Of Kerala · (2001) 2 CivCC 521 : (2001) 4 RCR(Civil) 313
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 11, 115
High Courts06 Feb 2001Dismissed
Komalavalli Amma Vs Ambikadevi
High Court Of Kerala · (2001) 02 KL CK 0049
High Courts06 Feb 2001
Kozhencherry Grama Panchayat Vs Mariamma Chacko
High Court Of Kerala · (2001) 2 ILR (Ker) 251
Kerala Kuthakapattom Rules, 1947 — Rule 17, 26
High Courts06 Feb 2001
Kunnamkulam Book Company Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 173
Kerala General Sales Tax Act, 1963 — Section 5
High Courts05 Feb 2001Allowed
Pankajakshiamma Vs Chandramathiamma and Others
High Court Of Kerala · (2001) 1 KLJ 438
Transfer of Property Act, 1882 — Section 122, 123, 3
High Courts05 Feb 2001Allowed
Kunjikuttiamma Vs Kunjikuttiamma
High Court Of Kerala · (2001) 1 KLJ 438
Transfer of Property Act, 1882 — Section 122, 123, 3
High Courts05 Feb 2001Dismissed
Rasiya Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 49
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(3), 3(l)(a), 4(1)
High Courts02 Feb 2001
Benny Vs Anto Paul and Others
High Court Of Kerala · (2001) 2 CivCC 474 : (2001) 1 KLJ 617 : (2001) 3 RCR(Civil) 324
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2), Order 21 Rule 58(4), Order 21 Rule 58(5)Specific Relief Act, 1963 — Section 6
High Courts02 Feb 2001Dismissed
Benny Vs Anto Paul
High Court Of Kerala · (2001) 1 KLJ 617
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(2), Order 21 Rule 58(4)Specific Relief Act, 1963 — Section 6
High Courts02 Feb 2001Dismissed
Bhaskaran Vs Sreedharan
High Court Of Kerala · (2001) 02 KL CK 0031
Limitation Act, 1963 — Article 136, 14, 15
High Courts01 Feb 2001Allowed
Varghese Vs K.S.E.B.
High Court Of Kerala · (2002) 1 CivCC 683 : (2001) 2 ILR (Ker) 559
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts01 Feb 2001Dismissed
Popular Automobiles Vs Chami
High Court Of Kerala · AIR 2002 Ker 33 : (2001) 1 ILR (Ker) 554
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 6 Rule 17Partnership Act, 1932 — Section 18, 19(2), 69(2)
High Courts01 Feb 2001
Popular Automobiles Vs G.K. Chami
High Court Of Kerala · (2001) 2 CivCC 344 : (2001) 1 KLJ 360 : (2002) 2 RCR(Civil) 725
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 6 Rule 17Partnership Act, 1932 — Section 18, 19(2), 69, 69(2)
High Courts01 Feb 2001
Thankamani Vs Prabhakaran
High Court Of Kerala · (2002) 2 CivCC 178 : (2001) 2 CivCC 10 : (2001) 1 KLJ 529 : (2002) 2 RCR(Civil) 221
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 137, 139, 141, 142, 143
High Courts31 Jan 2001Allowed
Metalex Agencies Vs State of Kerala
High Court Of Kerala · (2001) 123 STC 644
High Courts31 Jan 2001Allowed
Pokker Haji Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 291
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1)(ii), 7(1)Customs Act, 1962 — Section 108
High Courts31 Jan 2001Allowed
Rani Vs Sasidharan
High Court Of Kerala · (2002) 1 CivCC 399 : (2002) 1 DMC 481 : (2002) 1 RCR(Criminal) 607
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Jan 2001Allowed
Motor Transport Workers Welfare Fund Board Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 396
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 8(5)
High Courts30 Jan 2001Allowed
Kerala Motor Transport W.W.F. Board Vs Government of Kerala
High Court Of Kerala · (2001) 1 ILR (Ker) 504 : (2001) 2 LLJ 1320
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 8(5)Limitation Act, 1963 — Section 3, 5