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COURT ARCHIVE

High Court Of Kerala judgments, 2001

812 judgments · page 38 of 41

High Courts30 Jan 2001Allowed

Chandrasekharan Nair Vs Kalliani Amma

High Court Of Kerala · AIR 2001 Ker 210 : (2001) 2 CivCC 74

Civil Procedure Code, 1908 (CPC) — Section 100Kerala Land Reforms Act, 1963 — Section 2(39A), 2(57), 4A, 4A(1), 64Transfer of Property Act, 1882 — Section 2(39A), 58, 60
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High Courts25 Jan 2001Dismissed

Paulose Vs State of Kerala

High Court Of Kerala · (2001) 01 KL CK 0060

Constitution of India, 1950 — Article 226Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 2, 4, 8(5)
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High Courts25 Jan 2001Allowed

Subash Vs State of Kerala

High Court Of Kerala · (2001) 1 ALT(Cri) 253 : (2001) CriLJ 1945 : (2001) 77 ECC 615

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 24, 25, 42(2)
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High Courts22 Jan 2001

Sharmila Vs Subhadra

High Court Of Kerala · (2001) 1 ILR (Ker) 292

Civil Procedure Code Amendment Act, 1976 — Section 100A, 104(2), 105(2), 117, 144Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u), 2(14), 2(9), 47, 96Constitution of India, 1950 — Article 3(2)
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High Courts22 Jan 2001

Sharmila and Others Vs Subhadra and Others

High Court Of Kerala · (2001) 1 KLJ 503

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(u), 100, 100AKerala Court Fees and Suits Valuation Act, 1959 — Section 52
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High Courts19 Jan 2001Allowed

Rajamma Vs State of Kerala

High Court Of Kerala · (2001) CriLJ 1572 : (2001) 2 RCR(Criminal) 52

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