High Courts04 Dec 2001Allowed
Gracy Vs Cleetus
High Court Of Kerala · (2002) 1 DMC 401 : (2002) 1 RCR(Civil) 773
Divorce Act, 1869 — Section 10A, 16
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 4 of 41
High Courts04 Dec 2001Allowed
Joji C. John Vs Union of India (UOI)
High Court Of Kerala · (2003) ACJ 52 : (2002) 3 RCR(Civil) 488
Railways Act, 1989 — Section 123, 124A
High Courts04 Dec 2001Dismissed
George Varghese Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 381 : (2009) 1 KLT 277
Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 5
High Courts04 Dec 2001
Syed Meera Levai Vs Assistant Collector
High Court Of Kerala · (2001) 12 KL CK 0008
Kerala Revenue Recovery Act, 1968 — Section 52, 53
High Courts04 Dec 2001
Surendranatha Menon Vs State of Kerala
High Court Of Kerala · (2001) 12 KL CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 251A(2), 251A(3)Criminal Procedure Code, 1973 (CrPC) — Section 173, 225, 226, 227, 228Penal Code, 1860 (IPC) — Section 420
High Courts03 Dec 2001Allowed
Principal, College of Engineering, Trivandrum Vs P.S. Anoop
High Court Of Kerala · (2001) 12 KL CK 0053
Kerala Prohibition of Ragging Act, 1998 — Section 2(I), 4, 6, 7
High Courts03 Dec 2001Allowed
Suseelan Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 236 : (2002) 1 KLJ 16
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 14, 15, 2, 4
High Courts03 Dec 2001Dismissed
Krishnan Vs Deputy Director of Education
High Court Of Kerala · (2001) 12 KL CK 0027
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 18Penal Code, 1860 (IPC) — Section 389(1), 403, 409
High Courts03 Dec 2001Dismissed
K.N. Venkateswaran Vs Government of India and others
High Court Of Kerala · AIR 2002 Ker 232
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(1)(g)Railways Act, 1989 — Section 144
High Courts02 Dec 2001Dismissed
Karthikeyan and Another Vs State of Kerala and Others
High Court Of Kerala · (2001) 12 KL CK 0006
Kerala Forest Subordinate Service Rules, 1966 — Rule 10, 19, 2, 20, 21Kerala State and Subordinate Services (Amendment) Rules, 1992 — Rule 21
High Courts30 Nov 2001
Dinakaran Vs State of Kerala
High Court Of Kerala · (2002) 93 FLR 472
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10
High Courts30 Nov 2001
Musthafa Ummer and Another Vs Appropriate Authority and Others
High Court Of Kerala · (2002) 173 CTR 402 : (2002) 254 ITR 134
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1A)
High Courts30 Nov 2001
Commissioner of Income Tax Vs Jose Thomas
High Court Of Kerala · (2001) 11 KL CK 0028
Income Tax Act, 1961 — Section 28, 288(2), 80HHC, 80HHC(1)
High Courts29 Nov 2001Allowed
Sherly Thomas Vs Johny
High Court Of Kerala · AIR 2002 Ker 280 : (2002) 1 DMC 703 : (2002) 1 ILR (Ker) 432 : (2002) 1 KLJ 243
Divorce Act, 1869 — Section 10, 10A, 16, 17, 18Hindu Marriage Act, 1955 — Section 13, 13B
High Courts29 Nov 2001Allowed
Commissioner of Income Tax Vs Hotel Ambassador
High Court Of Kerala · (2002) 173 CTR 346 : (2002) 253 ITR 430
Income Tax Act, 1961 — Section 147, 271(1), 36(1)
High Courts28 Nov 2001Allowed
George Joseph Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0091
Constitution of India, 1950 — Article 14, 21Kerala Building Rules, 1984 — Rule 15(2), 15(5), 15(7), 17(2)(5), 20(6)Kerala High Court Act, 1958 — Section 3
High Courts28 Nov 2001Dismissed
Raveendranathan Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0081
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts28 Nov 2001Dismissed
J. Ambujakshy and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 11 KL CK 0064
Kerala Service Rules, 1958 — Rule 28
High Courts28 Nov 2001
Prabha G. Nair Vs Mohanan
High Court Of Kerala · (2002) 1 KLJ 177 : (2002) 3 RCR(Criminal) 235
Penal Code, 1860 (IPC) — Section 304A
High Courts28 Nov 2001Dismissed
Daniel Vs State of Kerala
High Court Of Kerala · (2002) 1 RCR(Criminal) 610
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1), 50