High Courts04 Jan 2001
India Community Development Actions Vs State of Kerala and Others
High Court Of Kerala · (2001) 01 KL CK 0024
Constitution of India, 1950 — Article 21, 47
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 41 of 41
High Courts04 Jan 2001Allowed
Smt. Elamma John Vs Smt. Mercy and Another
High Court Of Kerala · (2001) CriLJ 869 : (2001) 2 RCR(Criminal) 141
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts03 Jan 2001
Kaushnuma Begum Vs New India Assurance Co. Ltd.
High Court Of Kerala · (2001) 01 KL CK 0051
Motor Vehicles Act, 1939 — Section 92Motor Vehicles Act, 1988 — Section 140, 165, 168, 171, 175
High Courts03 Jan 2001Dismissed
Unnikrishna Panicker Vs Bhasi
High Court Of Kerala · (2001) 1 KLJ 179
Kerala Service Rules, 1958 — Rule 31, 70(1), 88Kerala State and Subordinate Services Rules, 1958 — Rule 27, 8
High Courts03 Jan 2001Allowed
Chanda Chawla Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 383
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i), 3(1)(ii), 7(1), 8(b), 8(f)Constitution of India, 1950 — Article 22(5)
High Courts03 Jan 2001Dismissed
Unnikrishna Panicker Vs Bhasi and Others
High Court Of Kerala · (2001) 1 KLJ 179
High Courts02 Jan 2001
Muthoottu Mini Kuries Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2001) 250 ITR 455
Income Tax Act, 1961 — Section 142, 142(1), 142(2A), 142(2D), 144
High Courts02 Jan 2001Dismissed
Induchudan Vs M.S. Joseph
High Court Of Kerala · (2001) 1 KLJ 286
Constitution of India, 1950 — Article 226, 51AKerala Panchayat Raj Act, 1994 — Section 29
High Courts02 Jan 2001Dismissed
Sankaranarayanan Vs Charumathi
High Court Of Kerala · (2001) 01 KL CK 0046
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Jan 2001Dismissed
Tenet Homes and Resorts Pvt. Ltd. Vs G.C.D.A.
High Court Of Kerala · AIR 2001 Ker 279 : (2001) 3 RCR(Civil) 645
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23
High Courts02 Jan 2001
Reji C. Moncy Vs Lissa K. Jacob
High Court Of Kerala · AIR 2001 Ker 202
Divorce Act, 1869 — Section 22, 7
High Courts02 Jan 2001
Raji C. Money Vs Lissa K. Jacob
High Court Of Kerala · (2001) 1 KLJ 650 : (2002) 2 RCR(Civil) 254
Divorce Act, 1869 — Section 22, 7