CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2001

812 judgments · page 6 of 41

High Courts22 Nov 2001Allowed

State of Kerala Vs Venugopal

High Court Of Kerala · (2002) 2 ILR (Ker) 424

Kerala Civil Services (Vigilance Tribunal) Rules, 1960 — Rule 8(15)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 6, 6(1)
Read judgment
High Courts21 Nov 2001Dismissed

Joseph Vs Gulam Gasool

High Court Of Kerala · (2002) 1 KLJ 66

Constitution of India, 1950 — Article 22Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 16Kerala Land Reforms Act, 1963 — Section 26, 26, 26(4), 3, 3(1)
Read judgment
High Courts20 Nov 2001Dismissed

Ayichutty Vs State of Kerala

High Court Of Kerala · (2001) 11 KL CK 0060

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(1), 3(2), 3(3), 8
Read judgment
High Courts20 Nov 2001Dismissed

Natarajan Vs Sasidharan

High Court Of Kerala · (2002) CriLJ 1672 : (2002) 2 ILR (Ker) 67 : (2002) 3 RCR(Criminal) 66

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 156(3), 173(2), 173(8), 313Penal Code, 1860 (IPC) — Section 323, 34, 341
Read judgment
High Courts20 Nov 2001

Moideen Koya Vs Sarojini

High Court Of Kerala · (2002) 1 CivCC 485 : (2002) 1 ILR (Ker) 166

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 33 Rule 2, Order 33 Rule 3, Order 6 Rule 14
Read judgment
High Courts20 Nov 2001

Varghese Vs Kausalya

High Court Of Kerala · (2001) 11 KL CK 0015

Buildings (Lease and Rent Control) Act — Section 11(2), 11(4), 14, 20Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 41 Rule 5, Order 41 Rule 5(2), 115, 151Constitution of India, 1950 — Article 226, 227
Read judgment