High Courts09 Nov 2001Allowed
Jamal Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (2001) 11 KL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 8 of 41
High Courts09 Nov 2001
Vishnu Narayanan Namboodiri Vs Travancore Devaswom Board
High Court Of Kerala · (2002) 2 ILR (Ker) 270
Cochin Hindu Religious Institutions Act, 1950 — Section 28
High Courts07 Nov 2001Dismissed
Woody''s Hotels (P) Ltd. Vs Union of India
High Court Of Kerala · (2001) 11 KL CK 0089
Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 23, 29
High Courts07 Nov 2001
Stanley Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0062
Constitution of India, 1950 — Article 14Kerala Service Rules, 1958 — Rule 31, 32, 33
High Courts07 Nov 2001Allowed
Paul K. Mathew Vs Mahatma Gandhi University
High Court Of Kerala · (2001) 11 KL CK 0047
Mahatma Gandhi University Act, 1985 — Section 10(17), 25
High Courts07 Nov 2001
Sureshkumar Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2001) 11 KL CK 0007
High Courts06 Nov 2001Allowed
Vasanthy Vs United India Insurance Co. Ltd.
High Court Of Kerala · (2002) 1 ACC 307 : (2002) ACJ 307
Motor Vehicles Act, 1939 — Section 110(1)
High Courts06 Nov 2001
Sobha Mohan Kumar Vs National Insurance Co. Ltd.
High Court Of Kerala · (2003) ACJ 418 : (2002) 2 ILR (Ker) 474
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(3)Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 21, 394
High Courts06 Nov 2001Dismissed
Komalam Vs Regional Transport Authority, Ernakulam
High Court Of Kerala · (2002) 2 ACC 377
General Clauses Act, 1897 — Section 13Motor Vehicles Act, 1988 — Section 145(6), 70, 70(1), 72, 72(2)
High Courts05 Nov 2001Dismissed
Valasamma Thomas and Another Vs State of Kerala and Others
High Court Of Kerala · (2002) 1 LLJ 407
Constitution of India, 1950 — Article 41Kerala Agricultural Workers Act, 1974 — Section 9
High Courts05 Nov 2001Dismissed
Jessy Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 377 : (2001) 2 KLJ 908 : (2001) 2 KLJ 748
Kerala Education Rules, 1959 — Rule 12, 12B
High Courts05 Nov 2001Allowed
Sebastian Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0046
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 2
High Courts05 Nov 2001Dismissed
Pushkaran Vs State of Kerala
High Court Of Kerala · (2002) 92 FLR 979
Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15, 15(1), 17(1)
High Courts05 Nov 2001Allowed
Ouseph Mathai and Others Vs M. Abdul Khadir
High Court Of Kerala · (2001) 11 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(2), 11, 11(2), 11(4), 12
High Courts05 Nov 2001Allowed
Wahid Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 934
Constitution of India, 1950 — Article 226
High Courts05 Nov 2001Allowed
Mary Mathew Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 611
Penal Code, 1860 (IPC) — Section 201, 302, 313, 318, 34
High Courts05 Nov 2001Allowed
Wahid Vs State of Kerala
High Court Of Kerala · (2001) 2 KLJ 934
Constitution of India, 1950 — Article 226
High Courts02 Nov 2001
Commissioner of Income Tax Vs T.K. GINARAJAN and Others
High Court Of Kerala · (2002) 172 CTR 363
Income Tax Act, 1961 — Section 10, 15, 16, 17