High Courts07 Dec 2001Dismissed
Krishnan Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 446 : (2002) 2 RCR(Criminal) 64
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173, 173(1), 173(2)Penal Code, 1860 (IPC) — Section 34
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,822 of 2,716
High Courts07 Dec 2001
Commissioner of Income Tax Vs V.I. Abraham
High Court Of Kerala · (2002) 256 ITR 280
Income Tax Act, 1961 — Section 271(1)
High Courts06 Dec 2001Dismissed
Sambasivan Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 333
Kerala Education Rules, 1959 — Rule 1, 2, 2(1), 2(2), 44A
High Courts06 Dec 2001
Raveendran Vs Ramakrishnan Nambiar
High Court Of Kerala · (2002) 1 CivCC 493 : (2002) 2 ILR (Ker) 359 : (2002) 1 RCR(Civil) 830
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 17, Order 18 Rule 17A, Order 18 Rule 2, Order 18 Rule 2(4)Evidence Act, 1872 — Section 118, 135
High Courts06 Dec 2001
Davis Kuriape Vs Union of India
High Court Of Kerala · (2002) 1 ILR (Ker) 311
Banking Regulation Act, 1949 — Section 45, 45(1), 45(5)
High Courts06 Dec 2001Dismissed
Director General of Post Offices Vs Central Administrative Tribunal, Ekm. Bench
High Court Of Kerala · (2003) 1 ILR (Ker) 107
Constitution of India, 1950 — Article 14, 16, 21
High Courts06 Dec 2001Dismissed
James P.J. Vs Union of India (UOI) and Others K.P. Mathew Vs State Bank of India and Others
High Court Of Kerala · (2002) 95 FLR 572 : (2002) 3 LLJ 722
Banking Regulation Act, 1949 — Section 45(5)
High Courts05 Dec 2001Partly Allowed
Azeez Vs Pulpally Grama Panchayat
High Court Of Kerala · AIR 2002 Ker 204 : (2002) 1 KLJ 120
Constitution of India, 1950 — Article 19(1)Kerala Panchayat Raj (Grant of Licence to Public and Private Market) Rules, 1996 — Rule 25, 26Kerala Panchayat Raj Act, 1994 — Section 166, 232, 233, 234
High Courts04 Dec 2001
Commissioner of Income Tax Vs Central Administrative Tribunal
High Court Of Kerala · (2001) 12 KL CK 0057
Constitution of India, 1950 — Article 226
High Courts04 Dec 2001Dismissed
Tata Tea Ltd. Vs Director General of Foreign Trade
High Court Of Kerala · (2002) 81 ECC 689
Customs Act, 1962 — Section 129A(1)
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
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 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