High Courts15 Oct 2001Allowed
Eshaque Vs Sub Registrar
High Court Of Kerala · AIR 2002 Ker 128
Registration Act, 1908 — Section 17, 18, 19, 20, 21
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,830 of 2,716
High Courts15 Oct 2001
Rajan, C. Vs The Sub Divisional Inspector of Post Offices and Others
High Court Of Kerala · (2001) 10 KL CK 0003
Constitution of India, 1950 — Article 226
High Courts12 Oct 2001Dismissed
Kuttappan V.R. Vs State Bank of Travancore and Others
High Court Of Kerala · (2001) 91 FLR 948 : (2001) 2 LLJ 1569
State Bank of Travancore (Officers) Service Regulations, 1979 — Regulation 50(1), 50(4), 59(1), 60(2)
High Courts12 Oct 2001Dismissed
Anandavally Vs Ajitha
High Court Of Kerala · (2003) 1 ILR (Ker) 247 : (2001) 3 ILR (Ker) 457 : (2001) 2 KLJ 633
Constitution of India, 1950 — Article 243Kerala Panchayat Raj Act, 1994 — Section 115, 87, 89, 90, 93Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8
High Courts12 Oct 2001
Raghunathan Vs State of Kerala
High Court Of Kerala · (2001) 10 KL CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161Evidence Act, 1872 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 3
High Courts12 Oct 2001Allowed
Pushpangadan Vs State of Kerala
High Court Of Kerala · (2001) 10 KL CK 0043
Kerala Service Rules, 1958 — Rule 125, 26
High Courts12 Oct 2001
Kadir Vs State of Kerala
High Court Of Kerala · (2001) 2 KLJ 760
Land Acquisition Act, 1894 — Section 12, 18, 18(2), 9
High Courts11 Oct 2001Allowed
Vilasanadas Daniel Vs District Collector
High Court Of Kerala · (2002) 93 FLR 286
High Courts11 Oct 2001
Association for Environment Protection (Regd.) Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 148
Constitution of India, 1950 — Article 226
High Courts11 Oct 2001Allowed
Usha Devi Vs State of Kerala
High Court Of Kerala · (2002) 93 FLR 503 : (2002) 1 ILR (Ker) 93
Kerala Education Rules, 1959 — Rule 35A, 38(2)
High Courts11 Oct 2001Allowed
Mallika Vs Manager
High Court Of Kerala · (2002) 2 ILR (Ker) 252
Kerala Education Rules, 1959 — Rule 44, 45, 45B
High Courts11 Oct 2001Allowed
National Insurance Co. Ltd. Vs Santha
High Court Of Kerala · (2002) 2 ACC 298 : (2002) ACJ 1592
Motor Vehicles Act, 1939 — Section 96(2), 96(3)
High Courts11 Oct 2001
Commissioner of Income Tax Vs Poyilakada Fisheries P. Ltd.
High Court Of Kerala · (2002) 172 CTR 384 : (2001) 252 ITR 661
Income Tax Act, 1961 — Section 260A, 32A
High Courts11 Oct 2001Dismissed
Supersonic Industrial Complex Vs Deputy Commissioner of Sales Tax (Law)
High Court Of Kerala · (2003) 130 STC 69
Kerala General Sales Tax Rules, 1963 — Rule 3(1A), 32(14)
High Courts11 Oct 2001Allowed
Mallika Vs Ramaguru U.P. School and Others
High Court Of Kerala · (2001) 2 KLJ 842
High Courts10 Oct 2001Dismissed
Deepak Vs Secretary, General Education Department
High Court Of Kerala · (2002) 2 ILR (Ker) 513
Kerala Education Rules, 1959 — Rule 51B
High Courts10 Oct 2001Allowed
Special Tahsildar (LA) Vs Melath Chathukutty Nair
High Court Of Kerala · (2002) 1 KLJ 452
Land Acquisition Act, 1894 — Section 16, 17, 28, 34, 4(1)
High Courts09 Oct 2001Allowed
Malabar Palace Vs The Kerala State Consumer Disputes Redressal Commission and Others
High Court Of Kerala · (2001) 10 KL CK 0082
Consumer Protection Act, 1986 — Section 10, 11, 12, 13, 14Consumer Protection Rules, 1987 — Rule 12, 15A, 4
High Courts09 Oct 2001Dismissed
State of Kerala Vs Esodayamma
High Court Of Kerala · (2002) 1 ILR (Ker) 186 : (2001) 2 KLJ 893
Land Acquisition Act, 1894 — Section 23(1), 23(1)A, 23(2)
High Courts08 Oct 2001Allowed
Rajamma Vs Biswajith
High Court Of Kerala · (2002) 1 CivCC 46 : (2002) 1 ILR (Ker) 347
Evidence Act, 1872 — Section 68Hindu Minority and Guardianship Act, 1956 — Section 8(1), 8(2), 8(3)Hindu Succession Act, 1956 — Section 10, 14(2), 15, 15(1), 17