High Courts01 Oct 2001Dismissed
Ray John Varghese Vs State of Kerala
High Court Of Kerala · (2002) 92 FLR 1039 : (2001) 2 KLJ 617
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,832 of 2,716
High Courts28 Sept 2001
Raveendran Vs Sree Narayana College
High Court Of Kerala · (2002) 1 ILR (Ker) 188
High Courts28 Sept 2001Dismissed
Seena Vs United India Insurance Co. Ltd.
High Court Of Kerala · (2003) ACJ 1095 : (2001) 3 ILR (Ker) 481 : (2001) 2 KLJ 620
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Kerala Motor Vehicles Rules, 1989 — Rule 396(2)Motor Vehicles Act, 1988 — Section 173
High Courts28 Sept 2001Dismissed
Marakkar Vs State of Kerala
High Court Of Kerala · (2002) 1 ALT(Cri) 443 : (2002) CriLJ 456 : (2002) 81 ECC 653 : (2001) 3 ILR (Ker) 416 : (2002) 1 RCR(Criminal) 340
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 41(2), 42, 43
High Courts28 Sept 2001Dismissed
State of Kerala and Others Vs P.K. Padmanabhan
High Court Of Kerala · (2001) 2 KLJ 821
Kerala State and Subordinate Services Rules, 1958 — Rule 16, 3, 60
High Courts27 Sept 2001Dismissed
The State of Kerala Vs Shahal Hassan Musaliar and Another
High Court Of Kerala · (2001) 09 KL CK 0054
Constitution (First Amendment) Act, 1951 — Section 31A(1)Constitution of India, 1950 — Article 13, 14, 19, 19(1), 300AKerala Cashew Factories (Acquisition) Act, 1974 — Section 3(1)
High Courts27 Sept 2001Dismissed
Vijayan Vs Syndicate Bank
High Court Of Kerala · (2000) 2 ALT(Cri) 218 : (2000) 87 FLR 386 : (2001) 3 ILR (Ker) 483
Penal Code, 1860 (IPC) — Section 120B, 381, 419, 420, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts27 Sept 2001Dismissed
Kerala State Cashew Development Corporation Vs Shahal Hassan Musaliar
High Court Of Kerala · (2001) 09 KL CK 0010
Constitution of India, 1950 — Article 13, 14, 19, 19(1)(g), 23Kerala Cashew Factories (Requisitioning) (Amendment) Act, 1985 — Section 2Kerala Cashew Factories (Requisitioning) Act, 1979 — Section 11, 3, 3(1), 3(3), 4
High Courts26 Sept 2001
Padmavathi and Others Vs Krishna Prabhu and Others
High Court Of Kerala · (2001) 09 KL CK 0055
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(8)
High Courts26 Sept 2001Dismissed
Sathi Vs Nanu Gopalan
High Court Of Kerala · (2001) 3 ILR (Ker) 508
Civil Procedure Code, 1908 (CPC) — Section 11Easements Act, 1882 — Section 60
High Courts26 Sept 2001Allowed
Eciyo Coconut Oils Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 1 ALT(Cri) 123 : (2002) CriLJ 1087 : (2002) 1 ILR (Ker) 273
Criminal Procedure Code, 1973 (CrPC) — Section 247, 257, 300, 403, 468Standards of Weights and Measures (Enforcement) Act, 1985 — Section 18, 45, 47, 48, 49Standards of Weights and Measures (Enforcement) Rules, 1992 — Rule 24
High Courts26 Sept 2001Allowed
Appu Vs Bhaskaran
High Court Of Kerala · (2002) 1 CivCC 173
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54, 55(4), 8
High Courts26 Sept 2001
Keciyo Coconut Oils Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 2 KLJ 898 : (2002) 1 RCR(Criminal) 412
Criminal Procedure Code, 1973 (CrPC) — Section 247, 257, 300, 403, 468Standards of Weights and Measures (Enforcement) Act, 1985 — Section 18, 45, 47, 48, 49
High Courts26 Sept 2001Dismissed
Sathi and Others Vs Nanu Gopalan and Others
High Court Of Kerala · (2002) 1 KLJ 46
Civil Procedure Code, 1908 (CPC) — Section 11Easements Act, 1882 — Section 60(b)
High Courts26 Sept 2001Allowed
Kochukutty and Others Vs Raman
High Court Of Kerala · (2001) 2 KLJ 622
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8), 20
High Courts25 Sept 2001Dismissed
Town Investments Vs Subramanian
High Court Of Kerala · (2002) 1 ILR (Ker) 283
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2Partnership Act, 1932 — Section 69(2)
High Courts25 Sept 2001
Sumi Johnson Vs Commissioner for Entrance Examinations
High Court Of Kerala · (2001) 09 KL CK 0035
High Courts24 Sept 2001Dismissed
Illathkandy Deepak Vs Illathkandy Viswanathan and Others
High Court Of Kerala · (2001) 09 KL CK 0050
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 5, 6, 8, 8(2)
High Courts24 Sept 2001Dismissed
Sangeetha L. Vs The Commissioner of Police, Kochi and Others
High Court Of Kerala · (2001) 09 KL CK 0033
Constitution of India, 1950 — Article 226