High Courts14 Sept 2001Allowed
Gopakumar Vs Post Master General
High Court Of Kerala · (2001) 09 KL CK 0011
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,834 of 2,716
High Courts13 Sept 2001Dismissed
Danapalan Vs Union of India
High Court Of Kerala · (2001) 09 KL CK 0041
Army Act, 1950 — Section 27
High Courts13 Sept 2001Dismissed
Regional Director, E.S.I. Corporation Vs Cannanore Spinning and Weaving Mills
High Court Of Kerala · (2001) 2 LLJ 1573
Employees State Insurance (Central) Rules, 1950 — Rule 50Employees State Insurance Act, 1948 — Section 2, 39(4), 39(5)
High Courts13 Sept 2001
Ahammed Kabeer Vs Azeez
High Court Of Kerala · (2001) 09 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15General Clauses Act, 1897 — Section 9Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 2(6), 219
High Courts12 Sept 2001
Narayanan Vs Manager, S.D. College
High Court Of Kerala · (2001) 2 KLJ 783
Constitution of India, 1950 — Article 13, 14, 16Kerala Service Rules, 1958 — Rule 12(18)Kerala State and Subordinate Services Rules, 1958 — Rule 18, 24, 8
High Courts11 Sept 2001
Mohammed Kunhi Vs Executive Engineer
High Court Of Kerala · (2002) 1 CivCC 220 : (2001) 2 KLJ 678 : (2002) 2 RCR(Civil) 131
High Courts11 Sept 2001Allowed
National Insurance Company Ltd. Vs Suresh Babu
High Court Of Kerala · (2001) 09 KL CK 0036
Workmens Compensation Act, 1923 — Section 4(1)
High Courts11 Sept 2001
Commissioner of Income Tax Vs Ernakulam District Cement Dealers Association
High Court Of Kerala · (2002) 253 ITR 198
Income Tax Act, 1961 — Section 11, 12, 13, 2(15), 256
High Courts08 Sept 2001
Sheeja and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 705
Constitution of India, 1950 — Article 226
High Courts07 Sept 2001
Commissioner of Income Tax Vs Popular Automobiles
High Court Of Kerala · (2001) 09 KL CK 0052
High Courts07 Sept 2001
Commissioner of Income Tax Vs Lakshadweep Co-operative Marketing Federation Ltd.
High Court Of Kerala · (2001) 09 KL CK 0004
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts06 Sept 2001Dismissed
Trivandrum District Headload Workers Union Vs District Labour Officer
High Court Of Kerala · (2002) 1 KLJ 215
Constitution of India, 1950 — Article 226Kerala Headload Workers Rules, 1992 — Rule 26A, 26A(3), 26A(4), 26C
High Courts06 Sept 2001
Roy Vs Francis
High Court Of Kerala · (2002) 1 ILR (Ker) 636 : (2001) 2 KLJ 491
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Sept 2001
Apollo Tyres Ltd. Vs Sebastian
High Court Of Kerala · (2003) 1 LLJ 608
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2, 2A
High Courts06 Sept 2001Allowed
Sulaiman Pillai Vs State of Kerala
High Court Of Kerala · (2002) 1 ALT(Cri) 285 : (2002) 2 RCR(Criminal) 68
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts05 Sept 2001
Thankamani Vs Inspector General of Police
High Court Of Kerala · (2002) 1 ALT(Cri) 254 : (2002) CriLJ 1093 : (2002) 1 ILR (Ker) 200 : (2002) 2 RCR(Criminal) 470
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190, 193, 194Penal Code, 1860 (IPC) — Section 109, 120(B), 182, 193, 195
High Courts05 Sept 2001Dismissed
Kurien Varkey Vs Bose Abraham
High Court Of Kerala · (2002) 1 ILR (Ker) 65
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 240, 245Penal Code, 1860 (IPC) — Section 420, 488
High Courts24 Aug 2001
Amina Vs Circle Inspector of Police
High Court Of Kerala · (2001) 2 ALT(Cri) 546 : (2001) 4 RCR(Criminal) 671
Criminal Procedure Code, 1973 (CrPC) — Section 100(3), 51(2), 52Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 42(1), 42(2), 50, 50(4)
High Courts24 Aug 2001Allowed
Kuttappan Vs Vijayamma
High Court Of Kerala · (2001) 3 CivCC 695 : (2002) 1 DMC 27 : (2001) 3 ILR (Ker) 520 : (2001) 2 KLJ 471 : (2001) 4 RCR(Criminal) 619
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 421
High Courts24 Aug 2001Dismissed
Raghunathan Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 337 : (2002) 1 ILR (Ker) 355 : (2001) 4 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161(3), 164, 173(4), 251APenal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5, 5(3)