High Courts24 Aug 2001Dismissed
Aboobacker Vs Nanu
High Court Of Kerala · (2001) 2 KLJ 699
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)(i), 11(4)(ii), 20
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,835 of 2,716
High Courts24 Aug 2001
Vichus Constructions (P) Ltd. Vs Secretary, Corporation of Cochin
High Court Of Kerala · (2001) 2 KLJ 684
Kerala Municipality Building Rules, 1999 — Rule 15A, 15A(1), 15A(2), 15A(3), 15A(4)
High Courts24 Aug 2001Allowed
Karunan Master Vs State of Kerala
High Court Of Kerala · AIR 2002 Ker 36 : (2001) 3 ILR (Ker) 411
High Courts23 Aug 2001Dismissed
Manoharan Vs Director General of Police
High Court Of Kerala · (2001) 3 ILR (Ker) 597 : (2002) 1 RCR(Criminal) 26
Constitution of India, 1950 — Article 227, 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 218, 218(2), 219Penal Code, 1860 (IPC) — Section 120(B), 465, 468, 471
High Courts23 Aug 2001Allowed
Indian Bank Vs Bombay Hardwares and Sanitary Stores
High Court Of Kerala · (2001) 2 KLJ 363
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Transfer of Property Act, 1882 — Section 58(1)
High Courts22 Aug 2001
B.G.R. Enterprises Vs State of Kerala
High Court Of Kerala · (2001) 3 ILR (Ker) 406 : (2003) 132 STC 466
Kerala General Sales Tax Act, 1963 — Section 5(1), 5(2), 5(3), 5(4), 5(5)
High Courts22 Aug 2001
Jayaram Vs Vijayamma
High Court Of Kerala · (2001) 2 ALT(Cri) 452
Penal Code, 1860 (IPC) — Section 23, 496
High Courts22 Aug 2001Dismissed
Usha Ratnam Vs State of Kerala
High Court Of Kerala · (2001) 3 ILR (Ker) 400
Kerala Education Rules, 1959 — Rule 1(4), 3(1), 4(1), 49, 51A
High Courts22 Aug 2001Dismissed
Dhanapalan Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 252 ITR 513
Constitution of India, 1950 — Article 226Finance Act, 1988 — Section 88, 95Income Tax Act, 1961 — Section 154, 245D(4), 264
High Courts22 Aug 2001Dismissed
P.P. George Vs State of Kerala and Others
High Court Of Kerala · (2002) 126 STC 82
Kerala Tax on Entry of Goods Into Local Areas Act, 1994 — Section 3
High Courts22 Aug 2001Allowed
Badagara J.P.D. Committee Vs Ummerkutty Haji
High Court Of Kerala · (2001) 3 ILR (Ker) 348
Waqf Act, 1995 — Section 6(1), 63, 7(1), 7(5), 85
High Courts22 Aug 2001
C. Dhanapalan Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 119 TAXMAN 304
Constitution of India, 1950 — Article 226Finance (No. 2) Act, 1998 — Section 88, 95Income Tax Act, 1961 — Section 154, 245D, 264, 95
High Courts22 Aug 2001Dismissed
George Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 82
Central Motor Vehicles Rules, 1989 — Rule 59Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 3, 4(2), 5, 9AMotor Vehicles Act, 1988 — Section 40, 46, 47, 49
High Courts21 Aug 2001Dismissed
Kutty Nanu Vs State of Kerala
High Court Of Kerala · (2001) 08 KL CK 0064
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 341, 342Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 4
High Courts21 Aug 2001Dismissed
Sasi Vs State of Kerala
High Court Of Kerala · (2001) 2 ALT(Cri) 383 : (2002) 81 ECC 645 : (2001) 4 RCR(Criminal) 513
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 41(2), 42, 42(1)
High Courts21 Aug 2001Dismissed
Viswam Vs Kerala Public Service Commission
High Court Of Kerala · (2001) 91 FLR 607 : (2001) 2 KLJ 539
Kerala State and Subordinate Services Rules, 1958 — Rule 13
High Courts20 Aug 2001Partly Allowed
Rahul Tom Vs K.S.R.T.C.
High Court Of Kerala · (2001) 3 ILR (Ker) 340
Kerala Motor Vehicles (State Transport Undertakings) Rules, 1960 — Rule 3Motor Vehicles Act, 1939 — Section 2(28A), 68A, 68C, 68D(3), 68FFMotor Vehicles Act, 1988 — Section 100(3), 104, 107, 66, 67
High Courts20 Aug 2001Allowed
Rajendran Vs Jose
High Court Of Kerala · (2001) 2 ALT(Cri) 415 : (2002) CriLJ 3911 : (2001) 3 ILR (Ker) 440 : (2001) 4 RCR(Criminal) 633
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 421, 431
High Courts20 Aug 2001
P.G. Mathew and Others Vs The Kerala State Transport Employees Association (CITU) and Others
High Court Of Kerala · AIR 2002 Ker 39
Kerala Motor Vehicles (State Transport Undertakings) Rules, 1960 — Rule 3Motor Vehicles Act, 1939 — Section 68IMotor Vehicles Act, 1988 — Section 104
High Courts20 Aug 2001
Commissioner of Income Tax Vs M. Appukutty
High Court Of Kerala · (2001) 08 KL CK 0016
Income Tax Act, 1961 — Section 2(14), 256(1), 45, 45(1), 48