High Courts20 Aug 2001Allowed
Rubberind Enterprises Vs State of Kerala
High Court Of Kerala · (2002) 128 STC 63
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,836 of 2,716
High Courts17 Aug 2001Allowed
Suresh Kumar Vs State of Kerala
High Court Of Kerala · (2002) 2 ACC 319 : (2002) 1 ACC 478 : (2002) ACJ 478 : (2001) 3 ILR (Ker) 333 : (2001) 2 LLJ 1582
Criminal Procedure Code, 1973 (CrPC) — Section 482, 94
High Courts17 Aug 2001Allowed
Chandra Vs Moongalar Estate
High Court Of Kerala · (2002) 2 ACC 319 : (2002) 1 ACC 478 : (2002) ACJ 478 : (2001) 3 ILR (Ker) 333 : (2001) 2 LLJ 1582
Workmens Compensation Act, 1923 — Section 2(8), 3(1)
High Courts16 Aug 2001Allowed
United Engineering and Constructions Vs Rajan
High Court Of Kerala · (2002) ACJ 856
Workmens Compensation Act, 1923 — Section 21(2), 4A, 4A(3)
High Courts16 Aug 2001Dismissed
A. Sadananda Bhat Vs Manikya Vadiyar
High Court Of Kerala · (2001) 08 KL CK 0037
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts14 Aug 2001
P.V. Varghese Vs Additional Sales Tax Officer and Others
High Court Of Kerala · (2002) 126 STC 247
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 17(3)
High Courts14 Aug 2001
Viswanathan Vs The Assistant Registrar
High Court Of Kerala · (2001) 08 KL CK 0054
High Courts14 Aug 2001Dismissed
Thomas Vs Antony
High Court Of Kerala · (2001) 3 ILR (Ker) 437
Court Fees Act, 1870 — Section 7Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 40, 7
High Courts14 Aug 2001Allowed
Vijayaraghavan Vs Girija Surendran
High Court Of Kerala · (2001) 08 KL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 117, 81, 83, 86, 92
High Courts13 Aug 2001
Meena Kuruvilla Vs High Court of Kerala
High Court Of Kerala · (2001) 2 KLJ 464
Kerala Family Courts (Procedure) Rules, 1989 — Rule 17, 18, 23
High Courts10 Aug 2001Allowed
Commissioner of Income Tax Vs Vijaya Retreaders
High Court Of Kerala · (2002) 253 ITR 53
Finance (Amendment) Act, 1973 — Section 2(7)Finance Act, 1968 — Section 2(6)Income Tax Act, 1961 — Section 10A, 80
High Courts10 Aug 2001
M.K. Sanoo Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 583
Constitution of India, 1950 — Article 246(3), 25, 26
High Courts10 Aug 2001Dismissed
Tellus Mon Wil Vs Registrar, High Court of Kerala
High Court Of Kerala · (2001) 3 ILR (Ker) 243
Advocates Act, 1961 — Section 17, 2, 24(3)(D)Constitution of India, 1950 — Article 234, 235
High Courts10 Aug 2001Dismissed
Peter Mathew Vs Betty John
High Court Of Kerala · (2001) 2 ALT(Cri) 404 : (2001) 3 CivCC 634 : (2001) CriLJ 4555 : (2001) 3 ILR (Ker) 295 : (2001) 4 RCR(Criminal) 512
Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 409, 420
High Courts10 Aug 2001
Commissioner of Income Tax, Cochin Vs Vijaya Retreaders
High Court Of Kerala · (2001) 3 ILR (Ker) 396
Finance Act, 1973 — Section 2(7)Income Tax Act, 1961 — Section 10A, 2(6), 256(1), 263, 80I
High Courts10 Aug 2001
Damodaran Vs Thankappan
High Court Of Kerala · (2001) 3 CivCC 642 : (2002) 1 RCR(Civil) 396
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 115Transfer of Property Act, 1882 — Section 105, 108
High Courts10 Aug 2001
Baburaj and Others Vs Dr. M.T. Yacob and Others
High Court Of Kerala · (2001) 2 KLJ 360
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(4)(iv)
High Courts10 Aug 2001Dismissed
Kamarudheen Vs Shoukkathali
High Court Of Kerala · (2001) 2 ALT(Cri) 480 : (2002) CriLJ 1289 : (2001) 3 ILR (Ker) 293 : (2001) 2 KLJ 488
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 247, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Aug 2001Dismissed
Thressiamma alias Valsamma Vs Sebastian Mathew alias Sunny
High Court Of Kerala · (2002) 1 ILR (Ker) 221
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11, 115Kerala Panchayat Raj Act, 1994 — Section 96, 97
High Courts09 Aug 2001Dismissed
Ittiyachan Vs Tomy
High Court Of Kerala · (2001) 3 CivCC 432 : (2001) 3 ILR (Ker) 328
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 99, Order 47 Rule 1, 151Transfer of Property Act, 1882 — Section 10