COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,837 of 2,716

High Courts09 Aug 2001Dismissed

Biji Vs Registrar, High Court of Kerala

High Court Of Kerala · (2001) 3 ILR (Ker) 237

Bar Council of India Rules, 1975 — Rule 49Criminal Procedure Code, 1973 (CrPC) — Section 25Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 10, 12, 9

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High Courts09 Aug 2001

Komalam Vs Mohammed

High Court Of Kerala · (2001) 3 ILR (Ker) 390

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 20

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High Courts08 Aug 2001

Gourikutty Vs Raghavan

High Court Of Kerala · (2002) ACJ 1356 : (2001) 3 ILR (Ker) 312

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 104, 96

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High Courts08 Aug 2001

Dr. M.K. Gourikutty and etc. Vs M.K. Raghavan and Others

High Court Of Kerala · AIR 2001 Ker 398

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96

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High Courts08 Aug 2001Dismissed

Athura Seva Sanghom Vs State of Kerala

High Court Of Kerala · (2002) 2 ILR (Ker) 9

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 65Kerala Land Reforms Act, 1963 — Section 102, 103, 13, 3(1), 3(47)

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High Courts07 Aug 2001Allowed

Jojo Frozen Foods Ltd. Vs State of Kerala

High Court Of Kerala · (2002) 125 STC 207

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High Courts07 Aug 2001

Rahim Baker Vs Sub-Registrar and Others

High Court Of Kerala · AIR 2002 Ker 27

Kerala Stamp Act, 1959 — Section 45B, 45B(1)Registration Act, 1908 — Section 61

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High Courts07 Aug 2001Allowed

Alukas Jewelleries Vs State of Kerala

High Court Of Kerala · (2001) 3 ILR (Ker) 309

Income Tax Act, 1961 — Section 245C(1)Kerala General Sales Tax Act, 1963 — Section 35, 35(2A)

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High Courts07 Aug 2001

Abdulla Vs State of Kerala

High Court Of Kerala · AIR 2002 Ker 111 : (2002) 2 CivCC 174

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73, 74

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High Courts07 Aug 2001Dismissed

Church of South India Vs Corporation of Trivandrum

High Court Of Kerala · AIR 2002 Ker 25

Constitution of India, 1950 — Article 227Kerala Municipal Corporation Act, 1961 — Section 103, 103(1), 136Kerala Municipalities Act, 1960 — Section 101, 101(1)

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High Courts06 Aug 2001Allowed

Alikunju Ibrahimkutty Vs Abdul Khathirukunju and Others

High Court Of Kerala · (2001) 08 KL CK 0013

Evidence Act, 1872 — Section 91, 92, 92(1)Specific Relief Act, 1963 — Section 34, 9Transfer of Property Act, 1882 — Section 54

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High Courts05 Aug 2001

Sarojam Vs Pankajakshy Amma

High Court Of Kerala · (2001) 08 KL CK 0057

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20

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High Courts03 Aug 2001Dismissed

Ameer Hamza Vs M. George and Brothers

High Court Of Kerala · (2001) 3 CivCC 478

Limitation Act, 1963 — Article 136

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High Courts03 Aug 2001Allowed

Joseph John Vs Joseph

High Court Of Kerala · (2001) 3 CivCC 670 : (2002) 1 RCR(Civil) 329

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 151Limitation Act, 1963 — Section 5

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High Courts03 Aug 2001Dismissed

Saleem Vs State of Kerala

High Court Of Kerala · (2001) 2 ALT(Cri) 357 : (2001) CriLJ 4364 : (2001) 4 RCR(Criminal) 361

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313, 41, 42Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(2), 50

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High Courts03 Aug 2001