High Courts25 Jul 2001Dismissed
Chellappan Vs Krishnankutty
High Court Of Kerala · (2001) 3 ILR (Ker) 275
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,839 of 2,716
High Courts25 Jul 2001
New India Assurance Co. Ltd. Vs Sraju
High Court Of Kerala · (2001) 3 ILR (Ker) 384
Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 146, 146(1), 147, 147(3), 147(5)
High Courts25 Jul 2001
New India Assurance Co. Ltd. Vs Raghu
High Court Of Kerala · (2002) 2 ACC 552 : (2002) 1 ACC 217 : (2002) ACJ 217
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 146(1), 147, 147(1), 147(3)
High Courts25 Jul 2001Dismissed
Vareed Jacob Vs Sosamma
High Court Of Kerala · (2001) 3 CivCC 503 : (2001) 3 ILR (Ker) 272 : (2001) 4 RCR(Civil) 835
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts24 Jul 2001Dismissed
Muthukoya Thangal Vs Sayed Muhammed Koya and Others
High Court Of Kerala · (2001) 07 KL CK 0004
High Courts23 Jul 2001
In the matter of M/s Remanika Silks (P) Ltd. (In Liquidation)
High Court Of Kerala · (2001) 107 CompCas 296
Civil Procedure Code, 1908 (CPC) — Section 73Companies (Court) Rules, 1959 — Rule 130Companies Act, 1956 — Section 19(19), 391, 446, 457, 457(2)
High Courts23 Jul 2001Dismissed
Jojo Vs Executive Officer
High Court Of Kerala · (2001) 07 KL CK 0001
Kerala Municipalities Act, 1994 — Section 245(4)Kerala Panchayat (Taxation and Appeal) Rules, 1963 — Rule 26Kerala Panchayat Act, 1960 — Section 69(5)
High Courts19 Jul 2001
Commissioner of Income Tax Vs Kerala State Coir Corporation Ltd.
High Court Of Kerala · (2001) 170 CTR 298 : (2001) 252 ITR 503
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 142(2), 143(1) , 143(1A) , 143(2) , 143(3)
High Courts18 Jul 2001Dismissed
Bindu Vijayakumaran Nair Vs Bindu Rajappan
High Court Of Kerala · (2001) 07 KL CK 0056
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Panchayat Raj Act, 1994 — Section 113, 89(1), 89(2)Municipalities Act, 1994 — Section 189
High Courts18 Jul 2001Dismissed
Dennis Vs Official Liquidator
High Court Of Kerala · AIR 2001 Ker 380 : (2002) 108 CompCas 353
Companies Act, 1956 — Section 529Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 26, 49, 79, 79
High Courts18 Jul 2001
Raveendran Vs Labour Court
High Court Of Kerala · (2001) 2 KLJ 818
Kerala Payment Of Subsistence Allowance Act, 1972 — Section 2(a)
High Courts17 Jul 2001
Praveen Menon Vs Ajitha K. Pillai
High Court Of Kerala · (2002) 1 CivCC 144 : (2002) 1 DMC 288 : (2001) 3 ILR (Ker) 362 : (2002) 2 RCR(Civil) 292
Hindu Marriage Act, 1955 — Section 24
High Courts13 Jul 2001Allowed
Indian Molasses Co. Ltd. Vs Kerala State Civil Supplies Corporation Ltd.
High Court Of Kerala · AIR 2001 Ker 383 : (2001) 3 ILR (Ker) 103
Arbitration Act, 1940 — Section 20Easements Act, 1882 — Section 52, 53, 54, 55, 56
High Courts13 Jul 2001
Joseph Vs Official Liquidator
High Court Of Kerala · (2002) 108 CompCas 268 : (2001) 90 FLR 1141 : (2001) 3 ILR (Ker) 209 : (2001) 2 LLJ 1217
Companies Act, 1956 — Section 530Companies Act, 1965 — Section 11, 14B, 15(2), 17(6), 529Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 2
High Courts13 Jul 2001Dismissed
State of Kerala Vs Sivasankaran Nair
High Court Of Kerala · (2001) 2 KLJ 263
Kerala Land Reforms Act, 1963 — Section 85(9A)
High Courts13 Jul 2001
Selvi Vs District Industries Centre
High Court Of Kerala · (2001) 2 KLJ 429
Constitution of India, 1950 — Article 311, 311(2)
High Courts12 Jul 2001Dismissed
Chinnamma Vs Thomas
High Court Of Kerala · (2001) 2 ALT(Cri) 256
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 482Penal Code, 1860 (IPC) — Section 420
High Courts11 Jul 2001Dismissed
Thodupuzha Taluk Kalluchethu Vyavasaya Thozhilali Sahakarana Sangam Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 26
High Courts11 Jul 2001
Jaisu Shipping Co. (P) Ltd. Vs OILCORP Oil Marketing Corporation
High Court Of Kerala · (2002) 2 ILR (Ker) 257 : (2001) 3 ILR (Ker) 100
Arbitration Act, 1940 — Section 39Arbitration and Conciliation Act, 1996 — Section 37, 37(1), 85, 9Banking Companies Act, 1949 — Section 45N
High Courts11 Jul 2001Allowed
Thankamoni Vs University of Kerala
High Court Of Kerala · (2001) 91 FLR 305
Kerala University Act, 1974 — Section 19, 19(2), 23, 25