High Courts11 Jul 2001Dismissed
Vijayan Vs State of Kerala
High Court Of Kerala · (2001) 2 ALT(Cri) 241 : (2002) CriLJ 187 : (2001) 4 RCR(Criminal) 243
Penal Code, 1860 (IPC) — Section 489C
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,840 of 2,716
High Courts11 Jul 2001
Baby Vs State of Kerala
High Court Of Kerala · (2001) 07 KL CK 0022
Kerala Education Rules, 1959 — Rule 10, 92, 92(2)
High Courts11 Jul 2001
Suresh Kumar Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 403
Criminal Procedure Code, 1973 (CrPC) — Section 482, 94
High Courts10 Jul 2001Dismissed
Ahamed Kalnad and Etc. Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 4448
Constitution of India, 1950 — Article 166(1), 166(3), 20, 21General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 109, 120B
High Courts10 Jul 2001Dismissed
Cochin Malabar Estates and Industries Ltd. Vs Overseas Latex (P) Ltd.
High Court Of Kerala · (2001) 107 CompCas 563
Companies Act, 1956 — Section 433, 439Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 20, 22(1), 25
High Courts10 Jul 2001Dismissed
Saramma Joseph Vs Secretary to Government
High Court Of Kerala · (2001) 07 KL CK 0038
Kerala Education Rules, 1959 — Rule 37, 37(2)
High Courts10 Jul 2001Dismissed
Udayakumar Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 4448
All India Services (Confidential Roll) Rules, 1970 — Rule 12, 2, 4Constitution of India, 1950 — Article 166, 166(3), 20, 21General Clauses Act, 1897 — Section 6
High Courts06 Jul 2001Dismissed
T.V. Gopalakrishnan and Others Vs Chellammal and Others
High Court Of Kerala · (2001) 07 KL CK 0067
Buildings (Lease and Rent Control) Act, 1963 — Section 18
High Courts06 Jul 2001Allowed
Mohammed Vs Cochin Port Trust
High Court Of Kerala · (2002) ACJ 1039 : (2001) 3 ILR (Ker) 380 : (2001) 2 KLJ 368 : (2002) 1 LLJ 310
Workmens Compensation Act, 1923 — Section 22, 4, 4(1), 4(2)
High Courts06 Jul 2001Allowed
Shanavas Vs State of Kerala
High Court Of Kerala · (2001) 07 KL CK 0051
Kerala State and Subordinate Services Rules, 1958 — Rule 32
High Courts06 Jul 2001Allowed
Indian Bank Vs Prabhu
High Court Of Kerala · AIR 2002 Ker 44 : (2001) 3 CivCC 512 : (2001) 3 ILR (Ker) 95 : (2001) 2 KLJ 223
Banking Regulation Act, 1949 — Section 21, 46, 47Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts06 Jul 2001Dismissed
Salim Vs Deputy Superintendent of Police
High Court Of Kerala · (2001) 2 ALT(Cri) 139 : (2001) 3 ILR (Ker) 68 : (2001) 3 RCR(Criminal) 668
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 173, 202, 202(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37Penal Code, 1860 (IPC) — Section 120B, 195, 196, 201, 211
High Courts06 Jul 2001Dismissed
Gracen Charles Vs State of Kerala
High Court Of Kerala · (2001) 07 KL CK 0007
Kerala State and Subordinate Services Rules, 1958 — Rule 19, 24, 8
High Courts06 Jul 2001Dismissed
Oriental Insurance Co. Ltd. Vs Narayanan
High Court Of Kerala · (2002) ACJ 1990
Motor Vehicles Act, 1988 — Section 149(2)
High Courts05 Jul 2001Dismissed
Subir Biswas Vs Divisional Inspector of Police
High Court Of Kerala · (2001) 07 KL CK 0027
Constitution of India, 1950 — Article 226, 227, 246Criminal Procedure Code, 1973 (CrPC) — Section 4, 5Mercantile Shipping Act, 1958 — Section 357, 359, 361, 368
High Courts05 Jul 2001Dismissed
Unnikrishnan Vs Divisional Inspector of Police
High Court Of Kerala · (2001) CriLJ 4558 : (1993) 1 KLJ 706
Civil Procedure Code, 1908 (CPC) — Section 4Constitution of India, 1950 — Article 226, 227, 246, 357, 359Criminal Procedure Code, 1973 (CrPC) — Section 5
High Courts05 Jul 2001Dismissed
Captain Subir Biswas Vs Divisional Inspector of Police and Others
High Court Of Kerala · (2001) 2 KLJ 534
Civil Procedure Code, 1908 (CPC) — Section 4, 5Mercantile Shipping Act, 1958 — Section 357, 359, 36, 361, 368Penal Code, 1860 (IPC) — Section 114, 2, 304A, 337, 431
High Courts05 Jul 2001Allowed
Philipose Vs State Bank of Hyderabad
High Court Of Kerala · (2001) 07 KL CK 0008
High Courts05 Jul 2001Allowed
Raveendran Nair Vs State of Kerala
High Court Of Kerala · (2001) 07 KL CK 0006
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 27(9), 3, 31
High Courts04 Jul 2001Dismissed
Padmanabhan Namboodiripad Vs Cochin Devaswom Board
High Court Of Kerala · (2001) 07 KL CK 0037
Limitation Act, 1963 — Section 10Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 24, 31, 68