High Courts04 Jul 2001Dismissed
Nandagopalan Vs District Collector, Idukki
High Court Of Kerala · (2001) 2 KLJ 207
Kerala State and Subordinate Services Rules, 1958 — Rule 9
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,841 of 2,716
High Courts03 Jul 2001
State of Kerala Vs K. Sudhakaran
High Court Of Kerala · (2001) 1 KLJ 988 : (2001) 3 RCR(Criminal) 661
Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 341(2), 438, 476Penal Code, 1860 (IPC) — Section 120B, 193, 199, 307
High Courts03 Jul 2001Dismissed
Mohandas Vs Jayarajan
High Court Of Kerala · (2001) 2 ALT(Cri) 213 : (2001) CriLJ 3853 : (2001) 3 ILR (Ker) 129 : (2001) 4 RCR(Criminal) 519
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Evidence Act, 1872 — Section 92Penal Code, 1860 (IPC) — Section 34, 417, 420
High Courts03 Jul 2001Dismissed
E.S.I. Corporation Vs Purushothaman
High Court Of Kerala · (2002) ACJ 678 : (2001) 91 FLR 148 : (2001) 2 LLJ 988
Employees State Insurance Act, 1948 — Section 2(8), 51C, 75
High Courts03 Jul 2001
State of Kerala Vs Sudhakaran
High Court Of Kerala · (2002) 1 ALT(Cri) 82 : (2001) CriLJ 3658 : (2001) 3 ILR (Ker) 197
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 340, 340(1), 341, 341(2)Kerala High Court Act, 1958 — Section 5(1)Penal Code, 1860 (IPC) — Section 120B, 307
High Courts03 Jul 2001
Kuttappan Vs C.K. Keshavan and Another
High Court Of Kerala · (2001) 90 FLR 1139 : (2001) 2 LLJ 1136
Workmens Compensation Act, 1923 — Section 2
High Courts03 Jul 2001
Employees'' State Insurance Corporation Vs Purushothaman
High Court Of Kerala · (2002) 3 ACC 414
Employees State Insurance Act, 1948 — Section 2, 51C, 75
High Courts02 Jul 2001Dismissed
Vattaparambil Aboobacker and Others Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 4453 : (2002) 1 RCR(Criminal) 536
Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 458, 459Kerala Gaming Act, 1960 — Section 10, 7, 8
High Courts02 Jul 2001Dismissed
Aboobacker Vs State of Kerala
High Court Of Kerala · (2001) 07 KL CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 458, 459Kerala Gaming Act, 1960 — Section 10, 7, 8
High Courts02 Jul 2001Dismissed
Saphia Vs Director of Public Instruction
High Court Of Kerala · (2001) 3 ILR (Ker) 172
Kerala Education Rules, 1959 — Rule 10, 10(5)
High Courts02 Jul 2001Dismissed
Action Council Vs Benny Abraham
High Court Of Kerala · AIR 2002 Ker 65 : (2001) 2 KLJ 120
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 19(1)Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 12, 12(3), 6
High Courts29 Jun 2001
Madhava Kurup, T.C. and Others Vs T. Madhava Kurup and Others
High Court Of Kerala · (2001) 06 KL CK 0064
High Courts29 Jun 2001Allowed
Mani Vs Chandrasekharan
High Court Of Kerala · (2001) 3 ILR (Ker) 124
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(3), 173(4), 173(5)
High Courts29 Jun 2001
Sree Narayana Educational and Cultural Trust Vs Asst. Labour Officer
High Court Of Kerala · (2001) 91 FLR 284 : (2001) 3 ILR (Ker) 358
Kerala Shops and Commercial Establishment Act, 1960 — Section 2(15), 2(4), 2(8), 29Kerala Shops and Commercial Establishments Rules, 1961 — Rule 14Minimum Wages Act, 1948 — Section 22A
High Courts29 Jun 2001
Sarangadharan Vs Asst. Labour Officer
High Court Of Kerala · (2001) 2 KLJ 529
Factories Act, 1948 — Section 2(4)Kerala Shops and Commercial Establishment Act, 1960 — Section 2(15), 2(8), 29Minimum Wages Act, 1948 — Section 22A
High Courts28 Jun 2001Dismissed
Udey Pyrocable (P) Ltd. Vs F.E.D.O.
High Court Of Kerala · (2002) 1 ILR (Ker) 212
Arbitration Act, 1940 — Section 20, 20(1), 20(1), 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts28 Jun 2001Dismissed
George Joseph Vs Kerala Financial Corporation
High Court Of Kerala · (2001) 06 KL CK 0030
Buildings (Eviction of Unauthorised Occupants) Act, 1968 — Section 2, 3State Financial Corporations Act, 1951 — Section 26, 29, 37, 4, 5
High Courts27 Jun 2001Dismissed
Sadanandan Vs University of Calicut
High Court Of Kerala · (2000) 87 FLR 251
High Courts27 Jun 2001Allowed
George Vs Koshy
High Court Of Kerala · (2001) 3 CivCC 386 : (2001) 2 ILR (Ker) 582
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1963 — Section 15(5)
High Courts27 Jun 2001
Sahadevan Vs Sales Tax Officer
High Court Of Kerala · (2002) 128 STC 391
Kerala General Sales Tax Act, 1963 — Section 23(3), 23(3B), 23(4), 23(5)