High Courts27 Jun 2001
Veluswamy Gounder and Another Vs State Bank of India
High Court Of Kerala · AIR 2001 Ker 366 : (2001) 3 ILR (Ker) 227
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,842 of 2,716
High Courts27 Jun 2001
Ravi, T.K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 06 KL CK 0004
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 3
High Courts26 Jun 2001Dismissed
Kizhathadiyoor Service Co-operative Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 06 KL CK 0054
Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 11), 5((2)
High Courts26 Jun 2001Dismissed
Bharat Plywood and Timber Products (P) Ltd. and Others Vs Registrar of Companies and Another
High Court Of Kerala · (2001) CriLJ 3888 : (2001) 3 ILR (Ker) 117
Companies Act, 1956 — Section 58A(4), 58A(6)Companies Rules, 1975 — Rule 10, 11, 3A, 4ACriminal Procedure Code, 1973 (CrPC) — Section 220, 220(1), 221, 221(1), 221(2)
High Courts25 Jun 2001Dismissed
Venugopalan Vs Corporation of Cochin
High Court Of Kerala · (2001) 06 KL CK 0032
Constitution of India, 1950 — Article 226
High Courts25 Jun 2001Allowed
Kesavan Nair Vs Director of Health Services
High Court Of Kerala · (2001) 91 FLR 299 : (2001) 3 ILR (Ker) 432 : (2001) 2 KLJ 214
Constitution of India, 1950 — Article 226Kerala Service Rules, 1958 — Rule 3, 3Penal Code, 1860 (IPC) — Section 120B
High Courts25 Jun 2001Allowed
Ayyappan Pillai Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 578
Constitution of India, 1950 — Article 226
High Courts22 Jun 2001
Mathew Vs Nadukkara Agro Processing Co. Ltd.
High Court Of Kerala · (2002) 108 CompCas 130
Companies Act, 1956 — Section 166
High Courts22 Jun 2001Dismissed
Ranganathan Vs Union of India
High Court Of Kerala · (2001) 91 FLR 548 : (2001) 3 ILR (Ker) 89
Constitution of India, 1950 — Article 226, 227, 32, 323(A), 323(B)Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(2)
High Courts22 Jun 2001Dismissed
Jaira Vs Padmanabha Kamath
High Court Of Kerala · (2001) 3 ILR (Ker) 185 : (2001) 2 KLJ 239
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts22 Jun 2001Dismissed
Thomas Vs Tomy Mathew
High Court Of Kerala · (2001) 3 CivCC 444 : (2001) 3 ILR (Ker) 354
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Evidence Act, 1872 — Section 3
High Courts22 Jun 2001Allowed
Govindan Vs Koovalasseri S.M.K. Trust
High Court Of Kerala · AIR 2002 Ker 47 : (2001) 3 CivCC 263
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 18, Order 11 Rule 4, Order 26 Rule 1
High Courts21 Jun 2001Dismissed
N. Narayani Ammal Vs P. Sanjeev and Another
High Court Of Kerala · AIR 2001 Ker 305 : (2001) 3 CivCC 47 : (2001) 3 ILR (Ker) 114 : (2001) 2 KLJ 294
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 13, 115, 144, 2(2)Contract Act, 1872 — Section 19Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 40, 40(1)
High Courts21 Jun 2001
Sindhu, A.V. Vs Kerala Public Service Commission and Others
High Court Of Kerala · (2001) 06 KL CK 0063
Kerala Education Rules, 1959 — Rule 2
High Courts21 Jun 2001Allowed
Joseph Zacharias Vs Kerala Public Service Commission
High Court Of Kerala · (2001) 06 KL CK 0060
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17(2)
High Courts21 Jun 2001Dismissed
Alibava Vs Returning Officer
High Court Of Kerala · (2001) 3 ILR (Ker) 6 : (2001) 2 KLJ 286
High Courts21 Jun 2001Dismissed
All Kerala Scientific and Surgical Dealers Association and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 2001 Ker 369
Constitution of India, 1950 — Article 19(1)Kerala Poisons Rules, 1996 — Rule 7Posions Act, 1919 — Section 2, 8
High Courts20 Jun 2001
Kerala Ex-Servicemen''s Welfare Society Vs Kozhikode Diesel Power Project
High Court Of Kerala · (2001) 06 KL CK 0062
Constitution of India, 1950 — Article 21Minimum Wages Act, 1948 — Section 25
High Courts20 Jun 2001Dismissed
Gopalakrishnan Vs State of Kerala
High Court Of Kerala · (2003) 1 CivCC 67 : (2002) CriLJ 2490 : (2001) 2 DMC 492 : (2001) 3 ILR (Ker) 182 : (2001) 2 KLJ 211 : (2001) 4 RCR(Criminal) 688
Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(1), 246, 246((4), 311Penal Code, 1860 (IPC) — Section 498A
High Courts20 Jun 2001
Moideen Pillai Vs George Augustus Pappali and Others
High Court Of Kerala · (2001) 2 KLJ 494
Constitution of India, 1950 — Article 22, 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 12