High Courts20 Jun 2001
Mammu Vs George Augustus Pappali
High Court Of Kerala · (2001) 2 KLJ 494
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(2)(c), 11(4)(iv), 12
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,843 of 2,716
High Courts19 Jun 2001
Kunhikannan Vs Theruvath Ambu and Others
High Court Of Kerala · (2001) 2 KLJ 149
Kerala Land Reforms Act, 1963 — Section 102, 72, 72F, 72MM, 72MM(3)
High Courts19 Jun 2001Allowed
Ravindran Vs Janardhanan
High Court Of Kerala · AIR 2001 Ker 307 : (2001) 3 CivCC 705 : (2002) 1 RCR(Civil) 401
Civil Procedure Code, 1908 (CPC) — Section 151, 2(2)
High Courts19 Jun 2001Allowed
Mary Michael Vs Taluk Land Board
High Court Of Kerala · (2001) 06 KL CK 0029
Kerala Land Reforms Act, 1963 — Section 85(9A), 85(9A)(5), 85(9A)(7), 85(9A)(9)
High Courts18 Jun 2001Allowed
Joy Thomas Vs State of Kerala
High Court Of Kerala · (2001) 06 KL CK 0051
Constitution of India, 1950 — Article 16, 309, 313Kerala State and Subordinate Services Rules, 1958 — Rule 9A, 9A(1)
High Courts18 Jun 2001Dismissed
Jayaraj Vs State of Kerala
High Court Of Kerala · (2001) 2 ALT(Cri) 193 : (2001) 4 RCR(Criminal) 98
Criminal Procedure Code, 1973 (CrPC) — Section 220(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 41, 42, 43
High Courts18 Jun 2001Dismissed
Joseph Vs The Rent Controller and Others
High Court Of Kerala · (2001) 06 KL CK 0001
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(2), 11(3), 11(4), 11(7)
High Courts15 Jun 2001
Pottekkadu Suresh and Another Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 3791
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397Kerala Abkari Act, 1077 — Section 55Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
High Courts15 Jun 2001
K.V. Produce Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 170 CTR 311 : (2001) 118 TAXMAN 558
Income Tax Act, 1961 — Section 147, 148, 271
High Courts15 Jun 2001
Suresh Vs State of Kerala
High Court Of Kerala · (2001) 3 ILR (Ker) 60
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22Penal Code, 1860 (IPC) — Section 272, 336
High Courts15 Jun 2001Dismissed
Saroja Vs Janardhanan
High Court Of Kerala · (2001) 2 ALT(Cri) 128 : (2001) 3 CivCC 315 : (2001) 2 ILR (Ker) 602 : (2001) 2 KLJ 17 : (2001) 3 RCR(Criminal) 779
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)Hindu Adoptions and Maintenance Act, 1956 — Section 18(1)Hindu Marriage Act, 1955 — Section 25, 25(1), 25(2)
High Courts15 Jun 2001
Jose Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 4902 : (2001) 4 RCR(Criminal) 656
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133(1), 155(2), 156(1), 41(1), 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts15 Jun 2001Allowed
Francis Vs St. Thomas Church
High Court Of Kerala · (2001) 3 ILR (Ker) 64
Constitution of India, 1950 — Article 13(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13(1), 2, 25, 250
High Courts15 Jun 2001
K.V. Produce and Others Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2001) 3 ILR (Ker) 79 : (2001) 252 ITR 17
Income Tax Act, 1961 — Section 147, 148, 271(1)
High Courts15 Jun 2001Dismissed
Parmeswaran Vs Chief Welfare Fund Inspector
High Court Of Kerala · (2001) 06 KL CK 0018
Constitution of India, 1950 — Article 300AKerala Building Tax Act, 1975 — Section 15Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts14 Jun 2001Allowed
Vijayan Vs Guruvayoor Devaswom
High Court Of Kerala · (2001) 2 KLJ 176
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10Kerala Government Servants (Conduct) Rules, 1960 — Rule 62, 63, 65, 76, 77
High Courts14 Jun 2001Dismissed
Gopinathan Vs Ramakrishnan
High Court Of Kerala · (2001) 06 KL CK 0042
Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts14 Jun 2001
Basheer Vs Khadeeja
High Court Of Kerala · (2001) 3 CivCC 86 : (2001) 3 ILR (Ker) 166 : (2001) 2 KLJ 25 : (2002) 3 RCR(Civil) 166
Specific Relief Act, 1963 — Section 20
High Courts14 Jun 2001Allowed
Augustine P.L. Vs Secretary, Labour and Rehabilitation Department
High Court Of Kerala · (2001) 3 ILR (Ker) 1 : (2002) 1 LLJ 51
Industrial Disputes Act, 1947 — Section 12
High Courts14 Jun 2001Allowed
K.V. Soumini Vs State of Kerala
High Court Of Kerala · (2001) 06 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 50