High Courts14 Jun 2001Allowed
Augustine Vs Menon and Pai
High Court Of Kerala · (2001) 1 KLJ 1001
Industrial Disputes Act, 1947 — Section 12, 22
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,844 of 2,716
High Courts14 Jun 2001
Erikkil Thavatha Basheer Vs Poopurambath Kaithal Khadeeja
High Court Of Kerala · AIR 2001 Ker 346
Specific Relief Act, 1963 — Section 16(C)
High Courts13 Jun 2001Dismissed
UCO Bank Vs Debt Recovery Tribunal, Ernakulam
High Court Of Kerala · (2001) 107 CompCas 533 : (2001) 2 KLJ 208
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31
High Courts13 Jun 2001Dismissed
Siements Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 06 KL CK 0044
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 246, 265, 286(1), 286(2), 366Income Tax Act, 1961 — Section 194
High Courts13 Jun 2001Allowed
Mary Vs A.E.O.
High Court Of Kerala · (2001) 3 ILR (Ker) 428
Kerala Education Rules, 1959 — Rule 2, 51A, 92
High Courts12 Jun 2001Dismissed
St. John''s Jacobite Syrian Church Vs Fr. John
High Court Of Kerala · (2001) 3 ILR (Ker) 163
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Kerala High Court Act, 1958 — Section 3, 5
High Courts12 Jun 2001Dismissed
St.John''s Jacobite Syrian Church and Others Vs Fr.John Moolamattom
High Court Of Kerala · (2001) 1 KLJ 976
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), 104
High Courts12 Jun 2001Dismissed
Sivanandan Vs Divisional Railway Manager (Commercial)
High Court Of Kerala · (2001) 06 KL CK 0005
Constitution of India, 1950 — Article 226
High Courts11 Jun 2001Dismissed
Vidhyadharan Vs Sivadas
High Court Of Kerala · (2001) 06 KL CK 0038
Constitution of India, 1950 — Article 141Kerala Land Reforms Act, 1963 — Section 105A, 125(3), 2(25)
High Courts11 Jun 2001Dismissed
Abdulrahiman Vs Tirur Municipality
High Court Of Kerala · (2001) 06 KL CK 0036
Kerala Stamp Act, 1959 — Article 33, 2(1)Transfer of Property Act, 1882 — Section 105, 107
High Courts11 Jun 2001Allowed
Thankamma Vs Ezhumattur Grama Panchayat
High Court Of Kerala · (2001) 06 KL CK 0023
Kerala Panchayat Raj Act, 1994 — Section 238, 238(1)
High Courts08 Jun 2001Allowed
Vasu and Co. Vs State of Kerala
High Court Of Kerala · (2001) 06 KL CK 0061
Limitation Act, 1963 — Section 5
High Courts08 Jun 2001Dismissed
Vairavan Vs Joint Regional Transport Officer
High Court Of Kerala · AIR 2001 Ker 312 : (2001) 2 ILR (Ker) 568
Kerala Motor Vehicles Taxation Act, 1976 — Section 23, 24, 5, 5(1)Motor Vehicles Taxation Rules, 1975 — Rule 10
High Courts07 Jun 2001
Hayarunnisa and Others Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 968
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(1), 167(2), 173(2), 2Kerala Abkari Act, 1077 — Section 57APenal Code, 1860 (IPC) — Section 302, 307, 34
High Courts07 Jun 2001Dismissed
Muhammed Kunju Vs Lancilad P. Gomez
High Court Of Kerala · (2001) 3 ILR (Ker) 157
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136
High Courts05 Jun 2001Dismissed
Mathevan Gangadharan Vs Vijayan
High Court Of Kerala · (2001) 06 KL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, 11Transfer of Property Act, 1882 — Section 60
High Courts01 Jun 2001Dismissed
Regional Director, E.S.I. Corporation Vs Veeran Kutty A.V.
High Court Of Kerala · (2002) 94 FLR 382 : (2002) 2 LLJ 762
Employees State Insurance Act, 1948 — Section 19, 2(15B), 51, 52A
High Courts01 Jun 2001Allowed
Divisional Railway Manager Vs Money and Another
High Court Of Kerala · (2001) 1 KLJ 972
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 30
High Courts01 Jun 2001Allowed
Divisional Railway Manager Vs Money and Others
High Court Of Kerala · (2002) 1 ACC 329 : (2001) 2 ACC 581 : (2002) ACJ 329 : (2001) 2 ILR (Ker) 514
Employees Compensation Act, 1923 — Section 12, 30