High Courts31 May 2001Dismissed
Sulochana Vs High Court of Kerala
High Court Of Kerala · (2001) 05 KL CK 0019
Kerala Judicial Ministerial Subordinate Service Rules, 1958 — Rule 5
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,845 of 2,716
High Courts31 May 2001Allowed
Gopinathan Vs State of Kerala
High Court Of Kerala · AIR 2002 Ker 116
Constitution of India, 1950 — Article 19(1), 300AKerala Education Act, 1958 — Section 14, 14(1), 14(2), 7, 7(6)Kerala Education Rules, 1959 — Rule 24(2)
High Courts30 May 2001
State of Kerala Vs Kuriyan Varghese and Others
High Court Of Kerala · (2001) 05 KL CK 0033
High Courts30 May 2001
State of Kerala Vs Kiriyan Varghese (died) and Others
High Court Of Kerala · (2001) 05 KL CK 0031
Arbitration Act, 1940 — Section 39, 39(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 1, 110, 111, 115Criminal Procedure Code, 1973 (CrPC) — Section 146(1)
High Courts30 May 2001
Ponthinoda Sainabi and Others etc. Vs Vatakkiloda Aboobackerkoya and Others etc.
High Court Of Kerala · AIR 2001 Ker 331
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3Transfer of Property Act, 1882 — Section 122
High Courts30 May 2001
J.C. Augustine Vs Omprakash Nankram
High Court Of Kerala · (2001) 2 KLJ 57
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 May 2001
Augustine Vs Omprakash Nanakram
High Court Of Kerala · (2001) 2 ALT(Cri) 109 : (2001) 3 RCR(Criminal) 764
Constitution of India, 1950 — Article 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 May 2001Dismissed
Chidambaran Pillai R. Vs Deputy General Manager, (Personnel and Administration), State Bank of India
High Court Of Kerala · (2001) 2 LLJ 1599
Constitution of India, 1950 — Article 14
High Courts29 May 2001Dismissed
Balakrishnan Achary Vs District Medical Officer
High Court Of Kerala · (2001) 05 KL CK 0022
Constitution of India, 1950 — Article 14, 16Kerala Service Rules, 1958 — Rule 10, 11
High Courts29 May 2001Dismissed
Chandrasekhara Holla Vs State of Kerala
High Court Of Kerala · (2001) 2 KLJ 138
Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 44, 45
High Courts29 May 2001Dismissed
Annu Thomas Vs Mathew Thomas
High Court Of Kerala · AIR 2001 Ker 387 : (2001) 2 DMC 586 : (2001) 3 ILR (Ker) 497
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 18, 19, 19(4)
High Courts28 May 2001Allowed
Jayakumari Vs Ismail Rawther
High Court Of Kerala · (2001) 3 ILR (Ker) 50
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 115Limitation Act, 1963 — Section 5
High Courts25 May 2001
Philomina, K.T. Vs Babu Varghese and Others
High Court Of Kerala · (2001) 05 KL CK 0032
High Courts25 May 2001
Philomina and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 1
Kerala Education Act, 1958 — Section 10, 11, 36
High Courts25 May 2001Dismissed
Sadanandan Vs Pradeepan
High Court Of Kerala · (2001) 3 ILR (Ker) 73
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Limitation Act, 1963 — Article 137, 11(2), 11(4), 14, 29(2)
High Courts25 May 2001
West Fort Hospital and Others Vs Drugs Inspector and Another
High Court Of Kerala · (2001) 05 KL CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 27, 34Drugs and Cosmetics Rules, 1945 — Rule 4(1), 65(1), 65(3)
High Courts24 May 2001Allowed
Mohandas Vs State of Kerala
High Court Of Kerala · (2002) 2 CivCC 164 : (2002) 4 RCR(Civil) 100
Notaries Act, 1952 — Section 10, 15, 15(2), 3, 4Notaries Rules, 1956 — Rule 10, 10, 11, 11(2), 11(6)
High Courts24 May 2001Dismissed
Jayakumar Vs High Court of Kerala
High Court Of Kerala · (2001) 05 KL CK 0016
Constitution of India, 1950 — Article 16, 16(2), 16(4), 233, 233(2)
High Courts24 May 2001Allowed
F.A.C.T. Engineering Works Vs Kerala Industries
High Court Of Kerala · AIR 2001 Ker 326 : (2001) 2 ILR (Ker) 506
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25Specific Relief Act, 1963 — Section 34, 42