High Courts24 May 2001Allowed
Mohandas, P. Vs The Secretary to The Government and Others
High Court Of Kerala · AIR 2002 Ker 8
Notaries Act, 1952 — Section 10, 15, 15(2), 15(3), 3Notaries Rules, 1956 — Rule 10, 11, 11(1), 11(12), 11(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,846 of 2,716
High Courts23 May 2001Allowed
P.K. Kurien Menon and Pai and Others Vs R. Rankara Raman and Another
High Court Of Kerala · (2001) 3 CivCC 79 : (2001) 106 CompCas 675 : (2002) CriLJ 478 : (2001) 2 ILR (Ker) 594 : (2001) 2 KLJ 21 : (2001) 4 RCR(Criminal) 150
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts23 May 2001Allowed
Kumari Vs Sankara Raman
High Court Of Kerala · (2001) 2 ALT(Cri) 160
Negotiable Instruments Act, 1881 (NI) — Section 138, 141(1)
High Courts22 May 2001Dismissed
Saraswathy Nair Vs Union of India
High Court Of Kerala · (2001) 05 KL CK 0025
High Courts21 May 2001
Santhamma and Others Vs Rahmath and Another
High Court Of Kerala · (2001) 1 KLJ 963
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 34, 427, 451
High Courts21 May 2001Dismissed
Girija Vs Public Service Commission and Others
High Court Of Kerala · (2001) 2 KLJ 51
High Courts21 May 2001Allowed
Jacob Mathew Vs Gangadharan Nair
High Court Of Kerala · (2001) 2 ALT(Cri) 46 : (2001) 2 ILR (Ker) 550
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 500, 502Press and Registration of Books Act, 1867 — Section 1(1), 5(1), 7
High Courts21 May 2001Dismissed
Muraleedhran Vs State of Kerala
High Court Of Kerala · (2001) 05 KL CK 0011
High Courts21 May 2001Allowed
Jacob Mathew Vs Adangam Purath Kallada Gangadharan Nair and Another
High Court Of Kerala · (2001) CriLJ 3793
Penal Code, 1860 (IPC) — Section 500, 502Press and Registration of Books Act, 1867 — Section 1(1), 5(1), 7
High Courts21 May 2001Allowed
Jacob Mathew Vs Gangadharan Nair and Another
High Court Of Kerala · (2001) 1 KLJ 931
Penal Code, 1860 (IPC) — Section 500, 502
High Courts21 May 2001Allowed
K. Santhamma and Others Vs Rahmath and Another
High Court Of Kerala · (2001) 2 ALT(Cri) 59 : (2001) CriLJ 3409 : (2001) 3 ILR (Ker) 109
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319(1), 319(2)Penal Code, 1860 (IPC) — Section 34, 427, 451
High Courts18 May 2001
C.B.I. Vs Thomas
High Court Of Kerala · (2001) CriLJ 3167 : (2001) 2 ILR (Ker) 547
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173
High Courts18 May 2001
C.B.I. Vs M. Thomas
High Court Of Kerala · (2001) 1 KLJ 928 : (2001) 3 RCR(Criminal) 376
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173
High Courts20 Apr 2001Dismissed
Rajini Vs Sales Tax Inspector
High Court Of Kerala · (2001) 04 KL CK 0021
Constitution of India, 1950 — Article 301Kerala General Sales Tax Act, 1963 — Section 29A(2)Kerala General Sales Tax Rules, 1963 — Rule 34A
High Courts17 Apr 2001
Baby alias Mariamma Paul Vs Devassy and Others
High Court Of Kerala · (2001) 04 KL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 100, 91(2)Evidence Act, 1872 — Section 11, 13, 32(3), 32(7)Limitation Act, 1908 — Article 142, 144, 23
High Courts11 Apr 2001Dismissed
Commandant, Defence Security Vs NCC Group URC Employees Assn.
High Court Of Kerala · (2001) 1 KLJ 910
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 17B
High Courts11 Apr 2001Allowed
Dr. V.N. Rajasekharan Pillai Vs Chancellor, M.G. University and Another
High Court Of Kerala · (2001) 04 KL CK 0037
Mahatma Gandhi University Act, 1985 — Section 16, 7(10), 7(4), 9Transfer of Property Act, 1882 — Section 53A
High Courts11 Apr 2001Dismissed
National Insurance Co. Vs Madhusoodhanan
High Court Of Kerala · (2002) 1 ACC 508 : (2002) ACJ 508 : (2001) 2 ILR (Ker) 470
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1988 — Section 110C(2A, 110D, 147(3), 149(2), 163A
High Courts11 Apr 2001Dismissed
Nalini Vs State of Kerala
High Court Of Kerala · (2001) 04 KL CK 0023
Kerala Education Rules, 1959 — Rule 49, 51, 51A, 52
High Courts11 Apr 2001Dismissed
Sirajudheen Vs Kerala Public Service Commission
High Court Of Kerala · (2001) 04 KL CK 0022
Constitution of India, 1950 — Article 309Kerala State and Subordinate Services Rules, 1958 — Rule 10, 2(16)Motor Vehicles Act, 1988 — Section 213, 213(4), 3