High Courts11 Apr 2001Dismissed
Asian Techs Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 04 KL CK 0017
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,847 of 2,716
High Courts11 Apr 2001Dismissed
Commandant, Defence Security Vs Secretary, N.C.C.G.U.E. Assn.
High Court Of Kerala · (2001) 90 FLR 435 : (2001) 2 ILR (Ker) 381 : (2001) 2 LLJ 1170
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 17
High Courts11 Apr 2001
The Principal, St. Berchman''s College and Another Vs N.J. Thomas and Others
High Court Of Kerala · (2001) 1 KLJ 979
Kerala Service Rules, 1958 — Rule 3
High Courts11 Apr 2001
St. Berchman''s College Vs N.J. Thomas and Others
High Court Of Kerala · (2001) 1 KLJ 979
High Courts11 Apr 2001Dismissed
Karthyayani Vs Preman, Mookami, Shirly, Gopalan, Sunil Kumar, T.A. Mohanan, Manoj Kumar, Simi, Thankappan, Dinesan, Anilkumar, Ammini, Santha, Indiara, Kumari, K.D. Radha, K.D. Leela, K.D. Santha, K.D. Jalaja, K.D. Gopi, K.D. Baburaj, Janaki, Rajesh, Ajesh and Ratheesh
High Court Of Kerala · (2001) 04 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts11 Apr 2001
Dr. G. Haridas Vs State of Kerala and Others
High Court Of Kerala · (2001) 04 KL CK 0002
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(2)
High Courts10 Apr 2001
Babu Sunder Vs Cochin University
High Court Of Kerala · (2001) 04 KL CK 0031
Cochin University Act, 1971 — Section 31(1)Cochin University of Science and Technology Act, 1986 — Section 18, 38(2), 39(1), 39(4), 47Kerala Government Servants (Conduct) Rules, 1960 — Rule 94
High Courts10 Apr 2001Dismissed
Prima Agro Products Ltd. Vs Union of India
High Court Of Kerala · (2001) 2 ILR (Ker) 461
Customs Act, 1962 — Section 12, 12(1), 2(14), 25, 25(1)Customs Tariff Act, 1975 — Section 8, 8A, 8A(1)
High Courts10 Apr 2001
Shajan Vs Biny Mathew
High Court Of Kerala · (2001) 1 KLJ 797
Civil Procedure Code, 1908 (CPC) — Section 15, 18, 19, 20, 21Divorce Act, 1869 — Section 10, 3, 45
High Courts10 Apr 2001Dismissed
Kamalakshi Amma Vs Karthyayani Amma
High Court Of Kerala · (2001) 1 KLJ 866
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 15, 16, 17, 18Kerala Court Fees and Suits Valuation Act, 1959 — Section 11, 6(2)
High Courts09 Apr 2001Dismissed
Uni-San Pharmaceuticals Vs Union of India and Others
High Court Of Kerala · (2001) 1 KLJ 822
Constitution of India, 1950 — Article 19(1)(g), 19(f)Drugs and Cosmetics Act, 1940 — Section 26A, 28(3)
High Courts09 Apr 2001Dismissed
Uni-San Pharmaceuticals Vs Union of India
High Court Of Kerala · AIR 2002 Ker 72
Constitution of India, 1950 — Article 19(1)Drugs and Cosmetics Act, 1940 — Section 26
High Courts09 Apr 2001Dismissed
Varghese Eapen Vs Varghese
High Court Of Kerala · (2001) 1 KLJ 957
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts09 Apr 2001
In Re: Venad Pharmaceuticals and Chemicals Ltd. (In Liquidation)
High Court Of Kerala · (2001) 107 CompCas 516
Companies Act, 1956 — Section 529A
High Courts06 Apr 2001Dismissed
Jacob Varkey Vs Idukki Dist. Co-op. Bank
High Court Of Kerala · (2001) 1 KLJ 886
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151
High Courts06 Apr 2001Dismissed
Abdul Majeed Musliyar Vs Mammed Koya
High Court Of Kerala · AIR 2002 Ker 71
Waqf Act, 1995 — Section 84, 85
High Courts06 Apr 2001
Balagopalan Vs K.P.S.C.
High Court Of Kerala · AIR 2002 Ker 159
Constitution of India, 1950 — Article 226
High Courts06 Apr 2001Dismissed
Nurul Huda Vs Aboobacker
High Court Of Kerala · (2001) 2 ILR (Ker) 369
High Courts06 Apr 2001
Kalpana Lamps and Components Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 458 : (2006) 143 STC 666
Kerala General Sales Tax Rules, 1963 — Rule 9
High Courts06 Apr 2001Dismissed
Jacob Varkey and Another Vs The Idukki District Co-operative Bank Ltd. and Others
High Court Of Kerala · AIR 2001 Ker 408 : (2001) 2 ILR (Ker) 317
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1