High Courts28 Mar 2001
St. Mary''s Church and Another Vs Saju and Another
High Court Of Kerala · (2001) 03 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 22, 92, 92(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,849 of 2,716
High Courts27 Mar 2001
Director of Panchayats Vs P.K. Krishnan and Others
High Court Of Kerala · (2001) 1 KLJ 856
Constitution of India, 1950 — Article 226
High Courts27 Mar 2001
Mas Storage Systems (P.) Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 122 STC 552
High Courts27 Mar 2001Dismissed
Abdul Gafoor Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 31
High Courts27 Mar 2001Dismissed
Musthafa V.K. Vs The Distt. Registrar (General) and Another
High Court Of Kerala · (2001) 03 KL CK 0046
High Courts27 Mar 2001
Director of Panchayats Vs Krishnan
High Court Of Kerala · (2001) 2 ILR (Ker) 488
Constitution of India, 1950 — Article 226Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10Kerala Panchayat Raj (Control Over Officers) Rules, 1997 — Rule 7, 8
High Courts26 Mar 2001Dismissed
A.B. Kuttan Vs Smt. Fathima and Others
High Court Of Kerala · AIR 2001 Ker 318
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 13(4), 13(6)
High Courts26 Mar 2001
Kuttan, A.B. Vs Fathima and Others
High Court Of Kerala · (2001) 1 KLJ 737
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 13(6)
High Courts26 Mar 2001Allowed
Ramotty Vs Gangadharan
High Court Of Kerala · AIR 2001 Ker 276 : (2001) 2 ILR (Ker) 146
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 20(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Mar 2001
Vijayakumaran Vs Sankarankutty Ezhuthassan
High Court Of Kerala · (2001) 2 ILR (Ker) 192
Civil Procedure Code, 1908 (CPC) — Section 60Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4, 5, 5(2), 6
High Courts26 Mar 2001Dismissed
Narani Stores Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 357
Constitution of India, 1950 — Article 14, 19, 19(1), 20, 21Kerala General Sales Tax Act, 1963 — Section 23, 23(3)
High Courts26 Mar 2001Allowed
A.B. Kuttan Vs Fathima and Others
High Court Of Kerala · (2001) 1 KLJ 737
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 13(6)
High Courts22 Mar 2001Dismissed
Appukuttan Piilai Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 112
Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts22 Mar 2001
The Commissioner of Income Tax Vs M/s. Upasana Hospital and Nursing Home
High Court Of Kerala · (2001) 03 KL CK 0057
Income Tax Act, 1961 — Section 263
High Courts22 Mar 2001
Kuttan Pillai Vs State of Kerala
High Court Of Kerala · (2002) 92 FLR 387 : (2001) 2 ILR (Ker) 351 : (2001) 2 LLJ 1211
Civil Procedure Code, 1908 (CPC) — Section 60Kerala Service Rules, 1958 — Rule 3
High Courts22 Mar 2001Allowed
Ajitha Vs Mahatma Gandhi University
High Court Of Kerala · (2001) 03 KL CK 0032
All India Services Act, 1951 — Section 3(1)All India Services Rules — Rule 4(2)Constitution of India, 1950 — Article 309
High Courts22 Mar 2001
Kuttan Pillai Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 808
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts21 Mar 2001
M/s. Mas Storage Systems (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 03 KL CK 0077
Kerala General Sales Tax Rules, 1963 — Rule 9
High Courts21 Mar 2001Dismissed
E.S.I. Corporation Vs Ouseph
High Court Of Kerala · (2001) 90 FLR 458 : (2001) 2 ILR (Ker) 349 : (2001) 2 LLJ 562
Employees State Insurance Act, 1948 — Section 2(14)