COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,850 of 2,716

High Courts21 Mar 2001Dismissed

Subash Chandra Babu Vs Suresh Kumar

High Court Of Kerala · (2001) CriLJ 3258 : (2001) 2 ILR (Ker) 346

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 91, 92State Financial Corporations Act, 1951 — Section 29

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High Courts21 Mar 2001

Kader Vs State of Kerala

High Court Of Kerala · (2001) CriLJ 4044 : (2001) 2 ILR (Ker) 449

Criminal Procedure Code, 1973 (CrPC) — Section 102, 103, 154, 155, 161Evidence Act, 1872 — Section 145, 157Kerala Police Act, 1960 — Section 41, 41(2), 42, 43, 51

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High Courts21 Mar 2001

Commissioner of Income Tax Vs Upasana Hospital and Nursing Home

High Court Of Kerala · (2001) 168 CTR 350

Income Tax Act, 1961 — Section 154

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High Courts20 Mar 2001Dismissed

Joji Vs Joint Director of Public Instruction

High Court Of Kerala · (2001) 2 ILR (Ker) 85

Constitution of India, 1950 — Article 141Kerala Education Rules, 1959 — Rule 2(3), 6B, 6B(1)

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High Courts20 Mar 2001Dismissed

Uma Andarjanam and Others Vs Neelakandan Namboodiri and Others

High Court Of Kerala · AIR 2001 Ker 314 : (2001) 2 ILR (Ker) 142

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6

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High Courts20 Mar 2001

St. Joseph''s Hospital, Karuvanchal Vs Jimmy P.K. and Others

High Court Of Kerala · AIR 2001 Ker 316

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1Consumer Protection Act, 1986 — Section 13, 30Kerala Consumer Protection Rules, 1998 — Rule 4(8)

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High Courts20 Mar 2001

St. Joseph''s Hospital Vs Jimmy and Others

High Court Of Kerala · (2001) 1 KLJ 901

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 13, 13(4)

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High Courts20 Mar 2001

Antony Scaria and Another Vs State of Kerala and Others

High Court Of Kerala · (2001) 3 RCR(Criminal) 100

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 190(1)Penal Code, 1860 (IPC) — Section 34, 365

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High Courts20 Mar 2001

Dr. P.S. Ramakrishnan Vs State of Kerala and Others

High Court Of Kerala · (2001) 03 KL CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 227Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 5, 7Kerala Civil Services (Vigilance Tribunal) Rules, 1960 — Rule 8(3)

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High Courts19 Mar 2001Dismissed

Pioneer Shopping Complex (P) Ltd. Vs Pioneer Towers Owners Assn.

High Court Of Kerala · (2001) 1 KLJ 703

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5

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High Courts19 Mar 2001

The Pioneer Shopping Complex Vs The Pioneer Towers Owners Associations and Others

High Court Of Kerala · (2001) 1 KLJ 703

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 13, Order 41 Rule 3ALimitation Act, 1963 — Section 5

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High Courts16 Mar 2001

Sasikala Vs Vrindha

High Court Of Kerala · (2001) 2 ILR (Ker) 38

Constitution of India, 1950 — Article 320Kerala Education Rules, 1959 — Rule 1(3), 49, 51A, 52Kerala Panchayat (Spread of Education) Rules, 1964 — Rule 1(3), 2

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High Courts15 Mar 2001Allowed