High Courts17 Jan 2001
Noorudeen Vs Janab, P.O.J. Lebba
High Court Of Kerala · (2001) 1 KLJ 392
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 18
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,857 of 2,716
High Courts17 Jan 2001Allowed
Varghese Vs Varghese
High Court Of Kerala · (2001) 1 CivCC 622 : (2001) 1 KLJ 299 : (2001) 4 RCR(Civil) 153 : (2001) 3 RCR(Criminal) 35
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 395, 397
High Courts17 Jan 2001
Varghese Vs Sasi and Others
High Court Of Kerala · (2001) 1 KLJ 299
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 3, Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1(q)Criminal Procedure Code, 1973 (CrPC) — Section 357, 57Penal Code, 1860 (IPC) — Section 395, 397
High Courts17 Jan 2001Allowed
Vijayamma Vs St. Mary''s U.P.S. and Others
High Court Of Kerala · (2001) 1 KLJ 872
High Courts17 Jan 2001Dismissed
Delta Foundations and Others Vs K.S.C.C. Ltd.
High Court Of Kerala · (2003) 1 KLJ 339
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Contract Act, 1872 — Section 124Limitation Act, 1963 — Section 23, 24
High Courts17 Jan 2001
Noorudeen Vs Lebba and Another
High Court Of Kerala · (2001) 1 KLJ 392
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(i), 18
High Courts17 Jan 2001Allowed
Sebastian Jayaseelan Vs Revathy Enterprises
High Court Of Kerala · (2001) 1 KLJ 429
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(a), Order 17 Rule 3(b), Order 9 Rule 13
High Courts16 Jan 2001
Sara Umma Vs Moideen
High Court Of Kerala · (2001) 01 KL CK 0039
Civil Procedure Code, 1908 (CPC) — Section 105, 105(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 20
High Courts16 Jan 2001Partly Allowed
Kunjoonjamma Daniel Vs Kerala State Electricity Board
High Court Of Kerala · (2003) ACJ 1436 : (2001) 89 FLR 1108 : (2001) 1 ILR (Ker) 576 : (2001) 2 LLJ 778
Workmens Compensation Act, 1923 — Section 12(1), 2
High Courts12 Jan 2001Dismissed
Valsamma Vs Satheesh Kumar
High Court Of Kerala · (2001) 1 ALD(Cri) 763 : (2001) 1 ALT(Cri) 218 : (2001) CriLJ 1574 : (2001) 1 ILR (Ker) 543 : (2001) 2 RCR(Criminal) 49
Criminal Procedure Code, 1973 (CrPC) — Section 278, 311, 313, 540Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jan 2001Dismissed
Kunhambu Vs Geetha
High Court Of Kerala · AIR 2001 Ker 167
Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 72, Order 21 Rule 85Constitution of India, 1950 — Article 254(1)
High Courts12 Jan 2001
Cherutta Kunhambu and Others Vs Kunnathu Yesoda and Another
High Court Of Kerala · (2001) 1 KLJ 335
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90Constitution of India, 1950 — Article 254(1)
High Courts11 Jan 2001
Muhammed Vs Sukumaran
High Court Of Kerala · (2001) 1 KLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 300Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(l)(d)Penal Code, 1860 (IPC) — Section 341, 445, 506(1)
High Courts11 Jan 2001Allowed
Sajeev Raj Vs P.K. Manmadhan Kartha and Another
High Court Of Kerala · (2003) 116 CompCas 53
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 2001Allowed
Raghava Kurup and Another Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 944
High Courts11 Jan 2001Dismissed
Ganapathy Vs State of Kerala
High Court Of Kerala · (2001) 1 ALT(Cri) 227
Criminal Procedure Code, 1973 (CrPC) — Section 133, 397(3), 482
High Courts11 Jan 2001
Abdulla Kunhi Vs Kerala State Civil Supplies Corporation
High Court Of Kerala · AIR 2002 Ker 270
Contract Act, 1872 — Section 74Kerala Revenue Recovery Act, 1968 — Section 2, 5, 7, 71Powers of Attorney Act, 1882 — Section 2, 3
High Courts11 Jan 2001Allowed
Biju Thomas Vs Devaki Amma
High Court Of Kerala · (2001) 1 ALT(Cri) 201 : (2001) CriLJ 790 : (2001) 1 ILR (Ker) 449
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 257, 321, 482, 82Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 2001Allowed
Raghava Kurup Vs State fo Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 591
Kerala Education Rules, 1959 — Rule 1, 43, 43B, 43B(2), 44