High Courts03 Jan 2001Dismissed
Unnikrishna Panicker Vs Bhasi
High Court Of Kerala · (2001) 1 KLJ 179
Kerala Service Rules, 1958 — Rule 31, 70(1), 88Kerala State and Subordinate Services Rules, 1958 — Rule 27, 8
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,859 of 2,716
High Courts03 Jan 2001Allowed
Chanda Chawla Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 383
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i), 3(1)(ii), 7(1), 8(b), 8(f)Constitution of India, 1950 — Article 22(5)
High Courts03 Jan 2001Dismissed
Unnikrishna Panicker Vs Bhasi and Others
High Court Of Kerala · (2001) 1 KLJ 179
High Courts02 Jan 2001Dismissed
Induchudan Vs M.S. Joseph
High Court Of Kerala · (2001) 1 KLJ 286
Constitution of India, 1950 — Article 226, 51AKerala Panchayat Raj Act, 1994 — Section 29
High Courts02 Jan 2001Dismissed
Sankaranarayanan Vs Charumathi
High Court Of Kerala · (2001) 01 KL CK 0046
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Jan 2001Dismissed
Tenet Homes and Resorts Pvt. Ltd. Vs G.C.D.A.
High Court Of Kerala · AIR 2001 Ker 279 : (2001) 3 RCR(Civil) 645
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23
High Courts02 Jan 2001
Reji C. Moncy Vs Lissa K. Jacob
High Court Of Kerala · AIR 2001 Ker 202
Divorce Act, 1869 — Section 22, 7
High Courts02 Jan 2001
Raji C. Money Vs Lissa K. Jacob
High Court Of Kerala · (2001) 1 KLJ 650 : (2002) 2 RCR(Civil) 254
Divorce Act, 1869 — Section 22, 7
High Courts22 Dec 2000
Bar Council of Kerala Vs S.I. of Police
High Court Of Kerala · (2001) 1 KLJ 139
Contempt of Courts Act, 1971 — Section 15, 15(2)
High Courts22 Dec 2000
George Vs Ramachandra Reddiar
High Court Of Kerala · (2001) 1 KLJ 326
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(11), 11(2), 11(3), 20
High Courts22 Dec 2000
Sainuddin Vs Sulaiman
High Court Of Kerala · (2001) 1 KLJ 190
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 20
High Courts22 Dec 2000
Bar Council of Kereala Vs Saju
High Court Of Kerala · (2001) 1 ILR (Ker) 235
Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 8Contempt of Courts Act, 1971 — Section 15
High Courts21 Dec 2000
Uthaman Vs K.S.R.T.C.
High Court Of Kerala · (2001) 89 FLR 423
Constitution of India, 1950 — Article 14, 16, 226Road Transport Corporations Act, 1950 — Section 34
High Courts21 Dec 2000
Sulaikha Beevi Vs Mathew
High Court Of Kerala · AIR 2001 Ker 177 : (2001) 2 RCR(Civil) 61 : (2001) 1 RCR(Rent) 311
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)Kerala Land Reforms Act, 1963 — Section 106, 107Registration Act, 1908 — Section 17, 17(1), 49
High Courts21 Dec 2000
Jortin Antony Vs Sree Padmanabha D. Marthanda Varma
High Court Of Kerala · (2000) 12 KL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 3 Rule 1, Order 3 Rule 2, Order 6 Rule 14, 115Evidence Act, 1872 — Section 60Income Tax Act, 1961 — Section 26A
High Courts21 Dec 2000Dismissed
Anas Abdul Khader Vs Adul Nasar
High Court Of Kerala · (2000) 12 KL CK 0029
Arbitration and Conciliation Act, 1996 — Section 33, 34(3), 43Limitation Act, 1963 — Section 14
High Courts21 Dec 2000
M.E. Abdul Rahiman Vs Deputy Tahsildar, Kerala State Financial Enterprises Limited and Others
High Court Of Kerala · (2001) 107 CompCas 306
Contract Act, 1872 — Section 134
High Courts20 Dec 2000
Commissioner of Income Tax Vs K. Mahim
High Court Of Kerala · (2001) 167 CTR 211
High Courts20 Dec 2000
Commissioner of Income Tax Vs K. Mahim Udma
High Court Of Kerala · (2001) 251 ITR 671
Income Tax Act, 1961 — Section 22, 256
High Courts20 Dec 2000
Dr. K. Aboobacker and Others Vs K.K. Abdulla Haji and Others
High Court Of Kerala · (2001) CriLJ 3179
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397, 397(1)Societies Registration Act, 1860 — Section 19(4)