High Courts13 Dec 2000Dismissed
Benny Mathew Vs Philomina
High Court Of Kerala · (2002) 1 DMC 541 : (2001) 3 RCR(Civil) 207
Divorce Act, 1869 — Section 19Hindu Marriage Act, 1955 — Section 18(1)(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,861 of 2,716
High Courts12 Dec 2000Allowed
Siddique Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 150
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42
High Courts12 Dec 2000Dismissed
Baiju Vs C.I. of Police and Another
High Court Of Kerala · (2000) 12 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438Juvenile Justice Act, 1986 — Section 18, 18(1), 18(2), 18(3), 19Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts12 Dec 2000Allowed
Joseph Francis Vs Commissioner of Excise and Others
High Court Of Kerala · (2001) 2 KLJ 256
High Courts12 Dec 2000Allowed
Joseph Francis Vs Commissioner of Excise
High Court Of Kerala · (2001) 2 KLJ 256
Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(22)Kerala Foreign Liquor Rules, 1953 — Rule 19
High Courts12 Dec 2000
The Manager Vs K. Rajithakumari and Another
High Court Of Kerala · (2000) 12 KL CK 0003
Kerala Education Rules, 1959 — Rule 3, 3(1), 3A, 4, 4(1)
High Courts11 Dec 2000
Pokken Vs Bhagavati Tea Estates Ltd.
High Court Of Kerala · (2002) 4 LLJ 589
Industrial Disputes Act, 1947 — Section 11A
High Courts11 Dec 2000Dismissed
Baiju Vs Circle Inspector of Police
High Court Of Kerala · (2000) 12 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438Juvenile Justice Act, 1986 — Section 18, 19, 20, 26Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts11 Dec 2000Dismissed
Hyderali Vs State of Kerala
High Court Of Kerala · (2000) 12 KL CK 0036
Kerala Education Rules, 1959 — Rule 48
High Courts11 Dec 2000
Pokkan, C. Vs The Manager, Jessie Estate and Others
High Court Of Kerala · (2002) 4 LLJ 589
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts08 Dec 2000
George Vs Bank of India
High Court Of Kerala · AIR 2001 Ker 107 : (2001) 2 RCR(Civil) 453
Contract Act, 1872 — Section 126Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58, 59
High Courts08 Dec 2000
Omanakuttan Pillai Vs State of Kerala
High Court Of Kerala · (2001) 1 ALT(Cri) 109 : (2001) 1 CivCC 225 : (2002) 108 CompCas 503 : (2001) 1 RCR(Criminal) 814
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Constitution of India, 1950 — Article 21General Clauses Act, 1897 — Section 3
High Courts08 Dec 2000Dismissed
George and Another Vs Bank of India
High Court Of Kerala · (2001) 1 KLJ 320
Contract Act, 1872 — Section 126Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58(a), 58(f), 59
High Courts07 Dec 2000
Commissioner of Gift Tax Vs Smt. V. Chithra
High Court Of Kerala · (2001) 165 CTR 553 : (2001) 1 ILR (Ker) 590
High Courts07 Dec 2000
Saleem Vs State of Kerala
High Court Of Kerala · (2000) 12 KL CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 195, 195(1), 307Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts07 Dec 2000Allowed
Lal Vs Asst. Excise Commissioner
High Court Of Kerala · (2001) 1 KLJ 434
Kerala Abkari Act, 1077 — Section 67, 67B(2), 67C
High Courts07 Dec 2000
Commissioner of Gift-tax Vs V. Chithra
High Court Of Kerala · (2001) 249 ITR 313
High Courts07 Dec 2000Allowed
Khyrunneesa Vs Alavi
High Court Of Kerala · (2001) 1 DMC 682
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts07 Dec 2000Allowed
Madayi Khyrunneesa Vs Kuniyachari Alavi
High Court Of Kerala · (2001) CriLJ 1228 : (2001) 1 ILR (Ker) 558
Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts07 Dec 2000Allowed
Lal Vs Asst. Excise Commr. and Others
High Court Of Kerala · (2001) 1 KLJ 434