High Courts28 Nov 2000
Jayarama Bhat Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 534
Kerala Education Rules, 1959 — Rule 51A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,863 of 2,716
High Courts27 Nov 2000Allowed
Madhusoodanan Nair Vs Kochunni
High Court Of Kerala · (2000) 11 KL CK 0053
Transfer of Property Act, 1882 — Section 58
High Courts27 Nov 2000
Raghavan Vs Sreedhara Panicker
High Court Of Kerala · AIR 2001 Ker 203 : (2001) 1 ILR (Ker) 618
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 20, 21Transfer of Property Act, 1882 — Section 108
High Courts27 Nov 2000
Varghese and Others Vs Shameema
High Court Of Kerala · (2001) 1 KLJ 135
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 115
High Courts24 Nov 2000
Meeran Rawther Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 37
Constitution of India, 1950 — Article 226
High Courts24 Nov 2000
Moni Senan Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 114 TAXMAN 440
Income Tax Act, 1961 — Section 220, 222, 276
High Courts24 Nov 2000
Vijayamma Vs State of Kerala and Others
High Court Of Kerala · (2000) 2 KLJ 1003 : (2001) 2 RCR(Civil) 94
Civil Procedure Code, 1908 (CPC) — Section 114, 151, 152
High Courts24 Nov 2000Dismissed
Vijayamma Vs State of Kerala
High Court Of Kerala · (2001) 1 ILR (Ker) 71
Civil Procedure Code, 1908 (CPC) — Section 114, 151, 152
High Courts24 Nov 2000Dismissed
Attukal Bhagavathy Temple Trust Vs Corporation of Thiruvananthapuram
High Court Of Kerala · (2001) 1 ILR (Ker) 379 : (2001) 1 KLJ 98
Kerala Municipalities Act, 1960 — Section 101, 101(1)Kerala Municipalities Act, 1994 — Section 235, 235(1), 323, 486
High Courts24 Nov 2000
Universal Trades Corporation Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2001) 249 ITR 291
Income Tax Act, 1961 — Section 119(2), 234B, 234C
High Courts24 Nov 2000
Annakutty Robert Vs State of Kerala
High Court Of Kerala · AIR 2001 Ker 220
Constitution of India, 1950 — Article 14, 19, 21, 30, 37Kerala Education Act, 1958 — Section 3, 4Kerala Education Rules, 1959 — Rule 1, 2 , 3, 4, 5
High Courts24 Nov 2000
Moni Senan Vs Commissioner of Income Tax and Others
High Court Of Kerala · (2001) 165 CTR 585 : (2001) 248 ITR 452
Income Tax Act, 1961 — Section 220(2), 222, 276Income Tax Rules, 1962 — Rule 117B, 2, 3, 38, 4
High Courts24 Nov 2000
Sosamma Yohannan and Others Vs Elias and Another
High Court Of Kerala · (2001) 1 KLJ 235
High Courts23 Nov 2000
Sethu and Others Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 841
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 321, 437Penal Code, 1860 (IPC) — Section 326, 420, 437
High Courts23 Nov 2000Dismissed
Sukumari Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 841 : (2001) 1 RCR(Criminal) 733
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 41A, 437Kerala Abkari Act, 1077 — Section 14, 3, 41A, 55Penal Code, 1860 (IPC) — Section 326, 420
High Courts22 Nov 2000Allowed
P.T. Joseph Vs Kanakam
High Court Of Kerala · (2003) 1 KLJ 177
Limitation Act, 1963 — Article 125
High Courts22 Nov 2000Dismissed
Pulikkal Abdurahiman Vs Paruvingal Nassera
High Court Of Kerala · (2001) 1 DMC 378
Dissolution of Muslim Marriages Act, 1939 — Section 2, 4Penal Code, 1860 (IPC) — Section 498(A)
High Courts22 Nov 2000
Ram Bahadur Thakur Pvt. Ltd. Vs State of Kerala and Another
High Court Of Kerala · AIR 2001 Ker 89 : (2001) 1 ILR (Ker) 9 : (2001) 3 RCR(Civil) 4
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(2), 3, 8
High Courts22 Nov 2000Dismissed
Abdurahiman Vs Nassera
High Court Of Kerala · (2001) 1 CivCC 263 : (2001) 1 DMC 378 : (2001) 2 RCR(Civil) 66
Dissolution of Muslim Marriages Act, 1939 — Section 2Muslim Marriage Act, 1939 — Section 4Penal Code, 1860 (IPC) — Section 498(A)
High Courts22 Nov 2000Dismissed
Sreeja Vs Chief Postmaster General
High Court Of Kerala · (2001) 1 ILR (Ker) 375