COURT ARCHIVE

High Court Of Kerala judgments, 2002

896 judgments · page 15 of 45

High Courts20 Sept 2002Dismissed

Trivandrum Social Service Society Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 730

Kerala Land Reforms Act, 1963 — Section 81(t), 82(1)(d)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(f), 2(f)(i), 2(f)(ii), 3(2), 3(3)

High Courts20 Sept 2002Dismissed

State of Kerala Vs Thomas Oommen

High Court Of Kerala · (2003) 1 ILR (Ker) 206 : (2003) 1 KLT 7

Kerala State and Subordinate Services Rules, 1958 — Rule 27, 39

High Courts20 Sept 2002Dismissed

Federal Bank Vs Official Liquidator

High Court Of Kerala · (2003) 1 BC 209 : (2003) 113 CompCas 410 : (2003) 1 ILR (Ker) 572

Companies (Court) Rules, 1959 — Rule 179Companies Act, 1956 — Section 446, 529A

High Courts19 Sept 2002Allowed

Jayan Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 472

Constitution of India, 1950 — Article 19, 215, 226Penal Code, 1860 (IPC) — Section 186

High Courts19 Sept 2002Allowed

The Federal Bank Limited Vs K. Sreedharan and Others

High Court Of Kerala · AIR 2003 Ker 199 : (2003) 1 BC 301 : (2003) 115 CompCas 55

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2)

High Courts19 Sept 2002Dismissed

Balan Vs Krishnan

High Court Of Kerala · (2002) 09 KL CK 0087

High Courts19 Sept 2002

Kunjulakshmi Vs Narzan

High Court Of Kerala · AIR 2003 Ker 98 : (2003) 3 RCR(Civil) 37

Succession Act, 1925 — Section 228, 232, 263

High Courts19 Sept 2002

Chonari Sulekha Vs State of Kerala, The Union of India (UOI) and The Superintendent of Central Prison

High Court Of Kerala · (2002) 3 ILR (Ker) 562 : (2003) 1 KLT 374

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 13, 3, 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

High Courts19 Sept 2002

Krishnan Kunjulakshmi Vs Narzan alias Radhakrishnan Nair and Another

High Court Of Kerala · AIR 2003 Ker 98

Succession Act, 1925 — Section 228, 232, 263

High Courts19 Sept 2002Allowed

South Indian Bank Vs Raveendranathan Nair

High Court Of Kerala · (2002) 2 KLJ 534

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9

High Courts19 Sept 2002Allowed

Joy Vs State of Kerala

High Court Of Kerala · (2002) 09 KL CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts19 Sept 2002

Vijayan Vs Vivek

High Court Of Kerala · AIR 2003 Ker 82 : (2002) 3 ILR (Ker) 515

Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28

High Courts19 Sept 2002Allowed

Sivadas Vs Lakshmi

High Court Of Kerala · (2002) 09 KL CK 0047

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts19 Sept 2002Allowed

Mechelciv Engineering Corporation Vs Union of India (UOI)

High Court Of Kerala · (2002) 09 KL CK 0046

High Courts19 Sept 2002Allowed

K.S. Sivadas Vs Lakshmi and K.S. Jayapalan

High Court Of Kerala · (2002) 2 KLJ 646

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts19 Sept 2002Dismissed

Vijayan and Thulasi Devi Vs Vivek

High Court Of Kerala · AIR 2003 Ker 82 : (2002) 3 ILR (Ker) 515

Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Specific Relief Act, 1963 — Section 28, 28(1)

High Courts19 Sept 2002

Aysha Nazreem Vs Government of Kerala

High Court Of Kerala · (2002) 09 KL CK 0014

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 13, 3(1)Constitution of India, 1950 — Article 22(5)

High Courts19 Sept 2002

The Federal Bank Ltd. Vs K. Sreedharan and Others

High Court Of Kerala · AIR 2003 Ker 199 : (2003) 1 BC 301 : (2003) 115 CompCas 55

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 72(2), Order 21 Rule 72(3), Order 21 Rule 72A

High Courts19 Sept 2002Allowed

George Koshy Vs State of Kerala

High Court Of Kerala · (2002) 09 KL CK 0011

Constitution of India, 1950 — Article 21, 215Penal Code, 1860 (IPC) — Section 186

High Courts19 Sept 2002

Federal Bank Ltd. Vs K. Sreedhran

High Court Of Kerala · (2003) 1 KLJ 91

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 72A, Order 21 Rule 72A(2)