High Courts29 Aug 2002
Vijayan Pillai Vs R.T.O. Trissur
High Court Of Kerala · (2003) 1 KLT 184
Central Motor Vehicles Rules, 1989 — Rule 152Motor Vehicles Act, 1988 — Section 66(1), 72, 72(2), 72(3), 88
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 19 of 45
High Courts28 Aug 2002
Ernakulam Dt. Wholesale Co-op. Consumer Stores Ltd. Vs Ittimani
High Court Of Kerala · (2003) 1 KLT 268
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts28 Aug 2002Dismissed
Commissioner of Income Tax Vs ABAD Fisheries
High Court Of Kerala · (2002) 258 ITR 641
Income Tax Act, 1961 — Section 143, 143(1), 143(3), 147
High Courts28 Aug 2002
Regional Cancer Centre Vs Gopalan
High Court Of Kerala · AIR 2003 Ker 112 : (2003) 1 ILR (Ker) 531 : (2003) 3 KLT 982
Protection of Human Rights Act, 1993 — Section 36(2)
High Courts27 Aug 2002
N.P Surendran Vs P.K. Safiya Beedi Umma
High Court Of Kerala · (2003) 1 KLJ 307
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1)(h), 11(3), 11(3)(i), 11(4)(i), 11(4)(ii)
High Courts27 Aug 2002Allowed
Greenex Polymers Vs State of Kerala
High Court Of Kerala · (2003) 130 STC 184
Kerala General Sales Tax Act, 1963 — Section 5(3)Kerala General Sales Tax Rules, 1963 — Rule 28
High Courts27 Aug 2002
Tellicherry W. Co-operative Society Vs Safiya Beebi Umma
High Court Of Kerala · (2002) 08 KL CK 0053
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 2(3), 2(6)
High Courts27 Aug 2002
Surendran Vs Safiya Beebi Umma
High Court Of Kerala · (2003) 1 ILR (Ker) 253 : (2003) 1 KLT 451
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 2(6)
High Courts27 Aug 2002
Deputy Commissioner (Law), Commercial Taxes Vs Associated Engineering Corporation (P) Ltd.
High Court Of Kerala · (2003) 129 STC 324
High Courts27 Aug 2002Allowed
Narikunnan and Others Vs P. Babu and Others
High Court Of Kerala · (2002) 08 KL CK 0002
High Courts26 Aug 2002
Sr. Tecla Francis Vs District Collector
High Court Of Kerala · (2002) 08 KL CK 0019
Kerala Plantations Tax Act, 1960 — Section 3(3), 5(4), 6, 9, 9(1)
High Courts14 Aug 2002Allowed
Malathi and Another Vs State of Kerala and Others
High Court Of Kerala · (2003) 3 RCR(Criminal) 25
Criminal Procedure Code, 1973 (CrPC) — Section 132, 133, 134, 135, 136
High Courts14 Aug 2002Dismissed
State of Kerala and Another Vs V.M. Kuriakose and Others
High Court Of Kerala · (2005) 1 ARBLR 133
Arbitration Act, 1940 — Section 17, 39, 39(1)
High Courts14 Aug 2002Dismissed
P. Yousuf Vs Food Inspector, Corporation of Cochin
High Court Of Kerala · (2002) 08 KL CK 0043
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7, 7(1)
High Courts14 Aug 2002Dismissed
Yousuf Vs Food Inspector
High Court Of Kerala · (2002) 08 KL CK 0038
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts14 Aug 2002Dismissed
State of Kerala and Another Vs K.V. Abraham
High Court Of Kerala · (2002) 08 KL CK 0010
Arbitration Act, 1940 — Section 14, 17, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 100, 96Kerala Court Fees and Suits Valuation Act, 1959 — Article 4, 52
High Courts14 Aug 2002Dismissed
Bindhu Vs State of Kerala
High Court Of Kerala · (2003) 96 FLR 410
Apprentices Act, 1961 — Section 22
High Courts13 Aug 2002Allowed
Ajayababu Vs State of Kerala
High Court Of Kerala · (2002) 08 KL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 482, 561ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 59(1)
High Courts13 Aug 2002
K. Gopi Nair and Others Vs K. Ramukutty and Another
High Court Of Kerala · (2003) 115 CompCas 59
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts13 Aug 2002Allowed
Pallimon Ksheera Ulpadhaka Co-operative Society Ltd. Vs Deputy Director, Dairy Development Office
High Court Of Kerala · (2003) 1 ILR (Ker) 65