High Courts13 Aug 2002Dismissed
P.I. Abdul Rub Vs Jobby Tharian
High Court Of Kerala · (2003) 2 KLJ 1035 : (2003) 3 KLT 733
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 20
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 20 of 45
High Courts13 Aug 2002Allowed
Ulahannan Vs State of Kerala
High Court Of Kerala · (2002) 08 KL CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 427(1)
High Courts13 Aug 2002Allowed
Ulahannan @ Yohannan Vs State of Kerala
High Court Of Kerala · (2002) 4 RCR(Criminal) 649
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 427(1), 433, 482Penal Code, 1860 (IPC) — Section 302, 307, 323, 326, 34
High Courts12 Aug 2002Dismissed
Vijayalaxmi Vs Thomas
High Court Of Kerala · (2003) 1 BC 360
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 200, 202
High Courts11 Aug 2002Allowed
Abdul Rasheed and Others Vs State
High Court Of Kerala · (2002) 2 KLJ 753
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
High Courts09 Aug 2002Allowed
Narayani Vs Excise Inspector
High Court Of Kerala · (2002) 08 KL CK 0061
Kerala Abkari Act, 1077 — Section 58Legal Examination Rules, 1959 — Rule 3A
High Courts09 Aug 2002Dismissed
Ammarukunhi Amma and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 2003 Ker 33
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 8A
High Courts09 Aug 2002
Kodukulanji Service Co-operative Bank Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 250
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4
High Courts09 Aug 2002Allowed
St. George Orthodox Cathedral Vs Reetha
High Court Of Kerala · (2002) 3 ILR (Ker) 355
Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 69
High Courts09 Aug 2002Allowed
St. George Orthodox Cathedral, The Vicar, St. George Orthodox Cathedral and The Trustee, St. George Orthodox Cathedral Vs M.M. Reetha
High Court Of Kerala · (2002) 2 KLJ 338
Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52, 69
High Courts08 Aug 2002
Karunakaran Pillai Vs The Additional Munsiff and Another
High Court Of Kerala · (2003) 1 KLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 32
High Courts08 Aug 2002Allowed
The Kerala State Electricity Board Vs K.V. Bhaskaran Nair, Parukutty Amma Nair, K.B. Aravindakshan Nair, K.B. Vijayan, K.B. Venugopal, K.B. Ponnamma and K.B. Pankajakshi
High Court Of Kerala · (2004) ACJ 912 : (2002) 3 ILR (Ker) 282 : (2002) 4 RCR(Civil) 437
Electricity Rules, 1956 — Rule 29Fatal Accidents Act, 1855 — Section 1ALimitation Act, 1963 — Article 113, 82
High Courts08 Aug 2002
Nabeesa Vs Ibrahim
High Court Of Kerala · (2002) 3 ILR (Ker) 280 : (2002) 2 KLJ 200 : (2002) 4 RCR(Civil) 443
Civil Procedure Code, 1908 (CPC) — Section 149Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts08 Aug 2002
Karunakaran Pillai Vs The Addl. Munsiff and Another
High Court Of Kerala · (2003) 1 KLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 32
High Courts07 Aug 2002
Madhusoodanan Vs Narcotic Control Bureau
High Court Of Kerala · (2003) 85 ECC 319
Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 29, 42(2)
High Courts07 Aug 2002
The Managing Director, Kerala State Handloom Development Corporation Ltd. Vs P. Nanu, Smt. Kamalam S. Pillai and Biju, rep. by Kamalam S. Pillai
High Court Of Kerala · (2002) 3 ILR (Ker) 270
Penal Code, 1860 (IPC) — Section 120B, 302, 304, 409, 420
High Courts07 Aug 2002Allowed
Gopala Pillai Vs Vasukutty
High Court Of Kerala · (2003) 3 ACC 355 : (2003) 1 ACC 563 : (2003) ACJ 1864 : (2003) 96 FLR 864 : (2003) 2 KLT 121
Workmens Compensation Act, 1923 — Section 2, 2(1), 4
High Courts07 Aug 2002
P. Gopala Pillai Vs N. Vasukutty and Others
High Court Of Kerala · (2003) 1 ACC 171 : (2002) 2 KLJ 698
Employees Compensation Act, 1923 — Section 2, 4
High Courts07 Aug 2002
Madhusoodanan @ Babu Vs Narcotic Control Bureau
High Court Of Kerala · (2003) 85 ECC 319
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 42(2), 50Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2, 22, 24
High Courts07 Aug 2002Allowed
Premier Automibles Ltd. Vs Cochin Labour Union, State of Kerala and K. Shahul Hameed
High Court Of Kerala · (2003) 96 FLR 774 : (2002) 3 LLJ 1138
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10, 17B, 2, 25H, 25LKerala Industrial Disputes Rules, 1957 — Rule 78