High Courts25 Jul 2002Dismissed
K. Kunhaman @ Kunhiraman Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 245
Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 23 of 45
High Courts25 Jul 2002
Abdul Rahiman Musaliar Vs Muhammed Sahib
High Court Of Kerala · AIR 2003 Ker 84 : (2003) 1 RCR(Civil) 537
Waqf Act, 1995 — Section 80, 83, 83(1), 85, 90(3)
High Courts25 Jul 2002Dismissed
G. Subhash, Sredharan Pillai, Madhavanunnithan and Sasidharan Asan Pillai Vs State of Kerala
High Court Of Kerala · (2003) 1 RCR(Criminal) 27
Arms Act, 1959 — Section 25Explosives Act, 1884 — Section 9B(1)Kerala Police Act, 1960 — Section 51
High Courts24 Jul 2002Allowed
Sainaba Vs State of Kerala
High Court Of Kerala · (2003) 86 ECC 617 : (2002) 3 ILR (Ker) 418 : (2003) 1 KLT 236 : (2003) 1 RCR(Criminal) 313
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts24 Jul 2002Allowed
K.V. Joseph Vs R.P.F. Commissioner, EKM
High Court Of Kerala · (2003) 1 KLJ 42
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 7QSick Industrial Companies (Special Provisions) Act, 1985 — Section 4
High Courts24 Jul 2002
Kuttan Nadar Wilson Vs State
High Court Of Kerala · (2003) 1 ALT(Cri) 543 : (2002) 2 KLJ 362
Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts24 Jul 2002Dismissed
Subairkunju Vs Kerala Co-operative Election Commission
High Court Of Kerala · (2002) 07 KL CK 0074
High Courts24 Jul 2002Allowed
Joseph K.V. Vs R.P.F. Commissioner
High Court Of Kerala · (2003) 1 LLJ 981
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q
High Courts24 Jul 2002Dismissed
Aysha Vs Sub Registrar
High Court Of Kerala · (2003) 1 CivCC 116 : (2003) 1 DMC 50 : (2002) 2 KLJ 444 : (2003) 1 RCR(Civil) 104
Registration Act, 1908 — Section 2(10), 57, 57(3)
High Courts23 Jul 2002
Ajesh V. Kumar and Vs Regional Transport Authority and Another
High Court Of Kerala · AIR 2003 Ker 51
Kerala Motor Vehicles Rules, 1989 — Rule 123(1)Motor Vehicles Act, 1988 — Section 72
High Courts23 Jul 2002Allowed
Ajesh V. Kumar Vs The Regional Transport Authority
High Court Of Kerala · (2003) 1 ACC 328
Kerala Motor Vehicles Rules, 1989 — Rule 123(1)
High Courts23 Jul 2002Dismissed
Food Inspector Vs Abdul Rahiman
High Court Of Kerala · (2002) 2 KLJ 833
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1A)
High Courts23 Jul 2002
United India Insurance Co. Ltd. Vs Krishnan
High Court Of Kerala · (2002) 3 ACC 674
Employees Compensation Act, 1923 — Section 4, 4AIncome Tax Act, 1961 — Section 147Motor Vehicles Act, 1988 — Section 147
High Courts22 Jul 2002
Lalsudheer Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2003) 3 ILR (Ker) 113 : (2003) 1 KLT 329
Public Service Commission (Procedure) Rules, 1970 — Rule 14, 18
High Courts22 Jul 2002Allowed
Sreedharan Nair Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0047
High Courts22 Jul 2002
Abraham Sebastian Vs State of Kerala
High Court Of Kerala · (2002) 3 ILR (Ker) 178
High Courts22 Jul 2002Dismissed
Lal Sudheer and Others Vs K.S.R.T.C. and Another
High Court Of Kerala · (2003) 1 KLJ 354
High Courts19 Jul 2002Dismissed
Mohammad Vs Mukundan
High Court Of Kerala · (2002) 07 KL CK 0034
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Jul 2002Dismissed
Thankappan Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0061
Kerala Private Forests (Vesting and Assignment) Amendment Act, 1986 — Section 8B, 8B(1)
High Courts18 Jul 2002Dismissed
Association of Kerala Jews Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0060
Constitution of India, 1950 — Article 14