COURT ARCHIVE

High Court Of Kerala judgments, 2002

896 judgments · page 25 of 45

High Courts12 Jul 2002Dismissed

Suja John Vs The Secretary, Education Board, Manager, Corporate Management of Schools of Church Mission Society, The Director of Public Instructions and State of Kerala

High Court Of Kerala · (2002) 07 KL CK 0046

Constitution of India, 1950 — Article 12, 14, 19, 21, 226Kerala Education Act, 1958 — Section 11, 12Kerala Education Rules, 1959 — Rule 7, 9(3)

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High Courts12 Jul 2002Dismissed

Anitha Abraham Vs Jacob Oommen

High Court Of Kerala · (2003) 1 CivCC 473 : (2002) 3 ILR (Ker) 612 : (2003) 1 KLT 417 : (2003) 3 RCR(Civil) 36

Family Courts Act, 1984 — Section 7Guardians and Wards Act, 1890 — Section 9

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High Courts12 Jul 2002Allowed

Abdul Rahim, T.S. Vs State of Kerala and Others

High Court Of Kerala · (2002) 07 KL CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Limitation Act, 1963 — Section 25, 26, 27Motor Vehicles Act, 1988 — Section 51(5)

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High Courts12 Jul 2002

K.M. Ouseph Vs Jobichan, C.N. Vasu, Saju and The New India Assurance Co. Ltd.

High Court Of Kerala · (2002) 07 KL CK 0016

Penal Code, 1860 (IPC) — Section 279, 330, 337

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High Courts12 Jul 2002Allowed

T.S. Abdul Saleem Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 57

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Limitation Act, 1963 — Section 25, 26, 27Motor Vehicles Act, 1988 — Section 51, 51(5)

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High Courts12 Jul 2002Dismissed

Amrith Raj Vs The Spl. Tahsildar (LA)

High Court Of Kerala · (2002) 07 KL CK 0001

Land Acquisition Act, 1894 — Section 23(1)A

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High Courts11 Jul 2002Allowed

Ultra Scientific Animal Healthcare Ltd. Vs The Nedungadi Bank

High Court Of Kerala · (2002) 3 ILR (Ker) 58

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)

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High Courts11 Jul 2002Dismissed

Ajithkumar Vs State of Kerala

High Court Of Kerala · (2002) 95 FLR 307 : (2002) 3 ILR (Ker) 606 : (2003) 1 LLJ 473

Industrial Disputes Act, 1947 — Section 36

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High Courts11 Jul 2002Dismissed

Balan Vs State of Kerala

High Court Of Kerala · (2002) 3 ILR (Ker) 438 : (2002) 2 KLJ 196

Foreign Liquor Rules — Rule 13(8)Kerala Abkari Act, 1077 — Section 10, 13

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High Courts11 Jul 2002

Joisy Vs Sub Inspector of Police

High Court Of Kerala · (2002) 3 ILR (Ker) 208 : (2002) 4 RCR(Criminal) 297

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)

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High Courts11 Jul 2002

Nabeesa Beevi Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 476

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50

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High Courts11 Jul 2002

Vinaya Vs State of Kerala

High Court Of Kerala · (2002) 07 KL CK 0032

Constitution of India, 1950 — Article 226

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High Courts11 Jul 2002

Joseph Jose Vs J. Baby and State of Kerala

High Court Of Kerala · (2002) CriLJ 4392 : (2002) 2 KLJ 334

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts11 Jul 2002

State of Kerala Vs The Manager, St. Roch''s H.S.

High Court Of Kerala · (2003) 1 ILR (Ker) 96

Constitution of India, 1950 — Article 21, 41, 45

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High Courts10 Jul 2002Allowed

Mathai, K.C. and Another Vs Commissioner of Entrance Examinations and Others

High Court Of Kerala · (2002) 07 KL CK 0104

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High Courts10 Jul 2002

C.G. Dassan Vs Ranimol S.

High Court Of Kerala · (2003) 2 ALD(Cri) 27 : (2002) 2 KLJ 111

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Jul 2002

Gopinathan Nair Vs Joint Registrar

High Court Of Kerala · (2002) 07 KL CK 0056

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High Courts10 Jul 2002

Dassan Vs Ranimol

High Court Of Kerala · (2003) 1 BC 314

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Jul 2002Dismissed

Krishnamoorthy Vs The Transport Commissioner

High Court Of Kerala · (2003) 1 ACC 154 : (2002) 2 KLJ 693

Central Motor Vehicles Rules, 1989 — Rule 15, 15(3)Motor Vehicles Act, 1988 — Section 28

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High Courts09 Jul 2002Dismissed

Thomas K. Varghese Vs The Family Court and Another

High Court Of Kerala · (2003) 1 DMC 22

Constitution of India, 1950 — Article 226, 227Divorce Act, 1869 — Section 3(3)

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