COURT ARCHIVE

High Court Of Kerala judgments, 2002

896 judgments · page 28 of 45

High Courts24 Jun 2002

P.A. Lilly Amma Vs State of Kerala

High Court Of Kerala · (2003) 96 FLR 671

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High Courts21 Jun 2002Allowed

Lawrence Vs State of Kerala

High Court Of Kerala · (2002) CriLJ 3458

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3), 482, 483Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts21 Jun 2002Allowed

Nijamudeen Vs State of Kerala

High Court Of Kerala · (2002) CriLJ 3266

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 402

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High Courts21 Jun 2002Dismissed

Raphy Xavier, P.V. Vs Union of India (UOI) and Others

High Court Of Kerala · (2002) 06 KL CK 0065

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

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High Courts21 Jun 2002

Salahuddin Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 411 : (2002) 4 RCR(Criminal) 419

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 50

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High Courts21 Jun 2002Dismissed

Mattathil Ouseph Ittira Vs State of Kerala and Manuel P.M.

High Court Of Kerala · (2003) 1 BC 294 : (2003) CriLJ 514 : (2002) 2 KLJ 504 : (2003) 1 RCR(Criminal) 20

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Jun 2002Dismissed

Nazir Vs State

High Court Of Kerala · (2002) CriLJ 4742

Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 313Penal Code, 1860 (IPC) — Section 34, 378, 380, 411, 457

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High Courts20 Jun 2002Allowed

Vadakkencherry Panchayat Vs Abdul Jabbar

High Court Of Kerala · (2002) 06 KL CK 0050

Kerala Panchayat (Acquisition and Transfer of Immovable Properties) Rules, 1963 — Rule 6

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High Courts20 Jun 2002Dismissed

Shibu S. Nair and Others Vs Commissioner of Income Tax and Others

High Court Of Kerala · (2003) 182 CTR 120 : (2003) 260 ITR 586 : (2002) 2 KLJ 113 : (2004) 134 TAXMAN 547

Income Tax Act, 1961 — Section 226(2), 226(3)

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High Courts20 Jun 2002Allowed

Nadesan Vs Dinesan

High Court Of Kerala · AIR 2003 Ker 7 : (2002) 3 ILR (Ker) 201

Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 69

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High Courts20 Jun 2002Allowed

Executive Officer Vs Abdul Jabbar

High Court Of Kerala · (2002) 2 KLJ 159

Kerala Panchayat (Acquisition and Transfer of Immovable Properties) Rules, 1963 — Rule 6

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High Courts19 Jun 2002Dismissed

Krishnan Kakkanath Vs Ravi and Another

High Court Of Kerala · (2002) CriLJ 4056 : (2002) 3 ILR (Ker) 215

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 321

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High Courts19 Jun 2002Dismissed

State of Kerala Vs Joseph

High Court Of Kerala · (2002) 06 KL CK 0054

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(3), 8

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High Courts19 Jun 2002Allowed

Dharmambal Vs Lakshmi Ammal

High Court Of Kerala · (2002) 2 KLJ 5

Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4, 4(2)

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High Courts19 Jun 2002

Narayanikutty Amma Vs Registrar of Co-operative Societies

High Court Of Kerala · (2002) 2 ILR (Ker) 543

Agricultural Debtors (Temporary Relief) Act, 2001 — Section 2, 5

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High Courts19 Jun 2002

Cochin Cadalas (P) Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2002) 125 TAXMAN 47

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High Courts18 Jun 2002Dismissed

National Insurance Company Ltd. Vs Nimmy and Others

High Court Of Kerala · (2003) 1 AnWR 34 : (2003) 97 FLR 304 : (2002) 2 ILR (Ker) 610 : (2002) 1 KLJ 811 : (2002) 3 LLJ 375 : (2002) 3 RCR(Civil) 658

Motor Vehicles Act, 1988 — Section 147(1)

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High Courts18 Jun 2002

Purushan Vs State of Kerala

High Court Of Kerala · (2002) CriLJ 3523

Kerala Abkari Act, 1077 — Section 55, 58

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High Courts18 Jun 2002

Narikodan Purushan Vs State of Kerala

High Court Of Kerala · (2002) 06 KL CK 0010

Kerala Abkari Act, 1077 — Section 55, 58

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High Courts18 Jun 2002Allowed

Sam Swaminathakumar Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 352

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 27, 36, 36A

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