High Courts17 Jun 2002Dismissed
Varkey Vs Kerala State Electricity Board
High Court Of Kerala · (2002) 2 KLJ 401
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 29 of 45
High Courts17 Jun 2002Allowed
Mohammed Vs Accommodation Controller
High Court Of Kerala · (2002) 06 KL CK 0027
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2)
High Courts15 Jun 2002
Dr. Gladstone Vs Geetha Gladstone
High Court Of Kerala · (2002) 1 KLJ 788
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 36, 37Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts14 Jun 2002
Joy Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 813 : (2002) 3 RCR(Criminal) 687
Criminal Procedure Code, 1973 (CrPC) — Section 360Probation of Offenders Act, 1958 — Section 3, 4
High Courts13 Jun 2002Allowed
Rajendra Nair Vs State of Kerala
High Court Of Kerala · (2002) 06 KL CK 0059
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 8
High Courts13 Jun 2002Dismissed
Dharmarajan Vs State
High Court Of Kerala · (2002) 2 ALT(Cri) 349 : (2002) CriLJ 3399
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)
High Courts13 Jun 2002Dismissed
Haizaz Pashaw Vs Gulzar Banu
High Court Of Kerala · (2002) 2 ALT(Cri) 322 : (2002) CriLJ 3282 : (2003) 1 DMC 106 : (2002) 3 ILR (Ker) 149 : (2002) 1 KLJ 742
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Jun 2002Dismissed
Kurumber Betta Estate Vs Income Tax Officer and Others
High Court Of Kerala · (2002) 257 ITR 328
Income Tax Act, 1961 — Section 199, 226(3), 244(1A), 244A
High Courts13 Jun 2002
Kurumber Betta Estate Vs ITO and Others
High Court Of Kerala · (2002) 176 CTR 426
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155, 199, 220, 226(3)
High Courts12 Jun 2002
Mini Vs Station House Officer
High Court Of Kerala · (2002) 2 ALT(Cri) 168
Criminal Procedure Code, 1973 (CrPC) — Section 451Nadeetheera Samrakshanavum Manalvaral Niyanthranavum Act, 2001 — Section 23
High Courts12 Jun 2002Allowed
Achutha Pai Damodara Pai Vs V.P. Viswanathan
High Court Of Kerala · (2003) 1 KLJ 110
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts12 Jun 2002Dismissed
Achutha Pai Vs Viswanathan
High Court Of Kerala · (2003) 1 KLJ 110
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts12 Jun 2002Allowed
Santha Vs State of Kerala
High Court Of Kerala · (2002) 3 CivCC 498 : (2002) 1 KLJ 769 : (2002) 4 RCR(Civil) 618
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Land Acquisition Act, 1894 — Section 23
High Courts12 Jun 2002Allowed
Recovery Officer and Assistant Provident Fund Commissioner Vs Kerala Financial Corporation
High Court Of Kerala · (2002) 95 FLR 1024 : (2002) 3 ILR (Ker) 4 : (2002) 3 LLJ 643
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2)State Financial Corporations Act, 1951 — Section 46B
High Courts12 Jun 2002Allowed
Union of India (UOI) Vs Alimohammed
High Court Of Kerala · (2002) 2 ALT(Cri) 274 : (2002) CriLJ 3722 : (2002) 2 ILR (Ker) 563
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts12 Jun 2002Allowed
Sankaran Vs Lakshmikutty
High Court Of Kerala · (2002) 2 KLJ 54
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 34
High Courts12 Jun 2002Allowed
Unni Suresh Vs Varghese
High Court Of Kerala · (2002) 2 KLJ 38
Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 452
High Courts12 Jun 2002Allowed
Kode Industrial Chemicals Vs State of Kerala
High Court Of Kerala · (2004) 134 STC 41
Kerala General Sales Tax Act, 1963 — Section 5(3)Kerala General Sales Tax Rules, 1963 — Rule 28
High Courts11 Jun 2002Dismissed
B. Narayanan Vs A.M. Soudhabi
High Court Of Kerala · (2003) 1 KLJ 50
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(i)