High Courts11 Jun 2002Dismissed
Narayanan Vs Soudhabi
High Court Of Kerala · (2003) 1 KLT 289
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 30 of 45
High Courts10 Jun 2002Dismissed
Telwin Augustine Vs K.F.C.
High Court Of Kerala · (2002) 1 KLJ 768
Constitution of India, 1950 — Article 226
High Courts10 Jun 2002Dismissed
P.V. Udayakumar Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 35
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 14
High Courts10 Jun 2002
Airdale Systems Pvt. Ltd. Vs Addl. Sales Tax Officer
High Court Of Kerala · (2002) 06 KL CK 0006
High Courts06 Jun 2002Dismissed
Chengannur Municipality Vs Samuel P. Mathew
High Court Of Kerala · (2002) 1 KLJ 746
Taxation and Finance Rules — Rule 31, 32, 32(2), 39(1)
High Courts06 Jun 2002Dismissed
V.A. Sivaraman Vs Vasu and Another
High Court Of Kerala · (2003) 2 ALD(Cri) 19 : (2003) 3 BC 73 : (2003) CriLJ 929 : (2002) 3 ILR (Ker) 50 : (2003) 2 RCR(Criminal) 445
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jun 2002
Dr. Gladstone Vs Geetha Gladstone and Another
High Court Of Kerala · (2003) 1 DMC 617 : (2002) 3 ILR (Ker) 113 : (2002) 4 RCR(Criminal) 820
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 36, 37Special Marriage Act, 1954 — Section 37
High Courts05 Jun 2002
Gopi Vs Sudarsanan
High Court Of Kerala · (2002) CriLJ 4194 : (2002) 3 ILR (Ker) 221 : (2002) 1 KLJ 783
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jun 2002Dismissed
State of Kerala Vs Hassan
High Court Of Kerala · (2002) 2 ALT(Cri) 133 : (2002) 1 KLJ 779
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts05 Jun 2002
Ram Bahadur Thakur Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 175 CTR 539
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts05 Jun 2002
Manoharan, K.A. and Another Vs P.K. Poulose and Others
High Court Of Kerala · (2002) 06 KL CK 0013
Limitation Act, 1963 — Section 24, 29(2), 3, 4, 6Motor Vehicles Act, 1939 — Section 110A, 110A(2), 110A(3), 166(3), 92AMotor Vehicles Act, 1988 — Section 140, 165(1), 166, 166(3)
High Courts04 Jun 2002
Suo Motu Proceedings under Section 482 Cr.P.C. Vs State of Kerala
High Court Of Kerala · (2002) 06 KL CK 0035
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302
High Courts04 Jun 2002
In Re: State of Kerala
High Court Of Kerala · (2002) 06 KL CK 0002
Constitution of India, 1950 — Article 14, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433, 433(6), 433AKerala Prisons Rules, 1958 — Rule 452BB, 455, 456, 457, 545
High Courts03 Jun 2002Dismissed
Babu Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 329
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 50
High Courts03 Jun 2002
Somasundaran Vs Spl. Tahsidlar, L.A.
High Court Of Kerala · (2002) 3 ILR (Ker) 240 : (2002) 1 KLJ 751
Land Acquisition Act, 1984 — Section 18, 28A, 28A(2), 28A(3)
High Courts31 May 2002
Abdul Majeed, K.V. Vs A. Parumal
High Court Of Kerala · (2002) 2 KLJ 27 : (2002) 3 RCR(Criminal) 707
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 2002
Dharman Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 1586 : (2002) 83 ECC 885 : (2002) 1 KLJ 699 : (2003) 3 RCR(Criminal) 58
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts31 May 2002Dismissed
Janharlal Vs University of Calicut
High Court Of Kerala · (2002) 05 KL CK 0012
Constitution of India, 1950 — Article 226
High Courts30 May 2002Dismissed
S. Suresh Vs The Manager, The Kerala State Financial Enterprises Ltd. and Another
High Court Of Kerala · AIR 2003 Ker 24
Chit Funds Act, 1982 — Section 64Constitution of India, 1950 — Article 226
High Courts30 May 2002Allowed
Sajini Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0025
Constitution of India, 1950 — Article 14, 19(1), 304Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3), 59A