COURT ARCHIVE

High Court Of Kerala judgments, 2002

896 judgments · page 31 of 45

High Courts30 May 2002Dismissed

Soman Vs Thomas Paul

High Court Of Kerala · (2002) 2 ALT(Cri) 302 : (2003) 2 BC 471 : (2003) 1 ILR (Ker) 214 : (2002) 2 KLJ 415 : (2002) 4 RCR(Criminal) 48 : (2003) 1 RCR(Criminal) 30

Negotiable Instruments Act, 1881 (NI) — Section 136, 138

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High Courts30 May 2002Allowed

Selvam Broilers (P) Ltd. Vs Assistant Commissioner (Assmt.) and Others

High Court Of Kerala · (2003) 129 STC 389

Constitution of India, 1950 — Article 14, 19(1), 304Kerala General Sales Tax Act, 1963 — Section 10, 59A

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High Courts29 May 2002Allowed

Abdul Razack Vs Anjaneyan

High Court Of Kerala · AIR 2003 Ker 4

Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(2)

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High Courts29 May 2002Allowed

Kerala Public Service Commission Vs Ashokan

High Court Of Kerala · (2003) 2 ILR (Ker) 184 : (2003) 2 KLT 177

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High Courts29 May 2002

Venkiteswaran Vs Augustine

High Court Of Kerala · (2002) 3 ILR (Ker) 589 : (2002) 4 RCR(Criminal) 22

Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 141, 142, 143

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High Courts29 May 2002Allowed

Kerala Public Service Commn Vs Asokan A.M. and Another

High Court Of Kerala · (2003) 1 KLJ 866

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High Courts28 May 2002Allowed

Syed Sirajuddin Vs Intelligence Officer, Squad No. IV, Agricultural Income Tax and Sales Tax and Others

High Court Of Kerala · (2003) 129 STC 151

Kerala General Sales Tax Act, 1963 — Section 30C

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High Courts28 May 2002

Gajanana Agencies Vs State of Kerala

High Court Of Kerala · (2002) 2 ILR (Ker) 518

Kerala General Sales Tax Act, 1963 — Section 30C

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High Courts28 May 2002

Aboobacker Babu Haji Vs Pathummakutty Umma

High Court Of Kerala · AIR 2002 Ker 313 : (2002) 2 ILR (Ker) 583

Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 254Transfer of Property Act, 1882 — Section 60

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High Courts28 May 2002

Manoharan Vs Poulose

High Court Of Kerala · (2002) 2 AnWR 112 : (2002) 4 RCR(Civil) 29

Limitation Act, 1963 — Section 6Motor Vehicles Act, 1939 — Section 110A(3), 166(3)

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High Courts28 May 2002

P.K. Prathapan Vs Dale and Carrington Investments (P.) Ltd.

High Court Of Kerala · (2002) 111 CompCas 425

Companies Act, 1956 — Section 111, 397Foreign Exchange Regulation Act, 1973 — Section 29(1)

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High Courts28 May 2002Allowed

Thanka Vs Francis

High Court Of Kerala · AIR 2002 Ker 379

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High Courts28 May 2002Allowed

Rajan, P. Vs Union of India (UOI) and Another

High Court Of Kerala · (2002) 05 KL CK 0009

Constitution of India, 1950 — Article 14, 19(1)Kerala Industrial Employees Payment of Gratuity Act, 1970 — Section 4Payment of Gratuity Act, 1972 — Section 14, 4(1), 4(5), 4(6)

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High Courts28 May 2002Dismissed