High Courts27 May 2002Allowed
Paul Vs Regional Transport Officer
High Court Of Kerala · (2002) CriLJ 4501 : (2002) 2 ILR (Ker) 289
Motor Vehicles Act, 1939 — Section 192A, 86
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 32 of 45
High Courts27 May 2002
Manager, St. Raphael''s High School Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0022
Kerala Education Rules, 1959 — Rule 75
High Courts27 May 2002
Kumar Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0019
Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 28, 31, 38
High Courts27 May 2002Allowed
Thomas Kurian Vs Joseph Kurian
High Court Of Kerala · AIR 2002 Ker 355 : (2002) 3 ILR (Ker) 95 : (2002) 1 KLJ 771
Kerala Municipalities Act, 1960 — Section 271, 272Kerala Municipality (Amendment) Act, 1994 — Section 271, 272
High Courts27 May 2002
Annamma Jose Vs Kerala Financial Corporation
High Court Of Kerala · AIR 2002 Ker 396 : (2003) 1 BC 289 : (2002) 2 KLJ 32
Contract Act, 1872 — Section 29Limitation Act, 1963 — Article 55
High Courts27 May 2002Allowed
Babu Vs Regional Transport Authority
High Court Of Kerala · (2003) 2 KLT 216
Kerala Motor Vehicles Rules, 1989 — Rule 179(2)Motor Vehicles Act, 1988 — Section 80(3), 89
High Courts27 May 2002Dismissed
P.K. Baiju Vs The Joint Regional Transport Officer
High Court Of Kerala · AIR 2003 Ker 26 : (2002) 2 ILR (Ker) 231
Central Motor Vehicles Rules, 1989 — Rule 126, 42Motor Vehicles Act, 1988 — Section 52, 52(1)
High Courts27 May 2002Allowed
Molasseriyil Usha Vs Molasseriyil Kunhimon
High Court Of Kerala · (2003) 2 ALD(Cri) 16 : (2003) CriLJ 291 : (2003) 2 DMC 145 : (2003) 1 RCR(Criminal) 432
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 May 2002Allowed
M.K. Abdul Majeed Vs University of Kerala and Others
High Court Of Kerala · (2002) 2 KLJ 368
Kerala University Act, 1974 — Section 57
High Courts22 May 2002Allowed
Rajan Vs District Collector
High Court Of Kerala · (2002) 05 KL CK 0033
Kerala Building Tax Act, 1975 — Section 15, 7
High Courts17 May 2002
Noushad Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 441, 442, 443Penal Code, 1860 (IPC) — Section 143, 147, 149, 294, 34
High Courts02 May 2002Dismissed
Anty @ Antony Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 427, 433Penal Code, 1860 (IPC) — Section 379, 380, 457
High Courts25 Apr 2002Dismissed
Rejikumar Vs Sukumaran
High Court Of Kerala · (2002) 1 KLJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138Penal Code, 1860 (IPC) — Section 420
High Courts12 Apr 2002Dismissed
D.F.O. Vs Krishnan Nair
High Court Of Kerala · (2002) 1 KLJ 657
Kerala Forest Act, 1961 — Section 61A, 61A(2)
High Courts12 Apr 2002
State of Kerala Vs Palaksha
High Court Of Kerala · (2003) 1 ACC 105 : (2002) 2 ILR (Ker) 620
Motor Vehicles Act, 1939 — Section 80(3)
High Courts12 Apr 2002
Kuriakose Vs P.K.V. Group Industries
High Court Of Kerala · (2002) 111 CompCas 826 : (2005) 6 CompLJ 305 : (2002) 3 ILR (Ker) 25 : (2002) 1 KLJ 630 : (2002) 3 RCR(Civil) 415
Companies Act, 1956 — Section 22, 322
High Courts12 Apr 2002Dismissed
D.F.O. Vs Sunny Joseph
High Court Of Kerala · (2002) 3 ILR (Ker) 28
Kerala Forest Act, 1961 — Section 52, 67C
High Courts12 Apr 2002Dismissed
The Divisional Forest Officer and Another Vs T.K. Krishnan Nair
High Court Of Kerala · (2002) CriLJ 3888 : (2002) 2 ILR (Ker) 453
Kerala Forest Act, 1961 — Section 61A, 61A(2)
High Courts11 Apr 2002
Varkey Jacob Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 175 CTR 536
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 147, 264, 292B
High Courts11 Apr 2002Dismissed
Kiran Roller Flour Mills Vs Assistant Commissioner (Assessment) and Others
High Court Of Kerala · (2002) 128 STC 65
Kerala General Sales Tax Act, 1963 — Section 45A