High Courts05 Apr 2002
Parukutty Vs Sarasamma
High Court Of Kerala · (2002) 1 KLJ 649
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)Kerala Land Reforms Act, 1963 — Section 125(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 34 of 45
High Courts05 Apr 2002
Sobhanakumari Amma Vs Co-operative Tribunal
High Court Of Kerala · (2002) 04 KL CK 0011
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts05 Apr 2002
Abdulla Vs Pathumma
High Court Of Kerala · (2003) 1 ILR (Ker) 529 : (2003) 2 KLT 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Apr 2002Dismissed
Rajan Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 356 : (2003) 1 KLT 965 : (2003) 2 RCR(Criminal) 470
Constitution of India, 1950 — Article 20(1), 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188, 300(6)Penal Code, 1860 (IPC) — Section 420
High Courts04 Apr 2002Dismissed
Pakkiyam Vs Executive Engineer and Others
High Court Of Kerala · (2002) 04 KL CK 0056
Industrial Disputes Act, 1947 — Section 10(1), 33C(2)
High Courts04 Apr 2002Dismissed
Surjith Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 983
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2)
High Courts04 Apr 2002
Malayala Manorama Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 178 CTR 498 : (2002) 2 ILR (Ker) 176 : (2002) 257 ITR 633 : (2003) 131 TAXMAN 572
Income Tax Act, 1961 — Section 80I, 80I(1)
High Courts04 Apr 2002
Karunakara Kurup Vs State of Kerala
High Court Of Kerala · (2002) 04 KL CK 0038
Kerala Headload Workers Act, 1978 — Section 4Kerala Headload Workers Rules, 1981 — Rule 26A, 26A(1)
High Courts04 Apr 2002
Baby Marine (Eastern) Exports Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2003) 184 CTR 151 : (2003) 262 ITR 88
Income Tax Act, 1961 — Section 80HHC, 80HHC(4A), 80HHC(4B)
High Courts04 Apr 2002Dismissed
Surjit Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 983
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 168, 169, 173Essential Supplies (Temporary Powers) Act, 1946 — Section 6Penal Code, 1860 (IPC) — Section 161, 165, 165A, 420
High Courts03 Apr 2002Allowed
Kerala State Co-operative Coir Marketing Federation Vs Sreekumar
High Court Of Kerala · (2002) 2 ILR (Ker) 612 : (2002) 3 LLJ 101
High Courts03 Apr 2002Allowed
Samuel Vs Secretary to Government
High Court Of Kerala · (2002) 04 KL CK 0031
High Courts03 Apr 2002
Haridasan Vs District Collector
High Court Of Kerala · AIR 2002 Ker 333 : (2002) 3 ILR (Ker) 155 : (2002) 1 KLJ 775
Motor Vehicles Taxation Act, 1976 — Section 3(1), 3(3), 5(1)
High Courts03 Apr 2002Allowed
Canara Bank Vs Central Government, Labour Court Ekm.
High Court Of Kerala · (2002) 2 KLJ 233
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320(8)
High Courts02 Apr 2002Dismissed
Mohammedkutty Vs Janaki
High Court Of Kerala · (2002) 2 KLJ 491
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Apr 2002Dismissed
Canara Bank Employees Union Vs Canara Bank
High Court Of Kerala · (2002) 94 FLR 985 : (2002) 2 ILR (Ker) 248
Industrial Disputes Act, 1947 — Section 19(6)
High Courts02 Apr 2002
Kochayippa Vs Suprasidhan
High Court Of Kerala · (2002) 2 ALT(Cri) 251 : (2002) CriLJ 4803 : (2002) 2 ILR (Ker) 631 : (2002) 1 KLJ 513 : (2002) 3 RCR(Criminal) 352
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Apr 2002Allowed
Jerry Joseph Vs Selvaraj
High Court Of Kerala · (2002) 04 KL CK 0027
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Apr 2002Dismissed
Modern Hotel Vs Commissioner of Excise
High Court Of Kerala · (2002) 04 KL CK 0022
Constitution of India, 1950 — Article 47Kerala Foreign Liquor Rules, 1953 — Rule 13A
High Courts02 Apr 2002Allowed
Rajan and Others, etc. Vs Yunuskutty and Others
High Court Of Kerala · (2002) 04 KL CK 0016
Registration Act, 1908 — Section 48Specific Relief Act, 1963 — Section 19, 20Transfer of Property Act, 1882 — Section 52