High Courts11 Mar 2002Allowed
Rajappan, M.M. Vs Idukki District Co-operative Bank Ltd. and Others
High Court Of Kerala · (2002) 03 KL CK 0058
General Clauses Act, 1897 — Section 6
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 38 of 45
High Courts11 Mar 2002Dismissed
Jose Ellickal Vs Government of Kerala
High Court Of Kerala · (2002) 03 KL CK 0052
Constitution of India, 1950 — Article 226Foreign Liquor Rules, 1953 — Rule 13
High Courts11 Mar 2002Allowed
M.P. Leela, Headmistress, Govt. U.P. School, C.P. Jacob, P.D. Teacher, Govt. U.P. School and K.V. Achamma, P.D. Teacher, Govt. U.P. School Vs State of Kerala
High Court Of Kerala · (2002) 03 KL CK 0017
High Courts08 Mar 2002
Commissioner of Income Tax Vs Siva Traders
High Court Of Kerala · (2002) 175 CTR 285 : (2002) 255 ITR 77
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts07 Mar 2002
Katherine Vs Secretary to Government
High Court Of Kerala · (2002) 03 KL CK 0042
High Courts07 Mar 2002Dismissed
Puthukkattil Parangodan Vs Puthukkattil Parameswaran
High Court Of Kerala · AIR 2002 Ker 221 : (2002) 2 ILR (Ker) 280
Specific Relief Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 108
High Courts07 Mar 2002
Sarojini Amma Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 416
Kerala State and Subordinate Services Rules, 1958 — Rule 13B, 4
High Courts07 Mar 2002Allowed
Mathew and Others Vs Shamsudhin and Others
High Court Of Kerala · (2002) 1 KLJ 530
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(4)(ii), 20
High Courts06 Mar 2002
Pioneer Industries Vs Additional Sales Tax Officer-I and Others
High Court Of Kerala · (2003) 129 STC 84
Kerala General Sales Tax Act, 1963 — Section 23(3), 36, 5C, 7(7A)
High Courts02 Mar 2002
State of Kerala and Another Vs C.K. Saseendran
High Court Of Kerala · (2002) 03 KL CK 0068
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10, 10(1), 10(2)
High Courts01 Mar 2002Dismissed
Chappati Narayanan Vs V.V. Koran and Others
High Court Of Kerala · (2002) 03 KL CK 0066
Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1939 — Section 110(3), 110A(3)Motor Vehicles Act, 1988 — Section 16(3), 166, 166(3)
High Courts01 Mar 2002
Prabhu, L.K. Vs State of Kerala and Others
High Court Of Kerala · (2002) 03 KL CK 0065
Constitution of India, 1950 — Article 14, 174(2), 191, 191(1), 226Income Tax Act, 1922 — Section 16(3)Penal Code, 1860 (IPC) — Section 120B, 409
High Courts01 Mar 2002Dismissed
Raveendran Nair Vs R. Balakrishna Pillai
High Court Of Kerala · (2002) 03 KL CK 0036
Constitution of India, 1950 — Article 14Representation of the People Act, 1951 — Section 7, 8(4)
High Courts01 Mar 2002Dismissed
Annakutty Vs State of Kerala
High Court Of Kerala · (2002) 03 KL CK 0030
Kerala State and Subordinate Services Rules, 1958 — Rule 28(4)
High Courts01 Mar 2002Dismissed
Narayanan Vs Koran and Others
High Court Of Kerala · (2002) 1 KLJ 396
Motor Vehicles Act, 1988 — Section 110(3), 16(3), 166, 166(3)
High Courts01 Mar 2002
Kochappi and Others Vs Pareed
High Court Of Kerala · (2002) 03 KL CK 0006
Specific Relief Act, 1963 — Section 10, 2, 20
High Courts28 Feb 2002
Vinodkumar Puthaleth Vs Registrar of Co-operative Societies
High Court Of Kerala · (2002) 2 ILR (Ker) 297 : (2002) 1 KLJ 414
Advocates Act, 1961 — Section 49(1)
High Courts28 Feb 2002
Vasudevan Nedungadi Vs Santha Kovilamma
High Court Of Kerala · (2002) 2 ILR (Ker) 430
Civil Procedure Code, 1908 (CPC) — Section 98(2)Succession Act, 1925 — Section 131
High Courts28 Feb 2002
Parameswaran Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 80
Constitution of India, 1950 — Article 226