COURT ARCHIVE

High Court Of Kerala judgments, 2002

896 judgments · page 41 of 45

High Courts14 Feb 2002Dismissed

Mohammed Vs Arif

High Court Of Kerala · (2002) 02 KL CK 0054

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High Courts14 Feb 2002Dismissed

Bose William Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 291

Kerala Education Act, 1958 — Section 10Kerala Education Rules, 1959 — Rule 2(2)

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High Courts13 Feb 2002Dismissed

Cochin Refineries Ltd. Vs State of Kerala and Others

High Court Of Kerala · AIR 2002 Ker 290

Kerala Standards of Weights and Measures (Enforcement) Rules, 1992 — Rule 14, 14(1)Standards of Weights and Measures (Enforcement) Act, 1985 — Section 24Standards of Weights and Measures Act, 1976 — Section 2, 3

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High Courts13 Feb 2002

Gopinathan Vs K.S.R.T.C.

High Court Of Kerala · (2002) 94 FLR 138 : (2002) 1 KLJ 370

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High Courts13 Feb 2002Partly Allowed

Nullikkodan Vs Ayisumma

High Court Of Kerala · (2002) 02 KL CK 0041

Hindu Succession Act, 1956 — Section 5, 7

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High Courts13 Feb 2002Dismissed

Leelambika Thampi Vs Nithyanandan

High Court Of Kerala · (2002) 1 KLJ 420

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8

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High Courts13 Feb 2002

P.K. Shamsudin Vs The Chairperson, RTA and Another

High Court Of Kerala · (2003) 1 ACC 40 : (2002) 2 ILR (Ker) 627

Constitution of India, 1950 — Article 226

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High Courts13 Feb 2002

Kunhum Valappil Thandankandi Nullikkodan and Others Vs Kunhum Valappil Thandankandi Ayisumma and Others

High Court Of Kerala · (2002) 02 KL CK 0005

Hindu Succession Act, 1956 — Section 7Kerala Land Reforms Act, 1963 — Section 125(3)Mappila Marumakkathayam Act, 1939 — Section 14, 8(1), 8(2)

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High Courts12 Feb 2002Allowed

Sinu Sainudheen Vs Sub Inspector of Police

High Court Of Kerala · (2002) CriLJ 3205 : (2002) 3 RCR(Criminal) 63

Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 14, 15

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High Courts12 Feb 2002

Mani and Co. Vs Commissioner of Income Tax

High Court Of Kerala · (2002) 174 CTR 351 : (2002) 123 TAXMAN 508

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High Courts11 Feb 2002

Ravi Vs State

High Court Of Kerala · (2002) 81 ECC 685 : (2002) 1 KLJ 342

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1), 42(2)

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High Courts08 Feb 2002Dismissed

John Vs Chief Justice

High Court Of Kerala · (2002) 2 ILR (Ker) 221

Constitution of India, 1950 — Article 225, 229, 246(3), 329(2)Kerala Essential Services Maintenance Act, 1994 — Section 2(1)

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High Courts07 Feb 2002Dismissed

Vackachan Vs Kurian

High Court Of Kerala · (2002) 1 KLJ 253

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)

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High Courts07 Feb 2002Allowed

Radha Vs Ramachandran

High Court Of Kerala · AIR 2002 Ker 209 : (2002) 1 KLJ 377

Easements Act, 1882 — Section 15

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High Courts07 Feb 2002Dismissed

Sulekha Ibrahim Vs George Thomas

High Court Of Kerala · (2002) 02 KL CK 0030

Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 5(3)Panchayat Raj Act, 1944 — Section 284, 90

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High Courts06 Feb 2002

Trivandrum Club Vs Asstt. Director of Income Tax (Exemption) and Others

High Court Of Kerala · (2002) 256 ITR 61

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 147, 148

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High Courts06 Feb 2002Dismissed

Indian Overseas Bank Vs Industrial Tribunal and Another

High Court Of Kerala · (2002) 94 FLR 996 : (2002) 3 LLJ 984

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts06 Feb 2002

Trivandrum Club Vs Assistant Director of Income Tax (Exemption)

High Court Of Kerala · (2002) 256 ITR 61

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147

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High Courts06 Feb 2002Dismissed

Ahammed Kabeer Vs Azeez

High Court Of Kerala · (2002) 02 KL CK 0050

Representation of the People Act, 1951 — Section 97

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High Courts06 Feb 2002Allowed

Sainudheen Vs Food Inspector

High Court Of Kerala · (2002) 1 ALT(Cri) 368 : (2002) 2 ILR (Ker) 305

Prevention of Food Adulteration Act, 1954 — Section 14, 19, 19(2)

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