High Courts05 Feb 2002Dismissed
Rasiya Vs State of Kerala
High Court Of Kerala · (2003) 1 DMC 87 : (2002) 3 ILR (Ker) 53 : (2002) 4 RCR(Criminal) 36
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 42 of 45
High Courts05 Feb 2002
Aisha Potti Vs The Returning Officer
High Court Of Kerala · AIR 2002 Ker 268 : (2002) 3 ILR (Ker) 152 : (2002) 1 KLJ 577
Civil Procedure Code, 1908 (CPC) — Section 24Panchayat Raj Act, 1994 — Section 88, 88(2)
High Courts05 Feb 2002Allowed
George Vs State Bank of Travancore
High Court Of Kerala · AIR 2002 Ker 214 : (2002) 2 CivCC 401 : (2002) 111 CompCas 385 : (2002) 1 ILR (Ker) 606
Partnership Act, 1932 — Section 32, 32(2), 32(3)
High Courts04 Feb 2002Dismissed
Muhammedkutty Vs Abdulla
High Court Of Kerala · AIR 2002 Ker 227
Negotiable Instruments Act, 1881 (NI) — Section 114, 118
High Courts04 Feb 2002Dismissed
Muhammedkutty Vs Varamangalath Yusuf and others
High Court Of Kerala · AIR 2002 Ker 227 : (2002) 2 CivCC 116
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts01 Feb 2002Allowed
B.M. Chandu Vs Hajarabi
High Court Of Kerala · (2003) 1 KLJ 96
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 23(1)
High Courts01 Feb 2002Allowed
Chandu, B.M. Vs Hajarabi and Others
High Court Of Kerala · (2003) 1 KLJ 96
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 151Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 23(1)
High Courts31 Jan 2002Dismissed
Radhakrishnan Nair Vs State Kerala
High Court Of Kerala · (2002) 1 KLJ 712
Constitution of India, 1950 — Article 226, 227
High Courts31 Jan 2002
All Kerala Chartered Accountants Association Vs Union of India (UOI)
High Court Of Kerala · (2002) 176 CTR 268 : (2002) 1 ILR (Ker) 547 : (2002) 258 ITR 679
Constitution of India, 1950 — Article 14, 19, 19(1), 246, 246(1)
High Courts31 Jan 2002Dismissed
Zodiac Advertisers Vs Union of India (UOI)
High Court Of Kerala · (2003) 185 CTR 361 : (2004) 166 ELT 25 : (2004) 265 ITR 262 : (2006) 2 STR 551
Constitution of India, 1950 — Article 14, 19, 19(1)Finance Act, 1996 — Section 65(16), 65(1A)
High Courts31 Jan 2002Dismissed
Kerala Colour Lab. Association Vs Union of India (UOI)
High Court Of Kerala · (2002) 174 CTR 464 : (2003) 156 ELT 17 : (2002) 1 ILR (Ker) 466 : (2003) 264 ITR 633 : (2006) 2 STR 554 : (2007) 8 STT 353
Constitution of India, 1950 — Article 14, 19, 19(1), 248
High Courts30 Jan 2002Dismissed
Prabhakaran Vs Excise Inspector
High Court Of Kerala · (2002) 2 ILR (Ker) 47
Kerala Abkari Act, 1077 — Section 27, 31, 32, 34, 50
High Courts30 Jan 2002Allowed
State of Kerala Vs Jagadamma
High Court Of Kerala · (2002) 01 KL CK 0031
Limitation Act, 1963 — Article 72, 80, 91
High Courts30 Jan 2002
Bhaskaran Nair Vs Habeeb Mohammed
High Court Of Kerala · AIR 2002 Ker 308 : (2002) 2 CivCC 99 : (2002) 2 ILR (Ker) 40
Specific Relief Act, 1963 — Section 20(2)
High Courts29 Jan 2002Dismissed
K.S. Narayanan Iyer Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 2002 Ker 382 : (2002) 2 ILR (Ker) 315
Constitution of India, 1950 — Article 14, 19, 31A, 31C, 39Industries (Development and Regulation) Act, 1951 — Section 18AAKerala Sick Textile Undertaking (Acquisition and Transfer of Undertakings) Act, 1985 — Section 1, 5
High Courts28 Jan 2002Allowed
Joseph Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 3203 : (2002) 82 ECC 55 : (2002) 1 ILR (Ker) 628 : (2002) 3 RCR(Criminal) 211
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50
High Courts28 Jan 2002Dismissed
Anilkumar Vs State of Kerala
High Court Of Kerala · (2002) 93 FLR 1
Constitution of India, 1950 — Article 226
High Courts25 Jan 2002
St. Paul''s College Vs University Appellate Tribunal
High Court Of Kerala · (2002) 1 ILR (Ker) 615
Constitution of India, 1950 — Article 30(1)Kerala University Act, 1974 — Section 60(7)Mahatma Gandhi University Act, 1985 — Section 63(6), 63(7), 65, 69
High Courts25 Jan 2002Dismissed
Allied Traders Vs The Cochin Oil Merchants Association
High Court Of Kerala · (2002) 01 KL CK 0051
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(8)
High Courts25 Jan 2002Allowed
Sulthan Pillai Vs Municipal Commissioner
High Court Of Kerala · AIR 2002 Ker 230 : (2002) 1 ILR (Ker) 490
Insolvency Act, 1956 — Section 7, 8