High Courts25 Jan 2002Allowed
Superintendant of Post Offices Vs Annie Mathew
High Court Of Kerala · (2002) 01 KL CK 0010
Public Accountants Defaults Act, 1850 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 43 of 45
High Courts25 Jan 2002Allowed
Radhakrishnan Vs General Manager, B.S.N.L.
High Court Of Kerala · (2002) 2 ILR (Ker) 241
High Courts24 Jan 2002Dismissed
Institute of Chartered Accountants of India Vs Union of India (UOI) and Another
High Court Of Kerala · (2002) 256 ITR 98
Income Tax Act, 1961 — Section 288Kerala Court Fees and Suits Valuation Act, 1959 — Section 2(1)Stamp Act, 1899 — Section 3
High Courts24 Jan 2002Allowed
Ramesan Vs Dental Council of India
High Court Of Kerala · (2002) 01 KL CK 0052
Dentists Act, 1948 — Section 32, 32(2), 33, 34, 46A
High Courts24 Jan 2002
Philomina Vs Government of Kerala
High Court Of Kerala · (2003) CriLJ 1959 : (2002) 83 ECC 861 : (2002) 1 ILR (Ker) 390
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 22(1), 22(5)Customs Act, 1962 — Section 111, 113
High Courts24 Jan 2002
Institute of Chartered Accountants of India, Kottayam Branch Vs Union of India and Another
High Court Of Kerala · (2002) 174 CTR 250
COMPANIES ACT, 1956 — Section 226Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 131, 288
High Courts23 Jan 2002Dismissed
Vijayan Vs State of Kerala and Others
High Court Of Kerala · (2002) 1 KLJ 261
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 7
High Courts23 Jan 2002Dismissed
Kunhiraman Nair Vs Joint Registrar
High Court Of Kerala · (2002) 2 ILR (Ker) 303
High Courts23 Jan 2002Allowed
Prasanth Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 1942 : (2002) 1 KLJ 312
Kerala Abkari Act, 1077 — Section 55, 8(1), 8(2)
High Courts22 Jan 2002Dismissed
M. Mohamedkutty and etc. Vs State of Kerala and Others
High Court Of Kerala · AIR 2003 Ker 39
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 19Kerala Education Act, 1958 — Section 3, 36
High Courts22 Jan 2002
Gowri Amma Vs District Executive Officer
High Court Of Kerala · (2002) 01 KL CK 0036
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 9(1), 9(4)
High Courts22 Jan 2002Dismissed
Mohamedkutty Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 39
Kerala Education Rules, 1959 — Rule 1, 2
High Courts18 Jan 2002Dismissed
Dr. P. Nalla Thampy Thera Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 572
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12, 12(3), 5, 6, 8
High Courts18 Jan 2002Dismissed
Madhava Rao M. Vs Appellate Authority (Executive Committee), State Bank of Travancore and Others
High Court Of Kerala · (2002) 94 FLR 1210 : (2002) 3 LLJ 975
High Courts18 Jan 2002Dismissed
Nalla Thampy Thera Vs Abdulla
High Court Of Kerala · (2002) 01 KL CK 0053
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5, 6, 8
High Courts18 Jan 2002Dismissed
Parvathi Amma Vs South Indian Bank Ltd.
High Court Of Kerala · (2002) 01 KL CK 0030
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31
High Courts18 Jan 2002Dismissed
State of Kerala Vs Williams
High Court Of Kerala · (2002) CriLJ 1984 : (2002) 82 ECC 727
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 42(2), 43, 43(2), 50
High Courts17 Jan 2002Allowed
Mohammedkutty Vs Registrar of Co-op. Societies and Others
High Court Of Kerala · (2002) 1 KLJ 450
Co-operative Societies Act, 1912 — Section 32Co-operative Societies Rules — Rule 198(6)
High Courts17 Jan 2002Allowed
Chandran K., Peon, Oorakam Service Co-operative Bank Ltd. Vs Secretary, Government Vigilance Department, Government of Kerala and Others
High Court Of Kerala · (2002) 94 FLR 847 : (2002) 3 LLJ 678
High Courts17 Jan 2002Dismissed
Pothanicad Farmers Co-op. Bank Ltd. Vs Joint Registrar
High Court Of Kerala · (2002) 01 KL CK 0049
Constitution of India, 1950 — Article 12, 226