High Courts17 Jan 2002Allowed
Mohammedkutty Vs Secretary to Government
High Court Of Kerala · (2003) 1 ILR (Ker) 497
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 44 of 45
High Courts17 Jan 2002Dismissed
Union of India (UOI) Vs Central Administrative Tribunal, Ernakulam Bench
High Court Of Kerala · (2002) 01 KL CK 0023
Constitution of India, 1950 — Article 141
High Courts17 Jan 2002Allowed
Govinda Rao Vs Food Inspector
High Court Of Kerala · (2003) CriLJ 1796 : (2002) 1 ILR (Ker) 423 : (2003) 3 RCR(Criminal) 319
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(2), 17, 17(2)
High Courts17 Jan 2002
Periyar Real Estates Vs State of Kerala
High Court Of Kerala · AIR 2002 Ker 248 : (2002) 2 ILR (Ker) 403
Constitution of India, 1950 — Article 254(2)Kerala Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3, 4, 9(2)Kerala Stamp Act, 1959 — Section 31, 31(2), 33, 45B, 45B(1)
High Courts17 Jan 2002Dismissed
Muthakke alias Kalavathi and other Vs Devanna Rai and others
High Court Of Kerala · AIR 2002 Ker 301
High Courts16 Jan 2002Allowed
E.S.I. Corporation Vs Sasi
High Court Of Kerala · (2003) 2 ACC 97 : (2002) ACJ 2097 : (2002) 93 FLR 501 : (2002) 1 ILR (Ker) 443 : (2002) 1 KLJ 190
Employees State Insurance Act, 1948 — Section 2(8), 46(C)
High Courts16 Jan 2002Dismissed
Kumaresan Vs Seshadri
High Court Of Kerala · AIR 2002 Ker 198 : (2002) 2 CivCC 91 : (2002) 4 RCR(Civil) 254
Specific Relief Act, 1963 — Section 16, 28, 28(1)
High Courts15 Jan 2002Dismissed
Sasidharan Vs State of Kerala
High Court Of Kerala · (2001) 88 FLR 835
Kerala Public Services Act, 1968 — Section 2(1)
High Courts15 Jan 2002Allowed
Thrissur District Co-op. Bank Ltd. Vs Delson Davis
High Court Of Kerala · (2002) 01 KL CK 0016
High Courts15 Jan 2002Allowed
Peroorkada Service Co-operative Bank Vs Sheena
High Court Of Kerala · (2002) 95 FLR 1137 : (2002) 3 LLJ 459
Industrial Disputes Act, 1947 — Section 2(OO)
High Courts14 Jan 2002Partly Allowed
Sureshan Vs State of Kerala
High Court Of Kerala · (2003) 1 ACC 62 : (2002) 2 ILR (Ker) 57
Motor Vehicles Act, 1988 — Section 71(3), 74(3)
High Courts14 Jan 2002Allowed
Ajith Kumar Vs Regional Transport Authority
High Court Of Kerala · (2002) 2 ACC 115 : AIR 2002 Ker 178
Motor Vehicles Act, 1988 — Section 71, 71(3)
High Courts14 Jan 2002Dismissed
Abraham Vs Assistant Excise Commissioner
High Court Of Kerala · (2002) 2 ILR (Ker) 6
Kerala Foreign Liquor Rules, 1953 — Rule 14, 24
High Courts14 Jan 2002Dismissed
Thomas Vs Vijayakumari
High Court Of Kerala · (2002) 1 ALT(Cri) 358 : (2003) 1 BC 309 : (2002) CriLJ 3108 : (2002) 2 ILR (Ker) 150 : (2002) 1 KLJ 552 : (2002) 4 RCR(Criminal) 166 : (2002) 3 RCR(Criminal) 350
Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 254(2)
High Courts11 Jan 2002Dismissed
Seven Seas Distillery (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 01 KL CK 0060
Kerala Abkari Act, 1077 — Section 17Kerala Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 10(5), 13(5), 9(17)
High Courts11 Jan 2002Allowed
Katteri Moideen Kutty Haji Vs State of Kerala
High Court Of Kerala · (2002) 01 KL CK 0044
Civil Procedure Code, 1908 (CPC) — Section 154, 154(1), 154(3), 156, 157
High Courts11 Jan 2002Allowed
Raveendran Nadar Vs Kerala Water Authority
High Court Of Kerala · (2002) 94 FLR 263
High Courts11 Jan 2002Dismissed
Satyapalan Vs State of Kerala
High Court Of Kerala · (2002) 1 ALT(Cri) 335 : (2002) 82 ECC 783 : (2002) 2 RCR(Criminal) 510
Criminal Procedure Code, 1973 (CrPC) — Section 391(2)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41
High Courts10 Jan 2002Dismissed
Deputy Commissioner (Law), Commercial Taxes Vs Krishna Plastics
High Court Of Kerala · (2002) 128 STC 39
Kerala General Sales Tax Act, 1963 — Section 19
High Courts10 Jan 2002Dismissed
Baby Vs Addl. Sales Tax Officer
High Court Of Kerala · (2002) 3 ILR (Ker) 352 : (2002) 126 STC 368
Constitution of India, 1950 — Article 14, 19(1), 301, 302, 303(2)Kerala General Sales Tax Act, 1963 — Section 10