High Courts10 Jan 2002Dismissed
Manager, St. George''s High School Vs Joy Paul
High Court Of Kerala · (2002) 1 KLJ 296
Kerala Education Rules, 1959 — Rule 7
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 45 of 45
High Courts10 Jan 2002Dismissed
Ashraf Vs State of Kerala
High Court Of Kerala · (2002) 1 ALT(Cri) 417 : (2002) CriLJ 1456 : (2002) 1 KLJ 94 : (2002) 2 RCR(Criminal) 322
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts10 Jan 2002
Ananthakumari Vs Raghava Kurup
High Court Of Kerala · (2002) 2 ILR (Ker) 24
Kerala Education Act, 1958 — Section 11Kerala Education Rules, 1959 — Rule 1, 1(1), 43B(1), 43B(2)
High Courts10 Jan 2002Dismissed
Baby Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 355
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 301, 302
High Courts09 Jan 2002
Palayan Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 4454 : (2002) 83 ECC 869 : (2002) 2 RCR(Criminal) 857
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42(1), 42(2), 43, 50
High Courts09 Jan 2002Dismissed
Surabhi Employees Trade Union Congress Vs Kerala State Handicrafts Apex Co-operative Society Ltd.
High Court Of Kerala · (2002) 01 KL CK 0028
Constitution of India, 1950 — Article 12
High Courts08 Jan 2002
Jayachandran Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 324
Constitution of India, 1950 — Article 226
High Courts07 Jan 2002Allowed
P.I. Varghese and Sons Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 217
Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts07 Jan 2002Dismissed
Kodungallur Kalluchethu Vyavasaya Thozhilali Sahakarana Sangom Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 01 KL CK 0059
Kerala Toddy Depot Licence Rules, 1965 — Rule 1
High Courts07 Jan 2002
Ernakulam Regional Co-operative Milk Producers Union Ltd. Vs Government of Kerala
High Court Of Kerala · (2002) 01 KL CK 0032
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Jan 2002
Abdul Azeez Vs Kerala State Electricity Board
High Court Of Kerala · AIR 2002 Ker 188
Electricity Act, 1910 — Section 22B
High Courts04 Jan 2002Dismissed
Eliamma Simon Vs Seven Seas Transportation Ltd.
High Court Of Kerala · AIR 2002 Ker 219 : (2002) 1 CivCC 673 : (2002) 1 ILR (Ker) 246
Evidence Act, 1872 — Section 107, 108Limitation Act, 1963 — Article 72, 82
High Courts04 Jan 2002Allowed
Hamsa Haji Vs Rabia Umma
High Court Of Kerala · (2002) 1 ILR (Ker) 438
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23Limitation Act, 1963 — Article 64, 65
High Courts03 Jan 2002
Abraham Vs Joseph
High Court Of Kerala · AIR 2003 Ker 1 : (2002) 2 CivCC 649 : (2002) 2 ILR (Ker) 546 : (2002) 3 RCR(Civil) 497
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1A, 151
High Courts03 Jan 2002Dismissed
Sadasivan Nair Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 94
Cochin University of Science and Technology Act, 1986 — Section 17, 17(1), 17(2)Constitution of India, 1950 — Article 14
High Courts02 Jan 2002Dismissed
Nirmithi Kendra Employees Organisation Vs State of Kerala
High Court Of Kerala · (2002) 3 LLJ 801
Constitution of India, 1950 — Article 226