High Courts19 Sept 2002Allowed
The Federal Bank Limited Vs K. Sreedharan and Others
High Court Of Kerala · AIR 2003 Ker 199 : (2003) 1 BC 301 : (2003) 115 CompCas 55
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,790 of 2,716
High Courts19 Sept 2002
Kunjulakshmi Vs Narzan
High Court Of Kerala · AIR 2003 Ker 98 : (2003) 3 RCR(Civil) 37
Succession Act, 1925 — Section 228, 232, 263
High Courts19 Sept 2002
Chonari Sulekha Vs State of Kerala, The Union of India (UOI) and The Superintendent of Central Prison
High Court Of Kerala · (2002) 3 ILR (Ker) 562 : (2003) 1 KLT 374
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 13, 3, 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
High Courts19 Sept 2002
Krishnan Kunjulakshmi Vs Narzan alias Radhakrishnan Nair and Another
High Court Of Kerala · AIR 2003 Ker 98
Succession Act, 1925 — Section 228, 232, 263
High Courts19 Sept 2002Allowed
South Indian Bank Vs Raveendranathan Nair
High Court Of Kerala · (2002) 2 KLJ 534
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9
High Courts19 Sept 2002Allowed
Joy Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Sept 2002
Vijayan Vs Vivek
High Court Of Kerala · AIR 2003 Ker 82 : (2002) 3 ILR (Ker) 515
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
High Courts19 Sept 2002Allowed
Sivadas Vs Lakshmi
High Court Of Kerala · (2002) 09 KL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Sept 2002Allowed
Mechelciv Engineering Corporation Vs Union of India (UOI)
High Court Of Kerala · (2002) 09 KL CK 0046
High Courts19 Sept 2002Allowed
K.S. Sivadas Vs Lakshmi and K.S. Jayapalan
High Court Of Kerala · (2002) 2 KLJ 646
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Sept 2002Dismissed
Vijayan and Thulasi Devi Vs Vivek
High Court Of Kerala · AIR 2003 Ker 82 : (2002) 3 ILR (Ker) 515
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Specific Relief Act, 1963 — Section 28, 28(1)
High Courts19 Sept 2002
Aysha Nazreem Vs Government of Kerala
High Court Of Kerala · (2002) 09 KL CK 0014
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 13, 3(1)Constitution of India, 1950 — Article 22(5)
High Courts19 Sept 2002
The Federal Bank Ltd. Vs K. Sreedharan and Others
High Court Of Kerala · AIR 2003 Ker 199 : (2003) 1 BC 301 : (2003) 115 CompCas 55
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 72(2), Order 21 Rule 72(3), Order 21 Rule 72A
High Courts19 Sept 2002Allowed
George Koshy Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0011
Constitution of India, 1950 — Article 21, 215Penal Code, 1860 (IPC) — Section 186
High Courts19 Sept 2002
Federal Bank Ltd. Vs K. Sreedhran
High Court Of Kerala · (2003) 1 KLJ 91
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 72A, Order 21 Rule 72A(2)
High Courts18 Sept 2002Allowed
E.V. Mathai and Sons Vs State of Kerala
High Court Of Kerala · (2003) 129 STC 503
Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts18 Sept 2002Dismissed
Dr. R. Renu Chandran, Prathiba Speciality Hospital Vs Superintendent of Police, Sub Inspector of Police and The Hospital Workers Union (CITU)
High Court Of Kerala · (2002) 09 KL CK 0088
High Courts18 Sept 2002
Punnous @ Kurian, Udaya Engineering Works and Others Vs K.O. Devassy and Others
High Court Of Kerala · (2003) 2 ACC 440
High Courts18 Sept 2002Allowed
Mubarak Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0044