High Courts09 Aug 2002Allowed
Narayani Vs Excise Inspector
High Court Of Kerala · (2002) 08 KL CK 0061
Kerala Abkari Act, 1077 — Section 58Legal Examination Rules, 1959 — Rule 3A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,795 of 2,716
High Courts09 Aug 2002Dismissed
Ammarukunhi Amma and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 2003 Ker 33
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 8A
High Courts09 Aug 2002
Kodukulanji Service Co-operative Bank Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 250
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4
High Courts09 Aug 2002Allowed
St. George Orthodox Cathedral Vs Reetha
High Court Of Kerala · (2002) 3 ILR (Ker) 355
Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 69
High Courts09 Aug 2002Allowed
St. George Orthodox Cathedral, The Vicar, St. George Orthodox Cathedral and The Trustee, St. George Orthodox Cathedral Vs M.M. Reetha
High Court Of Kerala · (2002) 2 KLJ 338
Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52, 69
High Courts08 Aug 2002
Karunakaran Pillai Vs The Additional Munsiff and Another
High Court Of Kerala · (2003) 1 KLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 32
High Courts08 Aug 2002Allowed
The Kerala State Electricity Board Vs K.V. Bhaskaran Nair, Parukutty Amma Nair, K.B. Aravindakshan Nair, K.B. Vijayan, K.B. Venugopal, K.B. Ponnamma and K.B. Pankajakshi
High Court Of Kerala · (2004) ACJ 912 : (2002) 3 ILR (Ker) 282 : (2002) 4 RCR(Civil) 437
Electricity Rules, 1956 — Rule 29Fatal Accidents Act, 1855 — Section 1ALimitation Act, 1963 — Article 113, 82
High Courts08 Aug 2002
Nabeesa Vs Ibrahim
High Court Of Kerala · (2002) 3 ILR (Ker) 280 : (2002) 2 KLJ 200 : (2002) 4 RCR(Civil) 443
Civil Procedure Code, 1908 (CPC) — Section 149Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts08 Aug 2002
Karunakaran Pillai Vs The Addl. Munsiff and Another
High Court Of Kerala · (2003) 1 KLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 32
High Courts07 Aug 2002
Madhusoodanan Vs Narcotic Control Bureau
High Court Of Kerala · (2003) 85 ECC 319
Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 29, 42(2)
High Courts07 Aug 2002
The Managing Director, Kerala State Handloom Development Corporation Ltd. Vs P. Nanu, Smt. Kamalam S. Pillai and Biju, rep. by Kamalam S. Pillai
High Court Of Kerala · (2002) 3 ILR (Ker) 270
Penal Code, 1860 (IPC) — Section 120B, 302, 304, 409, 420
High Courts07 Aug 2002Allowed
Gopala Pillai Vs Vasukutty
High Court Of Kerala · (2003) 3 ACC 355 : (2003) 1 ACC 563 : (2003) ACJ 1864 : (2003) 96 FLR 864 : (2003) 2 KLT 121
Workmens Compensation Act, 1923 — Section 2, 2(1), 4
High Courts07 Aug 2002
P. Gopala Pillai Vs N. Vasukutty and Others
High Court Of Kerala · (2003) 1 ACC 171 : (2002) 2 KLJ 698
Employees Compensation Act, 1923 — Section 2, 4
High Courts07 Aug 2002
Madhusoodanan @ Babu Vs Narcotic Control Bureau
High Court Of Kerala · (2003) 85 ECC 319
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 42(2), 50Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2, 22, 24
High Courts07 Aug 2002Allowed
Premier Automibles Ltd. Vs Cochin Labour Union, State of Kerala and K. Shahul Hameed
High Court Of Kerala · (2003) 96 FLR 774 : (2002) 3 LLJ 1138
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10, 17B, 2, 25H, 25LKerala Industrial Disputes Rules, 1957 — Rule 78
High Courts06 Aug 2002Dismissed
Vinodan Vs Sub Inspector of Police, Nadapuram
High Court Of Kerala · (2003) 1 KLJ 34 : (2003) 1 RCR(Criminal) 559
Criminal Procedure Code, 1973 (CrPC) — Section 167, 204, 309, 309(2), 439Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts06 Aug 2002Dismissed
Vinodan Vs S.I. of Police
High Court Of Kerala · (2002) 3 ILR (Ker) 518 : (2003) 1 KLT 160
Criminal Procedure Code, 1973 (CrPC) — Section 167, 204, 309, 309(1), 309(2)
High Courts05 Aug 2002Dismissed
G. Lilly Vs The Manager, M.V.U.P. Schol and Others
High Court Of Kerala · (2002) 2 KLJ 319
Kerala Education Act, 1958 — Section 10, 11
High Courts05 Aug 2002
Chem Teak Company Vs State of Kerala and Others
High Court Of Kerala · (2003) 131 STC 427
Kerala General Sales Tax Act, 1963 — Section 10, 10(3), 59A
High Courts05 Aug 2002Dismissed
P. Sreemanunni Nair, P. Sreedharan Nair, P. Sreenivasan Nair and P. Radha Vs State of Kerala, Bhavana Nirmana Sahakarana Sangham Ltd. and P. Prabhakaran Nair
High Court Of Kerala · (2002) 3 ILR (Ker) 383
Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 12, 3(1), 6, 9