High Courts11 Jul 2002Dismissed
Ajithkumar Vs State of Kerala
High Court Of Kerala · (2002) 95 FLR 307 : (2002) 3 ILR (Ker) 606 : (2003) 1 LLJ 473
Industrial Disputes Act, 1947 — Section 36
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,800 of 2,716
High Courts11 Jul 2002Dismissed
Balan Vs State of Kerala
High Court Of Kerala · (2002) 3 ILR (Ker) 438 : (2002) 2 KLJ 196
Foreign Liquor Rules — Rule 13(8)Kerala Abkari Act, 1077 — Section 10, 13
High Courts11 Jul 2002
Joisy Vs Sub Inspector of Police
High Court Of Kerala · (2002) 3 ILR (Ker) 208 : (2002) 4 RCR(Criminal) 297
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)
High Courts11 Jul 2002
Nabeesa Beevi Vs State of Kerala
High Court Of Kerala · (2002) 2 ALT(Cri) 476
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts11 Jul 2002
Vinaya Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0032
Constitution of India, 1950 — Article 226
High Courts11 Jul 2002
Joseph Jose Vs J. Baby and State of Kerala
High Court Of Kerala · (2002) CriLJ 4392 : (2002) 2 KLJ 334
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts11 Jul 2002
State of Kerala Vs The Manager, St. Roch''s H.S.
High Court Of Kerala · (2003) 1 ILR (Ker) 96
Constitution of India, 1950 — Article 21, 41, 45
High Courts10 Jul 2002Allowed
Mathai, K.C. and Another Vs Commissioner of Entrance Examinations and Others
High Court Of Kerala · (2002) 07 KL CK 0104
High Courts10 Jul 2002
C.G. Dassan Vs Ranimol S.
High Court Of Kerala · (2003) 2 ALD(Cri) 27 : (2002) 2 KLJ 111
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jul 2002
Gopinathan Nair Vs Joint Registrar
High Court Of Kerala · (2002) 07 KL CK 0056
High Courts10 Jul 2002
Dassan Vs Ranimol
High Court Of Kerala · (2003) 1 BC 314
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jul 2002Dismissed
Krishnamoorthy Vs The Transport Commissioner
High Court Of Kerala · (2003) 1 ACC 154 : (2002) 2 KLJ 693
Central Motor Vehicles Rules, 1989 — Rule 15, 15(3)Motor Vehicles Act, 1988 — Section 28
High Courts09 Jul 2002Dismissed
Thomas K. Varghese Vs The Family Court and Another
High Court Of Kerala · (2003) 1 DMC 22
Constitution of India, 1950 — Article 226, 227Divorce Act, 1869 — Section 3(3)
High Courts09 Jul 2002
Makkarkunju Vs State of Kerala
High Court Of Kerala · (2003) 2 LLJ 547
Constitution of India, 1950 — Article 19(1)
High Courts09 Jul 2002
Thomas K. Varghese Vs Asha Mary Alexander
High Court Of Kerala · (2003) 1 DMC 22
Divorce Act, 1869 — Section 3(3)
High Courts09 Jul 2002
Pious Vs State of Kerala
High Court Of Kerala · (2002) 2 ALT(Cri) 457 : (2002) 4 RCR(Criminal) 250
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 42(2), 43, 50
High Courts08 Jul 2002
Skipper Steel Ltd. Vs Sales Tax Inspector and Others
High Court Of Kerala · (2003) 130 STC 156
Kerala General Sales Tax Act, 1963 — Section 29Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 3Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4(1), 4(2), 4(2A), 4(5)
High Courts08 Jul 2002
Sasidharan Vs Chief Welfare Fund Inspector
High Court Of Kerala · (2002) 07 KL CK 0082
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 8(1)
High Courts08 Jul 2002Dismissed
Aruchami Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 224
Criminal Procedure Code, 1973 (CrPC) — Section 109
High Courts08 Jul 2002
Napoleon Vs Cherian
High Court Of Kerala · (2002) 3 CivCC 458 : (2002) 3 ILR (Ker) 186 : (2002) 4 RCR(Civil) 720
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)