High Courts05 Jun 2002Dismissed
State of Kerala Vs Hassan
High Court Of Kerala · (2002) 2 ALT(Cri) 133 : (2002) 1 KLJ 779
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,805 of 2,716
High Courts05 Jun 2002
Ram Bahadur Thakur Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 175 CTR 539
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts05 Jun 2002
Manoharan, K.A. and Another Vs P.K. Poulose and Others
High Court Of Kerala · (2002) 06 KL CK 0013
Limitation Act, 1963 — Section 24, 29(2), 3, 4, 6Motor Vehicles Act, 1939 — Section 110A, 110A(2), 110A(3), 166(3), 92AMotor Vehicles Act, 1988 — Section 140, 165(1), 166, 166(3)
High Courts04 Jun 2002
Suo Motu Proceedings under Section 482 Cr.P.C. Vs State of Kerala
High Court Of Kerala · (2002) 06 KL CK 0035
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302
High Courts03 Jun 2002Dismissed
Babu Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 329
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 50
High Courts03 Jun 2002
Somasundaran Vs Spl. Tahsidlar, L.A.
High Court Of Kerala · (2002) 3 ILR (Ker) 240 : (2002) 1 KLJ 751
Land Acquisition Act, 1984 — Section 18, 28A, 28A(2), 28A(3)
High Courts31 May 2002
Abdul Majeed, K.V. Vs A. Parumal
High Court Of Kerala · (2002) 2 KLJ 27 : (2002) 3 RCR(Criminal) 707
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 2002
Dharman Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 1586 : (2002) 83 ECC 885 : (2002) 1 KLJ 699 : (2003) 3 RCR(Criminal) 58
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts31 May 2002Dismissed
Janharlal Vs University of Calicut
High Court Of Kerala · (2002) 05 KL CK 0012
Constitution of India, 1950 — Article 226
High Courts30 May 2002Dismissed
S. Suresh Vs The Manager, The Kerala State Financial Enterprises Ltd. and Another
High Court Of Kerala · AIR 2003 Ker 24
Chit Funds Act, 1982 — Section 64Constitution of India, 1950 — Article 226
High Courts30 May 2002Allowed
Sajini Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0025
Constitution of India, 1950 — Article 14, 19(1), 304Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3), 59A
High Courts30 May 2002Dismissed
Soman Vs Thomas Paul
High Court Of Kerala · (2002) 2 ALT(Cri) 302 : (2003) 2 BC 471 : (2003) 1 ILR (Ker) 214 : (2002) 2 KLJ 415 : (2002) 4 RCR(Criminal) 48 : (2003) 1 RCR(Criminal) 30
Negotiable Instruments Act, 1881 (NI) — Section 136, 138
High Courts30 May 2002Allowed
Selvam Broilers (P) Ltd. Vs Assistant Commissioner (Assmt.) and Others
High Court Of Kerala · (2003) 129 STC 389
Constitution of India, 1950 — Article 14, 19(1), 304Kerala General Sales Tax Act, 1963 — Section 10, 59A
High Courts29 May 2002Allowed
Abdul Razack Vs Anjaneyan
High Court Of Kerala · AIR 2003 Ker 4
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(2)
High Courts29 May 2002Allowed
Kerala Public Service Commission Vs Ashokan
High Court Of Kerala · (2003) 2 ILR (Ker) 184 : (2003) 2 KLT 177
High Courts29 May 2002
Venkiteswaran Vs Augustine
High Court Of Kerala · (2002) 3 ILR (Ker) 589 : (2002) 4 RCR(Criminal) 22
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 141, 142, 143
High Courts29 May 2002Allowed
Kerala Public Service Commn Vs Asokan A.M. and Another
High Court Of Kerala · (2003) 1 KLJ 866
High Courts28 May 2002Allowed
Syed Sirajuddin Vs Intelligence Officer, Squad No. IV, Agricultural Income Tax and Sales Tax and Others
High Court Of Kerala · (2003) 129 STC 151
Kerala General Sales Tax Act, 1963 — Section 30C
High Courts28 May 2002
Gajanana Agencies Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 518
Kerala General Sales Tax Act, 1963 — Section 30C
High Courts28 May 2002
Aboobacker Babu Haji Vs Pathummakutty Umma
High Court Of Kerala · AIR 2002 Ker 313 : (2002) 2 ILR (Ker) 583
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 254Transfer of Property Act, 1882 — Section 60