High Courts28 May 2002
Manoharan Vs Poulose
High Court Of Kerala · (2002) 2 AnWR 112 : (2002) 4 RCR(Civil) 29
Limitation Act, 1963 — Section 6Motor Vehicles Act, 1939 — Section 110A(3), 166(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,806 of 2,716
High Courts28 May 2002
P.K. Prathapan Vs Dale and Carrington Investments (P.) Ltd.
High Court Of Kerala · (2002) 111 CompCas 425
Companies Act, 1956 — Section 111, 397Foreign Exchange Regulation Act, 1973 — Section 29(1)
High Courts28 May 2002Allowed
Rajan, P. Vs Union of India (UOI) and Another
High Court Of Kerala · (2002) 05 KL CK 0009
Constitution of India, 1950 — Article 14, 19(1)Kerala Industrial Employees Payment of Gratuity Act, 1970 — Section 4Payment of Gratuity Act, 1972 — Section 14, 4(1), 4(5), 4(6)
High Courts28 May 2002Dismissed
Anty Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 427
High Courts28 May 2002Allowed
K.R. Sooraj Vs Excise Inspector and Others
High Court Of Kerala · (2002) CriLJ 4744 : (2002) 1 KLJ 739
Criminal Procedure Code, 1973 (CrPC) — Section 227Kerala Abkari Act, 1077 — Section 5, 55, 55B, 56, 56A
High Courts28 May 2002Dismissed
Kuruniyan Kunharamu Vs Kuruniyan Kunhalankutty
High Court Of Kerala · (2002) 3 ILR (Ker) 365 : (2002) 2 KLJ 820 : (2003) 1 KLT 216
Kerala Court Fees and Suits Valuation Act, 1959 — Section 27(c)Workmens Compensation Act, 1923 — Section 6
High Courts28 May 2002Allowed
Meera Vs Mathew
High Court Of Kerala · (2002) CriLJ 3845 : (2002) 3 ILR (Ker) 144
Penal Code, 1860 (IPC) — Section 499, 500
High Courts27 May 2002Allowed
P.O. Thomas, Life Irrigation Pump Operator Worker Grade II Minor Irrigation Section, M. Narayanankutty, Life Irrigation Pump Operator Worker Grade II Minor Irrigation Section, K.V. Kochunaayanan, Life Irrigation Pump Operator Worker Grade II Minor Irrigation Section, C.T. Varghese, Life Irrigation Pump Operator Worker Grade II Minor Irrigation Section, V.V. Joseph, Life Irrigation Pump Operator Worker Grade II Minor Irrigation Section and T. Radhakrishnan, Life Irrigation Pump Operator Worker Grade II Minor Irrigation Section Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0032
High Courts27 May 2002Dismissed
Prakash Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0029
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 11, 30
High Courts27 May 2002
Suma Mohan Vs Union Bank of India
High Court Of Kerala · (2002) 94 FLR 516 : (2002) 3 LLJ 696
High Courts27 May 2002Allowed
Paul Vs Regional Transport Officer
High Court Of Kerala · (2002) CriLJ 4501 : (2002) 2 ILR (Ker) 289
Motor Vehicles Act, 1939 — Section 192A, 86
High Courts27 May 2002
Manager, St. Raphael''s High School Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0022
Kerala Education Rules, 1959 — Rule 75
High Courts27 May 2002
Kumar Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0019
Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 28, 31, 38
High Courts27 May 2002Allowed
Thomas Kurian Vs Joseph Kurian
High Court Of Kerala · AIR 2002 Ker 355 : (2002) 3 ILR (Ker) 95 : (2002) 1 KLJ 771
Kerala Municipalities Act, 1960 — Section 271, 272Kerala Municipality (Amendment) Act, 1994 — Section 271, 272
High Courts27 May 2002
Annamma Jose Vs Kerala Financial Corporation
High Court Of Kerala · AIR 2002 Ker 396 : (2003) 1 BC 289 : (2002) 2 KLJ 32
Contract Act, 1872 — Section 29Limitation Act, 1963 — Article 55
High Courts27 May 2002Allowed
Babu Vs Regional Transport Authority
High Court Of Kerala · (2003) 2 KLT 216
Kerala Motor Vehicles Rules, 1989 — Rule 179(2)Motor Vehicles Act, 1988 — Section 80(3), 89
High Courts27 May 2002Dismissed
P.K. Baiju Vs The Joint Regional Transport Officer
High Court Of Kerala · AIR 2003 Ker 26 : (2002) 2 ILR (Ker) 231
Central Motor Vehicles Rules, 1989 — Rule 126, 42Motor Vehicles Act, 1988 — Section 52, 52(1)
High Courts27 May 2002Allowed
Molasseriyil Usha Vs Molasseriyil Kunhimon
High Court Of Kerala · (2003) 2 ALD(Cri) 16 : (2003) CriLJ 291 : (2003) 2 DMC 145 : (2003) 1 RCR(Criminal) 432
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 May 2002Allowed
M.K. Abdul Majeed Vs University of Kerala and Others
High Court Of Kerala · (2002) 2 KLJ 368
Kerala University Act, 1974 — Section 57