High Courts03 Apr 2002Allowed
Samuel Vs Secretary to Government
High Court Of Kerala · (2002) 04 KL CK 0031
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,809 of 2,716
High Courts03 Apr 2002
Haridasan Vs District Collector
High Court Of Kerala · AIR 2002 Ker 333 : (2002) 3 ILR (Ker) 155 : (2002) 1 KLJ 775
Motor Vehicles Taxation Act, 1976 — Section 3(1), 3(3), 5(1)
High Courts03 Apr 2002Allowed
Canara Bank Vs Central Government, Labour Court Ekm.
High Court Of Kerala · (2002) 2 KLJ 233
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320(8)
High Courts02 Apr 2002Dismissed
Mohammedkutty Vs Janaki
High Court Of Kerala · (2002) 2 KLJ 491
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Apr 2002Dismissed
Canara Bank Employees Union Vs Canara Bank
High Court Of Kerala · (2002) 94 FLR 985 : (2002) 2 ILR (Ker) 248
Industrial Disputes Act, 1947 — Section 19(6)
High Courts02 Apr 2002
Kochayippa Vs Suprasidhan
High Court Of Kerala · (2002) 2 ALT(Cri) 251 : (2002) CriLJ 4803 : (2002) 2 ILR (Ker) 631 : (2002) 1 KLJ 513 : (2002) 3 RCR(Criminal) 352
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Apr 2002Allowed
Jerry Joseph Vs Selvaraj
High Court Of Kerala · (2002) 04 KL CK 0027
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Apr 2002Dismissed
Modern Hotel Vs Commissioner of Excise
High Court Of Kerala · (2002) 04 KL CK 0022
Constitution of India, 1950 — Article 47Kerala Foreign Liquor Rules, 1953 — Rule 13A
High Courts02 Apr 2002Allowed
Rajan and Others, etc. Vs Yunuskutty and Others
High Court Of Kerala · (2002) 04 KL CK 0016
Registration Act, 1908 — Section 48Specific Relief Act, 1963 — Section 19, 20Transfer of Property Act, 1882 — Section 52
High Courts02 Apr 2002
Cadila Pharmaceuticals Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 2002 Ker 357
Drugs and Cosmetics Act, 1940 — Section 18, 3
High Courts02 Apr 2002Allowed
Govindankutty Vs The General Manager
High Court Of Kerala · (2002) 2 ILR (Ker) 173
General Clauses Act, 1897 — Section 2Revenue Recovery Act, 1890 — Section 3, 4, 5
High Courts01 Apr 2002
Mary Roy Vs Susie Issac and Others
High Court Of Kerala · (2002) 04 KL CK 0057
Succession Act, 1925 — Section 33
High Courts01 Apr 2002Allowed
Adam, C.P. Vs E.V. Mohammed Koya and Others
High Court Of Kerala · (2002) 04 KL CK 0055
Arbitration Act, 1940 — Section 14, 2
High Courts01 Apr 2002
Thomas and Another Vs Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · (2002) 128 STC 224
High Courts01 Apr 2002
In Re: Indian Divorce Act, 1869 as amended by Divorce (Amendment) Act, 2001
High Court Of Kerala · (2002) 04 KL CK 0050
Constitution of India, 1950 — Article 14Divorce (Amendment) Act, 2001 — Section 4, 45Divorce Act, 1869 — Section 16, 4, 45, 55, 6
High Courts01 Apr 2002
Suo Motu Reference in the Matter of Divorce Act
High Court Of Kerala · (2002) 2 DMC 753 : (2002) 2 KLJ 418 : (2003) 1 RCR(Civil) 546
Divorce (Amendment) Act, 2001 — Section 10, 16, 17, 18, 20Divorce Act, 1869 — Section 45, 55
High Courts01 Apr 2002
Thomas and Co. Vs UCO Bank
High Court Of Kerala · (2002) 2 ILR (Ker) 348
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 20, 31
High Courts01 Apr 2002Partly Allowed
Vasanthakumari Vs Child Development Project Officer
High Court Of Kerala · (2002) 04 KL CK 0028
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Kerala Revenue Recovery Act, 1968 — Section 80
High Courts27 Mar 2002Allowed
Santhoshkumar Vs Simi and Another
High Court Of Kerala · (2002) 1 KLJ 633
Motor Vehicles Act, 1988 — Section 173
High Courts27 Mar 2002Dismissed
Veeran Sayvu Ravuthar Vs Beevathumma
High Court Of Kerala · AIR 2002 Ker 370 : (2002) 3 CivCC 536 : (2003) 2 DMC 20 : (2002) 3 ILR (Ker) 126 : (2002) 4 RCR(Civil) 424
Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(11)