High Courts27 Mar 2002Dismissed
Narayanankutty Vs Abiida Abdul Kareem
High Court Of Kerala · (2002) 2 ILR (Ker) 571
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,810 of 2,716
High Courts26 Mar 2002
Dr. Abraham Kuruvilla Vs Sree Chitra Tirunal Institute for Medical Science and Technology and Others
High Court Of Kerala · (2002) 03 KL CK 0064
Constitution of India, 1950 — Article 226
High Courts26 Mar 2002
Prabhakaran Vs Ranjini
High Court Of Kerala · AIR 2002 Ker 312 : (2002) 3 ILR (Ker) 193 : (2002) 1 KLJ 704
Kerala High Court Act, 1971 — Section 5
High Courts25 Mar 2002Dismissed
President, Kolkkalam Service Vs Meenakshikutty V.M
High Court Of Kerala · (2002) 2 KLJ 576
Kerala Co-operative Societies Rules, 1969 — Rule 176, 198
High Courts25 Mar 2002Dismissed
Rejikumar Vs Sukumaran
High Court Of Kerala · (2003) 1 ALT(Cri) 437 : (2003) 1 AnWR 774 : (2002) 2 CivCC 393 : (2002) 112 CompCas 12 : (2002) CriLJ 3255 : (2002) 3 RCR(Criminal) 213
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts25 Mar 2002
Saraswathi Vs Registrar of Co-operative Societies
High Court Of Kerala · (2002) 03 KL CK 0040
High Courts25 Mar 2002Dismissed
Premier Plantations Ltd. Vs M. Ebrahimkutty
High Court Of Kerala · (2002) 110 CompCas 721 : (2002) 2 ILR (Ker) 209
Companies Act, 1956 — Section 10, 237, 237(1), 483
High Courts25 Mar 2002Dismissed
Commissioner of Income Tax Vs Kunnamkulam Mill Board
High Court Of Kerala · (2002) 178 CTR 356 : (2002) 2 ILR (Ker) 112 : (2002) 257 ITR 544
Income Tax Act, 1961 — Section 45(4)
High Courts25 Mar 2002Dismissed
Narayanan Vs Delampady Grama Panchayat
High Court Of Kerala · (2002) 1 KLJ 717
Constitution of India, 1950 — Article 243C, 243C(4), 40Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995 — Rule 10, 100Kerala Panchayat Raj Act, 1994 — Section 161, 161(6)
High Courts25 Mar 2002Dismissed
Sukumaran Vs Union of India and Others
High Court Of Kerala · (2002) 1 KLJ 687
Workmens Compensation Act, 1923 — Section 3(4)
High Courts22 Mar 2002Dismissed
Puthiyadathu Kavu Devaswom Temple Committee Vs Manoharan
High Court Of Kerala · (2002) 2 ILR (Ker) 371
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts22 Mar 2002Dismissed
Alexander Vs Meenakshi
High Court Of Kerala · (2002) 3 CivCC 210 : (2002) 1 KLJ 661 : (2002) 3 RCR(Civil) 509
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 11
High Courts22 Mar 2002Allowed
Muhammedali Vs Ibrahim Haji
High Court Of Kerala · (2002) 03 KL CK 0031
Transfer of Property Act, 1882 — Section 108
High Courts22 Mar 2002Dismissed
Jose Paul Vs Jose
High Court Of Kerala · AIR 2002 Ker 397
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49Negotiable Instruments Act, 1881 (NI) — Section 44, 64, 70, 78, 8
High Courts21 Mar 2002Allowed
Jayasree Vs Director of Public Instruction
High Court Of Kerala · (2002) 1 KLJ 694
Kerala Education Rules, 1959 — Rule 10, 81A
High Courts21 Mar 2002Dismissed
Vijayakumar Vs State of Kerala
High Court Of Kerala · (2002) 03 KL CK 0053
Foreign Liquor Rules, 1953 — Rule 13, 13A
High Courts21 Mar 2002Allowed
Ayisha Beevi Vs District Collector
High Court Of Kerala · (2002) 2 ILR (Ker) 541 : (2003) 1 RCR(Civil) 16
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts21 Mar 2002Allowed
Chettiar Vs Venkita Krishna Iyer
High Court Of Kerala · (2002) 3 ILR (Ker) 40
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts21 Mar 2002
Narayanan Vs Kerala Co-op. Tribunal and Others
High Court Of Kerala · (2002) 1 KLJ 618
High Courts21 Mar 2002
Manager, M.P.V.H.S. School Vs Girija
High Court Of Kerala · (2003) 1 KLT 935
Kerala Education Rules, 1959 — Rule 2, 2(2), 43