High Courts21 Mar 2002Allowed
Union of India (UOI) Vs Asian Techs Ltd.
High Court Of Kerala · (2002) 03 KL CK 0002
Arbitration Act, 1940 — Section 17, 30, 33Contract Act, 1872 — Section 63, 70
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,811 of 2,716
High Courts20 Mar 2002Allowed
Sujeetha Thomson Vs M.P. Devassy
High Court Of Kerala · (2003) 2 DMC 465 : (2003) 2 KLT 162 : (2003) 2 RCR(Civil) 575
Divorce Act, 1869 — Section 10
High Courts20 Mar 2002Allowed
Basheer Vs Lona Chackola
High Court Of Kerala · (2003) 115 CompCas 127 : (2002) 2 ILR (Ker) 353 : (2004) 50 SCL 19
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts20 Mar 2002Allowed
Kamala Vs Manamohini
High Court Of Kerala · (2002) 2 CivCC 446
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)
High Courts20 Mar 2002
Joseph Thomas Vs Changanacherry Municipality
High Court Of Kerala · (2002) 3 ILR (Ker) 236
Kerala Municipalities Act, 1960 — Section 271, 272, 272(1)
High Courts20 Mar 2002
K.M. Basheer Vs Lona Chackola
High Court Of Kerala · (2003) 1 KLJ 142
Companies Act, 1956 — Section 34(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3), 11(3), 11(3)
High Courts19 Mar 2002Allowed
Chacko P. Mathew and Others Vs Kuttappan
High Court Of Kerala · (2002) 03 KL CK 0067
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)
High Courts19 Mar 2002
Valsa Vs Director of Public Instructions
High Court Of Kerala · (2002) 2 ILR (Ker) 1
Kerala Education Rules, 1959 — Rule 10
High Courts19 Mar 2002
Saseendran Nair C. Vs D.G.M., State Bank of Travancore and Another
High Court Of Kerala · (2002) 95 FLR 185 : (2003) 1 LLJ 165
High Courts18 Mar 2002
Thulaseedharan Vs State of Kerala
High Court Of Kerala · (2002) 2 ALT(Cri) 25 : (2002) CriLJ 2522 : (2002) 3 RCR(Criminal) 207
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(2)
High Courts15 Mar 2002Allowed
Natarajan P.P. Vs State Bank of Travancore and Another
High Court Of Kerala · (2002) 93 FLR 1234 : (2002) 3 LLJ 201
Constitution of India, 1950 — Article 226
High Courts15 Mar 2002Dismissed
Jaleel Vs State of Kerala
High Court Of Kerala · (2002) 03 KL CK 0043
Central Motor Vehicles Rules, 1989 — Rule 95(2), 95(7)Motor Vehicles Act, 1988 — Section 46
High Courts15 Mar 2002Dismissed
George Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 1579 : (2002) 2 ILR (Ker) 382 : (2002) 3 RCR(Criminal) 531
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts15 Mar 2002Allowed
Vasantha Kumari Vs Canara Bank
High Court Of Kerala · (2002) 94 FLR 728 : (2002) 1 KLJ 626 : (2002) 3 LLJ 1002
High Courts15 Mar 2002Allowed
Mohammed Ajmal Vs Food Inspector
High Court Of Kerala · (2002) CriLJ 2525
Prevention of Food Adulteration Act, 1954 — Section 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 29, 37A, 37A(2)
High Courts14 Mar 2002Dismissed
Venkitachalam, C.R. Vs Union of India (UOI) and Others
High Court Of Kerala · (2002) 03 KL CK 0057
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 16, 19, 27Constitution of India, 1950 — Article 310, 311
High Courts14 Mar 2002
Bhavani Amma Vs Surendran
High Court Of Kerala · (2002) CriLJ 2516 : (2002) 2 ILR (Ker) 181
Contempt of Courts Act, 1971 — Section 12, 2
High Courts14 Mar 2002Allowed
Mohammed Salim Vs Habeeb and Company
High Court Of Kerala · (2002) 1 KLJ 474
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 18, 20
High Courts14 Mar 2002
Deputy Commissioner of Income Tax Vs S.T.N. Textiles Ltd.
High Court Of Kerala · (2002) 175 CTR 543 : (2002) 257 ITR 161
Income Tax Act, 1961 — Section 260A, 260A(7), 31, 37
High Courts14 Mar 2002Dismissed
Mary Vs Kunjanam
High Court Of Kerala · (2002) 03 KL CK 0007
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2(6)