High Courts22 Feb 2002
Sivaraman Vs State of Kerala
High Court Of Kerala · (2002) 02 KL CK 0014
Kerala Handloom Workers Welfare Fund Act, 1989 — Section 4(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,814 of 2,716
High Courts21 Feb 2002
Dharmarajan Vs State
High Court Of Kerala · (2002) CriLJ 2571 : (2002) 2 ILR (Ker) 235 : (2002) 3 RCR(Criminal) 199 : (2003) 2 RCR(Criminal) 149
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 161(3), 165
High Courts20 Feb 2002Allowed
Chenguni Othayoth Thankom Vs Kooloth Balakrishnan Nair
High Court Of Kerala · AIR 2002 Ker 297
Specific Relief Act, 1963 — Section 12, 20
High Courts20 Feb 2002Allowed
Kenny Manuel Vs Kerala Police Housing and Construction Corporation Ltd.
High Court Of Kerala · (2002) 02 KL CK 0053
Constitution of India, 1950 — Article 12, 226
High Courts20 Feb 2002Allowed
Divisional Forest Officer Vs Aravindaksha Menon
High Court Of Kerala · (2002) 1 KLJ 548
High Courts20 Feb 2002
Oriental Insurance Co. Ltd. Vs Kunhirama Poduval
High Court Of Kerala · (2002) ACJ 1492 : (2002) 2 ILR (Ker) 420
Motor Vehicles Act, 1988 — Section 147, 149
High Courts20 Feb 2002Dismissed
A.D. Threesiamma Vs State of Kerala and Another
High Court Of Kerala · AIR 2002 Ker 217
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8
High Courts20 Feb 2002Dismissed
Muhammadali Vs District Collector
High Court Of Kerala · (2002) 3 ILR (Ker) 12
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 17, 17(2)
High Courts20 Feb 2002
Kunhiraman Nair Vs Madhavi
High Court Of Kerala · (2002) 1 KLJ 586
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts19 Feb 2002Dismissed
Keerampara Grama Panchayat Vs State
High Court Of Kerala · AIR 2002 Ker 289 : (2002) 1 KLJ 562
Kerala Panchayat Raj Act, 1994 — Section 282
High Courts19 Feb 2002Dismissed
Glory Fernandez Vs Registrar, High Court of Kerala
High Court Of Kerala · (2002) 02 KL CK 0043
Constitution of India, 1950 — Article 233, 234, 235, 237Kerala Criminal Judicial Service Rules, 1973 — Rule 4
High Courts18 Feb 2002
Leela Bai Vs Sebastian
High Court Of Kerala · (2002) 2 ACC 386 : (2003) ACJ 588 : AIR 2002 Ker 262 : (2002) 1 ILR (Ker) 500 : (2002) 1 KLJ 386
High Courts18 Feb 2002
Abraham Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2002) 02 KL CK 0034
Kerala General Sales Tax Act, 1963 — Section 5, 59A, 5A, 5D
High Courts15 Feb 2002
Escotal Mobile Communications Ltd. Vs Union of India
High Court Of Kerala · (2002) 123 TAXMAN 134
Constitution of India, 1950 — Article 133, 134A, 226, 248, 285Customs Act, 1962 — Section 2Finance Act, 1994 — Section 65, 67, 73, 75, 76
High Courts15 Feb 2002Dismissed
Escotal Mobile Communications Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (2002) 126 STC 475 : (2006) 2 STR 567
Constitution of India, 1950 — Article 248Finance Act, 1994 — Section 65(72), 67Kerala General Sales Tax Act, 1963 — Section 2
High Courts15 Feb 2002
Mohanan Vs State of Kerala
High Court Of Kerala · (2002) 3 RCR(Criminal) 389
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 437, 439, 482Kerala Essential Services Maintenance Act, 1994 — Section 6, 7
High Courts15 Feb 2002Dismissed
Kizhakke Kovilakam Trust Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2002) 256 ITR 238 : (2002) 122 TAXMAN 729
Income Tax Act, 1961 — Section 11, 148Land Acquisition Act, 1894 — Section 34
High Courts15 Feb 2002
Sasidharan Vs State of Kerala
High Court Of Kerala · (2002) 02 KL CK 0024
Kerala Document Writers Licence Rules, 1960 — Rule 31, 32, 33
High Courts15 Feb 2002Dismissed
Transformers and Electricals Kerala Ltd. Vs The Industrial Tribunal Alappuzha, The Secretary, Ernakulam Jilla Canteen, Bakery and Hotel Mazdoor Sangh (BMS), The Secretary, Telk Canteen Workers Union, The Secretary, Telk Canteen Employees Union (CITU), The Telk Employees Welfare Society Ltd., The Telk Employees Canteen Co-operative Society Ltd. and Government of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 532
Constitution of India, 1950 — Article 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Factories Act, 1948 — Section 46
High Courts15 Feb 2002
Deepthi Trading Co. Vs Cookwell Domestic Appliances
High Court Of Kerala · (2002) 2 KLJ 46
Designs Act, 1911 — Section 51ADesigns Act, 2000 — Section 19, 22(4)