High Courts10 Jan 2002
Ananthakumari Vs Raghava Kurup
High Court Of Kerala · (2002) 2 ILR (Ker) 24
Kerala Education Act, 1958 — Section 11Kerala Education Rules, 1959 — Rule 1, 1(1), 43B(1), 43B(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,819 of 2,716
High Courts09 Jan 2002
Palayan Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 4454 : (2002) 83 ECC 869 : (2002) 2 RCR(Criminal) 857
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42(1), 42(2), 43, 50
High Courts09 Jan 2002Dismissed
Surabhi Employees Trade Union Congress Vs Kerala State Handicrafts Apex Co-operative Society Ltd.
High Court Of Kerala · (2002) 01 KL CK 0028
Constitution of India, 1950 — Article 12
High Courts08 Jan 2002
Jayachandran Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 324
Constitution of India, 1950 — Article 226
High Courts07 Jan 2002Allowed
P.I. Varghese and Sons Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 217
Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts07 Jan 2002Dismissed
Kodungallur Kalluchethu Vyavasaya Thozhilali Sahakarana Sangom Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 01 KL CK 0059
Kerala Toddy Depot Licence Rules, 1965 — Rule 1
High Courts07 Jan 2002
Ernakulam Regional Co-operative Milk Producers Union Ltd. Vs Government of Kerala
High Court Of Kerala · (2002) 01 KL CK 0032
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Jan 2002
Abdul Azeez Vs Kerala State Electricity Board
High Court Of Kerala · AIR 2002 Ker 188
Electricity Act, 1910 — Section 22B
High Courts04 Jan 2002Dismissed
Eliamma Simon Vs Seven Seas Transportation Ltd.
High Court Of Kerala · AIR 2002 Ker 219 : (2002) 1 CivCC 673 : (2002) 1 ILR (Ker) 246
Evidence Act, 1872 — Section 107, 108Limitation Act, 1963 — Article 72, 82
High Courts04 Jan 2002Allowed
Hamsa Haji Vs Rabia Umma
High Court Of Kerala · (2002) 1 ILR (Ker) 438
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23Limitation Act, 1963 — Article 64, 65
High Courts03 Jan 2002
Abraham Vs Joseph
High Court Of Kerala · AIR 2003 Ker 1 : (2002) 2 CivCC 649 : (2002) 2 ILR (Ker) 546 : (2002) 3 RCR(Civil) 497
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1A, 151
High Courts03 Jan 2002Dismissed
Sadasivan Nair Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 94
Cochin University of Science and Technology Act, 1986 — Section 17, 17(1), 17(2)Constitution of India, 1950 — Article 14
High Courts02 Jan 2002Dismissed
Nirmithi Kendra Employees Organisation Vs State of Kerala
High Court Of Kerala · (2002) 3 LLJ 801
Constitution of India, 1950 — Article 226
High Courts24 Dec 2001Dismissed
Devamatha Hospital Vs Tahsildar
High Court Of Kerala · AIR 2002 Ker 190 : (2002) 1 KLJ 105
Constitution of India, 1950 — Article 226Kerala Building Tax Act, 1975 — Section 3(1)
High Courts24 Dec 2001Allowed
Kunhikannan Nambiar Vs Government of Kerala
High Court Of Kerala · (2001) 12 KL CK 0023
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 15, 16, 16(1)
High Courts21 Dec 2001Dismissed
Sheeba, A.K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 12 KL CK 0068
Kerala Education Act, 1958 — Section 36Kerala Education Rules, 1959 — Rule 3(1)Kerala State and Subordinate Services Rules, 1958 — Rule 10, 13
High Courts21 Dec 2001
State of Kerala Vs Arumugan
High Court Of Kerala · (2001) 12 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 8
High Courts21 Dec 2001
State of Kerala Vs Anil
High Court Of Kerala · (2002) 1 ILR (Ker) 227
Constitution of India, 1950 — Article 14, 226
High Courts21 Dec 2001Dismissed
C.V. Dayanandan Vs Union of India (UOI) and Others
High Court Of Kerala · (2002) 255 ITR 174
Income Tax Act, 1961 — Section 132, 269A, 269B, 269C, 269F
High Courts21 Dec 2001Dismissed
Surendran Vs Kerala Public Service Commission
High Court Of Kerala · (2002) 94 FLR 139