High Courts20 Dec 2001Allowed
Rajesh Vs Union of India (UOI)
High Court Of Kerala · (2001) 12 KL CK 0046
Constitution of India, 1950 — Article 14, 16, 16(1), 21
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 2 of 41
High Courts20 Dec 2001Dismissed
Subash Chandran Vs Guruvayur Devaswom
High Court Of Kerala · (2001) 12 KL CK 0038
Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts20 Dec 2001
Nelson Vs M.D., K.S.R.T.C. and Another
High Court Of Kerala · (2001) 12 KL CK 0005
High Courts19 Dec 2001
Pratheesh Fuels Vs Indian Oil Corporation Ltd.
High Court Of Kerala · (2002) 1 KLJ 186
High Courts19 Dec 2001
Jacob Vs Regional Transport Officer
High Court Of Kerala · (2002) 2 ILR (Ker) 310
Kerala Motor Vehicles Rules, 1989 — Rule 117Motor Vehicles Act, 1988 — Section 66, 66(1), 66(3), 66(4)
High Courts19 Dec 2001Allowed
Southern Cable and Engineering Works Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 178
Kerala General Sales Tax Act, 1963 — Section 2
High Courts19 Dec 2001
Commissioner of Income Tax Vs Jacob K. Joseph
High Court Of Kerala · (2002) 121 TAXMAN 332
Income Tax Act, 1961 — Section 143, 154, 24
High Courts19 Dec 2001
State of Kerala Vs M.T. Aboobacker
High Court Of Kerala · (2002) 1 ILR (Ker) 341 : (2002) 126 STC 108
Kerala General Sales Tax Act, 1963 — Section 5
High Courts18 Dec 2001
Krishnan Vs Narayanan and Others
High Court Of Kerala · (2001) 2 KLJ 992
Partition Act, 1893 — Section 2, 3
High Courts18 Dec 2001
Madambath Rohini and Others Vs Devi and Others
High Court Of Kerala · AIR 2002 Ker 192 : (2002) 2 ILR (Ker) 138
Hindu Succession Act, 1956 — Section 21
High Courts18 Dec 2001
State of Kerala Vs K.M. Iddinkunhi and Others
High Court Of Kerala · (2001) 12 KL CK 0062
Constitution of India, 1950 — Article 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 159, 174, 232Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts18 Dec 2001Allowed
Kerala Public Service Commission Vs Shanil Kumar
High Court Of Kerala · (2002) 1 KLJ 212
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 14
High Courts18 Dec 2001
Krishnan Vs Narayanan
High Court Of Kerala · (2002) 3 CivCC 467 : (2002) 2 ILR (Ker) 377
Partition Act, 1893 — Section 2, 3
High Courts18 Dec 2001Dismissed
Sebastian Vs State of Kerala
High Court Of Kerala · (2001) 12 KL CK 0001
Kerala State and Subordinate Services Rules, 1958 — Rule 17, 18, 19, 20, 24
High Courts17 Dec 2001
Commissioner of Income Tax Vs C.V. Divakaran Family Trust
High Court Of Kerala · (2002) 254 ITR 222
Income Tax Act, 1961 — Section 164, 164(3)
High Courts14 Dec 2001Allowed
Sivakumar Vs Sreekumar
High Court Of Kerala · (2001) 12 KL CK 0058
Constitution of India, 1950 — Article 226, 32
High Courts14 Dec 2001
Commissioner of Income Tax Vs M.M. George
High Court Of Kerala · (2002) 173 CTR 357 : (2002) 254 ITR 45
Income Tax Act, 1961 — Section 113, 132, 139, 139(1), 143
High Courts14 Dec 2001Dismissed
A.R.T. Leasing Ltd. Vs Addl. Registering Authority
High Court Of Kerala · AIR 2003 Ker 5
Motor Vehicles Act, 1988 — Section 13, 9, 9(1)
High Courts13 Dec 2001Dismissed
Kesavun and Others Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 347
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 240
High Courts13 Dec 2001Allowed
State of Kerala and Others Vs P. Gangadharan Pillai
High Court Of Kerala · (2001) 12 KL CK 0064
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 395, 427, 450, 461