High Courts13 Dec 2001
Philomina C. Jacob Vs State of Kerala
High Court Of Kerala · (2001) 12 KL CK 0022
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 3 of 41
High Courts12 Dec 2001
Thodupuzha Taluk Co-op. Marketing Society Vs Joint Registrar of Co-op. Societies
High Court Of Kerala · (2001) 12 KL CK 0037
High Courts12 Dec 2001
S. Philipose Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 210
Kerala General Sales Tax Act, 1963 — Section 5(1)
High Courts11 Dec 2001Dismissed
Commissioner of Income Tax Vs T.C. Usha
High Court Of Kerala · (2004) 187 CTR 661 : (2003) 264 ITR 368 : (2004) 136 TAXMAN 524
Income Tax Act, 1961 — Section 80HHC
High Courts11 Dec 2001Dismissed
Padmanabhan Nambiar Vs Registrar of Co-operative Societies
High Court Of Kerala · (2002) 1 KLJ 467
High Courts10 Dec 2001Dismissed
Aby Abraham Mathew Vs Hindustan Newsprint Ltd.
High Court Of Kerala · (2002) 1 ILR (Ker) 416
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts07 Dec 2001
Popular Automobiles Vs State of Kerala
High Court Of Kerala · (2003) 129 STC 60
Kerala General Sales Tax Act, 1963 — Section 29A(4)
High Courts07 Dec 2001
Commissioner of Income Tax Vs V.I. ABRAHAM
High Court Of Kerala · (2002) 174 CTR 388
Income Tax Act, 1961 — Section 271
High Courts07 Dec 2001Dismissed
Krishnan Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 446 : (2002) 2 RCR(Criminal) 64
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173, 173(1), 173(2)Penal Code, 1860 (IPC) — Section 34
High Courts07 Dec 2001
Commissioner of Income Tax Vs V.I. Abraham
High Court Of Kerala · (2002) 256 ITR 280
Income Tax Act, 1961 — Section 271(1)
High Courts06 Dec 2001Dismissed
Raman Pillai Krishna Pillai and others Vs Kumaran Parameswaran and others
High Court Of Kerala · AIR 2002 Ker 133
Evidence Act, 1872 — Section 13, 40, 41, 42, 43
High Courts06 Dec 2001Dismissed
Sambasivan Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 333
Kerala Education Rules, 1959 — Rule 1, 2, 2(1), 2(2), 44A
High Courts06 Dec 2001
Raveendran Vs Ramakrishnan Nambiar
High Court Of Kerala · (2002) 1 CivCC 493 : (2002) 2 ILR (Ker) 359 : (2002) 1 RCR(Civil) 830
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 17, Order 18 Rule 17A, Order 18 Rule 2, Order 18 Rule 2(4)Evidence Act, 1872 — Section 118, 135
High Courts06 Dec 2001
Davis Kuriape Vs Union of India
High Court Of Kerala · (2002) 1 ILR (Ker) 311
Banking Regulation Act, 1949 — Section 45, 45(1), 45(5)
High Courts06 Dec 2001Dismissed
Director General of Post Offices Vs Central Administrative Tribunal, Ekm. Bench
High Court Of Kerala · (2003) 1 ILR (Ker) 107
Constitution of India, 1950 — Article 14, 16, 21
High Courts06 Dec 2001Dismissed
James P.J. Vs Union of India (UOI) and Others K.P. Mathew Vs State Bank of India and Others
High Court Of Kerala · (2002) 95 FLR 572 : (2002) 3 LLJ 722
Banking Regulation Act, 1949 — Section 45(5)
High Courts05 Dec 2001Partly Allowed
Azeez Vs Pulpally Grama Panchayat
High Court Of Kerala · AIR 2002 Ker 204 : (2002) 1 KLJ 120
Constitution of India, 1950 — Article 19(1)Kerala Panchayat Raj (Grant of Licence to Public and Private Market) Rules, 1996 — Rule 25, 26Kerala Panchayat Raj Act, 1994 — Section 166, 232, 233, 234
High Courts04 Dec 2001
Commissioner of Income Tax Vs Central Administrative Tribunal
High Court Of Kerala · (2001) 12 KL CK 0057
Constitution of India, 1950 — Article 226
High Courts04 Dec 2001Dismissed
Tata Tea Ltd. Vs Director General of Foreign Trade
High Court Of Kerala · (2002) 81 ECC 689
Customs Act, 1962 — Section 129A(1)