High Courts28 Feb 2001Dismissed
Pappoo Vs Marykutty Joseph
High Court Of Kerala · (2001) 2 ILR (Ker) 62
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 22 Rule 4(4)Succession Act, 1925 — Section 47
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 34 of 41
High Courts28 Feb 2001
Mary Antony Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 176
Kerala General Sales Tax Act, 1963 — Section 10(2), 10(6), 28(4), 34(3), 35
High Courts28 Feb 2001
Commissioner of Wealth-tax Vs A.M. Moosa
High Court Of Kerala · (2001) 249 ITR 395
High Courts28 Feb 2001
Commissioner of Wealth Tax Vs A.M. Moosa
High Court Of Kerala · (2001) 167 CTR 297
High Courts28 Feb 2001
James Vs State of Kerala
High Court Of Kerala · (2001) 02 KL CK 0003
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 5(2)Constitution of India, 1950 — Article 19(1), 21CST Act, 1956 — Section 7(1), 7(2)
High Courts27 Feb 2001
Commissioner of Income Tax Vs K.K. Engineering Co.
High Court Of Kerala · (2001) 249 ITR 447
Income Tax Act, 1961 — Section 194C, 201, 201(1A)
High Courts27 Feb 2001
Commissioner of Income Tax Vs N.T. A. Kareem
High Court Of Kerala · (2001) 167 CTR 280 : (2001) 117 TAXMAN 229
High Courts26 Feb 2001
Manoharan Vs Ezhome Grama Panchayat
High Court Of Kerala · (2001) 1 KLJ 832
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts26 Feb 2001
Polakulath Tourist Home Vs State of Kerala
High Court Of Kerala · (2001) 124 STC 387
High Courts26 Feb 2001Dismissed
Philip Vs Susan Jacob
High Court Of Kerala · AIR 2001 Ker 195 : (2001) 2 DMC 290 : (2001) 2 ILR (Ker) 339 : (2002) 2 RCR(Civil) 746
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10
High Courts23 Feb 2001
Aluva Municipality Vs Benni and Others
High Court Of Kerala · (2001) 1 KLJ 680
Constitution of India, 1950 — Article 19(1)(g)
High Courts23 Feb 2001
Jacob Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 1910 : (2001) 1 ILR (Ker) 641
Constitution of India, 1950 — Article 194Criminal Procedure Code, 1973 (CrPC) — Section 239, 482General (Criminal) Rules, 1980 — Rule 252
High Courts23 Feb 2001
T.M. Jacob Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 561 : (2001) 2 RCR(Criminal) 407
Constitution of India, 1950 — Article 194Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 120(B), 34, 409, 468, 471
High Courts22 Feb 2001Allowed
Fathima Vs Saidali Bafakhy
High Court Of Kerala · (2001) 2 ILR (Ker) 266
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(8), 20, 34(1)
High Courts22 Feb 2001
G. Sukesh Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2001) 252 ITR 230
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(3), 147, 148
High Courts22 Feb 2001
G. Suresh Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2001) 169 CTR 39
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 147, 148
High Courts20 Feb 2001Allowed
Greater Cochin Development Authority Vs Victoria Xavier
High Court Of Kerala · (2001) 2 ILR (Ker) 256
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 3, 3(1)
High Courts20 Feb 2001Dismissed
G.C.D.A Vs Victoria Xavier and Others
High Court Of Kerala · (2001) 1 KLJ 595
Constitution of India, 1950 — Article 226, 23(1A)Land Acquisition Act, 1894 — Section 11, 11A, 18, 3, 3(1)
High Courts20 Feb 2001Dismissed
Balan Nair Vs Supdt. of Post Offices
High Court Of Kerala · (2001) 1 KLJ 605
Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 17
High Courts20 Feb 2001Dismissed
P.V. Dalan Nair, Branch Postmaster Vs The Superintendent of Post Offices and Others
High Court Of Kerala · (2001) 1 KLJ 605