High Courts16 Nov 2001Allowed
Chackola Spinning and Weaving Mill Vs P.S. Rajeev and Others
High Court Of Kerala · (2002) 1 KLJ 36
Constitution of India, 1950 — Article 12, 14
COURT ARCHIVE
High Court Of Kerala judgments, 2001
812 judgments · page 7 of 41
High Courts16 Nov 2001
Income Tax Officer Vs Diza Holdings (P) Ltd.
High Court Of Kerala · (2002) 173 CTR 45 : (2002) 120 TAXMAN 539
Income Tax Act, 1961 — Section 147, 260A, 68
High Courts16 Nov 2001Allowed
Sely Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 1207 : (2002) 1 ILR (Ker) 368 : (2002) 3 RCR(Criminal) 612
Criminal Procedure Code, 1973 (CrPC) — Section 106(3), 411Kerala Abkari Act, 1077 — Section 377, 378, 386, 55, 58
High Courts16 Nov 2001Allowed
Chackola Spinning and Weaving Mill Vs Chackola T.M.T. Union
High Court Of Kerala · (2002) 93 FLR 194
Constitution of India, 1950 — Article 12, 14
High Courts16 Nov 2001Allowed
Income Tax Officer, Ward 1, Division I, Ernakulam (Now Deputy Commissioner of Income Tax, Company Circle 1, Division I, Ernakulam) Vs Diza Holdings (P.) Ltd.
High Court Of Kerala · (2002) 255 ITR 573
Income Tax Act, 1961 — Section 68
High Courts16 Nov 2001
Jnana Prakasam Vs Natarajan
High Court Of Kerala · (2002) 1 ILR (Ker) 493
Constitution of India, 1950 — Article 21, 226Kerala Headload Workers Act, 1978 — Section 43Kerala Headload Workers Rules, 1981 — Rule 26A, 26A(3), 26A(4), 26C, 26C(1)
High Courts15 Nov 2001
C.A.M. Transport Vs Regional Transport Authority, Palakkad
High Court Of Kerala · (2001) 11 KL CK 0071
General Clauses Act, 1897 — Section 13Motor Vehicles Act, 1988 — Section 2(38), 70, 70(1), 71(1), 72
High Courts15 Nov 2001Dismissed
Manager, V.P.S.H.S. School For Boys Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0056
Constitution of India, 1950 — Article 226
High Courts15 Nov 2001Allowed
Commissioner of Income Tax Vs Kerala Transport Co.
High Court Of Kerala · (2002) 172 CTR 675 : (2002) 253 ITR 231
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(8), 148Income Tax Rules, 1962 — Rule 13
High Courts15 Nov 2001Dismissed
P.T. Xavier Vs Lucy V. Papaly
High Court Of Kerala · AIR 2002 Ker 146 : (2002) 1 ILR (Ker) 372
Limitation Act, 1963 — Article 135
High Courts13 Nov 2001Allowed
Commissioner of Income Tax Vs Malayala Manorama Co. Ltd.
High Court Of Kerala · (2002) 172 CTR 600 : (2002) 253 ITR 378
Companies Act, 1956 — Section 205Income Tax Act, 1961 — Section 115, 147, 148, 154
High Courts13 Nov 2001
Commissioner of Income Tax Vs Kerala Road Lines
High Court Of Kerala · (2002) 173 CTR 51 : (2002) 120 TAXMAN 500
Income Tax Act, 1961 — Section 256, 37
High Courts13 Nov 2001Allowed
Sreenivasan Vs Assistant Excise Commissioner
High Court Of Kerala · (2002) 2 ILR (Ker) 243
Constitution of India, 1950 — Article 226, 47Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 4, 6(2)
High Courts13 Nov 2001
Commissioner of Income Tax Vs N.C. John and Sons Ltd.
High Court Of Kerala · (2002) 172 CTR 685 : (2002) 120 TAXMAN 525
Income Tax Act, 1961 — Section 132, 139, 141A, 142, 153
High Courts13 Nov 2001
Commissioner of Income Tax Vs Parekh Brothers
High Court Of Kerala · (2001) 253 ITR 43
Income Tax Act, 1961 — Section 256, 41, 80HHC
High Courts12 Nov 2001
State of Kerala Vs Rajeevan and Another
High Court Of Kerala · (2001) 11 KL CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190, 190(1), 202Kerala Abkari Act, 1077 — Section 3(2), 30, 31, 34, 34(2)
High Courts12 Nov 2001Dismissed
Achuth Raj Meloth Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0083
Constitution of India, 1950 — Article 318Kerala Public Service Commission (Composition and Conditions of Service of Members and Staff) Regulations, 1957 — Regulation 4
High Courts12 Nov 2001Dismissed
Lawrence Vs Ramachandran
High Court Of Kerala · (2001) 11 KL CK 0082
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts12 Nov 2001
In Re: State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 192, 202Kerala Abkari Act, 1077 — Section 3(2), 30, 31, 34, 34(2)