High Courts24 Dec 2002
Desai Brothers Papers (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 837
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 1 of 45
High Courts24 Dec 2002Dismissed
M.V. Rajendran Vs Income Tax Officer and Another
High Court Of Kerala · (2003) 180 CTR 369 : (2003) 260 ITR 442
Income Tax Act, 1961 — Section 133, 133(6), 2(31), 269SS, 80P
High Courts20 Dec 2002Allowed
Suresh Kumar Vs Sasi
High Court Of Kerala · (2003) 2 CivCC 531 : (2003) 1 ILR (Ker) 623 : (2003) 2 KLT 367 : (2003) 3 RCR(Criminal) 390
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Dec 2002Dismissed
State of Kerala Vs Gopalakrishnan
High Court Of Kerala · (2003) 1 ILR (Ker) 513 : (2003) 2 KLT 276 : (2004) 138 STC 536
Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 7, 7(1)
High Courts20 Dec 2002
Kamath Marbles Vs ITO and Others
High Court Of Kerala · (2003) 260 ITR 470
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 192, 40A
High Courts20 Dec 2002Dismissed
State of Kerala Vs Taj Garden Retreat
High Court Of Kerala · (2004) 138 STC 112
Foreign Liquor Rules, 1982 — Rule 13(3)Kerala General Sales Tax Act, 1963 — Section 5B, 9
High Courts20 Dec 2002Dismissed
Kamath Marbles Vs Income Tax Officer
High Court Of Kerala · (2003) 182 CTR 319 : (2003) 1 KLT 760
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts20 Dec 2002
State of Kerala Vs Choyikutty
High Court Of Kerala · (2003) 1 ILR (Ker) 598 : (2003) 1 KLT 494
Land Acquisition Act, 1988 — Section 4(1)
High Courts20 Dec 2002
Denny Fernandez Vs State of Kerala
High Court Of Kerala · (2003) 2 ILR (Ker) 208 : (2003) 1 KLT 280
Kerala Revenue Recovery Act, 1968 — Section 44(2), 44(3)
High Courts20 Dec 2002
Malankara Orthodox Syrian Church Vs Sales Tax Officer and Another
High Court Of Kerala · (2004) 135 STC 224
Constitution of India, 1950 — Article 366(29A)Kerala General Sales Tax Act, 1963 — Section 14, 2
High Courts20 Dec 2002
P.R.S. Hospital Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 633
Kerala General Sales Tax Act, 1963 — Section 14, 2
High Courts19 Dec 2002Allowed
State of Kerala and Another Vs K. Manikantan Nair
High Court Of Kerala · (2002) 12 KL CK 0075
Arbitration Act, 1940 — Section 30, 30
High Courts19 Dec 2002Dismissed
K.M. Abdul Hameed Vs Union of India (UOI) and State of Kerala
High Court Of Kerala · (2002) 12 KL CK 0051
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 166Customs Act, 1962 — Section 108
High Courts19 Dec 2002Dismissed
Damodaran Vs Employees State Insurance Corporation
High Court Of Kerala · (2003) 97 FLR 451 : (2003) 2 ILR (Ker) 115 : (2003) 1 KLT 395 : (2003) 2 LLJ 55
Employees State Insurance Act, 1948 — Section 2(22), 22
High Courts19 Dec 2002
O. Jayaprasad Vs State of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 189
High Courts19 Dec 2002Allowed
Ambikakutty Vs Kerala Co-operative Tribunal
High Court Of Kerala · (2003) 1 ILR (Ker) 391 : (2003) 1 KLT 153
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts19 Dec 2002Dismissed
Thankammu Kochunni Vs Kochunni
High Court Of Kerala · (2004) 1 ILR (Ker) 56 : (2003) 1 KLJ 707
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18(2), 23(1), 23(2), 23(3), 27
High Courts18 Dec 2002Allowed
Omana Vs Sussi Kunjachan
High Court Of Kerala · (2003) 1 ILR (Ker) 368 : (2003) 1 KLT 525
Kerala Panchayat Raj Act, 1994 — Section 92, 93
High Courts17 Dec 2002Dismissed
Saradamma Pillai Vs Meenakshi Pillai and Others
High Court Of Kerala · (2003) 1 KLT 421
Specific Relief Act, 1963 — Section 9
High Courts17 Dec 2002Dismissed
Devaki Pillai Vs Gouri Amma
High Court Of Kerala · (2003) 2 CivCC 65 : (2003) 1 KLT 421
Specific Relief Act, 1963 — Section 9