High Courts18 Sept 2002Allowed
E.V. Mathai and Sons Vs State of Kerala
High Court Of Kerala · (2003) 129 STC 503
Kerala General Sales Tax Act, 1963 — Section 5(2A)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 16 of 45
High Courts18 Sept 2002Dismissed
Dr. R. Renu Chandran, Prathiba Speciality Hospital Vs Superintendent of Police, Sub Inspector of Police and The Hospital Workers Union (CITU)
High Court Of Kerala · (2002) 09 KL CK 0088
High Courts18 Sept 2002
Punnous @ Kurian, Udaya Engineering Works and Others Vs K.O. Devassy and Others
High Court Of Kerala · (2003) 2 ACC 440
High Courts18 Sept 2002Allowed
Mubarak Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0044
High Courts18 Sept 2002Dismissed
Dr. Jnanesh D. Shenoy, Dental Surgeon Vs The State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 70
Kerala General Sales Tax Act, 1963 — Section 59A
High Courts18 Sept 2002Dismissed
Funnous @ Kurian and Others Vs K.O. Devassay and Others
High Court Of Kerala · (2003) 1 ACC 4 : (2004) ACJ 1016 : (2003) 1 LLJ 234
Workmens Compensation Act, 1923 — Section 2
High Courts18 Sept 2002Allowed
Dr. Jnanesh D. Shenoy Vs State of Kerala and Others
High Court Of Kerala · (2003) 129 STC 246
High Courts18 Sept 2002Dismissed
M.P. Santhivarma Jain Vs State of Kerala and Another
High Court Of Kerala · (2004) 187 CTR 79 : (2004) 265 ITR 385
Kerala Agricultural Income Tax Act, 1950 — Section 16(1), 16(11), 4, 4(1), 4(3)Kerala Agricultural Income Tax Act, 1991 — Section 16
High Courts18 Sept 2002
State of Kerala Vs Shaji Joseph
High Court Of Kerala · (2003) 1 KLT 409
Kerala General Sales Tax Act, 1963 — Section 19(1)
High Courts17 Sept 2002
Kuttukaran Machine Tools Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 131 TAXMAN 690
Income Tax Act, 1961 — Section 2, 234A, 234B, 45, 48Partnership Act, 1932 — Section 4Transfer of Property Act, 1882 — Section 53A
High Courts17 Sept 2002Allowed
Indian Overseas Bank Vs Global Marine Products
High Court Of Kerala · (2003) 114 CompCas 733 : (2003) 1 KLT 48
Negotiable Instruments Act, 1881 (NI) — Section 30, 98
High Courts16 Sept 2002Dismissed
Mubarak Vs The State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 164, 193, 200, 209, 306Evidence Act, 1872 — Section 24, 25, 26, 27, 28
High Courts16 Sept 2002Dismissed
Ernakulam District Co-operative Bank Ltd. Vs Jolly
High Court Of Kerala · (2003) 1 BC 238 : (2002) 2 KLJ 497
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Insolvency Act, 1956 — Section 28Provincial Insolvency Act, 1920 — Section 53
High Courts16 Sept 2002
Siemens India Limited Vs State of Kerala
High Court Of Kerala · (2003) 132 STC 418
Central Sales Tax Act, 1956 — Section 3, 6(2)Kerala General Sales Tax Act, 1963 — Section 2
High Courts16 Sept 2002Dismissed
Raghu Vs Rajendra Kumar
High Court Of Kerala · (2003) 1 ILR (Ker) 362 : (2003) 1 RCR(Civil) 543
Evidence Act, 1872 — Section 45, 47, 73
High Courts13 Sept 2002
Leela Mathew Vs Krishnamoorthy
High Court Of Kerala · AIR 2003 Ker 25 : (2002) 4 RCR(Civil) 662
Civil Procedure Code Amendment Act, 2002 — Section 102, 16Civil Procedure Code, 1908 (CPC) — Section 115, 155
High Courts12 Sept 2002Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Indian Hardware Stores
High Court Of Kerala · (2003) 132 STC 431
Central Sales Tax Act, 1956 — Section 6(2), 8, 9(1)
High Courts12 Sept 2002Dismissed
Palakkad District Co-operative Printing Press Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 210 : (2003) 1 KLT 622 : (2004) 135 STC 207
Kerala General Sales Tax Act, 1963 — Section 5
High Courts12 Sept 2002Dismissed
Chammanadu Devaswom Vs State of Kerala and Others
High Court Of Kerala · AIR 2003 Ker 55
Kerala Building Tax Act, 1975 — Section 3
High Courts12 Sept 2002Dismissed
Chammanadu Devaswom Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 487
Kerala Building Tax Act, 1975 — Section 3(2)