High Courts11 Sept 2002
Abdul Rasheed Vs Kerala Public Service Commission
High Court Of Kerala · (2002) 09 KL CK 0055
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 4
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 17 of 45
High Courts11 Sept 2002Dismissed
Sreenivasan Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0039
Kerala Education Rules, 1959 — Rule 1(1)
High Courts10 Sept 2002Dismissed
Well Worth Plastics Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 550
Kerala General Sales Tax Act, 1963 — Section 22(2), 22(3), 46A, 46A(1)Kerala General Sales Tax Rules, 1963 — Rule 31D
High Courts10 Sept 2002Dismissed
Prabhakaran Vs Surendran Nair
High Court Of Kerala · (2002) 2 KLJ 483
Kerala Panchayat Raj Act, 1994 — Section 89
High Courts10 Sept 2002Dismissed
Deputy Commissioner Vs Rama Shenoy
High Court Of Kerala · (2003) 1 ILR (Ker) 262 : (2003) 1 KLT 720 : (2004) 138 STC 323
High Courts10 Sept 2002
Narikkuni Service Co-operative Bank Ltd. Vs C.K. Narayanan Kizhakkuveettil
High Court Of Kerala · (2002) 3 ILR (Ker) 426
Kerala Co-operative Societies Rules, 1969 — Rule 198(5)
High Courts10 Sept 2002Allowed
Palode Ravi Vs Mangode Radhakrishnan
High Court Of Kerala · (2002) 3 ILR (Ker) 523
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 19, Order 18 Rule 4, Order 18 Rule 5Representation of the People Act, 1951 — Section 80A(2), 87(1)Specific Relief Act, 1963 — Section 6
High Courts10 Sept 2002Dismissed
Chack @ Aniyan Kunju and Others Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 845
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 2002Allowed
Sankaran Nair Vs Bar Council of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 85
Advocates Act, 1961 — Section 24(1)
High Courts10 Sept 2002Dismissed
Usman Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 2
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 395
High Courts09 Sept 2002Allowed
Lakshmi R. Kurup and Another Vs Vasantha Kumari Thankachy and Another
High Court Of Kerala · (2002) 09 KL CK 0069
High Courts06 Sept 2002
Jomy Kuriakose Vs Jomon Kuriakose
High Court Of Kerala · (2003) 1 KLJ 221
Court Fees Act, 1870 — Section 12(2)
High Courts06 Sept 2002
Apollo Tyres Ltd. Vs Sebastian
High Court Of Kerala · (2003) 96 FLR 1138 : (2002) 3 ILR (Ker) 505
Industrial Disputes Act, 1947 — Section 2A
High Courts06 Sept 2002
Jamy Kuriakose Vs Jomon Kuriakose
High Court Of Kerala · AIR 2003 Ker 162 : (2002) 3 ILR (Ker) 596 : (2003) 1 KLT 411 : (2003) 2 RCR(Civil) 191
Kerala Court Fees and Suits Valuation Act, 1959 — Section 40
High Courts05 Sept 2002
The Mundakapadam Mandirams Society Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 178 CTR 79
COMPANIES ACT, 1956 — Section 617Income Tax Act, 1961 — Section 11, 12, 13, 154, 80G
High Courts05 Sept 2002Dismissed
Mundakapadam Mandirams Society Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 178 CTR 79
Income Tax Act, 1961 — Section 11, 11(2), 11(5), 13, 13(1)
High Courts05 Sept 2002
K. Venugopalan Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 1427 : (2003) 1 ILR (Ker) 605 : (2003) 2 RCR(Criminal) 728
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 468
High Courts04 Sept 2002Dismissed
Assistant Secretary, Board of Revenue (Taxes) Vs P. Krishnaswamy Reddiar
High Court Of Kerala · (2003) 131 STC 467