High Courts04 Sept 2002
Abdul Salam Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0041
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 188, 300, 300(6)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 18 of 45
High Courts03 Sept 2002
Commissioner of Income Tax Vs Mahavir Plantations (P.) Ltd.
High Court Of Kerala · (2003) 260 ITR 233
Income Tax Act, 1961 — Section 35B, 35B(1), 36(1), 37, 40A(2)
High Courts03 Sept 2002
Elias Mathai Vs Regional Transport Authority
High Court Of Kerala · (2003) 1 ACC 204 : (2002) 3 ILR (Ker) 311
Motor Vehicles Act, 1988 — Section 69, 71
High Courts03 Sept 2002Dismissed
Vijayan Vs Excise Commissioner
High Court Of Kerala · (2002) 2 KLJ 530
Criminal Procedure Code, 1973 (CrPC) — Section 211Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(3)
High Courts03 Sept 2002
Ramachandran Nair Vs Sukumaran Nair
High Court Of Kerala · AIR 2002 Ker 394
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts03 Sept 2002Allowed
Executive Engineer, P.W.D. Vs Kerala Lokayukta
High Court Of Kerala · (2002) 09 KL CK 0067
Lokayukta Act, 1999 — Section 12, 14
High Courts03 Sept 2002
Commissioner of Income Tax Vs MAHAVIR PLANTATIONS (P) LTD.
High Court Of Kerala · (2002) 178 CTR 158
Income Tax Act, 1961 — Section 256, 35B, 36, 37, 40A
High Courts03 Sept 2002
Elias Mathai and Another Vs Regional Transport Authority and Others
High Court Of Kerala · AIR 2003 Ker 53
Motor Vehicles Act, 1988 — Section 69
High Courts03 Sept 2002Allowed
The Executive Engineer Vs C. Madan Lal
High Court Of Kerala · (2002) 2 KLJ 480
Lokayukta Act, 1999 — Section 14, 19
High Courts02 Sept 2002Dismissed
Kerala State Road Transport Corporation Vs Appellate Tribunal
High Court Of Kerala · (2002) 3 ILR (Ker) 540
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 16, 17Penal Code, 1860 (IPC) — Section 279, 304A
High Courts02 Sept 2002
Francis Vs Dinesan
High Court Of Kerala · (2003) 1 ALT(Cri) 209 : (2003) 1 KLT 370
Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 397(2), 482Prevention of Food Adulteration Act, 1954 — Section 20A
High Courts02 Sept 2002Dismissed
K.S.R.T.C Vs A.P. Kumaran
High Court Of Kerala · (2002) 2 KLJ 516
Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 279, 304A
High Courts29 Aug 2002
V.K. Vijayan Pillai Vs The R.T.O., Thrissur
High Court Of Kerala · (2003) 1 KLJ 169
Motor Vehicles Act, 1988 — Section 66, 72, 72(2), 72(3), 88
High Courts29 Aug 2002Dismissed
Ahammed Vs Regional Transport Authority
High Court Of Kerala · (2002) 3 ILR (Ker) 212
Kerala Motor Vehicles Rules, 1989 — Rule 159
High Courts29 Aug 2002Allowed
C.M. Beevi Amma and Vykilazhikam Charitable Centre Vs The Divisional Forest Officer, Timber Sales Division, The Depot Officer, Government Timber Depot, Pathanapuram, The Depot Officer, Tuet, The Additional Sales Tax Officer and The Sales Tax Officer
High Court Of Kerala · (2002) 08 KL CK 0048
Kerala General Sales Tax Act, 1963 — Section 5(1), 5(3)
High Courts29 Aug 2002
Saheeda Vs Hamelatha
High Court Of Kerala · (2002) 3 ILR (Ker) 432
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 153AConstitution of India, 1950 — Article 141
High Courts29 Aug 2002Dismissed
P. Ahammed Vs The Regional Transport Authority
High Court Of Kerala · (2002) 08 KL CK 0028
Kerala Motor Vehicles Rules, 1989 — Rule 159
High Courts29 Aug 2002
Jose Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 210
Kerala Education Rules, 1959 — Rule 75
High Courts29 Aug 2002Allowed
Kattamkandi Puthiya Maliackal Saheeda Vs P.V. Hemalatha
High Court Of Kerala · (2002) 2 KLJ 306
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 151, 152, 153A, 98Constitution of India, 1950 — Article 141