High Courts17 Dec 2002Partly Allowed
State of Kerala Vs Mathai
High Court Of Kerala · (2003) 3 ARBLR 29 : (2003) 2 KLT 835
Arbitration Act, 1940 — Section 30
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 2 of 45
High Courts17 Dec 2002Dismissed
Vasudevan and Others Vs Manoharan and Others
High Court Of Kerala · (2002) 12 KL CK 0045
Limitation Act, 1963 — Article 61, 18
High Courts17 Dec 2002Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Narani Stores
High Court Of Kerala · (2004) 135 STC 78
Kerala General Sales Tax Act, 1963 — Section 19, 35
High Courts17 Dec 2002Dismissed
Bhaskaran Vs Sankaran
High Court Of Kerala · (2003) 1 KLT 381 : (2003) 1 RCR(Civil) 730 : (2003) 1 RCR(Criminal) 842
Evidence Act, 1872 — Section 73
High Courts16 Dec 2002
Abdul Rasheed Vs The State Bank of Travancore
High Court Of Kerala · (2003) 3 BC 270 : (2003) 2 ILR (Ker) 150 : (2003) 2 KLT 557
Civil Procedure Code, 1908 (CPC) — Section 19, 20, 22(2)Debts Recovery Tribunal Rules — Rule 12(6)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts16 Dec 2002Dismissed
Mohammed Sayeed Vs Jaseena
High Court Of Kerala · (2003) 1 ILR (Ker) 451 : (2003) 2 RCR(Civil) 167
Transfer of Property Act, 1882 — Section 55(4)
High Courts16 Dec 2002Dismissed
State of Kerala Vs Laju
High Court Of Kerala · (2003) CriLJ 2773
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 300, 96
High Courts16 Dec 2002Dismissed
State of Kerala Vs Liji
High Court Of Kerala · (2003) 1 KLJ 389
Criminal Procedure Code, 1973 (CrPC) — Section 34Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 2002Dismissed
International Computers-Indian Manufacture Ltd. Vs State of Kerala Deputy Commissioner (Law), Board of Revenue (Taxes) Vs International Computers-Indian Manufacture Ltd.
High Court Of Kerala · (2004) 135 STC 419
Constitution of India, 1950 — Article 286Kerala General Sales Tax Act, 1963 — Section 2
High Courts13 Dec 2002
In Re: State of Kerala and Others
High Court Of Kerala · (2003) CriLJ 5086
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(8), 190(1), 197Prevention of Corruption Act, 1988 — Section 19
High Courts13 Dec 2002Allowed
Fr. Antony Kavalakkatt Vs District Educational Officer
High Court Of Kerala · (2003) 1 KLT 295
Kerala Education Rules, 1959 — Rule 51B
High Courts13 Dec 2002Dismissed
Commissioner of Income Tax Vs Chackolas Spinning and Weaving Mills Ltd.
High Court Of Kerala · (2004) 188 CTR 537 : (2004) 266 ITR 623
Income Tax Act, 1961 — Section 139(1), 43B
High Courts13 Dec 2002Allowed
Aniyeri Jayarajan Vs Valiya Kooleri Koorma Yesoda
High Court Of Kerala · (2003) 2 KLJ 27
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(a)(b), 11(3)
High Courts13 Dec 2002
State of Kerala Vs Sudhir
High Court Of Kerala · (2003) 2 ILR (Ker) 110 : (2003) 1 KLT 840 : (2003) 2 RCR(Criminal) 454
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(8), 190(1), 197Prevention of Corruption Act, 1988 — Section 19
High Courts13 Dec 2002
Ryru Vydiar Vs Saseendran
High Court Of Kerala · (2003) 2 ILR (Ker) 189 : (2003) 1 KLT 367
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts13 Dec 2002Allowed
Jayarajan Vs Yesoda
High Court Of Kerala · (2003) 2 KLT 325
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
High Courts12 Dec 2002Allowed
Razack Trading Company Vs J.K. Industries Ltd.
High Court Of Kerala · AIR 2003 Ker 171 : (2003) 2 CivCC 47 : (2003) 2 ILR (Ker) 234 : (2003) 1 KLT 743 : (2003) 2 RCR(Civil) 211
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 19A, Order 5 Rule 9, Order 5 Rule 9(1), Order 5 Rule 9(3)
High Courts12 Dec 2002
Jose Vs Insurance Regulatory and Development Authority
High Court Of Kerala · (2003) 2 ACC 506 : (2003) 1 KLT 754
Insurance Act, 1938 — Section 64UC
High Courts12 Dec 2002
M.K. Sasi, N.P. Bawa, P.M. Varghese, M.K. Sajeevan, Laila Asharaf, T.E. Joseph, P.G. Krishnan Nair, Kamalasanan, P.P. Joy, P.K. Chacko, P.M. Paul, Joy Varghese, P.M. Aliyar, A.C. Satheesan, M.T. Mathai and M.R. Joy Vs Insurance Regulatory and Development Authority of India, The Tariff Advisory Committee (General Insurance), United India Insurance Company Ltd., The Oriental Insurance Company Ltd., National Insurance Company Limited and The New India Assurance Company Ltd.
High Court Of Kerala · (2003) 2 ACC 506 : (2003) 1 KLT 754
High Courts12 Dec 2002
K.A. John Vs District Collector and Others
High Court Of Kerala · (2003) 2 BC 199