High Courts18 Jul 2002
Sarojini Vs Additional Registering Authority
High Court Of Kerala · (2002) 3 ILR (Ker) 584
Central Motor Vehicles Rules, 1989 — Rule 54Kerala Motor Vehicles Rules, 1989 — Rule 269Motor Vehicles Act, 1939 — Section 47
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 24 of 45
High Courts18 Jul 2002Dismissed
Dr. Manu Bhaskar, Reader, Department of Sociology, University of Kerala Vs University of Kerala, The Chairman, Board of Studies, Head of the Department of Sociologgy, University of Kerala, Dr. M. Indukumary, Reader, Department of Sociology, University of Kerala, Secretary to Government, Higher Education Department, Kerala Government Secretariat and Secretary to Government, Finance Department, Kerala Government Secretariat
High Court Of Kerala · (2002) 07 KL CK 0009
Constitution of India, 1950 — Article 14, 16(1)Kerala University Act, 1974 — Section 2(27), 73(1)
High Courts17 Jul 2002
Chellappan Vs Commissioner for Workmen''s Compensation and Dy. Labour Commissioner and Others
High Court Of Kerala · (2003) 1 ACC 263
Constitution of India, 1950 — Article 226Employees Compensation Act, 1923 — Section 30
High Courts17 Jul 2002Allowed
Redwood Hotel (P.) Ltd. Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2003) 259 ITR 191
Income Tax Act, 1961 — Section 127
High Courts17 Jul 2002Dismissed
Kuttappan Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0079
Constitution of India, 1950 — Article 243KKerala Panchayat Raj (Amendment) Act, 2000 — Section 157(2), 157(5)Kerala Panchayat Raj Act, 1994 — Section 157(3)
High Courts17 Jul 2002Allowed
Binu Vs State of Kerala
High Court Of Kerala · (2002) CriLJ 4374 : (2002) 3 ILR (Ker) 323
Constitution of India, 1950 — Article 13, 21, 22, 22(1), 254Kerala Essential Services Maintenance Act, 1994 — Section 6
High Courts17 Jul 2002Allowed
Rahim Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 249
Cattle Trespass Act, 1871 — Section 20, 4Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 4(1), 451, 457Kerala Minor Minerals Concession Rules, 1967 — Rule 27
High Courts17 Jul 2002Dismissed
Sarasi Kuttappan Vs State of Kerala and Others
High Court Of Kerala · (2002) 07 KL CK 0015
Constitution of India, 1950 — Article 226, 243K, 246, 246(3)Kerala Panchayat Raj (Amendment) Act, 1999 — Section 157(2), 157(5), 157(5A), 162(1)Kerala Panchayat Raj (Amendment) Act, 2000 — Section 157(2), 157(5)
High Courts17 Jul 2002
Redwood Hotel (P) Ltd. Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2002) 177 CTR 536
Income Tax Act, 1961 — Section 127, 158BC
High Courts17 Jul 2002
Redwood Hotel (P) Ltd. Vs Chief Commissioner of Income Tax
High Court Of Kerala · (2002) 125 TAXMAN 644
Income Tax Act, 1961 — Section 127, 158BC
High Courts17 Jul 2002
Prabhu Vs Ameerul Millath
High Court Of Kerala · (2002) 07 KL CK 0010
Companies Act, 1956 — Section 457(3), 543(1)
High Courts16 Jul 2002
B. Six Holiday Resorts (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 984
Kerala Foreign Liquor Rules, 1953 — Rule 13(3)
High Courts16 Jul 2002
Kassim Rawther Vs Nedumkunnam Grama Panchayat
High Court Of Kerala · (2002) 07 KL CK 0063
Panchayat Raj (Issuance of Licence and Control of Public and Private Markets) Rules, 1996 — Rule 7, 8
High Courts16 Jul 2002
Seethalakshmi Ammal Vs Nabeesath Beevi
High Court Of Kerala · (2002) 3 ILR (Ker) 573 : (2003) 1 KLT 391
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)
High Courts16 Jul 2002Dismissed
Thankappan and Others Vs Custodian of Vested Forests and Conservator of Forests and Another
High Court Of Kerala · AIR 2002 Ker 389
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(2), 3(3), 6
High Courts15 Jul 2002Dismissed
N. Chandran and Others Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts15 Jul 2002Dismissed
Thomas Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0038
Land Acquisition Act, 1894 — Section 4, 6
High Courts15 Jul 2002Dismissed
Haseena Bervin Vs State of Kerala
High Court Of Kerala · (2002) 07 KL CK 0014
Constitution of India, 1950 — Article 226
High Courts15 Jul 2002Dismissed
P.A. Azhagiri Vs The State of Kerala
High Court Of Kerala · (2003) 1 KLJ 139