High Courts09 Jul 2002
Makkarkunju Vs State of Kerala
High Court Of Kerala · (2003) 2 LLJ 547
Constitution of India, 1950 — Article 19(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 26 of 45
High Courts09 Jul 2002
Thomas K. Varghese Vs Asha Mary Alexander
High Court Of Kerala · (2003) 1 DMC 22
Divorce Act, 1869 — Section 3(3)
High Courts09 Jul 2002
Pious Vs State of Kerala
High Court Of Kerala · (2002) 2 ALT(Cri) 457 : (2002) 4 RCR(Criminal) 250
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 42(2), 43, 50
High Courts08 Jul 2002
Skipper Steel Ltd. Vs Sales Tax Inspector and Others
High Court Of Kerala · (2003) 130 STC 156
Kerala General Sales Tax Act, 1963 — Section 29Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 3Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4(1), 4(2), 4(2A), 4(5)
High Courts08 Jul 2002
Sasidharan Vs Chief Welfare Fund Inspector
High Court Of Kerala · (2002) 07 KL CK 0082
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 8(1)
High Courts08 Jul 2002Dismissed
Aruchami Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 224
Criminal Procedure Code, 1973 (CrPC) — Section 109
High Courts08 Jul 2002
Napoleon Vs Cherian
High Court Of Kerala · (2002) 3 CivCC 458 : (2002) 3 ILR (Ker) 186 : (2002) 4 RCR(Civil) 720
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)
High Courts08 Jul 2002
Peter George Thottam Vs Union of India (UOI) and The Appellatee Committee, Ministry of Defence, Government of India
High Court Of Kerala · (2002) 07 KL CK 0023
Invalid Pension and Gratuity Regulations — Regulation 101
High Courts05 Jul 2002
Commissioner of Income Tax Vs Dynamic Orthopedics P. Ltd.
High Court Of Kerala · (2002) 257 ITR 446
Companies Act, 1956 — Section 349(4), 350, 355Income Tax Act, 1961 — Section 115, 115(1A), 32
High Courts05 Jul 2002Allowed
P. Ramamoorthy Rao and P. Harikrishna Rao Vs S.P. Musthapha Rawther
High Court Of Kerala · (2002) 2 KLJ 628
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 11(40)
High Courts05 Jul 2002
Commissioner of Income Tax Vs Dynamic Orthopedics (P) Ltd.
High Court Of Kerala · (2002) 176 CTR 432
COMPANIES ACT, 1956 — Section 349, 350, 355Income Tax Act, 1961 — Section 115J, 260A, 80VVA
High Courts05 Jul 2002Allowed
Ramamoorthy Rao Vs Musthapha Rawther
High Court Of Kerala · (2002) 07 KL CK 0006
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts04 Jul 2002Allowed
K.N. Falgunan and Another Vs State of Kerala and Others
High Court Of Kerala · (2002) 128 STC 297
Kerala General Sales Tax Act, 1963 — Section 19
High Courts04 Jul 2002Allowed
Veeraraghava Iyer and Co. Vs Divisional Superintendent, Southern Railway and Others
High Court Of Kerala · (2002) 07 KL CK 0095
Arbitration Act, 1940 — Section 30
High Courts04 Jul 2002Allowed
Bhima Jewellery Vs Assistant Commissioner (Assessment), Commercial Taxes and Another
High Court Of Kerala · (2004) 138 STC 272
Kerala General Sales Tax Act, 1963 — Section 2, 5, 5(1), 5A, 7(1)
High Courts04 Jul 2002Allowed
Regional Director, E.S.I. Corporation Vs Mookken Devassy Ouseph and Sons
High Court Of Kerala · (2003) 96 FLR 1133 : (2002) 3 ILR (Ker) 459 : (2003) 1 LLJ 94
Employees State Insurance Act, 1948 — Section 1(6), 2(12)
High Courts03 Jul 2002Allowed
Dy. Commissioner of Income Tax Vs Manuel Sons Wood Industries
High Court Of Kerala · (2002) 178 CTR 504 : (2002) 257 ITR 616
Income Tax Act, 1961 — Section 215(4)Income Tax Rules, 1962 — Rule 40, 40(5)
High Courts03 Jul 2002Allowed
Deputy Commissioner of Income Tax Vs P.M. Antony
High Court Of Kerala · (2002) 178 CTR 504 : (2002) 257 ITR 616
Income Tax Act, 1961 — Section 215Income Tax Rules, 1962 — Rule 40, 40(5)