High Courts11 Apr 2002Allowed
Delia Tony Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 ILR (Ker) 397 : (2003) 1 KLT 311
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 33 of 45
High Courts11 Apr 2002Dismissed
Chethana Pharmaceuticals Vs Asst. Commissioner, Commercial Taxes
High Court Of Kerala · (2002) 128 STC 42
High Courts11 Apr 2002
Ahmed Koya Vs Rajan
High Court Of Kerala · (2002) 04 KL CK 0026
Kerala Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3
High Courts11 Apr 2002Dismissed
Varkey Jacob Co. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2002) 257 ITR 231
Income Tax Act, 1961 — Section 143(3), 147
High Courts11 Apr 2002Dismissed
Bhima Jewellery Vs Assistant Commissioner (Assessment) and Another
High Court Of Kerala · (2003) 129 STC 90
Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5D, 7, 7(1)Kerala General Sales Tax Rules, 1963 — Rule 21(10)
High Courts10 Apr 2002
Narayanan Vs Narikkuni Service Co-operative Bank
High Court Of Kerala · (2002) 04 KL CK 0040
High Courts10 Apr 2002Dismissed
Teejan Beverages Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 3 ILR (Ker) 393 : (2002) 128 STC 216
Kerala General Sales Tax Act, 1963 — Section 10(1)
High Courts10 Apr 2002Allowed
Smt. Latha E.C., President, Kolathara Mahila Samajam and Smt. Jalaja, Secretary, Kolathara Mahila Samajam Vs Ms. Bahini U. and The Presiding Officer, Labour Court
High Court Of Kerala · (2002) 04 KL CK 0017
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts09 Apr 2002Dismissed
Power Best Electrical (P) Ltd. Vs Managing Director, Kerala Feeds Ltd. and Others
High Court Of Kerala · (2002) 128 STC 496
High Courts09 Apr 2002
Saramma Scaria Vs Mathai
High Court Of Kerala · (2003) ACJ 213 : (2002) 2 ILR (Ker) 191 : (2003) 1 RCR(Civil) 154
Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 10, 5, 8Motor Vehicles Act, 1988 — Section 158(6), 166, 166(4), 169, 20(1)
High Courts09 Apr 2002
Ambukjakshi Vs State of Kerala
High Court Of Kerala · (2002) 04 KL CK 0033
Kerala Private Forests (Tribunal) Rules, 1972 — Rule 5
High Courts09 Apr 2002
B. Mahesh Jyothi Vs State of Kerala and Others
High Court Of Kerala · AIR 2002 Ker 353 : (2002) 3 ILR (Ker) 46
Kerala Motor Vehicles Rules, 1989 — Rule 95(2), 95(4), 95(5)Motor Vehicles Act, 1988 — Section 65
High Courts09 Apr 2002
Mohammed Ibrahim Vs State of Kerala
High Court Of Kerala · (2002) 04 KL CK 0019
Kerala Motor Vehicles Rules, 1989 — Rule 95(4)
High Courts09 Apr 2002
S. Lakshmanan, President, Thiruvilwamal Weavers Co-operative Society Vs V.Velliankeri, member of Board of Direstors, Thiruvilwamala Weavers Co-operative Society Ltd. and Ors
High Court Of Kerala · AIR 2002 Ker 325 : (2002) 2 ILR (Ker) 393 : (2002) 3 RCR(Civil) 733
High Courts09 Apr 2002
Radha Vs District Medical Officer
High Court Of Kerala · (2002) 2 ILR (Ker) 483
Kerala State and Subordinate Services Rules, 1958 — Rule 9, 9(1)
High Courts09 Apr 2002
Reliance Generators (P) Ltd. Vs Sales Tax Officer, Works Contract/Luxury Tax Peroorkada and Others
High Court Of Kerala · (2006) 146 STC 57
Kerala General Sales Tax Act, 1963 — Section 7(10)Kerala General Sales Tax Rules, 1963 — Rule 22A(3)
High Courts08 Apr 2002
Sebastian Champappilly Vs Registrar, High Court of Kerala
High Court Of Kerala · (2002) 2 KLJ 432
Divorce (Amendment) Act, 2001 — Section 16, 17, 20, 8General Clauses Act, 1897 — Section 6
High Courts08 Apr 2002
Kurian Vs Kerala State Electricity Board
High Court Of Kerala · (2003) 2 KLT 298
Constitution of India, 1950 — Article 226
High Courts05 Apr 2002
Ambikakutty Vs State of Kerala and Others
High Court Of Kerala · (2002) 04 KL CK 0046
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts05 Apr 2002
Gopalakrishnan Vs The Secretary, Corporation of Kollam
High Court Of Kerala · AIR 2002 Ker 347
Kerala Education Act, 1958 — Section 5B, 6