High Courts04 Dec 2002Dismissed
State of Kerala Vs Kannan
High Court Of Kerala · (2003) 2 ILR (Ker) 193 : (2003) 1 KLT 509
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 4 of 45
High Courts04 Dec 2002Dismissed
Aboobacker Vs State of Kerala
High Court Of Kerala · (2003) 1 ALT(Cri) 151 : (2003) 2 ILR (Ker) 130 : (2003) 1 KLT 42
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts04 Dec 2002Dismissed
Commissioner of Income Tax Vs G. Krishnan Nair
High Court Of Kerala · (2003) 259 ITR 727
Income Tax Act, 1961 — Section 80HHC, 80HHC(1A), 80HHC(4A)
High Courts04 Dec 2002Dismissed
Pottengal Aboobacker and Others Vs State of Kerala and Another
High Court Of Kerala · (2003) CriLJ 3674
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts04 Dec 2002Allowed
State of Kerala and Another Vs P.K. Ramachandran
High Court Of Kerala · (2003) 1 KLJ 28
Arbitration Act, 1940 — Section 14, 14(2), 17, 2, 21Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 227
High Courts04 Dec 2002
The State of Kerala Vs P.K. Ramachandran
High Court Of Kerala · (2003) 1 KLJ 28
Arbitration Act, 1940 — Section 14, 17, 2, 30Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 227
High Courts04 Dec 2002Dismissed
State of Kerala Vs Kannan and Others
High Court Of Kerala · (2003) 1 KLJ 400
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts04 Dec 2002
Dy. Commissioner of Income Tax Vs Muthoottu Mini Kuries
High Court Of Kerala · (2003) 128 TAXMAN 240
Income Tax Act, 1961 — Section 142, 288
High Courts03 Dec 2002Dismissed
Krishnan Namboodiri Vs Unni Maya @ Uma Devi
High Court Of Kerala · (2004) 1 CivCC 361 : (2003) 2 ILR (Ker) 389 : (2003) 3 KLT 141 : (2003) 4 RCR(Civil) 446
High Courts03 Dec 2002Dismissed
Sunil Kumar, K.G. Vs Union of India (UOI) and Others
High Court Of Kerala · (2002) 12 KL CK 0065
Constitution of India, 1950 — Article 14, 16
High Courts03 Dec 2002Dismissed
Sreedharan Vs Madanan
High Court Of Kerala · (2003) 1 KLT 320 : (2003) 2 RCR(Civil) 48 : (2003) 1 RCR(Rent) 313
Easements Act, 1882 — Section 17
High Courts03 Dec 2002Dismissed
Siby Bhaskaran Vs Tony Thomas
High Court Of Kerala · (2002) 12 KL CK 0011
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Dec 2002Allowed
Bhavani Tea and Produce Co. Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 132 STC 563
Kerala General Sales Tax Act, 1963 — Section 39
High Courts02 Dec 2002Dismissed
Basselios Thomas I Catholicos Vs Thomas Mar Athanasius
High Court Of Kerala · (2003) 1 KLT 10
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts29 Nov 2002
Muhammed Usman Vs Registrar of Co-operative Societies
High Court Of Kerala · AIR 2003 Ker 299 : (2003) 116 CompCas 505 : (2003) 1 KLT 69
Banking Regulation Act, 1949 — Section 22, 22(2), 35A, 36, 36A(3)
High Courts29 Nov 2002Dismissed
Mariamma Vs Thomas
High Court Of Kerala · (2003) 1 CivCC 442 : (2003) 1 ILR (Ker) 226 : (2003) 1 KLT 245 : (2003) 2 RCR(Civil) 165
Civil Procedure Code, 1908 (CPC) — Section 91(1)
High Courts29 Nov 2002Dismissed
Jayanthi Vs Raji
High Court Of Kerala · (2003) 1 ILR (Ker) 301 : (2003) 1 KLT 514
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Panchayat Raj Act, 1994 — Section 113, 114, 89, 89(1), 94
High Courts29 Nov 2002Dismissed
Manoharan Vs Narayan Menon
High Court Of Kerala · (2004) 1 ILR (Ker) 432 : (2003) 1 KLJ 224 : (2003) 1 KLT 538
Civil Procedure Code, 1908 (CPC) — Section 141, 148, 151Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(2)(c), 23, 23(1)(i)
High Courts28 Nov 2002Dismissed
Commissioner of Income Tax Vs Quilon Co-op. Spinning Mills Ltd.
High Court Of Kerala · (2003) 182 CTR 114 : (2003) 263 ITR 259
Income Tax Act, 1961 — Section 143(1), 143(2)
High Courts28 Nov 2002
State of Kerala Vs Bhaskaran Pillai
High Court Of Kerala · (2003) 1 ILR (Ker) 340 : (2003) 1 KLT 60