COURT ARCHIVE

High Court Of Kerala judgments, 2002

896 judgments · page 5 of 45

High Courts28 Nov 2002

Jayaprakash V. Nair Vs The Registering Authority, Office of the Regional Transport Officer, The Registering Authority, Office of the Joint Regional Transport Officer, Motor Vehicles Inspector, Office of the Joint Regional Transport Officer, Tata Finance Limited, Sakthi Automobiles and State of Kerala

High Court Of Kerala · (2002) 11 KL CK 0046

Central Motor Vehicles Rules, 1989 — Rule 47, 57Constitution of India, 1950 — Article 226

High Courts28 Nov 2002Allowed

Elamma Vs Fr. Joseph Aranhani Olikkan

High Court Of Kerala · (2003) 2 ILR (Ker) 135 : (2003) 2 KLT 536

Contract Act, 1872 — Section 2, 27

High Courts27 Nov 2002

Income Tax Officer Vs Late C.D. Joseph

High Court Of Kerala · (2002) 11 KL CK 0101

High Courts27 Nov 2002

Sujatha, S. Vs Controller of Examination and Others

High Court Of Kerala · (2002) 11 KL CK 0098

Constitution of India, 1950 — Article 226

High Courts27 Nov 2002Dismissed

Mathew V. Thomas Vs Sali Sunny and Others

High Court Of Kerala · (2002) 11 KL CK 0097

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(4)

High Courts27 Nov 2002

ITO Vs Late C.D. Joseph

High Court Of Kerala · (2003) 179 CTR 137 : (2004) 266 ITR 609

Income Tax Act, 1961 — Section 131, 271, 273A, 274

High Courts27 Nov 2002Dismissed

Hemambika Chities and Loans (P) Ltd. Vs Deputy Commissioner of Income Tax

High Court Of Kerala · (2003) 184 CTR 239 : (2004) 266 ITR 427 : (2003) 131 TAXMAN 154

Income Tax Act, 1961 — Section 37(1)

High Courts27 Nov 2002

Syndicate Bank Vs Narayana Iyer

High Court Of Kerala · (2004) 2 CivCC 343 : (2004) 1 CTLJ 373 : (2003) 3 KLT 726 : (2004) 2 RCR(Civil) 79

Contract Act, 1872 — Section 128, 141

High Courts27 Nov 2002Dismissed

Dr. K.J. Ivy, Selection Grade Lecturer, Department of Malayalam, Maharajas College Vs State of Kerala and Sreesankaracharya University of Sanskrit

High Court Of Kerala · (2002) 11 KL CK 0021

Sree Sankaracharya University of Sanskrit Act, 1994 — Section 12, 14, 24(5), 31(1), 53

High Courts27 Nov 2002

M/s. Popular Automobiles Vs Eddy Current Control India Ltd.

High Court Of Kerala · (2003) 1 CivCC 510 : (2003) 1 KLJ 275 : (2003) 1 KLT 331 : (2003) 1 RCR(Civil) 741

Partnership Act, 1932 — Section 69(2)

High Courts26 Nov 2002

In Re: St. Mary''s Finance Ltd., In Provisional Liquidation M. Ahmed Kunju, Provisional Liquidator, St. Mary''s Finance Ltd. (Under Liquidation)

High Court Of Kerala · (2003) 2 CompLJ 43 : (2004) 50 SCL 181

Companies Act, 1956 — Section 454, 454(5)

High Courts26 Nov 2002

Commissioner of Income Tax Vs Madras Pack Marine Co.

High Court Of Kerala · (2003) 179 CTR 143 : (2003) 130 TAXMAN 263

Income Tax Act, 1961 — Section 271

High Courts26 Nov 2002Dismissed

Fr. Thomas Vs Thomas J. Padiyath

High Court Of Kerala · (2003) 1 ALT(Cri) 133 : (2003) CriLJ 945 : (2003) 1 ILR (Ker) 307

Criminal Procedure Code, 1973 (CrPC) — Section 199(1)Penal Code, 1860 (IPC) — Section 500

High Courts26 Nov 2002

K.K. Thankappan and Others, etc. Vs K.S. Jayan and Others etc.

High Court Of Kerala · AIR 2003 Ker 114

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, 9Evidence Act, 1872 — Section 50, 67, 74(2)Negotiable Instruments Act, 1881 (NI) — Section 87

High Courts26 Nov 2002Allowed

State of Kerala Vs Renjith Kumar alias Renjith and Others

High Court Of Kerala · (2003) CriLJ 1509

Penal Code, 1860 (IPC) — Section 300, 302, 323, 34

High Courts26 Nov 2002Dismissed

Fr. Thomas Maniankerikalam Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 869 : (2003) 1 RCR(Criminal) 280

Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 199(1), 199(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(a)Penal Code, 1860 (IPC) — Section 500

High Courts25 Nov 2002Allowed

The State of Kerala and Another Vs P.K. Ramachandran

High Court Of Kerala · (2003) 2 KLJ 425

Arbitration Act, 1940 — Section 17, 39(vi)

High Courts22 Nov 2002

Co-operative Sugars Ltd. Vs Commissioner of Income Tax and Another

High Court Of Kerala · (2003) 262 ITR 252

Income Tax Act, 1961 — Section 260A

High Courts22 Nov 2002Allowed

Sivadasan Vs Kannur Municipality

High Court Of Kerala · (2003) 3 KLT 968

Advocates Act, 1961 — Section 23, 29, 33

High Courts22 Nov 2002Allowed

Joseph Vs Kanakam

High Court Of Kerala · (2003) 1 CivCC 387 : (2003) 1 KLT 261 : (2003) 2 RCR(Civil) 329

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Limitation Act, 1963 — Article 125