High Courts22 Nov 2002
Commissioner of Income Tax Vs Chakkiath Bankers
High Court Of Kerala · (2003) 128 TAXMAN 617
Banking Regulation Act, 1949 — Section 5COMPANIES ACT, 1956 — Section 11
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 6 of 45
High Courts21 Nov 2002
State of Kerala Vs Cello Household Appliances (Pvt.) Ltd.
High Court Of Kerala · (2002) 11 KL CK 0100
High Courts21 Nov 2002
Deepa Vs Laly Mathew
High Court Of Kerala · (2003) 1 KLT 87
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 115, 141, 94
High Courts21 Nov 2002Dismissed
Prasad Vs State of Kerala
High Court Of Kerala · (2003) 1 ALT(Cri) 286 : (2003) 1 ILR (Ker) 280 : (2003) 1 KLT 255 : (2003) 2 RCR(Criminal) 79
Criminal Procedure Code, 1973 (CrPC) — Section 177, 462, 482
High Courts21 Nov 2002Dismissed
Aluminium Industries Ltd. and Others Vs Enforcement Officer and Another
High Court Of Kerala · (2003) 97 FLR 131 : (2003) 2 LLJ 108
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
High Courts20 Nov 2002
Assn. of Regn. Plates Mfgrs. of India Vs Union of India and Others
High Court Of Kerala · (2003) 1 KLJ 514
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 109, 41
High Courts20 Nov 2002Dismissed
Union of India (UOI) and Another Vs Soosanna Eldhose and Others
High Court Of Kerala · (2002) 11 KL CK 0096
Electricity Act, 1910 — Section 32, 33, 33(2), 33(3), 44AElectricity Rules, 1956 — Rule 44A, 87, 87(2), 87(3), 87(4)
High Courts20 Nov 2002
Income Tax Officer Vs S.N.B.S. Samajam
High Court Of Kerala · (2003) 182 CTR 390 : (2003) 263 ITR 613
Income Tax Act, 1961 — Section 11, 11(4A)
High Courts20 Nov 2002
Association of Registration Plates Manufacturers of India Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 KLT 895
Constitution of India, 1950 — Article 14, 226
High Courts20 Nov 2002Dismissed
Mathew Vs Madhuri Dennis
High Court Of Kerala · (2003) 2 KLT 291 : (2003) 3 RCR(Civil) 436
Divorce Act, 1869 — Section 18, 19
High Courts20 Nov 2002Dismissed
Jameela Vs L.I.C. of India
High Court Of Kerala · (2003) ACJ 689 : AIR 2003 Ker 298 : (2003) 3 KLT 215
High Courts20 Nov 2002Allowed
State of Kerala Vs M.R.F. Limited
High Court Of Kerala · (2006) 143 STC 156
Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(2), 35
High Courts20 Nov 2002Allowed
Wilson P. Kuriakose Vs Subhas
High Court Of Kerala · (2003) 1 KLJ 56
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts20 Nov 2002Dismissed
Chacko Samuel Vs Union of India (UOI) and Others
High Court Of Kerala · (2003) 97 FLR 666 : (2003) 2 LLJ 689
Constitution of India, 1950 — Article 226
High Courts19 Nov 2002Dismissed
Janardhanan Pillai Vs Indian Overseas Bank
High Court Of Kerala · (2003) 2 BC 243 : (2003) 115 CompCas 64 : (2003) 1 ILR (Ker) 319 : (2003) 1 KLT 293 : (2003) 44 SCL 71
Debts Recovery Tribunal Act, 1993 — Section 21
High Courts19 Nov 2002
Mrs. Rhona Varghese Vs CGT
High Court Of Kerala · (2003) 131 TAXMAN 139
Gift Tax Act, 1958 — Section 16
High Courts19 Nov 2002
Mrs. Rhona Varghese Vs Commissioner of Gift Tax
High Court Of Kerala · (2003) 183 CTR 166 : (2004) 265 ITR 649
High Courts19 Nov 2002Dismissed
K. Janardhanan Vs Indian Overseas Bank
High Court Of Kerala · (2003) 1 KLJ 72 : (2003) 1 RCR(Civil) 736
Constitution of India, 1950 — Article 226
High Courts18 Nov 2002Dismissed
Skypark Builders and Distributors Vs Kerala Police Housing and Construction
High Court Of Kerala · (2003) 114 CompCas 425 : (2003) 2 ILR (Ker) 261 : (2003) 1 KLJ 1 : (2003) 1 KLT 445 : (2004) 50 SCL 254
Arbitration and Conciliation Act, 1996 — Section 7Companies Act, 1956 — Section 36Constitution of India, 1950 — Article 226
High Courts18 Nov 2002
State of Kerala Vs Killick Karribonium Ltd.
High Court Of Kerala · (2003) 2 KLJ 950 : (2004) 138 STC 419