High Courts18 Nov 2002Dismissed
Associated Cement Companies Ltd. Vs Kerala State Rural Development Board
High Court Of Kerala · (2006) 146 STC 677
Central Sales Tax Act, 1956 — Section 8, 8(4)Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 7 of 45
High Courts17 Nov 2002
Mrs. Binu S. George Vs Sajan Ninan
High Court Of Kerala · (2002) 2 KLJ 707
Divorce Act, 1869 — Section 10, 15, 16, 18, 19
High Courts16 Nov 2002Allowed
Baiju Vs Suguna Prakash
High Court Of Kerala · (2003) 2 KLT 182
Kerala Education Act, 1958 — Section 10, 3(1)
High Courts16 Nov 2002Allowed
Anitha John, HSA (Social Studies), Markauma Higher Secondary School Vs Eldhose Mathew, HSA, Mar Elias Higher Secondary School, Raina P. John, Upper Primary School Assistant, Mar Elias Upper Primary School, State of Kerala and The Manager, Mar Elias Higher Secondary School
High Court Of Kerala · (2003) 1 ILR (Ker) 429 : (2003) 3 KLT 974
Constitution of India, 1950 — Article 162Kerala Education Act, 1958 — Section 10, 3(1)Kerala Education Rules, 1959 — Rule 2, 43, 51A
High Courts16 Nov 2002Allowed
Anitha John Vs Eldhose Mathew
High Court Of Kerala · (2003) 1 ILR (Ker) 429 : (2003) 3 KLT 974
Kerala Education Act, 1958 — Section 10Kerala Education Rules, 1959 — Rule 43
High Courts16 Nov 2002Allowed
Commissioner of Income Tax Vs Standard Tile and Clay Works P. Ltd.
High Court Of Kerala · (2004) 265 ITR 525
Income Tax Act, 1961 — Section 36(1), 43B
High Courts16 Nov 2002Dismissed
Gopi Vs The Tahsildar, Udumbanchola
High Court Of Kerala · (2003) 1 KLJ 24
Constitution of India, 1950 — Article 226
High Courts16 Nov 2002Allowed
Commissioner of Income Tax Vs Standard Tile and Clay Works (P.) Ltd.
High Court Of Kerala · (2004) 141 TAXMAN 18
Income Tax Act, 1961 — Section 36(1), 36(1)(va), 43B, 43B(b)
High Courts15 Nov 2002
Union of India (UOI) Vs Charles C. George
High Court Of Kerala · (2003) 1 ARBLR 575 : (2003) 1 KLT 110
Arbitration Act, 1940 — Section 20
High Courts15 Nov 2002Allowed
General Manager, Southern Railway Vs Charles C. George
High Court Of Kerala · (2002) 2 KLJ 792
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 63
High Courts15 Nov 2002Allowed
Kunhani, M. Vs The Regional Transport Officer and Others
High Court Of Kerala · (2002) 11 KL CK 0066
Central Motor Vehicles Rules, 1989 — Rule 33, 34, 34(1), 35, 48Motor Vehicles Act, 1988 — Section 2(4), 2(8), 39, 41(6)
High Courts15 Nov 2002
Sivanandan Vs Bhaskaran
High Court Of Kerala · (2003) 1 ILR (Ker) 378 : (2002) 2 KLJ 724 : (2003) 1 RCR(Criminal) 278
Criminal Procedure Code, 1973 (CrPC) — Section 133(1), 138
High Courts15 Nov 2002Dismissed
Sunny Abraham Vs The Secretary, Regional Transport Authority and Sri. P.V. Karunakaran
High Court Of Kerala · (2002) 11 KL CK 0060
Kerala Motor Vehicles Rules, 1989 — Rule 133, 145Motor Vehicles Act, 1988 — Section 100(3), 104, 72, 74, 76
High Courts15 Nov 2002
Kiran Vs M.G. University
High Court Of Kerala · (2002) 11 KL CK 0018
Constitution of India, 1950 — Article 226
High Courts15 Nov 2002Dismissed
Aby D. John Vs University of Kerala
High Court Of Kerala · AIR 2003 Ker 111
Constitution of India, 1950 — Article 14
High Courts14 Nov 2002Dismissed
Leelabai Vs Anandavally
High Court Of Kerala · (2003) 2 ILR (Ker) 106
Kerala Education Rules, 1959 — Rule 51A
High Courts14 Nov 2002Dismissed
Victory Plywood Industries Vs State of Kerala and Others
High Court Of Kerala · (2003) 132 STC 316
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 10
High Courts14 Nov 2002Allowed
Benny Mathew Vs Alexander Joseph
High Court Of Kerala · (2003) 1 ILR (Ker) 39 : (2003) 1 KLT 505
Motor Vehicles Act, 1988 — Section 88(1), 88(4)
High Courts14 Nov 2002Allowed
C.P. Mohammedali Vs Elias Mathai
High Court Of Kerala · (2002) 2 KLJ 907 : (2003) 1 KLT 362
Criminal Procedure Code, 1973 (CrPC) — Section 397Motor Vehicles Act, 1988 — Section 69, 69(1)Penal Code, 1860 (IPC) — Section 143
High Courts13 Nov 2002
Dy. Commissioner of Income Tax Vs Eastern Retreads (P) Ltd.
High Court Of Kerala · (2003) 130 TAXMAN 474
Income Tax Act, 1961 — Section 143, 154, 158BA, 158BB, 158BC