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
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,780 of 2,716
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 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
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
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