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
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,782 of 2,716
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
High Courts13 Nov 2002
Deputy Commissioner of Income Tax Vs Eastern Retreads (P) Ltd.
High Court Of Kerala · (2003) 182 CTR 512
Income Tax Act, 1961 — Section 143(3), 158BC, 40A(3)
High Courts13 Nov 2002
Commissioner of Income Tax Vs Issac John and Co.
High Court Of Kerala · (2003) 130 TAXMAN 760
Income Tax Act, 1961 — Section 256, 271, 44AB, 68
High Courts13 Nov 2002Dismissed
K.S.E. Board Vs State of Kerala
High Court Of Kerala · (2002) 3 ILR (Ker) 483 : (2002) 2 KLJ 746
Constitution of India, 1950 — Article 226
High Courts12 Nov 2002Allowed
Suresh S. Nair Vs State
High Court Of Kerala · (2003) CriLJ 1152 : (2003) 1 ILR (Ker) 520 : (2003) 2 RCR(Criminal) 323
Penal Code, 1860 (IPC) — Section 300