COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,787 of 2,716

High Courts09 Oct 2002Dismissed

Gigi Zachariahs, High School Assistant, Jessy Mathew, High School Assistant and Swapna P. Thomas, High School Assistant Vs State of Kerala and Corporate Manager, C.M.I. Corporate Educational Agency

High Court Of Kerala · (2002) 10 KL CK 0017

Kerala Education Act, 1958 — Section 10, 11, 36

Read judgment

High Courts09 Oct 2002Dismissed

Gigi Zacharias Vs State of Kerala

High Court Of Kerala · (2002) 10 KL CK 0014

Read judgment

High Courts08 Oct 2002Dismissed

Ramachandran Vs Omanakuttan

High Court Of Kerala · (2003) 1 ILR (Ker) 73

Kerala Land Development Act, 1964 — Section 9(2)Panchayat Raj Act, 1994 — Section 34(1)

Read judgment

High Courts07 Oct 2002

Vision Communications Vs Intelligence Officer, Squad No. IV and Another

High Court Of Kerala · (2006) 143 STC 241

Kerala General Sales Tax Act, 1963 — Section 17(3), 47, 47(1)

Read judgment

High Courts07 Oct 2002Dismissed

Season Rubber Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2003) 263 ITR 385

Income Tax Act, 1961 — Section 139(8), 215, 246, 264

Read judgment

High Courts07 Oct 2002Allowed

Swaminathan Vs Anantharama Subramanian

High Court Of Kerala · AIR 2003 Ker 30 : (2002) 3 ILR (Ker) 400

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 23 Rule 3, 97

Read judgment

High Courts07 Oct 2002

Anil Sreerangam Vs State of Kerala

High Court Of Kerala · (2002) 3 ILR (Ker) 537 : (2002) 2 KLJ 525 : (2003) 1 RCR(Criminal) 557

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Kerala Criminal Rules of Practice, 1982 — Rule 20

Read judgment

High Courts07 Oct 2002Dismissed

Latha Chandy Vs Commissioner of Income Tax

High Court Of Kerala · (2003) 179 CTR 463 : (2003) 260 ITR 385 : (2003) 127 TAXMAN 226

Income Tax Act, 1961 — Section 282

Read judgment

High Courts05 Oct 2002Allowed

Fr. Augustine Mathew Vs Devamatha College

High Court Of Kerala · (2002) 3 ILR (Ker) 616

Mahatma Gandhi University Act, 1985 — Section 63, 73Mahatma Gandhi University Rules — Rule 39, 81

Read judgment

High Courts05 Oct 2002

Abdul Khader Vs Ali

High Court Of Kerala · (2003) 1 KLT 546

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

Read judgment

High Courts05 Oct 2002

Commissioner of Income Tax Vs Fertilisers and Chemicals Travancore Ltd.

High Court Of Kerala · (2002) 178 CTR 461

Income Tax Act, 1961 — Section 115J

Read judgment

High Courts05 Oct 2002Allowed

State of Kerala Vs India Oxygen Ltd.

High Court Of Kerala · (2003) 129 STC 471

Read judgment

High Courts04 Oct 2002Allowed

Maliyekkal Construction Co. Vs Commissioner of Income Tax

High Court Of Kerala · (2002) 178 CTR 508 : (2003) 260 ITR 333 : (2002) 125 TAXMAN 951

Income Tax Act, 1961 — Section 40

Read judgment

High Courts04 Oct 2002

Attukal Shopping Complex P. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2003) 259 ITR 567

Income Tax Act, 1961 — Section 142(1), 22, 28

Read judgment

High Courts04 Oct 2002Allowed

Commissioner of Income Tax Vs Dr. Ganga R. Menon, Palghat Poly Clinic

High Court Of Kerala · (2003) 179 CTR 46 : (2003) 259 ITR 661

Income Tax Act, 1961 — Section 32

Read judgment

High Courts04 Oct 2002

Union of India (UOI) Vs Kerala State Small Scale Industries Development and Employment Corporation Ltd.

High Court Of Kerala · (2004) 1 ACC 806 : (2002) 3 ILR (Ker) 602

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 12, 15

Read judgment

High Courts04 Oct 2002

Commissioner of Income Tax Vs Dr. Ganga R. Menon

High Court Of Kerala · (2002) 125 TAXMAN 957

Income Tax Act, 1961 — Section 263

Read judgment

High Courts04 Oct 2002

Premalatha Vs Jacob

High Court Of Kerala · (2003) 3 BC 177 : (2002) 3 ILR (Ker) 598 : (2003) 2 RCR(Criminal) 495

Criminal Procedure Code, 1973 (CrPC) — Section 386

Read judgment

High Courts03 Oct 2002Dismissed

Adv. J. William John @ Gandeevan, Chief Preceptor, Thapovanam Viswa Vidhya Kendram, Practising as Advocate, High Court of Kerala Vs The State of Kerala and The Secretary, Local Administration Govt. of Kerala, Secretariat

High Court Of Kerala · AIR 2003 Ker 102 : (2002) 3 ILR (Ker) 415 : (2002) 2 KLJ 522

Constitution of India, 1950 — Article 14, 21Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1, 1(2), 1(3)

Read judgment

High Courts03 Oct 2002Dismissed

William John Vs State of Kerala

High Court Of Kerala · AIR 2003 Ker 102 : (2002) 3 ILR (Ker) 415 : (2002) 2 KLJ 522

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3)

Read judgment