High Courts25 Sept 2002
Mohammed Ibrahim Vs State of Kerala
High Court Of Kerala · (2003) 1 KLJ 46
Waqf Act, 1995 — Section 32, 66, 97
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,789 of 2,716
High Courts25 Sept 2002Allowed
Arakkal Mohammed Ibrahim Vs State of Kerala
High Court Of Kerala · (2003) 1 KLJ 46
Waqf Act, 1995 — Section 32, 66, 85, 97
High Courts25 Sept 2002
Dr. Xavier Paul Vs Chairman, Central Board of Direct Taxes and Others
High Court Of Kerala · (2003) 260 ITR 291
High Courts25 Sept 2002
Commissioner of Income Tax Vs E.X. Jolly Commissioner of Gift-tax Vs M.J. Saju, John Joseph and Mrs. Marykutty Antony
High Court Of Kerala · (2004) 265 ITR 399
Gift Tax Act, 1958 — Section 2
High Courts25 Sept 2002Dismissed
State of Kerala Vs N.N. Shanavas
High Court Of Kerala · (2006) 143 STC 92
High Courts25 Sept 2002
Deputy Commissioner Vs Yocos Family Trust
High Court Of Kerala · (2002) 09 KL CK 0015
Hindu Succession Act, 1956 — Section 30, 6Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4(1)
High Courts24 Sept 2002
Sreekesh Vs Mohammed Asharaf
High Court Of Kerala · (2002) 3 ILR (Ker) 570 : (2003) 1 KLT 397
Constitution of India, 1950 — Article 226
High Courts24 Sept 2002
Commissioner of Gift Tax Vs P.K. Somarajan Pillai
High Court Of Kerala · (2003) 179 CTR 470 : (2004) 265 ITR 395
Gift Tax Act, 1958 — Section 2, 3
High Courts24 Sept 2002
Gopi Vs Tahsildar
High Court Of Kerala · (2002) 09 KL CK 0042
Kerala Government Land Assignment Act, 1960 — Section 10Kerala Government Land Assignment Rules, 1964 — Rule 10(3)
High Courts24 Sept 2002
Commissioner of Income Tax Vs Rajesh Kumar, National Spices
High Court Of Kerala · (2003) 179 CTR 307 : (2003) 259 ITR 629
Income Tax Act, 1961 — Section 139(1), 139(3), 80
High Courts24 Sept 2002
Radhakrishnan Vs State of Kerala
High Court Of Kerala · (2004) 1 ACC 668 : (2002) 3 ILR (Ker) 558
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 112, 72
High Courts24 Sept 2002Dismissed
P.T. Thoma Vs State of Kerala and Ors
High Court Of Kerala · (2002) 2 KLJ 620
High Courts24 Sept 2002
Commissioner of Income Tax Vs Rajini Ice and Cold Storage
High Court Of Kerala · (2003) 127 TAXMAN 166
Income Tax Act, 1961 — Section 80HHC
High Courts23 Sept 2002
Pramodh, P.C. and Others Vs Joint Secretary to The Government and Others
High Court Of Kerala · (2002) 09 KL CK 0066
Constitution of India, 1950 — Article 14
High Courts23 Sept 2002
Pramodh Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0056
Constitution of India, 1950 — Article 14
High Courts20 Sept 2002Dismissed
Trivandrum Social Service Society Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 730
Kerala Land Reforms Act, 1963 — Section 81(t), 82(1)(d)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(f), 2(f)(i), 2(f)(ii), 3(2), 3(3)
High Courts20 Sept 2002Dismissed
State of Kerala Vs Thomas Oommen
High Court Of Kerala · (2003) 1 ILR (Ker) 206 : (2003) 1 KLT 7
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 39
High Courts20 Sept 2002Dismissed
Federal Bank Vs Official Liquidator
High Court Of Kerala · (2003) 1 BC 209 : (2003) 113 CompCas 410 : (2003) 1 ILR (Ker) 572
Companies (Court) Rules, 1959 — Rule 179Companies Act, 1956 — Section 446, 529A
High Courts19 Sept 2002Allowed
Jayan Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 472
Constitution of India, 1950 — Article 19, 215, 226Penal Code, 1860 (IPC) — Section 186