High Courts10 Sept 2002
Narikkuni Service Co-operative Bank Ltd. Vs C.K. Narayanan Kizhakkuveettil
High Court Of Kerala · (2002) 3 ILR (Ker) 426
Kerala Co-operative Societies Rules, 1969 — Rule 198(5)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,792 of 2,716
High Courts10 Sept 2002Allowed
Palode Ravi Vs Mangode Radhakrishnan
High Court Of Kerala · (2002) 3 ILR (Ker) 523
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 19, Order 18 Rule 4, Order 18 Rule 5Representation of the People Act, 1951 — Section 80A(2), 87(1)Specific Relief Act, 1963 — Section 6
High Courts10 Sept 2002Dismissed
Chack @ Aniyan Kunju and Others Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 845
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 2002Allowed
Sankaran Nair Vs Bar Council of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 85
Advocates Act, 1961 — Section 24(1)
High Courts10 Sept 2002Dismissed
Usman Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 2
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 395
High Courts09 Sept 2002Allowed
Lakshmi R. Kurup and Another Vs Vasantha Kumari Thankachy and Another
High Court Of Kerala · (2002) 09 KL CK 0069
High Courts06 Sept 2002
Jomy Kuriakose Vs Jomon Kuriakose
High Court Of Kerala · (2003) 1 KLJ 221
Court Fees Act, 1870 — Section 12(2)
High Courts06 Sept 2002
Apollo Tyres Ltd. Vs Sebastian
High Court Of Kerala · (2003) 96 FLR 1138 : (2002) 3 ILR (Ker) 505
Industrial Disputes Act, 1947 — Section 2A
High Courts06 Sept 2002
Jamy Kuriakose Vs Jomon Kuriakose
High Court Of Kerala · AIR 2003 Ker 162 : (2002) 3 ILR (Ker) 596 : (2003) 1 KLT 411 : (2003) 2 RCR(Civil) 191
Kerala Court Fees and Suits Valuation Act, 1959 — Section 40
High Courts05 Sept 2002
The Mundakapadam Mandirams Society Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 178 CTR 79
COMPANIES ACT, 1956 — Section 617Income Tax Act, 1961 — Section 11, 12, 13, 154, 80G
High Courts05 Sept 2002Dismissed
Mundakapadam Mandirams Society Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 178 CTR 79
Income Tax Act, 1961 — Section 11, 11(2), 11(5), 13, 13(1)
High Courts05 Sept 2002
K. Venugopalan Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 1427 : (2003) 1 ILR (Ker) 605 : (2003) 2 RCR(Criminal) 728
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 468
High Courts04 Sept 2002Dismissed
Assistant Secretary, Board of Revenue (Taxes) Vs P. Krishnaswamy Reddiar
High Court Of Kerala · (2003) 131 STC 467
High Courts04 Sept 2002
Abdul Salam Vs State of Kerala
High Court Of Kerala · (2002) 09 KL CK 0041
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 188, 300, 300(6)
High Courts03 Sept 2002
Commissioner of Income Tax Vs Mahavir Plantations (P.) Ltd.
High Court Of Kerala · (2003) 260 ITR 233
Income Tax Act, 1961 — Section 35B, 35B(1), 36(1), 37, 40A(2)
High Courts03 Sept 2002
Elias Mathai Vs Regional Transport Authority
High Court Of Kerala · (2003) 1 ACC 204 : (2002) 3 ILR (Ker) 311
Motor Vehicles Act, 1988 — Section 69, 71
High Courts03 Sept 2002Dismissed
Vijayan Vs Excise Commissioner
High Court Of Kerala · (2002) 2 KLJ 530
Criminal Procedure Code, 1973 (CrPC) — Section 211Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(3)
High Courts03 Sept 2002
Ramachandran Nair Vs Sukumaran Nair
High Court Of Kerala · AIR 2002 Ker 394
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2