COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,796 of 2,716

High Courts05 Aug 2002

Chem Teak Company Vs State of Kerala, The General Manager, The State Level Committee for Sales Tax Exemption, First Member, Board of Revenue and The Additional Sales Tax Officer-II and Sales Tax Dept.

High Court Of Kerala · (2003) 131 STC 427

Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 10, 10(3), 2, 59A, 59A(1)Kerala Surcharge on Taxes Act, 1957 — Section 3

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High Courts05 Aug 2002

Thomas Martin Vs Teresa Martin

High Court Of Kerala · AIR 2003 Ker 29 : (2002) 3 ILR (Ker) 206

Kerala Court Fees and Suits Valuation Act, 1959 — Section 52

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High Courts05 Aug 2002Dismissed

Surendran Nair Vs State of Kerala

High Court Of Kerala · (2002) 08 KL CK 0040

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High Courts05 Aug 2002Dismissed

Sreemanunni Nair Vs State of Kerala

High Court Of Kerala · (2002) 3 ILR (Ker) 383

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High Courts05 Aug 2002Allowed

Siemens Ltd. Vs State of Kerala

High Court Of Kerala · (2002) 3 ILR (Ker) 289 : (2002) 125 STC 544

Kerala General Sales Tax Act, 1963 — Section 5, 7(7B)Kerala General Sales Tax Rules, 1963 — Rule 22A, 22A(2)

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High Courts05 Aug 2002Dismissed

The Regional Director, E.S.I. Corporation Vs Fact Engineering Works Palluruthy, Camilles Fabricators and Dipak Constructions

High Court Of Kerala · (2003) 97 FLR 308

Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(12), 2(13), 2(17)

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High Courts05 Aug 2002

E.S.I. Corporation Vs F.A.C.T. Engineering Works

High Court Of Kerala · (2003) 1 LLJ 27

Employees State Insurance Act, 1948 — Section 1(5), 2(12), 87

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High Courts05 Aug 2002Allowed

State of Kerala Vs Fathima Seethi

High Court Of Kerala · (2002) 3 ILR (Ker) 165

Constitution of India, 1950 — Article 14, 226

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High Courts02 Aug 2002Allowed

Sindhu Vs Mallika

High Court Of Kerala · (2002) 4 RCR(Civil) 354

Advocates Act, 1961 — Section 35Kerala Civil Rules of Practice, 1971 — Rule 28

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High Courts02 Aug 2002Partly Allowed

Regl. Director, E.S.I. Corpn. Vs The Aluminium Industries Ltd.

High Court Of Kerala · (2003) 96 FLR 512 : (2003) 1 LLJ 84

Employees State Insurance Act, 1948 — Section 2(22)

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High Courts02 Aug 2002Allowed

Surendran Vs Union of India (UOI)

High Court Of Kerala · (2002) 3 ILR (Ker) 451

Navy Act, 1957 — Section 160, 160(2), 161

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High Courts02 Aug 2002Allowed

Sindhu Vs Mallika K.V., Givar Cherian and The National Insurance Company Ltd.

High Court Of Kerala · (2002) 08 KL CK 0022

Advocates Act, 1961 — Section 35

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High Courts02 Aug 2002

Suguna Prakash Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 255

Kerala Education Rules, 1959 — Rule 1(1), 43

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High Courts02 Aug 2002Allowed

Magna Tek Enterprises Vs State Tax Inspector

High Court Of Kerala · (2003) 1 KLT 176

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High Courts01 Aug 2002

Oman National Dairy Products Company Ltd. Vs The Director General of Police and Others

High Court Of Kerala · (2002) 08 KL CK 0055

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 165B, 188

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High Courts31 Jul 2002Dismissed

Susheel Agarwal, Proprietor, Sree Sidhi Vinayaka Traders and Sakunthala Agarwal, Proprietor, Jagadamba Trading Company Vs State of Kerala, The Kerala State Warehousing Corporation and The Assistant Manager, (Warehouse Man) State Warehouse

High Court Of Kerala · (2002) 07 KL CK 0088

Kerala Distillery and Warehouse Rules, 1968 — Rule 34, 35, 36, 38Kerala Warehouses Act, 1960 — Section 2, 31

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High Courts31 Jul 2002Partly Allowed

United India Insurance Co. Ltd. Vs Ajith

High Court Of Kerala · (2003) ACJ 352 : (2003) 1 ILR (Ker) 407

Motor Vehicles Act, 1988 — Section 168

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High Courts31 Jul 2002Partly Allowed

United India Insurance Company Ltd. Vs S. Ajith, M.S. Geetha, M.K. Soman and N. Vijayan

High Court Of Kerala · (2003) 1 ILR (Ker) 14

Criminal Procedure Code, 1973 (CrPC) — Section 125Fatal Accidents Act, 1855 — Section 1, 2

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High Courts30 Jul 2002Dismissed

John Vs Additional Sales Tax Officer

High Court Of Kerala · (2002) 07 KL CK 0087

Kerala General Sales Tax Act, 1963 — Section 19(1), 19(2), 45A

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High Courts30 Jul 2002Dismissed

S. John, Proprietor, S. John and Brothers Vs The Additional Sales Tax Officer, The Deputy Commissioner, Agrl. Income Tax and Sales Tax and Board of Revenue (Taxes)

High Court Of Kerala · (2002) 07 KL CK 0066

Kerala General Sales Tax Act, 1963 — Section 19(1), 19(2), 34, 45A, 45A(5)

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