COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,799 of 2,716

High Courts17 Jul 2002Dismissed

Sarasi Kuttappan Vs State of Kerala and Others

High Court Of Kerala · (2002) 07 KL CK 0015

Constitution of India, 1950 — Article 226, 243K, 246, 246(3)Kerala Panchayat Raj (Amendment) Act, 1999 — Section 157(2), 157(5), 157(5A), 162(1)Kerala Panchayat Raj (Amendment) Act, 2000 — Section 157(2), 157(5)

High Courts17 Jul 2002

Redwood Hotel (P) Ltd. Vs Chief Commissioner of Income Tax and Others

High Court Of Kerala · (2002) 177 CTR 536

Income Tax Act, 1961 — Section 127, 158BC

High Courts17 Jul 2002

Redwood Hotel (P) Ltd. Vs Chief Commissioner of Income Tax

High Court Of Kerala · (2002) 125 TAXMAN 644

Income Tax Act, 1961 — Section 127, 158BC

High Courts17 Jul 2002

Prabhu Vs Ameerul Millath

High Court Of Kerala · (2002) 07 KL CK 0010

Companies Act, 1956 — Section 457(3), 543(1)

High Courts16 Jul 2002

B. Six Holiday Resorts (P) Ltd. Vs State of Kerala

High Court Of Kerala · (2003) 1 KLT 984

Kerala Foreign Liquor Rules, 1953 — Rule 13(3)

High Courts16 Jul 2002

Kassim Rawther Vs Nedumkunnam Grama Panchayat

High Court Of Kerala · (2002) 07 KL CK 0063

Panchayat Raj (Issuance of Licence and Control of Public and Private Markets) Rules, 1996 — Rule 7, 8

High Courts16 Jul 2002

Seethalakshmi Ammal Vs Nabeesath Beevi

High Court Of Kerala · (2002) 3 ILR (Ker) 573 : (2003) 1 KLT 391

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)

High Courts16 Jul 2002Dismissed

Thankappan and Others Vs Custodian of Vested Forests and Conservator of Forests and Another

High Court Of Kerala · AIR 2002 Ker 389

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(2), 3(3), 6

High Courts15 Jul 2002Dismissed

N. Chandran and Others Vs State of Kerala

High Court Of Kerala · (2002) 07 KL CK 0107

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

High Courts15 Jul 2002Dismissed

Thomas Vs State of Kerala

High Court Of Kerala · (2002) 07 KL CK 0038

Land Acquisition Act, 1894 — Section 4, 6

High Courts15 Jul 2002Dismissed

Azhagiri Vs State of Kerala

High Court Of Kerala · (2003) 1 KLT 323

High Courts15 Jul 2002Dismissed

Haseena Bervin Vs State of Kerala

High Court Of Kerala · (2002) 07 KL CK 0014

Constitution of India, 1950 — Article 226

High Courts15 Jul 2002Dismissed

P.A. Azhagiri Vs The State of Kerala

High Court Of Kerala · (2003) 1 KLJ 139

High Courts12 Jul 2002Dismissed

Suja John Vs The Secretary, Education Board, Manager, Corporate Management of Schools of Church Mission Society, The Director of Public Instructions and State of Kerala

High Court Of Kerala · (2002) 07 KL CK 0046

Constitution of India, 1950 — Article 12, 14, 19, 21, 226Kerala Education Act, 1958 — Section 11, 12Kerala Education Rules, 1959 — Rule 7, 9(3)

High Courts12 Jul 2002Dismissed

Anitha Abraham Vs Jacob Oommen

High Court Of Kerala · (2003) 1 CivCC 473 : (2002) 3 ILR (Ker) 612 : (2003) 1 KLT 417 : (2003) 3 RCR(Civil) 36

Family Courts Act, 1984 — Section 7Guardians and Wards Act, 1890 — Section 9

High Courts12 Jul 2002Allowed

Abdul Rahim, T.S. Vs State of Kerala and Others

High Court Of Kerala · (2002) 07 KL CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Limitation Act, 1963 — Section 25, 26, 27Motor Vehicles Act, 1988 — Section 51(5)

High Courts12 Jul 2002

K.M. Ouseph Vs Jobichan, C.N. Vasu, Saju and The New India Assurance Co. Ltd.

High Court Of Kerala · (2002) 07 KL CK 0016

Penal Code, 1860 (IPC) — Section 279, 330, 337

High Courts12 Jul 2002Allowed

T.S. Abdul Saleem Vs State of Kerala

High Court Of Kerala · (2002) 2 KLJ 57

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Limitation Act, 1963 — Section 25, 26, 27Motor Vehicles Act, 1988 — Section 51, 51(5)

High Courts12 Jul 2002Dismissed

Amrith Raj Vs The Spl. Tahsildar (LA)

High Court Of Kerala · (2002) 07 KL CK 0001

Land Acquisition Act, 1894 — Section 23(1)A

High Courts11 Jul 2002Allowed

Ultra Scientific Animal Healthcare Ltd. Vs The Nedungadi Bank

High Court Of Kerala · (2002) 3 ILR (Ker) 58

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)