COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,801 of 2,716

High Courts08 Jul 2002

Deepthi V.V., Staff Nurse, Taluk Hospital, Neyyattinkara, Sindhu C.S., Staff Nurse, Medical College Hospital, Thiruvananthapuram, Saheera Beevi, Staff Nurse, Taluk Hospital, Nadumangad, Sajeena Banu, Staff Nurse, Medical College Hospital, Thiruvananthapuram, Lalu LL. Salim, Staff Nurse, MLA Hostel Clinic, Trivandrum, Sreekala, Staff Nurse, Mental Health Centre, Trivandrum, Sherly V.R., Staff Nurse, General Hospital, Thiruvananthapuram, Manjusha S.R., Staff Nurse, Mental Health Centre, Trivandrum, Reenamol S., Staff Nurse, Mental Health Centre, Trivandrum, Selvi K., Staff Nurse, Medical College Hospital, Trivandrum, Reeja S., Staff Nurse, S.A.T. Hospital, Trivandrum, Anithakumari K.P., Staff Nurse, Medical College Hospital, Thiruvananthapuram, Manjusha S., Staff Nurse, General Hospital, Thiruvananthapuram, Preetha Krishnan K.C., Staff Nurse, General Hospital, Thiruvananthapuram, Shaharbanath, Staff Nurse, Taluk Hospital, Nedumangad, Latha A., Staff Nurse, Medical College Hospital, Hemalatha P.V., Staff Nurse, General Hospital, Thiruvananthapuram, Maya P.V., Staff Nurse, Medical College Hospital, Thiruvananthapuram and C.R. Sreeja, Staff Nurse, General Hospital, Thiruvananthapuram Vs State of Kerala and Kerala Public Service Commission

High Court Of Kerala · (2002) 07 KL CK 0035

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High Courts08 Jul 2002

Peter George Thottam Vs Union of India (UOI) and The Appellatee Committee, Ministry of Defence, Government of India

High Court Of Kerala · (2002) 07 KL CK 0023

Invalid Pension and Gratuity Regulations — Regulation 101

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High Courts05 Jul 2002

Saju S.K., Staff Nurse, Govt. Hospital, Manju M.R., Staff Nurse, General Hospital, Trivandrum, Shamla Malik M., Staff Nurse, P.H. Centre Kattakada, Rajeena A.S., Staff Nurse, C.H. Centre, Vithura, Geetha P.S., Staff Nurse, Mental Health Centre, Trivandrum, Ajitha Kumari P.N., Staff Nurse, Mental Health Centre, Trivandrum, Sasikala Shekar, Staff Nurse, Mental Health Centre, Trivandrum, Ranjitha Krishnan R.G., Staff Nurse, Mental Health Centre, Trivandrum, Suja P., Staff Nurse, Medical College, Hospital, Trivandrum and Vijakumari L., Staff Nurse, Medical College, Trivandrum Vs State of Kerala and Kerala Public Service Commission

High Court Of Kerala · (2002) 07 KL CK 0096

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High Courts05 Jul 2002

Commissioner of Income Tax Vs Dynamic Orthopedics P. Ltd.

High Court Of Kerala · (2002) 257 ITR 446

Companies Act, 1956 — Section 349(4), 350, 355Income Tax Act, 1961 — Section 115, 115(1A), 32

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High Courts05 Jul 2002Allowed

P. Ramamoorthy Rao and P. Harikrishna Rao Vs S.P. Musthapha Rawther

High Court Of Kerala · (2002) 2 KLJ 628

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 11(40)

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High Courts05 Jul 2002

Commissioner of Income Tax Vs Dynamic Orthopedics (P) Ltd.

High Court Of Kerala · (2002) 176 CTR 432

COMPANIES ACT, 1956 — Section 349, 350, 355Income Tax Act, 1961 — Section 115J, 260A, 80VVA

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High Courts05 Jul 2002Allowed

Ramamoorthy Rao Vs Musthapha Rawther

High Court Of Kerala · (2002) 07 KL CK 0006

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

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High Courts04 Jul 2002Allowed

K.N. Falgunan and Another Vs State of Kerala and Others

High Court Of Kerala · (2002) 128 STC 297

Kerala General Sales Tax Act, 1963 — Section 19

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High Courts04 Jul 2002Allowed

Veeraraghava Iyer and Co. Vs Divisional Superintendent, Southern Railway and Others

High Court Of Kerala · (2002) 07 KL CK 0095

Arbitration Act, 1940 — Section 30

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High Courts04 Jul 2002Allowed

Bhima Jewellery Vs Assistant Commissioner (Assessment), Commercial Taxes and Another

High Court Of Kerala · (2004) 138 STC 272

Kerala General Sales Tax Act, 1963 — Section 2, 5, 5(1), 5A, 7(1)

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High Courts04 Jul 2002Allowed

Regional Director, E.S.I. Corporation Vs Mookken Devassy Ouseph and Sons

High Court Of Kerala · (2003) 96 FLR 1133 : (2002) 3 ILR (Ker) 459 : (2003) 1 LLJ 94

Employees State Insurance Act, 1948 — Section 1(6), 2(12)

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High Courts03 Jul 2002Allowed

Dy. Commissioner of Income Tax Vs Manuel Sons Wood Industries

High Court Of Kerala · (2002) 178 CTR 504 : (2002) 257 ITR 616

Income Tax Act, 1961 — Section 215(4)Income Tax Rules, 1962 — Rule 40, 40(5)

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High Courts03 Jul 2002Allowed

Deputy Commissioner of Income Tax Vs P.M. Antony

High Court Of Kerala · (2002) 178 CTR 504 : (2002) 257 ITR 616

Income Tax Act, 1961 — Section 215Income Tax Rules, 1962 — Rule 40, 40(5)

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High Courts03 Jul 2002Dismissed

V. Syamala Vs Smt. Sneha Prabha

High Court Of Kerala · (2002) 2 KLJ 324

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 141, 142, 149, 379, 427

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High Courts02 Jul 2002Dismissed

Abdul Jaleel Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 367 : (2003) CriLJ 650

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11General Clauses Act, 1897 — Section 21

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High Courts02 Jul 2002Dismissed

State of Kerala Vs Ramachandran

High Court Of Kerala · (2002) 4 RCR(Criminal) 673

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1)Evidence Act, 1872 — Section 145

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High Courts01 Jul 2002Allowed

Shaji Michael and Others Vs State of Kerala and Another

High Court Of Kerala · (2002) 07 KL CK 0108

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 25Kerala State Audio Visual Reprographic Centre Rules — Rule 2.54

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High Courts01 Jul 2002Allowed

Commander K.P. Shashidharan Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 2002 Ker 388

Coast Guard Act, 1978 — Section 14Merchant Shipping Act, 1958 — Section 402

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High Courts28 Jun 2002Dismissed

Beena Vs Rajamma

High Court Of Kerala · AIR 2002 Ker 378 : (2002) 3 CivCC 531 : (2002) 2 KLJ 30 : (2002) 3 RCR(Civil) 699

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High Courts28 Jun 2002

Gopi Vs Maneed Grama Panchayat

High Court Of Kerala · AIR 2002 Ker 364 : (2002) 1 KLJ 757

Kerala Panchayat Raj Act, 1994 — Section 30, 35, 36, 37, 37(2)

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