High Courts13 Jun 2002Dismissed
Kurumber Betta Estate Vs Income Tax Officer and Others
High Court Of Kerala · (2002) 257 ITR 328
Income Tax Act, 1961 — Section 199, 226(3), 244(1A), 244A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,804 of 2,716
High Courts13 Jun 2002
Kurumber Betta Estate Vs ITO and Others
High Court Of Kerala · (2002) 176 CTR 426
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155, 199, 220, 226(3)
High Courts12 Jun 2002
Mini Vs Station House Officer
High Court Of Kerala · (2002) 2 ALT(Cri) 168
Criminal Procedure Code, 1973 (CrPC) — Section 451Nadeetheera Samrakshanavum Manalvaral Niyanthranavum Act, 2001 — Section 23
High Courts12 Jun 2002Allowed
Achutha Pai Damodara Pai Vs V.P. Viswanathan
High Court Of Kerala · (2003) 1 KLJ 110
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts12 Jun 2002Dismissed
Achutha Pai Vs Viswanathan
High Court Of Kerala · (2003) 1 KLJ 110
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts12 Jun 2002Allowed
Santha Vs State of Kerala
High Court Of Kerala · (2002) 3 CivCC 498 : (2002) 1 KLJ 769 : (2002) 4 RCR(Civil) 618
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Land Acquisition Act, 1894 — Section 23
High Courts12 Jun 2002Allowed
Recovery Officer and Assistant Provident Fund Commissioner Vs Kerala Financial Corporation
High Court Of Kerala · (2002) 95 FLR 1024 : (2002) 3 ILR (Ker) 4 : (2002) 3 LLJ 643
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2)State Financial Corporations Act, 1951 — Section 46B
High Courts12 Jun 2002Allowed
Union of India (UOI) Vs Alimohammed
High Court Of Kerala · (2002) 2 ALT(Cri) 274 : (2002) CriLJ 3722 : (2002) 2 ILR (Ker) 563
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts12 Jun 2002Allowed
Sankaran Vs Lakshmikutty
High Court Of Kerala · (2002) 2 KLJ 54
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 34
High Courts12 Jun 2002Allowed
Unni Suresh Vs Varghese
High Court Of Kerala · (2002) 2 KLJ 38
Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 452
High Courts12 Jun 2002Allowed
Kode Industrial Chemicals Vs State of Kerala
High Court Of Kerala · (2004) 134 STC 41
Kerala General Sales Tax Act, 1963 — Section 5(3)Kerala General Sales Tax Rules, 1963 — Rule 28
High Courts11 Jun 2002Dismissed
B. Narayanan Vs A.M. Soudhabi
High Court Of Kerala · (2003) 1 KLJ 50
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(i)
High Courts11 Jun 2002Dismissed
Narayanan Vs Soudhabi
High Court Of Kerala · (2003) 1 KLT 289
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts10 Jun 2002Dismissed
Telwin Augustine Vs K.F.C.
High Court Of Kerala · (2002) 1 KLJ 768
Constitution of India, 1950 — Article 226
High Courts10 Jun 2002Dismissed
P.V. Udayakumar Vs State of Kerala
High Court Of Kerala · (2002) 2 KLJ 35
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 14
High Courts10 Jun 2002
Airdale Systems Pvt. Ltd. Vs Addl. Sales Tax Officer
High Court Of Kerala · (2002) 06 KL CK 0006
High Courts06 Jun 2002Dismissed
Chengannur Municipality Vs Samuel P. Mathew
High Court Of Kerala · (2002) 1 KLJ 746
Taxation and Finance Rules — Rule 31, 32, 32(2), 39(1)
High Courts06 Jun 2002Dismissed
V.A. Sivaraman Vs Vasu and Another
High Court Of Kerala · (2003) 2 ALD(Cri) 19 : (2003) 3 BC 73 : (2003) CriLJ 929 : (2002) 3 ILR (Ker) 50 : (2003) 2 RCR(Criminal) 445
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jun 2002
Dr. Gladstone Vs Geetha Gladstone and Another
High Court Of Kerala · (2003) 1 DMC 617 : (2002) 3 ILR (Ker) 113 : (2002) 4 RCR(Criminal) 820
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 36, 37Special Marriage Act, 1954 — Section 37
High Courts05 Jun 2002
Gopi Vs Sudarsanan
High Court Of Kerala · (2002) CriLJ 4194 : (2002) 3 ILR (Ker) 221 : (2002) 1 KLJ 783
Negotiable Instruments Act, 1881 (NI) — Section 138, 139