High Courts22 May 2002Allowed
Rajan Vs District Collector
High Court Of Kerala · (2002) 05 KL CK 0033
Kerala Building Tax Act, 1975 — Section 15, 7
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,807 of 2,716
High Courts17 May 2002
Noushad Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 441, 442, 443Penal Code, 1860 (IPC) — Section 143, 147, 149, 294, 34
High Courts02 May 2002Dismissed
Anty @ Antony Vs State of Kerala
High Court Of Kerala · (2002) 05 KL CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 427, 433Penal Code, 1860 (IPC) — Section 379, 380, 457
High Courts12 Apr 2002Dismissed
D.F.O. Vs Krishnan Nair
High Court Of Kerala · (2002) 1 KLJ 657
Kerala Forest Act, 1961 — Section 61A, 61A(2)
High Courts12 Apr 2002
State of Kerala Vs Palaksha
High Court Of Kerala · (2003) 1 ACC 105 : (2002) 2 ILR (Ker) 620
Motor Vehicles Act, 1939 — Section 80(3)
High Courts12 Apr 2002
Kuriakose Vs P.K.V. Group Industries
High Court Of Kerala · (2002) 111 CompCas 826 : (2005) 6 CompLJ 305 : (2002) 3 ILR (Ker) 25 : (2002) 1 KLJ 630 : (2002) 3 RCR(Civil) 415
Companies Act, 1956 — Section 22, 322
High Courts12 Apr 2002Dismissed
D.F.O. Vs Sunny Joseph
High Court Of Kerala · (2002) 3 ILR (Ker) 28
Kerala Forest Act, 1961 — Section 52, 67C
High Courts12 Apr 2002Dismissed
The Divisional Forest Officer and Another Vs T.K. Krishnan Nair
High Court Of Kerala · (2002) CriLJ 3888 : (2002) 2 ILR (Ker) 453
Kerala Forest Act, 1961 — Section 61A, 61A(2)
High Courts11 Apr 2002
Varkey Jacob Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 175 CTR 536
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 147, 264, 292B
High Courts11 Apr 2002Dismissed
Kiran Roller Flour Mills Vs Assistant Commissioner (Assessment) and Others
High Court Of Kerala · (2002) 128 STC 65
Kerala General Sales Tax Act, 1963 — Section 45A
High Courts11 Apr 2002Allowed
Delia Tony Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 ILR (Ker) 397 : (2003) 1 KLT 311
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)
High Courts11 Apr 2002Dismissed
Chethana Pharmaceuticals Vs Asst. Commissioner, Commercial Taxes
High Court Of Kerala · (2002) 128 STC 42
High Courts11 Apr 2002
Ahmed Koya Vs Rajan
High Court Of Kerala · (2002) 04 KL CK 0026
Kerala Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3
High Courts11 Apr 2002Dismissed
Varkey Jacob Co. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2002) 257 ITR 231
Income Tax Act, 1961 — Section 143(3), 147
High Courts11 Apr 2002Dismissed
Bhima Jewellery Vs Assistant Commissioner (Assessment) and Another
High Court Of Kerala · (2003) 129 STC 90
Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5D, 7, 7(1)Kerala General Sales Tax Rules, 1963 — Rule 21(10)
High Courts10 Apr 2002
Narayanan Vs Narikkuni Service Co-operative Bank
High Court Of Kerala · (2002) 04 KL CK 0040
High Courts10 Apr 2002Dismissed
Teejan Beverages Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 3 ILR (Ker) 393 : (2002) 128 STC 216
Kerala General Sales Tax Act, 1963 — Section 10(1)
High Courts10 Apr 2002Allowed
Smt. Latha E.C., President, Kolathara Mahila Samajam and Smt. Jalaja, Secretary, Kolathara Mahila Samajam Vs Ms. Bahini U. and The Presiding Officer, Labour Court
High Court Of Kerala · (2002) 04 KL CK 0017
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts09 Apr 2002Dismissed
Power Best Electrical (P) Ltd. Vs Managing Director, Kerala Feeds Ltd. and Others
High Court Of Kerala · (2002) 128 STC 496
High Courts09 Apr 2002
Saramma Scaria Vs Mathai
High Court Of Kerala · (2003) ACJ 213 : (2002) 2 ILR (Ker) 191 : (2003) 1 RCR(Civil) 154
Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 10, 5, 8Motor Vehicles Act, 1988 — Section 158(6), 166, 166(4), 169, 20(1)