High Courts09 Apr 2002
Ambukjakshi Vs State of Kerala
High Court Of Kerala · (2002) 04 KL CK 0033
Kerala Private Forests (Tribunal) Rules, 1972 — Rule 5
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,808 of 2,716
High Courts09 Apr 2002
B. Mahesh Jyothi Vs State of Kerala and Others
High Court Of Kerala · AIR 2002 Ker 353 : (2002) 3 ILR (Ker) 46
Kerala Motor Vehicles Rules, 1989 — Rule 95(2), 95(4), 95(5)Motor Vehicles Act, 1988 — Section 65
High Courts09 Apr 2002
Mohammed Ibrahim Vs State of Kerala
High Court Of Kerala · (2002) 04 KL CK 0019
Kerala Motor Vehicles Rules, 1989 — Rule 95(4)
High Courts09 Apr 2002
S. Lakshmanan, President, Thiruvilwamal Weavers Co-operative Society Vs V.Velliankeri, member of Board of Direstors, Thiruvilwamala Weavers Co-operative Society Ltd. and Ors
High Court Of Kerala · AIR 2002 Ker 325 : (2002) 2 ILR (Ker) 393 : (2002) 3 RCR(Civil) 733
High Courts09 Apr 2002
Radha Vs District Medical Officer
High Court Of Kerala · (2002) 2 ILR (Ker) 483
Kerala State and Subordinate Services Rules, 1958 — Rule 9, 9(1)
High Courts09 Apr 2002
Reliance Generators (P) Ltd. Vs Sales Tax Officer, Works Contract/Luxury Tax Peroorkada and Others
High Court Of Kerala · (2006) 146 STC 57
Kerala General Sales Tax Act, 1963 — Section 7(10)Kerala General Sales Tax Rules, 1963 — Rule 22A(3)
High Courts08 Apr 2002
Sebastian Champappilly Vs Registrar, High Court of Kerala
High Court Of Kerala · (2002) 2 KLJ 432
Divorce (Amendment) Act, 2001 — Section 16, 17, 20, 8General Clauses Act, 1897 — Section 6
High Courts08 Apr 2002
Kurian Vs Kerala State Electricity Board
High Court Of Kerala · (2003) 2 KLT 298
Constitution of India, 1950 — Article 226
High Courts05 Apr 2002
Ambikakutty Vs State of Kerala and Others
High Court Of Kerala · (2002) 04 KL CK 0046
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts05 Apr 2002
Parukutty Vs Sarasamma
High Court Of Kerala · (2002) 1 KLJ 649
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts05 Apr 2002
Sobhanakumari Amma Vs Co-operative Tribunal
High Court Of Kerala · (2002) 04 KL CK 0011
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts05 Apr 2002
Abdulla Vs Pathumma
High Court Of Kerala · (2003) 1 ILR (Ker) 529 : (2003) 2 KLT 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Apr 2002Dismissed
Rajan Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 356 : (2003) 1 KLT 965 : (2003) 2 RCR(Criminal) 470
Constitution of India, 1950 — Article 20(1), 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188, 300(6)Penal Code, 1860 (IPC) — Section 420
High Courts04 Apr 2002Dismissed
Pakkiyam Vs Executive Engineer and Others
High Court Of Kerala · (2002) 04 KL CK 0056
Industrial Disputes Act, 1947 — Section 10(1), 33C(2)
High Courts04 Apr 2002Dismissed
Surjith Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 983
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2)
High Courts04 Apr 2002
Malayala Manorama Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 178 CTR 498 : (2002) 2 ILR (Ker) 176 : (2002) 257 ITR 633 : (2003) 131 TAXMAN 572
Income Tax Act, 1961 — Section 80I, 80I(1)
High Courts04 Apr 2002
Karunakara Kurup Vs State of Kerala
High Court Of Kerala · (2002) 04 KL CK 0038
Kerala Headload Workers Act, 1978 — Section 4Kerala Headload Workers Rules, 1981 — Rule 26A, 26A(1)
High Courts04 Apr 2002
Baby Marine (Eastern) Exports Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2003) 184 CTR 151 : (2003) 262 ITR 88
Income Tax Act, 1961 — Section 80HHC, 80HHC(4A), 80HHC(4B)
High Courts04 Apr 2002Dismissed
Surjit Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 983
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 168, 169, 173Essential Supplies (Temporary Powers) Act, 1946 — Section 6Penal Code, 1860 (IPC) — Section 161, 165, 165A, 420
High Courts03 Apr 2002Allowed
Kerala State Co-operative Coir Marketing Federation Vs Sreekumar
High Court Of Kerala · (2002) 2 ILR (Ker) 612 : (2002) 3 LLJ 101