High Courts14 Mar 2002Allowed
Rajeena Vs State of Kerala
High Court Of Kerala · (2002) 3 CivCC 599 : (2003) 2 DMC 226 : (2002) 4 RCR(Civil) 670
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,812 of 2,716
High Courts13 Mar 2002Allowed
Anthony Uthup Vs Kunjavarankutty Hajee and Another
High Court Of Kerala · AIR 2003 Ker 45
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 11Limitation Act, 1963 — Article 137
High Courts13 Mar 2002Allowed
Anthony Vs Kunjavarankutty Hajee
High Court Of Kerala · (2002) 2 ILR (Ker) 601 : (2002) 2 RCR(Civil) 513
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Limitation Act, 1963 — Article 137
High Courts13 Mar 2002
Ashraf Vs Jennathu Beevi
High Court Of Kerala · (2003) 1 CivCC 72 : (2002) CriLJ 4419 : (2002) 3 ILR (Ker) 375 : (2003) 1 RCR(Criminal) 461
Dissolution of Muslim Marriages Act, 1939 — Section 3
High Courts13 Mar 2002
Commissioner of Income Tax Vs Parry Agro Industries Ltd. (formerly CWS (India) Ltd.)
High Court Of Kerala · (2002) 177 CTR 257 : (2002) 257 ITR 41 : (2003) 131 TAXMAN 577
Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)
High Courts11 Mar 2002Dismissed
Vellachy Vs Kallyany, Kallyany, Rajan, Chandran, Pappu, Omana, Santha, Syamala, Raman and Sawritha
High Court Of Kerala · (2002) 03 KL CK 0060
High Courts11 Mar 2002Dismissed
Jose Ellickal Vs Government of Kerala
High Court Of Kerala · (2002) 03 KL CK 0052
Constitution of India, 1950 — Article 226Foreign Liquor Rules, 1953 — Rule 13
High Courts11 Mar 2002Allowed
M.P. Leela, Headmistress, Govt. U.P. School, C.P. Jacob, P.D. Teacher, Govt. U.P. School and K.V. Achamma, P.D. Teacher, Govt. U.P. School Vs State of Kerala
High Court Of Kerala · (2002) 03 KL CK 0017
High Courts08 Mar 2002
Commissioner of Income Tax Vs Siva Traders
High Court Of Kerala · (2002) 175 CTR 285 : (2002) 255 ITR 77
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts07 Mar 2002
Katherine Vs Secretary to Government
High Court Of Kerala · (2002) 03 KL CK 0042
High Courts07 Mar 2002Dismissed
Puthukkattil Parangodan Vs Puthukkattil Parameswaran
High Court Of Kerala · AIR 2002 Ker 221 : (2002) 2 ILR (Ker) 280
Specific Relief Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 108
High Courts07 Mar 2002
Sarojini Amma Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 416
Kerala State and Subordinate Services Rules, 1958 — Rule 13B, 4
High Courts06 Mar 2002
Pioneer Industries Vs Additional Sales Tax Officer-I and Others
High Court Of Kerala · (2003) 129 STC 84
Kerala General Sales Tax Act, 1963 — Section 23(3), 36, 5C, 7(7A)
High Courts02 Mar 2002
State of Kerala and Another Vs C.K. Saseendran
High Court Of Kerala · (2002) 03 KL CK 0068
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10, 10(1), 10(2)
High Courts01 Mar 2002Dismissed
Chappati Narayanan Vs V.V. Koran and Others
High Court Of Kerala · (2002) 03 KL CK 0066
Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1939 — Section 110(3), 110A(3)Motor Vehicles Act, 1988 — Section 16(3), 166, 166(3)
High Courts01 Mar 2002
Prabhu, L.K. Vs State of Kerala and Others
High Court Of Kerala · (2002) 03 KL CK 0065
Constitution of India, 1950 — Article 14, 174(2), 191, 191(1), 226Income Tax Act, 1922 — Section 16(3)Penal Code, 1860 (IPC) — Section 120B, 409
High Courts01 Mar 2002Dismissed
Raveendran Nair Vs R. Balakrishna Pillai
High Court Of Kerala · (2002) 03 KL CK 0036
Constitution of India, 1950 — Article 14Representation of the People Act, 1951 — Section 7, 8(4)
High Courts01 Mar 2002Dismissed
Annakutty Vs State of Kerala
High Court Of Kerala · (2002) 03 KL CK 0030
Kerala State and Subordinate Services Rules, 1958 — Rule 28(4)
High Courts01 Mar 2002
Kochappi and Others Vs Pareed
High Court Of Kerala · (2002) 03 KL CK 0006
Specific Relief Act, 1963 — Section 10, 2, 20