High Courts21 Dec 2001Allowed
Krishnan Thampi Vs Sankaradas
High Court Of Kerala · (2001) 12 KL CK 0036
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,820 of 2,716
High Courts21 Dec 2001Partly Allowed
Pudukkad Service Co-operative Bank Vs Sreekumar
High Court Of Kerala · (2001) 12 KL CK 0034
High Courts21 Dec 2001
Damodaran Vs Federal Bank Ltd.
High Court Of Kerala · (2002) 1 ILR (Ker) 461 : (2002) 3 RCR(Civil) 490
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103Kerala High Court Act, 1958 — Section 5
High Courts21 Dec 2001Dismissed
Manager, St. Mary''s High School Vs Beji Abraham
High Court Of Kerala · (2002) 3 ILR (Ker) 100
Constitution of India, 1950 — Article 233Kerala Education Act, 1958 — Section 10, 11, 7Kerala Education Rules, 1959 — Rule 2(4), 3, 4, 51A, 9
High Courts21 Dec 2001Dismissed
Venee Corporation Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2001) 12 KL CK 0021
Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 14, 301Kerala General Sales Tax Act, 1963 — Section 190, 207, 29, 29(2), 29(2A)
High Courts21 Dec 2001
Raju T.K. Vs Chairman, Bharat Petroleum Corporation Ltd. and Others
High Court Of Kerala · (2002) 93 FLR 816 : (2002) 3 LLJ 213
Constitution of India, 1950 — Article 14
High Courts21 Dec 2001Dismissed
Casino Hotel Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 377
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts21 Dec 2001Dismissed
Varghese Ittoop Vs K.A. Jossie
High Court Of Kerala · (2002) 1 KLJ 440
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 11(8)
High Courts21 Dec 2001Allowed
State of Kerala and Others Vs Jyothi, S.S. and Others
High Court Of Kerala · (2001) 12 KL CK 0013
Constitution of India, 1950 — Article 14, 16, 162, 309, 320Kerala Public Service Commission (Consultation) Regulations, 1957 — Regulation 5Kerala State and Subordinate Services Rules, 1958 — Rule 39, 9
High Courts21 Dec 2001Dismissed
N.P.R. Finance Ltd. Vs State of Kerala
High Court Of Kerala · (2002) 2 ACC 198 : (2002) 3 ILR (Ker) 190
Kerala Motor Vehicles Taxation Act, 1976 — Section 9
High Courts21 Dec 2001
State of Kerala and Others Vs T.N. Anil
High Court Of Kerala · (2001) 12 KL CK 0004
Constitution of India, 1950 — Article 14, 226
High Courts20 Dec 2001Dismissed
Aravindakshan, V.M. Vs Secretary to Government and Others
High Court Of Kerala · (2001) 12 KL CK 0061
Kerala Education Rules, 1959 — Rule 43, 44, 45
High Courts20 Dec 2001Allowed
Rajesh Vs Union of India (UOI)
High Court Of Kerala · (2001) 12 KL CK 0046
Constitution of India, 1950 — Article 14, 16, 16(1), 21
High Courts20 Dec 2001Dismissed
Subash Chandran Vs Guruvayur Devaswom
High Court Of Kerala · (2001) 12 KL CK 0038
Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts20 Dec 2001
Nelson Vs M.D., K.S.R.T.C. and Another
High Court Of Kerala · (2001) 12 KL CK 0005
High Courts19 Dec 2001
Pratheesh Fuels Vs Indian Oil Corporation Ltd.
High Court Of Kerala · (2002) 1 KLJ 186
High Courts19 Dec 2001
Jacob Vs Regional Transport Officer
High Court Of Kerala · (2002) 2 ILR (Ker) 310
Kerala Motor Vehicles Rules, 1989 — Rule 117Motor Vehicles Act, 1988 — Section 66, 66(1), 66(3), 66(4)
High Courts19 Dec 2001Allowed
Southern Cable and Engineering Works Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 178
Kerala General Sales Tax Act, 1963 — Section 2
High Courts19 Dec 2001
Commissioner of Income Tax Vs Jacob K. Joseph
High Court Of Kerala · (2002) 121 TAXMAN 332
Income Tax Act, 1961 — Section 143, 154, 24
High Courts19 Dec 2001
State of Kerala Vs M.T. Aboobacker
High Court Of Kerala · (2002) 1 ILR (Ker) 341 : (2002) 126 STC 108
Kerala General Sales Tax Act, 1963 — Section 5