High Courts18 Dec 2001
Krishnan Vs Narayanan and Others
High Court Of Kerala · (2001) 2 KLJ 992
Partition Act, 1893 — Section 2, 3
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,821 of 2,716
High Courts18 Dec 2001
Madambath Rohini and Others Vs Devi and Others
High Court Of Kerala · AIR 2002 Ker 192 : (2002) 2 ILR (Ker) 138
Hindu Succession Act, 1956 — Section 21
High Courts18 Dec 2001Allowed
Kerala Public Service Commission Vs Shanil Kumar
High Court Of Kerala · (2002) 1 KLJ 212
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 14
High Courts18 Dec 2001
Krishnan Vs Narayanan
High Court Of Kerala · (2002) 3 CivCC 467 : (2002) 2 ILR (Ker) 377
Partition Act, 1893 — Section 2, 3
High Courts18 Dec 2001Dismissed
Sebastian Vs State of Kerala
High Court Of Kerala · (2001) 12 KL CK 0001
Kerala State and Subordinate Services Rules, 1958 — Rule 17, 18, 19, 20, 24
High Courts17 Dec 2001
Commissioner of Income Tax Vs C.V. Divakaran Family Trust
High Court Of Kerala · (2002) 254 ITR 222
Income Tax Act, 1961 — Section 164, 164(3)
High Courts14 Dec 2001Allowed
Sivakumar Vs Sreekumar
High Court Of Kerala · (2001) 12 KL CK 0058
Constitution of India, 1950 — Article 226, 32
High Courts14 Dec 2001
Commissioner of Income Tax Vs M.M. George
High Court Of Kerala · (2002) 173 CTR 357 : (2002) 254 ITR 45
Income Tax Act, 1961 — Section 113, 132, 139, 139(1), 143
High Courts14 Dec 2001Dismissed
A.R.T. Leasing Ltd. Vs Addl. Registering Authority
High Court Of Kerala · AIR 2003 Ker 5
Motor Vehicles Act, 1988 — Section 13, 9, 9(1)
High Courts13 Dec 2001Dismissed
Kesavun and Others Vs State of Kerala
High Court Of Kerala · (2002) 1 KLJ 347
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 240
High Courts13 Dec 2001Allowed
State of Kerala and Others Vs P. Gangadharan Pillai
High Court Of Kerala · (2001) 12 KL CK 0064
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 395, 427, 450, 461
High Courts13 Dec 2001
Philomina C. Jacob Vs State of Kerala
High Court Of Kerala · (2001) 12 KL CK 0022
Constitution of India, 1950 — Article 226
High Courts12 Dec 2001
Thodupuzha Taluk Co-op. Marketing Society Vs Joint Registrar of Co-op. Societies
High Court Of Kerala · (2001) 12 KL CK 0037
High Courts12 Dec 2001
S. Philipose Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 210
Kerala General Sales Tax Act, 1963 — Section 5(1)
High Courts11 Dec 2001Dismissed
Commissioner of Income Tax Vs T.C. Usha
High Court Of Kerala · (2004) 187 CTR 661 : (2003) 264 ITR 368 : (2004) 136 TAXMAN 524
Income Tax Act, 1961 — Section 80HHC
High Courts11 Dec 2001Dismissed
Padmanabhan Nambiar Vs Registrar of Co-operative Societies
High Court Of Kerala · (2002) 1 KLJ 467
High Courts10 Dec 2001Dismissed
Aby Abraham Mathew Vs Hindustan Newsprint Ltd.
High Court Of Kerala · (2002) 1 ILR (Ker) 416
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts07 Dec 2001
Popular Automobiles Vs State of Kerala
High Court Of Kerala · (2003) 129 STC 60
Kerala General Sales Tax Act, 1963 — Section 29A(4)
High Courts07 Dec 2001
Commissioner of Income Tax Vs V.I. ABRAHAM
High Court Of Kerala · (2002) 174 CTR 388
Income Tax Act, 1961 — Section 271