High Courts30 Nov 2001
Musthafa Ummer and Another Vs Appropriate Authority and Others
High Court Of Kerala · (2002) 173 CTR 402 : (2002) 254 ITR 134
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1A)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,823 of 2,716
High Courts29 Nov 2001Allowed
Sherly Thomas Vs Johny
High Court Of Kerala · AIR 2002 Ker 280 : (2002) 1 DMC 703 : (2002) 1 ILR (Ker) 432 : (2002) 1 KLJ 243
Divorce Act, 1869 — Section 10, 10A, 16, 17, 18Hindu Marriage Act, 1955 — Section 13, 13B
High Courts29 Nov 2001Allowed
Commissioner of Income Tax Vs Hotel Ambassador
High Court Of Kerala · (2002) 173 CTR 346 : (2002) 253 ITR 430
Income Tax Act, 1961 — Section 147, 271(1), 36(1)
High Courts28 Nov 2001Allowed
George Joseph Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0091
Constitution of India, 1950 — Article 14, 21Kerala Building Rules, 1984 — Rule 15(2), 15(5), 15(7), 17(2)(5), 20(6)Kerala High Court Act, 1958 — Section 3
High Courts28 Nov 2001Dismissed
Raveendranathan Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0081
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts28 Nov 2001Dismissed
J. Ambujakshy and Others Vs State of Kerala and Others
High Court Of Kerala · (2001) 11 KL CK 0064
Kerala Service Rules, 1958 — Rule 28
High Courts28 Nov 2001
Prabha G. Nair Vs Mohanan
High Court Of Kerala · (2002) 1 KLJ 177 : (2002) 3 RCR(Criminal) 235
Penal Code, 1860 (IPC) — Section 304A
High Courts28 Nov 2001Dismissed
Daniel Vs State of Kerala
High Court Of Kerala · (2002) 1 RCR(Criminal) 610
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1), 50
High Courts28 Nov 2001Dismissed
Gopalan Nair Vs Bhaskaran
High Court Of Kerala · (2002) 1 RCR(Civil) 763
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9, Order 41 Rule 1(3), Order 47 Rule 1, Order 7 Rule 11, Order 7 Rule 12Court Fees and Suits Valuation Act, 1955 — Section 52
High Courts28 Nov 2001
The Principal, R.E.C. and Others Vs C.B. Suresh Babu and Another
High Court Of Kerala · (2001) 11 KL CK 0011
Constitution of India, 1950 — Article 226, 341, 366(24)
High Courts27 Nov 2001
Commissioner of Income Tax Vs SREE KRISHNA TRADING COMPANY
High Court Of Kerala · (2002) 172 CTR 380
Income Tax Act, 1961 — Section 147, 260A, 271
High Courts27 Nov 2001
Mohandas Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0084
Kerala State and Subordinate Services Rules, 1958 — Rule 28(8), 29
High Courts27 Nov 2001
Commissioner of Income Tax Vs P.K. Aboobacker
High Court Of Kerala · (2002) 173 CTR 411 : (2002) 254 ITR 51
Income Tax Act, 1961 — Section 154, 155, 155(1), 182, 183
High Courts27 Nov 2001Dismissed
Appukuttan Nair Vs State of Kerala
High Court Of Kerala · (2002) 94 FLR 269
Constitution of India, 1950 — Article 116(2), 166, 166(1), 309Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10Kerala Public Services Act, 1968 — Section 3
High Courts27 Nov 2001
Commissioner of Income Tax Vs Sree Krishna Trading Co.
High Court Of Kerala · (2002) 253 ITR 645
Income Tax Act, 1961 — Section 271(1)
High Courts27 Nov 2001Dismissed
Kerala State Electricity Board Vs Madhukumar
High Court Of Kerala · (2002) 1 ILR (Ker) 398
Kerala Service Rules, 1958 — Rule 60
High Courts27 Nov 2001Dismissed
Vicar, Holy Family Church Vs Union of India (UOI)
High Court Of Kerala · (2002) 1 ILR (Ker) 386
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 69(20)Finance Act, 2001 — Section 65(38)
High Courts23 Nov 2001
Mehaboob Beevi Vs Taluk Land Board
High Court Of Kerala · (2002) 1 KLJ 207
Kerala Land Reforms Act, 1963 — Section 82(1), 84(1), 84(1A)
High Courts23 Nov 2001
Oriental Insurance Co. Vs Mohammed
High Court Of Kerala · (2002) ACJ 1765 : (2002) 1 ILR (Ker) 410
Workmens Compensation Act, 1923 — Section 2(1), 4, 4A
High Courts23 Nov 2001Allowed
Periyar Latex Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 130 STC 78
Kerala General Sales Tax Act, 1963 — Section 10Kerala General Sales Tax Rules, 1963 — Rule 32(14)