High Courts23 Nov 2001Allowed
Murali Purushothaman Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 569 : (2002) 1 KLJ 251
Constitution of India, 1950 — Article 348, 348(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,824 of 2,716
High Courts22 Nov 2001
Upasana Hospital and Nursing Home Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 253 ITR 507
Income Tax Act, 1961 — Section 154
High Courts22 Nov 2001Dismissed
Udayakumar Vs Superientendent of Police
High Court Of Kerala · (2002) 1 RCR(Criminal) 809
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482General Clauses Act, 1897 — Section 6
High Courts22 Nov 2001Dismissed
State Vs Swarnappan
High Court Of Kerala · (2002) 1 ILR (Ker) 258 : (2002) 1 RCR(Criminal) 612
Criminal Procedure Code, 1973 (CrPC) — Section 273, 299Evidence Act, 1872 — Section 145, 33
High Courts22 Nov 2001Allowed
Hindustan Petroleum Corporation Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2002) 125 STC 582
Kerala General Sales Tax Act, 1963 — Section 2, 22, 22(2), 22(3), 46AKerala General Sales Tax Rules, 1963 — Rule 9Kerala Surcharge on Taxes Act, 1957 — Section 3(2), 4
High Courts22 Nov 2001Dismissed
Krishna Panicker Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 576
Kerala Service Rules, 1958 — Rule 60
High Courts22 Nov 2001
Nanu Vs Joseph
High Court Of Kerala · AIR 2002 Ker 349 : (2002) 1 CivCC 440 : (2001) 2 KLJ 923
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148, 151
High Courts22 Nov 2001Allowed
Indian Oil Corporation Ltd. Vs Assistant Commissioner
High Court Of Kerala · (2002) 125 STC 582
Kerala General Sales Tax Act, 1963 — Section 2, 22, 22(1), 22(2), 46AKerala General Sales Tax Rules, 1963 — Rule 9Kerala Surcharge on Taxes Act, 1957 — Section 3, 3(2), 4
High Courts22 Nov 2001Allowed
State of Kerala Vs Venugopal
High Court Of Kerala · (2002) 2 ILR (Ker) 424
Kerala Civil Services (Vigilance Tribunal) Rules, 1960 — Rule 8(15)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 6, 6(1)
High Courts22 Nov 2001
James Vs Agricultural Income Tax and Sales Tax Officer
High Court Of Kerala · (2003) 129 STC 338
Kerala General Sales Tax Act, 1963 — Section 29(2), 30B, 45AKerala General Sales Tax Rules, 1963 — Rule 57, 58
High Courts22 Nov 2001
The Cochin Malabar Estates and Industries Vs The State of Kerala and Another
High Court Of Kerala · (2001) 11 KL CK 0017
Kerala High Court Act, 1958 — Section 3, 4
High Courts22 Nov 2001Dismissed
Madras Credit and Investments Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 134 STC 264
Central Sales Tax Act, 1956 — Section 4Kerala General Sales Tax Act, 1963 — Section 2
High Courts21 Nov 2001Dismissed
Oriental Insurance Co. Vs Ananda Pai
High Court Of Kerala · (2001) 2 KLJ 888
Motor Vehicles Act, 1988 — Section 149(2), 170, 171
High Courts21 Nov 2001Dismissed
Joseph Vs Gulam Gasool
High Court Of Kerala · (2002) 1 KLJ 66
Constitution of India, 1950 — Article 22Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 16Kerala Land Reforms Act, 1963 — Section 26, 26, 26(4), 3, 3(1)
High Courts20 Nov 2001
Dinesh, P.R. Vs Pioneer Shopping Complex (P) Ltd.
High Court Of Kerala · (2002) 1 KLJ 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 43 Rule 1, 104, 105Constitution of India, 1950 — Article 215Evidence Act, 1872 — Section 3
High Courts20 Nov 2001Dismissed
Sunny Rebeiro Vs Querobin Rebeiro
High Court Of Kerala · (2001) 11 KL CK 0096
Divorce Act, 1869 — Section 18, 19, 3
High Courts20 Nov 2001
P.R. Dinesh Vs Ploneer Shopping Complex (P) Ltd.
High Court Of Kerala · (2002) 1 KLJ 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 43 Rule 1, 104, 105Constitution of India, 1950 — Article 215Evidence Act, 1872 — Section 3