High Courts13 Nov 2001Allowed
Sreenivasan Vs Assistant Excise Commissioner
High Court Of Kerala · (2002) 2 ILR (Ker) 243
Constitution of India, 1950 — Article 226, 47Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 4, 6(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,826 of 2,716
High Courts13 Nov 2001
Commissioner of Income Tax Vs N.C. John and Sons Ltd.
High Court Of Kerala · (2002) 172 CTR 685 : (2002) 120 TAXMAN 525
Income Tax Act, 1961 — Section 132, 139, 141A, 142, 153
High Courts13 Nov 2001
Commissioner of Income Tax Vs Parekh Brothers
High Court Of Kerala · (2001) 253 ITR 43
Income Tax Act, 1961 — Section 256, 41, 80HHC
High Courts12 Nov 2001
State of Kerala Vs Rajeevan and Another
High Court Of Kerala · (2001) 11 KL CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190, 190(1), 202Kerala Abkari Act, 1077 — Section 3(2), 30, 31, 34, 34(2)
High Courts12 Nov 2001Dismissed
Achuth Raj Meloth Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0083
Constitution of India, 1950 — Article 318Kerala Public Service Commission (Composition and Conditions of Service of Members and Staff) Regulations, 1957 — Regulation 4
High Courts12 Nov 2001Dismissed
Lawrence Vs Ramachandran
High Court Of Kerala · (2001) 11 KL CK 0082
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts12 Nov 2001
In Re: State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 192, 202Kerala Abkari Act, 1077 — Section 3(2), 30, 31, 34, 34(2)
High Courts09 Nov 2001Allowed
Jamal Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (2001) 11 KL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts09 Nov 2001
Vishnu Narayanan Namboodiri Vs Travancore Devaswom Board
High Court Of Kerala · (2002) 2 ILR (Ker) 270
Cochin Hindu Religious Institutions Act, 1950 — Section 28
High Courts07 Nov 2001Dismissed
Woody''s Hotels (P) Ltd. Vs Union of India
High Court Of Kerala · (2001) 11 KL CK 0089
Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 23, 29
High Courts07 Nov 2001
Stanley Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0062
Constitution of India, 1950 — Article 14Kerala Service Rules, 1958 — Rule 31, 32, 33
High Courts07 Nov 2001Allowed
Paul K. Mathew Vs Mahatma Gandhi University
High Court Of Kerala · (2001) 11 KL CK 0047
Mahatma Gandhi University Act, 1985 — Section 10(17), 25
High Courts07 Nov 2001
Sureshkumar Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2001) 11 KL CK 0007
High Courts06 Nov 2001Allowed
Vasanthy Vs United India Insurance Co. Ltd.
High Court Of Kerala · (2002) 1 ACC 307 : (2002) ACJ 307
Motor Vehicles Act, 1939 — Section 110(1)
High Courts06 Nov 2001
Sobha Mohan Kumar Vs National Insurance Co. Ltd.
High Court Of Kerala · (2003) ACJ 418 : (2002) 2 ILR (Ker) 474
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(3)Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 21, 394
High Courts06 Nov 2001Dismissed
Komalam Vs Regional Transport Authority, Ernakulam
High Court Of Kerala · (2002) 2 ACC 377
General Clauses Act, 1897 — Section 13Motor Vehicles Act, 1988 — Section 145(6), 70, 70(1), 72, 72(2)
High Courts05 Nov 2001Dismissed
Valasamma Thomas and Another Vs State of Kerala and Others
High Court Of Kerala · (2002) 1 LLJ 407
Constitution of India, 1950 — Article 41Kerala Agricultural Workers Act, 1974 — Section 9