High Courts05 Nov 2001Dismissed
Jessy Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 377 : (2001) 2 KLJ 908 : (2001) 2 KLJ 748
Kerala Education Rules, 1959 — Rule 12, 12B
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,827 of 2,716
High Courts05 Nov 2001Allowed
Sebastian Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0046
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 2
High Courts05 Nov 2001Dismissed
Pushkaran Vs State of Kerala
High Court Of Kerala · (2002) 92 FLR 979
Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15, 15(1), 17(1)
High Courts05 Nov 2001Allowed
Ouseph Mathai and Others Vs M. Abdul Khadir
High Court Of Kerala · (2001) 11 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(2), 11, 11(2), 11(4), 12
High Courts05 Nov 2001Allowed
Wahid Vs State of Kerala and Others
High Court Of Kerala · (2001) 2 KLJ 934
Constitution of India, 1950 — Article 226
High Courts05 Nov 2001Allowed
Mary Mathew Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 611
Penal Code, 1860 (IPC) — Section 201, 302, 313, 318, 34
High Courts05 Nov 2001Allowed
Wahid Vs State of Kerala
High Court Of Kerala · (2001) 2 KLJ 934
Constitution of India, 1950 — Article 226
High Courts02 Nov 2001
Commissioner of Income Tax Vs T.K. GINARAJAN and Others
High Court Of Kerala · (2002) 172 CTR 363
Income Tax Act, 1961 — Section 10, 15, 16, 17
High Courts02 Nov 2001
Commissioner of Income Tax Vs T.K. Ginarajan, Development Officer, LIC of India
High Court Of Kerala · (2002) 253 ITR 463
Income Tax Act, 1961 — Section 15, 16
High Courts02 Nov 2001
Commissioner of Income Tax Vs Ginarajan
High Court Of Kerala · (2002) 1 ILR (Ker) 575
Income Tax Act, 1961 — Section 10(14), 15, 16, 16(1), 17
High Courts02 Nov 2001
Parvathy Vs The Superintendent, Corporation Relief Centre
High Court Of Kerala · (2002) 1 ALT(Cri) 316 : (2002) 1 ILR (Ker) 7
Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 29, 34Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 29, 29(5)
High Courts02 Nov 2001
Cochin Malabar Estates and Industries Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0037
Kerala High Court Act, 1958 — Section 4
High Courts02 Nov 2001
Parvathy Vs Corporation Relief Center
High Court Of Kerala · (2001) 2 KLJ 835
Juvenile Justice Act, 1986 — Section 2(b), 29, 29(5), 34
High Courts02 Nov 2001Dismissed
United India Insurance Co. Ltd. Vs Rajeev
High Court Of Kerala · (2002) ACJ 1824 : (2002) 1 ILR (Ker) 344 : (2001) 2 KLJ 889
Workmens Compensation Act, 1923 — Section 2(1), 4(1)
High Courts01 Nov 2001
Khanna Vs A. Tosh and Sons India Ltd.
High Court Of Kerala · (2001) 11 KL CK 0061
Contract Act, 1872 — Section 62Kerala Court Fees and Suits Valuation Act, 1959 — Section 8
High Courts01 Nov 2001
P.V.R. Kutty Menon Vs State of Kerala
High Court Of Kerala · (2001) 11 KL CK 0059
Kerala Education Rules, 1959 — Rule 12, 12D, 12E, 12E(1), 12E(3)
High Courts01 Nov 2001Dismissed
Union of India Vs Lonan Benjamin
High Court Of Kerala · (2002) 1 ILR (Ker) 253
High Courts01 Nov 2001
Commissioner of Income Tax Vs Malayala Manorama
High Court Of Kerala · (2002) 1 ILR (Ker) 171 : (2002) 253 ITR 791
Companies (Profits) Surtax Act, 1964 — Section 13, 19, 6(2), 7A, 7CCompanies (Profits) Surtax Rules, 1964 — Rule 13CIncome Tax Act, 1922 — Section 18A
High Courts01 Nov 2001Allowed
V.K. Mohammed Kunhi, Rtd. Asst. Executive Engineer (Civil) "Seena" Vs Kerala State Electricity Board
High Court Of Kerala · (2001) 11 KL CK 0026
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, 11
High Courts01 Nov 2001Allowed
Commissioner of Gift-tax Vs M.C. George
High Court Of Kerala · (2002) 172 CTR 691 : (2002) 1 ILR (Ker) 14 : (2002) 253 ITR 363