High Courts31 Oct 2001Dismissed
Town Investments Vs Subramanian and Others
High Court Of Kerala · (2002) 1 CivCC 511 : (2001) 2 KLJ 680 : (2002) 2 RCR(Civil) 304
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Partnership Act, 1932 — Section 69(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,828 of 2,716
High Courts31 Oct 2001Allowed
Gangadharan Vs State of Kerala
High Court Of Kerala · (2001) 10 KL CK 0055
Constitution of India, 1950 — Article 14
High Courts31 Oct 2001
Greater Cochin Development Authority, Kadavanthara Vs Harrisons Malayam Ltd. and Another
High Court Of Kerala · AIR 2002 Ker 119 : (2000) 2 ILR (Ker) 551
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(2), Order 21 Rule 46A, Order 21 Rule 46B, Order 38 Rule 5
High Courts31 Oct 2001
Indana Trading Co. Vs Intelligence Inspector
High Court Of Kerala · (2001) 10 KL CK 0047
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 21A(1), 28A, 29(2), 29A, 29A(2)
High Courts31 Oct 2001Allowed
Commissioner of Income Tax Vs Baby
High Court Of Kerala · (2001) 3 ILR (Ker) 533 : (2002) 254 ITR 248
Income Tax Act, 1961 — Section 36(1)
High Courts31 Oct 2001Dismissed
Kwality Cocoa Products Vs State of Kerala
High Court Of Kerala · (2002) 126 STC 7
Kerala General Sales Tax Act, 1963 — Section 2Kerala General Sales Tax Rules, 1963 — Rule 8(2), 9
High Courts31 Oct 2001
Commissioner of Income Tax Vs Dr. T.K. Jairaj
High Court Of Kerala · (2002) 120 TAXMAN 367
Income Tax Act, 1961 — Section 254, 256
High Courts30 Oct 2001Allowed
Commissioner of Income Tax Vs Vaikundam Rubber Co. Ltd.
High Court Of Kerala · (2001) 165 CTR 557 : (2002) 253 ITR 417
Income Tax Act, 1961 — Section 57
High Courts30 Oct 2001Allowed
Youth Voice Arts Social and Cultural Organisation Vs State of Kerala
High Court Of Kerala · (2001) 252 ITR 668
Constitution of India, 1950 — Article 14, 226Kerala Government Land Assignment Act, 1960 — Section 4, 5Kerala Government Land Assignment Rules, 1964 — Rule 11, 11(2), 11(3), 11(4), 11(5)
High Courts30 Oct 2001Allowed
Bymore Food Products Vs State of Kerala
High Court Of Kerala · (2001) 3 ILR (Ker) 536 : (2002) 126 STC 26
High Courts29 Oct 2001Allowed
Catholic Laymen''s Assn. Vs Mar Varkey Vithayathil and Others
High Court Of Kerala · (2002) 1 KLJ 57
Civil Procedure Code, 1908 (CPC) — Section 115, 20, 20(b), 92Constitution of India, 1950 — Article 227
High Courts29 Oct 2001Dismissed
T.J. Edward Vs C.A. Victor Immanuel and Another
High Court Of Kerala · (2002) CriLJ 1670 : (2002) 1 ILR (Ker) 633 : (2003) 1 RCR(Criminal) 39
Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts29 Oct 2001
Jose Vs Komalavally
High Court Of Kerala · (2002) 1 ILR (Ker) 405
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(8)
High Courts29 Oct 2001Allowed
Catholic Laymen''s Association Vs Synod of Bishops
High Court Of Kerala · (2002) 1 CivCC 201 : (2002) 1 KLJ 57
Civil Procedure Code, 1908 (CPC) — Section 115, 20, 9, 92Constitution of India, 1950 — Article 227
High Courts24 Oct 2001
State of Kerala Vs Bhargavi Raghavan
High Court Of Kerala · (2002) 1 ILR (Ker) 401 : (2001) 2 KLJ 970
High Courts24 Oct 2001Dismissed
Vinod Vs Chief Welfare Fund Inspector
High Court Of Kerala · (2002) 1 ILR (Ker) 20
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 4, 8, 8(1), 8(5), 8A
High Courts24 Oct 2001Dismissed
Vinod Vs Toddy Workers Welfare Fund Board
High Court Of Kerala · (2001) 2 KLJ 831 : (2002) 1 LLJ 739
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 4, 9
High Courts24 Oct 2001Allowed
S.N. College Vs N. Raveendran
High Court Of Kerala · (2001) 10 KL CK 0037
Kerala University Act, 1974 — Section 57, 58University Grants Commission Act, 1956 — Section 14, 26(1)
High Courts24 Oct 2001Dismissed
Ravipuram Bhajana Sangham Vs The Cochin Devaswom Board
High Court Of Kerala · AIR 2002 Ker 186 : (2001) 3 ILR (Ker) 453
Constitution of India, 1950 — Article 12, 226
High Courts24 Oct 2001Dismissed
Rev. Mother, Delphine Mary Vs State of Kerala
High Court Of Kerala · (2002) 1 ILR (Ker) 337 : (2002) 1 KLJ 53
Kerala Education Rules, 1959 — Rule 51B, 9A