High Courts19 Dec 2003Allowed
Bannari Amman Steels (P) Ltd. Vs Commissioner of Central Excise
High Court Of Kerala · (2004) 2 KLT 197
Central Excises and Salt Act, 1944 — Section 35
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 1 of 48
High Courts19 Dec 2003Dismissed
Kerala Vyapari Vyavasayi Vs Kerala Vyapari Vyavasayi Ekopana Samithi
High Court Of Kerala · (2004) 1 KLT 756
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts19 Dec 2003Dismissed
Mammadhan Kutty Vs Pallivasal Grama Panchayat
High Court Of Kerala · (2004) 1 KLT 751
Kerala Panchayat Raj Act, 1944 — Section 249
High Courts19 Dec 2003Allowed
Sanu Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 565 : (2004) 1 KLT 591
Rules for the Kerala Agricultural Income Tax and Sales Tax Subordinate Service — Rule 2
High Courts19 Dec 2003Dismissed
Asher Vs Hassankutty Hajee
High Court Of Kerala · (2004) 2 ILR (Ker) 506 : (2004) 2 KLT 446
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts19 Dec 2003
Varghese Philip Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 172 : (2004) 1 KLT 581
High Courts18 Dec 2003
Rani George Vs Deputy Director of Education
High Court Of Kerala · (2004) 1 ILR (Ker) 516 : (2004) 1 KLT 460
Kerala Education Rules, 1959 — Rule 35, 36, 37, 51A, 6B
High Courts17 Dec 2003Dismissed
Paul Vs Saleena
High Court Of Kerala · (2004) 1 KLT 924
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 11(9)Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107
High Courts17 Dec 2003Dismissed
Narayanan Vs Land Revenue Commissioner
High Court Of Kerala · (2004) 1 ILR (Ker) 528 : (2004) 1 KLT 561
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1)
High Courts17 Dec 2003
Asstt. Commissioner of Income Tax Vs C.N. Ananthram
High Court Of Kerala · (2004) 135 TAXMAN 477
Income Tax Act, 1961 — Section 254, 260A, 54, 54F
High Courts16 Dec 2003
Lisie Hospital Vs T.V. Ajayakumar and Others
High Court Of Kerala · (2004) 2 ACC 201
Fatal Accidents Act, 1855 — Section 1, 1A, 2Succession Act, 1925 — Section 306
High Courts16 Dec 2003
Perumatty Grama Panchayat Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 731
Constitution of India, 1950 — Article 21, 226, 243BKerala Panchayat Raj Act, 1994 — Section 166, 218
High Courts16 Dec 2003Dismissed
Lissie Hospital Vs Ajayakumar
High Court Of Kerala · (2004) ACJ 2081 : (2004) 1 ILR (Ker) 378 : (2004) 1 KLT 344
Kerala Torts (Miscellaneous Provisions) Act, 1976 — Section 2Limitation Act, 1963 — Article 113
High Courts16 Dec 2003Allowed
South Indian Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 401 : (2004) 3 KLT 37
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 33(1), 33(2), 34
High Courts16 Dec 2003
Kuttipuram Service Co-op. Bank Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 73
High Courts16 Dec 2003Dismissed
Ismail Vs Kesavan
High Court Of Kerala · (2004) 2 ILR (Ker) 342 : (2004) 2 KLT 56
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts16 Dec 2003
James Martin Vs State of Kerala
High Court Of Kerala · (2003) 12 KL CK 0003
Arms Act, 1959 — Section 25(B)(1), 27, 30Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts15 Dec 2003Dismissed
Malinga Naik Vs Ibrahim
High Court Of Kerala · (2004) 1 KLT 565
Kerala Scheduled Tribes (Restriction of Transfer of Land and Restoration of Alienated Lands) Rules, 1986 — Rule 5Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975 — Section 2
High Courts15 Dec 2003
Thomas Vs Sunnichan
High Court Of Kerala · (2004) 1 ILR (Ker) 615 : (2004) 2 KLT 420 : (2004) 4 RCR(Civil) 65
Civil Procedure Code, 1908 (CPC) — Section 19, 20, 24, 24(1), 9Family Courts Act, 1984 — Section 7, 7(1)
High Courts12 Dec 2003
Ajayakumar Vs Damayanthi
High Court Of Kerala · (2004) 2 CivCC 383 : (2004) 2 ILR (Ker) 549 : (2004) 2 KLT 48
Civil Procedure Code Amendment Act, 2002 — Section 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5)