High Courts17 Sept 2003Dismissed
Sarada Bai Vs Suresh Chander Chawhan and Others
High Court Of Kerala · (2004) 2 CivCC 670 : (2004) 1 KLJ 572 : (2004) 4 RCR(Civil) 77
Transfer of Property Act, 1882 — Section 63A, 72
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 10 of 48
High Courts16 Sept 2003Allowed
Suresh Bhatt and Another etc. Vs S. Brahmanand and Others
High Court Of Kerala · AIR 2004 Ker 101
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10, 16
High Courts16 Sept 2003Dismissed
Kunhimon Vs Block Development Officer
High Court Of Kerala · (2003) 3 KLT 664
Kerala Panchayat Raj Act, 1994 — Section 157
High Courts16 Sept 2003Allowed
Muthugopal, K.R. and Another Vs S. Brahmanand and Others
High Court Of Kerala · AIR 2004 Ker 101
Limitation Act, 1963 — Article 113, 54Specific Relief Act, 1963 — Section 10, 16, 20
High Courts15 Sept 2003Allowed
Abbas Vs Joint Registrar of Co-operative Societies
High Court Of Kerala · AIR 2004 Ker 152 : (2004) 1 KLT 182
High Courts04 Sept 2003
G. Surendran and Others Vs State of Kerala and Others,
High Court Of Kerala · (2003) 2 KLJ 878
Industrial Disputes Act, 1947 — Section 33C(2)Kerala General Sales Tax Act, 1963 — Section 26(B)
High Courts04 Sept 2003Allowed
Deputy Commissioner of Sales Tax, (Law), Board of Revenue (Taxes) Vs C.T. Kochouseph
High Court Of Kerala · (2004) 136 STC 545
Constitution of India, 1950 — Article 133, 134A, 14, 301Kerala General Sales Tax Act, 1963 — Section 10, 5, 5A, 5A(1)
High Courts04 Sept 2003
Sumit Vs Payyannur Municipality
High Court Of Kerala · (2004) 1 KLT 438
Kerala Municipal Solid Waste (Management and Handling) Rules, 1999 — Rule 4Kerala Municipalities Act, 1994 — Section 331, 332
High Courts04 Sept 2003Dismissed
All Kerala Federation of Petroleum Traders Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 319 : (2004) 1 KLT 1017
Kerala Building Tax Act, 1975 — Section 2
High Courts04 Sept 2003Allowed
Deputy Commissioner (Law), Board of Revenue (Taxes) Vs Sea Rose Marine Pvt. Limited
High Court Of Kerala · (2008) 11 VST 582
Central Sales Tax Act, 1956 — Section 2, 5, 5(1), 5(2), 5(3)
High Courts04 Sept 2003
Thilakan Vs Kunhalankutty
High Court Of Kerala · AIR 2004 Ker 95 : (2004) 1 KLT 235
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts04 Sept 2003
Keltron Controls Vs The Workmen of Keltron Controls
High Court Of Kerala · (2004) 101 FLR 49 : (2004) 1 ILR (Ker) 61 : (2004) 1 KLT 509 : (2004) 2 LLJ 167
Industrial Disputes Act, 1947 — Section 2A
High Courts04 Sept 2003
Medical Trust Hospital Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 408 : (2004) 2 ILR (Ker) 232 : (2004) 2 KLT 139
Kerala Building Tax Act, 1975 — Section 3(1)
High Courts04 Sept 2003
Swapna Bone Meal Co. Pvt. Ltd. Vs District Level Committee for Sales Tax Exemption and Others
High Court Of Kerala · (2006) 143 STC 504
Kerala General Sales Tax Act, 1963 — Section 14(7), 5A
High Courts04 Sept 2003Dismissed
Commissioner of Income Tax Vs Indian Transformers Ltd.
High Court Of Kerala · (2004) 192 CTR 216 : (2004) 270 ITR 259
Income Tax Act, 1961 — Section 37
High Courts04 Sept 2003Dismissed
Premier Agro Products (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 139 STC 37
Kerala General Sales Tax Act, 1963 — Section 10, 5Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts03 Sept 2003
Commissioner of Income Tax Vs K.R. Syam Kumar
High Court Of Kerala · (2003) 184 CTR 504 : (2004) 270 ITR 210 : (2004) 134 TAXMAN 638 : (2003) 133 TAXMAN 568
Income Tax Act, 1961 — Section 10(3), 115BB, 154
High Courts03 Sept 2003Allowed
Seenath Beevi Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 788
Constitution of India, 1950 — Article 21
High Courts03 Sept 2003Dismissed
Shenoy Real Estates (P) Ltd. Vs Tahsildar
High Court Of Kerala · (2004) 1 KLT 133
Kerala Building Tax Act, 1975 — Section 2
High Courts03 Sept 2003
Remani T.T. Vs Narayanan Kutty and Others
High Court Of Kerala · (2004) 3 CivCC 30 : (2004) CriLJ 805 : (2004) 3 RCR(Civil) 349
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 12(3)Hindu Marriage Act, 1955 — Section 5