High Courts20 Aug 2003
P.C. Chacko and Co. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2003) 185 CTR 124 : (2003) 133 TAXMAN 550
Income Tax Act, 1961 — Section 37(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 14 of 48
High Courts20 Aug 2003Dismissed
Kerala State Co-op. Employees'' Pension Board Vs Consumer Disputes Redressal Forum
High Court Of Kerala · AIR 2004 Ker 57 : (2003) 3 ILR (Ker) 564 : (2004) 1 KLT 111
Consumer Protection Act, 1986 — Section 2(1)
High Courts20 Aug 2003Allowed
Ratna Bai Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 124 : (2004) 1 KLT 632
Constitution of India, 1950 — Article 14, 19, 31, 31A, 31A(1)Kerala Land Reforms (Amendment) Act, 1999 — Section 2(23A), 2(28), 2(3), 3
High Courts20 Aug 2003
Sasi Vs Saudamini
High Court Of Kerala · (2003) 3 KLT 433
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1Kerala Civil Courts Act, 1957 — Section 12, 13
High Courts20 Aug 2003Allowed
Nedungadi Bank Ltd. Vs Ezhimala Agrl. Products
High Court Of Kerala · AIR 2004 Ker 62 : (2004) 2 BC 498 : (2004) 1 CivCC 95 : (2004) 2 ILR (Ker) 29 : (2003) 3 KLT 1011 : (2004) 3 RCR(Civil) 49
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A(2), Order 21 Rule 89, Order 21 Rule 90, 48
High Courts20 Aug 2003
Commissioner of Income Tax Vs Jibie K. John
High Court Of Kerala · (2004) 265 ITR 73
Income Tax Act, 1961 — Section 256
High Courts18 Aug 2003Dismissed
Appukuttan Nair Vs Hydrose
High Court Of Kerala · (2004) 1 CivCC 605 : (2004) 1 KLT 350
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts14 Aug 2003Allowed
Jameela Vs State of Kerala and Another
High Court Of Kerala · (2004) CriLJ 859 : (2004) 1 ILR (Ker) 68
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts14 Aug 2003Allowed
Babu Cyriac Vs Sales Tax Officer and Another
High Court Of Kerala · (2004) 1 ILR (Ker) 496 : (2004) 135 STC 375
Kerala Tax on Entry of Motor Vehicles Into Local Areas Act, 1994 — Section 4(2), 8(4)
High Courts14 Aug 2003Dismissed
Satheesan Vs Abdul Rahiman
High Court Of Kerala · (2003) 3 KLT 1119
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
High Courts14 Aug 2003Dismissed
Gopalan Vs Chief Secretary
High Court Of Kerala · AIR 2004 Ker 225 : (2003) 3 KLT 544
Constitution of India, 1950 — Article 173, 243V, 243V(1), 243ZAKerala Municipality (Amendment) Act, 2003 — Section 2, 3
High Courts14 Aug 2003Allowed
Mohanan Vs Nalinakshan
High Court Of Kerala · (2003) 3 CivCC 636 : (2004) 1 ILR (Ker) 298 : (2003) 3 KLT 532
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, 151
High Courts14 Aug 2003
Krishnan Kutty Vs The Special Tahsildar
High Court Of Kerala · AIR 2004 Ker 1 : (2003) 3 ILR (Ker) 579 : (2003) 3 KLT 705 : (2004) 1 RCR(Civil) 411
Land Acquisition Act, 1894 — Section 18, 28A, 28A(2)
High Courts14 Aug 2003
Somanathan Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 370 : (2003) 3 KLT 1148 : (2004) 2 RCR(Civil) 350
Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11
High Courts14 Aug 2003Dismissed
Joseph Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 296
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 32Kerala Municipality Building Rules, 1975 — Rule 54
High Courts14 Aug 2003Allowed
Kochuthressia Joseph Vs Sebastian alias Devassy and Marsilin alias Xavier
High Court Of Kerala · (2003) 08 KL CK 0020
Transfer of Property Act, 1882 — Section 10, 11
High Courts14 Aug 2003Allowed
Babu Cyriac Vs Sales Tax Officer
High Court Of Kerala · AIR 2004 Ker 34 : (2003) 3 KLT 565
Kerala Tax on Entry of Motor Vehicles Into Local Areas Act, 1994 — Section 4(2)Kerala Tax on Entry of Motor Vehicles into Local Areas Rules, 1994 — Rule 20
High Courts14 Aug 2003Dismissed
A.K. Soumini Vs State Bank of Travancore and Another
High Court Of Kerala · (2003) 08 KL CK 0009
High Courts13 Aug 2003
Muhammed Vs E.P. Brothers and Another
High Court Of Kerala · (2003) 2 KLJ 883 : (2004) 1 RCR(Civil) 667
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 1
High Courts12 Aug 2003
Mac-N-Hom Systems Vs P.S. Varrier
High Court Of Kerala · AIR 2004 Ker 91 : (2004) 1 CivCC 320 : (2004) 2 ILR (Ker) 269 : (2003) 3 KLT 1179 : (2004) 4 RCR(Civil) 802
Limitation Act, 1963 — Section 14, 14(1)