High Courts24 Jul 2003
Commissioner of Income Tax Vs Leelamma John
High Court Of Kerala · (2004) 186 CTR 575 : (2004) 267 ITR 289 : (2003) 3 KLT 1006
Income Tax Act, 1961 — Section 264
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 17 of 48
High Courts24 Jul 2003Dismissed
Balachandran Vs Mavelikkara Municipality
High Court Of Kerala · (2003) 3 KLT 605
Kerala Municipalities Act, 1974 — Section 21Kerala Municipality Standing Committee Rules, 2000 — Rule 3
High Courts24 Jul 2003Dismissed
Accountant General Vs Kunjamma
High Court Of Kerala · (2003) 3 KLT 345
Kerala Education Rules, 1959 — Rule 62
High Courts24 Jul 2003
Commissioner of Income Tax Vs Mrs. Leelamma John Thoppil
High Court Of Kerala · (2004) 1 KLJ 219 : (2004) 134 TAXMAN 118
Income Tax Act, 1961 — Section 125, 129, 234A, 234B, 263
High Courts22 Jul 2003
University of Calicut Vs National Council for Teacher Education and Others
High Court Of Kerala · AIR 2004 Ker 295
Naitonal Council for Teachers Education Act, 1993 — Section 2, 32(1)
High Courts22 Jul 2003
Harrisons Malayalam Ltd., Owner of Arapetta Estate Vs C. Mohammed Kutty and Others
High Court Of Kerala · (2004) 101 FLR 115 : (2004) 1 LLJ 550
Payment of Gratuity Act, 1972 — Section 2
High Courts22 Jul 2003
Manager, Koney Estates Vs Gnana Muthu
High Court Of Kerala · (2004) 1 ILR (Ker) 454 : (2004) 1 KLT 319 : (2004) 2 LLJ 171
Payment of Gratuity Act, 1972 — Section 2
High Courts22 Jul 2003Allowed
Yakoob Vs Kerala State Civil Supplies Corporation
High Court Of Kerala · (2003) 3 ILR (Ker) 268 : (2003) 3 KLT 535 : (2004) 2 RCR(Civil) 412
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Jul 2003Dismissed
K. Koolikan, Senior Accountant, Palakkad Dist. Co-operative Bank Ltd. Vs K. Madhavi Kutty, Telex Operator, Palakkad Dist., Co-operative Bank Ltd. and Others
High Court Of Kerala · (2003) 3 LLJ 497
High Courts21 Jul 2003Dismissed
Mohammedali Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 221 : (2004) 1 RCR(Criminal) 496
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 482
High Courts20 Jul 2003Allowed
Nirmala Ravindran Vs Mohanan
High Court Of Kerala · (2004) 2 CivCC 81
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 115
High Courts20 Jul 2003Dismissed
Kunhali Haji Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 713
Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 246
High Courts18 Jul 2003
Nalini V. Saraf Vs Controller of Estate Duty
High Court Of Kerala · (2004) 188 CTR 169 : (2004) 268 ITR 223
Estate Duty Act, 1953 — Section 5Partnership Act, 1932 — Section 13
High Courts18 Jul 2003
Nalini Vs Saraf v. Controller of Estate Duty
High Court Of Kerala · (2004) 135 TAXMAN 298
Estate Duty Act, 1953 — Section 2, 5Partnership Act, 1932 — Section 13
High Courts18 Jul 2003
ITO Vs Thodupuzha Urban Co-operative Bank Ltd.
High Court Of Kerala · (2004) 1 ILR (Ker) 52 : (2003) 264 ITR 36 : (2003) 132 TAXMAN 284
Income Tax Act, 1961 — Section 194A
High Courts18 Jul 2003Dismissed
Income Tax Officer Vs Thodupuzha Urban Co-operative Bank Ltd.
High Court Of Kerala · (2003) 185 CTR 272 : (2003) 3 KLT 575
Income Tax Act, 1961 — Section 194A(1), 194A(3)
High Courts17 Jul 2003Allowed
Vijayakumari Vs Devabalan
High Court Of Kerala · AIR 2003 Ker 363 : (2004) 1 CivCC 423 : (2004) 1 DMC 667 : (2003) 3 KLT 695 : (2004) 1 RCR(Civil) 654
Hindu Marriage Act, 1955 — Section 2(3), 5
High Courts17 Jul 2003
Sunny Joseph Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 247
Kerala Panchayat Raj (Landing places, Halting places, Cart Stands and other Vehicle Stands) Rules, 1995 — Rule 3, 4, 5
High Courts17 Jul 2003Dismissed
Kunjipennu and Others Vs Chandrika and Others
High Court Of Kerala · (2003) 2 KLJ 754
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts16 Jul 2003
K. Manoharan, Assistant Teacher, Bavode East U.P. School Vs State of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 801
Kerala Education Rules, 1959 — Rule 44, 45