High Courts16 Jul 2003
Vathsan Vs Japahari
High Court Of Kerala · (2004) 2 BC 65 : (2004) CriLJ 414 : (2004) 1 ILR (Ker) 548 : (2003) 3 KLT 972 : (2004) 1 RCR(Criminal) 252 : (2004) 51 SCL 48
Negotiable Instruments Act, 1881 (NI) — Section 138, 140
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 18 of 48
High Courts16 Jul 2003Dismissed
Alex V. Chacko Vs Commissioner of Workmen''s Compensation
High Court Of Kerala · (2004) 2 ACC 357 : (2004) ACJ 1434 : (2004) 1 ILR (Ker) 221 : (2004) 1 KLT 914
Workmens Compensation Act, 1923 — Section 2, 4, 4(A)(3), 5
High Courts15 Jul 2003Dismissed
R. Rajeswari Vs Anil Fire Works Factory and Others
High Court Of Kerala · (2003) 07 KL CK 0080
Limitation Act, 1963 — Section 14, 5
High Courts15 Jul 2003Dismissed
Silver Storm Amusement Parks Pvt. Ltd. Vs Enforcement Officer, Employees'' Provident Fund, Thrissur and another
High Court Of Kerala · (2009) 122 FLR 730
High Courts15 Jul 2003
Chief Project Manager Vs Aji Kurian
High Court Of Kerala · AIR 2004 Ker 206 : (2003) 3 ILR (Ker) 292 : (2003) 3 KLT 56
General Clauses Act, 1897 — Section 3Kerala Court Fees and Suits Valuation Act, 1959 — Section 73A
High Courts15 Jul 2003Dismissed
Libi Vs Devassy
High Court Of Kerala · (2003) 3 KLT 685
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 99
High Courts15 Jul 2003
State of Kerala Vs Ranjan alias Nasam
High Court Of Kerala · (2004) CriLJ 715
Penal Code, 1860 (IPC) — Section 201, 300, 376
High Courts14 Jul 2003Dismissed
Seshasayee Paper and Boards Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 267 : (2004) 134 STC 143
Constitution of India, 1950 — Article 213
High Courts14 Jul 2003
Commissioner of Income Tax Vs Smt. Chandra Balakrishnan
High Court Of Kerala · (2003) 184 CTR 353
Income Tax Act, 1961 — Section 112, 113, 158BB, 158BC
High Courts11 Jul 2003Allowed
Nirmala Ravindran Vs K.C. Mohanan and Another
High Court Of Kerala · (2003) 07 KL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 14Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 103
High Courts11 Jul 2003Allowed
Veega Holidays and Parks P. Ltd. Vs Kunnathunad Grama Panchayat and Others
High Court Of Kerala · AIR 2004 Ker 168 : (2004) 1 ILR (Ker) 97 : (2003) 2 KLJ 688 : (2003) 3 KLT 442
Kerala General Sales Tax Act, 1963 — Section 5Kerala Panchayat Raj Act, 1994 — Section 12, 200, 200(4)
High Courts11 Jul 2003Dismissed
Dev Vs Chief Secretary, Government of Kerala
High Court Of Kerala · AIR 2004 Ker 11 : (2003) 3 KLT 201
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11
High Courts11 Jul 2003Allowed
Joseph Vs Sub Inspector of Police
High Court Of Kerala · (2003) 3 KLT 718 : (2003) 4 RCR(Criminal) 802
Immoral Traffic (Prevention) Act, 1956 — Section 13, 15
High Courts11 Jul 2003
Eldho Vs Alias
High Court Of Kerala · (2003) 132 TAXMAN 238
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4
High Courts11 Jul 2003Dismissed
Dev, R.V. Vs Chief Secretary, Government of Kerala and Others
High Court Of Kerala · (2003) 07 KL CK 0020
Civil Procedure Code, 1882 — Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, Order 33 Rule 12, Order 33 Rule 14Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11
High Courts11 Jul 2003
State of Kerala Vs Narayanan Nambiar
High Court Of Kerala · (2004) 2 KLT 186 : (2008) 11 VST 380
High Courts11 Jul 2003Dismissed
P. Kunhunni Vs T.R. Velayudhan
High Court Of Kerala · (2003) 2 KLJ 917
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts10 Jul 2003Dismissed
Siddique Vs State of Kerala
High Court Of Kerala · (2003) 2 ALT(Cri) 493 : (2004) 1 DMC 316 : (2003) 3 KLT 278 : (2003) 4 RCR(Criminal) 440
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 498A
High Courts10 Jul 2003Dismissed
Surendran Vs Mavelikkara Primary Co-operative A. and R.D. Bank Ltd.
High Court Of Kerala · (2003) 3 KLT 156
Kerala Service Rules, 1958 — Rule 124, 3
High Courts10 Jul 2003Dismissed
Suresh Vs Corporation of Cochin
High Court Of Kerala · (2003) 3 KLT 1
Kerala Municipalities Act, 1994 — Section 368, 368(6)