High Courts12 Dec 2003Dismissed
Kozhuvanal Service Co-operative Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2004) 101 FLR 46 : (2004) 1 LLJ 991
Industrial Disputes Act, 1947 — Section 33B
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 2 of 48
High Courts12 Dec 2003Allowed
Fr. Thomas Panjikkaran Vs Chalakudy Municipality
High Court Of Kerala · AIR 2004 Ker 160 : (2004) 2 ILR (Ker) 195 : (2004) 1 KLT 557
Kerala Municipalities Act, 1960 — Section 101(1)
High Courts11 Dec 2003
Francis A., Conductor, Kerala State Road Transport Corpn. Vs Kerala State Road Transport Corporation and Others
High Court Of Kerala · (2004) 1 LLJ 789
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(5)
High Courts11 Dec 2003
Madhu Vs State Election Commission
High Court Of Kerala · (2004) 1 KLT 49
Kerala Municipalities Act, 1994 — Section 91, 92
High Courts11 Dec 2003
Vijaya Kumar Vs Excise Commissioner
High Court Of Kerala · (2004) 1 KLT 306
Kerala Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 10(7)
High Courts10 Dec 2003
Gouri and Others Vs Govindan and Others
High Court Of Kerala · (2003) 12 KL CK 0042
Kerala Land Reforms Act, 1963 — Section 125, 125(3)
High Courts10 Dec 2003Allowed
N.C. Ushakumari Vs Prof. S. Seetharaman and Others
High Court Of Kerala · (2004) 1 ILR (Ker) 418 : (2004) 1 KLJ 346 : (2004) 1 KLT 428
Constitution of India, 1950 — Article 243B, 243C, 243E, 243KKerala Panchayat Raj Act, 1994 — Section 188, 189, 190, 191, 193
High Courts10 Dec 2003
P.K. Balan Vs State of Kerala and Another
High Court Of Kerala · (2004) 1 ACC 749 : AIR 2004 Ker 129 : (2004) 1 ILR (Ker) 552 : (2004) 1 KLJ 443 : (2004) 1 KLT 479
Constitution of India, 1950 — Article 14, 19Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 3(1), 3(5), 4, 4(1)Motor Vehicles Act, 1988 — Section 73, 74, 80, 81, 82
High Courts09 Dec 2003
Parukutty Vs K.S.R.T.C.
High Court Of Kerala · (2004) 2 ACC 134 : (2004) ACJ 1858 : (2004) 2 ILR (Ker) 516 : (2004) 1 KLT 663
Motor Vehicles Act, 1988 — Section 147, 149, 149(2)
High Courts08 Dec 2003Dismissed
Haneefa Vs State of Kerala and Others
High Court Of Kerala · (2005) 272 ITR 230
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(1)Foreign Exchange Management Act, 1999 — Section 3
High Courts08 Dec 2003Allowed
Kurian Abraham (P) Ltd. Vs Asst. Commissioner (ASSMT) II
High Court Of Kerala · (2004) 2 ILR (Ker) 1 : (2004) 1 KLT 498 : (2004) 137 STC 237
Kerala General Sales Tax Act, 1963 — Section 3(1A)
High Courts08 Dec 2003Dismissed
Surendran Nair Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 361 : (2004) 1 KLT 407
High Courts08 Dec 2003Dismissed
Shanmugham Vs Madhavan
High Court Of Kerala · (2004) 2 KLT 718
Evidence Act, 1872 — Section 116Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(16), 2(3)
High Courts05 Dec 2003
Mayor of Kochi Vs Ombudsman for Local Self Government Institutions
High Court Of Kerala · (2004) 2 ILR (Ker) 81 : (2004) 2 KLT 621
Kerala Panchayat Raj Act, 1994 — Section 271, 271F, 271M, 271O
High Courts05 Dec 2003Dismissed
State of Kerala and Others Vs T. Sreedharan
High Court Of Kerala · (2004) 1 KLJ 487 : (2004) 1 KLT 398
Constitution of India, 1950 — Article 226
High Courts04 Dec 2003
Thomas Vs Kerala State and Others
High Court Of Kerala · (2004) CriLJ 1273
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Dec 2003Allowed
Kerala State Co-operative Coir Marketing Federation Ltd. Vs The Deputy Labour Commissioner
High Court Of Kerala · (2004) 102 FLR 273 : (2004) 1 ILR (Ker) 472 : (2004) 2 KLT 126
Kerala Payment of Subsistence Allowance Act, 1972 — Section 2
High Courts02 Dec 2003Dismissed
Velayudhan Vs Chandran
High Court Of Kerala · (2004) 2 ILR (Ker) 318 : (2004) 2 KLT 980
Specific Relief Act, 1963 — Section 22
High Courts02 Dec 2003Allowed
Mini Vs Leela and Others
High Court Of Kerala · (2004) 1 KLJ 481 : (2004) 1 KLT 195
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4), 11(4)(i), 11(4)(ii)
High Courts02 Dec 2003Dismissed
Premachandran, M.V. Vs Superintendent of Police and Others
High Court Of Kerala · (2003) 12 KL CK 0018
Constitution of India, 1950 — Article 226, 309, 311, 314Kerala Police Act, 1960 — Section 36B, 6Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 23, 3, 36, 36A, 36B