COURT ARCHIVE

High Court Of Kerala judgments, 2003

944 judgments · page 21 of 48

High Courts23 Jun 2003Dismissed

Stephen George, M.L.A. Vs Union of India (UOI) and Others

High Court Of Kerala · (2003) 06 KL CK 0080

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 14, 19, 21, 226, 32Telecom Regulatory Authority of India Act, 1997 — Section 11, 11(2), 14, 18, 3

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High Courts23 Jun 2003Dismissed

G.M. Dept. of Telecommunications Vs Consumer Disputes Redressal Forum

High Court Of Kerala · (2003) 2 KLJ 865 : (2003) 3 KLT 281

Telegraph Act, 1885 — Section 7B

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High Courts23 Jun 2003

Bhargavan Pillai Vs Special Dy. Tahsildar

High Court Of Kerala · (2004) 1 BC 324 : (2003) 3 KLT 753

Civil Procedure Code, 1908 (CPC) — Section 60(1)Kerala Revenue Recovery Act, 1968 — Section 2, 71, 80

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High Courts23 Jun 2003Allowed

R. Rama Iyer Vs P.K. Jacob and Others

High Court Of Kerala · AIR 2003 Ker 359 : (2003) 2 KLJ 821

Contract Act, 1872 — Section 56, 72, 74

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High Courts23 Jun 2003Dismissed

Jaimy Vs State of Kerala

High Court Of Kerala · (2004) CriLJ 1458 : (2003) 3 ILR (Ker) 452

Penal Code, 1860 (IPC) — Section 300

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High Courts23 Jun 2003

Puthiyara Tile Works Vs Union of India (UOI) and Others

High Court Of Kerala · (2004) 1 LLJ 202

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts20 Jun 2003

Saiful Islam Vs State of Kerala

High Court Of Kerala · (2003) 3 ILR (Ker) 405 : (2003) 3 KLT 384

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High Courts20 Jun 2003Partly Allowed

POORNA Vs State of Kerala

High Court Of Kerala · (2003) 2 KLT 999

Kerala Municipalities Act, 1994 — Section 326, 327, 329, 330, 331

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High Courts19 Jun 2003Dismissed

Parukutty Amma Vs Reghunadhan

High Court Of Kerala · (2003) 3 KLT 672

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6

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High Courts19 Jun 2003

Seethal Vs R.T.A.

High Court Of Kerala · (2003) 3 KLT 357

Motor Vehicles Act, 1988 — Section 72

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High Courts19 Jun 2003Allowed

Muhammed Vs Kunhayisha

High Court Of Kerala · (2003) 2 DMC 756 : (2003) 3 KLT 106

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts19 Jun 2003

Indian Bank Vs State of Kerala and Others

High Court Of Kerala · (2005) 142 STC 281

Kerala General Sales Tax Act, 1963 — Section 26B

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High Courts19 Jun 2003

Seethal Vs R.T.A., R.T.A.

High Court Of Kerala · (2003) 3 ACC 697

Kerala Motor Vehicles Rules, 1989 — Rule 159(2)

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High Courts19 Jun 2003Allowed

Punnakkadan Muhammed Vs Vadakkangara Kunhayisha and Another

High Court Of Kerala · (2003) 2 KLJ 629

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(c), 125(l)(a)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)(b)

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High Courts18 Jun 2003Allowed

Shibu Vs S.I. of Police

High Court Of Kerala · (2003) 3 KLT 104

Penal Code, 1860 (IPC) — Section 306

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High Courts18 Jun 2003Dismissed

Deputy Commissioner (Law), Commercial Taxes Vs Orbit Agencies

High Court Of Kerala · (2004) 136 STC 575

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High Courts17 Jun 2003Allowed

Kadathur Thamee Mul Ansari Vs State of Kerala

High Court Of Kerala · (2006) 146 STC 547

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High Courts17 Jun 2003

B. Indira Devi Vs Commissioner of Income Tax

High Court Of Kerala · (2003) 184 CTR 441 : (2004) 270 ITR 44

Income Tax Act, 1961 — Section 142(2), 55A

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High Courts16 Jun 2003

Commissioner of Income Tax Vs Trichur Co-op. Bank Ltd.

High Court Of Kerala · (2003) 132 TAXMAN 249

Income Tax Act, 1961 — Section 192, 201, 231

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High Courts16 Jun 2003Dismissed

Union of India (UOI) Vs Jyothilal and Others

High Court Of Kerala · (2003) 06 KL CK 0056

Administrative Service (Cadre) Rules, 1954 — Rule 3, 5Administrative Service (Recruitment) Rules, 1954 — Rule 4, 7Administrative Tribunals Act, 1985 — Section 19

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