High Courts05 Jun 2003
Balakrishnan, Unity Drugs Centre and Another Vs Jaison P.V. and Another
High Court Of Kerala · (2004) 122 CompCas 820
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 23 of 48
High Courts05 Jun 2003Allowed
M/s. Thekkan and Company Vs M. Anitha
High Court Of Kerala · (2004) 1 BC 435 : (2004) 1 CivCC 13 : (2004) CriLJ 58 : (2004) 1 KLJ 188 : (2003) 3 KLT 870 : (2004) 1 RCR(Criminal) 170
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jun 2003Dismissed
Rev. Fr. Daniel Kuzhithadathil Vs Jose
High Court Of Kerala · (2003) 2 KLT 858
Constitution of India, 1950 — Article 30Kerala University Act, 1974 — Section 57(3)
High Courts05 Jun 2003Dismissed
Dr. Varghese M. Mathunny Vs State of Kerala and Others
High Court Of Kerala · (2003) 06 KL CK 0011
Constitution of India, 1950 — Article 226, 30Kerala University Act, 1974 — Section 57(3)
High Courts04 Jun 2003Allowed
M.A. Gangadharan Moosad Vs The District Educational Officer and Others
High Court Of Kerala · (2003) 2 KLJ 520
Kerala Education Act, 1958 — Section 3(4)
High Courts04 Jun 2003Allowed
P.L. Lilly Vs Secretary to Govt., Genl. Edn. Dept. and Others
High Court Of Kerala · (2003) 2 KLJ 748
Kerala Education Rules, 1959 — Rule 51A
High Courts04 Jun 2003Allowed
C.S. Company Vs Punjab and Sind Bank
High Court Of Kerala · (2005) 126 CompCas 32 : (2003) 3 KLT 808
High Courts04 Jun 2003
Commissioner of Income Tax Vs South India Corpn. Ltd.
High Court Of Kerala · (2003) 185 CTR 583
Income Tax Act, 1961 — Section 36(1), 43B
High Courts04 Jun 2003Dismissed
Human Rights Protection Forum Vs State of Kerala
High Court Of Kerala · AIR 2004 Ker 23 : (2003) 3 ILR (Ker) 91 : (2003) 3 KLT 436 : (2003) 4 RCR(Civil) 469
Constitution of India, 1950 — Article 14, 215Kerala Court Fees and Suits Valuation Act, 1959 — Section 73
High Courts04 Jun 2003Allowed
K.C. Chacko Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 608
High Courts04 Jun 2003
Commissioner of Income Tax Vs South India Corporation Ltd.
High Court Of Kerala · (2003) 132 TAXMAN 879
Income Tax Act, 1961 — Section 256, 36, 43B
High Courts03 Jun 2003Dismissed
The Chala Beedi Workers Industrial Co-op. Society Ltd. Vs Labour Court and Another
High Court Of Kerala · (2003) 06 KL CK 0057
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 2A
High Courts03 Jun 2003Dismissed
V.R. Sukumaran Nair and Others Vs The Secretary, Vazhoor Grama Panchayat and Another
High Court Of Kerala · (2003) 2 KLJ 212 : (2003) 2 KLT 903
Kerala Panchayat Raj Act, 1994 — Section 227
High Courts03 Jun 2003Dismissed
K.K. Padmakumar and Others Vs P. Sasikala and Others
High Court Of Kerala · (2004) 1 ILR (Ker) 428 : (2003) 2 KLJ 475 : (2003) 2 KLT 886
Constitution of India, 1950 — Article 226
High Courts03 Jun 2003Dismissed
G. Soman and Others Vs State of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 645 : (2003) 2 KLT 1007
High Courts03 Jun 2003Dismissed
Three-N-Products Pvt. Ltd. Vs Amrutha Trading Corporation and Others
High Court Of Kerala · (2003) 27 PTC 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27, 28
High Courts03 Jun 2003Allowed
Clappana Service Co-operative Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 1032
High Courts03 Jun 2003Dismissed
David Loocose Vs University of Kerala
High Court Of Kerala · (2003) 3 KLT 259
Kerala University Act, 1974 — Section 36
High Courts03 Jun 2003
Dy. Commissioner of Income Tax Vs V.I.P. Exports
High Court Of Kerala · (2003) 130 TAXMAN 803
Income Tax Act, 1961 — Section 80HHC
High Courts03 Jun 2003Dismissed
Deputy Commissioner of Income Tax Vs V.I.P. Exports
High Court Of Kerala · (2004) 190 CTR 151
Income Tax Act, 1961 — Section 80HHC