High Courts26 May 2003Dismissed
Sojan Francis Vs M.G. University
High Court Of Kerala · AIR 2003 Ker 290 : (2003) 2 ILR (Ker) 538 : (2003) 2 KLT 582
Constitution of India, 1950 — Article 19(1), 19(1)(4), 19(2), 29(1), 29(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 25 of 48
High Courts26 May 2003
Travancore Devaswom Board Vs K.G. Rajasekharan Nair and Another
High Court Of Kerala · (2003) 3 ILR (Ker) 374 : (2003) 2 KLJ 434 : (2003) 2 KLT 882 : (2004) 1 LLJ 737
Constitution of India, 1950 — Article 226, 311
High Courts26 May 2003Dismissed
Sojan Francis Vs M.G. University and Others
High Court Of Kerala · (2003) 1 KLJ 679
Constitution of India, 1950 — Article 19, 19(1)(4), 19(1)(a), 19(1)(c), 19(1)(g)
High Courts26 May 2003Dismissed
Hotel Whitelines Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 184 CTR 190 : (2004) 266 ITR 481
Income Tax Act, 1961 — Section 69
High Courts23 May 2003Allowed
Anas Abdul Khader Vs Food Inspector
High Court Of Kerala · (2004) CriLJ 1075 : (2003) 3 ILR (Ker) 318 : (2003) 3 KLT 1072 : (2003) 3 RCR(Criminal) 707
Prevention of Food Adulteration Act, 1954 — Section 10(2)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts23 May 2003Dismissed
K.P. Muhammed Vs Devassia and Others
High Court Of Kerala · (2004) 1 ACC 120 : (2003) 3 ACC 475 : (2004) ACJ 1341 : AIR 2003 Ker 354 : (2003) 2 KLJ 479 : (2003) 2 KLT 1068
Motor Vehicles Act, 1988 — Section 140, 142Penal Code, 1860 (IPC) — Section 279, 337
High Courts23 May 2003
Commissioner of Income Tax Vs Asian Techs Ltd.
High Court Of Kerala · (2004) 187 CTR 321
Income Tax Act, 1961 — Section 32A, 80HH, 80I
High Courts23 May 2003Allowed
Nabeesa Mundoli Vs Food Inspector
High Court Of Kerala · (2003) 2 KLT 718
Prevention of Food Adulteration Act, 1954 — Section 10(2), 16(1), 9
High Courts22 May 2003Allowed
Lord Krishna Bank Limited Vs The Express (Malayalam) Pvt. Ltd.
High Court Of Kerala · (2003) 3 BC 221 : (2005) 125 CompCas 655 : (2003) 2 KLJ 580 : (2003) 2 KLT 831 : (2005) 64 SCL 542
Companies Act, 1956 — Section 433, 434, 443(e), 529A(1)(a)
High Courts22 May 2003Dismissed
Mercy John Vs Thankam and Another
High Court Of Kerala · (2003) 3 ILR (Ker) 468 : (2003) 2 KLJ 30 : (2003) 2 KLT 798
Constitution of India, 1950 — Article 337Kerala Education Act, 1958 — Section 2(1), 2(2), 2(7), 3Kerala Panchayat Raj Act, 1994 — Section 3, 30(1), 34(1)(g), 34(2)
High Courts22 May 2003Dismissed
Abraham Kuriakose and Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 263
Land Acquisition Act, 1894 — Section 18, 18(2), 28A, 28A(1), 28A(3)
High Courts22 May 2003Dismissed
Amway India Enterprises Vs Union of India (UOI) and Another
High Court Of Kerala · (2003) 182 CTR 297
Income Tax Act, 1961 — Section 131, 131(1A), 132(1)
High Courts22 May 2003Dismissed
Nazar Vs Varghese
High Court Of Kerala · (2003) CriLJ 3622 : (2003) 2 KLT 1002 : (2003) 4 RCR(Criminal) 41
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts22 May 2003
Commissioner of Income Tax Vs Mahavir Plantations Ltd.
High Court Of Kerala · (2004) 191 CTR 518 : (2004) 269 ITR 552
Income Tax Act, 1961 — Section 33AB, 33AB(1)Income Tax Rules, 1962 — Rule 8
High Courts22 May 2003Dismissed
Alleppey Prince Hotel Vs State of Kerala
High Court Of Kerala · (2006) 146 STC 251
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts21 May 2003Allowed
Kuhikuttan Vs State of Kerala
High Court Of Kerala · (2006) 143 STC 305
Kerala General Sales Tax Act, 1963 — Section 43
High Courts21 May 2003Dismissed
Tolin Rubbers (P) Ltd. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2003) 184 CTR 241 : (2003) 264 ITR 439
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts21 May 2003
Tolin Rubbers (P) Ltd. Vs Asstt. Commissioner of Income Tax
High Court Of Kerala · (2003) 130 TAXMAN 546
Constitution of India, 1950 — Article 136, 226, 32Income Tax Act, 1961 — Section 143, 147, 148, 246A, 250
High Courts21 May 2003
Alwaye Sugar Agency Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 487
Kerala General Sales Tax Act, 1963 — Section 29A(4)
High Courts21 May 2003Dismissed
K.P. Pauly Vs Trichur Dist. Co-operative Bank Ltd. and Others
High Court Of Kerala · (2003) 2 KLJ 443 : (2003) 2 KLT 871
Kerala Co-operative Societies Rules, 1969 — Rule 185(8)