High Courts11 Apr 2003
Varkey Vs Paily Issac
High Court Of Kerala · (2003) 3 ILR (Ker) 107 : (2003) 2 KLT 519
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 27 of 48
High Courts11 Apr 2003
Steel and Industrial Forgings Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2003) 183 CTR 394 : (2003) 264 ITR 100
Income Tax Act, 1961 — Section 143(1A)
High Courts11 Apr 2003Allowed
Sreedharan, M.R. Vs G. Gopi
High Court Of Kerala · (2003) 04 KL CK 0013
Stamp Act, 1899 — Section 33, 34
High Courts11 Apr 2003Allowed
Kochukutty Purushan Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 742
Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition (Amendment) Act, 1984 — Section 23(2), 28, 30(2)
High Courts10 Apr 2003
Tata Tetley Ltd. Vs State of Kerala
High Court Of Kerala · (2008) 11 VST 593
Central Sales Tax Act, 1956 — Section 5(1), 5(3)Kerala General Sales Tax Act, 1963 — Section 29(2), 29A(4)
High Courts10 Apr 2003Allowed
Annie George Vs T.A. Jamal and Another
High Court Of Kerala · (2003) 1 KLJ 694
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts10 Apr 2003
Commissioner of Income Tax Vs Kerala State Co-operative Marketing Federation Ltd.
High Court Of Kerala · (2003) 183 CTR 404
Income Tax Act, 1961 — Section 36(1)
High Courts10 Apr 2003Allowed
Annie George Vs Jamal
High Court Of Kerala · (2003) 3 ILR (Ker) 212 : (2003) 2 KLT 530
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts10 Apr 2003Allowed
Castrol India Ltd. Vs Malayalam Agencies
High Court Of Kerala · (2003) 3 ILR (Ker) 608 : (2003) 2 KLT 544
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
High Courts10 Apr 2003Allowed
Sivadas Vs Geologist, Mining and Geology Department
High Court Of Kerala · (2003) 2 KLT 312
High Courts10 Apr 2003Dismissed
Peekay Re-Rolling Mills (P.) Ltd. Vs Secretary to Government and Others
High Court Of Kerala · (2004) 138 STC 198
Kerala General Sales Tax Act, 1963 — Section 10, 10(3), 2
High Courts09 Apr 2003
Commissioner of Income Tax Vs Navas M. Meeran
High Court Of Kerala · (2003) 183 CTR 388 : (2004) 267 ITR 627
Income Tax Act, 1961 — Section 158BB, 16
High Courts09 Apr 2003Allowed
Kevi Hardware Vs State of Kerala
High Court Of Kerala · (2003) 2 ILR (Ker) 417 : (2003) 2 KLT 776
High Courts09 Apr 2003
Mayfair Knitting Industries Ltd. Vs Sanuja Moideen
High Court Of Kerala · (2003) 2 KLT 804 : (2003) 47 SCL 380
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 3
High Courts09 Apr 2003Dismissed
Aniglase Vs Ramalatha
High Court Of Kerala · AIR 2003 Ker 261 : (2003) 2 ILR (Ker) 415 : (2003) 2 KLT 747
Kerala High Court Act, 1958 — Section 5
High Courts09 Apr 2003Dismissed
Kamalakshi Amma Vs Chitta Aleya
High Court Of Kerala · (2003) 2 KLT 906 : (2003) 4 RCR(Civil) 185
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts09 Apr 2003
Khadi Grama Vyavasaya Association Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 854 : (2006) 143 STC 333
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3)
High Courts09 Apr 2003
Chacko Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 481 : (2003) 3 ILR (Ker) 618 : (2003) 2 KLT 964 : (2003) 4 RCR(Criminal) 841
Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 427(2), 427(7), 428Penal Code, 1860 (IPC) — Section 57
High Courts09 Apr 2003
Aniglase - Yohannan Vs Ramalatha and Others
High Court Of Kerala · AIR 2003 Ker 261 : (2003) 2 ILR (Ker) 415 : (2003) 2 KLT 747
Civil Procedure Code, 1908 (CPC) — Section 100A, 96Kerala High Court Act, 1958 — Section 5(ii), 5(iii)Kerala High Court Rules, 1971 — Rule 43
High Courts08 Apr 2003
Franco John Vs Union of India
High Court Of Kerala · (2004) 134 TAXMAN 435
Income Tax Act, 1961 — Section 10, 119, 17, 192, 197