High Courts08 Apr 2003
Baby Vs Union of India (UOI)
High Court Of Kerala · (2003) 2 ILR (Ker) 493 : (2003) 3 KLT 362
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 14, 9
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 28 of 48
High Courts08 Apr 2003
M.P. Krishna Pillai and Others Vs K.S.R.T.C. and Another
High Court Of Kerala · AIR 2003 Ker 271 : (2003) 3 ILR (Ker) 87 : (2003) 2 KLJ 122 : (2003) 2 KLT 697
Kerala Court Fees and Suits Valuation Act, 1959 — Section 13, 23, 25, 25(b), 26
High Courts08 Apr 2003
Franco John and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (2004) 186 CTR 760 : (2004) 269 ITR 441
Income Tax Act, 1961 — Section 10(14), 119, 197Income Tax Rules, 1962 — Rule 2BB(1)
High Courts08 Apr 2003
H.M. Training College, H.M. Trust, National Training College, Mar Severios Memorial Training College, S.A.M. Training College, Mangalam College of Education and St. Mary''s Training College Vs State of Kerala and Others
High Court Of Kerala · (2003) 04 KL CK 0042
National Council for Teacher Education Act, 1993 — Section 12National Council for Teachers Education Regulations — Regulation 6, 6(1)
High Courts08 Apr 2003Dismissed
Bechu and Company Vs Asst. Commissioner (Assessment)
High Court Of Kerala · (2003) 2 KLT 1009
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 5(1), 5(2), 5(2A), 5(2B)
High Courts08 Apr 2003
Commissioner of Income Tax Vs Smt. Lakshmi B. Menon and Another
High Court Of Kerala · (2003) 184 CTR 52
Income Tax Act, 1961 — Section 2(29B), 2(42B), 45(1)
High Courts08 Apr 2003
Commissioner of Income Tax Vs Forbes, Ewart and Figgis Ltd.
High Court Of Kerala · (2003) 184 CTR 308 : (2004) 267 ITR 153
Income Tax Act, 1961 — Section 80HHC, 80HHC(1)
High Courts07 Apr 2003
State of Kerala Vs Annamma and Others
High Court Of Kerala · (2003) 1 KLJ 880 : (2003) 4 RCR(Criminal) 10
Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 323, 407, 407(1)
High Courts07 Apr 2003
Immanual and Another Vs M.K. Rajappan and Another
High Court Of Kerala · (2003) 3 BC 604 : (2004) 1 CivCC 221 : (2003) 3 ILR (Ker) 123 : (2003) 2 KLJ 217 : (2003) 3 KLT 113 : (2003) 4 RCR(Criminal) 390
Negotiable Instruments Act, 1881 (NI) — Section 138, 93
High Courts07 Apr 2003
Varghese Vs Sales Tax Officer
High Court Of Kerala · (2003) 3 KLT 593
Kerala General Sales Tax Act, 1963 — Section 17(2), 17(3), 17(4), 17(5A), 19(1)
High Courts07 Apr 2003
State of Kerala Vs Annamma
High Court Of Kerala · (2003) 3 ILR (Ker) 239 : (2003) 2 KLT 763
Criminal Procedure Code, 1973 (CrPC) — Section 209, 323, 407, 407(1)
High Courts07 Apr 2003Allowed
P.S. Rajan and Others Vs K.P. John Kattarukudiyel
High Court Of Kerala · (2003) 04 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1
High Courts07 Apr 2003
M.K. Pushparanjini, Chikku''s Wood Crafts Vs Sales Tax Officer and Others
High Court Of Kerala · (2004) 138 STC 302
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 17(4), 17(5A), 19(1), 19(2), 30B(4)Kerala General Sales Tax Rules, 1963 — Rule 18(1D), 18(A), 18A(2)
High Courts04 Apr 2003Allowed
Mohanan Vs Bibhukumar
High Court Of Kerala · (2003) 3 BC 421 : (2003) 2 KLT 825 : (2003) 4 RCR(Criminal) 6
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Apr 2003
Karimtharth Tea Estates Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 182 CTR 307
Income Tax Act, 1961 — Section 115J, 234B
High Courts04 Apr 2003
Commissioner of Income Tax Vs Travancore Titanium Products Ltd. Travancore Titanium Products Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 183 CTR 473 : (2004) 265 ITR 526
Income Tax Act, 1961 — Section 254(1), 37, 37(1)
High Courts04 Apr 2003Allowed
Chandran Vs Union of India (UOI)
High Court Of Kerala · (2003) 3 ILR (Ker) 354 : (2003) 2 KLT 567
Constitution of India, 1950 — Article 226Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 2(1)
High Courts04 Apr 2003
Chandra Babu Vs Remani
High Court Of Kerala · (2004) 2 BC 152 : (2003) 3 CivCC 12 : (2003) 2 KLT 750 : (2004) 1 RCR(Criminal) 245
Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 53
High Courts04 Apr 2003Allowed
T.V. Rajan (died) and K. Sujitha Vs A.S. Sharafudheen, "Kaysea Agencies"
High Court Of Kerala · (2003) 3 BC 263 : (2003) 2 KLT 377
Bankers Books Evidence Act, 1891 — Section 2, 2(8), 4Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 378Evidence Act, 1872 — Section 3
High Courts04 Apr 2003
State of Kerala Vs M.A. Babu and The Kerala Water Authority
High Court Of Kerala · AIR 2003 Ker 278 : (2003) 2 KLT 526 : (2003) 4 RCR(Civil) 586
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92