High Courts04 Apr 2003
State of Kerala Vs Babu
High Court Of Kerala · AIR 2003 Ker 278 : (2003) 2 KLT 526
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 29 of 48
High Courts04 Apr 2003Dismissed
Silver Star Engineers Vs Income Tax Officer and Another
High Court Of Kerala · (2003) 184 CTR 236 : (2004) 266 ITR 376 : (2003) 131 TAXMAN 112
Income Tax Act, 1961 — Section 144, 253(5)
High Courts04 Apr 2003Allowed
TV. Rajan and Another Vs A.S. Sharafudheen
High Court Of Kerala · (2003) 2 CivCC 638 : (2003) 1 KLJ 741 : (2003) 3 RCR(Criminal) 438
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 372Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Apr 2003
Chembazhanthi Chandra Babu Vs Remani
High Court Of Kerala · (2003) 2 KLJ 60
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Succession Act, 1925 — Section 306
High Courts03 Apr 2003Dismissed
Federal Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 1 BC 378 : (2003) 2 KLT 347 : (2003) 45 SCL 555 : (2004) 134 STC 377
Banking Regulation Act, 1949 — Section 6, 8Constitution of India, 1950 — Article 14, 19Kerala General Sales Tax Act, 1963 — Section 2
High Courts03 Apr 2003Dismissed
Vanajakshan Vs Joseph
High Court Of Kerala · (2003) ACJ 1363 : (2003) 2 ILR (Ker) 515 : (2003) 2 KLT 462 : (2003) 2 LLJ 1103
Workmens Compensation Act, 1923 — Section 2, 3, 4
High Courts03 Apr 2003
M.I. Andrews and Another Vs M.I. Jose and Another
High Court Of Kerala · (2003) 2 KLJ 186
Civil Procedure Code, 1908 (CPC) — Section 104
High Courts02 Apr 2003Allowed
Thomas P. John Vs Cochin Univ. of See. and Tech. and Others
High Court Of Kerala · (2003) 1 KLJ 903
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 171(9)
High Courts02 Apr 2003Allowed
Thomas P. John and Others, etc. Vs Cochin University of Science and Technology and Others
High Court Of Kerala · AIR 2003 Ker 238 : (2003) 3 ILR (Ker) 261
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts02 Apr 2003Allowed
R. Ranjan Vs Fertilizers and Chemicals Travancore Limited and The Oriental Insurance Company Limited
High Court Of Kerala · (2003) 04 KL CK 0062
Workmens Compensation Act, 1923 — Section 22, 4A(3)
High Courts02 Apr 2003Dismissed
New India Assurance Company Ltd. Vs Mathai and Others
High Court Of Kerala · (2003) 2 ACC 537 : (2003) ACJ 1977 : (2003) 2 AnWR 65
Motor Vehicles Act, 1988 — Section 167Workmens Compensation Act, 1923 — Section 2
High Courts02 Apr 2003
New India Assurance Co. Ltd. Vs Shipping Corporation of India Ltd.
High Court Of Kerala · (2003) 3 ILR (Ker) 369 : (2003) 2 KLT 331
Constitution of India, 1950 — Article 226
High Courts02 Apr 2003Dismissed
Adimakutty Hydu Ali Vs Ambujam
High Court Of Kerala · (2004) 1 ILR (Ker) 534 : (2003) 2 KLT 328
Specific Relief Act, 1963 — Section 20
High Courts02 Apr 2003Dismissed
The Oriental Insurance Co. Ltd. Vs Jimmy and Manoj
High Court Of Kerala · (2003) 2 ACC 289 : (2004) ACJ 900
Workmens Compensation Act, 1923 — Section 22, 30
High Courts02 Apr 2003
Commissioner of Income Tax Vs C.P. Gangadharan
High Court Of Kerala · (2004) 186 CTR 363
Income Tax Act, 1961 — Section 15, 16
High Courts02 Apr 2003
Commissioner of Income Tax Vs G. Ramachandran, Development Officer, LIC of India
High Court Of Kerala · (2003) 130 TAXMAN 467
Income Tax Act, 1961 — Section 143, 15
High Courts02 Apr 2003Dismissed
Adimakutty Hydu Ali Vs Ambujam and Others
High Court Of Kerala · (2003) 1 KLJ 736
Specific Relief Act, 1963 — Section 20
High Courts01 Apr 2003Allowed
Dinesh V. Pai Vs Chief Engineer, Naval Academy and Others
High Court Of Kerala · AIR 2003 Ker 280
Contract Act, 1872 — Section 148
High Courts01 Apr 2003Allowed
The National Insurance Co. Ltd. Vs Zakir Hussain and P.L. Baby
High Court Of Kerala · (2003) 3 ILR (Ker) 296 : (2003) 2 KLJ 151
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts01 Apr 2003Allowed
Kunhikrishnan Adiyodi Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 488
Kerala Education Rules, 1959 — Rule 5A