High Courts02 Dec 2003
Girish Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 419 : (2004) 2 RCR(Criminal) 516
Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 29, 4
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 3 of 48
High Courts01 Dec 2003Allowed
Nandanan Vs Jyothish Kumar
High Court Of Kerala · (2004) 2 ILR (Ker) 161 : (2004) 1 KLT 142
Constitution of India, 1950 — Article 226Kerala Geology Subordinate Service Rules, 1987 — Rule 10, 2, 2(1), 2(15), 2(6)
High Courts29 Nov 2003Allowed
Smt. B. Indira Rani Vs Commissioner of Income Tax and Others
High Court Of Kerala · (2004) 186 CTR 220 : (2004) 271 ITR 570
Income Tax Act, 1961 — Section 220(2)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3(1)
High Courts29 Nov 2003Dismissed
Canara Bank Vs Bhavani Oil Company
High Court Of Kerala · AIR 2004 Ker 273 : (2004) 2 BC 192 : (2005) 1 CTLJ 314 : (2004) 2 ILR (Ker) 183 : (2004) 1 KLT 273
Contract Act, 1872 — Section 151, 72, 75, 76Transfer of Property Act, 1882 — Section 76
High Courts29 Nov 2003Dismissed
Sebastian Vs Bipin
High Court Of Kerala · AIR 2004 Ker 265 : (2004) 1 ILR (Ker) 441 : (2004) 1 KLT 159
Transfer of Property Act, 1882 — Section 100, 55(6)
High Courts28 Nov 2003
Andrew Nettikkadan Vs Asstt. Commissioner of Income Tax
High Court Of Kerala · (2004) 135 TAXMAN 132
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 116, 132, 143, 154, 234A
High Courts28 Nov 2003Allowed
Lissy, P.A. Vs The Manager, St. Stephen''s H.S. School and Others
High Court Of Kerala · (2003) 11 KL CK 0049
Kerala Education Act, 1958 — Section 12, 12(2)Kerala Education Rules, 1959 — Rule 67, 7, 7(4), 9
High Courts28 Nov 2003Dismissed
Andrew Nettikadan Vs Asst. Commissioner of Income Tax
High Court Of Kerala · (2004) 187 CTR 602 : (2004) 266 ITR 708 : (2004) 1 KLT 389
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 116, 154, 245B, 245F
High Courts27 Nov 2003Dismissed
Bhima Jewellery Vs Assistant Commissioner
High Court Of Kerala · (2004) 1 KLT 374 : (2004) 137 STC 377
Kerala General Sales Tax Act, 1963 — Section 5, 5A, 5D, 7
High Courts26 Nov 2003Dismissed
Sales Tax Inspector Vs Ittoop
High Court Of Kerala · (2004) 1 ILR (Ker) 503 : (2004) 1 KLT 327 : (2006) 143 STC 1
Kerala Tax on Entry of Goods Into Local Areas Act, 1994 — Section 2, 3Motor Vehicles Act, 1988 — Section 2(28), 39
High Courts24 Nov 2003
Kottappalakkudath Khadeeja Vs Special Tahsildar
High Court Of Kerala · (2004) 186 CTR 625 : (2004) 271 ITR 442 : (2004) 135 TAXMAN 450
Income Tax Act, 1961 — Section 194L
High Courts24 Nov 2003Dismissed
Sahadevan Vs Padmanabhan
High Court Of Kerala · (2004) 2 ILR (Ker) 169 : (2004) 1 KLT 192
High Courts24 Nov 2003
Omana Kunju Vs Santhosh
High Court Of Kerala · AIR 2004 Ker 133 : (2004) 1 KLT 103
Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 4, 7
High Courts24 Nov 2003
Rajakumari and Another Vs Santhosh D. Joseph
High Court Of Kerala · (2003) 11 KL CK 0011
Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11(1), 4, 7Succession Act, 1925 — Section 295, 372, 384
High Courts24 Nov 2003
Ramadas Menon Vs Sreedevi
High Court Of Kerala · AIR 2004 Ker 126 : (2004) 1 CivCC 687 : (2004) 1 ILR (Ker) 491 : (2004) 1 KLT 323 : (2004) 1 RCR(Civil) 761
Hindu Minority and Guardianship Act, 1956 — Section 8(3)
High Courts21 Nov 2003Dismissed
Sebastian Vs State of Kerala
High Court Of Kerala · (2004) 2 BC 483 : (2004) 2 CivCC 5 : (2004) 1 KLT 457 : (2004) 2 RCR(Criminal) 19
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 256(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2003Allowed
Jose Kuttiyani Vs High Court Advocates Association
High Court Of Kerala · (2004) 1 KLT 35
Advocates Welfare Fund Act, 2001 — Section 13, 14(1), 14(2), 15(1), 2Constitution of India, 1950 — Article 226
High Courts21 Nov 2003Dismissed
Bagsvig Vs Asst. Commissioner
High Court Of Kerala · (2004) 2 ILR (Ker) 358 : (2004) 1 KLT 609
Kerala General Sales Tax Act, 1963 — Section 45A
High Courts21 Nov 2003Dismissed
Grasim Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 981
Arbitration and Conciliation Act, 1996 — Section 43