High Courts31 Mar 2003Dismissed
Samuel J. Thampi, Clerk-cum-Cashier, State Bank of Travancore Vs State Bank of Travancore and Others
High Court Of Kerala · (2003) 97 FLR 1152 : (2003) 2 LLJ 827
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 30 of 48
High Courts31 Mar 2003Dismissed
Sasi Vs Pyapsy Victor
High Court Of Kerala · (2003) 2 KLT 665
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts31 Mar 2003
Shanavas Vs Kerala State Electricity Board
High Court Of Kerala · (2003) 3 KLT 193
Constitution of India, 1950 — Article 162, 226Electricity (Supply) Act, 1948 — Section 79
High Courts31 Mar 2003Allowed
Unni Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 306
Kerala Abkari Act, 1077 — Section 56, 57Kerala Abkari Shops Disposal Rules, 2002 — Rule 9(2)
High Courts31 Mar 2003Allowed
Surendran Vs Kerala State Electricity Board
High Court Of Kerala · (2003) 2 ACC 749 : (2003) ACJ 1615 : (2003) 2 KLT 525
Workmens Compensation Act, 1923 — Section 4(1)
High Courts31 Mar 2003Dismissed
Robinson Vs State of Kerala
High Court Of Kerala · (2003) 3 ILR (Ker) 176 : (2003) 3 KLT 1052
Constitution of India, 1950 — Article 220
High Courts28 Mar 2003Allowed
Aish. M.S. and Others Vs University of Calicut and Others
High Court Of Kerala · (2004) 1 ILR (Ker) 26
Graduate Medical Education Regulations, 1997 — Regulation 12(2), 12(3), 12(4)Indian Medical Council Act, 1956 — Section 33
High Courts28 Mar 2003
The Divisional Manager, The Oriental Insurance Co. Ltd. Vs Babukuttan, Madhavan Pillai K. and Thulaseedharan Pillai
High Court Of Kerala · (2003) 03 KL CK 0096
Motor Vehicles Act, 1988 — Section 147(1)
High Courts28 Mar 2003
Balachandran Vs Sundara Gounder
High Court Of Kerala · AIR 2004 Ker 210
Contract Act, 1872 — Section 23
High Courts28 Mar 2003Dismissed
Lonappan Nambadan Vs Deputy Superintendent of Police
High Court Of Kerala · (2003) 2 KLT 213
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts28 Mar 2003
P.I. Moideenkutty Vs State of Kerala
High Court Of Kerala · (2003) 2 ILR (Ker) 531
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482, 61Kerala High Court Rules, 1971 — Rule 150
High Courts28 Mar 2003
Commissioner of Income Tax Vs M.M. Thomas
High Court Of Kerala · (2004) 187 CTR 78 : (2004) 265 ITR 327
Income Tax Act, 1961 — Section 132, 158BB, 158BB(1)
High Courts28 Mar 2003
Commissioner of Income Tax Vs Kajah Company
High Court Of Kerala · (2004) 188 CTR 35 : (2004) 266 ITR 122 : (2004) 136 TAXMAN 434
Income Tax Act, 1961 — Section 40
High Courts28 Mar 2003
Commissioner of Income Tax Vs Palghat Food Corporation of India Labour Contract Co-operative Society Ltd.
High Court Of Kerala · (2003) 183 CTR 380 : (2004) 266 ITR 315 : (2003) 132 TAXMAN 252
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts28 Mar 2003
Commissioner of Income Tax Vs T.A.V. Trust
High Court Of Kerala · (2003) 185 CTR 466 : (2003) 264 ITR 52
Income Tax Act, 1961 — Section 161(1), 161(1A)
High Courts27 Mar 2003
E.P. Ahammed Koya Vs Kerala State Electricity Board and Others
High Court Of Kerala · AIR 2003 Ker 349 : (2004) 1 CivCC 182 : (2003) 2 KLJ 297
Electricity (Supply) Act, 1948 — Section 49
High Courts27 Mar 2003
Assistant Commissioner of Income Tax Vs South India Produce Company
High Court Of Kerala · (2003) 184 CTR 403 : (2003) 262 ITR 20
Income Tax Act, 1961 — Section 28, 80HHC, 80HHC(1), 80HHC(3)
High Courts27 Mar 2003Dismissed
Althaf Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 342
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts27 Mar 2003Allowed
Chacko Vs Joseph
High Court Of Kerala · (2003) 3 BC 1 : (2003) 2 KLT 1 : (2003) 3 RCR(Criminal) 490
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts27 Mar 2003
Glenny, C.J. Vs The Catholic Syrian Bank Ltd.
High Court Of Kerala · AIR 2003 Ker 373 : (2003) 3 BC 454 : (2003) 117 CompCas 227 : (2003) 3 CTC 111 : (2003) 2 ILR (Ker) 245 : (2003) 2 KLT 973 : (2003) 4 RCR(Civil) 292 : (2003) 47 SCL 344
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 20, 22