High Courts27 Mar 2003Allowed
Meenachil Panchayat Vs Sivasankara Marar
High Court Of Kerala · (2003) 2 KLT 914
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Registration Act, 1908 — Section 17(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 31 of 48
High Courts27 Mar 2003Allowed
Meenachil Pahchayat Vs Sivsankara Marar and Others
High Court Of Kerala · (2003) 3 CivCC 258 : (2004) 1 KLJ 642 : (2003) 4 RCR(Civil) 487
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 41 Rule 5Registration Act, 1908 — Section 1, 10, 17, 17(1), 17(2)(vi)Transfer of Property Act, 1882 — Section 4, 49, 59
High Courts26 Mar 2003
Muhammed alias A.P. Bappu Haji Vs The Secy to Govt. and Others
High Court Of Kerala · (2003) 1 KLJ 851
Constitution of India, 1950 — Article 226
High Courts26 Mar 2003
Commissioner of Income Tax Vs Lakshadweep Co-operative Marketing Federation Ltd.
High Court Of Kerala · (2003) 133 TAXMAN 653
Income Tax Act, 1961 — Section 80P
High Courts26 Mar 2003Allowed
M/s. Vindya Gas P. Ltd. Vs A.E., K.S.E.B., Palakkad
High Court Of Kerala · (2003) 1 KLJ 809
High Courts26 Mar 2003
Ahammedkutty Vs Ali
High Court Of Kerala · (2003) 3 KLT 739
Kerala Panchayat Raj Act, 1994 — Section 100, 101, 113, 113(2), 114(1)
High Courts26 Mar 2003
N. Babu, Executive Engineer, K. Velayudhan, Executive Engineer, Velayudhan V.R., Executive Engineer and Vijayadharan R., Executive Engineer, Office of the Chief Engineer, Electricity General Vs T.M. Poulose, Assistant Executive Engineer, World Bank Project, Sub Division, Kerala State Electricity Board and Chief Engineer, Electricity (General)
High Court Of Kerala · (2003) 2 ILR (Ker) 571
Constitution of India, 1950 — Article 226, 335Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17A
High Courts26 Mar 2003Allowed
Vindya Gas (P.) Ltd. Vs K.S.E.B.
High Court Of Kerala · (2003) 3 KLT 263
High Courts26 Mar 2003Dismissed
Union of India (UOI) and Others Vs T.P. Gopinath, Telephone Inspector and The Hon''ble Central Administrative Tribunal, Ernakulam Bench
High Court Of Kerala · (2003) 03 KL CK 0104
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts26 Mar 2003Dismissed
S. John and Others Vs State of Kerala and The Kerala Water Authority
High Court Of Kerala · (2003) 03 KL CK 0049
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts26 Mar 2003Allowed
Thomas George Vs Principal General Manager, Telecom, Department of Telecommunications and Chief Accounts Officer, Department of Telecommunications
High Court Of Kerala · AIR 2003 Ker 234
Telegraph Rules, 1951 — Rule 443
High Courts26 Mar 2003Dismissed
V.K. Somasundaran Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 811
High Courts25 Mar 2003
M.G. Narayanan Nair Vs The Board, of Directors and Others
High Court Of Kerala · (2003) 1 KLJ 650
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003
Gopalakrishnan Nair Vs The M.A.C.T., Tvm. and Another
High Court Of Kerala · (2003) 1 KLJ 654
High Courts25 Mar 2003Dismissed
Bharathakshemam Vs Mangolodayam (P) Ltd.
High Court Of Kerala · (2003) 3 ILR (Ker) 530 : (2004) 1 KLT 81 : (2004) 2 RCR(Civil) 68 : (2004) 1 RCR(Rent) 174
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 6 Rule 2Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 23(1)
High Courts25 Mar 2003
Abdurahiman Haji Vs Balakrishnan
High Court Of Kerala · (2003) 2 KLT 690
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)
High Courts25 Mar 2003Dismissed
M.A. Ibrahim Vs Treesa Poulose
High Court Of Kerala · (2003) 03 KL CK 0093
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3)
High Courts25 Mar 2003Allowed
Thanappan Vs Hassan Kappor
High Court Of Kerala · (2003) 2 ILR (Ker) 457 : (2003) 2 KLT 39 : (2003) 3 RCR(Civil) 367
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 22
High Courts25 Mar 2003Dismissed
G. Viswanatha Shet Vs Sree Gopalakrishna Devaswom
High Court Of Kerala · (2003) 2 KLT 400
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(7), 11(8), 23(1)
High Courts25 Mar 2003Dismissed
Babu Pilasserry and Another Vs Govt. of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 317 : (2003) 2 KLT 500
Land Acquisition Act, 1894 — Section 4, 4(1), 52, 6