High Courts25 Mar 2003
M. Ramachandran Nair Vs Gopinathan
High Court Of Kerala · (2003) 2 KLJ 321 : (2003) 2 KLT 694
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 32 of 48
High Courts25 Mar 2003
Narayanan Nair Vs Vaikom Palliprathusserry Service Co-operative Bank
High Court Of Kerala · (2003) 2 KLT 44
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003Dismissed
United India Insurance Co. Ltd. Vs K.S. Suneethi Ramachandran and Others
High Court Of Kerala · (2004) ACJ 824 : AIR 2003 Ker 237 : (2004) 1 ILR (Ker) 154
Motor Vehicles Act, 1988 — Section 147(1)
High Courts25 Mar 2003Dismissed
Gopalakrishnan Nair Vs The Motor Accidents Claims Tribunal and Another
High Court Of Kerala · (2004) ACJ 471 : AIR 2003 Ker 255 : (2003) 2 ILR (Ker) 450
Motor Vehicles Act, 1988 — Section 168, 169
High Courts25 Mar 2003
C. Rajan Vs The Welfare Fund Inspector, Toddy Workers Welfare Fund and Others
High Court Of Kerala · (2003) 2 KLJ 117
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2, 8, 8(1), 8(4), 8(5)
High Courts25 Mar 2003
Mohamood Haji Vs Devootty Amma
High Court Of Kerala · (2004) 2 KLT 248
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts25 Mar 2003
A.P. Abdurahiman Haji and Another Vs V.N. Balakrishnan and Others
High Court Of Kerala · (2003) 1 KLJ 803
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(4)(i)
High Courts25 Mar 2003Allowed
A. Thanappan Vs Hassan Kapoor and Another
High Court Of Kerala · (2003) 1 KLJ 758
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 11(b)Criminal Procedure Code, 1973 (CrPC) — Section 2(2)
High Courts24 Mar 2003
T.S. John Vs Joseph M. Puthusery and Others
High Court Of Kerala · (2003) 03 KL CK 0140
Representation of the People Act, 1951 — Section 100(1), 123, 123(4), 98, 99
High Courts24 Mar 2003
Velayudhan Nair Vs Secretary, Higher Education and Others
High Court Of Kerala · (2003) 03 KL CK 0121
Kerala Service Rules, 1958 — Rule 3C
High Courts24 Mar 2003
Commissioner of Income Tax Vs Hintannia Plastics (P) Ltd.
High Court Of Kerala · (2003) 183 CTR 385 : (2004) 267 ITR 114
Income Tax Act, 1961 — Section 80HHAIndustries (Development and Regulation) Act, 1951 — Section 11B
High Courts24 Mar 2003Allowed
Binu Y.P. Vs State of Kerala and Others
High Court Of Kerala · (2003) 2 ILR (Ker) 477 : (2003) 2 KLJ 509 : (2003) 2 KLT 207
Constitution of India, 1950 — Article 309
High Courts24 Mar 2003
Subramanian and Others Vs Kerala State Electricity Board
High Court Of Kerala · AIR 2003 Ker 285
High Courts24 Mar 2003Dismissed
Tom Alex Vs Thodupuzha General Marketing Society Ltd.
High Court Of Kerala · (2004) 1 BC 282 : (2003) 2 ILR (Ker) 462 : (2003) 2 KLT 899 : (2003) 4 RCR(Criminal) 5
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts24 Mar 2003Dismissed
Kamala Vs Drug Inspector
High Court Of Kerala · (2003) CriLJ 3672 : (2003) 3 ILR (Ker) 235 : (2003) 2 KLT 876
Criminal Procedure Code, 1973 (CrPC) — Section 488(2)
High Courts24 Mar 2003
Lekshmikutty Vs Kerala State Electricity Board
High Court Of Kerala · AIR 2003 Ker 283
High Courts24 Mar 2003
Kodannur Lift Irrigation Karshaka Samithy and Others Vs State of Kerala, The Kerala State Electricity Board and The Agricultural Officer
High Court Of Kerala · (2003) 03 KL CK 0048
High Courts24 Mar 2003
Antony Vs Chandni Chits (P) Ltd.
High Court Of Kerala · (2003) 2 KLT 1095
Kerala Court Fees and Suits Valuation Act, 1959 — Article 3Kerala High Court Act, 1958 — Section 5
High Courts24 Mar 2003Allowed
Neelakandan Nair Vs Parameswara Kurup
High Court Of Kerala · (2003) 3 CivCC 169 : (2003) 3 ILR (Ker) 480 : (2003) 2 KLT 943 : (2003) 4 RCR(Civil) 309
Civil Procedure Code Amendment Act, 2002 — Section 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Mar 2003
Shafi Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 3612 : (2003) 2 KLT 920
Criminal Procedure Code, 1973 (CrPC) — Section 482