High Courts24 Mar 2003Dismissed
Shaji Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 187 : (2003) 2 ILR (Ker) 550 : (2003) 2 KLT 929
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 190
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 33 of 48
High Courts21 Mar 2003Dismissed
P.C. Kuttan Vs The Secretary and Another
High Court Of Kerala · (2004) 1 KLJ 721
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23
High Courts21 Mar 2003Dismissed
Neelathupura Shaikoya, Neelathupura Kadeejommabi, Neelathupura Mullabi and Neelathupura Ayshabi (correct name Ayishammabi) Vs Monthrappallipadiopura Attakoya (Died), Monthrapally Koya, Monthrapally Ayshabi, Monthrapalli Padipoura Cheriya Koya, Pentamveliopura Pathummabi, Dr. Kollikkat Sayed Koya and K.M. Kunhibi
High Court Of Kerala · AIR 2003 Ker 344 : (2003) 2 KLJ 465
High Courts21 Mar 2003
Smt. B. Indira Rani Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 183 CTR 399 : (2003) 263 ITR 525
Income Tax Act, 1961 — Section 143(1), 147, 271(1), 273A
High Courts21 Mar 2003Dismissed
Thomas Kuriakose Vs Abraham Mary
High Court Of Kerala · AIR 2004 Ker 73 : (2003) 2 ILR (Ker) 464 : (2003) 2 KLT 41
Divorce Act, 1869 — Section 22, 24, 25
High Courts21 Mar 2003
Commissioner of Income Tax Vs Wandoor Jupitor Chittry (P) Ltd.
High Court Of Kerala · (2003) 130 TAXMAN 479
Income Tax Act, 1961 — Section 28, 57
High Courts20 Mar 2003Allowed
Thomas, K.V. Vs State of Kerala and Others
High Court Of Kerala · (2003) 03 KL CK 0128
Administrative Tribunals Act, 1985 — Section 19, 19(3)Constitution of India, 1950 — Article 226
High Courts20 Mar 2003
T.B. Mohammed and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 2003 Ker 243
Telecom Regulatory Authority of India Act, 1997 — Section 2
High Courts20 Mar 2003
Sulochana Vs Chandran
High Court Of Kerala · (2003) 3 ACC 116 : (2004) ACJ 2118 : (2003) 3 ILR (Ker) 640 : (2003) 2 KLT 551 : (2003) 4 RCR(Civil) 458
Kerala Motor Vehicles Rules, 1989 — Rule 10, 11, 18, 6, 7Motor Vehicles Act, 1988 — Section 3
High Courts20 Mar 2003
Mary James and Others Vs State of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 449
Land Acquisition Act, 1894 — Section 11A
High Courts19 Mar 2003
M/s. Rajalakshmi Associates (A Firm) and Others Vs M/s. Sree Meenakshi Papers (A Firm) and Others
High Court Of Kerala · (2003) 1 KLJ 832
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 225General Clauses Act, 1897 — Section 6
High Courts19 Mar 2003Dismissed
National Insurance Co. Ltd. Vs Lison John and Another
High Court Of Kerala · (2003) 03 KL CK 0136
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts19 Mar 2003
Mohammed Abdul Kader Vs ITO
High Court Of Kerala · (2004) 134 TAXMAN 781
Constitution of India, 1950 — Article 226
High Courts19 Mar 2003Dismissed
Baby John Vs General Manager, Parvathy Mills Ltd. and Another
High Court Of Kerala · (2004) 1 LLJ 773
High Courts19 Mar 2003Dismissed
Urban Stanislaus Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 183 CTR 176
Income Tax Act, 1961 — Section 80HHC, 80HHC(4)
High Courts19 Mar 2003Dismissed
Food Inspector Vs Narayanan
High Court Of Kerala · (2003) 2 KLT 1035 : (2003) 4 RCR(Criminal) 44
Prevention of Food Adulteration Act, 1954 — Section 10(7), 19(2)
High Courts19 Mar 2003Dismissed
Rajalakshmi Associates Vs Sree Meenakshi Papers
High Court Of Kerala · (2003) 3 ILR (Ker) 202 : (2003) 2 KLT 225
Civil Procedure Code Amendment Act, 2002 — Section 100AKerala High Court Act, 1958 — Section 5(2)
High Courts19 Mar 2003
Commissioner of Income Tax Vs Javerilal and Co. (P.) Ltd.
High Court Of Kerala · (2004) 187 CTR 326 : (2004) 265 ITR 460
Income Tax Act, 1961 — Section 45
High Courts19 Mar 2003Dismissed
Mohammed Abdul Kader Vs Income Tax Officer and Another
High Court Of Kerala · (2004) 187 CTR 323 : (2004) 266 ITR 323
Income Tax Act, 1961 — Section 220
High Courts19 Mar 2003Dismissed
State of Kerala Vs K.K. Narayanan and Another
High Court Of Kerala · (2003) 03 KL CK 0017
Prevention of Food Adulteration (Amendment) Act, 1976 — Section 14Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(2), 10(4), 10(6), 10(7)Prevention of Food Adulteration Rules, 1955 — Rule 44A, 50, 51