High Courts19 Mar 2003Allowed
R. Gopikuttan Pillai Vs Sankara Narayanan Nair
High Court Of Kerala · (2004) 1 BC 34
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 34 of 48
High Courts18 Mar 2003Allowed
Thomayar Vs Mary
High Court Of Kerala · (2004) 1 ILR (Ker) 190 : (2004) 1 KLT 863
High Courts17 Mar 2003
Mrs. Lucy Kochuvareed (Decd.) (through legal heir P.V. Jacob) Vs Commissioner of Wealth-tax
High Court Of Kerala · (2003) 263 ITR 215
Wealth Tax Act, 1957 — Section 17, 24(5)
High Courts17 Mar 2003
Commissioner of Income Tax Vs Wandoor Jupitor Chits (P) Ltd.
High Court Of Kerala · (2003) 183 CTR 316 : (2004) 136 TAXMAN 635
Income Tax Act, 1961 — Section 57
High Courts17 Mar 2003Allowed
Kannappanunny Vs State of Kerala and Circle Inspector of Excise
High Court Of Kerala · (2003) 03 KL CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 446Kerala Abkari Act, 1077 — Section 55, 58Probation of Offenders Act, 1958 — Section 3
High Courts17 Mar 2003
Teejan Beverages Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2003) 131 STC 538
Kerala General Sales Tax Act, 1963 — Section 10Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts17 Mar 2003
P.V. Jacob Vs Commissioner of Wealth Tax
High Court Of Kerala · (2003) 183 CTR 308
Wealth Tax Act, 1957 — Section 24(5)
High Courts17 Mar 2003Allowed
Shameena Vs State of Kerala
High Court Of Kerala · (2004) 101 FLR 1185 : (2004) 2 KLT 37
High Courts17 Mar 2003
Karun Karpets Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 763 : (2004) 137 STC 207
Kerala General Sales Tax Act, 1963 — Section 29, 29(2)
High Courts14 Mar 2003Dismissed
Forum for the Prevention of Environmental and Sound Pollution Vs Union of India (UOI) and Others
High Court Of Kerala · (2004) 1 KLT 134
Environment (Protection) Rules, 1986 — Rule 5Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3(3), 5
High Courts14 Mar 2003Dismissed
Forum for the Prevention of Environmental and Sound Pollution Vs Union of India (UOI)
High Court Of Kerala · (2004) 1 KLT 134 : (2004) 2 RCR(Civil) 340
Kerala Noise Pollution (Regulation and Control) Rules, 2000 — Rule 5(3)
High Courts14 Mar 2003
P.O. Basheer Vs Commissioner of Income Tax
High Court Of Kerala · (2004) 192 CTR 188 : (2005) 142 TAXMAN 48
Income Tax Act, 1961 — Section 256(2)
High Courts14 Mar 2003
Commissioner of Income Tax Vs Poyilakkada Fisheries (P) Ltd.
High Court Of Kerala · (2003) 133 TAXMAN 651
Central Sales Tax Act, 1956 — Section 5Income Tax Act, 1961 — Section 256, 80HH, 80HHC, 80I
High Courts14 Mar 2003Dismissed
Surendran Vs Krishnan @ Krishnankutty and Others
High Court Of Kerala · (2003) 03 KL CK 0021
High Courts12 Mar 2003
Sr. Jyothis Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 612 : (2003) 3 LLJ 915
Kerala Shops and Commercial Establishment Act, 1960 — Section 4, 5
High Courts12 Mar 2003Dismissed
Commissioner of Income Tax Vs Smt. T.C. Usha
High Court Of Kerala · (2003) 185 CTR 256 : (2004) 266 ITR 497
Income Tax Act, 1961 — Section 2(45), 5, 70, 71, 80AB
High Courts12 Mar 2003
Commissioner of Income Tax Vs Harisons Malayalam Ltd.
High Court Of Kerala · (2004) 188 CTR 469 : (2004) 266 ITR 516
Income Tax Act, 1961 — Section 80AB, 80HHC, 80HHC(1), 80HHC(3)
High Courts11 Mar 2003Dismissed
E.S.I. Corporation Vs Devaki Amma
High Court Of Kerala · (2004) 1 BC 422 : (2003) 3 KLT 757 : (2003) 4 RCR(Criminal) 947
Negotiable Instruments Act, 1881 (NI) — Section 138