High Courts11 Mar 2003Allowed
Aboo Vs Food Inspector
High Court Of Kerala · (2003) 2 ALT(Cri) 40 : (2003) 2 KLT 50
Prevention of Food Adulteration Act, 1954 — Section 12(2), 19(2), 2
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 35 of 48
High Courts11 Mar 2003Dismissed
K. Muhamma Latheef Vs Nishath
High Court Of Kerala · AIR 2004 Ker 22
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts11 Mar 2003Allowed
V.M. Aboo Vs The Food Inspector, Quilandy
High Court Of Kerala · (2003) 1 KLJ 594
Prevention of Food Adulteration Act, 1954 — Section 14, 16(1)(a)(i), 19, 19(2), 2(v)
High Courts10 Mar 2003
Keiniku Vs Sales Tax Inspector and Others
High Court Of Kerala · (2006) 143 STC 353
Kerala General Sales Tax Act, 1963 — Section 30B, 30B(2), 30B(4)Kerala General Sales Tax Rules, 1963 — Rule 35BPondicherry General Sales Tax Act, 1967 — Section 29, 29(2), 29A(2)
High Courts10 Mar 2003
Commissioner of Income Tax Vs Dr. C. John Rajan
High Court Of Kerala · (2004) 190 CTR 164
Income Tax Act, 1961 — Section 57
High Courts10 Mar 2003
Commissioner of Income Tax Vs Popular Automobiles Ltd.
High Court Of Kerala · (2003) 131 TAXMAN 346
Income Tax Act, 1961 — Section 32A
High Courts07 Mar 2003Dismissed
Abdul Gafoor Vs Saktan Kuries and Loans (P) Ltd.
High Court Of Kerala · (2003) 1 KLJ 508
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 5, Order 21 Rule 6
High Courts07 Mar 2003
Kesavan Nambeesan Vs Madhavan
High Court Of Kerala · (2003) 3 ACC 39 : (2004) ACJ 315 : (2003) 2 KLT 785
Motor Vehicles Act, 1988 — Section 173, 173(1)
High Courts07 Mar 2003Allowed
Abdul Gafoor Vs Saktan Kuries and Loans (P.) Ltd.
High Court Of Kerala · AIR 2003 Ker 235 : (2004) 1 ILR (Ker) 119 : (2003) 1 KLT 1019
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, 122Limitation (Amendment) Act, 1961 — Article 136
High Courts07 Mar 2003Allowed
Vijayan Vs High Court of Kerala
High Court Of Kerala · (2003) 1 KLT 914
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11Kerala Government Servants (Conduct) Rules, 1960 — Rule 3Kerala State and Subordinate Services Rules, 1958 — Rule 19
High Courts07 Mar 2003Dismissed
Maharashtra Distilleries Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 786
Constitution of India, 1950 — Article 14
High Courts07 Mar 2003Dismissed
Sri. K.R. Kumaran Vs The Labour Commissioner, Government of Kerala, Chief Inspector of Plantations, Office of the Chief Inspector of Plantations and E.K. Vasantha, Vasantham Plantations
High Court Of Kerala · (2003) 03 KL CK 0065
Kerala Plantation Labour Rules, 1959 — Rule 63
High Courts07 Mar 2003Allowed
Metro Studio Vs Canara Bank
High Court Of Kerala · (2003) 2 KLT 629
Kerala Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 106, 2, 4, 4(1), 5
High Courts06 Mar 2003
P.Z. Paulose Vs Asst. Registrar, Co-op. Societies (Gen) and Others
High Court Of Kerala · (2003) 1 KLJ 720
Banking Regulation Act, 1949 — Section 5(c)Companies Act, 1956 — Section 3, 442, 446, 537
High Courts06 Mar 2003Dismissed
State of Kerala Vs C.M. Meerannan
High Court Of Kerala · (2004) 137 STC 304
Kerala General Sales Tax Act, 1963 — Section 17(6), 17(8), 17A
High Courts06 Mar 2003Allowed
Gangadharan Vs James Joseph
High Court Of Kerala · (2003) 2 KLT 619
Kerala Court Fees and Suits Valuation Act, 1959 — Section 151, 67
High Courts06 Mar 2003Dismissed
Paulose Vs Assistant Registrar Co-operative Societies
High Court Of Kerala · (2003) 2 KLT 270
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31
High Courts06 Mar 2003
C.H. Anandan Master and C.M. Padman Vs State of Kerala, Chairman, Kerala State Pollution Control Board and Chief Environmental Engineer, Kerala State Pollution Control Board
High Court Of Kerala · (2003) 03 KL CK 0053
High Courts05 Mar 2003Dismissed
Kottayam Nature Society Vs Union of India (UOI)
High Court Of Kerala · (2003) 3 ILR (Ker) 180 : (2003) 3 KLT 1105
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3
High Courts05 Mar 2003Allowed
V.P. Narayanan Nair and K. Karunakaran Nair, Manager, Chinthamany Stores Vs The Food Inspector
High Court Of Kerala · (2003) CriLJ 2569 : (2003) 3 ILR (Ker) 64 : (2003) 2 KLT 419
Prevention of Food Adulteration Act, 1954 — Section 11(3), 13, 13(2), 13(3), 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 17, 18