High Courts22 Feb 2003Dismissed
Sivadasan Vs State
High Court Of Kerala · (2003) 2 ILR (Ker) 480 : (2003) 3 KLT 100
Kerala Abkari Act, 1077 — Section 55, 55(11)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(14)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 38 of 48
High Courts21 Feb 2003Dismissed
Faizal Vs Ussainar Kunhi
High Court Of Kerala · (2003) 2 KLT 268
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Feb 2003
Girijan Vs Registrar of Births and Deaths
High Court Of Kerala · (2003) 2 KLT 22 : (2003) 3 RCR(Civil) 377
Kerala Registration of Births and Deaths Act, 1969 — Section 15
High Courts20 Feb 2003Allowed
Janardhanan Nair Vs State of Kerala
High Court Of Kerala · (2003) 97 FLR 508 : (2003) 1 KLT 867
High Courts20 Feb 2003Allowed
Sanal Kumar Vs Rajeev Kumar
High Court Of Kerala · (2004) 1 ALD(Cri) 865 : (2004) 1 ALT(Cri) 308 : (2004) 3 BC 162 : (2004) 2 ILR (Ker) 555 : (2004) 1 KLT 689 : (2004) 2 RCR(Criminal) 101
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(2)Kerala Criminal Rules of Practice, 1982 — Rule 258Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Feb 2003
MAR GREGORIOUS MEMORIAL MUTHOOT MEDICAL CENTRE Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 129 TAXMAN 53
Income Tax Act, 1961 — Section 256, 32A, 34
High Courts19 Feb 2003Dismissed
Citizens Interest Agency Vs Lakeshore Hospital and Research Centre Pvt. Ltd.
High Court Of Kerala · (2003) 2 ILR (Ker) 522 : (2003) 3 KLT 424
Environment (Protection) Act, 1986 — Section 3
High Courts19 Feb 2003Allowed
State of Kerala Vs K. Karunakaran
High Court Of Kerala · (2003) CriLJ 2225 : (2003) 2 ILR (Ker) 310 : (2003) 1 KLT 711 : (2003) 2 RCR(Criminal) 300
Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19
High Courts19 Feb 2003
Mar Gregorious M.M.M. Centre Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 3 ILR (Ker) 61 : (2003) 261 ITR 443 : (2003) 1 KLT 890
Income Tax Act, 1961 — Section 32A(2), 34
High Courts19 Feb 2003Allowed
South India Wire Ropes Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 668 : (2003) 4 RCR(Civil) 734
Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 66, 69
High Courts19 Feb 2003
Commissioner of Income Tax Vs Vrindavan Hotels P. Ltd.
High Court Of Kerala · (2004) 186 CTR 638 : (2003) 262 ITR 402
Income Tax Act, 1961 — Section 32
High Courts19 Feb 2003
V.K. Maheswari Vs Alappuzha Municipality and Others
High Court Of Kerala · (2003) 1 KLJ 670
Kerala Municipal Common Service Rules, 1967 — Rule 15Kerala Municipalities Act, 1960 — Section 15(6), 49(1)(k)
High Courts19 Feb 2003
Commissioner of Income Tax Vs Indo Marine Agencies (Kerala) (P) Ltd.
High Court Of Kerala · (2005) 196 CTR 383 : (2005) 279 ITR 372
Companies Act, 1956 — Section 205(1)Income Tax Act, 1961 — Section 115(J), 139(1), 139(2), 142(1), 143(3)
High Courts19 Feb 2003
Commissioner of Income Tax Vs Vrindavan Hotels (P) Ltd.
High Court Of Kerala · (2003) 129 TAXMAN 829
High Courts18 Feb 2003
Koshy P. John Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 918
Constitution of India, 1950 — Article 14Kerala Building Tax Act, 1975 — Section 5A
High Courts18 Feb 2003
Merlin Thomas Vs C.S. Thomas
High Court Of Kerala · AIR 2003 Ker 232 : (2003) 3 RCR(Civil) 304
Guardians and Wards Act, 1890 — Section 12
High Courts18 Feb 2003
Anil Kumar P.K. Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 286
Municipalities Act, 1960 — Section 320Municipalities Act, 1994 — Section 483
High Courts18 Feb 2003Dismissed
K.B. Peethambaran Vs E.V. Thomas @ Kunjachan, Laisa T.J. and George
High Court Of Kerala · AIR 2003 Ker 121
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11, 16, 17, 2, 5
High Courts18 Feb 2003
United India Insurance Company Ltd. Vs K. Raveendran Nair, K.C. Mohammed Haji and Abdul Salam
High Court Of Kerala · (2004) 3 ACC 193 : (2003) ACJ 2159
Motor Vehicles Act, 1988 — Section 147(2), 174(2)
High Courts18 Feb 2003
United India Insurance Co. Ltd. Vs K. Raveendran Nair and Others
High Court Of Kerala · (2003) 1 KLJ 705
Motor Vehicles Act, 1988 — Section 174(2)(b)