High Courts17 Feb 2003Allowed
State Bank of India Vs Kerala Electricals and Others
High Court Of Kerala · (2003) 1 KLJ 397
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 39 of 48
High Courts17 Feb 2003Allowed
Vettikuzhiyil Jaison alias Jose Vs The State
High Court Of Kerala · (2003) CriLJ 2482
Penal Code, 1860 (IPC) — Section 376
High Courts17 Feb 2003Dismissed
P.J. Abraham, Ex. Addl. Chief Mech. Engineer Vs Union of India (UOI)
High Court Of Kerala · (2003) 97 FLR 511
Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 226, 32
High Courts17 Feb 2003Dismissed
Usman Koya Vs Santha
High Court Of Kerala · AIR 2003 Ker 191 : (2003) 2 CivCC 59 : (2003) 1 KLT 940 : (2003) 3 RCR(Civil) 39
Contract Act, 1872 — Section 23
High Courts17 Feb 2003Dismissed
State of Kerala Vs Pushpagiri Medical Society
High Court Of Kerala · (2003) 2 ILR (Ker) 267 : (2003) 1 KLT 923
High Courts17 Feb 2003
Paul Mathews and Sons Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 181 CTR 207 : (2003) 263 ITR 101
Income Tax Act, 1961 — Section 132(4), 133A, 133A(3), 263
High Courts17 Feb 2003
P.N. Kurian Vs Thulasidas
High Court Of Kerala · (2003) 3 ILR (Ker) 299
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts14 Feb 2003
Commissioner of Income Tax Vs Kerala Electric Lamp Works Ltd.
High Court Of Kerala · (2003) 129 TAXMAN 549
Finance Act, 2001 — Section 21Income Tax Act, 1961 — Section 263, 32, 34, 37, 72
High Courts14 Feb 2003
Commissioner of Income Tax Vs Kerala Electric Lamp Works Ltd. and Crompton Greaves Ltd.
High Court Of Kerala · (2003) 183 CTR 182 : (2003) 261 ITR 721
Income Tax Act, 1961 — Section 32, 32(1)
High Courts14 Feb 2003Allowed
Kunjan Panicker Gangadhara Panicker Vs Christudas alias A.J. Alex and Another
High Court Of Kerala · (2004) 1 BC 160
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts14 Feb 2003Dismissed
General Manager, Telecom., BSNL Vs Krishnan
High Court Of Kerala · AIR 2003 Ker 152 : (2003) 2 CivCC 108 : (2003) 3 CTC 37 : (2003) 2 ILR (Ker) 83 : (2003) 1 KLT 817 : (2003) 3 RCR(Civil) 371
Consumer Protection Act, 1986 — Section 2(1), 3, 6Telegraph Act, 1885 — Section 7B
High Courts14 Feb 2003
Kerala Financial Corporation Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 182 CTR 502 : (2003) 261 ITR 708
Income Tax Act, 1961 — Section 36(1), 41, 41(4A)
High Courts13 Feb 2003Dismissed
Kochu Ahammed Pillai Vs Pathummal and Others
High Court Of Kerala · (2003) 1 KLJ 371
Transfer of Property Act, 1882 — Section 122, 123
High Courts13 Feb 2003Dismissed
Ammini Amma Vs Govindan Nair
High Court Of Kerala · (2003) 2 KLJ 416
Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 63, 63(c)
High Courts13 Feb 2003Allowed
Cochin Malabar Estates and Industries Ltd. and Another Vs P.V. Abdul Khader and Another and N.K. Mohammad Ali and Others P.K.C. Ahammadkutty Vs P.V. Abdul Khader and Others
High Court Of Kerala · (2003) 114 CompCas 777 : (2003) 45 SCL 170
Companies Act, 1956 — Section 237, 293, 293(1), 388B, 388C
High Courts13 Feb 2003Allowed
Velayudhan Vs Chandrika
High Court Of Kerala · (2003) 3 CivCC 51 : (2003) 2 DMC 486 : (2003) 2 KLT 310 : (2003) 3 RCR(Civil) 437
Hindu Marriage Act, 1955 — Section 13
High Courts13 Feb 2003Dismissed
Rajan Nair Vs Balakrishnan Nair
High Court Of Kerala · (2003) 1 KLT 751
Limitation Act, 1963 — Section 10, 17Trusts Act, 1882 — Section 10
High Courts13 Feb 2003Allowed
Nafeesa Vs Koya
High Court Of Kerala · (2003) 2 ACC 561 : (2004) ACJ 1137 : (2003) 2 KLT 293
Motor Vehicles Act, 1988 — Section 96
High Courts13 Feb 2003Dismissed
Kochu Ahmmed Pillai Vs Pathummal
High Court Of Kerala · AIR 2003 Ker 217 : (2003) 2 ILR (Ker) 467 : (2003) 1 KLT 826 : (2003) 3 RCR(Civil) 80
High Courts13 Feb 2003Dismissed
Southern Cashew Exporters Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2003) 183 CTR 175
Income Tax Act, 1961 — Section 80HHC