High Courts20 Nov 2003Allowed
Pankajam Vs Radha Nedumgadi and Another
High Court Of Kerala · (2004) 1 KLJ 164
Constitution of India, 1950 — Article 19(1)(g)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(i), 14(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 4 of 48
High Courts19 Nov 2003
Paul Thomas Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 19 : (2004) 2 RCR(Civil) 70
High Courts18 Nov 2003
K. Balakrishnan Nair and Another Vs K. Gopalan Nair
High Court Of Kerala · AIR 2004 Ker 271
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15Limitation Act, 1963 — Article 26, 5
High Courts18 Nov 2003Dismissed
South Eastern Carriers (P) Ltd. Vs The Oriental Fire and General Insurance Co. Ltd. and Another
High Court Of Kerala · AIR 2004 Ker 139 : (2004) 2 RCR(Civil) 754
Carriers Act, 1865 — Section 6, 8
High Courts18 Nov 2003
Vyapari Vyavasayi Ekopana Samithy Vs Adoor Municipality
High Court Of Kerala · (2004) 1 KLT 549
Constitution of India, 1950 — Article 226Kerala Municipalities Act, 1994 — Section 492(5)
High Courts18 Nov 2003Allowed
Vadakkayil Beeyathu Vs Makkandiyil Gopalan and Others
High Court Of Kerala · (2004) 1 ILR (Ker) 411 : (2005) 1 KLJ 194 : (2005) 1 KLT 313
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(4)(i), 11(4)(iv)
High Courts18 Nov 2003Allowed
Kizhakke Kuruvatteri Sankaran Nambiar and Others Vs Thirumangalathmeethal T.M. Thambayi Pilla
High Court Of Kerala · AIR 2004 Ker 135
Transfer of Property Act, 1882 — Section 106
High Courts18 Nov 2003
Commissioner of Income Tax Vs Navodaya
High Court Of Kerala · (2004) 186 CTR 357
Income Tax Act, 1961 — Section 32, 43
High Courts18 Nov 2003
The Food Corporation of India Vs Anupama Warehousing Establishment
High Court Of Kerala · AIR 2004 Ker 137
Contract Act, 1872 — Section 55
High Courts18 Nov 2003
Shaji Vs Kerala State
High Court Of Kerala · (2004) 2 ILR (Ker) 600 : (2004) 3 KLT 270 : (2004) 4 RCR(Criminal) 643
Criminal Procedure Code, 1973 (CrPC) — Section 4(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36(1), 36A, 36A(1)(4), 37(1)
High Courts17 Nov 2003Dismissed
Jomon Puthenpurackal Vs Judicial 1st Class Magistrate-III
High Court Of Kerala · (2004) 2 ILR (Ker) 129 : (2004) 1 KLT 720
Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 8Contempt of Courts Act, 1971 — Section 15(1), 15(2)
High Courts17 Nov 2003Allowed
Nair Service Society Vs Kerala Public Service Commission and Others
High Court Of Kerala · (2003) 11 KL CK 0001
Constitution of India, 1950 — Article 16, 16(4), 16(4B), 309, 335Kerala State and Subordinate Services Rules, 1958 — Rule 12, 13, 14, 15, 15
High Courts14 Nov 2003Dismissed
Binoj Vs Excise Commissioner
High Court Of Kerala · (2004) 1 KLT 777
Kerala Abkari Act, 1077 — Section 26Kerala Abkari Shops Disposal Rules, 2002 — Rule 7(31)
High Courts14 Nov 2003Allowed
Joseph Thaikoodan Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 191 : (2004) 1 KLT 416
Mahatma Gandhi University Act, 1985 — Section 59(4)Mahatma Gandhi University Ordinance — Ordinance 4
High Courts14 Nov 2003
Raman Namboothiri Vs Chief Commissioner, H.R. and C.E.
High Court Of Kerala · AIR 2004 Ker 319 : (2004) 1 KLT 945
High Courts13 Nov 2003
Radhakrishna Kurup, Trustee Valiyalukkal Group Devaswom Vs Cochin Devaswom Board and Panamukkathu Maliyeckal Divakaran Kartha
High Court Of Kerala · AIR 2004 Ker 212 : (2004) 1 ILR (Ker) 437
Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 124, 89, 89(1)
High Courts13 Nov 2003
New India Assurance Co. Ltd. Vs M.P. Parvathi and Others
High Court Of Kerala · (2004) 1 ACC 610 : (2005) ACJ 1785 : AIR 2004 Ker 159 : (2004) 2 ILR (Ker) 281
Motor Vehicles Act, 1988 — Section 149
High Courts13 Nov 2003
Rugmini Amma and Others Vs Pankajakshan
High Court Of Kerala · (2003) 11 KL CK 0036
High Courts13 Nov 2003
Cochin Kagaz Ltd. Vs Bharath Cartons
High Court Of Kerala · AIR 2004 Ker 336
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts12 Nov 2003
Lalithambika Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 917
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 23, 4(1)