High Courts07 Feb 2003Dismissed
Mahendran Vs Asokan
High Court Of Kerala · (2003) 2 KLT 737
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 41 of 48
High Courts07 Feb 2003Dismissed
Mariamma Stephan Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 KLT 1011
Constitution of India, 1950 — Article 226
High Courts07 Feb 2003
Lalithambika Vs Achuthan Nair, Jayachandran Bose, Devassy and Ramaswamy
High Court Of Kerala · (2004) 118 CompCas 691 : (2003) 2 KLJ 422
High Courts06 Feb 2003Dismissed
K. Vikraman Pillai Vs The State of Kerala and The Director, Directorate of State Water Transport Department
High Court Of Kerala · (2003) 2 KLT 397
Kerala Service Rules, 1958 — Rule 56, 57Penal Code, 1860 (IPC) — Section 379
High Courts06 Feb 2003Dismissed
Arunkumar Vs Omana Amma
High Court Of Kerala · (2004) ACJ 204 : (2003) 2 KLT 625
Workmens Compensation Act, 1923 — Section 2
High Courts06 Feb 2003
John Vs Amballur Service Co-operative Bank
High Court Of Kerala · (2003) 1 KLT 675
High Courts06 Feb 2003Allowed
P.K. Lambodaran Nair Vs State of Kerala and Others
High Court Of Kerala · (2003) CriLJ 2917
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2003Allowed
A.B. Jisha Vs K.S. Dilip
High Court Of Kerala · (2003) 1 KLJ 698
Hindu Marriage Act, 1955 — Section 5, 5(iii), 7
High Courts05 Feb 2003
Commissioner of Income Tax Vs C.P. Lonappan and Sons
High Court Of Kerala · (2003) 184 CTR 159 : (2004) 265 ITR 101
Income Tax Act, 1961 — Section 45(1), 45(5)Land Acquisition Act, 1894 — Section 11, 12
High Courts05 Feb 2003
Kunjavara Vs Provident Fund Commissioner
High Court Of Kerala · (2003) 3 KLT 149
High Courts05 Feb 2003
Chandradasan Vs George
High Court Of Kerala · (2003) 3 BC 609 : (2003) 3 KLT 151
General Clauses Act, 1897 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Feb 2003
N.K. Mathew Vs The Provident Fund Commissioner, Sub Regional Office
High Court Of Kerala · (2003) 02 KL CK 0068
High Courts05 Feb 2003Allowed
A.B. Jisha Vs K.S. Dilip Sankaran
High Court Of Kerala · (2004) 1 ILR (Ker) 228
Hindu Marriage Act, 1955 — Section 5, 7
High Courts05 Feb 2003
K.P. Chandradasan Vs George Kollassani and Another
High Court Of Kerala · (2004) 1 CivCC 291 : (2004) CriLJ 2636 : (2003) 4 RCR(Criminal) 394
General Clauses Act, 1897 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 2003
Gopala Pillai Bhaskaran Pillai Vs Sivarama Panicker
High Court Of Kerala · (2003) 2 ILR (Ker) 473 : (2003) 3 KLT 96
Succession Act, 1925 — Section 15, 17, 17(3)
High Courts04 Feb 2003Dismissed
National Insurance Co. Ltd. Vs Saidali
High Court Of Kerala · (2003) 2 ACC 71 : (2003) ACJ 1122 : (2003) 1 KLT 955
Motor Vehicles Act, 1988 — Section 147(1)
High Courts04 Feb 2003Allowed
Shaiju Vs State Election Commission
High Court Of Kerala · AIR 2003 Ker 246 : (2003) 1 KLT 658
Kerala Municipalities Act, 1994 — Section 85, 86
High Courts04 Feb 2003Allowed
Prabhu Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 ALT(Cri) 317 : (2003) CriLJ 2261 : (2003) 2 ILR (Ker) 225 : (2003) 1 KLT 631
Prevention of Corruption Act, 1988 — Section 11, 12, 14, 7
High Courts03 Feb 2003Dismissed
Memex Informations Systems (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 490 : (2006) 143 STC 414
Kerala General Sales Tax Act, 1963 — Section 2, 5