High Courts03 Feb 2003
Unni Vacco Vs Thankamma Gregory
High Court Of Kerala · (2003) 2 KLT 459
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 42 of 48
High Courts03 Feb 2003
Harrison and Crossfield Ltd. (now known as Harrisons Malayalam Limited) Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 1
Kerala General Sales Tax Act, 1963 — Section 2
High Courts31 Jan 2003Dismissed
P.M. Narayanan and Others Vs P.K. Shalima
High Court Of Kerala · (2003) 1 KLJ 771
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(17), 11, 11(10), 11(17), 11(2)
High Courts31 Jan 2003
Kokkala Arecanut Commission Agent Association Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2009) 19 VST 62
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 22, 43, 5, 5(1), 8Kerala General Sales Tax Rules, 1963 — Rule 21(7)
High Courts31 Jan 2003Allowed
Kallianikutty Amma Vs The Special Tahsildar (LA)
High Court Of Kerala · (2003) 3 ILR (Ker) 302 : (2003) 1 KLT 1014
Land Acquisition Act, 1894 — Section 28A, 34
High Courts31 Jan 2003Partly Allowed
Anirudhan Vs State of Kerala
High Court Of Kerala · (2003) 2 ALT(Cri) 217 : (2003) 2 DMC 594 : (2003) 2 ILR (Ker) 287 : (2003) 2 KLT 946
Penal Code, 1860 (IPC) — Section 113A, 113B, 304, 304B, 498A
High Courts31 Jan 2003
Ram Bahadur Thakur Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 181 CTR 193 : (2003) 2 ILR (Ker) 31 : (2003) 261 ITR 390 : (2003) 1 KLT 687
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts31 Jan 2003Dismissed
Mary Louis Manavalan Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 219
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 10A(4)
High Courts31 Jan 2003
Harikumar Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 797
Kerala Education Rules, 1959 — Rule 2, 2(2), 2(3), 6B, 6D
High Courts31 Jan 2003
Jolly Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 469 : (2003) 2 KLT 192
Kerala Education Rules, 1959 — Rule 6B
High Courts31 Jan 2003Dismissed
Narayanan Vs Shalima
High Court Of Kerala · (2003) 2 KLT 317
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(3)
High Courts31 Jan 2003Allowed
M.A.O. Kalliani Kutty Amma Vs The Spl. Tahsildar(L.A.) and Another
High Court Of Kerala · (2003) 1 KLJ 622
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts30 Jan 2003Allowed
Parangan Madhavi Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 365
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts30 Jan 2003Dismissed
Noor Metals Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 174 : (2004) 136 STC 417
High Courts30 Jan 2003Allowed
Madhavi Vs Special Tahsildar
High Court Of Kerala · (2003) 1 KLT 813
Land Acquisition Act, 1894 — Section 18, 28A
High Courts30 Jan 2003
Govindan Nambiar Vs Janaki
High Court Of Kerala · (2003) 3 ACC 310 : (2003) 1 AnWR 683 : (2003) 2 ILR (Ker) 93 : (2003) 2 KLT 23
Workmens Compensation Act, 1923 — Section 12
High Courts30 Jan 2003Allowed
Govindan Nambiar N.V. Vs Janaki and Others
High Court Of Kerala · (2003) ACJ 721 : (2003) 97 FLR 1103 : (2003) 2 LLJ 720
Workmens Compensation Act, 1923 — Section 12, 2(1)
High Courts30 Jan 2003
Benny Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 208 : (2003) 2 ILR (Ker) 169 : (2003) 1 KLT 850
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 39
High Courts30 Jan 2003Allowed
N.V. Govindan Nambiar Vs Janaki and Others
High Court Of Kerala · (2003) 1 KLJ 750
Workmens Compensation Act, 1923 — Section 12
High Courts29 Jan 2003Allowed
Francis Vs Sreedevi Varassiar
High Court Of Kerala · (2003) 2 ILR (Ker) 327 : (2003) 2 KLT 230
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20