High Courts27 Jan 2003
Jose Vs Co-operative Stores Ltd.
High Court Of Kerala · (2003) 2 ILR (Ker) 285 : (2003) 1 KLT 978
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 44 of 48
High Courts24 Jan 2003
K. Ayyappa Vs N. Mony and Others
High Court Of Kerala · (2003) 2 ACC 601 : (2003) ACJ 1602 : (2003) 2 ILR (Ker) 142
Motor Vehicles Act, 1988 — Section 147, 149
High Courts24 Jan 2003Dismissed
Achuthan Vs Recovery Officer
High Court Of Kerala · (2003) 3 BC 565 : (2003) 3 KLT 195
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29, 30
High Courts24 Jan 2003
Commissioner of Income Tax Vs S. Ratnam Pillai
High Court Of Kerala · (2003) 183 CTR 171
Income Tax Act, 1961 — Section 80HHC
High Courts24 Jan 2003Allowed
The Regional Director, E.S.I. Corporation Vs Fertilisers and Chemicals Travancore Ltd. Marketing Division
High Court Of Kerala · (2003) 2 KLJ 161
Employees State Insurance Act, 1948 — Section 2(9), 45B, 75, 77
High Courts24 Jan 2003Allowed
E.S.I. Corporation Vs Fertilisers and Chemicals Travancore Ltd.
High Court Of Kerala · (2003) 2 KLT 469 : (2003) 3 LLJ 365
Employees State Insurance (Amendment) Act, 1989 — Section 45B, 75, 77Employees State Insurance Act, 1948 — Section 2(9), 97
High Courts24 Jan 2003Allowed
Rahmath Vs Abdulkhader
High Court Of Kerala · (2003) 01 KL CK 0086
Kerala Court Fees and Suits Valuation Act, 1959 — Section 67
High Courts24 Jan 2003Dismissed
Punitha Vs Commissioner for Entrance Examinations
High Court Of Kerala · (2003) 01 KL CK 0074
High Courts24 Jan 2003
Kumari T. Punitha Vs Commissioner for Entrance Examinations and Another
High Court Of Kerala · AIR 2003 Ker 158
Constitution of India, 1950 — Article 226, 341
High Courts24 Jan 2003Allowed
The Deputy Regional Director, E.S.I. Corporation Vs Trade Links Enterprises
High Court Of Kerala · (2003) 2 ILR (Ker) 222 : (2003) 3 LLJ 523
High Courts24 Jan 2003
Parampat Muhammadali and Younger Brother Parampat Ummer, Represented by Power of Attorney Holder 1st Appellant Parampt Muhammadali Vs Kadeeja Umma, Mariyumma, Abdurahiman, Nafeesa Umma, Assyakutty Umma, Adamkutty and Pathummakutty Umma Alavi
High Court Of Kerala · AIR 2003 Ker 286 : (2003) 2 KLJ 55
High Courts23 Jan 2003Allowed
Uma Minerals Vs Malabar Cements Limited
High Court Of Kerala · AIR 2003 Ker 146
Contract Act, 1872 — Section 73
High Courts23 Jan 2003Dismissed
Union of India (UOI) Vs Peter Devassia
High Court Of Kerala · AIR 2003 Ker 147 : (2003) 1 ILR (Ker) 484 : (2003) 1 KLT 467
Swatantrata Sainik Samman Pension Scheme, 1980 — Clause 4
High Courts23 Jan 2003Dismissed
Valsarajan Vs Saraswathy
High Court Of Kerala · (2003) 2 ALT(Cri) 134 : (2003) 2 DMC 344 : (2003) 2 ILR (Ker) 147 : (2003) 2 KLT 548 : (2003) 3 RCR(Criminal) 665
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts23 Jan 2003Allowed
Kerala State Industrial Development Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 01 KL CK 0037
Income Tax Act, 1961 — Section 145, 43D, 5, 6(6)Interest Tax Act, 1974 — Section 21, 4, 5, 8(2)
High Courts23 Jan 2003Allowed
The Commanding Officer and Others Vs R.R. Pillai and Another
High Court Of Kerala · (2003) 01 KL CK 0016
Administrative Tribunals Act, 1985 — Section 14, 19Administrative Tribunals Rules — Rule 2(2), 24, 24(1), 9Constitution of India, 1950 — Article 12, 14, 226
High Courts23 Jan 2003Dismissed
Union of India Vs Peter Devassia and Others
High Court Of Kerala · (2003) 1 KLJ 248
Freedom Fighters Pension Scheme, 1972 — Clause 4
High Courts22 Jan 2003
Commissioner of Income Tax Vs Smt. K.C. Agnes
High Court Of Kerala · (2003) 128 TAXMAN 848
Income Tax Act, 1961 — Section 132
High Courts22 Jan 2003Dismissed
Regional Director, Employees'' State Insurance Corporation Vs Cochin Customs House
High Court Of Kerala · (2003) 2 LLJ 53
Employees State Insurance Act, 1948 — Section 2(9)
High Courts22 Jan 2003Allowed
Moni Mathai, E.C. Mathai and Annamma Mathai Vs The Federal Bank Limited and The Recovery Officer, Debts Recovery Tribunal
High Court Of Kerala · AIR 2003 Ker 164 : (2004) 4 BC 489 : (2004) 118 CompCas 650 : (2003) 2 ILR (Ker) 317
Constitution of India, 1950 — Article 226, 227Kerala State Legal Services Authorities Act, 1987 — Section 19, 20, 21, 22, 22(1)Kerala State Legal Services Authorities Rules, 1998 — Rule 13