COURT ARCHIVE

High Court Of Kerala judgments, 2003

944 judgments · page 46 of 48

High Courts17 Jan 2003

Vincent Vs Housing and Urban Development Corporation

High Court Of Kerala · AIR 2003 Ker 176 : (2003) 3 BC 148 : (2003) 2 CivCC 239 : (2003) 2 ILR (Ker) 69 : (2003) 1 KLT 474 : (2003) 3 RCR(Civil) 333 : (2003) 44 SCL 351

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22Recovery of Debts Due to Banks and Financial Institutions Rules, 1993 — Rule 2, 23, 5(1), 5(2), 5(3)

High Courts17 Jan 2003Allowed

Delta Foundations and Constructions Vs Kerala State Construction Corporation Ltd.

High Court Of Kerala · AIR 2003 Ker 201 : (2003) 2 CivCC 297 : (2003) 1 KLT 626 : (2003) 3 RCR(Civil) 47

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Article 55

High Courts17 Jan 2003

P.S. Vincent and Others Vs Hudco Ltd.

High Court Of Kerala · (2003) 1 KLJ 317

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 54

High Courts17 Jan 2003Allowed

Chitaranjan Vs Jayarajan

High Court Of Kerala · (2005) 4 BC 167 : (2005) 1 KLT 790

Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts16 Jan 2003Allowed

Ambika Mammen Vs Varghese

High Court Of Kerala · (2003) 2 KLT 726

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)

High Courts16 Jan 2003Dismissed

Prakash Vs Director General of Boarder Roads

High Court Of Kerala · (2003) 1 KLT 536

Central Civil Services (Pension) Rules, 1972 — Rule 48A(1)

High Courts16 Jan 2003

Abdul Haque Vs I.C.D.S. Ltd.

High Court Of Kerala · (2003) 2 KLT 166

Arbitration and Conciliation Act, 1996 — Section 2

High Courts16 Jan 2003

Lucia Vs Mini and Another

High Court Of Kerala · (2004) 1 ACC 242 : (2003) ACJ 759

High Courts14 Jan 2003Allowed

Chandramathi Vs Employees State Insurance Corporation

High Court Of Kerala · (2004) 2 ACC 401 : (2004) ACJ 155 : (2003) 2 ILR (Ker) 306 : (2003) 2 KLT 988 : (2003) 3 LLJ 1122

Employees State Insurance Act, 1948 — Section 3, 3(1)

High Courts14 Jan 2003Allowed

Damodara Pai Vs Challamma

High Court Of Kerala · (2003) 1 KLT 487

Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)

High Courts14 Jan 2003

Commissioner of Wealth Tax Vs K.O. Mathews

High Court Of Kerala · (2003) 183 CTR 406 : (2003) 261 ITR 702 : (2003) 133 TAXMAN 418

Wealth Tax Act, 1957 — Section 5(1)

High Courts14 Jan 2003

Deputy Commissioner (Law), Commercial Taxes Vs C.P. Rajarathinam

High Court Of Kerala · (2008) 11 VST 53

Kerala General Sales Tax Act, 1963 — Section 17(3), 17(4)Kerala General Sales Tax Rules, 1963 — Rule 18(2), 18(5), 18(A)(1B), 18A, 18A(1A)

High Courts14 Jan 2003

Anthoniammal Vs Appavu and Others

High Court Of Kerala · (2003) 1 KLJ 663

Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 213, 63

High Courts14 Jan 2003

Commissioner of Income Tax Vs Panavision Electronics (Kerala) (P.) Ltd.

High Court Of Kerala · (2004) 186 CTR 634 : (2003) 264 ITR 710

Income Tax Act, 1961 — Section 139, 139(1), 80

High Courts13 Jan 2003Allowed

State of Kerala Vs A.F. John, Pavizham Jewellary

High Court Of Kerala · (2006) 146 STC 330

Kerala General Sales Tax Act, 1963 — Section 12(2)Kerala General Sales Tax Rules, 1963 — Rule 32(15)

High Courts13 Jan 2003

Capp International Pvt. Ltd. Vs SIDCO

High Court Of Kerala · (2003) 1 CivCC 516 : (2003) 114 CompCas 545 : (2003) 2 ILR (Ker) 280 : (2003) 1 KLT 387 : (2003) 46 SCL 68

Arbitration Act, 1940 — Section 34

High Courts13 Jan 2003Dismissed

Mathew Vs Union of India (UOI)

High Court Of Kerala · (2003) 1 ILR (Ker) 559 : (2003) 1 KLT 437

Constitution of India, 1950 — Article 292, 293

High Courts13 Jan 2003Dismissed

Capital Syndicate Vs Jameela

High Court Of Kerala · (2003) 1 CivCC 579 : (2003) 2 RCR(Criminal) 286 : (2003) 44 SCL 220

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 87

High Courts13 Jan 2003

Commissioner of Income Tax Vs K.E. Kesavan and Sons

High Court Of Kerala · (2003) 182 CTR 498 : (2004) 269 ITR 587

Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 41(1)

High Courts13 Jan 2003Allowed

Jayasree, K.N. Vs State of Kerala and The Manager, Seethathode High School

High Court Of Kerala · (2003) 3 ILR (Ker) 155

Kerala Education Rules, 1959 — Rule 10, 11, 12, 12(2), 12C