High Courts13 Jan 2003Allowed
Thomas Vs Periya Swamy and Another
High Court Of Kerala · (2003) 01 KL CK 0018
Motor Vehicles Act, 1988 — Section 140, 166Workmens Compensation Act, 1923 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 47 of 48
High Courts13 Jan 2003Dismissed
Capital Syndicate Vs Jameela and Another
High Court Of Kerala · (2003) 1 KLJ 333
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 5, 6
High Courts10 Jan 2003Dismissed
Sajan Ninan Vs Binu S. George
High Court Of Kerala · AIR 2003 Ker 213 : (2003) 2 DMC 257 : (2003) 2 ILR (Ker) 382 : (2003) 1 KLT 740 : (2003) 3 RCR(Civil) 44
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ADivorce Act, 1869 — Section 10, 15, 18
High Courts10 Jan 2003Dismissed
Alice George Vs Deputy Superintendent of Police
High Court Of Kerala · (2003) 1 KLJ 88
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 205, 256, 273, 313, 317Penal Code, 1860 (IPC) — Section 34, 420
High Courts10 Jan 2003
Raman Achary Vs The Kerala State Electricity Board and Another
High Court Of Kerala · (2003) 01 KL CK 0017
Workmens Compensation Act, 1923 — Section 4, 4(1)
High Courts10 Jan 2003Allowed
Fr. Antony Kavalakkatt Vs The D.E.O., Aluva
High Court Of Kerala · (2003) 1 KLJ 88
High Courts09 Jan 2003Allowed
National Insurance Co. Ltd. Vs Mary
High Court Of Kerala · (2003) 3 ACC 95 : (2003) ACJ 1940 : (2003) 2 KLT 495
Motor Vehicles Act, 1988 — Section 147
High Courts09 Jan 2003Dismissed
Prasad Aliyas Thulasi and Aji Vs State of Kerala
High Court Of Kerala · (2003) 01 KL CK 0081
Evidence Act, 1872 — Section 27, 34
High Courts09 Jan 2003
Pradep Kumar G. Vs The Kerala Public Service Commission
High Court Of Kerala · (2003) 01 KL CK 0043
High Courts09 Jan 2003Dismissed
Regional Director, Employees'' State Insurance Corporation Vs Cochin Port Workshop Canteen and Another
High Court Of Kerala · (2003) 97 FLR 676 : (2003) 2 LLJ 117
Employees State Insurance Act, 1948 — Section 2(13)
High Courts09 Jan 2003Dismissed
E.S.I. Corporation Vs M.V. Varghese and Another
High Court Of Kerala · (2003) 97 FLR 676 : (2003) 2 LLJ 117
Employees State Insurance Act, 1948 — Section 2(13)
High Courts08 Jan 2003Dismissed
Raveendran Vs State of Kerala
High Court Of Kerala · (2003) 2 BC 606 : (2003) 1 KLT 1006
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003
Vanchiyoor Madhom Dhanwanthari Sannidhanam Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 188 : (2003) 2 ILR (Ker) 444 : (2003) 1 KLT 520
High Courts08 Jan 2003
Paresh Biswas, Binoy Kumar Biswas and Aloke Kumar Biswas Vs State of Kerala, The Council of Indigenous Medicines and The Union of India (UOI)
High Court Of Kerala · (2003) 01 KL CK 0063
Indian Medicine Central Council Act, 1970 — Section 17Medical Degrees Act, 1916 — Section 5Penal Code, 1860 (IPC) — Section 417, 420
High Courts08 Jan 2003
Dhanalakshmi Bank Vs District Collector
High Court Of Kerala · (2004) 1 BC 261 : (2003) 1 KLT 1024
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts08 Jan 2003
Sreekrishna Marbles and Granites Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 335
Constitution of India, 1950 — Article 14Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 12, 4
High Courts07 Jan 2003Dismissed
Alapuzha District Co-operative Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 01 KL CK 0126
Constitution of India, 1950 — Article 14, 19(1)
High Courts07 Jan 2003
P.M. Davis and Others Vs V.I. Kuruvilla and Another
High Court Of Kerala · (2004) 1 KLJ 99
High Courts07 Jan 2003
Ibrahim Vs Commissioner and Secretary to Government
High Court Of Kerala · (2003) 2 ILR (Ker) 470 : (2003) 1 KLT 534
High Courts07 Jan 2003
K. Krishnadas Vs L.S. Raghunath Nayak, Kaniyarakode Vadakkepurakkal Ramakrishnan Master, Pallikandi Idiyaram Veettil Hassan Koya, Santha Bai, The Land Tribunal and The Appellate Authority (LR)
High Court Of Kerala · (2003) 01 KL CK 0059