High Courts30 Oct 2003Allowed
Integrated Finance Co. Vs State of Kerala
High Court Of Kerala · (2004) 1 ALT(Cri) 24 : (2004) 2 BC 71 : (2003) 3 KLT 1040 : (2004) 2 RCR(Criminal) 229
Criminal Procedure Code, 1973 (CrPC) — Section 258
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 6 of 48
High Courts28 Oct 2003
Yeshodharan Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 560 : (2004) 2 KLT 231 : (2004) 3 RCR(Criminal) 557
Criminal Procedure Code, 1973 (CrPC) — Section 176(2)
High Courts28 Oct 2003
Ganesan Vs Sadasivan
High Court Of Kerala · (2004) 1 ILR (Ker) 65 : (2004) 1 KLT 523
Civil Procedure Code, 1908 (CPC) — Section 104(2)
High Courts28 Oct 2003
Shaji Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 118
Kerala Municipalities Act, 1994 — Section 447Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 7Kerala Panchayat Raj Act, 1994 — Section 232
High Courts28 Oct 2003Dismissed
Suter Paul Vs Sobhana English Medium High School
High Court Of Kerala · (2004) 1 ILR (Ker) 168 : (2003) 3 KLT 1019
Constitution of India, 1950 — Article 226
High Courts28 Oct 2003Allowed
State of Kerala Vs Chirayil Velayudhan
High Court Of Kerala · (2003) 10 KL CK 0019
Land Acquisition Act, 1894 — Section 28, 28ALimitation Act, 1963 — Section 29
High Courts27 Oct 2003Dismissed
Joji Edattel Vs The Secretary, R.T.A.
High Court Of Kerala · (2004) 1 ACC 597 : (2004) 1 ILR (Ker) 15 : (2004) 1 KLT 493
Kerala Motor Vehicles Rules, 1989 — Rule 145(7), 212(1)Motor Vehicles Act, 1988 — Section 145(7)
High Courts27 Oct 2003Allowed
Mohammed Kutty Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 1603 : (2004) 1 ILR (Ker) 467 : (2004) 1 KLT 331 : (2004) 2 RCR(Criminal) 660
Penal Code, 1860 (IPC) — Section 353Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts27 Oct 2003
Commissioner of Income Tax Vs M.D. Thomas
High Court Of Kerala · (2004) 267 ITR 761
Income Tax Act, 1961 — Section 143(1), 143(1A)
High Courts27 Oct 2003Dismissed
Radha Vs Raju
High Court Of Kerala · (2003) 3 KLT 1046
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(1), 246
High Courts27 Oct 2003Allowed
Commissioner of Income Tax Vs Jairam and Sons
High Court Of Kerala · (2004) 187 CTR 199 : (2004) 269 ITR 285
Income Tax Act, 1961 — Section 36(1), 43B
High Courts27 Oct 2003Dismissed
Vasanthakumari Vs George Selvaraj
High Court Of Kerala · (2004) 1 CivCC 524 : (2003) 3 ILR (Ker) 654 : (2004) 1 KLT 243 : (2004) 2 RCR(Civil) 385
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 103
High Courts23 Oct 2003
Korah Abraham Vs Varughis
High Court Of Kerala · (2004) 2 ILR (Ker) 426 : (2004) 2 KLT 192
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts23 Oct 2003Dismissed
K. Ramachandran Nair Vs Leela Jose and Others
High Court Of Kerala · AIR 2004 Ker 219
High Courts22 Oct 2003Dismissed
T.S. Gangadharan Vs P.B. Mohanan
High Court Of Kerala · (2004) 4 BC 135 : (2004) 1 KLJ 562 : (2004) 2 KLT 507
Chit Funds Act, 1982 — Section 43Kerala Chitties Act, 1975 — Section 39Transfer of Property Act, 1882 — Section 55(6)
High Courts22 Oct 2003
Acharaparambath Pradeepan and Another Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 755 : (2004) 2 ILR (Ker) 59
Criminal Procedure Code, 1973 (CrPC) — Section 366, 366(2)Kerala Prisons Rules, 1958 — Rule 781Penal Code, 1860 (IPC) — Section 302
High Courts21 Oct 2003
John, K.O. Vs United India Insurance Company Ltd. and Others
High Court Of Kerala · (2003) 10 KL CK 0043
Constitution of India, 1950 — Article 39Insurance Act, 1938 — Section 2, 64
High Courts21 Oct 2003Dismissed
Senior Superintendent of Post Offices Vs Raji Mol
High Court Of Kerala · (2004) 1 ILR (Ker) 255 : (2004) 1 KLT 183
Department of Posts Gramin Dak Sevaks (Conduct and Employment) Rules, 2001 — Rule 3
High Courts21 Oct 2003Allowed
Porinchu Vs Joint Registrar
High Court Of Kerala · AIR 2004 Ker 117 : (2004) 1 ILR (Ker) 245 : (2004) 1 KLT 281
Constitution of India, 1950 — Article 226