High Courts27 Sept 2003
Soman Achari Vs Sabu Jacob
High Court Of Kerala · (2006) 4 KLT 604
Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 13, 14, 14(2)Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 9 of 48
High Courts26 Sept 2003Dismissed
Shema Oommen Vs Agricultural Income Tax Officer
High Court Of Kerala · (2004) 191 CTR 296 : (2004) 270 ITR 540 : (2004) 1 KLT 267
Kerala Agricultural Income Tax Act, 1991 — Section 12, 13, 13(1), 13(9B)(1), 3
High Courts26 Sept 2003
Ms. Shema Oommen Vs Agricultural Income Tax Officer
High Court Of Kerala · (2004) 138 TAXMAN 64
Constitution of India, 1950 — Article 14, 366
High Courts26 Sept 2003
General Manager, Canara Bank Vs Central Government Labour Court and Others
High Court Of Kerala · (2004) 1 LLJ 211
Canara Bank Service Code — Regulation 3
High Courts26 Sept 2003Dismissed
Jindal Photofilms Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2006) 146 STC 499
Kerala General Sales Tax Act, 1963 — Section 23(3), 3, 45A, 45A(1), 45AAKerala General Sales Tax Rules, 1963 — Rule 21(7)
High Courts25 Sept 2003Dismissed
Meat Products of India Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 1 KLT 145 : (2004) 137 STC 570
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts25 Sept 2003
Raghunathan K Vs The National Insurance Co. Ltd. and others
High Court Of Kerala · (2004) 1 KLJ 401
Penal Code, 1860 (IPC) — Section 380, 457, 461
High Courts25 Sept 2003
Brothers Chitty Fund Vs Jacob Mathew
High Court Of Kerala · (2004) 2 BC 8 : (2004) 1 ILR (Ker) 33 : (2004) 1 KLT 64
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 7 Rule 2
High Courts25 Sept 2003
Wg. Cmdr. A.G. Mathews (Retd.) Vs Commissioner of Gift Tax
High Court Of Kerala · (2004) 186 CTR 331 : (2004) 269 ITR 149
Gift Tax Act, 1958 — Section 4(1), 6Gift Tax Rules, 1958 — Rule 10(2)Wealth Tax Rules, 1957 — Rule 1D
High Courts25 Sept 2003
Haji P. Mohammed Timber Merchant and Others Vs State of Kerala and Others
High Court Of Kerala · (2004) 136 STC 335
Kerala Forest Act, 1961 — Section 75A, 75A(1), 75A(2), 75A(3), 75BKerala General Sales Tax Act, 1963 — Section 2, 5, 5(1)
High Courts24 Sept 2003
Sooryanathan Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 313 : (2004) 1 KLT 383
Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Dismissed
Charulatha Vs Manju
High Court Of Kerala · (2004) 1 KLT 290
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1)
High Courts22 Sept 2003
Shanmughan Vs Vishnu Bharatheeyan
High Court Of Kerala · AIR 2004 Ker 143 : (2004) 1 ILR (Ker) 273 : (2003) 3 KLT 901
Civil Procedure Code, 1908 (CPC) — Section 92Transfer of Property Act, 1882 — Section 14, 16, 17, 18Trusts Act, 1882 — Section 49
High Courts22 Sept 2003Allowed
Vasudevan Vs State of Kerala
High Court Of Kerala · AIR 2004 Ker 43 : (2004) 1 ILR (Ker) 234 : (2003) 3 KLT 993
Civil Procedure Code, 1908 (CPC) — Section 20, 89(2)Kerala Court Fees Act, 1870 — Section 16, 69Legal Services Authorities Act, 1987 — Section 21
High Courts19 Sept 2003
Environment Monitering Forum and Another Vs Union of India (UOI) and Others
High Court Of Kerala · (2003) 09 KL CK 0061
Environment (Protection) Act, 1986 — Section 25, 6, 8
High Courts18 Sept 2003Dismissed
Kesava Pillai Vs State of Kerala
High Court Of Kerala · AIR 2004 Ker 111 : (2004) 1 ILR (Ker) 1 : (2004) 1 KLT 55
Civil Procedure Code Amendment Act, 2002 — Section 100AKerala High Court Act, 1958 — Section 3(13), 5
High Courts17 Sept 2003Dismissed
Sarada Bai Vs Suresh Chander Chawhan
High Court Of Kerala · (2004) 2 KLT 610
Transfer of Property Act, 1882 — Section 63A, 72
High Courts17 Sept 2003Dismissed
E.S.I. Corporation Vs Babu Rao
High Court Of Kerala · (2003) 3 KLT 805 : (2004) 1 LLJ 679
High Courts17 Sept 2003Allowed
Key Foods Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 140
Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 15