High Courts11 Oct 2004Dismissed
Basheer Vs Mahasakthi Enterprises
High Court Of Kerala · (2005) 3 KLT 163
Criminal Procedure Code, 1973 (CrPC) — Section 446Evidence Act, 1872 — Section 3, 73Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 10 of 33
High Courts09 Oct 2004
Thomas Vs Thomas
High Court Of Kerala · (2005) 2 BC 172 : (2005) 1 KLT 297 : (2005) 1 RCR(Civil) 744 : (2005) 1 RCR(Criminal) 891
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts08 Oct 2004Dismissed
Mooppan Complex Merchants Assn. and Others Vs Raveendran
High Court Of Kerala · (2004) 2 KLJ 740 : (2004) 3 KLT 682
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts07 Oct 2004Dismissed
Fr. Simon Vs Fr. Skaria
High Court Of Kerala · (2005) 1 CivCC 76 : (2004) 3 KLT 620
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94
High Courts07 Oct 2004Allowed
Corporate Educational Agency Vs Lilly
High Court Of Kerala · (2005) 1 KLT 158
Kerala Education Rules, 1959 — Rule 51A
High Courts07 Oct 2004Allowed
Gladis Simon Vs P.L. Lilly and Others
High Court Of Kerala · (2005) 1 KLT 158
Kerala Education Rules, 1959 — Rule 1(4), 49, 51A, 52
High Courts06 Oct 2004
State of Kerala Vs Unni
High Court Of Kerala · (2005) 1 ILR (Ker) 310 : (2005) 1 KLT 714
Kerala Abkari Shops Disposal Rules, 2002 — Rule 9(2)
High Courts05 Oct 2004
Abdul Hakeem Haji Vs Nandagopalan
High Court Of Kerala · (2004) 3 KLT 797
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5
High Courts05 Oct 2004
Commissioner of Income Tax Vs Abad Hotels India (P) Ltd.
High Court Of Kerala · (2005) 142 TAXMAN 29
High Courts05 Oct 2004Allowed
Kerala State Co-operative Bank Ltd. Vs Kerala Co-operative Tribunal
High Court Of Kerala · (2005) 1 KLT 572
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Oct 2004Allowed
K. Bhaskaran Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2004) 3 ILR (Ker) 539 : (2005) 272 ITR 633
Income Tax Act, 1961 — Section 271(1)
High Courts04 Oct 2004Dismissed
International Creative Foods Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 836 : (2005) 1 KLT 845
Kerala General Sales Tax Act, 1963 — Section 5
High Courts04 Oct 2004
K. Bhaskaran Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2005) 193 CTR 23 : (2005) 142 TAXMAN 472
Income Tax Act, 1961 — Section 260A, 271
High Courts04 Oct 2004
Narayana Shetty Vs Krishnamma
High Court Of Kerala · AIR 2005 Ker 21 : (2004) 3 ILR (Ker) 588 : (2004) 3 KLT 596
Kerala Court Fees and Suits Valuation Act, 1959 — Article 11, 87(2)
High Courts01 Oct 2004
Sarojini Radhamma Vs Bhaskaran Pillai
High Court Of Kerala · (2004) 3 KLT 815 : (2005) 1 RCR(Civil) 341 : (2005) 1 RCR(Criminal) 438 : (2005) 1 RCR(Rent) 114
Contempt of Courts Act, 1971 — Section 12
High Courts01 Oct 2004Dismissed
Academy of Medical Sciences, Pariyaram and Another Vs Regina, M and Others
High Court Of Kerala · (2004) 10 KL CK 0004
Constitution of India, 1950 — Article 12, 14, 226
High Courts29 Sept 2004
K.M. Salim Vs Additional Sales Tax Officer, Commercial Taxes
High Court Of Kerala · (2007) 11 VST 11
High Courts28 Sept 2004Dismissed
Fast and Safe Transports Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 512
Kerala General Sales Tax Act, 1963 — Section 29A, 45B
High Courts28 Sept 2004Dismissed
Saju K. Abraham Vs Income Tax Officer
High Court Of Kerala · (2005) 195 CTR 95 : (2005) 1 KLT 107
Kerala Stamp Act, 1959 — Article 44, 2
High Courts28 Sept 2004Dismissed
Ernakulam Chamber of Commerce Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 822 : (2005) 142 STC 538
Kerala General Sales Tax Act, 1963 — Section 29(2), 29A, 32, 45BKerala General Sales Tax Rules, 1963 — Rule 57, 58