High Courts16 Sept 2004Dismissed
Karthyayani Vs S.N.D.P. Sakha Yogam
High Court Of Kerala · (2005) 1 ILR (Ker) 1 : (2004) 3 KLT 524
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 23(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 12 of 33
High Courts16 Sept 2004
Canaan Kuries and Loans (P) Ltd. Vs Income Tax Officer
High Court Of Kerala · (2005) 272 ITR 534 : (2004) 3 KLT 869
Income Tax Act, 1961 — Section 194B
High Courts16 Sept 2004
Kunju Kunju Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 481 : (2005) 1 KLT 364
Kerala Public Services Act, 1968 — Section 2(1), 2(2)
High Courts16 Sept 2004
Canann Kuries and Loans (P) Ltd. Vs ITO
High Court Of Kerala · (2005) 142 TAXMAN 249
Income Tax Act, 1961 — Section 194B, 2, 201, 80TT
High Courts16 Sept 2004Dismissed
Vijayan Vs The Kerala Public Service Commission
High Court Of Kerala · (2004) 3 ILR (Ker) 405 : (2005) 1 KLT 440
High Courts16 Sept 2004Dismissed
Paramekkavu Devaswom Vs Ramachandran
High Court Of Kerala · (2004) 3 KLT 553 : (2005) 1 LLJ 359
Industrial Disputes Act, 1947 — Section 2
High Courts15 Sept 2004Allowed
Branch Manager, Erattupetta Branch, Kerala State Financial Enterprises Ltd. Vs Meenachil Co-operative Agricultural and Rural Development Bank Ltd. and Others
High Court Of Kerala · (2006) 132 CompCas 347
Constitution of India, 1950 — Article 12, 226Stamp Act, 1899 — Section 2(17)State Financial Corporations Act, 1951 — Section 29
High Courts14 Sept 2004Allowed
Kanjoor Ksheera Ulpadaka Co-operative Society Ltd. Vs P.K. Pappachan and Another
High Court Of Kerala · AIR 2005 Ker 40
High Courts14 Sept 2004
Antony Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 72 : (2005) 1 KLT 583
Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts13 Sept 2004Allowed
Kerala State Financial Enterprises Ltd. Vs Meenachil Co-operative Agricultural and Rural Development Bank Ltd.
High Court Of Kerala · AIR 2005 Ker 76 : (2004) 3 KLT 369
Stamp Act, 1899 — Section 2(17)Transfer of Property Act, 1882 — Section 58
High Courts13 Sept 2004
Krishna Iyer Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 526 : (2005) 1 KLT 391 : (2005) 1 RCR(Criminal) 909
Criminal Procedure Code, 1973 (CrPC) — Section 465Prevention of Corruption Act, 1947 — Section 6Prevention of Corruption Act, 1988 — Section 19(3)
High Courts10 Sept 2004Allowed
Flemingo (DFS) Private Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2005) 142 STC 435
Central Sales Tax Act, 1956 — Section 10, 10(1), 10(2), 2, 5(1)Constitution of India, 1950 — Article 14, 19(1), 226, 286, 286(1)Customs Act, 1962 — Section 57, 58, 59(2)
High Courts10 Sept 2004
Toja Tyres and Treads Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2005) 194 CTR 208 : (2005) 272 ITR 522
Income Tax Act, 1961 — Section 148, 264
High Courts09 Sept 2004Dismissed
Sivaraman Nair Vs The Plantation Corporation of Kerala Ltd.
High Court Of Kerala · (2005) 1 KLT 1
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 4, 4(5)
High Courts09 Sept 2004Allowed
Rajendran Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 533
Kerala Service Rules, 1958 — Rule 33
High Courts09 Sept 2004Allowed
Chittur Thathamangalam Municipality Vs Shahul Hameed
High Court Of Kerala · (2005) 2 ILR (Ker) 38 : (2005) 2 KLT 680
Prevention of Food Adulteration Act, 1954 — Section 11(1), 11(2), 13, 13(1), 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 44, 9
High Courts08 Sept 2004Allowed
Kerala Self Financing Engineering College Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 844
Constitution of India, 1950 — Article 30
High Courts08 Sept 2004Allowed
Geetha Vs Union of India (UOI)
High Court Of Kerala · (2005) 1 ACC 402 : (2005) ACJ 817 : AIR 2005 Ker 33 : (2005) 1 CivCC 663 : (2004) 3 ILR (Ker) 601 : (2004) 3 KLT 499 : (2005) 1 RCR(Civil) 149
Railways Act, 1989 — Section 124A
High Courts08 Sept 2004Dismissed
Kerala Private Hospitals Associations Vs Secretary, Labour and Rehabilitation
High Court Of Kerala · (2004) 3 KLT 305 : (2005) 1 LLJ 98
Minimum Wages Act, 1948 — Section 2, 27, 3, 3(3), 5
High Courts08 Sept 2004Allowed
Sukumaran Nair Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 401 : (2005) 1 KLT 430
Kerala Education Rules, 1959 — Rule 51B