High Courts07 Apr 2004
Sebastian Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 1150
Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Kerala State and Subordinate Services Rules, 1958 — Rule 10
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 25 of 33
High Courts07 Apr 2004
Divya, M and Another Vs P.B. Sajith
High Court Of Kerala · (2004) 4 RCR(Civil) 134
Hindu Marriage Act, 1955 — Section 12(1), 13(1), 5, 5(2)Mental Health Act, 1987 — Section 51, 52Penal Code, 1860 (IPC) — Section 34, 498A
High Courts07 Apr 2004Dismissed
Cyril Xavier Vs V.V. Simon
High Court Of Kerala · (2004) 1 KLJ 753
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(2)(b), 11(3), 11(3)
High Courts06 Apr 2004Dismissed
State of Kerala Vs Siraj Timbers
High Court Of Kerala · (2006) 145 STC 464
Central Sales Tax Act, 1956 — Section 5, 8(1), 8(2), 8(2A)
High Courts06 Apr 2004
P.U.K. Menon Vs Excelads (P) Ltd.
High Court Of Kerala · (2004) 2 KLT 1130
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts06 Apr 2004Dismissed
Pen Books Pvt. Ltd. Vs Padmaraj
High Court Of Kerala · (2004) 3 KLT 31 : (2004) 29 PTC 137
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts06 Apr 2004
Commissioner of Income Tax Vs Abraham
High Court Of Kerala · (2004) 2 KLT 585
Income Tax Act, 1961 — Section 33(2), 73(2), 77(2)
High Courts06 Apr 2004Dismissed
Omanakuttan Vs Sajan Thomas
High Court Of Kerala · (2004) 2 KLT 891
Kerala Panchayat Raj Act, 1994 — Section 18, 4, 76(3)
High Courts06 Apr 2004
Sanjo Poultry Farm Vs State of Kerala
High Court Of Kerala · (2005) 1 KLT 379
Kerala General Sales Tax Act, 1963 — Section 3, 5D
High Courts06 Apr 2004
C.P. Jose and Others and Sanjo Poultry Farm Vs State of Kerala and Others
High Court Of Kerala · (2005) 139 STC 15
Kerala General Sales Tax Act, 1963 — Section 10, 5DKerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 3
High Courts06 Apr 2004
Commissioner of Income Tax Vs A.J. Abraham Anthraper
High Court Of Kerala · (2004) 139 TAXMAN 1
Income Tax Act, 1922 — Section 10, 10(2)(vi)Income Tax Act, 1961 — Section 256(1), 32, 32(1), 32(2), 34
High Courts05 Apr 2004
Mammen Vs Commissioner of Gift Tax
High Court Of Kerala · (2004) 269 ITR 167 : (2004) 2 KLT 914
Gift Tax Act, 1958 — Section 4(1), 6
High Courts05 Apr 2004
Dr. K.C. Mammen Vs Commissioner of Gift Tax
High Court Of Kerala · (2004) 190 CTR 153
Gift Tax Act, 1958 — Section 4(1), 6Wealth Tax Rules, 1957 — Rule 11, 1D
High Courts02 Apr 2004
Biju C. Vallavanadan Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 627 : (2004) 3 KLT 296 : (2004) 4 RCR(Criminal) 550
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173
High Courts02 Apr 2004Allowed
Sudha Beevi Vs State of Kerala
High Court Of Kerala · (2004) 4 BC 71 : (2004) 2 CivCC 553 : (2004) CriLJ 3418 : (2004) 3 ILR (Ker) 312 : (2004) 2 KLT 746 : (2004) 3 RCR(Criminal) 618
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Apr 2004Dismissed
Fr. Abraham Vs State of Kerala
High Court Of Kerala · AIR 2004 Ker 317 : (2004) 2 KLT 431
Constitution of India, 1950 — Article 226Kerala Dramatic Performances Act, 1961 — Section 10
High Courts02 Apr 2004Dismissed
Prathapan Vs Rama Warrier
High Court Of Kerala · (2004) 3 ILR (Ker) 193 : (2004) 2 KLT 559
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Apr 2004Allowed
Mahadeva Iyer Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 3957 : (2004) 2 KLT 562
Essential Commodities Act, 1955 — Section 3, 7(1)
High Courts02 Apr 2004Allowed
Dr. S. Santha Kumar Vs Cherukattu Karthiayani and Others
High Court Of Kerala · (2004) 2 KLJ 190 : (2004) 2 KLT 619
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)(v), 11(8)
High Courts02 Apr 2004Allowed
Jameela Vs State of Kerala
High Court Of Kerala · (2005) 1 BC 213 : (2004) CriLJ 3389 : (2004) 2 KLT 638 : (2004) 3 RCR(Criminal) 467
Criminal Procedure Code, 1973 (CrPC) — Section 446(3)