High Courts02 Apr 2004
Gopinathan Vs Raman
High Court Of Kerala · (2004) 2 ILR (Ker) 577 : (2004) 2 KLT 511
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 26 of 33
High Courts02 Apr 2004
Saiffuddin Vs Prakasan
High Court Of Kerala · (2004) 2 KLT 551
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)
High Courts02 Apr 2004Dismissed
K.V. Kader Haji (Decd.) through LR Vs Commissioner of Income Tax Panchajanya Management Agencies and Services Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2004) 189 CTR 313 : (2004) 268 ITR 465
Income Tax Act, 1961 — Section 127, 127(2)
High Courts02 Apr 2004
Jayarajan Vs Vadakara Nagarasabha
High Court Of Kerala · (2004) 2 KLT 672
Municipalities Act, 1994 — Section 526
High Courts02 Apr 2004
K.V. Gopinathan and Others etc. Vs Kannankav Devasom Udama and Others etc.
High Court Of Kerala · AIR 2004 Ker 288
High Courts02 Apr 2004Allowed
Kunhiraman Vs Kumaran
High Court Of Kerala · (2004) 2 KLT 674
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts02 Apr 2004Dismissed
Vipinachandran Vs Xavier
High Court Of Kerala · (2005) 4 ILR (Ker) 741 : (2005) 4 KLT 850
General Clauses Act, 1897 — Section 27Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(4), 12(3)
High Courts02 Apr 2004Allowed
Puthukkudi Maliakkal Saiffuddin and Another Vs Prakasan and Others
High Court Of Kerala · (2004) 1 KLJ 680
Transfer of Property Act, 1882 — Section 106
High Courts01 Apr 2004Allowed
Administrator, U.T. of Lakshadweep Vs Musthak
High Court Of Kerala · (2004) 2 KLT 880
Constitution of India, 1950 — Article 14, 16
High Courts01 Apr 2004
Commissioner of Income Tax Vs Commonwealth Trust (P) Ltd.
High Court Of Kerala · (2004) 269 ITR 290 : (2004) 2 KLT 788
Income Tax Act, 1961 — Section 40A(7), 43, 43B
High Courts01 Apr 2004
Commissioner of Income Tax Vs Commonwealth Trust (I) Ltd.
High Court Of Kerala · (2004) 189 CTR 393
Income Tax Act, 1961 — Section 139, 143, 147, 148, 2
High Courts31 Mar 2004
Sreedharan Namboodiri Vs Devaki Antharjanam and Others
High Court Of Kerala · AIR 2004 Ker 308 : (2004) 3 ILR (Ker) 39 : (2004) 2 KLJ 185
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 4(1), 5, 5(3)
High Courts31 Mar 2004Allowed
K.P. Sadanandan Nair and Others etc. Vs M. Vimala and Others
High Court Of Kerala · AIR 2004 Ker 278
Easements Act, 1882 — Section 52Kerala Land Reforms Act, 1963 — Section 106
High Courts31 Mar 2004
Lizy Kurian Vs State of Kerala
High Court Of Kerala · (2004) 1 KLJ 877 : (2004) 3 KLT 442 : (2005) 1 RCR(Criminal) 12
Kerala Abkari Act, 1077 — Section 55(a)
High Courts31 Mar 2004
Kadeeja Vs Chandrika
High Court Of Kerala · (2005) 1 CivCC 635 : (2005) 1 KLT 434 : (2005) 2 RCR(Civil) 162
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85Limitation Act, 1963 — Section 4, 5, 9
High Courts30 Mar 2004Dismissed
Manager, K.A.M.U.P. School Vs Deepa
High Court Of Kerala · (2004) 2 ILR (Ker) 563 : (2004) 2 KLT 441
Kerala Education Rules, 1959 — Rule 51A
High Courts30 Mar 2004Dismissed
Moosa Vs Lakshmanan
High Court Of Kerala · (2004) 2 KLT 438
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts29 Mar 2004Dismissed
R. Nagarajan Vs Narcotic Control Bureau and Another
High Court Of Kerala · (2004) 1 KLJ 782
Evidence Act, 1872 — Section 25, 53Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(xvi)(e), 21, 27A, 28, 29
High Courts27 Mar 2004Dismissed
Raghunathan Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 1 : (2004) 3 KLT 403
Kerala Civil Services (Vigilance Tribunal) Rules, 1960 — Rule 3Kerala Public Services (Raising of Upper Age Limit for Appointment) Rules, 1978 — Rule 2, 2(1), 2(2), 2(3)
High Courts26 Mar 2004Dismissed
George Mathew Vs Poulose Varkey
High Court Of Kerala · (2004) 3 ILR (Ker) 473 : (2004) 2 KLT 162 : (2004) 3 RCR(Criminal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 468