COURT ARCHIVE

High Court Of Kerala judgments, 2004

659 judgments · page 28 of 33

High Courts12 Mar 2004

Cochin Refineries Officers Association and Others Vs Union of India (UOI) and Others

High Court Of Kerala · (2004) 192 CTR 1

Constitution of India, 1950 — Article 14, 309Income Tax (First Amendment) Rules, 2004 — Rule 3(7)Income Tax Act, 1961 — Section 17, 17(2), 295(2)

High Courts12 Mar 2004Allowed

Rajan Vs The Excise Inspector and Another

High Court Of Kerala · (2004) CriLJ 2991 : (2004) 1 KLJ 666 : (2004) 2 KLT 430

Kerala Abkari Act, 1077 — Section 55(a), 64A

High Courts12 Mar 2004

Federal Bank Officers Association Vs Union of India

High Court Of Kerala · (2004) 140 TAXMAN 173

Constitution of India, 1950 — Article 14, 19, 245, 246, 309Income Tax Act, 1961 — Section 15, 17, 2, 295, 296

High Courts11 Mar 2004Dismissed

Kerala State Financial Enterprises Ltd. Vs Official Liquidator, High Court of Kerala

High Court Of Kerala · (2006) 133 CompCas 912 : (2007) 74 SCL 221

Companies Act, 1956 — Section 125, 446, 637

High Courts11 Mar 2004Allowed

Anantharajan Vs State of Kerala

High Court Of Kerala · (2004) 2 KLT 119

Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 125, 125(3)

High Courts11 Mar 2004

Anil Kumar Vs The Director of Agriculture and Others

High Court Of Kerala · (2004) 03 KL CK 0005

High Courts10 Mar 2004Allowed

The Principal Secretary to Government and Others Vs K.P. Jayaprakash

High Court Of Kerala · (2004) 2 KLJ 6

Kerala Collegiate Education Service Rules, 1994 — Rule 5Kerala High Court Act, 1958 — Section 5Kerala Public Services Act, 1968 — Section 2

High Courts10 Mar 2004

Varghese Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 1297 : (2005) 1 ILR (Ker) 404 : (2005) 1 KLT 635

Prevention of Food Adulteration Act, 1954 — Section 19(2)

High Courts10 Mar 2004Allowed

State of Kerala Vs Jayasree

High Court Of Kerala · (2004) 2 ILR (Ker) 249 : (2004) 2 KLT 98

Kerala Education Rules, 1959 — Rule 12, 12(2), 12C(2)

High Courts10 Mar 2004

Rasi and Others Vs State of Kerala

High Court Of Kerala · (2004) 2 ILR (Ker) 610 : (2004) 2 KLJ 1013 : (2004) 3 KLT 282 : (2004) 4 RCR(Criminal) 561

Arms Act, 1959 — Section 27(2)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

High Courts09 Mar 2004

Cochin Devaswom Board Vs Ramachandra Kurup and Others

High Court Of Kerala · (2004) 03 KL CK 0053

Constitution of India, 1950 — Article 25, 25(1), 300AGovernment of Cochin Act, 1113 — Section 50G, 74

High Courts09 Mar 2004Dismissed

Krishnan Nair Vs Mohammed

High Court Of Kerala · (2004) 2 KLT 546

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)

High Courts09 Mar 2004Allowed

Eanu Haji Vs Mustafa

High Court Of Kerala · (2004) 2 KLT 668

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)

High Courts09 Mar 2004Allowed

Naseera Beevi Vs State Election Commission

High Court Of Kerala · (2004) 1 KLT 1108

High Courts09 Mar 2004Allowed

Kallingal Elayedath Eanu Haji Vs Ozhakkal Mustafa

High Court Of Kerala · (2004) 1 KLJ 873

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)

High Courts08 Mar 2004Allowed

Karthiayani Vs Anandan

High Court Of Kerala · (2004) 2 KLT 575

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(6)

High Courts08 Mar 2004Dismissed

Kirloskar Brothers Ltd. Vs State of Kerala

High Court Of Kerala · (2004) 2 ILR (Ker) 300 : (2004) 2 KLT 983

Kerala General Sales Tax Act, 1963 — Section 5(2A)(G)

High Courts08 Mar 2004

Gopi Vs Joseph

High Court Of Kerala · AIR 2004 Ker 231 : (2004) 3 ILR (Ker) 124 : (2004) 2 KLT 241

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)

High Courts08 Mar 2004Dismissed

The Commanding Officer Vs The Appellate Authority Under The Payment of Gratuity Act

High Court Of Kerala · (2004) 2 ILR (Ker) 469 : (2004) 3 KLT 43 : (2005) 1 LLJ 256 : (2005) 2 SLJ 53

Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 7(1)

High Courts08 Mar 2004

Commissioner of Income Tax Vs A.M. Habeeb

High Court Of Kerala · (2004) 188 CTR 100 : (2004) 2 ILR (Ker) 450 : (2004) 268 ITR 344 : (2004) 2 KLT 202

Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 249(1), 253(6), 260A, 260A(2), 260A(7)Kerala Court Fees and Suits Valuation Act, 1959 — Section 52A