High Courts05 Mar 2004Allowed
K.L. Laxmikantha Vs K.L. Vijayalaxmi
High Court Of Kerala · AIR 2004 Ker 293
Succession Act, 1925 — Section 63
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 29 of 33
High Courts05 Mar 2004Allowed
Jose Vs Koothattukulam Panchayat
High Court Of Kerala · (2004) 3 BC 470 : (2004) 2 KLT 548
Kerala Municipalities Act, 1960 — Section 392(3)Kerala Panchayat Act, 1960 — Section 123(2)
High Courts05 Mar 2004Allowed
Guruvayoor Prathikarana Vedi Vs Secretary to Government
High Court Of Kerala · (2005) 1 KLT 19
Guruvayoor Devaswom Act, 1978 — Section 24Guruvayur Devaswom Employees Regulations, 1983 — Regulation 24
High Courts05 Mar 2004Dismissed
Wonder House Production Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2008) 11 VST 860
Income Tax Act, 1961 — Section 132Kerala General Sales Tax Act, 1963 — Section 28, 28(1), 28(2), 28(3), 28(4)Kerala General Sales Tax Rules, 1963 — Rule 34(12)
High Courts03 Mar 2004
State of Kerala Vs Kuruvilla
High Court Of Kerala · AIR 2004 Ker 233 : (2004) 2 CivCC 95 : (2004) 2 ILR (Ker) 432 : (2004) 1 KLT 996 : (2005) 1 RCR(Civil) 353
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 41 Rule 1(3), Order 41 Rule 5(3)
High Courts27 Feb 2004Dismissed
Thomas and Another Vs Subordinate Judge''s Court and Others
High Court Of Kerala · AIR 2004 Ker 338 : (2004) 2 KLJ 153 : (2004) 4 RCR(Civil) 36
Stamp Act, 1899 — Section 2
High Courts27 Feb 2004
T.P. Sundaram Vs C.K. Rajeev and Others
High Court Of Kerala · (2004) 1 KLJ 576 : (2004) 2 KLT 613
Limitation Act, 1908 — Article 52
High Courts26 Feb 2004Dismissed
Sali George Vs State of Kerala and Others
High Court Of Kerala · (2004) 2 KLJ 469 : (2004) 2 KLT 1051
Kerala Education Rules, 1959 — Rule 12(4), 15
High Courts26 Feb 2004
P and P Rubber Co. Vs Intelligence Officer, Squad No. I and Another
High Court Of Kerala · (2008) 11 VST 158
Kerala General Sales Tax Act, 1963 — Section 45A
High Courts26 Feb 2004
Varnana Jewellery Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 259
Kerala General Sales Tax Act, 1963 — Section 17
High Courts26 Feb 2004Dismissed
Ariamma Sachariah Vs Rose Elizabeth Kurian
High Court Of Kerala · (2004) 3 CivCC 292 : (2004) 2 ILR (Ker) 278 : (2004) 2 KLT 988 : (2004) 3 RCR(Civil) 825
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227
High Courts26 Feb 2004Dismissed
Ashraf Vs Fathima
High Court Of Kerala · (2004) 3 ACC 953 : (2005) ACJ 275 : (2004) 2 ILR (Ker) 597 : (2004) 2 KLT 598
Motor Vehicles Act, 1988 — Section 149(1), 149(2), 50
High Courts26 Feb 2004
A.C. Ashraf Vs M.P. Fathima and Others
High Court Of Kerala · (2004) 3 ACC 74 : (2004) 1 KLJ 628 : (2004) 3 RCR(Civil) 505
Motor Vehicles Act, 1988 — Section 50
High Courts25 Feb 2004
Sukesini Amma Vs Nagarajalu
High Court Of Kerala · (2004) 2 KLT 427
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts25 Feb 2004
Paduppu Ksheerolpadaka S.S. Ltd. Vs Varghese
High Court Of Kerala · (2004) 102 FLR 204 : (2004) 2 KLT 244 : (2004) 3 LLJ 388
Minimum Wages Act, 1948 — Section 2, 20(2)
High Courts24 Feb 2004Dismissed
Lissie Asupathri Thozhilali Union and Others Vs Dy. Registrar of Trade Unions
High Court Of Kerala · (2005) 1 SLJ 479
Civil Procedure Code, 1908 (CPC) — Section 115Trade Unions Act, 1926 — Section 11(1), 2, 4, 5, 6
High Courts23 Feb 2004Allowed
Damodaran, K.K. Vs State of Kerala and Others
High Court Of Kerala · (2004) 02 KL CK 0049
Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15, 15(1), 5
High Courts23 Feb 2004Allowed
K. Venugopalan Vs Moosa K.B.
High Court Of Kerala · (2004) 2 BC 566 : (2004) 2 CivCC 139 : (2005) 128 CompCas 1003 : (2004) CriLJ 2220 : (2004) 3 ILR (Ker) 557 : (2004) 1 KLJ 590 : (2004) 1 KLT 1079 : (2004) 2 RCR(Criminal) 525 : (2004) 53 SCL 199
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Feb 2004Dismissed
Mouvanal Surendran and Another Vs Edacherian Ramachandran and Another
High Court Of Kerala · (2004) CriLJ 2999 : (2004) 2 ILR (Ker) 542 : (2004) 1 KLJ 609 : (2004) 2 KLT 263 : (2004) 3 RCR(Criminal) 410
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
High Courts20 Feb 2004
Kerala Students Union Vs Sojan Francis
High Court Of Kerala · (2004) 3 ILR (Ker) 105 : (2004) 2 KLT 378
Industrial Disputes Act, 1947 — Section 2Representation of the People Act, 1951 — Section 29A, 29A(5)Constitution of India, 1950 — Article 19(1)