High Courts20 Feb 2004
Ameer Ali Vs S. Koder
High Court Of Kerala · (2004) 2 KLT 104
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 30 of 33
High Courts20 Feb 2004Allowed
Supra Hi-Tech Electro Equip. (P) Ltd. Vs Dy. Commr. of C. Ex.
High Court Of Kerala · (2005) 184 ELT 17
High Courts19 Feb 2004
George Issac Vs Union of India (UOI)
High Court Of Kerala · (2004) CriLJ 3508 : (2004) 2 KLT 644
Prevention of Food Adulteration Act, 1954 — Section 2, 23
High Courts19 Feb 2004Allowed
Sreekumar S. Menon Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 379 : (2004) 2 KLT 53 : (2004) 3 RCR(Criminal) 112
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Prevention of Corruption Act, 1988 — Section 5
High Courts17 Feb 2004Dismissed
Francis Vs Sarada
High Court Of Kerala · AIR 2004 Ker 187 : (2004) 1 KLT 952
Transfer of Property Act, 1882 — Section 105
High Courts17 Feb 2004Allowed
Food Inspector Vs Subramanian
High Court Of Kerala · (2004) 2 ILR (Ker) 475 : (2004) 1 KLT 1044 : (2004) 2 RCR(Criminal) 522
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts17 Feb 2004Allowed
Food Inspector Vs V. Subramanian and Another
High Court Of Kerala · (2004) 1 KLJ 567
Criminal Procedure Code, 1973 (CrPC) — Section 313, 446Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)f(i), 19
High Courts16 Feb 2004Allowed
Labour Enforcement Officer (Central) Vs C.V. Avarachan and Others
High Court Of Kerala · (2004) CriLJ 2582 : (2004) 2 ILR (Ker) 238 : (2004) 3 RCR(Criminal) 415
Criminal Procedure Code, 1973 (CrPC) — Section 468, 477Kerala Criminal Rules of Practice, 1982 — Rule 68
High Courts16 Feb 2004
Shanmugam Vs Kerala Water Authority
High Court Of Kerala · (2004) 2 KLT 529
Kerala State and Subordinate Services Rules, 1958 — Rule 18
High Courts16 Feb 2004
Padmakumar Vs P.T. Unnikrishnan and Others
High Court Of Kerala · (2004) 1 KLJ 598 : (2004) 1 KLT 1097
Kerala Panchayat Raj Act, 1994 — Section 100, 101, 102, 107, 113
High Courts16 Feb 2004
Beebi Vs Administrator
High Court Of Kerala · (2004) 1 KLT 1019
Laccadive, Minicoy and Amindivi Islands Land Revenue and Tenancy Regulations, 1965 — Regulation 15(1)Laccadive, Minicoy and Amindivi Islands Land Revenue and Tenancy Rules, 1968 — Rule 17
High Courts13 Feb 2004Dismissed
Manager, Sree Narayana Colleges Vs Dr. N. Raveendran
High Court Of Kerala · (2004) 02 KL CK 0053
Constitution of India, 1950 — Article 226, 227, 309, 311Kerala University Act, 1957 — Section 59, 59(1), 59(3), 59(5), 59(6)
High Courts13 Feb 2004Allowed
Bhagavathy Prasad Agarwal Vs Thriveni Glass House and Others
High Court Of Kerala · (2005) 1 ALD(Cri) 16 : (2005) 2 BC 315
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 446Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Feb 2004Dismissed
George Vs State of Kerala
High Court Of Kerala · (2005) 3 ACC 371 : (2004) 2 ILR (Ker) 532 : (2004) 2 KLT 369 : (2004) 3 RCR(Criminal) 581
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts13 Feb 2004
Lekha Rose Vs Palakkad Municipality
High Court Of Kerala · (2004) 2 KLT 199
Kerala Municipalities Act, 1994 — Section 406, 509, 509(12)
High Courts13 Feb 2004
Rajendran Vs State Co-operative Election Commission
High Court Of Kerala · AIR 2004 Ker 329 : (2004) 2 ILR (Ker) 413 : (2004) 1 KLT 1026
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004
S.N. Colleges Vs Raveendran
High Court Of Kerala · (2004) 1 KLT 971
Kerala University Act, 1974 — Section 59(1), 59(5), 59(6), 59(7)
High Courts13 Feb 2004Dismissed
Sheik Abdul Salam and Others Vs Saibunnisa and Others
High Court Of Kerala · (2004) 02 KL CK 0005
Kerala Land Reforms Act, 1963 — Section 2, 79, 80B
High Courts12 Feb 2004Allowed
Shanmukhan Vs Joint Registrar
High Court Of Kerala · (2004) 2 ILR (Ker) 638 : (2004) 2 KLT 1015
High Courts11 Feb 2004Allowed
Daisy Puthran Vs Recovery Officer, DRT and Others
High Court Of Kerala · (2004) 4 BC 566
Income Tax Rules, 1962 — Rule 73, 83Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 28(4A)