High Courts11 Feb 2004Dismissed
Georgy K. Joseph Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 561 : (2004) 1 KLT 950
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 31 of 33
High Courts11 Feb 2004
Parameswaran Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 215 : (2004) 2 KLT 1140 : (2004) 4 RCR(Criminal) 649
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 16(1), 20, 64
High Courts11 Feb 2004Dismissed
Rashinlal Vs R.T.A.
High Court Of Kerala · (2004) 2 ACC 704 : AIR 2004 Ker 236 : (2004) 2 ILR (Ker) 262 : (2004) 1 KLT 1091 : (2004) 3 RCR(Civil) 436
Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 72(2)
High Courts10 Feb 2004Allowed
Employees State Insurance Corporation Vs Julier Sherly D''Coutho and Another
High Court Of Kerala · (2004) 02 KL CK 0052
Employees State Insurance (Central) Rules, 1950 — Rule 54, 58, 58(1), 58(2)Employees State Insurance Act, 1948 — Section 58(1)
High Courts10 Feb 2004
Thankachan Vs Union of India (UOI)
High Court Of Kerala · (2004) 3 ILR (Ker) 147 : (2004) 1 KLT 967
Entitlement for Casualty, Pension any Award for Armed Forces Personals Rules, 1982 — Rule 17, 27
High Courts10 Feb 2004
John Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 88
Kerala Municipalities Act, 1994 — Section 410
High Courts10 Feb 2004
Edger Ferus Vs Abraham Ittycheria
High Court Of Kerala · (2004) 1 KLT 767
Constitution of India, 1950 — Article 13(1), 19(1), 21Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 5(1)Transfer of Property Act, 1882 — Section 116
High Courts10 Feb 2004Allowed
E.S.I. Corporation Vs Julier Sherly
High Court Of Kerala · (2004) 2 ACC 343 : (2004) ACJ 1747 : (2004) 101 FLR 959 : (2004) 1 KLT 903 : (2004) 2 LLJ 665
Employees State Insurance (Central) Rules, 1950 — Rule 54, 58, 58(1), 58(2)
High Courts10 Feb 2004
C.K. Sunny Vs Additional Sales Tax Officer-I, Sales Tax Office
High Court Of Kerala · (2004) 2 ILR (Ker) 213 : (2005) 139 STC 186
Kerala General Sales Tax Act, 1963 — Section 17(3), 3(1A)Kerala General Sales Tax Rules, 1963 — Rule 21(9)
High Courts06 Feb 2004Dismissed
Sachidanandan Vs Khader
High Court Of Kerala · (2004) 02 KL CK 0051
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(6)Kerala Land Reforms Act, 1963 — Section 3, 74Transfer of Property Act, 1882 — Section 106
High Courts06 Feb 2004Allowed
P.N. Salim Vs P.J. Thomas and Another
High Court Of Kerala · (2005) 1 ALD(Cri) 23 : (2006) 2 BC 337 : (2004) 2 CivCC 620 : (2005) 127 CompCas 894 : (2004) CriLJ 3096 : (2004) 3 ILR (Ker) 384 : (2004) 2 RCR(Criminal) 341
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 18
High Courts06 Feb 2004Allowed
Salim Vs Thomas
High Court Of Kerala · (2005) 1 BC 41 : (2004) 1 KLT 816 : (2004) 52 SCL 293
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Feb 2004Dismissed
North Malabar Gramin Bank Officers'' Association and Another Vs Reserve Bank of India and Others
High Court Of Kerala · (2005) 1 LLJ 229
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12Industrial Disputes Act, 1947 — Section 9A
High Courts05 Feb 2004Dismissed
Parukutty Amma Vs Thankam Amma
High Court Of Kerala · (2004) 2 CivCC 33 : (2004) 1 KLT 991 : (2005) 1 RCR(Civil) 357 : (2004) 4 RCR(Criminal) 37
Evidence Act, 1872 — Section 45, 47Succession Act, 1925 — Section 63
High Courts04 Feb 2004Dismissed
George Issac Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 218 : (2004) 1 KLT 752
Foreign Liquor Rules — Rule 28AKerala Abkari Act, 1077 — Section 55
High Courts04 Feb 2004
Amina Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 657
Constitution of India, 1950 — Article 226
High Courts04 Feb 2004
Paraman Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 3379 : (2004) 2 DMC 535
Penal Code, 1860 (IPC) — Section 300, 302, 304, 498A
High Courts03 Feb 2004Dismissed
TVS Srichakra Ltd. Vs State of Kerala and Another
High Court Of Kerala · (2004) 2 ILR (Ker) 592 : (2008) 11 VST 748
Constitution of India, 1950 — Article 14, 245, 246, 269Rubber Act, 1947 — Section 12, 12(1)Rubber Rules, 1955 — Rule 33, 33A, 33B, 33D(1)
High Courts30 Jan 2004Allowed
Dr. Prasanth U.T. Vs The Director of Health Services and Others
High Court Of Kerala · (2004) 1 KLJ 711
Constitution of India, 1950 — Article 226
High Courts30 Jan 2004Allowed
Radhika Devi Vs Vasantha
High Court Of Kerala · (2004) 3 ACC 323 : (2005) ACJ 259 : (2004) 2 ILR (Ker) 441 : (2004) 2 KLT 954
Motor Vehicles Act, 1988 — Section 149(2)