High Courts20 Jan 2004Allowed
National Insurance Co. Ltd. Vs Abdul Latheef
High Court Of Kerala · (2004) 2 ACC 282 : (2004) ACJ 1561 : (2004) 2 ILR (Ker) 619 : (2004) 1 KLT 747
Motor Vehicles Act, 1988 — Section 166, 168
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 33 of 33
High Courts16 Jan 2004
Arunkumar Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 287 : (2004) 2 KLT 1039 : (2004) 4 RCR(Criminal) 12
Criminal Procedure Code, 1973 (CrPC) — Section 239, 245, 482
High Courts15 Jan 2004Allowed
State of Kerala and Others Vs Abdul Sathar P. and Another
High Court Of Kerala · AIR 2004 Ker 193
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 5BKerala Education Rules, 1959 — Rule 8(2)
High Courts15 Jan 2004Dismissed
Adv. Shajilal Vs V. Leena and Others
High Court Of Kerala · (2004) 2 KLJ 290 : (2004) 1 KLT 653
Kerala Panchayat Raj Act, 1994 — Section 78, 79
High Courts15 Jan 2004
Jacob Vs Mohammed
High Court Of Kerala · (2004) ACJ 1200 : (2004) 2 ILR (Ker) 437 : (2004) 1 KLT 893
Motor Vehicles Act, 1988 — Section 163(A), 166
High Courts15 Jan 2004
Kanthimathy Plantations (P) Ltd. and Others Vs S. Veera Subramonia Sarma and Others
High Court Of Kerala · (2006) 129 CompCas 406 : (2004) 2 CompLJ 183 : (2004) 54 SCL 360
Companies Act, 1956 — Section 108, 397, 398
High Courts15 Jan 2004Allowed
State of Kerala Vs Soma Thomas
High Court Of Kerala · (2004) 2 ALT(Cri) 26 : (2004) 3 BC 421 : (2004) CriLJ 2222 : (2004) 2 ILR (Ker) 498 : (2004) 2 KLT 112 : (2004) 3 RCR(Criminal) 411
Criminal Procedure Code, 1973 (CrPC) — Section 432Negotiable Instruments Act, 1881 (NI) — Section 132, 138
High Courts15 Jan 2004
Jacob and Others Vs K.T. Mohammed and Others
High Court Of Kerala · (2004) 2 ACC 243
Motor Vehicles Act, 1988 — Section 163A, 166, 170
High Courts14 Jan 2004
Rajappan Vs Sree Chitra Tirunal Institute for Medical Science and Technology
High Court Of Kerala · (2004) 2 ILR (Ker) 150 : (2004) 2 KLT 157 : (2004) 3 RCR(Civil) 304 : (2004) 3 RCR(Criminal) 253
Indian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002 — Regulation 1.3.1, 1.3.2
High Courts14 Jan 2004Allowed
National Insurance Co. Ltd. Vs Veena
High Court Of Kerala · (2004) 2 ACC 362 : (2004) ACJ 1492 : (2004) 2 ILR (Ker) 283 : (2004) 1 KLT 869
Motor Vehicles Act, 1988 — Section 166
High Courts13 Jan 2004Allowed
Union of India (UOI) and Others Vs The Central Administrative Tribunal and Another
High Court Of Kerala · (2004) 01 KL CK 0007
High Courts12 Jan 2004Dismissed
State Bank of Travancore Vs District Collector and Others
High Court Of Kerala · (2005) 142 STC 266
Constitution of India, 1950 — Article 372(1)Finance Act, 1999 — Section 26BKerala General Sales Tax Act, 1963 — Section 23, 23(1), 26B
High Courts09 Jan 2004Dismissed
Mar Appraem Kuri Co. Ltd. Vs Dix
High Court Of Kerala · (2004) 2 ILR (Ker) 109 : (2004) 1 KLT 678
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 109
High Courts09 Jan 2004Dismissed
Leela Vs Registrar, High Court of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 479 : (2004) 1 KLT 451
Kerala High Court Service Rules, 1970 — Rule 10, 15, 16
High Courts07 Jan 2004Allowed
Shajil Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 553
Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts07 Jan 2004
Pepsico India Holdings Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2006) 144 STC 409
Kerala General Sales Tax Act, 1963 — Section 10Kerala General Sales Tax Rules, 1963 — Rule 21(9)Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts06 Jan 2004
Malayil Mammu Vs Gopalan
High Court Of Kerala · (2004) 01 KL CK 0004
Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 105, 107
High Courts05 Jan 2004Dismissed
Leela Vs State of Kerala
High Court Of Kerala · (2004) 102 FLR 207 : (2004) 1 ILR (Ker) 508 : (2004) 2 KLT 220 : (2004) 3 LLJ 106
Constitution of India, 1950 — Article 14, 15, 15(3), 16Factories Act, 1948 — Section 66, 66(1)
High Courts05 Jan 2004
John Roji Vs Marriage Officer
High Court Of Kerala · (2005) 1 DMC 320 : (2004) 1 KLT 687
Special Marriage Act, 1954 — Section 16