High Courts25 Oct 2004
Anikad Grama Panchayath Vs M.D. Baiju
High Court Of Kerala · (2005) 2 ILR (Ker) 36 : (2005) 1 KLJ 488 : (2005) 2 KLT 153
Kerala Panchayat Raj Act, 1994 — Section 191, 191(2), 271, 271G
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 9 of 33
High Courts24 Oct 2004Allowed
Shamsudeen Vs Tahsildar
High Court Of Kerala · (2005) 1 KLT 290
Kerala Building Tax Act, 1975 — Section 5(2)
High Courts21 Oct 2004Allowed
Selvaraj Francis Vs Returning Officer and others
High Court Of Kerala · AIR 2005 Ker 38 : (2004) 2 KLJ 852 : (2004) 3 KLT 889
High Courts21 Oct 2004
Francis Vs John Britto
High Court Of Kerala · (2005) 1 CivCC 411 : (2004) 3 KLT 1113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Limitation (Amendment) Act, 1960 — Article 127, 127, 5
High Courts19 Oct 2004
Vijayalakshmi Vs Rajasekharan Nair
High Court Of Kerala · (2005) 2 ACC 45 : (1995) ACJ 405 : (2005) 1 KLT 195
Motor Vehicles Act, 1939 — Section 95(2)
High Courts19 Oct 2004Allowed
M. Shamsudheen Vs State of Kerala and another
High Court Of Kerala · (2004) 1 KLJ 65 : (2005) 1 RCR(Criminal) 889
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Oct 2004Allowed
Shamsudheen Vs Sounder Rajan
High Court Of Kerala · (2005) 1 ALD(Cri) 35 : (2005) 2 BC 509 : (2005) CriLJ 1278 : (2005) 1 ILR (Ker) 114 : (2005) 1 KLT 247
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Oct 2004Allowed
Lalithambika Vs Varghese
High Court Of Kerala · (2005) 3 BC 289 : (2004) 3 KLT 892 : (2005) 1 RCR(Civil) 604
Specific Relief Act, 1963 — Section 20
High Courts15 Oct 2004
M.N. Moni, Executor for E.K. Vijayan and Others Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (2007) 291 ITR 385
High Courts15 Oct 2004Dismissed
Mani Vs Kerala Agricultural University
High Court Of Kerala · (2005) 1 ILR (Ker) 102 : (2005) 1 KLT 588
Kerala Agricultural University Act, 1971 — Section 11(2)
High Courts14 Oct 2004
Commissioner of Income Tax Vs Victory Aqua Farm Ltd.
High Court Of Kerala · (2004) 3 ILR (Ker) 511 : (2005) 142 TAXMAN 392
Income Tax Act, 1961 — Section 32, 43
High Courts14 Oct 2004
Commissioner of Income Tax Vs Travancore Chemicals and Mfg. Co. Ltd.
High Court Of Kerala · (2005) 142 TAXMAN 316
High Courts13 Oct 2004
Sebastian Vs Mohamed Thamim
High Court Of Kerala · (2005) 1 KLT 599
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)
High Courts12 Oct 2004Dismissed
Abdul Azeez K. Vs Regional Director, Employees'' State Insurance Corporation
High Court Of Kerala · (2005) 105 FLR 1135 : (2005) 2 ILR (Ker) 310 : (2005) 3 LLJ 241
Employees Provident Fund Act, 1998 — Section 19AEmployees State Insurance Act, 1948 — Section 1(6), 82
High Courts12 Oct 2004
Santhappu Ali Vs Bhaskaran
High Court Of Kerala · (2005) 1 ILR (Ker) 301 : (2005) 1 KLT 819
Limitation Act, 1963 — Article 137, 61Transfer of Property Act, 1882 — Section 60
High Courts12 Oct 2004
E.K. Andrew Vs State Bank of India
High Court Of Kerala · (2005) 106 FLR 954
Banking Regulation Act, 1949 — Section 45, 45(5)Constitution of India, 1950 — Article 226
High Courts12 Oct 2004Dismissed
Ayurveda Medical Association of India Vs State of Kerala
High Court Of Kerala · AIR 2005 Ker 95 : (2004) 3 KLT 1002
High Courts12 Oct 2004Dismissed
Abdul Basheer Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 570 : (2005) 1 LLJ 499
Minimum Wages Act, 1948 — Section 5
High Courts11 Oct 2004Dismissed
Lilly Vs Ragesh
High Court Of Kerala · (2004) 3 KLT 712
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 115(2)