High Courts18 Aug 2004
Sudheer Vs K.S.R.T.C.
High Court Of Kerala · (2004) 3 ILR (Ker) 611 : (2004) 3 KLT 217
Constitution of India, 1950 — Article 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 18
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,710 of 2,716
High Courts18 Aug 2004
Sobhana K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2004) 2 KLJ 546 : (2004) 3 KLT 131
High Courts18 Aug 2004Allowed
Anitha Vs Kanjirappilly Block Panchayat
High Court Of Kerala · (2004) 3 KLT 211
Kerala Panchayat Raj Act, 1994 — Section 157, 157(2), 157(4)Panchayat Raj (Manner of Service of Notices) Rules, 1996 — Rule 3(1)
High Courts18 Aug 2004Dismissed
Kooshy Titus Vs M/s. Crystal Biscuits India P. Ltd. and Others
High Court Of Kerala · (2005) 1 ALD(Cri) 15 : (2005) 1 CivCC 46 : (2004) 2 KLJ 789 : (2004) 3 KLT 882 : (2005) 1 RCR(Criminal) 228
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts18 Aug 2004Allowed
Sarada Vs Pradeep Kumar
High Court Of Kerala · (2004) 3 KLT 1019
Kerala Education Rules, 1959 — Rule 51B
High Courts18 Aug 2004Allowed
Balachandran Pillai and Others Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 1480 : (2000) 2 ILR (Ker) 753 : (2005) 2 RCR(Criminal) 275
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 207Penal Code, 1860 (IPC) — Section 148, 304, 326, 427, 448
High Courts18 Aug 2004
Radha Vs Dy. Director Education
High Court Of Kerala · (2004) 3 ILR (Ker) 623 : (2004) 3 KLT 206
Kerala Education Rules, 1959 — Rule 1, 1(3), 28A, 37, 43A
High Courts17 Aug 2004Allowed
Thomas Vs The Regional Transport Authority
High Court Of Kerala · (2004) 3 KLT 595
High Courts16 Aug 2004
Noble T. Francis Vs Seleena Jos
High Court Of Kerala · (2005) 1 ALD(Cri) 36 : (2005) 3 BC 477 : (2005) CriLJ 993 : (2005) 1 ILR (Ker) 662
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts16 Aug 2004Allowed
Mundakkayam Sadasivan and Another Vs Greater Cochin Development Authority and Others
High Court Of Kerala · AIR 2005 Ker 14 : (2005) 2 CTLJ 103 : (2004) 2 KLJ 595 : (2005) 1 RCR(Civil) 195
Constitution of India, 1950 — Article 14, 226
High Courts16 Aug 2004Allowed
United India Insurance Co. Ltd. Vs John
High Court Of Kerala · (2005) 3 ACC 43 : (2005) ACJ 782 : AIR 2005 Ker 22 : (2004) 3 ILR (Ker) 566 : (2004) 3 KLT 334
High Courts16 Aug 2004Dismissed
State of Kerala Vs K.M. Joseph and Another
High Court Of Kerala · (2004) 2 KLJ 939 : (2004) 3 KLT 907 : (2005) 1 RCR(Criminal) 421
Criminal Procedure Code, 1973 (CrPC) — Section 24, 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 28, 29, 41, 41(2)
High Courts13 Aug 2004
Pulukunnathu Raghava Poduval Vs The Special Tahsildar
High Court Of Kerala · (2004) 3 ILR (Ker) 631 : (2004) 2 KLJ 553 : (2004) 3 KLT 261
Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(3), 4
High Courts13 Aug 2004
P.S. Karunakaran Vs High Court of Kerala and Others
High Court Of Kerala · (2004) 3 ILR (Ker) 326 : (2004) 2 KLJ 443 : (2004) 3 KLT 110
Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 2004
Ratheesh Babu Vs U.G.C.
High Court Of Kerala · (2004) 3 ILR (Ker) 412 : (2004) 3 KLT 158
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts12 Aug 2004
Dr. V. Mohandas Vs Commissioner of Income Tax
High Court Of Kerala · (2004) 191 CTR 445 : (2004) 3 ILR (Ker) 349 : (2004) 271 ITR 558
Gift Tax Act, 1958 — Section 5(1)
High Courts12 Aug 2004
Mohandas Vs Commissioner of Income Tax
High Court Of Kerala · (2004) 3 KLT 343
Gift Tax Act, 1958 — Section 5(1)
High Courts12 Aug 2004Dismissed
Thalavoor Grama Panchayat Vs Salim
High Court Of Kerala · (2004) 3 KLT 835
Kerala Panchayat Raj Act, 1994 — Section 210, 254, 254(2), 284(2)
High Courts12 Aug 2004
Aiswarya Cashew Co. Vs Krimpexx Overseas (P) Ltd.
High Court Of Kerala · (2005) 1 CivCC 500 : (2004) 3 KLT 1111
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13
High Courts12 Aug 2004Dismissed
Kambiveli Unni Vs State of Kerala
High Court Of Kerala · (2004) 1 KLJ 476
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34