High Courts21 Jul 2004
Abdul Rasheed Vs Tahsildar
High Court Of Kerala · (2005) 2 KLT 819
Kerala Building Tax Act, 1975 — Section 5, 5(1), 5(2), 5(3), 5(4)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,713 of 2,716
High Courts20 Jul 2004
Mulloor Chit Fund Vs Pathumma Beevi and Others
High Court Of Kerala · (2004) 3 ILR (Ker) 373 : (2004) 2 KLJ 288 : (2004) 2 KLT 1078 : (2004) 4 RCR(Civil) 165
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts20 Jul 2004Dismissed
Krishnan Nair Vs Vasudeva Panicker
High Court Of Kerala · (2004) 3 KLT 124
Succession Act, 1925 — Section 110, 111, 112, 88
High Courts19 Jul 2004
Retnakaran Vs Rosy
High Court Of Kerala · (2004) 3 KLT 154
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8)
High Courts19 Jul 2004
Mohammed Ismail Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 301 : (2004) 3 KLT 322
Criminal Procedure Code, 1973 (CrPC) — Section 360, 4(2), 451Wild Life (Protection) Act, 1972 — Section 50(2), 51(5), 52(1), 61A
High Courts16 Jul 2004Dismissed
Mathai Antony Vs Abraham
High Court Of Kerala · (2004) 3 KLT 169
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts15 Jul 2004
T.M. Kuruvilla Vs Asst. Commissioner (Assessment) IV, Commercial Taxes
High Court Of Kerala · (2007) 6 VST 424
Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 3, 4, 7(1), 8, 8(1)Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4, 4(5), 5, 5(3), 5(5)Motor Vehicles Act, 1988 — Section 2(28), 2(44), 40
High Courts15 Jul 2004
Raghavan Vs Valsaraj
High Court Of Kerala · (2004) 3 KLT 134
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 20
High Courts15 Jul 2004
N. Ramachandran Potti Vs Kumari Thankam K.K. and Others
High Court Of Kerala · AIR 2004 Ker 323 : (2004) 3 CivCC 534 : (2004) 2 KLJ 429 : (2004) 3 KLT 183 : (2005) 1 RCR(Civil) 159
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 11, 96, 96(1)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5, 5
High Courts15 Jul 2004
Kuruvilla Vs Asst. Commissioner
High Court Of Kerala · (2004) 3 KLT 915
Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 8(1), 8(3), 8(4), 8(5)Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 5(3)
High Courts13 Jul 2004
Commissioner of Income Tax Vs Ouseph Chacko
High Court Of Kerala · (2004) 191 CTR 21 : (2004) 271 ITR 29 : (2005) 142 TAXMAN 66
Income Tax Act, 1961 — Section 254(1), 54F
High Courts13 Jul 2004
P.J. Francis Vs A. Pradeep and Another
High Court Of Kerala · (2005) 1 ALD(Cri) 17 : (2004) 4 BC 320 : (2004) 3 CivCC 351 : (2004) CriLJ 3827 : (2004) 2 KLJ 329 : (2004) 2 KLT 1080 : (2004) 4 RCR(Criminal) 69
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 254(2), 357(3), 446Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Jul 2004Allowed
Sudhakara Kurup Vs Returning Officer
High Court Of Kerala · (2004) 3 KLT 62
High Courts12 Jul 2004
Purushothaman and Another Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 4588 : (2004) 3 ILR (Ker) 424
Penal Code, 1860 (IPC) — Section 100, 300, 323
High Courts12 Jul 2004Allowed
Commissioner of Income Tax Vs Kil Kothagiri Tea and Coffee Estate Co. Ltd. Kil Kothagiri Tea and Coffee Estate Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2004) 190 CTR 405 : (2005) 273 ITR 278
Income Tax Act, 1961 — Section 32AB
High Courts12 Jul 2004
Alias Vs Abraham
High Court Of Kerala · AIR 2004 Ker 344 : (2004) 3 ILR (Ker) 501 : (2004) 2 KLT 1044
Penal Code, 1860 (IPC) — Section 120B, 34, 400, 417, 418
High Courts09 Jul 2004
Pareekutty Vs Union of India
High Court Of Kerala · (2005) 144 TAXMAN 495
Income Tax Act, 1961 — Section 194L
High Courts08 Jul 2004
Abdul Rahiman Vs Rajan
High Court Of Kerala · (2004) 3 ACC 251 : (2005) ACJ 682 : (2004) 3 ILR (Ker) 364 : (2004) 2 KLT 1113 : (2004) 4 RCR(Civil) 166
Motor Vehicles Act, 1988 — Section 173(1)
High Courts08 Jul 2004
Cyriac Mathew Vs Commissioner for Workmen''s Compensation and Others
High Court Of Kerala · (2005) 104 FLR 7 : (2004) 3 LLJ 1000
Employees State Insurance Act, 1948 — Section 2(14), 2(9)
High Courts08 Jul 2004
Mohanachandran Nair Vs Andoorkonam Service Co-operative Bank Ltd.
High Court Of Kerala · (2004) 2 KLT 1062