High Courts06 Jul 2004Allowed
P.H. Shamsuddhin Vs State of Kerala and Others
High Court Of Kerala · (2004) 3 ILR (Ker) 382 : (2004) 2 KLJ 359 : (2004) 2 KLT 1020
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,714 of 2,716
High Courts05 Jul 2004
Aboobacker Vs Ismail
High Court Of Kerala · (2005) 1 KLT 663 : (2005) 2 RCR(Criminal) 271
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Jul 2004Allowed
Jayraj Vs Thomas
High Court Of Kerala · (2005) 2 ILR (Ker) 252 : (2004) 2 KLT 991
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Jul 2004
Purushothaman Vs Radhakrishnan
High Court Of Kerala · (2004) 3 KLT 121
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 11(8)
High Courts02 Jul 2004
Mustafa Haji Vs Umbichi
High Court Of Kerala · (2004) 3 ILR (Ker) 409 : (2004) 2 KLT 1110
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Jul 2004
Kalliani Amma Vs Sarojini Amma
High Court Of Kerala · (2004) 3 ILR (Ker) 341 : (2004) 2 KLT 976
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts01 Jul 2004Allowed
Madhavi Vs Scrutiny Committee
High Court Of Kerala · (2004) 3 KLT 967
Constitution of India, 1950 — Article 341
High Courts01 Jul 2004Dismissed
Shaji Vs Co-operative Elections
High Court Of Kerala · (2004) 2 KLT 1084
High Courts30 Jun 2004Allowed
Bhaskara Hegde Vs State of Kerala and Others
High Court Of Kerala · (2004) 06 KL CK 0075
Kerala Service Rules, 1958 — Rule 3, 3A
High Courts30 Jun 2004
Rosamma Mathew Vs State of Kerala
High Court Of Kerala · (2005) 104 FLR 96 : (2004) 3 KLT 723
High Courts30 Jun 2004Allowed
P.H. Rukhiya Beevi Vs State of Kerala and Others
High Court Of Kerala · (2004) 2 KLJ 413 : (2004) 2 KLT 938 : (2004) 4 RCR(Civil) 95
Air (Prevention and Control of Pollution) Act, 1981 — Section 2(b), 2(k), 21, 22Environment (Protection) Act, 1986 — Section 6, 7, 8
High Courts30 Jun 2004Dismissed
Venugopal Vs Krishnankutty
High Court Of Kerala · (2004) 2 ALT(Cri) 245 : (2004) 2 KLT 855
Constitution of India, 1950 — Article 226
High Courts30 Jun 2004Allowed
Ambikadevi Vs Easwari
High Court Of Kerala · AIR 2004 Ker 349 : (2004) 3 CivCC 230 : (2005) 2 CTLJ 87 : (2004) 3 ILR (Ker) 275 : (2004) 2 KLT 1056 : (2005) 1 RCR(Civil) 547
Specific Relief Act, 1963 — Section 12(2), 12(3)
High Courts30 Jun 2004Dismissed
Sainaba Vs Shamsudeen
High Court Of Kerala · (2004) 2 KLT 863
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11
High Courts29 Jun 2004Allowed
Kerala Motor Transport Workers Welfare Fund Board Vs William Raynold
High Court Of Kerala · (2004) 3 ILR (Ker) 172 : (2004) 3 KLT 1083
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 10Revenue Recovery Act, 1890 — Section 2, 2(J)
High Courts29 Jun 2004
Martin Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 3766 : (2004) 3 ILR (Ker) 262 : (2004) 2 KLT 1037 : (2004) 4 RCR(Criminal) 15
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts29 Jun 2004
Rejimol Vs Asst. Educational Officer
High Court Of Kerala · (2004) 2 KLT 899
Kerala Education Rules, 1959 — Rule 1, 34, 44, 44(1), 5
High Courts29 Jun 2004Dismissed
V.R. Praveen Vs Ismayil and Another
High Court Of Kerala · (2005) 2 BC 525 : (2005) CriLJ 1644 : (2005) 1 KLJ 415 : (2005) 1 KLT 559 : (2005) 2 RCR(Criminal) 280
Negotiable Instruments Act, 1881 (NI) — Section 115, 138, 142, 142(b)
High Courts28 Jun 2004Allowed
Padmachandran Vs State of Kerala
High Court Of Kerala · (2004) 1 KLJ 20
Criminal Procedure Code, 1973 (CrPC) — Section 161, 357(1)(c)Penal Code, 1860 (IPC) — Section 114, 120(B), 120B, 143, 147
High Courts25 Jun 2004Allowed
Joseph Vs District Collector
High Court Of Kerala · (2004) 2 KLT 1029
Land Acquisition Act, 1894 — Section 18, 19, 20, 21, 22