High Courts25 Jun 2004Dismissed
Secretary to Government Vs Mary
High Court Of Kerala · (2004) 2 KLT 1090
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,715 of 2,716
High Courts24 Jun 2004Dismissed
Vasudevan Vs State of Kerala
High Court Of Kerala · (2005) 1 ALD(Cri) 38 : (2005) 3 BC 238 : (2005) 1 CivCC 440 : (2005) 1 KLT 220 : (2005) 1 RCR(Criminal) 744
Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 203, 204, 3Negotiable Instruments Act, 1881 (NI) — Section 145
High Courts24 Jun 2004
Sugandhi Kamal Vs Intelligence Officer, Squad No. II, Commercial Taxes and Another
High Court Of Kerala · (2006) 146 STC 627
High Courts24 Jun 2004Allowed
Mathew Joseph and Others Vs Johny Sunny and Others
High Court Of Kerala · (2004) 3 ACC 420 : (2005) 1 LLJ 719
Revenue Recovery Act, 1890 — Section 5Workmens Compensation Act, 1923 — Section 31
High Courts24 Jun 2004Allowed
Lekha Nandakumar Vs Government of India
High Court Of Kerala · (2004) CriLJ 3797 : (2004) 3 ILR (Ker) 355 : (2004) 2 KLT 1094 : (2004) 4 RCR(Criminal) 156
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1), 7(1)Constitution of India, 1950 — Article 21, 22(5)
High Courts24 Jun 2004Allowed
Council of Principals'' of Colleges Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 995
Mahatma Gandhi University Act, 1985 — Section 16, 2(27), 29, 30, 41
High Courts24 Jun 2004
P.M. Abraham and Others Vs Deputy Commissioner of Commercial Taxes and Others
High Court Of Kerala · (2008) 11 VST 84
Central Sales Tax Act, 1956 — Section 9(2)Kerala General Sales Tax Act, 1963 — Section 14A, 28, 28(4)
High Courts24 Jun 2004Dismissed
Jenson alias Mathan Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 589 : (2004) 3 ILR (Ker) 608 : (2005) 1 KLJ 28
Criminal Procedure Code, 1973 (CrPC) — Section 477Criminal Rules of Practice and Circular Orders, 1990 — Rule 52Penal Code, 1860 (IPC) — Section 300
High Courts23 Jun 2004
Christ Nagar S.S. School Vs Union of India (UOI)
High Court Of Kerala · (2004) 2 KLT 1124
Constitution of India, 1950 — Article 21Consumer Protection Act, 1986 — Section 14(2), 14(2A), 2, 22, 22DGeneral Clauses Act, 1897 — Section 13(2), 14, 18, 19
High Courts23 Jun 2004Allowed
P. Sailesh Vs State of Kerala and Others
High Court Of Kerala · (2004) 2 KLJ 452 : (2004) 3 KLT 611
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts23 Jun 2004Dismissed
Janardhanan Vs T.A. Aneefa Rawther
High Court Of Kerala · AIR 2005 Ker 89 : (2005) 1 BC 524 : (2004) 3 CivCC 313 : (2004) 2 KLJ 160 : (2004) 2 KLT 1067 : (2004) 4 RCR(Civil) 37
High Courts23 Jun 2004Dismissed
K. Radhakrishnan and Another Vs Revenue Recovery Officer, DRT and Others
High Court Of Kerala · (2006) 4 BC 130 : (2006) 129 CompCas 585
Income Tax Rules, 1962 — Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29, 30
High Courts22 Jun 2004
Achamma Vs Union of India (UOI)
High Court Of Kerala · (2004) 3 KLT 81 : (2004) 4 RCR(Criminal) 468
Essential Commodities Act, 1955 — Section 3, 6Prevention of Food Adulteration Act, 1954 — Section 2
High Courts22 Jun 2004Dismissed
Mohanan Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 873
Constitution of India, 1950 — Article 226
High Courts22 Jun 2004Allowed
Aomanathan Vs Deputy Director, Dairy Development Society
High Court Of Kerala · (2004) 2 KLT 887
High Courts22 Jun 2004
N.C.K. Tourist Home (Pvt.) Ltd. Vs Kozhikode Nagara Sabha
High Court Of Kerala · (2004) 2 KLJ 240 : (2004) 2 KLT 839
Kerala Municipalities Act, 1994 — Section 104
High Courts22 Jun 2004Dismissed
Malabar Oxygen Co. Vs Additional Sales Tax Officer
High Court Of Kerala · (2004) 3 ILR (Ker) 166 : (2004) 3 KLT 987 : (2008) 11 VST 643
Kerala General Sales Tax Act, 1963 — Section 10
High Courts18 Jun 2004
Sudhakaran Vs Public Service Commission
High Court Of Kerala · (2004) 2 KLT 958
Kerala Public Service Commission (Additional Functions as Respects the Kerala State Road Transport Corporation) Act, 1970 — Section 3
High Courts18 Jun 2004
Mercy Vs State of Kerala
High Court Of Kerala · (2004) 102 FLR 953 : (2004) 2 KLT 848
Constitution of India, 1950 — Article 39
High Courts18 Jun 2004Dismissed
Muneerul Islam Sangham and Others Vs Valiya Peedikakkal Kunhamu and Others
High Court Of Kerala · AIR 2004 Ker 311 : (2004) 3 ILR (Ker) 339 : (2004) 2 KLJ 158 : (2004) 2 KLT 906 : (2005) 1 RCR(Civil) 267
Waqf Act, 1995 — Section 87