High Courts01 Apr 2004
Commissioner of Income Tax Vs Commonwealth Trust (P) Ltd.
High Court Of Kerala · (2004) 269 ITR 290 : (2004) 2 KLT 788
Income Tax Act, 1961 — Section 40A(7), 43, 43B
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,722 of 2,716
High Courts01 Apr 2004
Commissioner of Income Tax Vs Commonwealth Trust (I) Ltd.
High Court Of Kerala · (2004) 189 CTR 393
Income Tax Act, 1961 — Section 139, 143, 147, 148, 2
High Courts31 Mar 2004
Sreedharan Namboodiri Vs Devaki Antharjanam and Others
High Court Of Kerala · AIR 2004 Ker 308 : (2004) 3 ILR (Ker) 39 : (2004) 2 KLJ 185
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 4(1), 5, 5(3)
High Courts31 Mar 2004Allowed
K.P. Sadanandan Nair and Others etc. Vs M. Vimala and Others
High Court Of Kerala · AIR 2004 Ker 278
Easements Act, 1882 — Section 52Kerala Land Reforms Act, 1963 — Section 106
High Courts31 Mar 2004
Lizy Kurian Vs State of Kerala
High Court Of Kerala · (2004) 1 KLJ 877 : (2004) 3 KLT 442 : (2005) 1 RCR(Criminal) 12
Kerala Abkari Act, 1077 — Section 55(a)
High Courts31 Mar 2004
Kadeeja Vs Chandrika
High Court Of Kerala · (2005) 1 CivCC 635 : (2005) 1 KLT 434 : (2005) 2 RCR(Civil) 162
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85Limitation Act, 1963 — Section 4, 5, 9
High Courts30 Mar 2004Dismissed
Manager, K.A.M.U.P. School Vs Deepa
High Court Of Kerala · (2004) 2 ILR (Ker) 563 : (2004) 2 KLT 441
Kerala Education Rules, 1959 — Rule 51A
High Courts30 Mar 2004Dismissed
Moosa Vs Lakshmanan
High Court Of Kerala · (2004) 2 KLT 438
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts29 Mar 2004Dismissed
R. Nagarajan Vs Narcotic Control Bureau and Another
High Court Of Kerala · (2004) 1 KLJ 782
Evidence Act, 1872 — Section 25, 53Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(xvi)(e), 21, 27A, 28, 29
High Courts27 Mar 2004Dismissed
Raghunathan Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 1 : (2004) 3 KLT 403
Kerala Civil Services (Vigilance Tribunal) Rules, 1960 — Rule 3Kerala Public Services (Raising of Upper Age Limit for Appointment) Rules, 1978 — Rule 2, 2(1), 2(2), 2(3)
High Courts26 Mar 2004Dismissed
George Mathew Vs Poulose Varkey
High Court Of Kerala · (2004) 3 ILR (Ker) 473 : (2004) 2 KLT 162 : (2004) 3 RCR(Criminal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 468
High Courts26 Mar 2004Dismissed
The F.A.C.T. Ltd. and Another Vs A. Gopinatha Panicker
High Court Of Kerala · (2004) 3 ACC 32 : (2004) 2 ILR (Ker) 327 : (2004) 2 KLJ 49 : (2004) 2 KLT 455 : (2004) 3 LLJ 470
Companies Act, 1956 — Section 617Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47
High Courts26 Mar 2004
Guleri Vs Director General, C.I.S.F.
High Court Of Kerala · (2005) 104 FLR 92 : (2004) 3 ILR (Ker) 27 : (2004) 3 KLT 410
Fundamental Rules — Rule 56(j)
High Courts25 Mar 2004
Periyar and Pareekanni Rubbers Ltd. Vs State of Kerala
High Court Of Kerala · (2006) 144 STC 588
Kerala General Sales Tax Act, 1963 — Section 19C
High Courts25 Mar 2004
Nazar Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 974 : (2005) 1 KLT 61
Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304, 304B
High Courts24 Mar 2004Dismissed
K.S.R.T.C. Vs Varghese
High Court Of Kerala · (2004) 3 ILR (Ker) 134 : (2004) 3 KLT 542
Road Transport Corporations Act, 1950 — Section 34
High Courts23 Mar 2004Dismissed
Mohammed Ismail Vs Shamsuddeen
High Court Of Kerala · (2004) 2 KLT 170 : (2004) 3 RCR(Civil) 448
High Courts23 Mar 2004Dismissed
Vijayan Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 173
Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts23 Mar 2004Allowed
Ravi Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 3075 : (2004) 3 ILR (Ker) 293 : (2004) 1 KLJ 611 : (2004) 3 RCR(Criminal) 416
Penal Code, 1860 (IPC) — Section 493, 496Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts22 Mar 2004Allowed
Premlal Vs Government of Kerala
High Court Of Kerala · (2005) 1 ACC 6 : (2004) 2 ILR (Ker) 321 : (2004) 3 KLT 48
Motor Vehicles Act, 1988 — Section 2, 63(3), 68(3), 72, 80