High Courts26 Feb 2004
Varnana Jewellery Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 259
Kerala General Sales Tax Act, 1963 — Section 17
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,725 of 2,716
High Courts26 Feb 2004Dismissed
Ariamma Sachariah Vs Rose Elizabeth Kurian
High Court Of Kerala · (2004) 3 CivCC 292 : (2004) 2 ILR (Ker) 278 : (2004) 2 KLT 988 : (2004) 3 RCR(Civil) 825
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227
High Courts26 Feb 2004Dismissed
Ashraf Vs Fathima
High Court Of Kerala · (2004) 3 ACC 953 : (2005) ACJ 275 : (2004) 2 ILR (Ker) 597 : (2004) 2 KLT 598
Motor Vehicles Act, 1988 — Section 149(1), 149(2), 50
High Courts26 Feb 2004
A.C. Ashraf Vs M.P. Fathima and Others
High Court Of Kerala · (2004) 3 ACC 74 : (2004) 1 KLJ 628 : (2004) 3 RCR(Civil) 505
Motor Vehicles Act, 1988 — Section 50
High Courts25 Feb 2004
Sukesini Amma Vs Nagarajalu
High Court Of Kerala · (2004) 2 KLT 427
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts25 Feb 2004
Paduppu Ksheerolpadaka S.S. Ltd. Vs Varghese
High Court Of Kerala · (2004) 102 FLR 204 : (2004) 2 KLT 244 : (2004) 3 LLJ 388
Minimum Wages Act, 1948 — Section 2, 20(2)
High Courts24 Feb 2004Dismissed
Lissie Asupathri Thozhilali Union and Others Vs Dy. Registrar of Trade Unions
High Court Of Kerala · (2005) 1 SLJ 479
Civil Procedure Code, 1908 (CPC) — Section 115Trade Unions Act, 1926 — Section 11(1), 2, 4, 5, 6
High Courts23 Feb 2004Allowed
Damodaran, K.K. Vs State of Kerala and Others
High Court Of Kerala · (2004) 02 KL CK 0049
Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15, 15(1), 5
High Courts23 Feb 2004Allowed
K. Venugopalan Vs Moosa K.B.
High Court Of Kerala · (2004) 2 BC 566 : (2004) 2 CivCC 139 : (2005) 128 CompCas 1003 : (2004) CriLJ 2220 : (2004) 3 ILR (Ker) 557 : (2004) 1 KLJ 590 : (2004) 1 KLT 1079 : (2004) 2 RCR(Criminal) 525 : (2004) 53 SCL 199
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Feb 2004Dismissed
Mouvanal Surendran and Another Vs Edacherian Ramachandran and Another
High Court Of Kerala · (2004) CriLJ 2999 : (2004) 2 ILR (Ker) 542 : (2004) 1 KLJ 609 : (2004) 2 KLT 263 : (2004) 3 RCR(Criminal) 410
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
High Courts20 Feb 2004
Kerala Students Union Vs Sojan Francis
High Court Of Kerala · (2004) 3 ILR (Ker) 105 : (2004) 2 KLT 378
Industrial Disputes Act, 1947 — Section 2Representation of the People Act, 1951 — Section 29A, 29A(5)Constitution of India, 1950 — Article 19(1)
High Courts20 Feb 2004
Ameer Ali Vs S. Koder
High Court Of Kerala · (2004) 2 KLT 104
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts20 Feb 2004Allowed
Supra Hi-Tech Electro Equip. (P) Ltd. Vs Dy. Commr. of C. Ex.
High Court Of Kerala · (2005) 184 ELT 17
High Courts19 Feb 2004
George Issac Vs Union of India (UOI)
High Court Of Kerala · (2004) CriLJ 3508 : (2004) 2 KLT 644
Prevention of Food Adulteration Act, 1954 — Section 2, 23
High Courts19 Feb 2004Allowed
Sreekumar S. Menon Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 379 : (2004) 2 KLT 53 : (2004) 3 RCR(Criminal) 112
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Prevention of Corruption Act, 1988 — Section 5
High Courts17 Feb 2004Dismissed
Francis Vs Sarada
High Court Of Kerala · AIR 2004 Ker 187 : (2004) 1 KLT 952
Transfer of Property Act, 1882 — Section 105
High Courts17 Feb 2004Allowed
Food Inspector Vs Subramanian
High Court Of Kerala · (2004) 2 ILR (Ker) 475 : (2004) 1 KLT 1044 : (2004) 2 RCR(Criminal) 522
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts17 Feb 2004Allowed
Food Inspector Vs V. Subramanian and Another
High Court Of Kerala · (2004) 1 KLJ 567
Criminal Procedure Code, 1973 (CrPC) — Section 313, 446Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)f(i), 19
High Courts16 Feb 2004Allowed
Labour Enforcement Officer (Central) Vs C.V. Avarachan and Others
High Court Of Kerala · (2004) CriLJ 2582 : (2004) 2 ILR (Ker) 238 : (2004) 3 RCR(Criminal) 415
Criminal Procedure Code, 1973 (CrPC) — Section 468, 477Kerala Criminal Rules of Practice, 1982 — Rule 68
High Courts16 Feb 2004
Shanmugam Vs Kerala Water Authority
High Court Of Kerala · (2004) 2 KLT 529
Kerala State and Subordinate Services Rules, 1958 — Rule 18