High Courts16 Feb 2004
Padmakumar Vs P.T. Unnikrishnan and Others
High Court Of Kerala · (2004) 1 KLJ 598 : (2004) 1 KLT 1097
Kerala Panchayat Raj Act, 1994 — Section 100, 101, 102, 107, 113
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,726 of 2,716
High Courts16 Feb 2004
Beebi Vs Administrator
High Court Of Kerala · (2004) 1 KLT 1019
Laccadive, Minicoy and Amindivi Islands Land Revenue and Tenancy Regulations, 1965 — Regulation 15(1)Laccadive, Minicoy and Amindivi Islands Land Revenue and Tenancy Rules, 1968 — Rule 17
High Courts13 Feb 2004Dismissed
Manager, Sree Narayana Colleges Vs Dr. N. Raveendran
High Court Of Kerala · (2004) 02 KL CK 0053
Constitution of India, 1950 — Article 226, 227, 309, 311Kerala University Act, 1957 — Section 59, 59(1), 59(3), 59(5), 59(6)
High Courts13 Feb 2004Allowed
Bhagavathy Prasad Agarwal Vs Thriveni Glass House and Others
High Court Of Kerala · (2005) 1 ALD(Cri) 16 : (2005) 2 BC 315
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 446Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Feb 2004Dismissed
George Vs State of Kerala
High Court Of Kerala · (2005) 3 ACC 371 : (2004) 2 ILR (Ker) 532 : (2004) 2 KLT 369 : (2004) 3 RCR(Criminal) 581
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts13 Feb 2004
Lekha Rose Vs Palakkad Municipality
High Court Of Kerala · (2004) 2 KLT 199
Kerala Municipalities Act, 1994 — Section 406, 509, 509(12)
High Courts13 Feb 2004
Rajendran Vs State Co-operative Election Commission
High Court Of Kerala · AIR 2004 Ker 329 : (2004) 2 ILR (Ker) 413 : (2004) 1 KLT 1026
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004
S.N. Colleges Vs Raveendran
High Court Of Kerala · (2004) 1 KLT 971
Kerala University Act, 1974 — Section 59(1), 59(5), 59(6), 59(7)
High Courts12 Feb 2004Allowed
Shanmukhan Vs Joint Registrar
High Court Of Kerala · (2004) 2 ILR (Ker) 638 : (2004) 2 KLT 1015
High Courts11 Feb 2004Allowed
Daisy Puthran Vs Recovery Officer, DRT and Others
High Court Of Kerala · (2004) 4 BC 566
Income Tax Rules, 1962 — Rule 73, 83Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 28(4A)
High Courts11 Feb 2004Dismissed
Georgy K. Joseph Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 561 : (2004) 1 KLT 950
Constitution of India, 1950 — Article 226
High Courts11 Feb 2004
Parameswaran Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 215 : (2004) 2 KLT 1140 : (2004) 4 RCR(Criminal) 649
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 16(1), 20, 64
High Courts11 Feb 2004Dismissed
Rashinlal Vs R.T.A.
High Court Of Kerala · (2004) 2 ACC 704 : AIR 2004 Ker 236 : (2004) 2 ILR (Ker) 262 : (2004) 1 KLT 1091 : (2004) 3 RCR(Civil) 436
Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 72(2)
High Courts10 Feb 2004Allowed
Employees State Insurance Corporation Vs Julier Sherly D''Coutho and Another
High Court Of Kerala · (2004) 02 KL CK 0052
Employees State Insurance (Central) Rules, 1950 — Rule 54, 58, 58(1), 58(2)Employees State Insurance Act, 1948 — Section 58(1)
High Courts10 Feb 2004
Thankachan Vs Union of India (UOI)
High Court Of Kerala · (2004) 3 ILR (Ker) 147 : (2004) 1 KLT 967
Entitlement for Casualty, Pension any Award for Armed Forces Personals Rules, 1982 — Rule 17, 27
High Courts10 Feb 2004
John Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 88
Kerala Municipalities Act, 1994 — Section 410
High Courts10 Feb 2004
Edger Ferus Vs Abraham Ittycheria
High Court Of Kerala · (2004) 1 KLT 767
Constitution of India, 1950 — Article 13(1), 19(1), 21Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 5(1)Transfer of Property Act, 1882 — Section 116
High Courts10 Feb 2004Allowed
E.S.I. Corporation Vs Julier Sherly
High Court Of Kerala · (2004) 2 ACC 343 : (2004) ACJ 1747 : (2004) 101 FLR 959 : (2004) 1 KLT 903 : (2004) 2 LLJ 665
Employees State Insurance (Central) Rules, 1950 — Rule 54, 58, 58(1), 58(2)
High Courts10 Feb 2004
C.K. Sunny Vs Additional Sales Tax Officer-I, Sales Tax Office
High Court Of Kerala · (2004) 2 ILR (Ker) 213 : (2005) 139 STC 186
Kerala General Sales Tax Act, 1963 — Section 17(3), 3(1A)Kerala General Sales Tax Rules, 1963 — Rule 21(9)
High Courts06 Feb 2004Dismissed
Sachidanandan Vs Khader
High Court Of Kerala · (2004) 02 KL CK 0051
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(6)Kerala Land Reforms Act, 1963 — Section 3, 74Transfer of Property Act, 1882 — Section 106