COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,729 of 2,716

High Courts12 Jan 2004Dismissed

State Bank of Travancore Vs District Collector and Others

High Court Of Kerala · (2005) 142 STC 266

Constitution of India, 1950 — Article 372(1)Finance Act, 1999 — Section 26BKerala General Sales Tax Act, 1963 — Section 23, 23(1), 26B

High Courts09 Jan 2004Dismissed

Mar Appraem Kuri Co. Ltd. Vs Dix

High Court Of Kerala · (2004) 2 ILR (Ker) 109 : (2004) 1 KLT 678

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 109

High Courts09 Jan 2004Dismissed

Leela Vs Registrar, High Court of Kerala

High Court Of Kerala · (2004) 1 ILR (Ker) 479 : (2004) 1 KLT 451

Kerala High Court Service Rules, 1970 — Rule 10, 15, 16

High Courts07 Jan 2004Allowed

Shajil Vs State of Kerala

High Court Of Kerala · (2004) 1 KLT 553

Kerala State and Subordinate Services Rules, 1958 — Rule 28

High Courts06 Jan 2004

Malayil Mammu Vs Gopalan

High Court Of Kerala · (2004) 01 KL CK 0004

Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 105, 107

High Courts05 Jan 2004Dismissed

Leela Vs State of Kerala

High Court Of Kerala · (2004) 102 FLR 207 : (2004) 1 ILR (Ker) 508 : (2004) 2 KLT 220 : (2004) 3 LLJ 106

Constitution of India, 1950 — Article 14, 15, 15(3), 16Factories Act, 1948 — Section 66, 66(1)

High Courts05 Jan 2004

John Roji Vs Marriage Officer

High Court Of Kerala · (2005) 1 DMC 320 : (2004) 1 KLT 687

Special Marriage Act, 1954 — Section 16

High Courts19 Dec 2003Allowed

Bannari Amman Steels (P) Ltd. Vs Commissioner of Central Excise

High Court Of Kerala · (2004) 2 KLT 197

Central Excises and Salt Act, 1944 — Section 35

High Courts19 Dec 2003Dismissed

Kerala Vyapari Vyavasayi Vs Kerala Vyapari Vyavasayi Ekopana Samithi

High Court Of Kerala · (2004) 1 KLT 756

Civil Procedure Code, 1908 (CPC) — Section 9

High Courts19 Dec 2003Dismissed

Mammadhan Kutty Vs Pallivasal Grama Panchayat

High Court Of Kerala · (2004) 1 KLT 751

Kerala Panchayat Raj Act, 1944 — Section 249

High Courts19 Dec 2003Allowed

Sanu Vs State of Kerala

High Court Of Kerala · (2004) 1 ILR (Ker) 565 : (2004) 1 KLT 591

Rules for the Kerala Agricultural Income Tax and Sales Tax Subordinate Service — Rule 2

High Courts19 Dec 2003Dismissed

Asher Vs Hassankutty Hajee

High Court Of Kerala · (2004) 2 ILR (Ker) 506 : (2004) 2 KLT 446

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)

High Courts19 Dec 2003

Varghese Philip Vs State of Kerala

High Court Of Kerala · (2004) 2 ILR (Ker) 172 : (2004) 1 KLT 581

High Courts18 Dec 2003

Rani George Vs Deputy Director of Education

High Court Of Kerala · (2004) 1 ILR (Ker) 516 : (2004) 1 KLT 460

Kerala Education Rules, 1959 — Rule 35, 36, 37, 51A, 6B

High Courts17 Dec 2003Dismissed

Paul Vs Saleena

High Court Of Kerala · (2004) 1 KLT 924

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 11(9)Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107

High Courts17 Dec 2003Dismissed

Narayanan Vs Land Revenue Commissioner

High Court Of Kerala · (2004) 1 ILR (Ker) 528 : (2004) 1 KLT 561

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1)

High Courts17 Dec 2003

Asstt. Commissioner of Income Tax Vs C.N. Ananthram

High Court Of Kerala · (2004) 135 TAXMAN 477

Income Tax Act, 1961 — Section 254, 260A, 54, 54F

High Courts16 Dec 2003

Lisie Hospital Vs T.V. Ajayakumar and Others

High Court Of Kerala · (2004) 2 ACC 201

Fatal Accidents Act, 1855 — Section 1, 1A, 2Succession Act, 1925 — Section 306

High Courts16 Dec 2003

Perumatty Grama Panchayat Vs State of Kerala

High Court Of Kerala · (2004) 1 KLT 731

Constitution of India, 1950 — Article 21, 226, 243BKerala Panchayat Raj Act, 1994 — Section 166, 218

High Courts16 Dec 2003Dismissed

Lissie Hospital Vs Ajayakumar

High Court Of Kerala · (2004) ACJ 2081 : (2004) 1 ILR (Ker) 378 : (2004) 1 KLT 344

Kerala Torts (Miscellaneous Provisions) Act, 1976 — Section 2Limitation Act, 1963 — Article 113