High Courts16 Dec 2003Allowed
South Indian Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 401 : (2004) 3 KLT 37
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 33(1), 33(2), 34
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,730 of 2,716
High Courts16 Dec 2003
Kuttipuram Service Co-op. Bank Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 73
High Courts16 Dec 2003Dismissed
Ismail Vs Kesavan
High Court Of Kerala · (2004) 2 ILR (Ker) 342 : (2004) 2 KLT 56
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts16 Dec 2003
James Martin Vs State of Kerala
High Court Of Kerala · (2003) 12 KL CK 0003
Arms Act, 1959 — Section 25(B)(1), 27, 30Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts15 Dec 2003Dismissed
Malinga Naik Vs Ibrahim
High Court Of Kerala · (2004) 1 KLT 565
Kerala Scheduled Tribes (Restriction of Transfer of Land and Restoration of Alienated Lands) Rules, 1986 — Rule 5Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975 — Section 2
High Courts15 Dec 2003
Thomas Vs Sunnichan
High Court Of Kerala · (2004) 1 ILR (Ker) 615 : (2004) 2 KLT 420 : (2004) 4 RCR(Civil) 65
Civil Procedure Code, 1908 (CPC) — Section 19, 20, 24, 24(1), 9Family Courts Act, 1984 — Section 7, 7(1)
High Courts12 Dec 2003
Ajayakumar Vs Damayanthi
High Court Of Kerala · (2004) 2 CivCC 383 : (2004) 2 ILR (Ker) 549 : (2004) 2 KLT 48
Civil Procedure Code Amendment Act, 2002 — Section 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5)
High Courts12 Dec 2003Dismissed
Kozhuvanal Service Co-operative Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2004) 101 FLR 46 : (2004) 1 LLJ 991
Industrial Disputes Act, 1947 — Section 33B
High Courts12 Dec 2003Allowed
Fr. Thomas Panjikkaran Vs Chalakudy Municipality
High Court Of Kerala · AIR 2004 Ker 160 : (2004) 2 ILR (Ker) 195 : (2004) 1 KLT 557
Kerala Municipalities Act, 1960 — Section 101(1)
High Courts11 Dec 2003
Francis A., Conductor, Kerala State Road Transport Corpn. Vs Kerala State Road Transport Corporation and Others
High Court Of Kerala · (2004) 1 LLJ 789
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(5)
High Courts11 Dec 2003
Madhu Vs State Election Commission
High Court Of Kerala · (2004) 1 KLT 49
Kerala Municipalities Act, 1994 — Section 91, 92
High Courts11 Dec 2003
Vijaya Kumar Vs Excise Commissioner
High Court Of Kerala · (2004) 1 KLT 306
Kerala Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 10(7)
High Courts10 Dec 2003
Gouri and Others Vs Govindan and Others
High Court Of Kerala · (2003) 12 KL CK 0042
Kerala Land Reforms Act, 1963 — Section 125, 125(3)
High Courts10 Dec 2003Allowed
N.C. Ushakumari Vs Prof. S. Seetharaman and Others
High Court Of Kerala · (2004) 1 ILR (Ker) 418 : (2004) 1 KLJ 346 : (2004) 1 KLT 428
Constitution of India, 1950 — Article 243B, 243C, 243E, 243KKerala Panchayat Raj Act, 1994 — Section 188, 189, 190, 191, 193
High Courts10 Dec 2003
P.K. Balan Vs State of Kerala and Another
High Court Of Kerala · (2004) 1 ACC 749 : AIR 2004 Ker 129 : (2004) 1 ILR (Ker) 552 : (2004) 1 KLJ 443 : (2004) 1 KLT 479
Constitution of India, 1950 — Article 14, 19Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 3(1), 3(5), 4, 4(1)Motor Vehicles Act, 1988 — Section 73, 74, 80, 81, 82
High Courts08 Dec 2003Dismissed
Haneefa Vs State of Kerala and Others
High Court Of Kerala · (2005) 272 ITR 230
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(1)Foreign Exchange Management Act, 1999 — Section 3
High Courts08 Dec 2003Allowed
Kurian Abraham (P) Ltd. Vs Asst. Commissioner (ASSMT) II
High Court Of Kerala · (2004) 2 ILR (Ker) 1 : (2004) 1 KLT 498 : (2004) 137 STC 237
Kerala General Sales Tax Act, 1963 — Section 3(1A)
High Courts08 Dec 2003Dismissed
Surendran Nair Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 361 : (2004) 1 KLT 407
High Courts08 Dec 2003Dismissed
Shanmugham Vs Madhavan
High Court Of Kerala · (2004) 2 KLT 718
Evidence Act, 1872 — Section 116Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(16), 2(3)
High Courts05 Dec 2003
Mayor of Kochi Vs Ombudsman for Local Self Government Institutions
High Court Of Kerala · (2004) 2 ILR (Ker) 81 : (2004) 2 KLT 621
Kerala Panchayat Raj Act, 1994 — Section 271, 271F, 271M, 271O