High Courts14 Nov 2003
Raman Namboothiri Vs Chief Commissioner, H.R. and C.E.
High Court Of Kerala · AIR 2004 Ker 319 : (2004) 1 KLT 945
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,733 of 2,716
High Courts13 Nov 2003
Radhakrishna Kurup, Trustee Valiyalukkal Group Devaswom Vs Cochin Devaswom Board and Panamukkathu Maliyeckal Divakaran Kartha
High Court Of Kerala · AIR 2004 Ker 212 : (2004) 1 ILR (Ker) 437
Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 124, 89, 89(1)
High Courts13 Nov 2003
New India Assurance Co. Ltd. Vs M.P. Parvathi and Others
High Court Of Kerala · (2004) 1 ACC 610 : (2005) ACJ 1785 : AIR 2004 Ker 159 : (2004) 2 ILR (Ker) 281
Motor Vehicles Act, 1988 — Section 149
High Courts13 Nov 2003
Cochin Kagaz Ltd. Vs Bharath Cartons
High Court Of Kerala · AIR 2004 Ker 336
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts12 Nov 2003
Lalithambika Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 917
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 23, 4(1)
High Courts11 Nov 2003
Madhavan Vs Chellamma
High Court Of Kerala · (2004) 1 DMC 764 : (2004) 1 ILR (Ker) 212 : (2004) 1 KLT 908 : (2004) 3 RCR(Civil) 331
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Kerala Family Court Act, 1984 — Section 19, 19(1), 19(5), 7
High Courts11 Nov 2003Dismissed
Mohammed Koya Vs Bichikoya
High Court Of Kerala · (2003) 11 KL CK 0008
Benami Transactions (Prohibition) Act, 1988 — Section 4(2), 6CKerala Land Reforms Act, 1963 — Section 72K, 72K(2), 74
High Courts10 Nov 2003
Sukumaran Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 1462 : (2004) 2 ILR (Ker) 207 : (2004) 1 KLT 153 : (2004) 3 RCR(Criminal) 134
Penal Code, 1860 (IPC) — Section 302
High Courts10 Nov 2003
M.M.N.D. Kanakasabai Vs Tax Recovery Officer
High Court Of Kerala · (2004) 186 CTR 627 : (2004) 136 TAXMAN 157
Income Tax Act, 1961 — Section 222Income Tax Rules, 1962 — Rule 11, 48
High Courts07 Nov 2003
Minimol Vs Anil Kumar
High Court Of Kerala · AIR 2004 Ker 107 : (2004) 1 DMC 249 : (2004) 2 ILR (Ker) 122 : (2003) 3 KLT 1143 : (2004) 2 RCR(Civil) 347
Family Courts Act, 1984 — Section 19
High Courts07 Nov 2003Allowed
Commissioner of Income Tax Vs Kalpetta Estates Ltd.
High Court Of Kerala · (2004) 188 CTR 31 : (2004) 1 KLT 180
Income Tax Act, 1961 — Section 115J, 115J(1), 115J(2)
High Courts07 Nov 2003
Commissioner of Income Tax Vs Premier Export International
High Court Of Kerala · (2004) 187 CTR 76 : (2004) 2 ILR (Ker) 276 : (2004) 271 ITR 308 : (2004) 1 KLT 138
Income Tax Act, 1961 — Section 32A
High Courts07 Nov 2003
Kerala State Electronics Development Corporation Ltd. Vs State of Kerala
High Court Of Kerala · (2006) 143 STC 549
Central Sales Tax Act, 1956 — Section 3, 6A(1), 8(1), 8(2)Kerala General Sales Tax Act, 1963 — Section 35
High Courts06 Nov 2003Dismissed
Premachandran, P. Vs The State of Kerala and Others
High Court Of Kerala · (2003) 11 KL CK 0016
Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 18, 31, 39
High Courts05 Nov 2003
Shirly Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 306
Constitution of India, 1950 — Article 14Kerala Building Tax Act, 1975 — Section 5, 5(1), 5(2)
High Courts05 Nov 2003
Commissioner of Income Tax Vs Kerala Transport Co.
High Court Of Kerala · (2004) 186 CTR 628 : (2004) 270 ITR 149
Income Tax Act, 1961 — Section 271(1)
High Courts05 Nov 2003Allowed
Aboobacker Vs Sahithya P.S. Sangham Ltd.
High Court Of Kerala · (2004) 2 KLT 947
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(4), 11(7), 11(8)
High Courts03 Nov 2003
Elias and Company Vs Sales Tax Officer
High Court Of Kerala · (2004) 1 KLT 245 : (2004) 135 STC 241
Constitution of India, 1950 — Article 246(1)Kerala General Sales Tax Act, 1963 — Section 14(1), 14(1A), 14(5)
High Courts03 Nov 2003
Aliyar Vs State of Kerala
High Court Of Kerala · (2003) 11 KL CK 0010
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts31 Oct 2003
State of Kerala Vs Suraj
High Court Of Kerala · (2004) 1 ALT(Cri) 164 : (2004) CriLJ 1995 : (2004) 1 KLT 72 : (2004) 1 RCR(Criminal) 674
Criminal Procedure Code, 1973 (CrPC) — Section 438