High Courts13 Oct 2003Allowed
Abdul Kadir Vs Regional Passport Officer
High Court Of Kerala · (2005) 1 BC 69 : (2004) 1 CivCC 366 : (2003) 3 KLT 1169 : (2004) 2 RCR(Civil) 70
Notaries Act, 1952 — Section 3, 8
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,736 of 2,716
High Courts10 Oct 2003
Vijayakumar Vs State of Kerala
High Court Of Kerala · (2004) 3 CivCC 124 : (2004) 2 ILR (Ker) 88 : (2004) 2 KLT 627 : (2004) 3 RCR(Criminal) 471
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 147, 149, 294, 34
High Courts10 Oct 2003Allowed
Jose Vs Ramakrishnan Nair
High Court Of Kerala · AIR 2004 Ker 16 : (2004) 1 ILR (Ker) 265 : (2003) 3 KLT 999 : (2004) 2 RCR(Civil) 363
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts09 Oct 2003
Thomas alias Tomy Vs K.C. Thomas
High Court Of Kerala · AIR 2005 Ker 129
Contract Act, 1872 — Section 138, 25(3)Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts08 Oct 2003
Thajuddin Shameer Vs Secretary Coastal Urban Co-op. Bank Ltd.
High Court Of Kerala · (2004) 1 KLT 909
High Courts08 Oct 2003Dismissed
Manu and Another Vs Bhanumathy and Others
High Court Of Kerala · (2004) 1 KLJ 459 : (2004) 1 KLT 212
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3)
High Courts08 Oct 2003Allowed
T.C.M. Employees'' Union and Others Vs T.C.M. Ltd. and Others
High Court Of Kerala · (2004) 1 LLJ 280
Industrial Disputes Act, 1947 — Section 25O
High Courts07 Oct 2003Allowed
Balan Vs State of Kerala
High Court Of Kerala · (2003) 2 ALT(Cri) 436 : (2004) 1 ILR (Ker) 604 : (2004) 1 KLT 122
Criminal Procedure Code, 1973 (CrPC) — Section 465Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts07 Oct 2003Allowed
U.K. Balan @ Balakrishnan and Another Vs State
High Court Of Kerala · (2004) 1 KLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 193, 465Penal Code, 1860 (IPC) — Section 341, 354Prevention of Corruption Act, 1988 — Section 5, 5(1)
High Courts03 Oct 2003
Radhamma Vs Srivasthava
High Court Of Kerala · (2004) 1 ILR (Ker) 462 : (2003) 3 KLT 916
High Courts03 Oct 2003Dismissed
Sainulabdheen Vs Beena
High Court Of Kerala · (2004) 2 CivCC 576 : (2004) CriLJ 2351 : (2004) 2 ILR (Ker) 361 : (2004) 1 KLT 859 : (2004) 2 RCR(Criminal) 348
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5, 6Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 4
High Courts02 Oct 2003
Pradeepan Vs State of Kerala
High Court Of Kerala · (2003) CriminalCC 54
Penal Code, 1860 (IPC) — Section 302
High Courts01 Oct 2003Dismissed
Boban Francis Vs Sajith Kumar and Biju Paul
High Court Of Kerala · (2004) 1 KLJ 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 90, 73Limitation Act, 1963 — Article 127
High Courts01 Oct 2003Dismissed
P.T. Joseph Vs K.K. Rajappan and Another
High Court Of Kerala · (2004) CriLJ 727 : (2004) 2 RCR(Criminal) 927
Criminal Procedure Code, 1973 (CrPC) — Section 311, 353
High Courts01 Oct 2003
Sajeendran Vs Thalakulathoor Grama Panchayath
High Court Of Kerala · (2004) CriLJ 555 : (2004) 1 ILR (Ker) 463 : (2004) 1 KLT 69 : (2004) 1 RCR(Criminal) 611
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts01 Oct 2003
Chekkoora Keloth Kunhi Parvathy Amma Vs Chekkoora Keloth Gopalan Nambiar
High Court Of Kerala · (2003) 10 KL CK 0014
Contract Act, 1872 — Section 25Specific Relief Act, 1963 — Section 20
High Courts01 Oct 2003Allowed
Job, N.V. Vs Kerala State Electricity Board
High Court Of Kerala · (2003) 10 KL CK 0005
High Courts01 Oct 2003Dismissed
Boban Vs Sajith Kumar and Another
High Court Of Kerala · AIR 2004 Ker 181 : (2004) 1 ILR (Ker) 113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 73
High Courts01 Oct 2003
Secretary, Kerala Granites and Stone Association Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 538 : (2004) 2 KLT 227
Kerala Minor Minerals Concession Rules, 1967 — Rule 29, 8AMines and Minerals (Development and Regulation) Act, 1957 — Section 3, 3(2)
High Courts30 Sept 2003Dismissed
A.K. Bhaskaran Vs Jose Joseph and Others
High Court Of Kerala · (2004) 1 KLJ 321 : (2004) 1 KLT 91
Kerala Co-operative Societies Act, 1969 — Section 32(1)