High Courts03 Sept 2003Allowed
Seenath Beevi Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 788
Constitution of India, 1950 — Article 21
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,739 of 2,716
High Courts03 Sept 2003Dismissed
Shenoy Real Estates (P) Ltd. Vs Tahsildar
High Court Of Kerala · (2004) 1 KLT 133
Kerala Building Tax Act, 1975 — Section 2
High Courts03 Sept 2003
Remani T.T. Vs Narayanan Kutty and Others
High Court Of Kerala · (2004) 3 CivCC 30 : (2004) CriLJ 805 : (2004) 3 RCR(Civil) 349
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 12(3)Hindu Marriage Act, 1955 — Section 5
High Courts03 Sept 2003Dismissed
M. Sebi Louis and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (2003) 09 KL CK 0011
Administrative Tribunals Act, 1985 — Section 14, 17, 19Constitution of India, 1950 — Article 226
High Courts03 Sept 2003
Prakash Enterprises Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 747 : (2004) 137 STC 144
Kerala General Sales Tax Act, 1963 — Section 5, 5(1)
High Courts03 Sept 2003Allowed
Southern Gas Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 2 ILR (Ker) 534 : (2005) 3 KLT 78 : (2005) 139 STC 504
High Courts02 Sept 2003Dismissed
Peter John Uralil Vs Babu Thomas
High Court Of Kerala · (2004) 1 ILR (Ker) 385 : (2003) 3 KLT 777
Arbitration and Conciliation Act, 1996 — Section 21, 36, 9, 9(2)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts02 Sept 2003Dismissed
Damodaran Vs Bharathan
High Court Of Kerala · (2004) CriLJ 222 : (2003) 3 KLT 976
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts02 Sept 2003Allowed
Suresh Vs Manager, S.N.M. College
High Court Of Kerala · (2004) 1 ILR (Ker) 81 : (2003) 3 KLT 839
Mahatma Gandhi University Act, 1985 — Section 59(3)
High Courts02 Sept 2003Dismissed
Annet D'' Cunha Vs State of Kerala
High Court Of Kerala · (2003) 3 ILR (Ker) 443 : (2004) 1 KLT 161
Kerala Education Rules, 1959 — Rule 1
High Courts02 Sept 2003Dismissed
Vijayan Vs Secretary to Government
High Court Of Kerala · (2004) 1 KLT 695 : (2004) 2 LLJ 846
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12
High Courts02 Sept 2003Allowed
Pattanakkad Panchayat Vs Ponnappan
High Court Of Kerala · (2004) 1 ACC 286 : (2004) ACJ 1431 : AIR 2004 Ker 46 : (2003) 3 ILR (Ker) 649 : (2003) 3 KLT 997 : (2004) 1 RCR(Civil) 589
Motor Vehicles Act, 1988 — Section 10(2), 2(28)
High Courts02 Sept 2003Allowed
The Secretary, Pattanakkad Panchayat and Anr Vs Ponnappan and Another
High Court Of Kerala · (2004) 1 KLJ 156
Motor Vehicles Act, 1988 — Section 10, 10(2), 2(28), 3
High Courts02 Sept 2003Dismissed
O.P. Ali Vs State of Kerala and Others
High Court Of Kerala · (2004) 1 LLJ 208
Minimum Wages (Central) Rules, 1950 — Rule 29(1), 29(2)Minimum Wages Act, 1948 — Section 22B, 22B(1)
High Courts02 Sept 2003Dismissed
Vijaya Trades Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 653
Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts01 Sept 2003Allowed
P.P.C. Kuttihassan Haji Vs Assistant Commissioner (Asst.) and Another
High Court Of Kerala · (2006) 146 STC 147
Kerala Agricultural Income Tax Act, 1950 — Section 9(2)
High Courts01 Sept 2003
Commissioner of Income Tax Vs J. Rajmohan Pillai
High Court Of Kerala · (2004) 186 CTR 296 : (2004) 267 ITR 561
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts01 Sept 2003
Commissioner of Income Tax Vs Nathekkattu Constructions
High Court Of Kerala · (2004) 186 CTR 226 : (2004) 269 ITR 346
Income Tax Act, 1961 — Section 145
High Courts01 Sept 2003
Commissioner of Income Tax Vs Palakunnathu Traders
High Court Of Kerala · (2004) 186 CTR 343 : (2004) 1 ILR (Ker) 590 : (2004) 269 ITR 322
Income Tax Act, 1961 — Section 170, 187, 188