High Courts01 Aug 2003Dismissed
Gouri Amma Krishnamma Vs Seethalakshmi Amma and Others
High Court Of Kerala · AIR 2004 Ker 75
Easements Act, 1882 — Section 13
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,744 of 2,716
High Courts30 Jul 2003Allowed
Vineetha Vs The Regional Transport Authority
High Court Of Kerala · (2004) 1 ACC 245 : AIR 2004 Ker 24 : (2003) 2 KLJ 1041 : (2003) 3 KLT 714
Motor Vehicles Act, 1988 — Section 66, 71, 74, 80
High Courts29 Jul 2003Dismissed
Ahammed Koya Vs The Secretary, Ministry of Human Resources Development
High Court Of Kerala · (2003) 3 KLT 340
Constitution of India, 1950 — Article 14, 16
High Courts29 Jul 2003Dismissed
Mavoor Peruvayal Perumanna Grama Vikasana Forum Vs Union of India (UOI)
High Court Of Kerala · (2004) 1 ILR (Ker) 260 : (2003) 3 KLT 353
Constitution of India, 1950 — Article 14
High Courts29 Jul 2003Dismissed
M. Unnikrishna Pillai and Others Vs The Director of Collegiate Education Ors.
High Court Of Kerala · (2004) 1 ILR (Ker) 295 : (2004) 1 KLJ 159 : (2003) 3 KLT 954
Kerala University Act, 1974 — Section 63, 64
High Courts29 Jul 2003Dismissed
V,P. Kunhali Haji Vs State of Kerala and Ann
High Court Of Kerala · (2004) 1 KLJ 615
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 227, 228, 239Penal Code, 1860 (IPC) — Section 420
High Courts28 Jul 2003
Kerala Shipping Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 185 CTR 364 : (2003) 158 ELT 682 : (2003) 3 ILR (Ker) 549 : (2004) 265 ITR 13 : (2003) 3 KLT 451
Income Tax Act, 1961 — Section 41(2)
High Courts28 Jul 2003
Geetha Panicker Vs Lagi Easo Mathew and Another
High Court Of Kerala · (2005) 1 BC 155 : (2004) 118 CompCas 89 : (2003) CriLJ 4270 : (2003) 2 KLJ 953 : (2003) 3 KLT 454
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 482, 59
High Courts28 Jul 2003
Kerala Shipping Corpn. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 132 TAXMAN 763
Income Tax Act, 1961 — Section 256, 41MARINE INSURANCE ACT, 1963 — Section 58
High Courts28 Jul 2003Allowed
T.C. Pathrose Vs The Oriental Insurance Co. Ltd. and Another
High Court Of Kerala · (2004) ACJ 609 : AIR 2004 Ker 31 : (2003) 3 ILR (Ker) 408 : (2003) 2 KLJ 897 : (2003) 3 KLT 650
High Courts25 Jul 2003Dismissed
Lakshmi Amma Vs Ayyappan
High Court Of Kerala · AIR 2004 Ker 174 : (2004) 2 CivCC 590 : (2004) 1 CTLJ 158 : (2003) 3 KLT 577
Contract Act, 1872 — Section 55
High Courts25 Jul 2003
Beerankutty Vs Sulthan Bathery Grama Panchayat
High Court Of Kerala · (2003) 3 KLT 256
Panchayat Raj (Issuance of Licence and Control of Public and Private Markets) Rules, 1996 — Rule 4Panchayat Raj (Slaughter House and Meat Stalls) Rules, 1996 — Rule 38
High Courts25 Jul 2003
Venkatakrishnan Vs The State Transport Authority
High Court Of Kerala · (2003) 3 KLT 252
Kerala Motor Vehicles Taxation Ordinance, 1975 — Section 22
High Courts25 Jul 2003
Helen Thilakom Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 233
Kerala Education Rules, 1959 — Rule 43
High Courts25 Jul 2003
George Vs Varkey
High Court Of Kerala · (2004) 2 ILR (Ker) 48 : (2004) 1 KLT 21
Succession Act, 1925 — Section 63
High Courts25 Jul 2003Dismissed
Saroja Kumari Vs State of Kerala and Others
High Court Of Kerala · (2004) 1 KLJ 623
Constitution of India, 1950 — Article 337Kerala Education Act, 1958 — Section 2(1), 3(5)
High Courts25 Jul 2003Dismissed
Janaki Vs Govindan Nair
High Court Of Kerala · (2003) 3 KLT 562
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)
High Courts24 Jul 2003Dismissed
Accountant General Vs Neelakantan Nair
High Court Of Kerala · (2003) 3 ILR (Ker) 169 : (2003) 2 KLJ 700 : (2003) 3 KLT 525
Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 62
High Courts24 Jul 2003
Commissioner of Income Tax Vs Leelamma John
High Court Of Kerala · (2004) 186 CTR 575 : (2004) 267 ITR 289 : (2003) 3 KLT 1006
Income Tax Act, 1961 — Section 264
High Courts24 Jul 2003Dismissed
Balachandran Vs Mavelikkara Municipality
High Court Of Kerala · (2003) 3 KLT 605
Kerala Municipalities Act, 1974 — Section 21Kerala Municipality Standing Committee Rules, 2000 — Rule 3