High Courts09 Jul 2003Dismissed
E.S.I. Corporation Vs Excel Glasses Ltd.
High Court Of Kerala · (2003) 3 KLT 42
Employees State Insurance Act, 1948 — Section 77, 77(1A)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,747 of 2,716
High Courts09 Jul 2003
Indian Spices Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 132 TAXMAN 291
Income Tax Act, 1961 — Section 256, 80HHC
High Courts09 Jul 2003
Mathew Varghese Vs Rosamma Varghese
High Court Of Kerala · (2003) 131 TAXMAN 646
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 10, 13, 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Jul 2003Dismissed
Sankaran Nair Vs Balan Nair and Others
High Court Of Kerala · AIR 2004 Ker 54
Easements Act, 1882 — Section 15, 28Specific Relief Act, 1963 — Section 38
High Courts07 Jul 2003
Sugathan and Another Vs Premaja and Others
High Court Of Kerala · (2003) 07 KL CK 0083
Hindu Succession Act, 1956 — Section 14, 23, 24Hindu Widows Remarriage Act, 1856 — Section 2
High Courts04 Jul 2003Dismissed
Rosily Vs Annam
High Court Of Kerala · (2003) 3 CivCC 368 : (2003) 3 KLT 282
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6
High Courts04 Jul 2003
Commissioner of Income Tax Vs N.S. Babu
High Court Of Kerala · (2003) 184 CTR 231 : (2004) 266 ITR 616
Income Tax Act, 1961 — Section 253(5), 271(1)
High Courts04 Jul 2003Allowed
Jully Reynold Vs Manual
High Court Of Kerala · (2003) 2 ALT(Cri) 459 : (2004) 1 BC 339 : (2004) 122 CompCas 758 : (2004) 1 ILR (Ker) 458 : (2003) 3 KLT 439 : (2003) 4 RCR(Criminal) 809 : (2004) 53 SCL 115
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jul 2003
Fibre Foam (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 410
High Courts04 Jul 2003Dismissed
Corporation of Cochin Vs New India Maritime Agencies (P) Ltd.
High Court Of Kerala · (2003) 3 ILR (Ker) 288 : (2003) 3 KLT 209
Limitation (Amendment) Act, 1964 — Article 62Municipal Corporation Act, 1961 — Section 105, 417
High Courts03 Jul 2003
Charangat Coir Manufacturing Co. (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 40 : (2004) 1 KLT 312 : (2004) 2 LLJ 448
Kerala Coir Workers Welfare Fund (Amendment) Act, 1998 — Section 2, 3, 4(2)Kerala Coir Workers Welfare Fund Act, 1987 — Section 4(2)
High Courts03 Jul 2003
Andrews Vs Jos
High Court Of Kerala · AIR 2003 Ker 348 : (2003) 3 ILR (Ker) 432 : (2003) 2 KLT 1074
Kerala Civil Courts (Amendment) Act, 1996 — Section 12, 13
High Courts03 Jul 2003Allowed
Binoy Peter Vs Secretary, Keerampara Grama Panchayat
High Court Of Kerala · (2003) 3 KLT 163
Kerala Panchayat Raj Act, 1994 — Section 276, 276(5)
High Courts03 Jul 2003Dismissed
Bindu Thomas Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 217
Constitution of India, 1950 — Article 226Education Act, 1958 — Section 36(1)
High Courts02 Jul 2003Dismissed
Tamil Nadu Handloom Weavers Co-operative Society Vs George
High Court Of Kerala · (2004) 1 KLT 579
Civil Procedure Code, 1908 (CPC) — Section 149, 151
High Courts02 Jul 2003Dismissed
Jyothis Kuries and Loans Vs George Jose
High Court Of Kerala · (2004) 2 BC 36 : (2004) 1 CivCC 200 : (2003) 3 ILR (Ker) 388 : (2003) 3 KLT 1157 : (2004) 1 RCR(Civil) 651
Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts02 Jul 2003
M.P. Rajasekharan Nair Vs Raju and Another
High Court Of Kerala · (2003) 2 KLJ 404 : (2003) 4 RCR(Civil) 464
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Specific Relief Act, 1963 — Section 16(c)
High Courts01 Jul 2003Dismissed
K. Vijayakumar Vs A. Ali and Another
High Court Of Kerala · (2004) 1 KLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 2(d)Prevention of Food Adulteration Act, 1954 — Section 1, 13, 13(2), 14, 14A
High Courts01 Jul 2003Dismissed
Vijayakumar Vs Food Inspector
High Court Of Kerala · (2004) CriLJ 354 : (2003) 3 KLT 824
Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 20(1)
High Courts01 Jul 2003Dismissed
Commissioner of Income Tax Vs Chemmeens and G. Gangadharan Nair
High Court Of Kerala · (2007) 290 ITR 337
Income Tax Act, 1961 — Section 256, 28, 41(2), 80E, 80E(1)