High Courts30 Jun 2003
Thadikkadavu Service Co-operative Bank Limited Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 353
Kerala General Sales Tax Act, 1963 — Section 2, 23(3), 5(2A)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,748 of 2,716
High Courts30 Jun 2003
Girijambika Vs George Selvaraj
High Court Of Kerala · (2003) 2 KLT 1070 : (2003) 4 RCR(Civil) 496
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102
High Courts27 Jun 2003Dismissed
Sivan Pillay Vs Ramesh Chandra and Others
High Court Of Kerala · AIR 2004 Ker 243 : (2003) 3 ILR (Ker) 473
Kerala Insolvency Act, 1956 — Section 42
High Courts26 Jun 2003Allowed
Sivaraman alias Gopi and etc. Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 4186
Penal Code, 1860 (IPC) — Section 300
High Courts26 Jun 2003
Krishnan Vs Krishnan
High Court Of Kerala · AIR 2004 Ker 155 : (2003) 3 CivCC 435 : (2004) 1 ILR (Ker) 21 : (2003) 3 KLT 166 : (2003) 4 RCR(Civil) 461
Specific Relief Act, 1963 — Section 12(2), 12(4)
High Courts26 Jun 2003Allowed
Raymund Gencianeo Vs State of Kerala
High Court Of Kerala · (2003) 2 ALT(Cri) 323 : (2004) CriLJ 2296 : (2003) 3 ILR (Ker) 308 : (2003) 3 KLT 174 : (2003) 4 RCR(Criminal) 605
Constitution of India, 1950 — Article 1(3), 297, 297(3)Penal Code, 1860 (IPC) — Section 4
High Courts26 Jun 2003Allowed
Unni and Others Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 4186
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts26 Jun 2003
B. Sivankutty Vs The Motor Accidents Claims Tribunal
High Court Of Kerala · (2004) 1 ACC 226 : (2004) ACJ 406 : (2003) 2 KLJ 850 : (2003) 3 KLT 580
Kerala Motor Vehicles Rules, 1989 — Rule 394(1), 394(2)
High Courts25 Jun 2003Dismissed
Chacko, A.V. and Another Vs Labour Court and Others
High Court Of Kerala · (2003) 06 KL CK 0079
Industrial Disputes (Central) Rules, 1957 — Rule 62A, 62A(2)Industrial Disputes Act, 1947 — Section 33(2), 36
High Courts25 Jun 2003
Kerala Irrigation Engineers Association and Others Vs State of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 866 : (2003) 3 KLT 325
Constitution of India, 1950 — Article 14, 16, 226
High Courts25 Jun 2003
Valsan Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 1050
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 473
High Courts25 Jun 2003Allowed
Madhavan Padmanabhan of Kochukarayil Vs Kanjikuzhi Panchayat
High Court Of Kerala · (2003) 2 KLJ 910
High Courts24 Jun 2003Allowed
State of Kerala and Others Vs Balan, K.
High Court Of Kerala · (2003) 06 KL CK 0081
High Courts24 Jun 2003
Superintendent of Police, C.B.C.I.D. Vs Boby Varghese
High Court Of Kerala · (2004) 119 CompCas 112 : (2003) 3 ILR (Ker) 396 : (2004) 54 SCL 229
Companies Act, 1956 — Section 446, 456(1)
High Courts24 Jun 2003Allowed
Sreenivasan Vs Thilakan
High Court Of Kerala · AIR 2003 Ker 350 : (2003) 3 CivCC 296 : (2003) 2 KLT 958 : (2003) 4 RCR(Civil) 303
Civil Procedure Code, 1908 (CPC) — Section 107Specific Relief Act, 1963 — Section 34, 38
High Courts24 Jun 2003Dismissed
Madhavan Achari Vs Meenakshi
High Court Of Kerala · (2003) 3 ILR (Ker) 312 : (2003) 3 KLT 1069
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts23 Jun 2003Dismissed
Stephen George, M.L.A. Vs Union of India (UOI) and Others
High Court Of Kerala · (2003) 06 KL CK 0080
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 14, 19, 21, 226, 32Telecom Regulatory Authority of India Act, 1997 — Section 11, 11(2), 14, 18, 3
High Courts23 Jun 2003Dismissed
G.M. Dept. of Telecommunications Vs Consumer Disputes Redressal Forum
High Court Of Kerala · (2003) 2 KLJ 865 : (2003) 3 KLT 281
Telegraph Act, 1885 — Section 7B
High Courts23 Jun 2003
Bhargavan Pillai Vs Special Dy. Tahsildar
High Court Of Kerala · (2004) 1 BC 324 : (2003) 3 KLT 753
Civil Procedure Code, 1908 (CPC) — Section 60(1)Kerala Revenue Recovery Act, 1968 — Section 2, 71, 80