High Courts13 Jun 2003Dismissed
Deputy Commissioner Vs Rejula Jospeh
High Court Of Kerala · (2003) 3 ILR (Ker) 647 : (2004) 1 KLT 258
Kerala General Sales Tax Act, 1963 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,750 of 2,716
High Courts13 Jun 2003
Aliyathammada Beethathabiyyapura Pookoya Haji Vs Pattakkal Cheriyakoya and Others
High Court Of Kerala · AIR 2003 Ker 366
Waqf Act, 1995 — Section 83, 85
High Courts12 Jun 2003Allowed
Aluminium Fabricating Company Vs State of Kerala
High Court Of Kerala · (2005) 139 STC 161
Kerala General Sales Tax Act, 1963 — Section 7, 7(1), 7(11), 7(7), 7(7A)Kerala General Sales Tax Rules, 1963 — Rule 30, 30(3), 30A
High Courts12 Jun 2003Dismissed
Tony and another Vs Navodaya Enterprises
High Court Of Kerala · AIR 2004 Ker 245 : (2004) 1 ILR (Ker) 107 : (2003) 2 KLJ 1078 : (2003) 2 KLT 866 : (2003) 4 RCR(Civil) 191
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11A, Order 38 Rule 5, Order 38 Rule 7
High Courts10 Jun 2003Dismissed
Nandakumar Vs Chief Conservator of Forests
High Court Of Kerala · (2003) 3 ILR (Ker) 379 : (2003) 3 KLT 1155 : (2004) 2 LLJ 109
Constitution of India, 1950 — Article 226Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15
High Courts10 Jun 2003
Collector of Central Excise and Customs Vs Leelamma George
High Court Of Kerala · (2004) 163 ELT 17 : (2004) 1 ILR (Ker) 224 : (2003) 3 KLT 691
Central Excises and Salt Act, 1944 — Section 11A
High Courts10 Jun 2003Allowed
Thressia, Annamma and Rosy Vs James and Others
High Court Of Kerala · (2003) 3 ILR (Ker) 449
High Courts10 Jun 2003
State of Kerala Vs Steel Industrial Kerala Ltd.
High Court Of Kerala · (2008) 11 VST 618
Central Sales Tax Act, 1956 — Section 3, 6A
High Courts09 Jun 2003
Ramachandran Nair V.K. and Another Vs Kerala Permanent Fund Ltd.
High Court Of Kerala · (2004) 2 CivCC 281 : (2003) 2 KLJ 977 : (2003) 3 KLT 352
High Courts09 Jun 2003
Jayalakshmi Vs Avara
High Court Of Kerala · (2003) 3 CivCC 284 : (2004) 1 ILR (Ker) 37 : (2003) 2 KLT 901 : (2003) 4 RCR(Civil) 185
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Jun 2003Allowed
Joy Paul Vs Sibi Mathew and Others
High Court Of Kerala · (2003) 3 ILR (Ker) 315 : (2003) 2 KLJ 577 : (2003) 3 KLT 343
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts09 Jun 2003
T.V. Babu Vs The Kerala Public Service Commission
High Court Of Kerala · (2004) ACJ 292 : (2004) 1 ILR (Ker) 139 : (2003) 2 KLJ 400 : (2003) 3 KLT 146 : (2003) 4 RCR(Civil) 448
Motor Vehicles Act, 1988 — Section 10, 10(J), 2, 2(10), 2(33)
High Courts09 Jun 2003Dismissed
United India Insurance Co. Ltd. and Another Vs Abdul Jabbar M. and Others
High Court Of Kerala · (2003) 2 KLJ 960
Motor Vehicles Act, 1988 — Section 146, 147
High Courts06 Jun 2003
Naziruddin Vs Hajirambee
High Court Of Kerala · (2004) 2 CivCC 245 : (2004) 1 ILR (Ker) 205 : (2004) 1 KLT 896 : (2004) 3 RCR(Civil) 341
High Courts06 Jun 2003Dismissed
Commissioner of Income Tax Vs K. Ravindranathan Nair
High Court Of Kerala · (2003) 184 CTR 46 : (2004) 265 ITR 217
Income Tax Act, 1961 — Section 250, 251, 251(1), 80HHCIncome Tax Rules, 1962 — Rule 46A, 46A(1), 46A(4)
High Courts05 Jun 2003Dismissed
Cyril Britto Vs Union of India and Others
High Court Of Kerala · AIR 2003 Ker 259 : (2004) 1 BC 291 : (2003) 3 ILR (Ker) 421 : (2003) 2 KLJ 439 : (2003) 2 KLT 879 : (2003) 4 RCR(Civil) 182
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 25, 56Constitution of India, 1950 — Article 14, 15, 15(3), 15(3), 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 25
High Courts05 Jun 2003
Balakrishnan, Unity Drugs Centre and Another Vs Jaison P.V. and Another
High Court Of Kerala · (2004) 122 CompCas 820
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)Penal Code, 1860 (IPC) — Section 420
High Courts05 Jun 2003Allowed
M/s. Thekkan and Company Vs M. Anitha
High Court Of Kerala · (2004) 1 BC 435 : (2004) 1 CivCC 13 : (2004) CriLJ 58 : (2004) 1 KLJ 188 : (2003) 3 KLT 870 : (2004) 1 RCR(Criminal) 170
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jun 2003Dismissed
Rev. Fr. Daniel Kuzhithadathil Vs Jose
High Court Of Kerala · (2003) 2 KLT 858
Constitution of India, 1950 — Article 30Kerala University Act, 1974 — Section 57(3)
High Courts05 Jun 2003Dismissed
Dr. Varghese M. Mathunny Vs State of Kerala and Others
High Court Of Kerala · (2003) 06 KL CK 0011
Constitution of India, 1950 — Article 226, 30Kerala University Act, 1974 — Section 57(3)