High Courts26 Mar 2003Allowed
M/s. Vindya Gas P. Ltd. Vs A.E., K.S.E.B., Palakkad
High Court Of Kerala · (2003) 1 KLJ 809
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,759 of 2,716
High Courts26 Mar 2003
Ahammedkutty Vs Ali
High Court Of Kerala · (2003) 3 KLT 739
Kerala Panchayat Raj Act, 1994 — Section 100, 101, 113, 113(2), 114(1)
High Courts26 Mar 2003
N. Babu, Executive Engineer, K. Velayudhan, Executive Engineer, Velayudhan V.R., Executive Engineer and Vijayadharan R., Executive Engineer, Office of the Chief Engineer, Electricity General Vs T.M. Poulose, Assistant Executive Engineer, World Bank Project, Sub Division, Kerala State Electricity Board and Chief Engineer, Electricity (General)
High Court Of Kerala · (2003) 2 ILR (Ker) 571
Constitution of India, 1950 — Article 226, 335Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17A
High Courts26 Mar 2003Allowed
Vindya Gas (P.) Ltd. Vs K.S.E.B.
High Court Of Kerala · (2003) 3 KLT 263
High Courts26 Mar 2003Dismissed
Union of India (UOI) and Others Vs T.P. Gopinath, Telephone Inspector and The Hon''ble Central Administrative Tribunal, Ernakulam Bench
High Court Of Kerala · (2003) 03 KL CK 0104
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts26 Mar 2003Dismissed
S. John and Others Vs State of Kerala and The Kerala Water Authority
High Court Of Kerala · (2003) 03 KL CK 0049
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts26 Mar 2003Allowed
Thomas George Vs Principal General Manager, Telecom, Department of Telecommunications and Chief Accounts Officer, Department of Telecommunications
High Court Of Kerala · AIR 2003 Ker 234
Telegraph Rules, 1951 — Rule 443
High Courts26 Mar 2003Dismissed
V.K. Somasundaran Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 811
High Courts25 Mar 2003
M.G. Narayanan Nair Vs The Board, of Directors and Others
High Court Of Kerala · (2003) 1 KLJ 650
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003
Gopalakrishnan Nair Vs The M.A.C.T., Tvm. and Another
High Court Of Kerala · (2003) 1 KLJ 654
High Courts25 Mar 2003Dismissed
Bharathakshemam Vs Mangolodayam (P) Ltd.
High Court Of Kerala · (2003) 3 ILR (Ker) 530 : (2004) 1 KLT 81 : (2004) 2 RCR(Civil) 68 : (2004) 1 RCR(Rent) 174
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 6 Rule 2Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 23(1)
High Courts25 Mar 2003
Abdurahiman Haji Vs Balakrishnan
High Court Of Kerala · (2003) 2 KLT 690
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)
High Courts25 Mar 2003Dismissed
M.A. Ibrahim Vs Treesa Poulose
High Court Of Kerala · (2003) 03 KL CK 0093
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3)
High Courts25 Mar 2003Allowed
Thanappan Vs Hassan Kappor
High Court Of Kerala · (2003) 2 ILR (Ker) 457 : (2003) 2 KLT 39 : (2003) 3 RCR(Civil) 367
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 22
High Courts25 Mar 2003Dismissed
G. Viswanatha Shet Vs Sree Gopalakrishna Devaswom
High Court Of Kerala · (2003) 2 KLT 400
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(7), 11(8), 23(1)
High Courts25 Mar 2003Dismissed
Babu Pilasserry and Another Vs Govt. of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 317 : (2003) 2 KLT 500
Land Acquisition Act, 1894 — Section 4, 4(1), 52, 6
High Courts25 Mar 2003
M. Ramachandran Nair Vs Gopinathan
High Court Of Kerala · (2003) 2 KLJ 321 : (2003) 2 KLT 694
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3)
High Courts25 Mar 2003
Narayanan Nair Vs Vaikom Palliprathusserry Service Co-operative Bank
High Court Of Kerala · (2003) 2 KLT 44
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003Dismissed
United India Insurance Co. Ltd. Vs K.S. Suneethi Ramachandran and Others
High Court Of Kerala · (2004) ACJ 824 : AIR 2003 Ker 237 : (2004) 1 ILR (Ker) 154
Motor Vehicles Act, 1988 — Section 147(1)
High Courts25 Mar 2003Dismissed
Gopalakrishnan Nair Vs The Motor Accidents Claims Tribunal and Another
High Court Of Kerala · (2004) ACJ 471 : AIR 2003 Ker 255 : (2003) 2 ILR (Ker) 450
Motor Vehicles Act, 1988 — Section 168, 169