High Courts21 Mar 2003Dismissed
Thomas Kuriakose Vs Abraham Mary
High Court Of Kerala · AIR 2004 Ker 73 : (2003) 2 ILR (Ker) 464 : (2003) 2 KLT 41
Divorce Act, 1869 — Section 22, 24, 25
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,761 of 2,716
High Courts21 Mar 2003
Commissioner of Income Tax Vs Wandoor Jupitor Chittry (P) Ltd.
High Court Of Kerala · (2003) 130 TAXMAN 479
Income Tax Act, 1961 — Section 28, 57
High Courts20 Mar 2003Allowed
Thomas, K.V. Vs State of Kerala and Others
High Court Of Kerala · (2003) 03 KL CK 0128
Administrative Tribunals Act, 1985 — Section 19, 19(3)Constitution of India, 1950 — Article 226
High Courts20 Mar 2003
T.B. Mohammed and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 2003 Ker 243
Telecom Regulatory Authority of India Act, 1997 — Section 2
High Courts20 Mar 2003
Sulochana Vs Chandran
High Court Of Kerala · (2003) 3 ACC 116 : (2004) ACJ 2118 : (2003) 3 ILR (Ker) 640 : (2003) 2 KLT 551 : (2003) 4 RCR(Civil) 458
Kerala Motor Vehicles Rules, 1989 — Rule 10, 11, 18, 6, 7Motor Vehicles Act, 1988 — Section 3
High Courts20 Mar 2003
Mary James and Others Vs State of Kerala and Others
High Court Of Kerala · (2003) 2 KLJ 449
Land Acquisition Act, 1894 — Section 11A
High Courts19 Mar 2003
M/s. Rajalakshmi Associates (A Firm) and Others Vs M/s. Sree Meenakshi Papers (A Firm) and Others
High Court Of Kerala · (2003) 1 KLJ 832
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 225General Clauses Act, 1897 — Section 6
High Courts19 Mar 2003Dismissed
National Insurance Co. Ltd. Vs Lison John and Another
High Court Of Kerala · (2003) 03 KL CK 0136
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts19 Mar 2003
Mohammed Abdul Kader Vs ITO
High Court Of Kerala · (2004) 134 TAXMAN 781
Constitution of India, 1950 — Article 226
High Courts19 Mar 2003Dismissed
Baby John Vs General Manager, Parvathy Mills Ltd. and Another
High Court Of Kerala · (2004) 1 LLJ 773
High Courts19 Mar 2003Dismissed
Urban Stanislaus Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 183 CTR 176
Income Tax Act, 1961 — Section 80HHC, 80HHC(4)
High Courts19 Mar 2003Dismissed
Food Inspector Vs Narayanan
High Court Of Kerala · (2003) 2 KLT 1035 : (2003) 4 RCR(Criminal) 44
Prevention of Food Adulteration Act, 1954 — Section 10(7), 19(2)
High Courts19 Mar 2003Dismissed
Rajalakshmi Associates Vs Sree Meenakshi Papers
High Court Of Kerala · (2003) 3 ILR (Ker) 202 : (2003) 2 KLT 225
Civil Procedure Code Amendment Act, 2002 — Section 100AKerala High Court Act, 1958 — Section 5(2)
High Courts19 Mar 2003
Commissioner of Income Tax Vs Javerilal and Co. (P.) Ltd.
High Court Of Kerala · (2004) 187 CTR 326 : (2004) 265 ITR 460
Income Tax Act, 1961 — Section 45
High Courts19 Mar 2003Dismissed
Mohammed Abdul Kader Vs Income Tax Officer and Another
High Court Of Kerala · (2004) 187 CTR 323 : (2004) 266 ITR 323
Income Tax Act, 1961 — Section 220
High Courts19 Mar 2003Allowed
R. Gopikuttan Pillai Vs Sankara Narayanan Nair
High Court Of Kerala · (2004) 1 BC 34
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Mar 2003Allowed
Thomayar Vs Mary
High Court Of Kerala · (2004) 1 ILR (Ker) 190 : (2004) 1 KLT 863
High Courts17 Mar 2003
Mrs. Lucy Kochuvareed (Decd.) (through legal heir P.V. Jacob) Vs Commissioner of Wealth-tax
High Court Of Kerala · (2003) 263 ITR 215
Wealth Tax Act, 1957 — Section 17, 24(5)
High Courts17 Mar 2003
Commissioner of Income Tax Vs Wandoor Jupitor Chits (P) Ltd.
High Court Of Kerala · (2003) 183 CTR 316 : (2004) 136 TAXMAN 635
Income Tax Act, 1961 — Section 57