High Courts04 Mar 2003
Gangadharan Vs Registering Transport Office
High Court Of Kerala · (2003) 3 ACC 100 : (2003) 2 KLT 651
Central Motor Vehicles Rules, 1989 — Rule 280(4), 280(5)Motor Vehicles Act, 1988 — Section 46, 47
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,764 of 2,716
High Courts04 Mar 2003
Saidalavi Vs Assistant Executive Engineer
High Court Of Kerala · (2003) 2 KLT 170
Constitution of India, 1950 — Article 246
High Courts04 Mar 2003Dismissed
Thottaplackal Thommi alias Thomas (Died) and Others Vs Thottaplackal Rosa and Others
High Court Of Kerala · (2003) 03 KL CK 0058
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 277
High Courts04 Mar 2003
M.K. Saidalavi Vs Assistant Executive Engineer, K.S.E.B. and Others
High Court Of Kerala · AIR 2004 Ker 124
Electricity Act, 1910 — Section 24
High Courts04 Mar 2003Partly Allowed
Chief Divisional Manager, Bharat Petroleum Corporation Ltd., Cochin Divisional Office Vs State of Kerala
High Court Of Kerala · (2003) 3 ILR (Ker) 628
Land Acquisition Act, 1894 — Section 30
High Courts03 Mar 2003
M.K. Babu Vs Food Inspector, Kakkanadu and Others
High Court Of Kerala · (2003) 1 KLJ 761
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 13(2B), 16(i)(a)Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i), 2(1a)(m), 7(i)
High Courts03 Mar 2003Allowed
Haridasan Palayil Vs The Speaker, Kerala Legislative Assembly
High Court Of Kerala · AIR 2003 Ker 328 : (2003) 2 ILR (Ker) 346 : (2003) 3 KLT 119
Constitution of India, 1950 — Article 188, 193, 194, 212, 226
High Courts03 Mar 2003Partly Allowed
Jo Joseph Vs Sebastian Mathew and The Director of State, Insurance Department
High Court Of Kerala · (2003) 3 LLJ 155
Workmens Compensation Act, 1923 — Section 1(2), 30, 4, 4A, 4A(1)
High Courts03 Mar 2003
Jo Joseph Vs Sebastian Mathew and Another
High Court Of Kerala · (2003) 3 LLJ 155
Workmens Compensation Act, 1923 — Section 30, 4, 4(1)(c)(ii), 4A, 4A(3)
High Courts03 Mar 2003Dismissed
Babu Vs Food Inspector
High Court Of Kerala · (2003) CriLJ 3812 : (2003) 2 ILR (Ker) 374 : (2003) 2 KLT 90
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts03 Mar 2003Dismissed
Maharashtra Distilleries and Others Vs State of Kerala and Another
High Court Of Kerala · (2003) 03 KL CK 0012
Constitution of India, 1950 — Article 14, 15
High Courts28 Feb 2003Allowed
T.P. Amina and Another Vs Dr. P. Nalla Thampy Thera and Others
High Court Of Kerala · (2003) 1 KLJ 576
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(b), 470Penal Code, 1860 (IPC) — Section 415, 417
High Courts28 Feb 2003Dismissed
New India Assurance Company Ltd. Vs Eldos and E.K.K. Muhammed
High Court Of Kerala · (2004) 1 ILR (Ker) 232
Workmens Compensation (Amendment) Act, 1959 — Section 4AWorkmens Compensation Act, 1923 — Section 30
High Courts28 Feb 2003
N.J. Valsalam Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 583 : (2003) 1 KLT 858
Kerala Panchayat Raj Act, 1994 — Section 152, 153, 154, 155, 156
High Courts28 Feb 2003Allowed
T.P. Amina and Dr. K. Abdulla Vs Dr. P. Nalla Thampy Thera and State of Kerala
High Court Of Kerala · (2003) CriLJ 2945
Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 470Penal Code, 1860 (IPC) — Section 120B, 406, 415, 417, 418
High Courts28 Feb 2003
K. Sulaiman Sahib and Another Vs S. Mohemmed Moosa and Another
High Court Of Kerala · (2003) 3 ILR (Ker) 613 : (2003) 2 KLJ 565 : (2003) 2 KLT 1058
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(2)(b), 11, 11(2), 11(3), 11(4)(i)
High Courts28 Feb 2003
Thottungal Velayudhan Vs Secretary, Youth Congress Office and O.P. Andikutty
High Court Of Kerala · (2003) 2 KLJ 81
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10(2), 11(2), 11(3), 11(4)
High Courts28 Feb 2003
V.K. Moosakutty Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 130 TAXMAN 241
High Courts27 Feb 2003Allowed
M.R. Sreedharan Vs G. Gopi
High Court Of Kerala · (2003) 1 KLJ 668
Stamp Act, 1899 — Section 34
High Courts27 Feb 2003Allowed
V. Sasidharan Nair, High School Assistant, P.T.M.V.H.S.S. Vs State of Kerala and K. Venugopalan Nair, Headmaster/Principal, P.T.M.V.H.S.S.
High Court Of Kerala · (2003) 2 ILR (Ker) 161
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 10, 11, 13, 34, 37