High Courts27 Feb 2003Allowed
M.R. Sreedharan Vs G. Gopi Mannadiar
High Court Of Kerala · AIR 2004 Ker 167
Stamp Act, 1899 — Section 33, 34
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,765 of 2,716
High Courts26 Feb 2003
Santhosh Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 795 : (2003) 3 RCR(Criminal) 133
Criminal Procedure Code, 1973 (CrPC) — Section 229
High Courts26 Feb 2003Allowed
P.K. Damodaran Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 442
Kerala General Sales Tax Act, 1963 — Section 23(3), 23(3A)
High Courts25 Feb 2003
Rechery Service Co-operative Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 129 TAXMAN 335
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 133, 2, 269S, 269SS
High Courts25 Feb 2003Dismissed
Kamath Vs Institute of Chartered Accountants
High Court Of Kerala · (2004) 122 CompCas 825 : (2003) 185 CTR 90 : (2003) 1 KLT 769
Chartered Accountants Act, 1949 — Section 15, 30(1), 30(2)Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 44B
High Courts25 Feb 2003Dismissed
Kechery Service Co-operative Bank Ltd. Vs The Commissioner of Income Tax (C.I.B.)
High Court Of Kerala · (2003) 182 CTR 517 : (2003) 2 ILR (Ker) 201 : (2003) 263 ITR 161 : (2003) 2 KLT 32
Income Tax Act, 1961 — Section 133(6)
High Courts25 Feb 2003Allowed
Marico Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 2 ILR (Ker) 300 : (2003) 1 KLT 956 : (2004) 134 STC 179
Kerala General Sales Tax Act, 1963 — Section 59A, 59A(2)
High Courts25 Feb 2003
Thomas Kurian Vs Idukki District Co-operative Bank Ltd. and Others
High Court Of Kerala · (2003) 3 LLJ 1026
Payment of Gratuity Act, 1972 — Section 4(3), 4(5)
High Courts25 Feb 2003
B.K. Kamath Vs Institute of Chartered Accountants of India
High Court Of Kerala · (2003) 2 KLJ 21 : (2003) 133 TAXMAN 56 : (2003) 130 TAXMAN 435
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 15, 224, 3, 30, 44AB
High Courts25 Feb 2003
Chilton Refrigeration Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 472
High Courts24 Feb 2003Dismissed
A. Neela Lohitha Dasan Nadar Vs State Of Kerala
High Court Of Kerala · (2003) 1 KLJ 423 : (2003) 2 RCR(Criminal) 466
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 249, 254, 258Penal Code, 1860 (IPC) — Section 173(2), 258, 354
High Courts24 Feb 2003
Bhima and Brother Jewellers and Diamond Merchants Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 288 : (2009) 1 KLT 623 : (2004) 138 STC 343
Kerala General Sales Tax Act, 1963 — Section 37, 40, 45A, 45A(1), 45A(3)
High Courts24 Feb 2003Dismissed
Neela Lohitha Dasan Nadar Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 3327 : (2003) 2 ILR (Ker) 226 : (2003) 1 KLT 844
Criminal Procedure Code, 1973 (CrPC) — Section 258
High Courts24 Feb 2003
K.V. Ramakrishnan, The Manager, S.N.V. Sanskrit Higher Secondary School Vs The State of Kerala
High Court Of Kerala · (2003) 02 KL CK 0047
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 1, 2, 3, 4, 44Motor Vehicles Act, 1988 — Section 185
High Courts24 Feb 2003
Shaji Vs Ramachandran
High Court Of Kerala · (2003) 2 KLT 814
Kerala Education Rules, 1959 — Rule 1, 2, 5, 6
High Courts22 Feb 2003Dismissed
Sivadasan Vs State
High Court Of Kerala · (2003) 2 ILR (Ker) 480 : (2003) 3 KLT 100
Kerala Abkari Act, 1077 — Section 55, 55(11)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(14)
High Courts21 Feb 2003Dismissed
Faizal Vs Ussainar Kunhi
High Court Of Kerala · (2003) 2 KLT 268
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Feb 2003
Girijan Vs Registrar of Births and Deaths
High Court Of Kerala · (2003) 2 KLT 22 : (2003) 3 RCR(Civil) 377
Kerala Registration of Births and Deaths Act, 1969 — Section 15
High Courts20 Feb 2003Allowed
Janardhanan Nair Vs State of Kerala
High Court Of Kerala · (2003) 97 FLR 508 : (2003) 1 KLT 867
High Courts20 Feb 2003Allowed
Sanal Kumar Vs Rajeev Kumar
High Court Of Kerala · (2004) 1 ALD(Cri) 865 : (2004) 1 ALT(Cri) 308 : (2004) 3 BC 162 : (2004) 2 ILR (Ker) 555 : (2004) 1 KLT 689 : (2004) 2 RCR(Criminal) 101
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(2)Kerala Criminal Rules of Practice, 1982 — Rule 258Negotiable Instruments Act, 1881 (NI) — Section 138