High Courts11 Feb 2003Allowed
Vasudevan Vs C.K. Narayanan Namboodiri and Ambalapuzha Economic Society
High Court Of Kerala · (2003) 02 KL CK 0065
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 33
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,768 of 2,716
High Courts11 Feb 2003Dismissed
Rajendran Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 244 : (2003) 3 ILR (Ker) 208 : (2003) 2 KLT 222
Kerala Court Fees and Suits Valuation Act, 1959 — Section 22, 25, 27
High Courts11 Feb 2003Dismissed
Union of India (UOI) Vs Vishal Builders
High Court Of Kerala · (2003) 02 KL CK 0048
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts11 Feb 2003Dismissed
Assistant Commissioner Vs Hindusthan Vidyut Products Ltd.
High Court Of Kerala · (2003) 116 CompCas 397 : (2003) 4 CompLJ 108 : (2003) 1 KLT 774
Kerala General Sales Tax Act, 1963 — Section 2
High Courts11 Feb 2003Dismissed
Union of India (UOI) Vs Vishnu Builders
High Court Of Kerala · (2003) 02 KL CK 0015
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts11 Feb 2003Dismissed
V.M. Rajendran Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 637 : (2003) 3 RCR(Civil) 420
Court Fees and Suits Valuation Act, 1955 — Section 25(d)(ii)
High Courts11 Feb 2003Allowed
C.O. Varghese Vs State of Kerala
High Court Of Kerala · (2008) 11 VST 149
High Courts10 Feb 2003Dismissed
T.K. Assain and Others Vs The Land Acquisition Officer
High Court Of Kerala · (2003) 1 KLJ 431
Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts10 Feb 2003Partly Allowed
Sabu Vs State of Kerala
High Court Of Kerala · (2003) 3 ILR (Ker) 130 : (2003) 2 KLT 173
Kerala Abkari Act, 1077 — Section 55
High Courts10 Feb 2003
Manager, Trikkur Panchayat Sarvodaya High School Vs Suma
High Court Of Kerala · (2003) 2 ILR (Ker) 1 : (2003) 2 KLT 62
Kerala Education Rules, 1959 — Rule 49, 51A, 52
High Courts10 Feb 2003
Assain Vs Land Acquisition Officer
High Court Of Kerala · (2003) 1 KLT 863
Land Acquisition Act, 1894 — Section 18, 31
High Courts10 Feb 2003
Deputy Commissioner (Law) Vs Alappat Exports (P) Ltd.
High Court Of Kerala · (2003) 2 KLT 731 : (2004) 138 STC 520
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts07 Feb 2003
Commissioner of Income Tax Vs G. Satheesh Nair
High Court Of Kerala · (2003) 183 CTR 172 : (2003) 264 ITR 377
Income Tax Act, 1961 — Section 28, 56, 80HH
High Courts07 Feb 2003Allowed
State Bank of India Vs Kerala Electricals
High Court Of Kerala · AIR 2004 Ker 204 : (2003) 1 KLT 871 : (2003) 3 RCR(Civil) 367
High Courts07 Feb 2003Dismissed
Mahendran Vs Asokan
High Court Of Kerala · (2003) 2 KLT 737
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Feb 2003Dismissed
Mariamma Stephan Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 KLT 1011
Constitution of India, 1950 — Article 226
High Courts07 Feb 2003
Lalithambika Vs Achuthan Nair, Jayachandran Bose, Devassy and Ramaswamy
High Court Of Kerala · (2004) 118 CompCas 691 : (2003) 2 KLJ 422
High Courts06 Feb 2003Dismissed
K. Vikraman Pillai Vs The State of Kerala and The Director, Directorate of State Water Transport Department
High Court Of Kerala · (2003) 2 KLT 397
Kerala Service Rules, 1958 — Rule 56, 57Penal Code, 1860 (IPC) — Section 379