High Courts06 Feb 2003Dismissed
Arunkumar Vs Omana Amma
High Court Of Kerala · (2004) ACJ 204 : (2003) 2 KLT 625
Workmens Compensation Act, 1923 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,769 of 2,716
High Courts06 Feb 2003
John Vs Amballur Service Co-operative Bank
High Court Of Kerala · (2003) 1 KLT 675
High Courts06 Feb 2003Allowed
P.K. Lambodaran Nair Vs State of Kerala and Others
High Court Of Kerala · (2003) CriLJ 2917
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2003Allowed
A.B. Jisha Vs K.S. Dilip
High Court Of Kerala · (2003) 1 KLJ 698
Hindu Marriage Act, 1955 — Section 5, 5(iii), 7
High Courts05 Feb 2003
Commissioner of Income Tax Vs C.P. Lonappan and Sons
High Court Of Kerala · (2003) 184 CTR 159 : (2004) 265 ITR 101
Income Tax Act, 1961 — Section 45(1), 45(5)Land Acquisition Act, 1894 — Section 11, 12
High Courts05 Feb 2003
Kunjavara Vs Provident Fund Commissioner
High Court Of Kerala · (2003) 3 KLT 149
High Courts05 Feb 2003
Chandradasan Vs George
High Court Of Kerala · (2003) 3 BC 609 : (2003) 3 KLT 151
General Clauses Act, 1897 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Feb 2003
N.K. Mathew Vs The Provident Fund Commissioner, Sub Regional Office
High Court Of Kerala · (2003) 02 KL CK 0068
High Courts05 Feb 2003Allowed
A.B. Jisha Vs K.S. Dilip Sankaran
High Court Of Kerala · (2004) 1 ILR (Ker) 228
Hindu Marriage Act, 1955 — Section 5, 7
High Courts05 Feb 2003
K.P. Chandradasan Vs George Kollassani and Another
High Court Of Kerala · (2004) 1 CivCC 291 : (2004) CriLJ 2636 : (2003) 4 RCR(Criminal) 394
General Clauses Act, 1897 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 2003
Gopala Pillai Bhaskaran Pillai Vs Sivarama Panicker
High Court Of Kerala · (2003) 2 ILR (Ker) 473 : (2003) 3 KLT 96
Succession Act, 1925 — Section 15, 17, 17(3)
High Courts04 Feb 2003Dismissed
National Insurance Co. Ltd. Vs Saidali
High Court Of Kerala · (2003) 2 ACC 71 : (2003) ACJ 1122 : (2003) 1 KLT 955
Motor Vehicles Act, 1988 — Section 147(1)
High Courts04 Feb 2003Allowed
Shaiju Vs State Election Commission
High Court Of Kerala · AIR 2003 Ker 246 : (2003) 1 KLT 658
Kerala Municipalities Act, 1994 — Section 85, 86
High Courts04 Feb 2003Allowed
Prabhu Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 ALT(Cri) 317 : (2003) CriLJ 2261 : (2003) 2 ILR (Ker) 225 : (2003) 1 KLT 631
Prevention of Corruption Act, 1988 — Section 11, 12, 14, 7
High Courts03 Feb 2003Dismissed
Memex Informations Systems (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 490 : (2006) 143 STC 414
Kerala General Sales Tax Act, 1963 — Section 2, 5
High Courts03 Feb 2003
Unni Vacco Vs Thankamma Gregory
High Court Of Kerala · (2003) 2 KLT 459
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts03 Feb 2003
Harrison and Crossfield Ltd. (now known as Harrisons Malayalam Limited) Vs State of Kerala
High Court Of Kerala · (2004) 138 STC 1
Kerala General Sales Tax Act, 1963 — Section 2
High Courts31 Jan 2003Dismissed
P.M. Narayanan and Others Vs P.K. Shalima
High Court Of Kerala · (2003) 1 KLJ 771
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(17), 11, 11(10), 11(17), 11(2)
High Courts31 Jan 2003
Kokkala Arecanut Commission Agent Association Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2009) 19 VST 62
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 22, 43, 5, 5(1), 8Kerala General Sales Tax Rules, 1963 — Rule 21(7)
High Courts31 Jan 2003Allowed
Kallianikutty Amma Vs The Special Tahsildar (LA)
High Court Of Kerala · (2003) 3 ILR (Ker) 302 : (2003) 1 KLT 1014
Land Acquisition Act, 1894 — Section 28A, 34