High Courts31 Jan 2003Partly Allowed
Anirudhan Vs State of Kerala
High Court Of Kerala · (2003) 2 ALT(Cri) 217 : (2003) 2 DMC 594 : (2003) 2 ILR (Ker) 287 : (2003) 2 KLT 946
Penal Code, 1860 (IPC) — Section 113A, 113B, 304, 304B, 498A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,770 of 2,716
High Courts31 Jan 2003
Ram Bahadur Thakur Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 181 CTR 193 : (2003) 2 ILR (Ker) 31 : (2003) 261 ITR 390 : (2003) 1 KLT 687
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts31 Jan 2003Dismissed
Mary Louis Manavalan Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 219
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 10A(4)
High Courts31 Jan 2003
Harikumar Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 797
Kerala Education Rules, 1959 — Rule 2, 2(2), 2(3), 6B, 6D
High Courts31 Jan 2003
Jolly Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 469 : (2003) 2 KLT 192
Kerala Education Rules, 1959 — Rule 6B
High Courts31 Jan 2003Dismissed
Narayanan Vs Shalima
High Court Of Kerala · (2003) 2 KLT 317
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(3)
High Courts30 Jan 2003Allowed
Parangan Madhavi Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 365
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts30 Jan 2003Dismissed
Noor Metals Vs State of Kerala
High Court Of Kerala · (2004) 1 KLT 174 : (2004) 136 STC 417
High Courts30 Jan 2003Allowed
Madhavi Vs Special Tahsildar
High Court Of Kerala · (2003) 1 KLT 813
Land Acquisition Act, 1894 — Section 18, 28A
High Courts30 Jan 2003
Govindan Nambiar Vs Janaki
High Court Of Kerala · (2003) 3 ACC 310 : (2003) 1 AnWR 683 : (2003) 2 ILR (Ker) 93 : (2003) 2 KLT 23
Workmens Compensation Act, 1923 — Section 12
High Courts30 Jan 2003Allowed
Govindan Nambiar N.V. Vs Janaki and Others
High Court Of Kerala · (2003) ACJ 721 : (2003) 97 FLR 1103 : (2003) 2 LLJ 720
Workmens Compensation Act, 1923 — Section 12, 2(1)
High Courts30 Jan 2003
Benny Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 208 : (2003) 2 ILR (Ker) 169 : (2003) 1 KLT 850
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 39
High Courts30 Jan 2003Allowed
N.V. Govindan Nambiar Vs Janaki and Others
High Court Of Kerala · (2003) 1 KLJ 750
Workmens Compensation Act, 1923 — Section 12
High Courts29 Jan 2003Allowed
Francis Vs Sreedevi Varassiar
High Court Of Kerala · (2003) 2 ILR (Ker) 327 : (2003) 2 KLT 230
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts28 Jan 2003Dismissed
Moran Mar Baselios Marthoma Mathews II Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 436
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 45 Rule 15Constitution of India, 1950 — Article 140, 141, 142, 143, 143
High Courts28 Jan 2003
Kerala Water Authority Vs O. Valsan and another
High Court Of Kerala · (2003) 1 KLJ 350
Constitution of India, 1950 — Article 12, 166, 299Kerala Court Fees and Suits Valuation Act, 1959 — Section 73A
High Courts28 Jan 2003Dismissed
M. Sathyanesan Vs State of Kerala and Another
High Court Of Kerala · AIR 2003 Ker 356 : (2003) 2 KLJ 460
Commissions of Inquiry Act, 1952 — Section 3, 8B
High Courts28 Jan 2003Allowed
Procurator, Roman Catholic Diocese of Calicut Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 143 : (2003) 1 ILR (Ker) 502
Land Acquisition Act, 1894 — Section 54
High Courts28 Jan 2003
Abdulla Vs State of Kerala
High Court Of Kerala · (2003) 1 KLT 961
Land Acquisition Act, 1894 — Section 52, 54
High Courts28 Jan 2003
Project Officer Vs Smitha
High Court Of Kerala · AIR 2003 Ker 186
Constitution of India, 1950 — Article 12, 166, 299Kerala Court Fees and Suits Valuation Act, 1959 — Section 73A