High Courts28 Jan 2003Allowed
Radhamony Vs Canara Bank
High Court Of Kerala · AIR 2003 Ker 140 : (2003) 2 ILR (Ker) 385 : (2003) 3 RCR(Civil) 45
Limitation Act, 1963 — Article 55
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,771 of 2,716
High Courts28 Jan 2003Dismissed
Varghese Vs D.F.O.
High Court Of Kerala · AIR 2003 Ker 197 : (2003) 2 BC 394 : (2003) 3 ILR (Ker) 116 : (2003) 1 KLT 892 : (2003) 2 RCR(Civil) 491
Contract Act, 1872 — Section 32, 56
High Courts28 Jan 2003Dismissed
Moran Mar Baselious Marthoma Mathews II Vs State of Kerala
High Court Of Kerala · (2003) 2 ILR (Ker) 427 : (2003) 1 KLT 780
Constitution of India, 1950 — Article 226
High Courts28 Jan 2003
Philip Vs Hindu Matha Dharma Paripalana Sabha
High Court Of Kerala · AIR 2003 Ker 205 : (2003) 1 KLT 829
Penal Code, 1860 (IPC) — Section 379, 447
High Courts28 Jan 2003Allowed
Syndicate Bank Vs K. Manohara and Parmeshwara
High Court Of Kerala · AIR 2003 Ker 284 : (2004) 1 BC 234 : (2003) 117 CompCas 312
High Courts28 Jan 2003Dismissed
Syamala Vs Gopakumar
High Court Of Kerala · (2004) 1 BC 278 : (2003) 3 CivCC 19 : (2003) 2 ILR (Ker) 242 : (2003) 2 KLT 918 : (2003) 4 RCR(Criminal) 15
Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jan 2003
Commissioner of Income Tax Vs K.C. John
High Court Of Kerala · (2003) 185 CTR 352 : (2003) 264 ITR 715
Income Tax Act, 1961 — Section 115D, 115D(1), 115D(2), 115E, 48(2)
High Courts28 Jan 2003
C.E. Abdulla and Others Vs State of Kerala and Others
High Court Of Kerala · (2003) 1 KLJ 345
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 110Land Acquisition Act, 1894 — Section 1, 18, 2, 25, 26(1)
High Courts28 Jan 2003
Philip Vs Hindu Madhan Dharma Paripalana Sabha
High Court Of Kerala · (2003) 2 CivCC 717 : (2003) 1 KLJ 548
Penal Code, 1860 (IPC) — Section 379, 447
High Courts27 Jan 2003
United India Insurance Co. Ltd. Vs K.R. Bindu and Others
High Court Of Kerala · (2003) 1 KLJ 838
Motor Vehicles Act, 1988 — Section 147
High Courts27 Jan 2003
M.S. Pareeth Vs The S.I. of Police, Erattupetta and Others.
High Court Of Kerala · (2003) 1 KLJ 610
Constitution of India, 1950 — Article 226Kerala Headload Workers Act, 1978 — Section 21, 25, 26(1)
High Courts27 Jan 2003
United India Insurance Co. Ltd. Vs Bindu
High Court Of Kerala · (2003) 3 ACC 293 : (2003) ACJ 1331 : AIR 2003 Ker 225 : (2003) 1 ILR (Ker) 549 : (2003) 2 KLT 299 : (2003) 3 RCR(Civil) 431
Motor Vehicles Act, 1939 — Section 95
High Courts27 Jan 2003
Pareeth Vs Sub Inspector of Police
High Court Of Kerala · (2003) 2 KLT 128 : (2003) 3 LLJ 837
Headload Workers Rules, 1981 — Rule 26A
High Courts27 Jan 2003
United India Insurance Co. Ltd. Vs Celinamma
High Court Of Kerala · (2003) 3 ACC 264 : (2003) 2 ACC 682 : (2003) ACJ 623 : (2003) 1 KLT 701 : (2003) 2 RCR(Civil) 317
Motor Vehicles Act, 1939 — Section 95
High Courts27 Jan 2003
Jose Vs Co-operative Stores Ltd.
High Court Of Kerala · (2003) 2 ILR (Ker) 285 : (2003) 1 KLT 978
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts24 Jan 2003
K. Ayyappa Vs N. Mony and Others
High Court Of Kerala · (2003) 2 ACC 601 : (2003) ACJ 1602 : (2003) 2 ILR (Ker) 142
Motor Vehicles Act, 1988 — Section 147, 149
High Courts24 Jan 2003Dismissed
Achuthan Vs Recovery Officer
High Court Of Kerala · (2003) 3 BC 565 : (2003) 3 KLT 195
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29, 30
High Courts24 Jan 2003
Commissioner of Income Tax Vs S. Ratnam Pillai
High Court Of Kerala · (2003) 183 CTR 171
Income Tax Act, 1961 — Section 80HHC
High Courts24 Jan 2003Allowed
The Regional Director, E.S.I. Corporation Vs Fertilisers and Chemicals Travancore Ltd. Marketing Division
High Court Of Kerala · (2003) 2 KLJ 161
Employees State Insurance Act, 1948 — Section 2(9), 45B, 75, 77
High Courts24 Jan 2003Allowed
E.S.I. Corporation Vs Fertilisers and Chemicals Travancore Ltd.
High Court Of Kerala · (2003) 2 KLT 469 : (2003) 3 LLJ 365
Employees State Insurance (Amendment) Act, 1989 — Section 45B, 75, 77Employees State Insurance Act, 1948 — Section 2(9), 97