High Courts24 Jan 2003Allowed
Rahmath Vs Abdulkhader
High Court Of Kerala · (2003) 01 KL CK 0086
Kerala Court Fees and Suits Valuation Act, 1959 — Section 67
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,772 of 2,716
High Courts24 Jan 2003Dismissed
Punitha Vs Commissioner for Entrance Examinations
High Court Of Kerala · (2003) 01 KL CK 0074
High Courts24 Jan 2003
Kumari T. Punitha Vs Commissioner for Entrance Examinations and Another
High Court Of Kerala · AIR 2003 Ker 158
Constitution of India, 1950 — Article 226, 341
High Courts24 Jan 2003Allowed
The Deputy Regional Director, E.S.I. Corporation Vs Trade Links Enterprises
High Court Of Kerala · (2003) 2 ILR (Ker) 222 : (2003) 3 LLJ 523
High Courts24 Jan 2003
Parampat Muhammadali and Younger Brother Parampat Ummer, Represented by Power of Attorney Holder 1st Appellant Parampt Muhammadali Vs Kadeeja Umma, Mariyumma, Abdurahiman, Nafeesa Umma, Assyakutty Umma, Adamkutty and Pathummakutty Umma Alavi
High Court Of Kerala · AIR 2003 Ker 286 : (2003) 2 KLJ 55
High Courts23 Jan 2003Allowed
Uma Minerals Vs Malabar Cements Limited
High Court Of Kerala · AIR 2003 Ker 146
Contract Act, 1872 — Section 73
High Courts23 Jan 2003Dismissed
Union of India (UOI) Vs Peter Devassia
High Court Of Kerala · AIR 2003 Ker 147 : (2003) 1 ILR (Ker) 484 : (2003) 1 KLT 467
Swatantrata Sainik Samman Pension Scheme, 1980 — Clause 4
High Courts23 Jan 2003Dismissed
Valsarajan Vs Saraswathy
High Court Of Kerala · (2003) 2 ALT(Cri) 134 : (2003) 2 DMC 344 : (2003) 2 ILR (Ker) 147 : (2003) 2 KLT 548 : (2003) 3 RCR(Criminal) 665
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts23 Jan 2003Allowed
Kerala State Industrial Development Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 01 KL CK 0037
Income Tax Act, 1961 — Section 145, 43D, 5, 6(6)Interest Tax Act, 1974 — Section 21, 4, 5, 8(2)
High Courts23 Jan 2003Allowed
The Commanding Officer and Others Vs R.R. Pillai and Another
High Court Of Kerala · (2003) 01 KL CK 0016
Administrative Tribunals Act, 1985 — Section 14, 19Administrative Tribunals Rules — Rule 2(2), 24, 24(1), 9Constitution of India, 1950 — Article 12, 14, 226
High Courts23 Jan 2003Dismissed
Union of India Vs Peter Devassia and Others
High Court Of Kerala · (2003) 1 KLJ 248
Freedom Fighters Pension Scheme, 1972 — Clause 4
High Courts22 Jan 2003
Commissioner of Income Tax Vs Smt. K.C. Agnes
High Court Of Kerala · (2003) 128 TAXMAN 848
Income Tax Act, 1961 — Section 132
High Courts22 Jan 2003Dismissed
Regional Director, Employees'' State Insurance Corporation Vs Cochin Customs House
High Court Of Kerala · (2003) 2 LLJ 53
Employees State Insurance Act, 1948 — Section 2(9)
High Courts22 Jan 2003Allowed
Moni Mathai, E.C. Mathai and Annamma Mathai Vs The Federal Bank Limited and The Recovery Officer, Debts Recovery Tribunal
High Court Of Kerala · AIR 2003 Ker 164 : (2004) 4 BC 489 : (2004) 118 CompCas 650 : (2003) 2 ILR (Ker) 317
Constitution of India, 1950 — Article 226, 227Kerala State Legal Services Authorities Act, 1987 — Section 19, 20, 21, 22, 22(1)Kerala State Legal Services Authorities Rules, 1998 — Rule 13
High Courts22 Jan 2003Allowed
Soman Karthikeyan Vs State
High Court Of Kerala · (2003) 01 KL CK 0042
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 380, 450, 461
High Courts22 Jan 2003
Commissioner of Income Tax Vs Smt. K.C. Agnes and Others
High Court Of Kerala · (2003) 183 CTR 29 : (2003) 262 ITR 354
Income Tax Act, 1961 — Section 45
High Courts22 Jan 2003Dismissed
Ravindran Nair Vs Mahatma Gandhi University
High Court Of Kerala · (2003) 1 KLT 908
Mahatma Gandhi University Act, 1985 — Section 10(17)
High Courts22 Jan 2003Dismissed
Deputy Commissioner (Law), Board of Revenue (Taxes) Vs P.G. Mani
High Court Of Kerala · (2006) 146 STC 276
High Courts21 Jan 2003
C.V. Jolly Vs Oriental Kuries Ltd.
High Court Of Kerala · (2003) 1 KLJ 543
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 15, Order 32 Rule 3Mental Health Act, 1987 — Section 52, 53, 54, 55
High Courts21 Jan 2003
Alexander George Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 182 CTR 277
Income Tax Act, 1961 — Section 2(14), 45(1)Land Acquisition Act, 1894 — Section 11, 16, 17, 4, 9