High Courts21 Jan 2003Dismissed
Saseendran Vs Viswambaran
High Court Of Kerala · (2003) 2 ILR (Ker) 239 : (2003) 1 KLT 459
Civil Procedure Code, 1908 (CPC) — Section 9Kerala Abkari Act, 1077 — Section 54A, 72
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,773 of 2,716
High Courts21 Jan 2003Dismissed
Kannur District Co-operative Bank Ltd. Vs Kerala State Co-operative Marketing Federation
High Court Of Kerala · (2003) 2 BC 274 : (2004) 118 CompCas 383 : (2003) 2 ILR (Ker) 63 : (2003) 1 KLT 734 : (2003) 46 SCL 96
Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts21 Jan 2003Dismissed
Jolly Vs Oriental Kuries Ltd.
High Court Of Kerala · (2003) 2 CivCC 484 : (2003) 2 ILR (Ker) 404 : (2003) 1 KLT 881 : (2003) 2 RCR(Civil) 573
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15
High Courts21 Jan 2003Dismissed
Commissioner of Income Tax Vs A.V. Thomas and Co.
High Court Of Kerala · (2003) 182 CTR 116
Income Tax Act, 1961 — Section 143(1), 143(2)
High Courts21 Jan 2003Allowed
Venad Tourist Complex Vs Asst. Excise Commissioner and Others
High Court Of Kerala · (2003) 1 KLJ 459 : (2003) 2 KLT 167
High Courts21 Jan 2003Dismissed
P.S. Saseendran Vs Vishwambharan and Others
High Court Of Kerala · (2003) 1 KLJ 265
Civil Procedure Code, 1908 (CPC) — Section 80, 9, 91, 91(1), 91(2)Constitution of India, 1950 — Article 226, 227
High Courts21 Jan 2003Dismissed
Kannur Dist. Co-op. Bank Ltd. Vs Kerala State Co-op. Mktg. Fedn. and Others
High Court Of Kerala · (2003) 1 KLJ 554
Negotiable Instruments Act, 1881 (NI) — Section 131, 89
High Courts20 Jan 2003Allowed
National Insurance Co. Ltd. Vs Kottan and Others
High Court Of Kerala · (2003) 1 KLJ 824
Motor Vehicles Act, 1988 — Section 147(1)(b)(i), 2(14), 2(35), 2(44)
High Courts20 Jan 2003Allowed
National Insurance Co. Ltd. Vs Kottan
High Court Of Kerala · (2003) 2 ACC 634 : (2003) ACJ 1816 : (2003) 1 AnWR 675 : (2003) 3 ILR (Ker) 119 : (2003) 2 KLT 29 : (2003) 3 RCR(Civil) 376
High Courts20 Jan 2003
Kerala Water Authority Vs Valsan
High Court Of Kerala · (2003) 2 ILR (Ker) 57 : (2003) 1 KLT 971
Constitution of India, 1950 — Article 12, 166, 299Kerala Court Fees and Suits Valuation Act, 1959 — Section 73AKerala Water Supply and Sewerages Act, 1986 — Section 3
High Courts20 Jan 2003
Navu and Others Vs Chinnayyan Chettiar and Others
High Court Of Kerala · (2003) 1 KLJ 642
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts20 Jan 2003
Ajith Kumar Vs Director General of Police
High Court Of Kerala · (2003) 2 ACC 24 : AIR 2003 Ker 214 : (2003) 2 ILR (Ker) 125 : (2003) 1 KLT 671
Motor Vehicles Act, 1988 — Section 207
High Courts20 Jan 2003
Navu Vs Chinnayyan Chettiar
High Court Of Kerala · (2003) 2 ILR (Ker) 459 : (2003) 2 KLT 283
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts20 Jan 2003
M.S. Ajith Kumar and Others Vs D.G.P. and Others
High Court Of Kerala · (2003) 1 KLJ 479
Motor Vehicles Act, 1988 — Section 207, 3, 39, 4, 66
High Courts17 Jan 2003
Vincent Vs Housing and Urban Development Corporation
High Court Of Kerala · AIR 2003 Ker 176 : (2003) 3 BC 148 : (2003) 2 CivCC 239 : (2003) 2 ILR (Ker) 69 : (2003) 1 KLT 474 : (2003) 3 RCR(Civil) 333 : (2003) 44 SCL 351
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22Recovery of Debts Due to Banks and Financial Institutions Rules, 1993 — Rule 2, 23, 5(1), 5(2), 5(3)
High Courts17 Jan 2003Allowed
Delta Foundations and Constructions Vs Kerala State Construction Corporation Ltd.
High Court Of Kerala · AIR 2003 Ker 201 : (2003) 2 CivCC 297 : (2003) 1 KLT 626 : (2003) 3 RCR(Civil) 47
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Article 55
High Courts17 Jan 2003
P.S. Vincent and Others Vs Hudco Ltd.
High Court Of Kerala · (2003) 1 KLJ 317
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 54
High Courts17 Jan 2003Allowed
Chitaranjan Vs Jayarajan
High Court Of Kerala · (2005) 4 BC 167 : (2005) 1 KLT 790
Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2003Allowed
Ambika Mammen Vs Varghese
High Court Of Kerala · (2003) 2 KLT 726
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts16 Jan 2003Dismissed
Prakash Vs Director General of Boarder Roads
High Court Of Kerala · (2003) 1 KLT 536
Central Civil Services (Pension) Rules, 1972 — Rule 48A(1)