High Courts16 Jan 2003
Abdul Haque Vs I.C.D.S. Ltd.
High Court Of Kerala · (2003) 2 KLT 166
Arbitration and Conciliation Act, 1996 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,774 of 2,716
High Courts16 Jan 2003
Lucia Vs Mini and Another
High Court Of Kerala · (2004) 1 ACC 242 : (2003) ACJ 759
High Courts14 Jan 2003Allowed
Chandramathi Vs Employees State Insurance Corporation
High Court Of Kerala · (2004) 2 ACC 401 : (2004) ACJ 155 : (2003) 2 ILR (Ker) 306 : (2003) 2 KLT 988 : (2003) 3 LLJ 1122
Employees State Insurance Act, 1948 — Section 3, 3(1)
High Courts14 Jan 2003Allowed
Damodara Pai Vs Challamma
High Court Of Kerala · (2003) 1 KLT 487
Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts14 Jan 2003
Commissioner of Wealth Tax Vs K.O. Mathews
High Court Of Kerala · (2003) 183 CTR 406 : (2003) 261 ITR 702 : (2003) 133 TAXMAN 418
Wealth Tax Act, 1957 — Section 5(1)
High Courts14 Jan 2003
Deputy Commissioner (Law), Commercial Taxes Vs C.P. Rajarathinam
High Court Of Kerala · (2008) 11 VST 53
Kerala General Sales Tax Act, 1963 — Section 17(3), 17(4)Kerala General Sales Tax Rules, 1963 — Rule 18(2), 18(5), 18(A)(1B), 18A, 18A(1A)
High Courts14 Jan 2003
Anthoniammal Vs Appavu and Others
High Court Of Kerala · (2003) 1 KLJ 663
Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 213, 63
High Courts14 Jan 2003
Commissioner of Income Tax Vs Panavision Electronics (Kerala) (P.) Ltd.
High Court Of Kerala · (2004) 186 CTR 634 : (2003) 264 ITR 710
Income Tax Act, 1961 — Section 139, 139(1), 80
High Courts13 Jan 2003Allowed
State of Kerala Vs A.F. John, Pavizham Jewellary
High Court Of Kerala · (2006) 146 STC 330
Kerala General Sales Tax Act, 1963 — Section 12(2)Kerala General Sales Tax Rules, 1963 — Rule 32(15)
High Courts13 Jan 2003
Capp International Pvt. Ltd. Vs SIDCO
High Court Of Kerala · (2003) 1 CivCC 516 : (2003) 114 CompCas 545 : (2003) 2 ILR (Ker) 280 : (2003) 1 KLT 387 : (2003) 46 SCL 68
Arbitration Act, 1940 — Section 34
High Courts13 Jan 2003Dismissed
Mathew Vs Union of India (UOI)
High Court Of Kerala · (2003) 1 ILR (Ker) 559 : (2003) 1 KLT 437
Constitution of India, 1950 — Article 292, 293
High Courts13 Jan 2003Dismissed
Capital Syndicate Vs Jameela
High Court Of Kerala · (2003) 1 CivCC 579 : (2003) 2 RCR(Criminal) 286 : (2003) 44 SCL 220
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 87
High Courts13 Jan 2003
Commissioner of Income Tax Vs K.E. Kesavan and Sons
High Court Of Kerala · (2003) 182 CTR 498 : (2004) 269 ITR 587
Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 41(1)
High Courts13 Jan 2003Allowed
Jayasree, K.N. Vs State of Kerala and The Manager, Seethathode High School
High Court Of Kerala · (2003) 3 ILR (Ker) 155
Kerala Education Rules, 1959 — Rule 10, 11, 12, 12(2), 12C
High Courts13 Jan 2003Allowed
Thomas Vs Periya Swamy and Another
High Court Of Kerala · (2003) 01 KL CK 0018
Motor Vehicles Act, 1988 — Section 140, 166Workmens Compensation Act, 1923 — Section 4
High Courts13 Jan 2003Dismissed
Capital Syndicate Vs Jameela and Another
High Court Of Kerala · (2003) 1 KLJ 333
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 5, 6
High Courts10 Jan 2003Dismissed
Sajan Ninan Vs Binu S. George
High Court Of Kerala · AIR 2003 Ker 213 : (2003) 2 DMC 257 : (2003) 2 ILR (Ker) 382 : (2003) 1 KLT 740 : (2003) 3 RCR(Civil) 44
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ADivorce Act, 1869 — Section 10, 15, 18
High Courts10 Jan 2003Dismissed
Alice George Vs Deputy Superintendent of Police
High Court Of Kerala · (2003) 1 KLJ 88
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 205, 256, 273, 313, 317Penal Code, 1860 (IPC) — Section 34, 420
High Courts10 Jan 2003
Raman Achary Vs The Kerala State Electricity Board and Another
High Court Of Kerala · (2003) 01 KL CK 0017
Workmens Compensation Act, 1923 — Section 4, 4(1)
High Courts10 Jan 2003Allowed
Fr. Antony Kavalakkatt Vs The D.E.O., Aluva
High Court Of Kerala · (2003) 1 KLJ 88