High Courts09 Jan 2003Allowed
National Insurance Co. Ltd. Vs Mary
High Court Of Kerala · (2003) 3 ACC 95 : (2003) ACJ 1940 : (2003) 2 KLT 495
Motor Vehicles Act, 1988 — Section 147
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,775 of 2,716
High Courts09 Jan 2003Dismissed
Prasad Aliyas Thulasi and Aji Vs State of Kerala
High Court Of Kerala · (2003) 01 KL CK 0081
Evidence Act, 1872 — Section 27, 34
High Courts09 Jan 2003
Pradep Kumar G. Vs The Kerala Public Service Commission
High Court Of Kerala · (2003) 01 KL CK 0043
High Courts09 Jan 2003Dismissed
Regional Director, Employees'' State Insurance Corporation Vs Cochin Port Workshop Canteen and Another
High Court Of Kerala · (2003) 97 FLR 676 : (2003) 2 LLJ 117
Employees State Insurance Act, 1948 — Section 2(13)
High Courts09 Jan 2003Dismissed
E.S.I. Corporation Vs M.V. Varghese and Another
High Court Of Kerala · (2003) 97 FLR 676 : (2003) 2 LLJ 117
Employees State Insurance Act, 1948 — Section 2(13)
High Courts08 Jan 2003Dismissed
Raveendran Vs State of Kerala
High Court Of Kerala · (2003) 2 BC 606 : (2003) 1 KLT 1006
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003
Vanchiyoor Madhom Dhanwanthari Sannidhanam Vs State of Kerala
High Court Of Kerala · AIR 2003 Ker 188 : (2003) 2 ILR (Ker) 444 : (2003) 1 KLT 520
High Courts08 Jan 2003
Paresh Biswas, Binoy Kumar Biswas and Aloke Kumar Biswas Vs State of Kerala, The Council of Indigenous Medicines and The Union of India (UOI)
High Court Of Kerala · (2003) 01 KL CK 0063
Indian Medicine Central Council Act, 1970 — Section 17Medical Degrees Act, 1916 — Section 5Penal Code, 1860 (IPC) — Section 417, 420
High Courts08 Jan 2003
Dhanalakshmi Bank Vs District Collector
High Court Of Kerala · (2004) 1 BC 261 : (2003) 1 KLT 1024
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts08 Jan 2003
Sreekrishna Marbles and Granites Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 335
Constitution of India, 1950 — Article 14Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 12, 4
High Courts07 Jan 2003Dismissed
Alapuzha District Co-operative Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 01 KL CK 0126
Constitution of India, 1950 — Article 14, 19(1)
High Courts07 Jan 2003
P.M. Davis and Others Vs V.I. Kuruvilla and Another
High Court Of Kerala · (2004) 1 KLJ 99
High Courts07 Jan 2003
Ibrahim Vs Commissioner and Secretary to Government
High Court Of Kerala · (2003) 2 ILR (Ker) 470 : (2003) 1 KLT 534
High Courts07 Jan 2003
K. Krishnadas Vs L.S. Raghunath Nayak, Kaniyarakode Vadakkepurakkal Ramakrishnan Master, Pallikandi Idiyaram Veettil Hassan Koya, Santha Bai, The Land Tribunal and The Appellate Authority (LR)
High Court Of Kerala · (2003) 01 KL CK 0059
High Courts06 Jan 2003
Kerala Primary Co-operative Societies Assn. and Other Vs Registrar of Co-operative Societies
High Court Of Kerala · (2003) 2 KLJ 1083 : (2003) 1 KLT 352
Kerala Co-operative Societies Act, 1969 — Section 80B
High Courts06 Jan 2003
Kunhimohammed Vs Nafeesa
High Court Of Kerala · (2003) 1 ALT(Cri) 244 : (2004) CriLJ 1000 : (2003) 1 ILR (Ker) 534 : (2003) 1 KLT 364
Civil Procedure Code, 1908 (CPC) — Section 148Criminal Procedure Code, 1973 (CrPC) — Section 125, 173, 2, 362
High Courts06 Jan 2003Dismissed
Simon Vs George
High Court Of Kerala · (2003) 2 CivCC 89 : (2003) 1 KLT 718 : (2003) 2 RCR(Civil) 315 : (2003) 94 RD 507
Evidence Act, 1872 — Section 68, 69
High Courts06 Jan 2003Dismissed
Mary Vs Mathew
High Court Of Kerala · (2004) 3 ACC 134 : (2003) ACJ 1344 : (2003) 1 ILR (Ker) 595 : (2003) 2 RCR(Civil) 316
Motor Vehicles Act, 1988 — Section 166
High Courts24 Dec 2002
Desai Brothers Papers (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 2 KLT 837
High Courts24 Dec 2002Dismissed
M.V. Rajendran Vs Income Tax Officer and Another
High Court Of Kerala · (2003) 180 CTR 369 : (2003) 260 ITR 442
Income Tax Act, 1961 — Section 133, 133(6), 2(31), 269SS, 80P