High Courts11 Dec 2002Dismissed
M.S. Ramakrishnan Vs Gopalan Nair and Another
High Court Of Kerala · (2003) 2 BC 700 : (2003) 3 KLT 335
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,778 of 2,716
High Courts11 Dec 2002Dismissed
National Insurance Co. Ltd. Vs Gouri
High Court Of Kerala · (2003) ACJ 1183 : (2003) 2 ILR (Ker) 198 : (2003) 1 KLT 259
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(2)
High Courts11 Dec 2002Dismissed
Vijayan Vs Sanalkumar
High Court Of Kerala · (2003) 1 ILR (Ker) 454 : (2003) 1 KLT 980 : (2003) 2 RCR(Criminal) 544
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)
High Courts11 Dec 2002Dismissed
Vasudevan Vs Manoharan
High Court Of Kerala · (2003) 1 KLT 325 : (2003) 1 RCR(Civil) 734
Limitation Act, 1963 — Article 61, 18
High Courts11 Dec 2002
Radhakrishnan Nair Vs Chathunni
High Court Of Kerala · AIR 2003 Ker 108 : (2003) 1 CivCC 537 : (2003) 1 ILR (Ker) 618 : (2003) 1 KLT 180 : (2003) 2 RCR(Criminal) 76
High Courts10 Dec 2002Dismissed
K. Balakrishnan Vs The State of Kerala
High Court Of Kerala · (2003) 1 KLJ 31
Constitution of India, 1950 — Article 226
High Courts10 Dec 2002
Palma Bread and Pastries Vs State of Kerala
High Court Of Kerala · (2006) 143 STC 619
Kerala General Sales Tax Act, 1963 — Section 10
High Courts10 Dec 2002
Sales Tax Inspector, Sales Tax Check-Post and Others Vs Aljo Joseph
High Court Of Kerala · (2006) 146 STC 602
Kerala General Sales Tax Act, 1963 — Section 28A, 28A(1), 29(2), 29A, 29A(2)
High Courts10 Dec 2002Allowed
Bhaskaran Vs R.T.A.
High Court Of Kerala · (2003) 1 ACC 549 : (2003) 1 KLT 106
Central Motor Vehicles Rules, 1989 — Rule 176Motor Vehicles Act, 1988 — Section 2(30), 66(1), 86
High Courts10 Dec 2002Dismissed
National Insurance Co. Ltd. Vs Muneer
High Court Of Kerala · (2003) ACJ 1102 : (2003) 1 ILR (Ker) 437 : (2003) 1 KLT 137
Motor Vehicles Act, 1988 — Section 163A, 166, 168
High Courts09 Dec 2002Allowed
Gowri Group Vs Sales Tax Officer, Department of Commercial Taxes and Another
High Court Of Kerala · (2006) 143 STC 194
Kerala General Sales Tax Act, 1963 — Section 19, 5(1), 5(3), 59AKerala General Sales Tax Rules, 1963 — Rule 28, 32(13C)
High Courts05 Dec 2002Dismissed
Bindu David George Vs Malanadu Development Society and Another
High Court Of Kerala · (2003) 2 BC 561 : (2003) 114 CompCas 322 : (2003) 2 ILR (Ker) 219
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts05 Dec 2002Dismissed
C.V. Variath and K.V. Jose Vs Cheriyakku Iyapooru, Mr. C.C. George, Fr. C.T. Jose, Priest of Catholicos Group, St. Peter''s and St. Paul''s Church, Fr. Eliyas K. Varkey, Vicar, St. Peter''s and St. Paul''s Syrian Orthodox Church and The Circle Inspector of Police
High Court Of Kerala · (2002) 12 KL CK 0034
Constitution of India, 1950 — Article 226
High Courts05 Dec 2002
Kerala Urban Development Finance Corpn. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2004) 186 CTR 422 : (2004) 266 ITR 245
Income Tax Act, 1961 — Section 5
High Courts05 Dec 2002
Ooppootil Kurien and Co. (P) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 182 CTR 310 : (2004) 266 ITR 409
Income Tax Act, 1961 — Section 254(1)
High Courts04 Dec 2002Dismissed
Deputy Commissioner of Income Tax Vs Muthoottu Mini Kuries
High Court Of Kerala · (2003) 182 CTR 315 : (2003) 1 ILR (Ker) 446 : (2004) 266 ITR 213 : (2003) 1 KLT 433
Income Tax Act, 1961 — Section 142(2A)
High Courts04 Dec 2002
United Brewaries Ltd. Vs E.S.I. Corporation
High Court Of Kerala · (2003) 97 FLR 358 : (2003) 1 KLT 158 : (2003) 1 LLJ 900
Employees State Insurance Act, 1948 — Section 2(22)
High Courts04 Dec 2002Dismissed
State of Kerala Vs Kannan
High Court Of Kerala · (2003) 2 ILR (Ker) 193 : (2003) 1 KLT 509
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts04 Dec 2002Dismissed
Aboobacker Vs State of Kerala
High Court Of Kerala · (2003) 1 ALT(Cri) 151 : (2003) 2 ILR (Ker) 130 : (2003) 1 KLT 42
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts04 Dec 2002Dismissed
Commissioner of Income Tax Vs G. Krishnan Nair
High Court Of Kerala · (2003) 259 ITR 727
Income Tax Act, 1961 — Section 80HHC, 80HHC(1A), 80HHC(4A)