Principal Commissioner Of Income Tax, (Central), Kochi Vs Gracy Babu
.... antile Corporation P. Ltd. v. CIT (1972) 83 1TR 700 (SC). (17) Furthermore, it would be illogical and against the language of section 56 to hold that everything that is exempted from capital gains by the statute could be taxed as a casual or non-recurring receipt under section 10(3) read wi ...
High Court Of Kerala
Rajiv Gandhi Co Operative Hospital Ltd Vs Employees Provident Fund Organization
.... the transfer of accumulations required to be transferred by him under sub-section (2) of section 15 or sub-section (5) of of section 17 or in the payment of any charges payable under any other provision of this Act or of any Scheme or Insurance Scheme or under any of the conditions specified und ...
High Court Of Kerala
State Of Kerala Vs S. Pulikeshy IPS
.... uted such proceedings, during the period commencing from the date of his retirement to the date on which, upon conclusion of such proceeding final orders are passed, a provisional pension not exceeding the maximum pension which would have been admissible on the basis of his qualifying service up ...
High Court Of Kerala
Snehaprabha K. @ K.S.Prabha Vs Tahsildar
.... rawing his pension or in whose jurisdiction the heirs of the deceased live; that the heirship certificates should be issued by the Tahsildars on applications put in by the claimants concerned and after enquiring into the claims through the village officers concerned ; that other formalities like ...
High Court Of Kerala
Fazid Vs State Of Kerala
.... ecution but has to consider the broad probabilities of the case, the total effect of the evidence and the documents produced before the court, any basic infirmities, etc. However, at this stage, there cannot be a roving enquiry into the pros and cons of the matter and weigh the evidence as if he ...
High Court Of Kerala
Anwar Sadique K Vs State Of Kerala
.... Officer. In paragraph No.3 of the complaint, the de facto complainant precisely stated the overt acts at the instance of the accused and the same is as under: “3. I reached the spot on 24-02-2024. When I reached the spot at about 4.30 evening, I started my work. I measured the width of the ...
High Court Of Kerala
N.Swaminathan Vs State Of Kerala
.... statutorily enumerated, no decision in that regard has been taken by the Government as of now. He, therefore, prayed that these Writ Petitions be dismissed, as being filed based on conjectures and surmises. 3. Pertinently, Sri.M.Sasindran – learned Standing Counsel for the ‘Pension Board’ ...
High Court Of Kerala
Beena P.K Vs Sunilkumar L.K., (Deleted.)
.... erein. 3. As per order dated 25.10.2019, the 1st respondent was deleted from the array of respondents. 4. Heard the learned counsel for the appellants and the learned counsel for the 2 nd respondent. 5. The one and only challenge raised by the appellants against the award of the ...
High Court Of Kerala
Kamarunissa Vs State Of Kerala
.... e is also of similar nature. Merely for the reason that the crimes are registered, that cannot itself result in passing the detention order. The crime should be of such a nature that which would vitiate public order. If the crimes do not disclose any offence of such nature that would not vitiate ...
High Court Of Kerala
Sunitha Vs State Of Kerala
.... st crime, he obtained bail from the Police Station itself. There is no difficulty in collecting all the details immediately after the last prejudicial activity. However, the Sponsoring Authority has chosen to file the report only after about three months. The delay is not explained. 3. The ...
High Court Of Kerala
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