High Courts29 Oct 2002Dismissed
K.P.B. Advertising Pvt. Ltd. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2003) 261 ITR 760
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 10 of 45
High Courts29 Oct 2002Allowed
Chandrasekharan Vs Alexander
High Court Of Kerala · AIR 2003 Ker 95
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 108
High Courts29 Oct 2002
Vijayamma Vs State of Kerala
High Court Of Kerala · (2002) 2 ILR (Ker) 70
Abkari Shops Departmental Management Rules, 1972 — Rule 5(3)
High Courts29 Oct 2002Dismissed
K.P.B. Advertising (P) Ltd. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2003) 181 CTR 492 : (2003) 129 TAXMAN 388
Income Tax Act, 1961 — Section 37(1)
High Courts28 Oct 2002Dismissed
Sree Krishna Trading Co. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2003) 179 CTR 467 : (2003) 260 ITR 633 : (2003) 127 TAXMAN 412
High Courts28 Oct 2002
The Official Liquidator, High Court of Kerala Vs Sri. K.R. Unnikrishnan Nair, Sri. Thankappan Pillai (died on 10.8.2001) and Sri. R. Ratheesh Pillai
High Court Of Kerala · (2002) 10 KL CK 0020
Companies Act, 1956 — Section 454(5), 626Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts25 Oct 2002
Reliance Generators Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2006) 146 STC 61
Kerala General Sales Tax Act, 1963 — Section 10, 2, 7(7B)Kerala General Sales Tax Rules, 1963 — Rule 22(3), 30A(6)
High Courts25 Oct 2002Partly Allowed
Anilkumar Vs Shammy
High Court Of Kerala · (2003) 2 BC 466 : (2003) 1 CivCC 292 : (2003) 116 CompCas 82 : (2003) 2 DMC 632 : (2003) 1 ILR (Ker) 313 : (2003) 1 RCR(Criminal) 270
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Oct 2002Dismissed
Appollo Tyres Ltd. Vs Assistant Commissioner
High Court Of Kerala · (2004) 138 STC 249
Kerala General Sales Tax Act, 1963 — Section 45(1), 45A, 5(3), 5(7)
High Courts24 Oct 2002
CGT Vs Popular Auto Spares (P) Ltd.
High Court Of Kerala · (2003) 131 TAXMAN 520
High Courts24 Oct 2002
Commissioner of Gift Tax Vs Popular Auto Spares (P) Ltd.
High Court Of Kerala · (2003) 183 CTR 515 : (2003) 264 ITR 171
Gift Tax Act, 1958 — Section 4(1)
High Courts24 Oct 2002Allowed
Income Tax Officer Vs Smt. Nilofer Hameed and Another
High Court Of Kerala · (2003) 184 CTR 247 : (2003) 262 ITR 281
Income Tax Act, 1961 — Section 142(1), 147, 148, 149(1)
High Courts23 Oct 2002Allowed
Aravindaksha Prabhu Vs Shamsuddin
High Court Of Kerala · (2002) 10 KL CK 0082
Evidence Act, 1872 — Section 17Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52, 69
High Courts23 Oct 2002Dismissed
Elizabeth John Vs State of Kerala and Another
High Court Of Kerala · (2003) 1 KLJ 713 : (2003) 2 KLT 533
Income Tax Act, 1961 — Section 11
High Courts23 Oct 2002Dismissed
Raghavan Vs National Insurance Co. Ltd.
High Court Of Kerala · (2003) 2 ACC 307 : (2003) ACJ 379 : (2002) 3 ILR (Ker) 580
Civil Procedure Code, 1908 (CPC) — Section 11Motor Vehicles Act, 1939 — Section 96, 96(4)
High Courts23 Oct 2002Allowed
Sivasankaran Achary Vs Sreekanth
High Court Of Kerala · (2003) 1 RCR(Civil) 710
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 8 Rule 1, 32, 32(1)
High Courts23 Oct 2002
Sajitha Vs State of Kerala
High Court Of Kerala · (2003) 1 ALT(Cri) 188 : (2003) 1 CivCC 78 : (2003) 1 DMC 222 : (2003) 1 RCR(Criminal) 106
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts23 Oct 2002
Sally Mathew Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 111 : (2002) 2 KLJ 651
Kerala Education Rules, 1959 — Rule 2, 45, 45A
High Courts23 Oct 2002Dismissed
State of Kerala Vs Ennari Electronic Capacitors Components Ltd.
High Court Of Kerala · (2006) 143 STC 273
Kerala General Sales Tax Act, 1963 — Section 5(1), 5(2), 5(3)Kerala General Sales Tax Rules, 1963 — Rule 28(2), 28(3), 28(4)
High Courts23 Oct 2002
Abdul Salam Vs Chalil Sajida and Another
High Court Of Kerala · (2003) 1 DMC 774
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112