High Courts22 Oct 2002Allowed
Government of Kerala Vs Som Datt Builders Ltd.
High Court Of Kerala · AIR 2003 Ker 61 : (2003) 1 ILR (Ker) 163
Arbitration and Conciliation Act, 1996 — Section 13, 16, 28, 30, 31
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 11 of 45
High Courts21 Oct 2002Allowed
Commissioner of Gift-tax Vs Pothen Chacko
High Court Of Kerala · (2003) 179 CTR 144 : (2003) 260 ITR 602
Gift Tax Act, 1958 — Section 16(1), 5(1)
High Courts20 Oct 2002Allowed
Aravindaksha Prabhu Vs Shamsuddin
High Court Of Kerala · (2003) 1 KLT 644
Kerala Court Fees and Suits Valuation Act, 1959 — Section 69
High Courts18 Oct 2002
United Enterprises Vs Sales Tax Officer
High Court Of Kerala · (2003) 1 ILR (Ker) 268 : (2003) 1 KLT 725 : (2004) 138 STC 500
Kerala General Sales Tax Act, 1963 — Section 19, 35
High Courts18 Oct 2002Allowed
Jayasree Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 131
Constitution of India, 1950 — Article 309Kerala High Court Service Rules, 1970 — Rule 35
High Courts18 Oct 2002
Capricon Shopping Complex Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 127 TAXMAN 230
High Courts17 Oct 2002
P. Vijayakumar Vs Intelligence Officer, Investigation Branch, Commercial Taxes and Others
High Court Of Kerala · (2006) 143 STC 145
Kerala General Sales Tax Act, 1963 — Section 2, 45A
High Courts17 Oct 2002Allowed
Commissioner of Income Tax Vs Victory Acqa Farm Ltd.
High Court Of Kerala · (2003) 182 CTR 193 : (2004) 271 ITR 528
Income Tax Act, 1961 — Section 32(1), 43(3)
High Courts17 Oct 2002Dismissed
C.K. Gopinathan Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 179 CTR 415 : (2003) 260 ITR 213
Income Tax Act, 1961 — Section 68, 69
High Courts17 Oct 2002Dismissed
Commissioner of Income Tax Vs Eastern Condiments Pvt. Ltd.
High Court Of Kerala · (2003) 181 CTR 483 : (2003) 129 TAXMAN 379
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts17 Oct 2002Dismissed
Thresia Vs Johny
High Court Of Kerala · AIR 2003 Ker 97 : (2003) 1 CivCC 14 : (2002) 2 KLJ 903 : (2003) 3 RCR(Civil) 157
Contract Act, 1872 — Section 15
High Courts17 Oct 2002
Commissioner of Income Tax Vs VICTORY ACQA FARM LTD.
High Court Of Kerala · (2003) 129 TAXMAN 23
High Courts16 Oct 2002Dismissed
S.V. Vijayalakshmi Vs Income Tax Officer
High Court Of Kerala · (2003) 180 CTR 52 : (2003) 260 ITR 138 : (2003) 127 TAXMAN 408
High Courts16 Oct 2002Dismissed
P.S. Rajan Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2003) 181 CTR 487 : (2003) 263 ITR 279
Income Tax Act, 1961 — Section 48
High Courts11 Oct 2002Allowed
Kiran Roller Flour Mills Vs Assistant Commissioner (Asst.), Sales Tax Officer and Others
High Court Of Kerala · (2003) 131 STC 16
Kerala General Sales Tax Act, 1963 — Section 45A(1)
High Courts11 Oct 2002
Commissioner of Income Tax Vs K.P. Nelson
High Court Of Kerala · (2003) 180 CTR 164
Income Tax Act, 1961 — Section 214, 5
High Courts11 Oct 2002Allowed
Johnson Vs State of Kerala
High Court Of Kerala · (2003) 1 ILR (Ker) 119
Evidence Act, 1872 — Section 32
High Courts11 Oct 2002
In Re: K.T.C. Tyres (India) Ltd. (In Liquidation)
High Court Of Kerala · (2003) 180 CTR 57
Companies Act, 1956 — Section 143(1A), 520, 529A, 530
High Courts11 Oct 2002
In re KTC Tyres (India) Ltd.
High Court Of Kerala · (2003) 1 ILR (Ker) 321 : (2002) 125 TAXMAN 899
COMPANIES ACT, 1956 — Section 476, 520, 529, 529A, 530Income Tax Act, 1961 — Section 143, 178