High Courts10 Oct 2002Allowed
Commissioner of Income Tax Vs G.T.N. Textiles Ltd.
High Court Of Kerala · (2004) 269 ITR 282
Income Tax Act, 1961 — Section 36, 36(1), 43B
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 12 of 45
High Courts10 Oct 2002Dismissed
Joseph Vs George Ittoop
High Court Of Kerala · (2002) 10 KL CK 0055
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts10 Oct 2002Dismissed
Shaila Vs Kerala State Election Commission
High Court Of Kerala · (2003) 1 ILR (Ker) 568
Municipalities Act, 1944 — Section 12(6A)
High Courts09 Oct 2002Dismissed
Deputy Commissioner Vs Yucos Family Trust
High Court Of Kerala · (2003) 1 ILR (Ker) 426 : (2003) 1 KLT 973
Income Tax Act, 1961 — Section 139(1)Kerala Agricultural Income Tax Act, 1991 — Section 12Kerala Agricultural Income Tax Rules, 1991 — Rule 13
High Courts09 Oct 2002Dismissed
Gigi Zachariahs, High School Assistant, Jessy Mathew, High School Assistant and Swapna P. Thomas, High School Assistant Vs State of Kerala and Corporate Manager, C.M.I. Corporate Educational Agency
High Court Of Kerala · (2002) 10 KL CK 0017
Kerala Education Act, 1958 — Section 10, 11, 36
High Courts09 Oct 2002Dismissed
Gigi Zacharias Vs State of Kerala
High Court Of Kerala · (2002) 10 KL CK 0014
High Courts08 Oct 2002Dismissed
Ramachandran Vs Omanakuttan
High Court Of Kerala · (2003) 1 ILR (Ker) 73
Kerala Land Development Act, 1964 — Section 9(2)Panchayat Raj Act, 1994 — Section 34(1)
High Courts07 Oct 2002
Vision Communications Vs Intelligence Officer, Squad No. IV and Another
High Court Of Kerala · (2006) 143 STC 241
Kerala General Sales Tax Act, 1963 — Section 17(3), 47, 47(1)
High Courts07 Oct 2002Dismissed
Season Rubber Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 263 ITR 385
Income Tax Act, 1961 — Section 139(8), 215, 246, 264
High Courts07 Oct 2002Allowed
Swaminathan Vs Anantharama Subramanian
High Court Of Kerala · AIR 2003 Ker 30 : (2002) 3 ILR (Ker) 400
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 23 Rule 3, 97
High Courts07 Oct 2002
Anil Sreerangam Vs State of Kerala
High Court Of Kerala · (2002) 3 ILR (Ker) 537 : (2002) 2 KLJ 525 : (2003) 1 RCR(Criminal) 557
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Kerala Criminal Rules of Practice, 1982 — Rule 20
High Courts07 Oct 2002Dismissed
Latha Chandy Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 179 CTR 463 : (2003) 260 ITR 385 : (2003) 127 TAXMAN 226
Income Tax Act, 1961 — Section 282
High Courts05 Oct 2002Allowed
Fr. Augustine Mathew Vs Devamatha College
High Court Of Kerala · (2002) 3 ILR (Ker) 616
Mahatma Gandhi University Act, 1985 — Section 63, 73Mahatma Gandhi University Rules — Rule 39, 81
High Courts05 Oct 2002
Abdul Khader Vs Ali
High Court Of Kerala · (2003) 1 KLT 546
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts05 Oct 2002
Commissioner of Income Tax Vs Fertilisers and Chemicals Travancore Ltd.
High Court Of Kerala · (2002) 178 CTR 461
Income Tax Act, 1961 — Section 115J
High Courts05 Oct 2002Allowed
State of Kerala Vs India Oxygen Ltd.
High Court Of Kerala · (2003) 129 STC 471
High Courts04 Oct 2002Allowed
Maliyekkal Construction Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2002) 178 CTR 508 : (2003) 260 ITR 333 : (2002) 125 TAXMAN 951
Income Tax Act, 1961 — Section 40
High Courts04 Oct 2002
Attukal Shopping Complex P. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 259 ITR 567
Income Tax Act, 1961 — Section 142(1), 22, 28
High Courts04 Oct 2002Allowed
Commissioner of Income Tax Vs Dr. Ganga R. Menon, Palghat Poly Clinic
High Court Of Kerala · (2003) 179 CTR 46 : (2003) 259 ITR 661
Income Tax Act, 1961 — Section 32
High Courts04 Oct 2002
Union of India (UOI) Vs Kerala State Small Scale Industries Development and Employment Corporation Ltd.
High Court Of Kerala · (2004) 1 ACC 806 : (2002) 3 ILR (Ker) 602
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 12, 15