High Courts13 Nov 2002
Deputy Commissioner of Income Tax Vs Eastern Retreads (P) Ltd.
High Court Of Kerala · (2003) 182 CTR 512
Income Tax Act, 1961 — Section 143(3), 158BC, 40A(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2002
896 judgments · page 8 of 45
High Courts13 Nov 2002
Commissioner of Income Tax Vs Issac John and Co.
High Court Of Kerala · (2003) 130 TAXMAN 760
Income Tax Act, 1961 — Section 256, 271, 44AB, 68
High Courts13 Nov 2002Dismissed
K.S.E. Board Vs State of Kerala
High Court Of Kerala · (2002) 3 ILR (Ker) 483 : (2002) 2 KLJ 746
Constitution of India, 1950 — Article 226
High Courts12 Nov 2002Allowed
Suresh S. Nair Vs State
High Court Of Kerala · (2003) CriLJ 1152 : (2003) 1 ILR (Ker) 520 : (2003) 2 RCR(Criminal) 323
Penal Code, 1860 (IPC) — Section 300
High Courts12 Nov 2002
Commissioner of Income Tax Vs Dhanalakshmi Bank Ltd.
High Court Of Kerala · (2003) 2 KLT 1076
Banking Regulation Act, 1949 — Section 24, 24(1), 24(7), 24(8)Income Tax Act, 1961 — Section 37Reserve Bank of India Act, 1934 — Section 42, 42(1), 42(3A), 42(4), 42(5)
High Courts12 Nov 2002
Commissioner of Income Tax Vs Catholic Syrian Bank Ltd.
High Court Of Kerala · (2003) 130 TAXMAN 447
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Banking Regulation Act, 1949 — Section 24, 5
High Courts12 Nov 2002
Commissioner of Income Tax Vs Catholic Syrian Bank Ltd. and Others
High Court Of Kerala · (2003) 183 CTR 1 : (2004) 265 ITR 177
Banking Regulation Act, 1949 — Section 24(1), 24(2A), 24(7), 24(8)Income Tax Act, 1961 — Section 37(1)Reserve Bank of India Act, 1934 — Section 42(1), 42(1A), 42(2), 42(3A), 42(5)
High Courts11 Nov 2002Dismissed
State of Kerala Vs Abdulkhadar
High Court Of Kerala · (2003) 1 KLT 273
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 8Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 2A(2)
High Courts11 Nov 2002Dismissed
Keltron Component Complex Ltd. Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2003) 182 CTR 58 : (2003) 264 ITR 352 : (2003) 129 TAXMAN 525
Income Tax Act, 1961 — Section 260A, 40A(2)
High Courts11 Nov 2002
Dhanalakshmi Bank Ltd. Vs Commissioner of lncome Tax
High Court Of Kerala · (2003) 2 KLJ 984 : (2003) 3 KLT 177 : (2003) 131 TAXMAN 774
Income Tax Act, 1961 — Section 28, 36, 36(1), 36(1)(vii), 36(1)(viia)
High Courts11 Nov 2002
Manager, Parli High School Vs Narayanan
High Court Of Kerala · (2003) 1 ILR (Ker) 197
Kerala Education Rules, 1959 — Rule 51(B)
High Courts11 Nov 2002
The Manager Vs K.P. Ramesh
High Court Of Kerala · (2002) 2 KLJ 806
Constitution of India, 1950 — Article 14, 16
High Courts11 Nov 2002
South Indian Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 183 CTR 21 : (2003) 262 ITR 579
Income Tax Act, 1961 — Section 36, 36(1), 36(2)
High Courts08 Nov 2002Dismissed
K. Ravindranathan Nair Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2003) 181 CTR 310 : (2003) 262 ITR 669
Income Tax Act, 1961 — Section 80HHC
High Courts08 Nov 2002
Ahammed Vs Regional Transport Authority
High Court Of Kerala · (2003) 1 ILR (Ker) 250 : (2003) 1 KLT 19
High Courts08 Nov 2002Allowed
Marykutty Mathew Vs State Election Commission
High Court Of Kerala · (2003) 1 ILR (Ker) 221
Constitution of India, 1950 — Article 243OPanchayat Raj Act, 1994 — Section 30, 35, 36
High Courts08 Nov 2002Allowed
Government Servants'' Co-operative Society Ltd. Vs Industrial Tribunal and Another
High Court Of Kerala · (2002) 95 FLR 1142 : (2003) 1 LLJ 236
Industrial Disputes Act, 1947 — Section 25F
High Courts08 Nov 2002Dismissed
Dr. Joy P. Chungath Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 184 CTR 146 : (2003) 263 ITR 446
Income Tax Act, 1961 — Section 143(1), 263
High Courts07 Nov 2002Dismissed
South India Carbonic Gas Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 135 STC 541
Kerala General Sales Tax Act, 1963 — Section 2, 5(1)
High Courts07 Nov 2002Dismissed
Peethambaran Vs Munsiff Court
High Court Of Kerala · (2002) 2 KLJ 839
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 9