High Courts03 Jun 2003
Commissioner of Income Tax Vs Smt. T. Sarala Pillai
High Court Of Kerala · (2003) 131 TAXMAN 471
Income Tax Act, 1961 — Section 80HHC
COURT ARCHIVE
High Court Of Kerala judgments, 2003
944 judgments · page 24 of 48
High Courts02 Jun 2003
Annie Varghese Vs Labour Court
High Court Of Kerala · (2003) 3 KLT 571
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts02 Jun 2003Allowed
Excise Inspector Vs Sasi
High Court Of Kerala · (2003) 3 ILR (Ker) 462 : (2003) 2 KLJ 195 : (2003) 2 KLT 1044 : (2003) 4 RCR(Criminal) 50
Criminal Procedure Code, 1973 (CrPC) — Section 207, 238, 251, 374, 375
High Courts30 May 2003
Assistant Commissioner of Income Tax Vs Majestic Kuries and Loans (P.) Ltd.
High Court Of Kerala · (2004) 267 ITR 593
High Courts30 May 2003
Kottayam District Co-operative Bank Vs Annie John
High Court Of Kerala · (2003) 3 KLT 416
High Courts30 May 2003Allowed
Mahesh Kumar M. Vs Canara Bank and Another
High Court Of Kerala · (2003) 3 LLJ 499
High Courts30 May 2003
Commissioner of Income Tax Vs Supreme Kuries and Loans (P) Ltd. and Others
High Court Of Kerala · (2004) 186 CTR 766
Income Tax Act, 1961 — Section 5
High Courts30 May 2003
Commissioner of Income Tax Vs Supreme Kuries and Loans (P) Ltd.
High Court Of Kerala · (2004) 134 TAXMAN 332
High Courts30 May 2003Dismissed
Jolly Vs Pallipuram Grama Panchayat
High Court Of Kerala · (2003) 2 KLT 1047
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 21(1), 21(2), 21(3), 21(4)
High Courts29 May 2003
B. Chandran (U.D. Compiler), General Secretary, E and S Technical Staff Organisation and S. Ramachandran Nair, Statistical Inspector Vs State of Kerala and Others
High Court Of Kerala · (2003) 05 KL CK 0014
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 31, 9
High Courts28 May 2003Dismissed
Commissioner of Income Tax Vs Central Stores
High Court Of Kerala · (2004) 191 CTR 287 : (2004) 269 ITR 241
Income Tax Act, 1961 — Section 143(3), 147, 148, 271(1)
High Courts28 May 2003Allowed
Murali Vs State of Kerala
High Court Of Kerala · (2003) 3 ILR (Ker) 632 : (2003) 3 KLT 226 : (2004) 1 RCR(Criminal) 283
Criminal Procedure Code, 1973 (CrPC) — Section 161, 171, 173, 175
High Courts28 May 2003
Bright Resorts (P) Ltd. Vs Debt Recovery Appellate Tribunal
High Court Of Kerala · (2003) 3 BC 535 : (2003) 3 KLT 184
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 10, 19, 21, 22, 9
High Courts28 May 2003
All India L.P.G. Distributors Federation and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (2003) 05 KL CK 0010
Constitution of India, 1950 — Article 14
High Courts27 May 2003Dismissed
United Employees'' Association Vs Government of India and Others
High Court Of Kerala · (2003) 3 LLJ 59
High Courts27 May 2003Dismissed
Eternit Everest Limited Vs C.G. Abraham and Another
High Court Of Kerala · AIR 2003 Ker 273 : (2003) 3 ILR (Ker) 244 : (2003) 2 KLJ 351 : (2003) 2 KLT 907 : (2003) 4 RCR(Civil) 466
Sales of Goods Act, 1930 — Section 16
High Courts27 May 2003
Arunachalam Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 3980
Penal Code, 1860 (IPC) — Section 300
High Courts26 May 2003Allowed
Western Indian Plywoods Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 1 ILR (Ker) 47 : (2004) 2 LLJ 950
Industrial Disputes Act, 1947 — Section 33B, 7, 7A
High Courts26 May 2003Allowed
Sarojini Amma Vs State of Kerala
High Court Of Kerala · (2003) CriLJ 3323
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300
High Courts26 May 2003
Alias Vs Paul
High Court Of Kerala · (2003) 3 ACC 377 : (2004) ACJ 158 : AIR 2004 Ker 214 : (2003) 3 ILR (Ker) 552 : (2003) 2 KLT 992 : (2003) 4 RCR(Civil) 198
Motor Vehicles Act, 1988 — Section 147, 2(24)