COURT ARCHIVE

High Court Of Kerala judgments, 2003

944 judgments · page 40 of 48

High Courts13 Feb 2003

Commissioner of Income Tax Vs K. Rajendranathan Nair, K. Raveendranathan Nair and Smt. T.C. Usha

High Court Of Kerala · (2004) 187 CTR 201 : (2004) 265 ITR 35

Customs Act, 1962 — Section 28Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)Kerala General Sales Tax Act, 1963 — Section 2

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High Courts13 Feb 2003

Southern Cashew Exporters Vs Dy. Commissioner of Income Tax

High Court Of Kerala · (2003) 130 TAXMAN 203

Income Tax Act, 1961 — Section 80HHC

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High Courts11 Feb 2003Dismissed

Safiya Vs Government of Kerala and Others

High Court Of Kerala · (2003) CriLJ 4580

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts11 Feb 2003

Gopalan Nair and Others Vs The State of Kerala and Others

High Court Of Kerala · (2003) 1 KLJ 629

Co-operative Societies Rules — Rule 44(2), 44(3)

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High Courts11 Feb 2003Allowed

Gopalan Nair Vs State of Kerala

High Court Of Kerala · (2003) 1 KLT 1008

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High Courts11 Feb 2003Allowed

Vasudevan Vs C.K. Narayanan Namboodiri and Ambalapuzha Economic Society

High Court Of Kerala · (2003) 02 KL CK 0065

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 33

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High Courts11 Feb 2003Dismissed

Rajendran Vs State of Kerala

High Court Of Kerala · AIR 2003 Ker 244 : (2003) 3 ILR (Ker) 208 : (2003) 2 KLT 222

Kerala Court Fees and Suits Valuation Act, 1959 — Section 22, 25, 27

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High Courts11 Feb 2003Dismissed

Union of India (UOI) Vs Vishal Builders

High Court Of Kerala · (2003) 02 KL CK 0048

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)

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High Courts11 Feb 2003Dismissed

Assistant Commissioner Vs Hindusthan Vidyut Products Ltd.

High Court Of Kerala · (2003) 116 CompCas 397 : (2003) 4 CompLJ 108 : (2003) 1 KLT 774

Kerala General Sales Tax Act, 1963 — Section 2

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High Courts11 Feb 2003Dismissed

Union of India (UOI) Vs Vishnu Builders

High Court Of Kerala · (2003) 02 KL CK 0015

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)

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High Courts11 Feb 2003Dismissed

V.M. Rajendran Vs State of Kerala and Others

High Court Of Kerala · (2003) 1 KLJ 637 : (2003) 3 RCR(Civil) 420

Court Fees and Suits Valuation Act, 1955 — Section 25(d)(ii)

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High Courts11 Feb 2003Allowed

C.O. Varghese Vs State of Kerala

High Court Of Kerala · (2008) 11 VST 149

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High Courts10 Feb 2003Dismissed

T.K. Assain and Others Vs The Land Acquisition Officer

High Court Of Kerala · (2003) 1 KLJ 431

Land Acquisition Act, 1894 — Section 18, 31(2)

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High Courts10 Feb 2003Partly Allowed

Sabu Vs State of Kerala

High Court Of Kerala · (2003) 3 ILR (Ker) 130 : (2003) 2 KLT 173

Kerala Abkari Act, 1077 — Section 55

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High Courts10 Feb 2003

Manager, Trikkur Panchayat Sarvodaya High School Vs Suma

High Court Of Kerala · (2003) 2 ILR (Ker) 1 : (2003) 2 KLT 62

Kerala Education Rules, 1959 — Rule 49, 51A, 52

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High Courts10 Feb 2003

Assain Vs Land Acquisition Officer

High Court Of Kerala · (2003) 1 KLT 863

Land Acquisition Act, 1894 — Section 18, 31

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High Courts10 Feb 2003

Deputy Commissioner (Law) Vs Alappat Exports (P) Ltd.

High Court Of Kerala · (2003) 2 KLT 731 : (2004) 138 STC 520

Kerala General Sales Tax Act, 1963 — Section 5A

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High Courts10 Feb 2003

Supry Vs Benedict

High Court Of Kerala · (2003) 2 KLT 190

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High Courts07 Feb 2003

Commissioner of Income Tax Vs G. Satheesh Nair

High Court Of Kerala · (2003) 183 CTR 172 : (2003) 264 ITR 377

Income Tax Act, 1961 — Section 28, 56, 80HH

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High Courts07 Feb 2003Allowed

State Bank of India Vs Kerala Electricals

High Court Of Kerala · AIR 2004 Ker 204 : (2003) 1 KLT 871 : (2003) 3 RCR(Civil) 367

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