High Courts28 Sept 2004
Saju K. Abrham Vs ITO
High Court Of Kerala · (2005) 142 TAXMAN 345
KERALA STAMP ACT, 1959 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 11 of 33
High Courts28 Sept 2004Allowed
All Kerala Tourist Taxi Assn. Vs The Secretary to Govt., Transport (B)
High Court Of Kerala · (2005) 1 ILR (Ker) 362 : (2005) 2 KLJ 292 : (2005) 1 KLT 971
Motor Vehicles Act, 1988 — Section 107, 110, 111, 12, 137
High Courts27 Sept 2004Dismissed
Abdul Haque Vs Pathumma
High Court Of Kerala · (2005) 1 KLT 980
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(1)
High Courts25 Sept 2004Allowed
Chakkiath Engineering Works Vs Sales Tax Officer
High Court Of Kerala · (2004) 3 KLT 494 : (2008) 11 VST 319
Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 3(1)
High Courts23 Sept 2004
Vimal Arakkal Vs Corporation of Cochin
High Court Of Kerala · (2004) 2 KLJ 890 : (2004) 3 KLT 413
Kerala Municipalities Act, 1994 — Section 106, 2(2)
High Courts23 Sept 2004Dismissed
Ricetech Agro Mills (P) Ltd. Vs The Sales Tax Officer
High Court Of Kerala · (2004) 3 ILR (Ker) 546 : (2005) 1 KLT 403
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts22 Sept 2004
Krishnan Sreemathy Vs Padmanabhan Gangadharan
High Court Of Kerala · (2005) 3 ACC 410 : (2005) 2 ILR (Ker) 51 : (2005) 2 KLT 691
Motor Vehicles Act, 1939 — Section 92A
High Courts22 Sept 2004Dismissed
M. Subramanian and Others Vs Devicolam Taluk Plantation Workers Co-operative Credit Society Ltd. and Others
High Court Of Kerala · AIR 2005 Ker 81 : (2004) 2 KLJ 979
Constitution of India, 1950 — Article 226Government Servants Conduct Rules, 1973 — Rule 47
High Courts20 Sept 2004Dismissed
Kunchu and Others Vs Vasu Master and Another
High Court Of Kerala · AIR 2005 Ker 191 : (2004) 3 KLT 878
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(1), Order 7 Rule 10A(2)Constitution of India, 1950 — Article 226, 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 40, 7(3)
High Courts20 Sept 2004
C.B.I. Vs Babu
High Court Of Kerala · (2005) CriLJ 29 : (2004) 3 KLT 624 : (2005) 1 RCR(Criminal) 472
Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts20 Sept 2004Dismissed
Kunchu Vs Janaki
High Court Of Kerala · AIR 2005 Ker 191 : (2004) 3 KLT 878
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(1), Order 7 Rule 10A(2)
High Courts17 Sept 2004Dismissed
English Indian Clays Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (2008) 11 VST 709
Central Sales Tax (Amendment) Act, 1969 — Section 9, 9(2)Central Sales Tax Act, 1956 — Section 9(1), 9(2), 9(2A), 9(2B)Constitution of India, 1950 — Article 14, 19(1), 20, 258(1), 258(2)
High Courts17 Sept 2004Dismissed
Kerala Community Development Extension Officers Association Vs State of Kerala
High Court Of Kerala · (2005) 104 FLR 275 : (2004) 3 KLT 940
Constitution of India, 1950 — Article 14, 16, 226
High Courts17 Sept 2004Dismissed
English Indian Clays Ltd. Vs Union of India (UOI)
High Court Of Kerala · (2004) 3 KLT 901
Central Sales Tax Act, 1956 — Section 9, 9(1), 9(2), 9(2A), 9(2B)Constitution of India, 1950 — Article 14, 19(1), 258(1), 258(2), 265Finance Act, 2000 — Section 2B
High Courts17 Sept 2004
Medical Accident Prevention Society Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 144 TAXMAN 324
Income Tax Act, 1961 — Section 12A, 12AA, 2
High Courts17 Sept 2004
Commissioner of Income Tax Vs P.K. Narayanan
High Court Of Kerala · (2004) 192 CTR 226
Income Tax Act, 1961 — Section 254(1), 4
High Courts17 Sept 2004Dismissed
Chandrakala Vs Soman
High Court Of Kerala · (2004) 3 KLT 432
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Registration Act, 1908 — Section 17, 49
High Courts16 Sept 2004
Sampanna Kuries (P) Ltd. Vs ITO
High Court Of Kerala · (2004) 141 TAXMAN 615
Income Tax Act, 1961 — Section 194B, 2, 201, 80TT
High Courts16 Sept 2004
Sampanna Kuries (P) Ltd. Vs Income Tax Officer and Others
High Court Of Kerala · (2005) 193 CTR 413
Income Tax Act, 1961 — Section 194B
High Courts16 Sept 2004
Sagar Thomas Vs State and Another
High Court Of Kerala · (2005) 2 RCR(Criminal) 282
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 166(1)Criminal Procedure Code, 1973 (CrPC) — Section 197