High Courts17 Nov 2004Dismissed
State of Kerala Vs Chathan
High Court Of Kerala · (2005) 104 FLR 563 : (2005) 1 ILR (Ker) 35 : (2005) 1 KLT 75
Kerala State and Subordinate Services Rules, 1958 — Rule 138, 13A, 13A(1), 13B
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 6 of 33
High Courts17 Nov 2004
S. Ratnam Pillai (Decd) Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 144 TAXMAN 424
Income Tax Act, 1961 — Section 143, 80HHC
High Courts16 Nov 2004
Chandramohan Vs Revenue Divisional Officer
High Court Of Kerala · (2005) 1 ILR (Ker) 108 : (2005) 1 KLT 593
Kerala Building Tax Act, 1975 — Section 2(1), 5, 5(5), 5A, 6
High Courts15 Nov 2004
Reeta George Vs Special Tahsildar
High Court Of Kerala · (2005) 1 KLT 79
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2)
High Courts15 Nov 2004
Confederation of Consumer Vigilance Centre Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 117 : (2004) 3 KLT 1073
Consumer Protection Act, 1986 — Section 10, 16
High Courts15 Nov 2004Dismissed
Pappachan Vs Muthu
High Court Of Kerala · (2005) 1 ILR (Ker) 457 : (2005) 2 KLT 76
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 436, 437, 438, 439Penal Code, 1860 (IPC) — Section 34, 406, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts12 Nov 2004
A.M. Zainalabdeen Musaliar, Zainal Cashew Packers Vs Chief Commissioner of Income Tax
High Court Of Kerala · (2005) 144 TAXMAN 415
Income Tax Act, 1961 — Section 119, 220
High Courts12 Nov 2004Dismissed
Ayisakkutty Vs Abdul Samad
High Court Of Kerala · AIR 2005 Ker 68 : (2005) 1 ILR (Ker) 14 : (2005) 1 KLT 104
High Courts12 Nov 2004Dismissed
Subramanian Vs Radhakrishnan
High Court Of Kerala · (2004) 3 KLT 1104
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(7)
High Courts12 Nov 2004
Deputy Commissioner Vs K.N.S. Mohammed Iyoob Labbai Sahib and Sons
High Court Of Kerala · (2005) 1 ILR (Ker) 138 : (2005) 1 KLT 693 : (2006) 144 STC 189
Kerala General Sales Tax Act, 1963 — Section 5
High Courts12 Nov 2004Dismissed
A.M. Zainalabdeen Musaliar Vs Chief Commissioner of Income Tax
High Court Of Kerala · (2005) 195 CTR 367
Income Tax Act, 1961 — Section 119(2A), 220(2), 220(2A)
High Courts12 Nov 2004Allowed
Kader Vs State of Kerala
High Court Of Kerala · (2005) 1 KLT 598
Land Acquisition Act, 1894 — Section 28
High Courts10 Nov 2004Allowed
Sunil Kumar Vs Prakash
High Court Of Kerala · AIR 2005 Ker 181 : (2005) 1 ILR (Ker) 164 : (2005) 1 KLT 800
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, 3, 38, 39, 39(3)Presidency Small Cause Courts Act, 1882 — Section 12, 13
High Courts10 Nov 2004
Sherry Jacob Vs Canara Bank
High Court Of Kerala · AIR 2005 Ker 50 : (2004) 3 KLT 1089
Kerala General Sales Tax Act, 1963 — Section 26B
High Courts10 Nov 2004Allowed
Purushan Vs State of Kerala
High Court Of Kerala · (2005) 1 KLT 687
Land Acquisition Act, 1984 — Section 23, 28A(3), 4(1)
High Courts10 Nov 2004
Thirumbadi Rubber Co. Ltd. Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2005) 144 TAXMAN 351
Income Tax Act, 1961 — Section 2, 260A, 36
High Courts10 Nov 2004
United Umbrella Mart Vs State of Kerala and Others
High Court Of Kerala · (2004) 11 KL CK 0021
Constitution of India, 1950 — Article 14Plantation Labour Rules, 1959 — Rule 70Plantations Labour Act, 1951 — Section 17
High Courts10 Nov 2004Dismissed
Thirumbadi Rubber Co. Ltd. Vs Deputy Commissioner of Income Tax (Assessment) and Another
High Court Of Kerala · (2005) 195 CTR 364 : (2005) 274 ITR 549
Income Tax Act, 1961 — Section 2(14), 2(47), 260A, 36(1)
High Courts09 Nov 2004Allowed
Rajendra Kammath Vs Anand Bai
High Court Of Kerala · (2005) 1 KLT 52
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts09 Nov 2004Allowed
Venkitaramanan Vs Rajamma
High Court Of Kerala · (2004) 3 KLT 930
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)