High Courts21 Oct 2005
Parry Agro Industries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 204 CTR 267 : (2006) 285 ITR 440
Income Tax Act, 1961 — Section 32AB, 32AB(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2005
781 judgments · page 9 of 40
High Courts21 Oct 2005Allowed
Kesavan Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2005) 4 ILR (Ker) 715 : (2006) 1 KLT 159
High Courts21 Oct 2005Dismissed
Raju Vs Director General of Income Tax
High Court Of Kerala · (2006) 283 ITR 154 : (2006) 1 KLT 147
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120(2), 132, 132(9A), 139(9A), 2(7A)
High Courts20 Oct 2005
Asstt. CCE and Others Vs V. Krishna Poduval and Others
High Court Of Kerala · (2006) 199 CTR 581
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 68, 73, 75, 76, 78Limitation Act, 1963 — Section 14
High Courts20 Oct 2005Dismissed
Assistant Commissioner of Central Excise Vs Krishna Poduval
High Court Of Kerala · (2005) 199 CTR 581 : (2005) 4 ILR (Ker) 499 : (2005) 4 KLT 947
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 68, 73, 73(2), 75, 76Limitation Act, 1963 — Section 14(2)
High Courts18 Oct 2005
Bahuleyan Vs Moosa
High Court Of Kerala · (2006) 4 KLT 882
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(1), Order 21 Rule 66(2), Order 21 Rule 72A, Order 21 Rule 90, Order 21 Rule 90(3)
High Courts18 Oct 2005
Amina Vs Kunjubawa
High Court Of Kerala · (2006) 1 CivCC 102 : (2005) 4 KLT 609
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts18 Oct 2005
Chellappan Nair Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 499
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts18 Oct 2005Allowed
P. Bahuleyan Vs Moossa E.P. and Another
High Court Of Kerala · AIR 2006 Ker 369 : (2006) 4 ILR (Ker) 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 72A
High Courts17 Oct 2005Allowed
Jacob Simon Vs Sales Tax Officer, N. Parur
High Court Of Kerala · (2007) 7 VST 248
Kerala General Sales Tax Act, 1963 — Section 10, 45A, 5(3)
High Courts17 Oct 2005
Gwalior Rayons Staff Association and Another Vs Union of India and Others
High Court Of Kerala · (2006) 200 CTR 588 : (2006) 282 ITR 141 : (2006) 152 TAXMAN 520
Income Tax Act, 1961 — Section 10Payment of Gratuity Act, 1972 — Section 4
High Courts14 Oct 2005Allowed
State of Kerala Vs Subbayyan
High Court Of Kerala · (2005) 4 ILR (Ker) 430 : (2006) 1 KLT 182
Constitution of India, 1950 — Article 341, 342
High Courts14 Oct 2005Dismissed
Santhakumari Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 563 : (2005) 4 KLT 649
High Courts14 Oct 2005
Vijoy Vs Director General, B.S.F.
High Court Of Kerala · (2006) 108 FLR 482 : (2006) 1 ILR (Ker) 43 : (2005) 4 KLT 919
Central Civil Services (Extraordinary Pension) Act, 1939 — Section 2Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 3, 3A, 8(2), 9
High Courts13 Oct 2005Allowed
Sasidharan Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 989
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Oct 2005Dismissed
T.M. Chacko Vs Income Tax Officer and Another
High Court Of Kerala · (2006) 201 CTR 149 : (2008) 296 ITR 650
Income Tax Act, 1961 — Section 220(2A)
High Courts13 Oct 2005Allowed
Parameswaran Nair Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 443 : (2006) 1 KLT 167
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 15, 16, 16(2)
High Courts13 Oct 2005
Siyad Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 671 : (2005) 4 KLT 590
Drugs and Cosmetics Act, 1940 — Section 27ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 22, 27A, 37Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 56
High Courts07 Oct 2005
Surendra Kumar Vs Vijayan
High Court Of Kerala · (2005) 4 ILR (Ker) 450 : (2005) 4 KLT 475 : (2006) 1 RCR(Criminal) 250
Civil Procedure Code, 1908 (CPC) — Section 24, 24(3)Criminal Procedure Code, 1973 (CrPC) — Section 10, 177, 178, 179, 180Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Oct 2005
P.A. AHammed Vs Chief Commissioner of Income Tax and Another
High Court Of Kerala · (2006) 200 CTR 378
Income Tax Act, 1961 — Section 127, 143