High Courts30 Jun 2006Dismissed
Kerala State Ware Housing Corporation R.E. Assn. Vs State of Kerala
High Court Of Kerala · (2006) 3 KLT 772
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 26 of 46
High Courts29 Jun 2006Allowed
Commissioner of Income Tax Vs C.C. Transport and Co.
High Court Of Kerala · (2006) 205 CTR 505 : (2007) 292 ITR 663
Income Tax Act, 1961 — Section 139(2), 142(1), 144, 2(47), 22Transfer of Property Act, 1882 — Section 53A
High Courts29 Jun 2006
Joseph Vs R.T.A.
High Court Of Kerala · (2006) 3 KLT 396
Kerala Motor Vehicles Rules, 1989 — Rule 133Motor Vehicles Act, 1988 — Section 104
High Courts29 Jun 2006
Thirumbadi Rubber Co. Ltd. Vs Jt. Commissioner of Income Tax (Asst.)
High Court Of Kerala · (2008) 170 TAXMAN 495
High Courts28 Jun 2006Dismissed
Sreekala Vs D.E.O.
High Court Of Kerala · (2006) 3 KLT 840
Constitution of India, 1950 — Article 12, 226, 30Kerala Education Rules, 1959 — Rule 1, 2
High Courts28 Jun 2006
Saramma Ittoop and Others Vs Kunjamma Kuruvilla and Others
High Court Of Kerala · (2006) 06 KL CK 0010
Kerala Stamp Act, 1959 — Section 2Transfer of Property Act, 1882 — Section 122, 126, 5, 53A
High Courts27 Jun 2006
Commissioner of Income Tax Vs Don Bosco Card Centre
High Court Of Kerala · (2006) 205 CTR 500 : (2007) 289 ITR 329
Income Tax Act, 1961 — Section 132, 132A, 133A, 158B, 158BC
High Courts27 Jun 2006Allowed
Commissioner of Income Tax Vs Smt. Jayalakshmi Devarajan
High Court Of Kerala · (2007) 212 CTR 236 : (2006) 286 ITR 412
Evidence Act, 1872 — Section 110Gold Control (Reforms, Fees and Miscellaneous Matters) Rules, 1968 — Rule 16(3)Income Tax Act, 1961 — Section 260A
High Courts27 Jun 2006Allowed
Director, Ayurveda Medical Education Vs Aishwarya
High Court Of Kerala · (2006) 3 ILR (Ker) 261 : (2006) 3 KLT 311
High Courts27 Jun 2006Dismissed
Paul Mathew and Co. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2006) 204 CTR 229 : (2007) 288 ITR 190 : (2006) 3 KLT 905
Income Tax Act, 1961 — Section 185(1), 185(2), 186, 186(1), 26APenal Code, 1860 (IPC) — Section 193, 196, 200, 420, 466
High Courts27 Jun 2006Allowed
Jannet Varghese Vs State of Kerala and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 247 : (2006) 2 KLJ 832 : (2006) 3 KLT 435
Kerala Education Rules, 1959 — Rule 51A
High Courts26 Jun 2006Dismissed
Nanjundappa Vs Hanumantharayappa
High Court Of Kerala · (2008) 4 BC 643
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Jun 2006Dismissed
Santhosh @ Appachan Vs State of Kerala and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 184 : (2006) 2 KLJ 634 : (2006) 3 KLT 439
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181
High Courts26 Jun 2006Disposed Off
Mangalam Publications (India) (P.) Ltd. Vs Additional Commissioner of Income Tax, Circle I, Kattayam
High Court Of Kerala · (2006) 06 KL CK 0015
Income Tax Act, 1961 — Section 147, 148
High Courts26 Jun 2006Dismissed
M/s. Chittilappilly and Sons (P) Ltd. Vs The Commissioner of Commercial Taxes
High Court Of Kerala · (2006) 2 KLJ 830
Kerala General Sales Tax Act, 1963 — Section 17(3), 23(3), 23(3A), 3, 37
High Courts23 Jun 2006Dismissed
Parry Agro Industries Vs Joint Commissioner of Income Tax
High Court Of Kerala · (2006) 205 CTR 510 : (2006) 3 ILR (Ker) 805 : (2007) 292 ITR 542 : (2006) 4 KLT 689
Income Tax Act, 1961 — Section 260A, 80AB, 80B(5), 80HHC, 80HHC(3)
High Courts23 Jun 2006
Travancore Sugars and Chemicals Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2006) 205 CTR 18 : (2007) 292 ITR 609
Income Tax Act, 1961 — Section 260A
High Courts23 Jun 2006Dismissed
Khalid Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 207 : (2006) 3 KLT 226
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 34Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A
High Courts23 Jun 2006Dismissed
K.S.I.D.C. Ltd. Vs Parisons Milling Co. Pvt. Ltd.
High Court Of Kerala · (2006) 3 ILR (Ker) 188 : (2006) 3 KLT 287 : (2007) 9 VST 519
Constitution of India, 1950 — Article 246Kerala General Sales Tax Act, 1963 — Section 26A, 26B, 5Kerala Revenue Recovery Act, 1968 — Section 41(2), 44(1)
High Courts23 Jun 2006
Gajendran Vs R.T.O.
High Court Of Kerala · (2006) 3 KarLJ 1006
Central Motor Vehicles Rules, 1989 — Rule 10, 6Motor Vehicles Act, 1988 — Section 8(1), 8(3), 8(4)