High Courts30 Mar 2006Dismissed
Kandath Bus Service Vs Commissioner of Income Tax
High Court Of Kerala · (2007) 290 ITR 717 : (2007) 158 TAXMAN 368
Income Tax Act, 1961 — Section 220(2), 220(2A)
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 34 of 46
High Courts30 Mar 2006Dismissed
M/s. Thaliath and Cyrils Jewellers Vs The Sale Tax Office and Another
High Court Of Kerala · (2006) 2 KLJ 464 : (2006) 2 KLT 765
Kerala General Sales Tax Act, 1963 — Section 35, 5, 7(1)(a)
High Courts30 Mar 2006Allowed
Moideen Bava Manchesra Banots Vs Shahida
High Court Of Kerala · AIR 2006 Ker 362 : (2007) 1 DMC 116 : (2006) 3 ILR (Ker) 795 : (2006) 3 KLJ 79 : (2006) 3 KLT 763
Family Courts Act, 1984 — Section 13
High Courts29 Mar 2006
Cochin Mazdoor Sangh Vs Bobby
High Court Of Kerala · (2006) 110 FLR 926 : (2006) 3 KLT 317 : (2006) 3 LLJ 702
Constitution of India, 1950 — Article 14, 226Minimum Wages Act, 1948 — Section 3, 3(1A), 3(2A), 3(3), 9Payment of Wages Act, 1936 — Section 4
High Courts29 Mar 2006
Malabar Cement Ltd. Vs Secretary, MCL Labour Union
High Court Of Kerala · (2006) 2 ILR (Ker) 448 : (2006) 2 KLT 965
Constitution of India, 1950 — Article 12, 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 25F, 28Industrial Disputes Act, 1947 — Section 10
High Courts29 Mar 2006Allowed
Jameson Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 752 : (2006) 3 KLT 186
Kerala Civil Rules of Practice, 1971 — Rule 377, 378, 379Kerala Land Acquisition Rules, 1963 — Rule 16, 16A, 16A(2), 16A(3), 18Land Acquisition Act, 1894 — Section 11, 12(2), 17, 17(3A), 18
High Courts29 Mar 2006Allowed
P. Damodaran and Others Vs M.K. Krishnan Kutty
High Court Of Kerala · (2006) 2 ILR (Ker) 504 : (2006) 2 KLJ 310 : (2006) 2 KLT 753 : (2006) 3 LLJ 407
Industrial Disputes Act, 1947 — Section 2(s)Payment of Wages Act, 1936 — Section 1(6), 15, 2(i), 2(vi)
High Courts28 Mar 2006Dismissed
Bank of India Vs Assistant Provident Fund Commissioner and Others
High Court Of Kerala · (2006) 03 KL CK 0097
Companies Act, 1956 — Section 529AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 11, 11(1), 11(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(4), 2, 35
High Courts28 Mar 2006Allowed
Mathai K.V. Vs State of Co-operative Election Commission and Others
High Court Of Kerala · (2008) 1 KLJ 194
Constitution of India, 1950 — Article 226, 329
High Courts28 Mar 2006Allowed
Abdul Kareem Vs State of Kerala
High Court Of Kerala · (2006) 3 CivCC 46 : (2006) 2 ILR (Ker) 537 : (2006) 2 KLT 408
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3AKerala Forest Act, 1961 — Section 61DNegotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Mar 2006Allowed
Karim Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 369 : (2006) 2 KLT 874
Criminal Procedure Code, 1973 (CrPC) — Section 460, 461Essential Commodities Act, 1955 — Section 12(9), 7(1)
High Courts28 Mar 2006Allowed
Dr. Mini, K.V. Vs Director, Ayurveda Medical Education and Others
High Court Of Kerala · (2006) 03 KL CK 0014
High Courts28 Mar 2006
A. Sudhakara Menon Vs Intelligence Officer and Others
High Court Of Kerala · (2007) 9 VST 645
Kerala General Sales Tax Act, 1963 — Section 45AKerala General Sales Tax Rules, 1963 — Rule 22A(2), 8(4)
High Courts27 Mar 2006
Mohamad Sadik Vs Tahsildar
High Court Of Kerala · (2006) 3 KLT 271
Kerala Building Tax Act, 1975 — Section 5A
High Courts27 Mar 2006
Noushad Vs Kayamkulam Municipality and Others
High Court Of Kerala · (2006) 2 ILR (Ker) 401 : (2006) 2 KLJ 146 : (2006) 2 KLT 319
Constitution of India, 1950 — Article 226, 227
High Courts27 Mar 2006Allowed
Kerala Jesuit Society Vs Agricultural Income Tax and Sales Tax Officer
High Court Of Kerala · (2006) 3 KLT 828
Kerala Agricultural Income Tax Act, 1991 — Section 13, 2(26), 35, 37, 37(1)
High Courts24 Mar 2006Dismissed
V.M. Gopakumar Vs The Zamorian Raja of Calicut and Others
High Court Of Kerala · (2006) 2 KLJ 174
Land Acquisition Act, 1894 — Section 17(4), 4(1), 48
High Courts24 Mar 2006Dismissed
Partha Kumar Vs Ajith Viswanathan
High Court Of Kerala · (2007) 1 JCR 175
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 116Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(17), 11(2), 11(3)
High Courts24 Mar 2006Allowed
P.S. Padmanabhana Vs Corpn. of Thiruvananthapuram
High Court Of Kerala · AIR 2006 Ker 258 : (2006) 2 KLJ 218 : (2006) 2 KLT 603
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 2, 2(7), 2(7A), 3, 5