High Courts28 Nov 2007Allowed
Sri. Arul Sakthi Traders Vs Union of India
High Court Of Kerala · (2011) 24 STR 26
Service Tax Rules, 1994 — Rule 2(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2007
970 judgments · page 4 of 49
High Courts28 Nov 2007Dismissed
Geejai Constructions Vs Asstt. Commissioner of Income Tax and Others
High Court Of Kerala · (2007) 11 KL CK 0084
Income Tax Act, 1961 — Section 139, 217, 271, 273, 273A
High Courts28 Nov 2007Allowed
Vasanthakumari and Others Vs Sarojini and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 146 : (2008) 1 KLJ 91 : (2008) 1 KLT 451
Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 100, 83
High Courts28 Nov 2007Allowed
Tessy P. Das Vs Secretary, Paippadu Grama Panchayat
High Court Of Kerala · AIR 2008 Ker 82 : (2008) 1 ILR (Ker) 258
Registration of Births and Deaths Act, 1969 — Section 10, 16(1), 7, 7(2), 8
High Courts27 Nov 2007Dismissed
Wellworth Engineers and Polymers Vs Asst. Commissioner (KGST)-I, Deputy Commissioner (Appeals), Inspecting Assistant Commissioner and State of Kerala
High Court Of Kerala · (2007) 11 KL CK 0064
High Courts26 Nov 2007
The Secretary Vs University of Calicut, The Registrar and The Dean of Students Welfare
High Court Of Kerala · (2007) 11 KL CK 0063
High Courts26 Nov 2007
P.V. Varghese Vs Customs Excise Gold Appl. Tribunal
High Court Of Kerala · (2007) 11 KL CK 0056
Constitution of India, 1950 — Article 226
High Courts26 Nov 2007
K.K. Pushpakaran Vs Union of India (UOI)
High Court Of Kerala · (2008) ACJ 2469 : AIR 2008 Ker 107 : (2008) 1 ILR (Ker) 9
Companies Act, 1956 — Section 111Limitation Act, 1963 — Section 10, 11, 12, 13, 14Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 18
High Courts26 Nov 2007
Prakasan Vs State of Kerala
High Court Of Kerala · (2008) CriLJ 1272 : (2008) 1 ILR (Ker) 17 : (2008) 1 KLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 397, 401, 438Explosive Substances Act, 1908 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 143, 147, 149, 427, 447
High Courts26 Nov 2007
Pala Marketing Co-op. Socy. Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (2008) 218 CTR 80 : (2008) 1 ILR (Ker) 704 : (2009) 311 ITR 177 : (2008) 1 KLJ 561
Income Tax Act, 1961 — Section 119(2), 139, 139(1), 139(4), 237Limitation Act, 1963 — Section 5
High Courts23 Nov 2007Dismissed
P.K. Balakrishnan Vs Orakkal Neethu
High Court Of Kerala · (2008) 1 ILR (Ker) 56 : (2008) 1 KLJ 199 : (2008) 1 KLT 360
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 2(3)
High Courts23 Nov 2007Dismissed
State of Kerala Vs K. Kunhalavi, Contractor
High Court Of Kerala · (2007) 11 KL CK 0050
Kerala General Sales Tax Act, 1963 — Section 13, 5, 7(12)Kerala General Sales Tax Rules, 1963 — Rule 22A(2), 22A(4)
High Courts23 Nov 2007Allowed
Kerala Self Financing Engineering Vs The M.G. University
High Court Of Kerala · (2007) 11 KL CK 0037
High Courts23 Nov 2007
Janatha Wood Crafts Vs State of Kerala
High Court Of Kerala · (2008) 16 VST 134
Kerala General Sales Tax Act, 1963 — Section 10, 5A
High Courts22 Nov 2007Dismissed
Wood Veneers Vs Assistant Commissioner (Assessment), Commercial Taxes and Others
High Court Of Kerala · (2009) 23 VST 452
Kerala General Sales Tax Act, 1963 — Section 23, 23(3), 23(3A)
High Courts22 Nov 2007Allowed
Valley Estates Vs Additional Agricultural Income Tax Officer and Another
High Court Of Kerala · (2007) 11 KL CK 0083
High Courts22 Nov 2007
Mother Superior Vs Government of Kerala and Another
High Court Of Kerala · (2007) 11 KL CK 0017
Kerala Building Tax Act, 1975 — Section 3(1)
High Courts22 Nov 2007Dismissed
Marykutty Philip Vs Varghese Abraham
High Court Of Kerala · (2007) 11 KL CK 0015
Specific Relief Act, 1963 — Section 28(3)
High Courts22 Nov 2007
P.M. Alavi Vs Sales Tax Officer and Another
High Court Of Kerala · (2009) 20 VST 495
Kerala General Sales Tax Act, 1963 — Section 46, 46A(1), 5(1), 5(7), 7
High Courts22 Nov 2007
Preethimon and Another Vs State of Kerala
High Court Of Kerala · (2008) CriLJ 1233 : (2008) 1 KLJ 148 : (2008) 2 KLT 666
Criminal Procedure Code, 1973 (CrPC) — Section 258, 441, 442, 482Penal Code, 1860 (IPC) — Section 292, 294, 34, 448, 506(1)