High Courts04 Apr 2008
Nataraj Gownder S. Vs Registrar and Dy. Director of Dairy Devt. Dept.
High Court Of Kerala · (2008) 2 ILR (Ker) 361 : (2008) 2 KLJ 211
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 26 of 37
High Courts04 Apr 2008Allowed
L.R. Radhakrishnan Vs The Joint Registrar of Co-op. Socy. (Gen) Alleppey
High Court Of Kerala · (2008) 2 ILR (Ker) 489 : (2008) 2 KLJ 65
General Clauses Act, 1897 — Section 2(22)
High Courts04 Apr 2008
Achuthan v. and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 2 KLJ 200
Constitution of India, 1950 — Article 32Kerala State and Subordinate Services Rules, 1958 — Rule 27B
High Courts04 Apr 2008
Anitha Bruse Vs State of Kerala, The Superintendent of Police (Rural), The Circle Inspector of Police and The Sub Inspector of Police
High Court Of Kerala · (2008) CriLJ 2807 : (2008) 2 ILR (Ker) 408 : (2008) 2 KLJ 170 : (2008) 2 KLT 857
Constitution of India, 1950 — Article 14, 19, 21, 22, 22(4)Criminal Procedure Code, 1973 (CrPC) — Section 110Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20
High Courts04 Apr 2008Dismissed
Raju Puzhankara Vs State of Kerala and Others
High Court Of Kerala · (2008) 04 KL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203, 283Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts04 Apr 2008Dismissed
Juvana Pious Vs State of Kerala and Another
High Court Of Kerala · (2008) 04 KL CK 0008
Constitution of India, 1950 — Article 226Kerala Service Rules, 1959 — Rule 123, 126, 129, 135, 136
High Courts04 Apr 2008Dismissed
K.K. Jayaraj and another Vs K. Kalyani and George Joseph
High Court Of Kerala · (2011) 2 RCR(Civil) 175
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 5, Order 33 Rule 9Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A
High Courts04 Apr 2008Allowed
Commissioner of Income Tax Vs Muthoot M. George Bankers
High Court Of Kerala · (2008) 220 CTR 517
Income Tax Act, 1961 — Section 143, 40, 40A
High Courts03 Apr 2008
Kottathala Handloom Weavers Industrial Co-Operative Society Ltd. and Another Vs Employees'' Provident Fund Organisation and Another
High Court Of Kerala · (2008) 118 FLR 170
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 16, 16(1)
High Courts03 Apr 2008
Kottathala Handloom Weavers Indl. Co-op. Socy. Vs Enforcement Officer and Another
High Court Of Kerala · (2008) 2 ILR (Ker) 342 : (2008) 2 KLJ 59 : (2008) 2 KLT 486 : (2008) 3 LLJ 101
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 16, 16(1)
High Courts03 Apr 2008
Commissioner of Income Tax Vs Achamma Chacko
High Court Of Kerala · (2010) 326 ITR 258 : (2008) 174 TAXMAN 330
Income Tax Act, 1961 — Section 142A, 147, 260A
High Courts03 Apr 2008Dismissed
Joy Varghese Vs Ulahanan alias John
High Court Of Kerala · (2008) 04 KL CK 0006
Transfer of Property Act, 1882 — Section 55
High Courts02 Apr 2008
Priya Agencies Vs Commercial Tax Officer (A.A.), Commercial Taxes and Others
High Court Of Kerala · (2008) 14 VST 293
Kerala Value Added Tax Act, 2003 — Section 11(3), 2, 3(2)
High Courts02 Apr 2008
Vettathil Agencies Vs The Comml. Tax Officer and Others
High Court Of Kerala · (2008) 2 KLJ 165
Kerala Value Added Tax Act, 2003 — Section 11(3), 3(2)
High Courts01 Apr 2008Dismissed
Commissioner of Income Tax Vs Sree Seetharama Anajaneya Veda Kendra
High Court Of Kerala · (2008) 220 CTR 646 : (2011) 336 ITR 65 : (2008) 174 TAXMAN 523
Income Tax Act, 1961 — Section 11, 260A
High Courts01 Apr 2008Allowed
V. Ramachandran, Professor Dr. Moolamattom Varkey Paily and K.V. Rajan "Sangeetha" Vs Official Liquidator
High Court Of Kerala · (2008) 04 KL CK 0021
Companies (Court) Rules, 1959 — Rule 260Companies Act, 1956 — Section 446, 542, 543, 543(1)State Financial Corporations Act, 1951 — Section 27(1)
High Courts01 Apr 2008Dismissed
State of Kerala Vs T.E. Mohammed Kunju
High Court Of Kerala · (2008) 04 KL CK 0007
Contract Act, 1872 — Section 55
High Courts31 Mar 2008
Kanholy Ramankutty Nair Vs State of Kerala
High Court Of Kerala · (2008) 2 ILR (Ker) 607 : (2008) 2 KLJ 267 : (2008) 17 VST 386
Central Sales Tax Act, 1956 — Section 14, 14(1), 15, 2Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5(2)
High Courts31 Mar 2008Dismissed
Ajeer C.A. Vs The Returning Officer (Asst. Registrar (Planning)
High Court Of Kerala · (2008) 2 ILR (Ker) 284 : (2008) 2 KLJ 220
High Courts31 Mar 2008Dismissed
C. Ganga Vs Lakshmi Ammal and Another
High Court Of Kerala · (2009) 2 ALT(Cri) 101 : (2008) CriLJ 3359 : (2008) 2 ILR (Ker) 327 : (2008) 2 KLJ 25 : (2009) 5 RCR(Civil) 141
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 29, 30, 347(3), 357General Clauses Act, 1897 — Section 25