High Courts24 Mar 2008Allowed
S. Latha Kunjamma Vs K. Anil Kumar
High Court Of Kerala · AIR 2008 Ker 203 : (2008) 2 ILR (Ker) 316 : (2008) 2 KLJ 49 : (2008) 2 KLT 545
Hindu Marriage Act, 1955 — Section 13, 13(1), 13B
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 28 of 37
High Courts24 Mar 2008Dismissed
A.K. Unnikrishnan Vs Guruvayoor Devasswom Managing, The Administrator,Guruvayoor Devaswom, Smt. P. Remadevi, Assistant Manager and Smt. P. Ambika Gopinath, Assistant Manager
High Court Of Kerala · (2008) 03 KL CK 0027
Guruvayoor Devaswom Act, 1978 — Section 16, 19(2), 19(4), 39
High Courts24 Mar 2008
Commissioner of Income Tax Vs Choice Trading Corporation Ltd.
High Court Of Kerala · (2008) 03 KL CK 0014
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts18 Mar 2008Dismissed
Kuttookaran Machine Tools Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2009) 313 ITR 413
Income Tax Act, 1961 — Section 271(1)
High Courts18 Mar 2008
United Timber Corporation Vs State of Kerala
High Court Of Kerala · (2008) 16 VST 19
High Courts17 Mar 2008
Commissioner of Income Tax Vs Aiswrya Trading Company
High Court Of Kerala · (2008) 174 TAXMAN 323
High Courts14 Mar 2008
Suresh, A. and Others Vs Kerala Public Service Commission and Others
High Court Of Kerala · (2008) 03 KL CK 0060
Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 10, 9Motor Vehicles Act, 1988 — Section 181
High Courts14 Mar 2008Dismissed
M.S. Viswambharan Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 310 ITR 181
Income Tax Act, 1961 — Section 155
High Courts14 Mar 2008Allowed
Remya Raju and Others Vs Govt. of Kerala and Others
High Court Of Kerala · AIR 2008 Ker 192 : (2008) 2 KLJ 216
Constitution of India, 1950 — Article 14, 21(1), 25, 25(1), 25(2)Kerala Education Rules, 1959 — Rule 11(2), 8(2)
High Courts13 Mar 2008Allowed
Commissioner of Income Tax, Cochin Vs Herbal Isolates (P.) Ltd.
High Court Of Kerala · (2008) 03 KL CK 0065
Income Tax Act, 1961 — Section 80HHC(3)
High Courts13 Mar 2008
Eminent Sea Foods (P) Limited Vs K.S.E.B. and Others
High Court Of Kerala · (2008) 03 KL CK 0058
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 42(5), 42(6), 42(7), 43(5), 43(6)
High Courts13 Mar 2008Allowed
Sooryan Vs Sreedharan
High Court Of Kerala · (2008) 03 KL CK 0053
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2008Dismissed
Commissioner of Income Tax Vs P. Natesan Achary
High Court Of Kerala · (2008) 219 CTR 552 : (2008) 307 ITR 352
Income Tax Act, 1961 — Section 16, 260A, 35(2), 41, 41(1)
High Courts13 Mar 2008Allowed
Commissioner of Income Tax Vs Paarel Imports and Exports (P) Ltd.
High Court Of Kerala · (2008) 218 CTR 685
Income Tax Act, 1961 — Section 40A(2)
High Courts13 Mar 2008Disposed Off
T.M. Francis, Proprietor Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 180 TAXMAN 541
High Courts12 Mar 2008Allowed
N.A. Krishnakumar Vs The Kerala State Co-operative Employees'' Pension Board
High Court Of Kerala · (2008) 1 KLJ 729
Kerala Co-operative Societies Act, 1969 — Section 80A
High Courts12 Mar 2008Allowed
Lakshmanan, T. Vs Kanhirode Weavers Service Co-operative (P and S) Society Ltd. and Others
High Court Of Kerala · (2008) 1 KLJ 735
High Courts12 Mar 2008
Thomas Kaithaparambil Vs TVM Jilla Un-employees Welfare Co-op. Socy. Ltd.
High Court Of Kerala · (2008) 2 ILR (Ker) 271 : (2008) 2 KLJ 234 : (2008) 2 KLT 743
Kerala Co-operative Societies Rules, 1969 — Rule 35
High Courts11 Mar 2008Dismissed
Vilappil Service Co-operative Bank Ltd. Vs Commissioner of Police and Another
High Court Of Kerala · (2008) 1 KLJ 733
Co-operative Societies Act, 1969 — Section 37, 37(1), 37(2), 94(5)
High Courts10 Mar 2008Dismissed
Sree Narayana Samskarika Samithy and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 03 KL CK 0062
Constitution of India, 1950 — Article 21, 226