COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 29 of 37

High Courts10 Mar 2008Allowed

Commissioner of Income Tax Vs Kerala State Financial Enterprises Ltd. and Others

High Court Of Kerala · (2008) 220 CTR 286

Income Tax Act, 1961 — Section 194AInterest Tax Act, 1974 — Section 2(7)Motor Vehicles Act, 1988 — Section 51(1)

High Courts10 Mar 2008

Raju Sebastian Vs State of Kerala and Others

High Court Of Kerala · (2008) 2 KLJ 265 : (2009) 3 KLT 718

High Courts10 Mar 2008Allowed

Commissioner of Income Tax Vs Muthoot Leasing and Finance Ltd.

High Court Of Kerala · (2009) 181 TAXMAN 197

Income Tax Act, 1961 — Section 194AMotor Vehicles Act, 1988 — Section 51(1)Reserve Bank of India Act, 1934 — Section 42(IB)

High Courts10 Mar 2008

Sreekala, A.R. Vs Superintendent and Others

High Court Of Kerala · (2008) 03 KL CK 0006

Kerala Last Grade Service-Special Rules, 1966 — Rule 1, 3, 4, 5, 6Kerala State and Subordinate Services Rules, 1958 — Rule 10, 14, 15, 16, 17

High Courts07 Mar 2008

Parameswara Sastrigal, K.S. Vs State of Kerala and Others

High Court Of Kerala · (2008) 03 KL CK 0061

Kerala Land Reforms Act, 1963 — Section 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3, 3(1), 3(2), 3(3)

High Courts07 Mar 2008Dismissed

B. Padmakumari, Bhargavi Amma, S. Ratna Kumari and S. Harikumar Vs Gangadharan Nair and K. Raveendran Nair

High Court Of Kerala · (2008) 03 KL CK 0030

Constitution of India, 1950 — Article 226, 227

High Courts06 Mar 2008Dismissed

O.P. Moideen Vs The Registrar of Co-op. Societies

High Court Of Kerala · (2008) 2 ILR (Ker) 302 : (2008) 2 KLJ 22

High Courts06 Mar 2008

Illickal Joseh and Others Vs Cholappurath Vrindadevi and Others

High Court Of Kerala · AIR 2009 Ker 2 : (2008) 1 KLJ 725

Limitation Act, 1963 — Article 54, 62Specific Relief Act, 1963 — Section 22(1)Transfer of Property Act, 1882 — Section 55, 55(6)

High Courts06 Mar 2008Allowed

Abraham Jacob and Others Vs Thomas J. Nidhiri

High Court Of Kerala · (2008) 1 KLJ 729

Kerala Abkari Act, 1077 — Section 28Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(22)Kerala Revenue Recovery Act, 1968 — Section 11(1), 2, 3, 34, 35

High Courts04 Mar 2008

A.D. Kannappan, Sree Cheran Vs State of Kerala

High Court Of Kerala · (2008) 03 KL CK 0029

Kerala General Sales Tax Act, 1963 — Section 5

High Courts04 Mar 2008Allowed

Chakkyath Chandran Vs State of Kerala

High Court Of Kerala · (2009) 1 ALT(Cri) 6 : (2008) CriLJ 3159 : (2008) 2 ILR (Ker) 383 : (2008) 2 KLJ 88

Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Liquor Rules — Rule 9Kerala Abkari Act, 1077 — Section 55

High Courts04 Mar 2008Dismissed

Commissioner of Income Tax Vs Nedungadi Bank Ltd., Dhanalakshmi Bank Ltd. and South Indian Bank Ltd.

High Court Of Kerala · (2009) 312 ITR 96

Finance (No. 2) Act, 1991 — Section 2(7)Income Tax Act, 1961 — Section 14, 260A, 29Reserve Bank of India Act, 1934 — Section 42(1B)

High Courts03 Mar 2008Dismissed

P.K. Faizal Vs State of Kerala

High Court Of Kerala · (2008) 1 KLJ 793

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 332, 353

High Courts03 Mar 2008

Commissioner of Income Tax Vs M.K. Ali (through S.J. Prasad)

High Court Of Kerala · (2010) 323 ITR 529

Income Tax Act, 1961 — Section 271(1)

High Courts03 Mar 2008Allowed

Commissioner of Income Tax Vs S.J. Prasad

High Court Of Kerala · (2008) 220 CTR 169

Income Tax Act, 1961 — Section 271(1)

High Courts03 Mar 2008Disposed Off

William Goodacre and Sons India Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2008) 220 CTR 293 : (2008) 305 ITR 365

Income Tax Act, 1961 — Section 28, 80HHC, 80HHC(4B)

High Courts03 Mar 2008Dismissed

Rayinkutty Vs The State of Kerala and Others

High Court Of Kerala · (2008) 4 CivCC 734 : (2008) 2 DMC 575 : (2008) 2 ILR (Ker) 27 : (2008) 1 KLJ 883 : (2008) 3 RCR(Civil) 90 : (2008) 2 RCR(Criminal) 856

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 421Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(4)Penal Code, 1860 (IPC) — Section 70

High Courts03 Mar 2008

Cochin Malabar Estates and Industries Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2010) 325 ITR 129 : (2008) 174 TAXMAN 231

Income Tax Act, 1961 — Section 37(1)

High Courts03 Mar 2008

Cochin Malabar Estates and Industries Ltd. Vs Commissioner of Income Tax, Cochin

High Court Of Kerala · (2010) 325 ITR 129 : (2008) 174 TAXMAN 231

Income Tax Act, 1961 — Section 37(1)

High Courts29 Feb 2008

K.I. Thavoo Vs Inspecting Asst. Commissioner (IB), Commercial Taxes and Another

High Court Of Kerala · (2009) 19 VST 396

Kerala General Sales Tax Act, 1963 — Section 19C, 45A