COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 30 of 37

High Courts29 Feb 2008Dismissed

Thankamma Vs Leelamma Abraham

High Court Of Kerala · (2009) 2 CivCC 66 : (2008) 1 KLJ 907 : (2008) 2 KLT 500 : (2011) 7 RCR(Civil) 1181

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 89, Order 21 Rule 90

High Courts29 Feb 2008

Sivaji, S.K. Vs Secretary, Thalassery Municipality and Another

High Court Of Kerala · (2008) 02 KL CK 0006

Kerala Municipalities Act, 1994 — Section 235

High Courts28 Feb 2008Allowed

Murugesh and Company Vs Commissioner of Income Tax

High Court Of Kerala · (2008) 217 CTR 655

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 154

High Courts28 Feb 2008

Adimali Grama Panchayat and Another Vs State of Kerala and Others

High Court Of Kerala · (2008) 1 KLJ 919

Constitution of India, 1950 — Article 226, 243Forest (Conservation) Act, 1980 — Section 2Kerala Panchayat Raj Act, 1994 — Section 218

High Courts27 Feb 2008Allowed

Commissioner of Income Tax Vs Smt. Annamkuty Jose

High Court Of Kerala · (2009) 221 CTR 474 : (2008) 174 TAXMAN 328

Income Tax Act, 1961 — Section 68, 69C

High Courts27 Feb 2008Dismissed

R. Bharathan Vs Commissioner of Income Tax

High Court Of Kerala · (2008) 218 CTR 422 : (2008) 174 TAXMAN 61

Income Tax Act, 1961 — Section 260A, 271(1)

High Courts27 Feb 2008Dismissed

Ideal Publications Trust Vs Commissioner of Income Tax

High Court Of Kerala · (2009) 221 CTR 705 : (2008) 2 ILR (Ker) 377 : (2008) 2 KLJ 100 : (2008) 2 KLT 843 : (2008) 4 RCR(Civil) 382

Income Tax Act, 1961 — Section 11, 11(1), 11(2), 11(3), 11(3A)

High Courts26 Feb 2008

DLF Laing O''Rourke (India) Ltd. Vs State of Kerala and Others

High Court Of Kerala · (2008) 14 VST 54

Kerala Value Added Tax Rules, 2005 — Rule 58(18)

High Courts26 Feb 2008Allowed

Commissioner of Income Tax Vs Southern Tubes and Another

High Court Of Kerala · (2008) 217 CTR 584 : (2008) 306 ITR 216

Income Tax Act, 1961 — Section 189(1), 2(47), 263, 269UA, 45(4)Transfer of Property Act, 1882 — Section 53A

High Courts26 Feb 2008

Alex Mathew Vs George John

High Court Of Kerala · (2008) 3 BC 406

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts25 Feb 2008Dismissed

P. Rajaswamy, Raja Jewellery Vs Commissioner of Income Tax

High Court Of Kerala · (2010) 323 ITR 527 : (2008) 174 TAXMAN 321

Income Tax Act, 1961 — Section 260A, 271(1)(c)

High Courts25 Feb 2008Disposed Off

Darragh Smail and Co. (P) Ltd. Vs The Asst. Commissioner of Wealth Tax

High Court Of Kerala · (2008) 2 KLJ 659 : (2008) 174 TAXMAN 11

Transfer of Property Act, 1882 — Section 106, 116Wealth Tax Act, 1957 — Section 27A, 7(1)Wealth Tax Rules, 1957 — Rule 3, 4, 5, 6, 7

High Courts25 Feb 2008

Valambath Narayani Amma Vs The Spl. Tahsildar (Land Acquisition)

High Court Of Kerala · (2008) 2 ILR (Ker) 205 : (2008) 2 KLJ 147

Constitution of India, 1950 — Article 226Land Acquisition (Kerala) Rules, 1990 — Rule 11, 12(1), 12A, 12A(5), 16Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(3), 28A

High Courts25 Feb 2008Allowed

Ahammed Kutty K Vs The State of Kerala and Another

High Court Of Kerala · (2008) 1 KLJ 809

Criminal Procedure Code, 1973 (CrPC) — Section 102(3), 102(3), 154, 4, 4(2)Wild Life (Protection) Act, 1972 — Section 29, 35, 39(1)

High Courts22 Feb 2008Dismissed

Francis, P.A. Vs Director of Panchayats

High Court Of Kerala · (2008) 1 KLJ 839

Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 28, 38

High Courts21 Feb 2008

Kerala Agro Machinery Vs The Dy. Commnr. of Income Tax

High Court Of Kerala · (2008) 2 KLJ 644

Income Tax Act, 1961 — Section 260A, 37(1), 43B

High Courts21 Feb 2008

Commissioner of Income Tax Vs M. Mani

High Court Of Kerala · (2008) 218 CTR 319

High Courts20 Feb 2008

Aboo Chettiyanthodi Vs The Regional Passport Officer, Malappuram

High Court Of Kerala · (2008) 1 ILR (Ker) 759 : (2008) 1 KarLJ 642 : (2008) 1 KLJ 642 : (2008) 1 KLT 992 : (2008) 2 RCR(Civil) 652

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts20 Feb 2008Dismissed

N.J. Jose and Co. (P) Ltd. Vs Assistant Commissioner of Income Tax and Another

High Court Of Kerala · (2008) 217 CTR 479 : (2010) 321 ITR 132

Income Tax Act, 1961 — Section 115J, 115J(1), 115J(1A), 260A, 45

High Courts20 Feb 2008Dismissed

Vijayamma Vs Santhakumari Amma and Another

High Court Of Kerala · (2008) 1 KLJ 588

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(5)Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 41