High Courts11 Feb 2008
Commissioner of Income Tax Vs Mathrubhumi Printing and Publishing Co. Ltd.
High Court Of Kerala · (2008) 02 KL CK 0065
Income Tax Act, 1961 — Section 154, 260A, 32A, 32A(8B), 32A(8C)
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 32 of 37
High Courts11 Feb 2008
K. Gopalakrishnan Nair Vs The J.F.C.M., Trivandrum
High Court Of Kerala · (2008) 3 BC 514 : (2008) 2 ILR (Ker) 121 : (2008) 1 KarLJ 661 : (2008) 1 KLJ 661 : (2008) 2 KLT 149
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 359, 377, 378, 394Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Feb 2008
Mar Athanasius College and Another Vs Director of Collegiate Education and Others
High Court Of Kerala · (2008) 02 KL CK 0012
Constitution of India, 1950 — Article 226Mahatma Gandhi University Act, 1985 — Section 59, 67
High Courts11 Feb 2008Dismissed
Premkumar Vs State of Kerala
High Court Of Kerala · (2008) 2 DMC 310
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162Penal Code, 1860 (IPC) — Section 304B, 34
High Courts11 Feb 2008Disposed Off
Commissioner of Income Tax, Cochin Vs Luke Memorial Eye Hospital
High Court Of Kerala · (2008) 02 KL CK 0002
Income Tax Act, 1961 — Section 10(22A), 12A
High Courts08 Feb 2008
Sulekha, S. Vs State of Kerala and Others
High Court Of Kerala · (2008) 02 KL CK 0058
Foreign Liquor Rules, 1953 — Rule 28AKerala Abkari Act, 1077 — Section 54
High Courts08 Feb 2008Dismissed
Sajeev Kumar Vs Dhanya
High Court Of Kerala · (2008) 2 DMC 19
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts08 Feb 2008
Manoj Pandarakalathil Vs Kollamthodi Narayanan
High Court Of Kerala · AIR 2008 Ker 132 : (2008) 1 ILR (Ker) 650
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 6, Order 21 Rule 7, 141, 144Constitution of India, 1950 — Article 226, 227Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 19, 2, 28, 29, 30
High Courts07 Feb 2008Dismissed
Investors Club Trichur Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 318 ITR 427 : (2009) 184 TAXMAN 72
Income Tax Act, 1961 — Section 11(4A), 12A
High Courts07 Feb 2008
Manager, S.N.G.S. High School Vs Reji Sagar and Others
High Court Of Kerala · (2008) 02 KL CK 0011
Constitution of India, 1950 — Article 14, 16Kerala Education Act, 1958 — Section 7, 7(2)Kerala Education Rules, 1959 — Rule 1, 1(2), 43, 51A, 51B
High Courts06 Feb 2008Dismissed
Tecsun Rubber Products Vs Commissioner of Commercial Tax and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 148 : (2008) 16 VST 10
Kerala General Sales Tax Act, 1963 — Section 37, 45A, 5(3)
High Courts06 Feb 2008Dismissed
Oriental Insurance Co. Ltd. Vs Nirarudeen
High Court Of Kerala · (2008) ACJ 2871
Motor Vehicles Act, 1988 — Section 149, 149(2), 163A, 166
High Courts06 Feb 2008
S. Sulekha Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KarLJ 659 : (2008) 1 KLJ 659 : (2008) 2 KLT 23
Kerala Abkari Act, 1077 — Section 54
High Courts06 Feb 2008
State of Kerala Vs Bhasi Nair and Another
High Court Of Kerala · (2008) 1 ILR (Ker) 574 : (2008) 1 KLJ 543 : (2008) 1 KLT 817
Land Acquisition Act, 1894 — Section 23, 24, 4, 4(1), 51A
High Courts06 Feb 2008Allowed
Thomas and Another Vs Dr. A.A. Henry and Others
High Court Of Kerala · (2008) 2 ILR (Ker) 12 : (2008) 2 KLJ 316
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 10
High Courts06 Feb 2008Dismissed
Oriental Insurance Co. Ltd. Vs Nizarudeen and Others
High Court Of Kerala · (2008) ACJ 2871
Motor Vehicles Act, 1988 — Section 149, 149(2), 163A, 166
High Courts05 Feb 2008Dismissed
Commissioner of Income Tax Vs Federal Bank Ltd.
High Court Of Kerala · (2008) 02 KL CK 0064
Income Tax Act, 1961 — Section 80M
High Courts05 Feb 2008Dismissed
K.R. Madhavan Ezhuthassan and Others Vs P.V. Venkitarama Iyer and Others
High Court Of Kerala · AIR 2008 Ker 165 : (2008) 2 ILR (Ker) 138 : (2008) 1 KLJ 690
Kerala Land Reforms Act, 1963 — Section 6BLimitation Act, 1908 — Article 134, 148Limitation Act, 1963 — Article 61
High Courts04 Feb 2008Dismissed
Karthikeyan Vs Sheeja
High Court Of Kerala · (2008) 2 DMC 92
Constitution of India, 1950 — Article 227Protection of Women From Domestic Violence Act, 2005 — Section 12, 29
High Courts04 Feb 2008Dismissed
E.I.D. Parry (India) Ltd. Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2008) 3 KLT 723 : (2008) 16 VST 1
Central Sales Tax Act, 1956 — Section 15Kerala General Sales Tax Act, 1963 — Section 10, 40, 5, 5(1), 5(2)