High Courts04 Feb 2008Allowed
Commissioner of Income Tax Vs Kerala Solvent Extractions Ltd.
High Court Of Kerala · (2008) 217 CTR 311 : (2008) 306 ITR 54
Income Tax Act, 1961 — Section 139, 143(1), 145, 154, 260A
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 33 of 37
High Courts04 Feb 2008Dismissed
Commissioner of Income Tax Vs Kerala State Financial Enterprises Ltd.
High Court Of Kerala · (2008) 3 ILR (Ker) 26 : (2009) 178 TAXMAN 449
Income Tax Act, 1961 — Section 260A
High Courts04 Feb 2008
Valiyamangalath Varkey Vs Biju Joseph and Others
High Court Of Kerala · (2008) 02 KL CK 0013
High Courts01 Feb 2008
South India Corpn. Ltd. Vs The Addl. Commnr. of Income Tax and Others
High Court Of Kerala · (2009) 225 CTR 105 : (2008) 3 ILR (Ker) 70 : (2009) 312 ITR 31 : (2008) 2 KLJ 652 : (2009) 180 TAXMAN 319
Companies Act, 1956 — Section 13(1)Income Tax Act, 1961 — Section 115V, 115VA, 115VB, 115VC, 115VD
High Courts01 Feb 2008
G. Arokiya Marie Vs Superintendent of Police and Others
High Court Of Kerala · (2008) CriLJ 4257
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 190, 200Penal Code, 1860 (IPC) — Section 154(3), 156(3), 190, 200, 36
High Courts31 Jan 2008
CWT Vs John Paul, Popular Automobiles
High Court Of Kerala · (2008) 01 KL CK 0059
Wealth Tax Act, 1957 — Section 17(1), 17(1)(b)
High Courts31 Jan 2008Dismissed
The Commnr. of I.T. Vs The Co-op. Sugars Ltd.
High Court Of Kerala · (2008) 2 ILR (Ker) 660 : (2008) 304 ITR 259 : (2008) 2 KLJ 145 : (2008) 2 KLT 626 : (2009) 178 TAXMAN 123
Income Tax Act, 1961 — Section 260A, 37(1)
High Courts30 Jan 2008
S.N.D.P., Poothotta Branch and Others Vs Ammini and Others
High Court Of Kerala · (2008) 01 KL CK 0074
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 145Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3), 2(25), 3
High Courts30 Jan 2008
Commissioner of Income Tax Vs Mayflower Hotels (P) Ltd.
High Court Of Kerala · (2008) 01 KL CK 0064
Income Tax Act, 1961 — Section 143, 154, 43B
High Courts30 Jan 2008Allowed
R.F. Enterprises Vs State of Kerala
High Court Of Kerala · (2009) 23 VST 148
Kerala General Sales Tax Act, 1963 — Section 40, 5, 59A
High Courts30 Jan 2008Allowed
Rijo Vs State of Kerala and Another
High Court Of Kerala · (2008) 1 KLJ 407 : (2008) 1 KLT 664
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 12(2), 20, 25
High Courts30 Jan 2008Dismissed
Dr. L.P. Prabhu Vs The Official Liquidator, High Court of Kerala
High Court Of Kerala · (2008) 146 CompCas 157 : (2008) 2 ILR (Ker) 389 : (2008) 2 KLJ 282
Companies (Court) Rules, 1959 — Rule 14Companies Act, 1956 — Section 124, 125, 126, 127, 128Contract Act, 1872 — Section 69
High Courts30 Jan 2008Dismissed
Kurian K. Kuriakose Vs Usha Cherian and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 460 : (2008) 1 KLJ 410 : (2008) 1 KLT 739
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts30 Jan 2008Allowed
V.K. Rajeev Vs The Asst. Excise Commissioner and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 780 : (2008) 1 KarLJ 638 : (2008) 1 KLJ 638
Kerala Abkari Act, 1077 — Section 67, 67B, 67E, 67E(2), 67E(3)
High Courts30 Jan 2008Allowed
Commissioner of Income Tax, Cochin Vs Ram Bahadur Thakur Ltd.
High Court Of Kerala · (2008) 173 TAXMAN 280
Income Tax Act, 1961 — Section 154, 263
High Courts30 Jan 2008Allowed
State of Kerala Vs M/s. Bharat Rubber Industries
High Court Of Kerala · (2008) 1 KLJ 847
Kerala General Sales Tax Act, 1963 — Section 41, 5, 5(3), 5(3)(ii)
High Courts29 Jan 2008
Karumankavu Devaswom Kshethram Trust Board Members Vs Damodaran Nair and Others
High Court Of Kerala · (2008) 01 KL CK 0060
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10(2), Order 7 Rule 10A, Order 7 Rule 13, 92Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 5(1), 5(2)Kerala Land Reforms Act, 1963 — Section 3
High Courts29 Jan 2008
P.A. Thomas and Others Vs Authority under the Minimum Wages Act and Another
High Court Of Kerala · (2008) 117 FLR 257 : (2008) 1 ILR (Ker) 587 : (2008) 1 KLJ 607 : (2008) 1 KLT 858 : (2008) 2 LLJ 985 : (2009) 2 SLJ 78
Constitution of India, 1950 — Article 309Factories Act, 1948 — Section 59Kerala Minimum Wages Rules, 1958 — Rule 28
High Courts29 Jan 2008
T. Vineed Vs Manju S. Nair
High Court Of Kerala · (2008) 1 ILR (Ker) 646 : (2008) 1 KLJ 525 : (2008) 2 RCR(Civil) 630
Civil Procedure Code, 1908 (CPC) — Section 89Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 23
High Courts29 Jan 2008
Chandra Prabha Charitable Trust Vs Addnl. Agricultural Income Tax Officer-I
High Court Of Kerala · (2008) 2 KLJ 621
Estate Duty Act, 1953 — Section 74Income Tax Act, 1961 — Section 37(1)Kerala Agricultural Income Tax Act, 1950 — Section 5