High Courts15 Oct 2008
Padmaja, K. Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (2008) 10 KL CK 0041
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 8 of 37
High Courts15 Oct 2008Dismissed
M.V. Ganesh, Lr of Late M.S. Viswambharan Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2009) 221 CTR 83 : (2009) 310 ITR 183 : (2009) 181 TAXMAN 227
Finance (No. 2) Act, 1998 — Section 87, 88Income Tax Act, 1961 — Section 155, 245
High Courts14 Oct 2008
Viswambaran Vs The State of Kerala and Others
High Court Of Kerala · AIR 2009 Ker 53 : (2008) 4 ILR (Ker) 472 : (2008) 3 KLJ 687 : (2008) 4 KLT 674
Motor Vehicles Act, 1988 — Section 83, 87
High Courts14 Oct 2008
Abdul Rasheed Vs The State of Kerala
High Court Of Kerala · (2009) CriLJ 527 : (2008) 4 ILR (Ker) 353 : (2008) 3 KLJ 730 : (2009) 5 RCR(Criminal) 631
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 397(1), 397(2), 482
High Courts14 Oct 2008
M.V. Kuriachan Vs Shyam Prasad and Others
High Court Of Kerala · (2009) CriLJ 279 : (2008) 4 ILR (Ker) 641 : (2008) 3 KLJ 589
Criminal Procedure Code, 1973 (CrPC) — Section 256, 378(4)Kerala Criminal Rules of Practice, 1982 — Rule 225Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Oct 2008
George Joseph Vs K.S.E.B. and Others
High Court Of Kerala · (2008) 10 KL CK 0016
Electricity Act, 1910 — Section 26, 26(4), 26(6), 26(7), 49Electricity Regulation Act, 1999 — Regulation 42, 43Electricity Rules, 1956 — Rule 57, 57(1), 57(2)
High Courts14 Oct 2008
Thomas and Another Vs Dr. Mathai and Another
High Court Of Kerala · (2009) 1 KLJ 16
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 151Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 45
High Courts14 Oct 2008Allowed
Sasidharan, N. and Another Vs Anandan and Others
High Court Of Kerala · (2008) 10 KL CK 0002
High Courts07 Oct 2008Dismissed
Josekutty, V.J. Vs K.P.S.C. and Another
High Court Of Kerala · (2008) 10 KL CK 0040
High Courts07 Oct 2008Allowed
Abdul Rasheed, S.K. Vs State of Kerala and Another
High Court Of Kerala · (2008) 10 KL CK 0036
Constitution of India, 1950 — Article 166, 166(1), 166(2), 166(3), 77(3)State Financial Corporations Act, 1951 — Section 11(I), 29
High Courts07 Oct 2008Allowed
Sajeev, P. Vs K.P.S.C. and Others
High Court Of Kerala · (2008) 10 KL CK 0035
Kerala State and Subordinate Services Rules, 1958 — Rule 3
High Courts07 Oct 2008Allowed
Elizebath George and etc. Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 ALT(Cri) 55 : (2009) CriLJ 481 : (2008) 4 ILR (Ker) 449 : (2009) 5 RCR(Criminal) 608
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 22(6)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts07 Oct 2008Dismissed
Commissioner of Income Tax Vs Kerala Financial Corporation
High Court Of Kerala · (2008) 220 CTR 399 : (2010) 325 ITR 197
Income Tax Act, 1961 — Section 36(1), 41(4A)
High Courts07 Oct 2008Allowed
BPL Telecom Limited Vs State of Kerala
High Court Of Kerala · (2009) 23 VST 264
Central Sales Tax Act, 1956 — Section 5(2), 9(2)Kerala General Sales Tax Act, 1963 — Section 29(2), 29A(4), 41Kerala General Sales Tax Rules, 1963 — Rule 35A(4)
High Courts07 Oct 2008
Alukkas Jewellery Vs State of Kerala
High Court Of Kerala · (2009) 26 VST 584
Income Tax Act, 1961 — Section 263Kerala General Sales Tax Act, 1963 — Section 35(1), 35(2), 35(2A)
High Courts07 Oct 2008Allowed
Shine Varghese Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 309 : (2008) 4 ILR (Ker) 348 : (2009) 1 RCR(Criminal) 543
Criminal Procedure Code, 1973 (CrPC) — Section 125, 357, 357(1), 357(3), 421Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Oct 2008Dismissed
Travancore Titanium Products Ltd. Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2009) 23 VST 70
Kerala General Sales Tax Act, 1963 — Section 5(1), 5(3), 59AKerala General Sales Tax Rules, 1963 — Rule 31D
High Courts06 Oct 2008Dismissed
Food Corporation of India Vs Mohammed Kunhi
High Court Of Kerala · (2009) 3 ILR (Ker) 625 : (2009) 3 KLT 627
Civil Procedure Code, 1908 (CPC) — Section 10, 11Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14, 14(1), 15, 15(1)
High Courts06 Oct 2008Dismissed
J and J Timbers Vs Intelligence Officer (IB), Investigation Branch, Department of Commercial Taxes and Others
High Court Of Kerala · (2009) 21 VST 377
Kerala General Sales Tax Act, 1963 — Section 45A, 46, 5(3)
High Courts06 Oct 2008Allowed
Infopark Kerala Vs Assistant Commissioner of Income Tax (TDS)
High Court Of Kerala · (2008) 4 ILR (Ker) 305 : (2010) 187 TAXMAN 1
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 6Defence of India Rules, 1962 — Rule 83(1)General Clauses Act, 1897 — Section 23