COURT ARCHIVE

High Court Of Kerala judgments, 2009

1,383 judgments · page 3 of 70

High Courts17 Dec 2009Allowed

State of Kerala Vs Panamoottil Investments

High Court Of Kerala · (2010) 1 KLT 557

Foreign Liquor Rules, 1953 — Rule 19Kerala Abkari Act, 1077 — Section 17, 18, 18A, 18A(1), 24Kerala Abkari Shops Disposal Rules, 2002 — Rule 4(2)

High Courts17 Dec 2009Dismissed

G.T.N. Textiles Ltd. Vs Deputy Commissioner of Income Tax

High Court Of Kerala · (2010) 326 ITR 352 : (2010) 326 TAXMAN 352

High Courts17 Dec 2009Allowed

Chief Commissioner of Income Tax and Another Vs Jimmichan M. Varicatt

High Court Of Kerala · (2011) 330 ITR 338

Income Tax Act, 1961 — Section 234, 234A, 234B, 234C

High Courts17 Dec 2009Dismissed

Babu Vs State of Kerala

High Court Of Kerala · (2010) 1 ILR (Ker) 753 : (2010) 1 KLT 132 : (2011) 7 RCR(Criminal) 1390

Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 302

High Courts16 Dec 2009

State of Kerala Vs Western India Cosmetic and Health Products Ltd.

High Court Of Kerala · (2010) 1 KLJ 65 : (2010) 1 KLT 786

Kerala General Sales Tax Act, 1963 — Section 19(1), 23(3A), 35(1)

High Courts16 Dec 2009Allowed

Commissioner of Income Tax Vs South Indian Bank Ltd.

High Court Of Kerala · (2010) 233 CTR 214 : (2010) 2 KLT 499 : (2010) 191 TAXMAN 272

Income Tax Act, 1961 — Section 28, 36(1), 36(2)

High Courts16 Dec 2009

Mohanan Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 2920 : (2010) 1 ILR (Ker) 621

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

High Courts15 Dec 2009Allowed

Commissioner of Income Tax Vs Popular Vehicles and Services Ltd.

High Court Of Kerala · (2010) 326 ITR 387

Income Tax Act, 1961 — Section 36

High Courts15 Dec 2009Dismissed

Varkey Jacob L/H of Late Smt. Lucy Kochuvareed Vs Deputy Commissioner of Income Tax and Another

High Court Of Kerala · (2010) 229 CTR 366 : (2010) 325 ITR 507

Income Tax Act, 1961 — Section 139, 139(4), 139(8), 142(1), 143(3)

High Courts15 Dec 2009Dismissed

Sree Hanuman Trading Co. Vs ITO and Another

High Court Of Kerala · (2009) 12 KL CK 0036

Income Tax Act, 1961 — Section 41(1)

High Courts14 Dec 2009Allowed

Combined Foods Pvt. Ltd. Vs State of Kerala

High Court Of Kerala · (2010) 1 KLJ 80 : (2010) 30 VST 541

Kerala General Sales Tax Act, 1963 — Section 5(1), 5(3)

High Courts14 Dec 2009Dismissed

Velayudhan Vs R.T.O.

High Court Of Kerala · (2010) 1 KLT 565

Central Motor Vehicles Rules, 1989 — Rule 54Kerala Motor Vehicles Rules, 1989 — Rule 269, 280(1), 280(2), 280(6)Kerala Motor Vehicles Taxation Act, 1976 — Section 26, 7

High Courts14 Dec 2009Dismissed

G 4 S Security Services (India) Pvt. Ltd. Vs Satheesh Kumar

High Court Of Kerala · (2010) 1 ILR (Ker) 316 : (2010) 1 KLT 463 : (2010) 3 LLJ 695

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C(2)Kerala Payment of Subsistence Allowance Act, 1972 — Section 8

High Courts14 Dec 2009Dismissed

Sulaiman Vs State of Kerala

High Court Of Kerala · (2010) 1 KLT 264 : (2011) 6 RCR(Criminal) 783

Criminal Procedure Code, 1973 (CrPC) — Section 438Kerala Forest Act, 1961 — Section 2, 27(1)

High Courts14 Dec 2009Dismissed

Neena Vs Public Service Commission

High Court Of Kerala · (2010) 1 ILR (Ker) 927 : (2010) 1 KLT 258

Constitution of India, 1950 — Article 14, 16

High Courts14 Dec 2009

Smt. Santhakumari M.A. Vs State of Kerala and Others

High Court Of Kerala · (2009) 12 KL CK 0077

Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 37(1)Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 13(2)

High Courts14 Dec 2009

Arvind Kumar Vs Commissioner of Income Tax

High Court Of Kerala · (2010) 325 ITR 194

High Courts14 Dec 2009Allowed

Santhamma Vs District Magistrate

High Court Of Kerala · (2010) 1 KLT 172 : (2011) 7 RCR(Criminal) 1438

Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 2, 3, 3(3)

High Courts14 Dec 2009

The Commissioner of Income Tax, Thrissur Vs Ms. Sego Restaurant and Airland Lodgings, Thrichur

High Court Of Kerala · (2011) 4 KLJ 103

Income Tax Act, 1961 — Section 143, 143(1), 143(3), 147, 153A

High Courts14 Dec 2009Dismissed

Dr. V. Surendran Vs State of Kerala and Others

High Court Of Kerala · (2011) 4 KLJ 692