High Courts15 Jul 2009Allowed
Commissioner of Customs Vs Akash Trading Co.
High Court Of Kerala · (2010) 253 ELT 734
Customs Tariff Act, 1975 — Section 9A, 9A(1), 9A(2), 9A(3), 9A(5)
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 35 of 70
High Courts14 Jul 2009Dismissed
Alex Cherian Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 321 ITR 49 : (2009) 185 TAXMAN 308
Income Tax Act, 1961 — Section 179, 226
High Courts14 Jul 2009Dismissed
Mathew Vs Shaji Mathew and Another
High Court Of Kerala · (2009) ACJ 322 : (2009) 3 KLT 813
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 166, 2(1)
High Courts14 Jul 2009Dismissed
Pookkadan Moideenkutty Vs Kuttiyali and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 487 : (2009) 2 KLJ 769
Waqf Act, 1995 — Section 3, 32, 32(2), 40, 5
High Courts13 Jul 2009Dismissed
Kerala State Civil Supplies Corporation Ltd. Vs Joint Commissioner of Income Tax (Assessment)
High Court Of Kerala · (2011) 238 CTR 87 : (2009) 317 ITR 279 : (2009) 185 TAXMAN 1
Companies Act, 1956 — Section 619, 619(2)Income Tax Act, 1961 — Section 144, 154, 156, 244A, 244A(2)
High Courts13 Jul 2009
Tahsildar Vs The Canara Bank and Others
High Court Of Kerala · (2009) 2 KLJ 923
Constitution of India, 1950 — Article 226, 227Kerala Agricultural Income Tax Act, 1950 — Section 45, 62Kerala General Sales Tax Act, 1963 — Section 26(A), 26(B)
High Courts13 Jul 2009Dismissed
Rajendran, D.K. Vs P.K. Sajeendran and Another
High Court Of Kerala · (2009) 07 KL CK 0003
Negotiable Instruments Act, 1881 (NI) — Section 138, 140
High Courts10 Jul 2009
T.B. Sajeev Vs Intelligence Officer and Others
High Court Of Kerala · (2010) 32 VST 518
Constitution of India, 1950 — Article 14, 19(1)Kerala Finance Act, 2008 — Section 40, 44(10), 44(8)Kerala General Sales Tax Act, 1963 — Section 28(8)
High Courts10 Jul 2009
Sajeev Vs Intelligence Officer
High Court Of Kerala · (2009) 4 KLT 601
Constitution of India, 1950 — Article 14, 19(1)Kerala General Sales Tax Act, 1963 — Section 28(8)Kerala Value Added Tax Act, 2003 — Section 40, 44(10), 44(8), 48(3), 48(8)
High Courts10 Jul 2009Dismissed
Jayaraj Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 653
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 438, 439, 439(2)
High Courts10 Jul 2009Dismissed
Narayanan Vs State of Kerala and Another
High Court Of Kerala · (2009) 4 CivCC 493 : (2009) 3 ILR (Ker) 676 : (2009) 3 KLJ 27 : (2009) 3 KLT 1012 : (2009) 4 RCR(Civil) 394
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Jul 2009Dismissed
Radhakrishnan Nair A.N. Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 748 : (2009) 3 KLJ 4 : (2009) 3 KLT 547
Land Acquisition Act, 1894 — Section 18, 23, 4(1), 47, 48(2)
High Courts10 Jul 2009
Thundichi Vs State of Kerala
High Court Of Kerala · (2010) 1 Crimes 495 : (2009) 4 KLT 67
Criminal Procedure Code, 1973 (CrPC) — Section 106, 117, 360, 446, 446(2)
High Courts10 Jul 2009
Raman Gopi Vs Kunju Raman Uthaman
High Court Of Kerala · (2009) 4 KLT 414
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11, Order 41 Rule 13, Order 41 Rule 3A, Order 41 Rule 9Constitution of India, 1950 — Article 141Limitation Act, 1908 — Article 182
High Courts10 Jul 2009Dismissed
Ajayaraj Vs State of Kerala
High Court Of Kerala · (2010) CriLJ 534 : (2009) 4 ILR (Ker) 98
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 438, 439, 439(2)
High Courts10 Jul 2009
Commissioner of Central Excise Vs P.C. Paulose
High Court Of Kerala · (2010) 29 STT 103
Finance Act, 1994 — Section 65(105), 67
High Courts10 Jul 2009Dismissed
K.S.E.B. and Another Vs Dr. S. Vidya Prakash
High Court Of Kerala · (2009) 07 KL CK 0007
High Courts09 Jul 2009Allowed
Vijayan C. Vs Catholic Syrian Bank, Thrissur and another
High Court Of Kerala · (2009) 123 FLR 99
Industrial Disputes Act, 1947 — Section 10
High Courts09 Jul 2009Dismissed
Antony K.P. Vs Chellanam Grama Panchayath and Others
High Court Of Kerala · (2009) 2 KLJ 655 : (2009) 3 KLT 334
Constitution of India, 1950 — Article 21, 243GKerala Panchayat Raj Act, 1994 — Section 156(1), 156(5), 166, 179(5), 182Kerala Tribunal for Local Self Government Institutions Rules, 1999 — Rule 16, 17, 18, 20, 22
High Courts09 Jul 2009Dismissed
Commissioner, Central Excise Vs Cochin International Airport Ltd.
High Court Of Kerala · (2009) 227 CTR 304 : (2010) 27 VST 355
Airports Authority of India Act, 1994 — Section 3Central Excises and Salt Act, 1944 — Section 35G