High Courts16 Feb 2009Dismissed
K. Sreedharan and Co. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2010) 325 ITR 229 : (2009) 184 TAXMAN 470
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 64 of 70
High Courts13 Feb 2009Allowed
Gopalakrishnan, N. Vs Sarasi, A. and Others
High Court Of Kerala · (2009) 02 KL CK 0088
Constitution of India, 1950 — Article 324Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 6(2)
High Courts13 Feb 2009Allowed
Narayanan Vs State of Kerala
High Court Of Kerala · (2009) 02 KL CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 164Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302
High Courts13 Feb 2009Dismissed
Karunakaran, M. Vs Vasanthi, K. and Others
High Court Of Kerala · (2010) 7 RCR(Civil) 288
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 14Family Courts Act, 1984 — Section 10, 11, 12, 13, 14
High Courts13 Feb 2009Dismissed
Eapen Antony Vs Joseph and Another
High Court Of Kerala · (2009) 3 CivCC 329 : (2010) 8 RCR(Civil) 1950
Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts13 Feb 2009
Ramesh Kumar S. Vs The Regional Provident Fund Commissioner and Others
High Court Of Kerala · (2009) 2 KLJ 131
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15(2), 17, 17(5), 17B
High Courts13 Feb 2009Allowed
Abdulrahiman N.K. Vs Government of Kerala and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 864 : (2009) 1 KLJ 721 : (2009) 2 KLT 105
Constitution of India, 1950 — Article 226
High Courts13 Feb 2009Allowed
V.A. Varghese Vs State of Kerala and Fr. Godwin, Provincial of Capuchin
High Court Of Kerala · (2009) 1 KLT 707
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Feb 2009
Reliance Communication Infrastructure Limited and Reliance Infocomm Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (2009) 02 KL CK 0025
Kerala Value Added Tax Act, 2003 — Section 72
High Courts13 Feb 2009
State of Kerala Vs T.S. Kalyanaraman
High Court Of Kerala · (2009) 26 VST 661
Kerala General Sales Tax Act, 1963 — Section 23(3), 23(3A), 39(7), 7(1)Kerala General Sales Tax Rules, 1963 — Rule 30(1)
High Courts13 Feb 2009Dismissed
Commissioner of Income Tax Vs N. Shajilal
High Court Of Kerala · (2010) 320 ITR 489
Income Tax Act, 1961 — Section 10(14)
High Courts13 Feb 2009Dismissed
N.S.S. Medical Mission Hospital and Another Vs Sulbeth Beevi
High Court Of Kerala · (2010) 8 RCR(Civil) 976
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, 35, 35(1)
High Courts13 Feb 2009
Amway India Enterprises Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 893
High Courts12 Feb 2009
Kanam Latex Industries Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 2 KLT 927 : (2010) 27 VST 172
Kerala General Sales Tax Act, 1963 — Section 5
High Courts12 Feb 2009
State of Kerala Vs Kunhikannan Jewellery
High Court Of Kerala · (2010) 28 VST 179
Kerala General Sales Tax Act, 1963 — Section 5(1), 5A
High Courts12 Feb 2009Dismissed
S. Kumar Vs Sudhakaran and Others
High Court Of Kerala · AIR 2009 Ker 170 : (2009) 3 CivCC 785 : (2009) 3 ILR (Ker) 352 : (2009) 2 KLJ 298
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts12 Feb 2009
People''s Council for Civil Rights Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 1949 : (2009) 1 ILR (Ker) 748 : (2009) 1 KLT 831
Constitution of India, 1950 — Article 12, 136, 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(1), 197, 197(1)Evidence Act, 1872 — Section 114
High Courts11 Feb 2009
Aramughan Vs Sudheesh Kumar
High Court Of Kerala · (2009) 02 KL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts11 Feb 2009
State of Kerala Vs Dr. George Jacob
High Court Of Kerala · (2009) 26 VST 304
Kerala General Sales Tax Act, 1963 — Section 17(6), 17(7)
High Courts11 Feb 2009Dismissed
Smt. Pushapalatha, S. Vs State Bank of Travancore and Another
High Court Of Kerala · AIR 2009 Ker 181 : (2009) 2 ILR (Ker) 472 : (2010) 7 RCR(Civil) 1877
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 11, 13(2), 13(4), 17