High Courts19 Oct 2010Dismissed
Mohd. Fariz and Co. Vs Commissioner of Customs
High Court Of Kerala · (2010) 260 ELT 29
Customs Act, 1962 — Section 129A, 129A(3), 129A(4), 129A(5), 129B
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 34 of 128
High Courts19 Oct 2010Dismissed
S.M.C. Projects (India) Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 10 KL CK 0229
Kerala General Sales Tax Act, 1963 — Section 5C(1)
High Courts19 Oct 2010Allowed
Commissioner of Income Tax, Kottayam Vs Duroflex Coir Industries Ltd.
High Court Of Kerala · (2011) 245 CTR 606 : (2012) 205 TAXMAN 75
Income Tax Act, 1961 — Section 29, 30, 31, 32, 33
High Courts19 Oct 2010Dismissed
Rajesekharan Nair Vs The Superintedent of Police and Others
High Court Of Kerala · (2010) 10 KL CK 0193
High Courts19 Oct 2010
Revenue Divisional Officer, State of Kerala and Director, Department of Tourism Vs Bibu Baby Punnooran, Saiby Babu Punnooran, Biju Babu Punnoran and Suja Biju Punnoran
High Court Of Kerala · (2010) 10 KL CK 0185
Constitution of India, 1950 — Article 300AKerala Land Acquisition Act, 1961 — Section 17
High Courts19 Oct 2010
T.P. Balasundaran Vs Mr. P. Sandeep and The State of Kerala
High Court Of Kerala · (2010) 10 KL CK 0157
High Courts19 Oct 2010Allowed
S. Sagaran Vs The District Collector, The Land Acquisition Officer and The Managing Director
High Court Of Kerala · (2010) 10 KL CK 0147
Land Acquisition Act, 1894 — Section 5A
High Courts19 Oct 2010Dismissed
Chacko Vs Kurian and Jacob
High Court Of Kerala · (2010) 10 KL CK 0124
Constitution of India, 1950 — Article 227
High Courts19 Oct 2010Allowed
Mayadevi Mittal and Varsha Gupta Vs Abraham and Elemma
High Court Of Kerala · (2010) 10 KL CK 0123
High Courts19 Oct 2010Allowed
S.M. Gulsar Alam Vs M.V. Abdul Rasaqu and S.M. Hassan Johar
High Court Of Kerala · (2010) 10 KL CK 0122
Contract Act, 1872 — Section 72Specific Relief Act, 1963 — Section 21, 21(4), 21(5)
High Courts19 Oct 2010
Thatcharakkal Sudheer Kumar and Pathummayi Vs Parambil Moosakoya, Parvathi Amma and Dr. Ulladamchalil Abdul Azeez
High Court Of Kerala · (2010) 10 KL CK 0121
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 4Constitution of India, 1950 — Article 227
High Courts19 Oct 2010Dismissed
Thankam, Subhash, Sudheer and Sunil Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 10 KL CK 0119
Penal Code, 1860 (IPC) — Section 34, 420
High Courts19 Oct 2010
New India Assurance Co. Ltd. Vs Biju
High Court Of Kerala · (2011) 130 FLR 596 : (2011) 2 ILR (Ker) 111 : (2011) 2 KLT 142
Workmens Compensation Act, 1923 — Section 12(2), 22, 3, 30, 30(1)
High Courts19 Oct 2010
CIT Vs Duroflex Coir Industries (P) Ltd.
High Court Of Kerala · (2011) 2 KLJ 84
Income Tax Act, 1961 — Section 30, 35(1), 35(2), 43(D), 80(B)(5)
High Courts19 Oct 2010Dismissed
Thomas George Vs Vinod Kumar
High Court Of Kerala · (2010) 10 KL CK 0005
High Courts18 Oct 2010
Sree Ramachandran Enterprises Vs State of Kerala
High Court Of Kerala · (2011) 40 VST 511
Kerala Value Added Tax Act, 2003 — Section 24, 63Kerala Value Added Tax Rules, 2005 — Rule 39(5)
High Courts18 Oct 2010Allowed
Aisha Salam and Dr. K.K. Abdul Salam Vs Greater Cochin Development Authority
High Court Of Kerala · (2010) 10 KL CK 0228
High Courts18 Oct 2010Allowed
Shinto Vs The Superintendent of Police, The S.I. of Police, Soudha and The Director
High Court Of Kerala · (2010) 10 KL CK 0191