High Courts29 Sept 2010Allowed
Commissioner of Income Tax Vs T.M.V. Shenoy
High Court Of Kerala · (2010) 195 TAXMAN 406
Income Tax Act, 1961 — Section 133A, 40, 69C
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 44 of 128
High Courts29 Sept 2010
Nalinam Vs Joint Registrar
High Court Of Kerala · (2011) 2 KLT 991
Constitution of India, 1950 — Article 226Kerala Co-operative Societies Rules, 1969 — Rule 35, 35(3)Penal Code, 1860 (IPC) — Section 353, 427
High Courts28 Sept 2010
Shiji @ Pappu, Dileepkumar and Murugan Vs Radhika and The State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0462
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 394
High Courts28 Sept 2010
K.M. Viswambharan Pillai Vs Domestic Likes and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0353
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Sept 2010
P. Shahul Hameed Vs K. Koman Nair and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0352
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts28 Sept 2010
P. Chandran Vs The Kadalundi Service Co-operative and The Joint Registrar of Co-operative
High Court Of Kerala · (2010) 09 KL CK 0347
High Courts28 Sept 2010Allowed
Syamkumar Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 405
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts28 Sept 2010
M. Raghunadanan Vs Ratheesh, Kailas Associates and Others
High Court Of Kerala · (2010) 09 KL CK 0274
High Courts28 Sept 2010
Vilasiniamma K.C., High School Vs Director of Public Instruction and Departmental Promotion Committee
High Court Of Kerala · (2010) 09 KL CK 0173
High Courts28 Sept 2010
Tharupeedikayil Sayed Mohammed Vs Regional Passport Officer and The Senior Immigration Officre
High Court Of Kerala · (2010) 09 KL CK 0161
High Courts28 Sept 2010
Sucy Joy Vs The Superintendent of Police, The C.I. of Police, The S.I. of Police and Pradeep
High Court Of Kerala · (2010) 09 KL CK 0151
High Courts28 Sept 2010
Priji Gopinath, UPSA, Anandasramam UPS Vs State of Kerala, Deputy Director of Education, Assistant Educational Officer and General Manager, Corporate Management
High Court Of Kerala · (2010) 09 KL CK 0122
High Courts28 Sept 2010Dismissed
Vinod Vs The Deputy Superintendant of Police, The Circle Inspector of Police, The Sub Inspector of Police and Vinoj K.
High Court Of Kerala · (2010) 09 KL CK 0112
High Courts28 Sept 2010Allowed
Thressiamma Vs State of Kerala
High Court Of Kerala · (2010) 1 BC 655 : (2010) 4 KLT 598
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 182, 462, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Sept 2010
C.C. Thomas Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 30
Kerala Co-operative Societies Rules, 1969 — Rule 83(5), 84
High Courts28 Sept 2010
Ambattukavu Bhagavathy Kshethra Samithy Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0064
High Courts28 Sept 2010Dismissed
Varghese Ukken and Another Vs State Bank of India and Others
High Court Of Kerala · AIR 2011 Ker 41 : (2011) 3 BC 94 : (2011) 1 KLT 114
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2), Order 21 Rule 90Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(10), 13(12), 13(2), 13(4), 17
High Courts28 Sept 2010Dismissed
Varghese Ukken Vs State Bank of India
High Court Of Kerala · AIR 2011 Ker 41 : (2011) 3 BC 94 : (2011) 1 KLT 114
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2), Order 21 Rule 90Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(10), 13(12), 13(2), 13(4), 17
High Courts28 Sept 2010Dismissed
Jose Kuruvinakunnel Vs Income Tax Officer
High Court Of Kerala · (2012) 344 ITR 240 : (2012) 210 TAXMAN 119
Income Tax Act, 1961 — Section 14, 143(1)(a), 143(3), 147, 148