High Courts10 Jun 2010
J.T. International (Wholesale) India Vs Commercial Tax Inspector and The Assistant Commissioner
High Court Of Kerala · (2010) 06 KL CK 0063
Kerala Value Added Tax Act, 2003 — Section 47(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 96 of 128
High Courts10 Jun 2010Dismissed
Fithaly Fernando Vs Principal Officer and Shipping Master
High Court Of Kerala · (2010) 3 KLT 741
Constitution of India, 1950 — Article 226Merchant Shipping Act, 1958 — Section 145, 2, 443
High Courts10 Jun 2010
Dawood Vs Zubaida, B.A.
High Court Of Kerala · (2011) 1 RCR(Civil) 41
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts09 Jun 2010Allowed
Quilon Automobile Employees Co-op. Society Ltd. Vs Employees Provident Fund Organisation and Another
High Court Of Kerala · (2010) 127 FLR 34 : (2010) 4 LLJ 651
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q
High Courts09 Jun 2010
Elsy P. Oomman Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 286 : (2011) 1 KLJ 461 : (2011) 1 KLT 491
Kerala Education Rules, 1959 — Rule 56(4), 75
High Courts09 Jun 2010
Nabeesa Vs The Fast Track Adalath Team No. V, The Commercial Tax Officer and The Deputy Tahasildar
High Court Of Kerala · (2010) 06 KL CK 0106
Kerala General Sales Tax Act, 1963 — Section 17D
High Courts09 Jun 2010
Thomas Antony Mathew Vs The Recovery Officer and Oriental Bank of Commerce
High Court Of Kerala · (2010) 06 KL CK 0080
High Courts09 Jun 2010
Poulose Vs United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 06 KL CK 0065
Motor Vehicles Act, 1988 — Section 173
High Courts09 Jun 2010
Baiju Thomas alias Biju Vs The Manager and Others
High Court Of Kerala · (2010) 06 KL CK 0057
Motor Vehicles Act, 1988 — Section 173
High Courts09 Jun 2010
K.S. Mathew Vs The Regional Transport Authority and The Secretary
High Court Of Kerala · (2010) 06 KL CK 0030
Kerala Motor Vehicles Rules, 1989 — Rule 2
High Courts08 Jun 2010Dismissed
SSD Oil Mills Co. Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 37 VST 594
Kerala Value Added Tax Act, 2003 — Section 38(19), 6(1)
High Courts08 Jun 2010Allowed
Tha Manager M.N.K.M. Higher Secondary School, Chittilancherry Vs State of Kerala and Others
High Court Of Kerala · (2010) 2 KLJ 667
Kerala Education Rules, 1959 — Rule 6B
High Courts08 Jun 2010
Whirlpool of India Ltd. Vs The State of Kerala, Assistant Commissioner (Assmt.) and Commercial Tax Inspector
High Court Of Kerala · (2010) 06 KL CK 0105
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts08 Jun 2010
T. Ashok Kumar Vs State of Kerala, DPC (Fisheries Department), Department of Fisheries and Director of Fisheries
High Court Of Kerala · (2010) 06 KL CK 0091
High Courts08 Jun 2010Allowed
Koya Vs The Commissioner of Income Tax
High Court Of Kerala · (2010) 3 KLT 801
Income Tax Act, 1961 — Section 220(2), 244ATaxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 2, 3(2)
High Courts08 Jun 2010Allowed
Smitha Mathew Vs Prasoon Kuruvilla
High Court Of Kerala · (2010) 2 KLJ 440
High Courts08 Jun 2010
Chief General Manager and Others Vs K.Y. Thomas
High Court Of Kerala · (2010) 2 KLJ 455
High Courts07 Jun 2010Allowed
N.V. Sebastian, Ist Grade Draftsman and Others Vs State of Kerala, The Principal Secretary and The Chief Engineer
High Court Of Kerala · (2010) 06 KL CK 0090
High Courts07 Jun 2010Allowed
Mariyamma George and Others Vs The Joint Registrar of Co-op. Societies
High Court Of Kerala · (2010) 2 KLJ 709
High Courts07 Jun 2010
P.E. James Vs State of Kerala, The Director of Municipal Administration and The Cherthala Municipality
High Court Of Kerala · (2010) 06 KL CK 0034