High Courts23 Dec 2011
The Commissioner of Income Tax Vs O. Abdul Razak
High Court Of Kerala · (2012) 1 KLJ 641
Evidence Act, 1872 — Section 3Income Tax Act, 1961 — Section 131, 132, 132(4), 158(BB)
COURT ARCHIVE
High Court Of Kerala judgments, 2011
1,894 judgments · page 1 of 95
High Courts23 Dec 2011Disposed Off
Kayamkulam NTPC Employees Union Vs NTPC Ltd. and Another
High Court Of Kerala · (2012) 249 CTR 439
Income Tax Act, 1961 — Section 192, 197, 201(1)
High Courts23 Dec 2011Allowed
Commissioner of Income Tax Vs O. Abdul Razak
High Court Of Kerala · (2013) 350 ITR 71
Evidence Act, 1872 — Section 3Income Tax Act, 1961 — Section 131, 132, 132(4), 158BB
High Courts23 Dec 2011Allowed
Kallen Devi Vs Raghavan
High Court Of Kerala · (2012) 3 KLJ 142
Easements Act, 1882 — Section 13
High Courts23 Dec 2011Dismissed
Mahesh, M. Vs Chief Conservator of Forests and others
High Court Of Kerala · (2012) 1 ILR (Ker) 581 : (2012) 1 KLJ 551
Constitution of India, 1950 — Article 226, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15
High Courts23 Dec 2011
Kochukrishnan and Another Vs The Revenue Divisional Officer and Others
High Court Of Kerala · (2012) 1 KLJ 815
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133, 133(1), 134, 135
High Courts23 Dec 2011Dismissed
Link Line Enterprises Vs Asstt. CIT
High Court Of Kerala · (2011) 12 KL CK 0008
Income Tax Act, 1961 — Section 119(2)(a), 132, 148, 154, 234A
High Courts23 Dec 2011Allowed
Victory Paper and Board (India) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2013) 60 VST 64
Constitution of India, 1950 — Article 162Kerala General Sales Tax Act, 1963 — Section 10Kerala Value Added Tax Act, 2003 — Section 32
High Courts23 Dec 2011Allowed
Commissioner of Income Tax, Kozhikode Vs O. Abdul Razak
High Court Of Kerala · (2012) 207 TAXMAN 193
Evidence Act, 1872 — Section 3Income Tax Act, 1961 — Section 131, 132, 132(4), 158(BB)
High Courts22 Dec 2011
Anil Kumar V.R. Vs Sathi Kumari and Others
High Court Of Kerala · (2012) 1 KLJ 653
Constitution of India, 1950 — Article 14, 21Kerala Police Act, 2011 — Section 57, 57(1), 57(5), 57(6)
High Courts22 Dec 2011
Avinash V. Saraf and Another Vs Ernakulam Karayogam Society
High Court Of Kerala · (2012) 1 KLJ 185
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(7), 20
High Courts22 Dec 2011Dismissed
Ranjith K.K. and Another Vs The Kannur University and Others
High Court Of Kerala · (2012) 1 KLJ 174
Kannur University Act, 1996 — Section 11(3), 25, 37Kerala University Act, 1974 — Section 10(18), 13(6), 23Motor Vehicles Act, 1988 — Section 213, 213(1), 213(4)
High Courts22 Dec 2011Allowed
Abdul Vahab P Vs The Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2012) 249 CTR 102 : (2012) 1 KLJ 171 : (2012) 205 TAXMAN 77
Income Tax Act, 1961 — Section 142(1), 143, 174, 174(2), 174(3)
High Courts21 Dec 2011
V-Trans (India) Limited Vs Intelligence Inspector
High Court Of Kerala · (2011) 12 KL CK 0014
High Courts21 Dec 2011
A.D. Mathew and D. John Vs State of Kerala and Others
High Court Of Kerala · (2011) 12 KL CK 0013
High Courts21 Dec 2011
Oxide India Private Limited Vs The Assistant Commissioner (Assessment) and The Deputy Commissioner
High Court Of Kerala · (2011) 12 KL CK 0012
High Courts21 Dec 2011
Thajuniza Vs The City Police Commissioner, Kollam
High Court Of Kerala · (2011) 12 KL CK 0011
High Courts21 Dec 2011Allowed
Anil Vs State
High Court Of Kerala · (2012) 2 KLJ 851
Criminal Procedure Code, 1973 (CrPC) — Section 215, 227, 313(1)(b)
High Courts20 Dec 2011Dismissed
Sampanna Kuries (P.) Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2012) 249 CTR 210 : (2012) 206 TAXMAN 57
Income Tax Act, 1961 — Section 260A, 263, 36(1)(vii), 41
High Courts19 Dec 2011
Mohammed Hussain Vs The Deputy Superintendent of Police and Others
High Court Of Kerala · (2012) 1 KLJ 322