High Courts09 Dec 2011
Supersonic Industrial Complex Vs The Assistant Commissioner of (Assessment)
High Court Of Kerala · (2012) 1 KLJ 392
Constitution of India, 1950 — Article 14, 265Kerala General Sales Tax Act, 1963 — Section 10, 22, 22(2), 44, 5
COURT ARCHIVE
High Court Of Kerala judgments, 2011
1,906 judgments · page 3 of 96
High Courts09 Dec 2011Dismissed
N.P. Thomas Vs State of Kerala and Another
High Court Of Kerala · (2012) 55 VST 33
Kerala General Sales Tax Act, 1963 — Section 17, 17B
High Courts09 Dec 2011Dismissed
Supersonic Industrial Complex Vs Assistant Commissioner (Assessment) and Another
High Court Of Kerala · (2012) 53 VST 295
Constitution of India, 1950 — Article 14, 265Kerala General Sales Tax Act, 1963 — Section 10, 22, 22(2)(b), 44, 5
High Courts09 Dec 2011Allowed
Fertilisers and Chemicals Travancore Ltd. Vs K.A. Ayyappan Pillai and Others
High Court Of Kerala · (2012) 134 FLR 169
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 17B, 25F, 2A
High Courts09 Dec 2011Allowed
Nasser Zackeria Vs Commissioner of Wealth Tax, Cochin
High Court Of Kerala · (2012) 206 TAXMAN 139
Income Tax Act, 1961 — Section 140A, 214, 244(1A), 244A, 244A(i)(b)Kerala General Sales Tax Act, 1963 — Section 5, 5(3)Wealth Tax Act, 1957 — Section 15B, 15B(1), 16, 17, 22D
High Courts08 Dec 2011Dismissed
Dr. B. Ashok Vs Chancellor and others
High Court Of Kerala · (2012) 1 ILR (Ker) 47 : (2012) 3 KLJ 608
Calicut University Act, 1975 — Section 10(6)Cochin University of Science and Technology Act, 1986 — Section 11(5)Constitution of India, 1950 — Article 156, 156(1), 310, 310(2), 311
High Courts08 Dec 2011Dismissed
Dhanraj Singh Choudhary Vs Nathulal Vishwakarma
High Court Of Kerala · (2012) 1 KLT 16
Advocates Act, 1961 — Section 35, 37, 37(1), 37(2), 38Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Limitation Act, 1963 — Section 12, 5
High Courts08 Dec 2011
P.S. Parameswaran Namboothiri and Another Vs The Travancore Devaswom Board and Another
High Court Of Kerala · (2012) 1 KLJ 267
High Courts08 Dec 2011Allowed
Vinu Vs State of Kerala and another
High Court Of Kerala · (2012) 1 ILR (Ker) 774 : (2012) 1 KLJ 105
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 172(2)Kerala Abkari Act, 1077 — Section 8(1), 8(2)Penal Code, 1860 (IPC) — Section 201, 304B, 34, 380, 386
High Courts07 Dec 2011
Thaha Vs Sumina
High Court Of Kerala · (2012) 1 KLJ 369 : (2012) 1 KLT 39
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Kerala Civil Courts Act, 1957 — Section 12, 13Kerala High Court Act, 1958 — Section 3, 3(13), 4
High Courts07 Dec 2011Dismissed
Alex C. Joseph Vs Union of India and Others
High Court Of Kerala · (2012) CriLJ 2018
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 5A, 7(1)(a), 7(1)(b)Constitution of India, 1950 — Article 141, 22, 226, 32Customs Act, 1962 — Section 112(b)
High Courts06 Dec 2011Allowed
Ramachandran Vs District Collector
High Court Of Kerala · (2012) 1 KLJ 123 : (2012) 1 KLT 13
Land Acquisition Act, 1894 — Section 18, 24, 28, 4(1)
High Courts03 Dec 2011Allowed
T.A. Babu Vs Rejimol John and Another
High Court Of Kerala · (2012) 2 KLJ 356
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Dec 2011
M-Far Hotels Ltd. Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 356 : (2012) 1 KLT 66
Kerala Panchayat Raj (Building Tax and Surcharge) Rules, 1996 — Rule 12, 4, 6, 6(2), 6(4)Kerala Panchayat Raj Act, 1994 — Section 209E, 25(1), 42, 9(1)
High Courts02 Dec 2011Dismissed
National Insurance Company Ltd. Vs Mohammed Ali
High Court Of Kerala · (2013) ACJ 1430 : (2012) 4 KLJ 854 : (2012) 4 KLT 633
Motor Vehicles Act, 1988 — Section 146(1), 147, 147(1), 147(1)(b), 166Workmens Compensation Act, 1923 — Section 22
High Courts02 Dec 2011
State of Kerala Vs Hotel Aracadia Regency
High Court Of Kerala · (2013) 57 VST 297
Kerala General Sales Tax Act, 1963 — Section 7(1)(ii), 7(1)(ii)(a)
High Courts02 Dec 2011
Shybu Mathew Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 727
Kerala Police Act, 1960 — Section 51Kerala Police Act, 2011 — Section 1(3), 118, 126(2)
High Courts02 Dec 2011Allowed
Aboobacker, P. Vs District Collector and others
High Court Of Kerala · (2012) 1 ILR (Ker) 747 : (2012) 1 KLJ 625
Kerala Municipality Building Rules, 1999 — Rule 7(6B)Kerala Panchayat Building Rules, 2011 — Rule 7(8)
High Courts01 Dec 2011Dismissed
Shrimad Raghavendra Theertha Swamy Vs Shrimad Sudheendra Theertha Swamy
High Court Of Kerala · (2012) 1 ILR (Ker) 560 : (2012) 1 KLJ 694
Civil Procedure Code Amendment Act, 1976 — Section 39Civil Procedure Code, 1882 — Section 2(2), 224, 225, 239, 242Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 28, Order 21 Rule 32, Order 21 Rule 50(2), Order 21 Rule 6
High Courts01 Dec 2011Dismissed
Oil Palm India Ltd. Vs Asstt. CIT
High Court Of Kerala · (2012) 206 TAXMAN 1
Income Tax Act, 1961 — Section 2, 2(1A), 2(1A)(b), 260A, 28