High Courts01 Dec 2011
Telsa Marketing Private Limited Vs State of Kerala
High Court Of Kerala · (2012) 56 VST 349
Kerala General Sales Tax Act, 1963 — Entry 135
COURT ARCHIVE
High Court Of Kerala judgments, 2011
1,906 judgments · page 4 of 96
High Courts30 Nov 2011Dismissed
A.L. Kannan Vs Assistant Commissioner of Income Tax, Central Circle, Kottayam
High Court Of Kerala · (2012) 209 TAXMAN 462
Income Tax Act, 1961 — Section 117(a)(5), 158BC, 220(2), 220(2A)
High Courts30 Nov 2011
State of Kerala and Others Vs Moilakariyath Abdulla
High Court Of Kerala · AIR 2012 Ker 96 : (2012) 1 KLJ 258
Kerala Building Tax Act, 1975 — Section 5, 5(3), 5(4), 5A
High Courts28 Nov 2011
The Kerala Legal Benefit Fund Trustee Committee Vs Cheeran Structurals and Others
High Court Of Kerala · (2012) 1 KLJ 387
Kerala Court Fees and Suits Valuation Act, 1959 — Section 76, 76(1), 76(2), 76(4)
High Courts28 Nov 2011Dismissed
Padmanabhan Vs Tharekkad Simhanatha Bhagavathy Devaswom
High Court Of Kerala · (2012) 1 KLJ 1 : (2012) 1 KLT 1
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(7), 18, 20Kerala Land Reforms Act, 1963 — Section 125(3), 125(4), 125(6), 2(25)
High Courts28 Nov 2011Allowed
Laila A. Khader Vs Scaria
High Court Of Kerala · (2012) 1 KLJ 844 : (2012) 1 RCR(Rent) 299
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(8), 20
High Courts28 Nov 2011
Muthukoya Thoopiyakal Vs Union Territory of Lakshadweep
High Court Of Kerala · (2012) 1 KLJ 109 : (2011) 4 KLT 941
Arbitration and Conciliation Act, 1996 — Section 11(6), 16(2), 16(3), 17, 34Kerala Arbitration and Conciliation (Court) Rules, 1997 — Rule 11, 3
High Courts25 Nov 2011Dismissed
Shaila Vs Kerala Public Service Commission
High Court Of Kerala · (2012) 1 KLJ 143 : (2012) 1 KLT 43
High Courts25 Nov 2011Dismissed
Noor Muhammed Vs Sulkiya
High Court Of Kerala · (2012) 1 CivCC 719 : (2012) 2 DMC 161
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Nov 2011Dismissed
A.S. Subin Vs State of Kerala and Another
High Court Of Kerala · (2012) CriLJ 2327 : (2012) 1 KLJ 179
Criminal Procedure Code, 1973 (CrPC) — Section 311, 311AEvidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 5
High Courts23 Nov 2011Allowed
Sujatha Vs Mariayamma
High Court Of Kerala · (2012) 2 RCR(Rent) 359
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 11, 47Constitution of India, 1950 — Article 227, 340Kerala Land Reforms Act, 1963 — Section 125(3), 80B
High Courts23 Nov 2011
Radhakrishnan Vs State of Kerala
High Court Of Kerala · (2012) 3 KLJ 88 : (2012) 3 KLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 200, 249, 256(1), 300, 300(1)Penal Code, 1860 (IPC) — Section 34, 465, 468
High Courts22 Nov 2011Allowed
Gomez Vs Manual Gomez and Others
High Court Of Kerala · (2012) 1 KLJ 87
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11, 115
High Courts21 Nov 2011Dismissed
T.V. Hameed Vs Union of India
High Court Of Kerala · (2012) 205 TAXMAN 83
Income Tax Act, 1961 — Section 119(2)(b), 19(2)(b), 190(2)(b)Limitation Act, 1963 — Section 5
High Courts21 Nov 2011
Kerala Federation of Women Lawyers Vs Corporation of Cochin
High Court Of Kerala · (2012) 1 CivCC 46 : (2011) 4 KLT 785
Penal Code, 1860 (IPC) — Section 268, 269, 278
High Courts21 Nov 2011
Koshy P. Cherian and Another Vs T.R. Ramachandran and Others
High Court Of Kerala · (2012) 3 KLJ 386
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts21 Nov 2011
E.M. Joseph Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2012) 342 ITR 379
Income Tax Act, 1961 — Section 139(8), 143(3), 220(2A), 234A, 234BWealth Tax Act, 1957 — Section 18B
High Courts19 Nov 2011Allowed
Manjeri Co-operative Urban Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2012) 1 KLJ 90 : (2012) 1 KLT 51
Kerala Stamp Act, 1959 — Section 30, 33(1), 37(2), 54(2), 69
High Courts19 Nov 2011Dismissed
E.V. Mathai and Sons Vs CIT
High Court Of Kerala · (2011) 11 KL CK 0042
Income Tax Act, 1961 — Section 143(1)(a), 143(3), 2(14), 260A, 28
High Courts19 Nov 2011Dismissed
The Regional Director, E.S.I. Corporation Vs MRF Ltd.
High Court Of Kerala · (2012) 1 KLJ 224
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141, 15, 16, 17Constitution of India, 1950 — Article 226, 371DContract Act, 1872 — Section 28