COURT ARCHIVE

High Court Of Kerala judgments, 2012

2,273 judgments · page 34 of 114

High Courts22 Aug 2012

N.J. Biju and Felix Sebastian Vs The Commercial Tax Officer-II Kasaragod, The Special Deputy Tahsildar (R.R.) Hosdurg, The Village Officer Hosdurg and The Deputy Commissioner Commercial Taxes, Kasaragod

High Court Of Kerala · (2012) 08 KL CK 0250

High Courts22 Aug 2012

N. Manoharan Vs Commercial Tax Inspector, Commercial Tax Check Post, Walayar, 678624

High Court Of Kerala · (2012) 08 KL CK 0249

Kerala Value Added Tax Act, 2003 — Section 47(2)

High Courts22 Aug 2012

K. Manoharan Vs State of Kerala and Others

High Court Of Kerala · (2012) 08 KL CK 0242

High Courts22 Aug 2012

T.P. Thomas Vs District Collector, Civil Station, Kakkanadu, Ernakulam District, PIN-682030 and Sub Inspector of Police Perumbavoor Police Station, Perumbavoor P.O., PIN-683542

High Court Of Kerala · (2012) 08 KL CK 0241

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 23, 27

High Courts22 Aug 2012

Sarasa Vs District Collector, Alappuzha 688 001, Revenue Divisional Officer, Alappuzha 688 001 and Sub Registrar, Sub Registry Office, Kuthiyathode 688 001

High Court Of Kerala · (2012) 08 KL CK 0240

Kerala Stamp Act, 1959 — Section 28A

High Courts22 Aug 2012Dismissed

Sophy Paul Vs District Collector and Others

High Court Of Kerala · (2012) 3 ILR (Ker) 982 : (2012) 3 KLJ 871

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 41 Rule 1, 2Court Fees Act, 1870 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 417(3), 417(4)

High Courts22 Aug 2012

Abdul Basheer, K. Vs The District Collector and Others

High Court Of Kerala · (2012) 3 ILR (Ker) 967 : (2012) 4 KLJ 76 : (2012) 4 KLT 257

Kerala Revenue Recovery Act, 1968 — Section 49(3), 50(2), 52, 53, 54

High Courts22 Aug 2012Allowed

Sarojini and Krishnan Vs Dineesh, Mathew Dixon and State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0212

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 427, 447

High Courts22 Aug 2012Dismissed

Alapatt Jewells Vs Assistant Commissioner of Income Tax

High Court Of Kerala · (2013) 257 CTR 352

Income Tax Act, 1961 — Section 133(4), 133A, 143(2), 143(3), 147

High Courts22 Aug 2012

Vasudevan P. Vs Chief Welfare Fund Inspector Kerala Toddy Workers Welfare Fund Board Medical College. P.O., Ullur Thiruvananthaupram-695011, District Welfare Fund Inspector, Kerala Toddy Workers Welfare Fund Baord Palakkad District-678001, District Collector Palakkad, Collectorate, Near Municipal Townhall Palakkad-678001 and Village Officer Ambalappara-I Village, Ottappalam Taluk Palakkad District-679512

High Court Of Kerala · (2012) 08 KL CK 0199

High Courts22 Aug 2012

M/s. Rangara Industries Private Limited Vs The Commercial Tax Inspector Commercial Tax Check Post, Walayar- 678524

High Court Of Kerala · (2012) 08 KL CK 0198

Kerala Value Added Tax Act, 2003 — Section 46(3), 47(2)

High Courts22 Aug 2012

M/s. Mirc Electronic Limited Vs Inspecting Assistant Commissioner Department of Commercial Taxes (Intelligence) Squad No. VIII Thevara 682015

High Court Of Kerala · (2012) 08 KL CK 0197

Kerala Value Added Tax Act, 2003 — Section 47(2)

High Courts22 Aug 2012

M/s. Mirc Electronics Limited Vs Intelligence Inspector, Squad No. 1, Camp at S.L. Puram Office of The Inspecting Asst. Commissioner(Intelligence) Commercial Taxes Alappuzha

High Court Of Kerala · (2012) 08 KL CK 0196

Kerala Value Added Tax Act, 2003 — Section 47(2)

High Courts22 Aug 2012

M/s. Godrej and Boyce Mfg. Co. Ltd. Vs Intelligence Inspector, Intelligence Squad No. IV, Commercial Taxes, Kozhikode-673006, Commercial Tax Inspector, Commercial Taxes Check Post, Walayar-678625 and Commissioner of Commercial Taxes, Commercial Taxes, Thiruvananthapuram - 695033

High Court Of Kerala · (2012) 08 KL CK 0195

Kerala Value Added Tax Act, 2003 — Section 47(2)

High Courts22 Aug 2012Dismissed

Union of India Vs M. Nagarajan and Khadi and Village Industries Commission

High Court Of Kerala · (2012) 08 KL CK 0189

High Courts22 Aug 2012

Chithalingam Vs District Police Superintendent and Others

High Court Of Kerala · (2012) 08 KL CK 0186

High Courts22 Aug 2012Dismissed

Vasantha Vs Gopalakrishnan

High Court Of Kerala · (2012) 08 KL CK 0185

High Courts22 Aug 2012Dismissed

Basheer Vs Padmanabhan N. and Another

High Court Of Kerala · (2012) 4 KLJ 545

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 257Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts22 Aug 2012

Lillykutty Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 186

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

High Courts22 Aug 2012

Gunasekhar and Logaprakash Vs State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0167

Penal Code, 1860 (IPC) — Section 324, 34, 341, 448