High Courts29 Jan 2014
Commissioner of Income Tax Vs Muthoot General Finance
High Court Of Kerala · (2015) 370 ITR 543
Income Tax Act, 1961 — Section 31(1)(b), 37(1), 40(a)(ia), 40(b)(iv), 40A(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2014
2,441 judgments · page 117 of 123
High Courts28 Jan 2014
Kilban Foods India (P) Ltd. Vs Commissioner, Commercial Taxes
High Court Of Kerala · (2014) 72 VST 30
Kerala Value Added Tax Act, 2003 — Section 10(22), 18(2), 23(2), 36, 36(1)(vii)Trade Marks Act, 1999 — Section 2(1)(w)
High Courts28 Jan 2014
Mangada Susheela Vs Thavarayil Balakrishnan
High Court Of Kerala · (2014) 1 RCR(Rent) 342
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 22, Order 41 Rule 22, Order 41 Rule 23, Order 41 Rule 23A, 107Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 18, 20, 20A
High Courts28 Jan 2014
Kathirummal Chirammal Karthyayani Vs Kunnool Balakrishnan and Others
High Court Of Kerala · (2014) 2 KHC 108 : (2014) 2 KLJ 289
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts28 Jan 2014
Susheela Vs Balakrishnan
High Court Of Kerala · (2014) 2 ILR 59 : (2014) 1 KHC 817 : (2014) 2 KLJ 96 : (2014) 1 KLT 1004
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 22, Order 41 Rule 22, Order 41 Rule 23, Order 41 Rule 23A, 107Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 18, 20, 20A
High Courts28 Jan 2014Dismissed
The Union of India Vs A. Ramankutty
High Court Of Kerala · (2014) 01 KL CK 0115
Constitution of India, 1950 — Article 227
High Courts28 Jan 2014
ITEL Industries Ltd. (M/s.) Vs Commissioner of Central Excise, Calicut and Another
High Court Of Kerala · (2014) 1 KHC 827
Central Excises and Salt Act, 1944 — Section 11B, 11B(1)
High Courts28 Jan 2014
State of Kerala Vs P. Surendran Nair
High Court Of Kerala · (2014) 01 KL CK 0077
High Courts28 Jan 2014Dismissed
Union of India Vs C.S. Sudhir Kumar
High Court Of Kerala · (2014) 01 KL CK 0034
Constitution of India, 1950 — Article 227
High Courts28 Jan 2014
V. Gopalan Vs Commissioner
High Court Of Kerala · (2014) 01 KL CK 0032
Constitution of India, 1950 — Article 226, 227, 300A
High Courts28 Jan 2014
ITEL Industries Ltd. Vs Commissioner of Central Excise, Calicut
High Court Of Kerala · (2014) 301 ELT 288 : (2014) 25 GSTR 533
Central Excises and Salt Act, 1944 — Section 11B, 11B(1)
High Courts27 Jan 2014Dismissed
State of Kerala Vs K.J. Joseph
High Court Of Kerala · (2014) 01 KL CK 0132
High Courts27 Jan 2014Dismissed
The Superintendent of Post Offices Vs H. Justine Stephen
High Court Of Kerala · (2014) 01 KL CK 0131
Constitution of India, 1950 — Article 227
High Courts27 Jan 2014Dismissed
Abdurahiman Nagar Service Co-operative Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2014) 2 KLJ 9 : (2014) 1 KLT 664
Kerala Co-operative Societies Act, 1969 — Section 66A, 74F
High Courts27 Jan 2014Allowed
Kallamkunnu Service Co-operative Bank Ltd. Vs Ukkens Copra Centre and Oil Mills
High Court Of Kerala · (2014) 1 KHC 529 : (2014) 1 KLJ 637 : (2014) 1 KLT 692
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(4)Limitation Act, 1963 — Section 3(2)(b)Trade Marks Act, 1999 — Section 134, 154, 23
High Courts27 Jan 2014
Lakshmi Prasad Vs Hareesh G. Panicker
High Court Of Kerala · (2014) 2 DMC 398 : (2014) 1 KLT 850 : (2014) 2 RCR(Civil) 425
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13B, 13B(1), 13B(2)
High Courts27 Jan 2014Dismissed
K.J. Joseph Vs Manager, New India Assurance Co. Ltd.
High Court Of Kerala · (2014) 1 ILR 1014 : (2014) 1 KHC 607 : (2014) 1 KLJ 670 : (2014) 2 KLT 487
Limitation Act, 1963 — Section 21
High Courts27 Jan 2014Dismissed
Union of India Vs Chitra Babu
High Court Of Kerala · (2014) 01 KL CK 0042
Constitution of India, 1950 — Article 227
High Courts27 Jan 2014Dismissed
State of Kerala Vs Sajitha P.
High Court Of Kerala · (2014) 01 KL CK 0030
High Courts27 Jan 2014
Muraleedharan T.P. and Another Vs M. Ibrahimkutty and Others
High Court Of Kerala · AIR 2014 Ker 90 : (2014) 1 KHC 550 : (2014) 1 KLT 820
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15Partnership Act, 1932 — Section 43, 43(2)