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)
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High Court Of Kerala judgments
54,395 judgments · page 1,168 of 2,720
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
High Courts22 Aug 2012
Tessy Joseph and Sobhana Sathyan Vs V.P. Sivanandan Licence, T.S. No. 11, Group No. 2 Irinjalakuda Range Poothoppu, Kottenellur.P.O. Thrissur - 680672 and Others
High Court Of Kerala · (2012) 08 KL CK 0158
High Courts22 Aug 2012
C.L. Pathrose Vs The Senior Geologist Department of Mining and Geology Distrct Office of Mining and Geology Civil Station, Ernakulam-682 030 and Sub Inspector of Police Kodanad, Ernakulam-683 544
High Court Of Kerala · (2012) 08 KL CK 0145
High Courts22 Aug 2012
Tomy P.C., Annie IPE and Saramma Varkey Vs State of Kerala and Kerala State Road Transport Corporation
High Court Of Kerala · (2012) 08 KL CK 0144
Land Acquisition Act, 1894 — Section 17, 17(4), 4(1), 5A
High Courts22 Aug 2012Allowed
Reshma Vs Jayan
High Court Of Kerala · (2013) 1 ILR (Ker) 251 : (2012) 4 KLJ 22 : (2012) 4 KLT 200
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 128, 407Family Courts Act, 1984 — Section 7(2)
High Courts22 Aug 2012Dismissed
Biju Vs State of Kerala
High Court Of Kerala · (2012) 08 KL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts22 Aug 2012
Thayyal Kappanakkal Moosan Vs The District Collector, Kannur Pin-670001 and The Special Tahsildar (Land Acquisition) (Ezhimala Naval Academy), Thalassery-670101 Kannur District.
High Court Of Kerala · (2012) 08 KL CK 0110
Land Acquisition Act, 1894 — Section 18, 28A, 28A(3)
High Courts22 Aug 2012
Autobahn Trucking Corporation Ltd. Vs Commercial Tax Inspector, Commercial Tax Check Post, Walayar - 678624 and Assistant Commissioner, Commercial Taxes, Special Circle - 3 Ernakulam - 682015
High Court Of Kerala · (2012) 08 KL CK 0108
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts22 Aug 2012
Kerala Hockey Association Vs The Kerala State Sports Council
High Court Of Kerala · (2012) 08 KL CK 0107
High Courts22 Aug 2012
A. Ramankutty Nair Vs Canara Bank, Deputy Tahsildar (Revenue Recovery) and Village Officer
High Court Of Kerala · (2012) 08 KL CK 0106
High Courts22 Aug 2012
P.C.Kunhu Mohammed and K.T. Fabitha Vs Union Bank of India and The Authorised Officer (Chief Manager) Union Bank of India
High Court Of Kerala · (2012) 08 KL CK 0105