High Court Of Kerala Judgments

High Courts22 Aug 2012Dismissed

M/s.Tropical Farms Vs The Assistant Commissioner (Audit Assessment), Commercial Taxes, Pathanamthitta, The Commercial Tax Officer, Commercial Taxes, Thiruvalla, The State of Kerala and Deputy Tahsildar(RR), Thiruvalla

High Court Of Kerala · (2012) 08 KL CK 0104

Constitution of India, 1950 — Article 14, 301, 303, 304(a)Kerala General Sales Tax Act, 1963 — Section 59Kerala Value Added Tax Act, 2003 — Section 16, 2(xxii), 24, 25, 25(1)

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High Courts22 Aug 2012

Vasudevan Namboodiri Vs State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0103

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 173

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High Courts22 Aug 2012

Sobha Developers Ltd. Vs Commercial Tax Inspector, Commercial Tax Check-Post, Walayar, Palakkad Ditrict-678624 and Commercial Tax Officer (Works Contract), Peroorkada, Thiruvananthapuram-695 005

High Court Of Kerala · (2012) 08 KL CK 0102

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

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High Courts22 Aug 2012Dismissed

Elsy Baby Vs The District Collector Idukki, The Deputy Tahsildar (RR) Thodpuzha, The State Bank of Travancore Thiruvananthapuram and The Branch Manager State Bank of Travancore

High Court Of Kerala · (2012) 08 KL CK 0101

Constitution of India, 1950 — Article 226

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High Courts22 Aug 2012Dismissed

M/s. C.S. Company Vs M/s. Punjab and Sind Bank, M.G. Road, Ernakulam, Cochin-682011 and Authorized Officer, Punjab and Sind Bank, Spencer Towers, First Floor 770-A, Anna Salai, Chennai-600002

High Court Of Kerala · (2013) 2 BC 549

Constitution of India, 1950 — Article 62Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 2(g)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 2(ha), 2(j), 2(zf)

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High Courts22 Aug 2012Dismissed

Shaji P. Sebastian and Ripsy Shaji Vs The State Bank of India and Smitha Mathew

High Court Of Kerala · (2012) 08 KL CK 0099

Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(2)

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High Courts22 Aug 2012Dismissed

M/s. Jyothi Fire Works and Others Vs The Intelligence Inspector, State of Kerala and M/s. Divya Transport

High Court Of Kerala · (2012) 08 KL CK 0098

Kerala Value Added Tax Act, 2003 — Section 46(3), 47(16A), 47(2)

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High Courts22 Aug 2012Dismissed

Chirag Enterprises Vs Star Traders, Merchants, Main Road, Kalpetta and K.V. Abdul Razak, Managing partner, Star Traders

High Court Of Kerala · (2012) 4 ILR (Ker) 266 : (2012) 4 KLJ 328

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, Order 41 Rule 27(a)(aa), Order 6 Rule 17Evidence Act, 1872 — Section 107, 34, 65(f)Limitation Act, 1963 — Section 18

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High Courts22 Aug 2012Dismissed

Veempan Kutty Vs State of Kerala and Smt. M. Bhargavi Amma

High Court Of Kerala · (2012) 08 KL CK 0088

Kerala Land Reforms Act, 1963 — Section 103, 85(8)

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High Courts22 Aug 2012

T. Bindu Residing at Padinjara Tharamel Veettil Ezhikkara Kara, Ezhikkara Village North Paravur Taluk Vs Kamaladevi Kunjamma and Ramdevi

High Court Of Kerala · (2012) 08 KL CK 0086

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High Courts22 Aug 2012

D. Sugathakumari Vs The Kerala Water Authority

High Court Of Kerala · (2012) 08 KL CK 0070

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High Courts22 Aug 2012Dismissed

Ziyad Ali Vs Commissioner of Police and others

High Court Of Kerala · (2012) 4 ILR (Ker) 371

Merchant Shipping Act, 1958 — Section 98, 99, 99A

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High Courts22 Aug 2012Dismissed

Pushpa Vs Income Tax Officer

High Court Of Kerala · (2013) 255 CTR 222

Income Tax Act, 1961 — Section 54F

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High Courts22 Aug 2012Dismissed

G.K. Granites Ltd. Vs Vellavoor Grama Panchayath

High Court Of Kerala · (2012) 3 KLJ 867

Kerala Panchayat Raj Act, 1994 — Section 254, 271S, 271U, 276

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High Courts22 Aug 2012Dismissed

Veeteejay Exports (P) Ltd. Vs Deputy Commissioner of Income Tax

High Court Of Kerala · (2013) 257 CTR 151

Income Tax Act, 1961 — Section 143(1)(a), 143(3), 147, 148, 149

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High Courts22 Aug 2012

N.P Mathai Vs Dr. Ranjith Peter

High Court Of Kerala · (2012) 4 KLJ 442 : (2012) 4 KLT 885

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(a)Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 27(a), 27(c)

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High Courts21 Aug 2012Allowed