Arbitration Act, 1940 — Section 11, 20, 34, 41, 8Arbitration and Conciliation Act, 1996 — Section 17, 21, 23(3), 36, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

Read judgment

High Courts14 Dec 2011

Jayachandran Vs State of Kerala

High Court Of Kerala · (2012) 1 KLJ 311

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 149, 300, 302

Read judgment

High Courts14 Dec 2011Allowed

KSEB Vs Kerala State Elecricity Regulatory Commission and Others

High Court Of Kerala · (2012) 1 KLJ 767

Electricity Act, 2003 — Section 111, 181, 50, 56

Read judgment

High Courts13 Dec 2011

T.K. Sumathi and Others Vs Kundantavida Rabiya and Others

High Court Of Kerala · (2012) 1 KLJ 593

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20

Read judgment

High Courts13 Dec 2011

Thomas K.L. Vs State of Kerala and Others

High Court Of Kerala · (2012) 3 KLJ 791

Constitution of India, 1950 — Article 30(1)Income Tax Act, 1961 — Section 143(1)(a), 154(1)(b), 234C

Read judgment

High Courts12 Dec 2011Dismissed

Prima Agro Ltd. Vs Commissioner of Income Tax, Ernakulam

High Court Of Kerala · (2012) 207 TAXMAN 175

Income Tax Act, 1961 — Section 139, 139(1), 139(3), 139(4), 143(2)

Read judgment

High Courts09 Dec 2011Allowed

Disha Constructions Vs State of Goa

High Court Of Kerala · (2012) 1 KLT 28

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Section 15(2), 2Limitation Act, 1963 — Section 12, 13, 14, 15

Read judgment

High Courts09 Dec 2011Allowed

Mini Venugopal Vs State of Kerala

High Court Of Kerala · (2012) 1 KLJ 165 : (2012) 1 KLT 4

Constitution of India, 1950 — Article 14, 16Kerala Higher Secondary Education Subordinate Service Rules, 2001 — Rule 10, 9

Read judgment

High Courts09 Dec 2011

Nasser Zackeria and Others Vs Commissioner of Wealth Tax and Another

High Court Of Kerala · (2012) 249 CTR 303

Central Sales Tax Act, 1956 — Section 5(3)Kerala General Sales Tax Act, 1963 — Section 5Wealth Tax Act, 1957 — Section 15(2), 15B(1), 16, 16(3), 16(5)

Read judgment

High Courts09 Dec 2011

The Aerens Gold Souk International Ltd. and Others Vs Parthas Textiles

High Court Of Kerala · (2012) 1 KLJ 675

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 6

Read judgment

High Courts09 Dec 2011

Supersonic Industrial Complex Vs The Assistant Commissioner of (Assessment)

High Court Of Kerala · (2012) 1 KLJ 392

Constitution of India, 1950 — Article 14, 265Kerala General Sales Tax Act, 1963 — Section 10, 22, 22(2), 44, 5

Read judgment

High Courts09 Dec 2011Dismissed

N.P. Thomas Vs State of Kerala and Another

High Court Of Kerala · (2012) 55 VST 33

Kerala General Sales Tax Act, 1963 — Section 17, 17B

Read judgment