COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,379 of 2,719

High Courts07 Oct 2010

E.S.I. Corporation Vs Panicka Veettil Sir Sebastian Public School

High Court Of Kerala · (2011) 128 FLR 653 : (2011) 3 LLJ 261

Employees State Insurance Act, 1948 — Section 45A, 74, 75, 75(2), 76Kerala Employees Insurance Court Rules, 1958 — Rule 16

High Courts07 Oct 2010Dismissed

Anakkayam Juma-Ath Palli and Madrasa Vs Kerala Wakf Board

High Court Of Kerala · (2010) 4 ILR (Ker) 544 : (2010) 4 KLT 526 : (2011) 1 RCR(Civil) 750 : (2011) 1 RCR(Civil) 750

Waqf Act, 1995 — Section 72, 72(1), 72(6), 72(8)

High Courts07 Oct 2010Dismissed

Devi Amma Vs Syamaladevi

High Court Of Kerala · (2011) 2 BC 12 : (2010) 4 KLT 505

High Courts07 Oct 2010Allowed

Sindhu Kozhy Thankachan Vs Sunil Thnkachan

High Court Of Kerala · (2010) 10 KL CK 0242

High Courts07 Oct 2010Dismissed

P. Rajeshkumar Vs The Kerala Public Service Commission and The District Officer

High Court Of Kerala · (2010) 10 KL CK 0239

Kerala State and Subordinate Services Rules, 1958 — Rule 7

High Courts07 Oct 2010Allowed

R. Ayyappan Pillai Vs Kerala State Electricity Board and The Deputy Chief Engineer

High Court Of Kerala · (2010) 10 KL CK 0238

Constitution of India, 1950 — Article 309

High Courts07 Oct 2010Allowed

M. Padmakshy Vs The Union of India (UOI) and The State of Kerala

High Court Of Kerala · (2010) 10 KL CK 0223

High Courts07 Oct 2010Dismissed

Manoj Kumar T.T.K. Vs The Onvenor of The Selection Committee and The Calicut University

High Court Of Kerala · (2010) 10 KL CK 0214

Constitution of India, 1950 — Article 14, 15, 16, 21

High Courts07 Oct 2010Allowed

Commissioner of Income Tax, Cochin Vs Lord Krishna Bank Ltd.

High Court Of Kerala · (2010) 195 TAXMAN 57

Income Tax Act, 1961 — Section 36(1)(viia)

High Courts07 Oct 2010

Udayakumar and Others Vs Rajaleshmi and Others

High Court Of Kerala · (2010) 3 KLJ 549

Civil Procedure Code, 1908 (CPC) — Section 144Trusts Act, 1882 — Section 87, 90

High Courts07 Oct 2010

Sudheesh Kumar Vs Commissioner of Excise

High Court Of Kerala · (2010) 4 KLT 673

Kerala Abkari Shops Disposal Rules, 2002 — Rule 7(2)

High Courts07 Oct 2010Dismissed

Sivadasan Vs Prabha and Smrithika rep. by Guardian

High Court Of Kerala · (2010) 10 KL CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19

High Courts07 Oct 2010

Rema Rajeev, Proprietrix, Arun Products Vs The Deputy Commissioner (Law) and The Intelligence Inspector, Squad No. III

High Court Of Kerala · (2010) 10 KL CK 0101

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

High Courts07 Oct 2010

V. Santhakumari Amma, Manager Vs University of Kerala and The Vice Chancellor

High Court Of Kerala · (2010) 10 KL CK 0080

High Courts07 Oct 2010

Hotel Sky Palace Vs State of Kerala, The Commissioner of Excise, The Deputy Commissioner of Excise and The Deputy Excise Commissioner

High Court Of Kerala · (2010) 10 KL CK 0079

High Courts07 Oct 2010

The Commissioner of Income Tax Vs The Lord Krishna Bank Ltd.

High Court Of Kerala · (2010) 10 KL CK 0078

Income Tax Act, 1961 — Section 36

High Courts07 Oct 2010Dismissed

Venugopala Kurup Vs District Collector

High Court Of Kerala · (2010) 4 KLT 753

Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27(2), 27(3)

High Courts07 Oct 2010

G. Sudheesh Kumar Vs Commissioner of Excise and Others

High Court Of Kerala · (2011) 1 KLJ 54

Kerala Abkari Shops Disposal Rules, 2002 — Rule 2, 7(2)

High Courts07 Oct 2010Allowed

Biju Xavier and Another Vs Christy Fernandez

High Court Of Kerala · (2011) 1 ILR (Ker) 136

Arbitration and Conciliation Act, 1996 — Section 11(8), 19(13), 26, 6, 9

High Courts06 Oct 2010

Commissioner of Income Tax Vs Accelerated Freeze Drying Co. Ltd.

High Court Of Kerala · (2011) 240 CTR 90 : (2011) 337 ITR 440 : (2011) 198 TAXMAN 18

Income Tax Act, 1961 — Section 147, 2(42C), 288(2), 48, 49Income Tax Rules, 1962 — Rule 6H