High Courts20 Jan 2010Dismissed
Ajayakumar Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2010) 2 KLT 284
Kerala Value Added Tax Act, 2003 — Section 94
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,462 of 2,719
High Courts19 Jan 2010
Prakash Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 589
Land Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 17(2)
High Courts19 Jan 2010Allowed
P.P. Karthiyani and Others Vs M.I. Ibrahim Basheer, M.M. Shajahan and The United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 01 KL CK 0109
High Courts19 Jan 2010Dismissed
Commissioner of Wealth Tax Vs Palm Court Hotels (P) Ltd.
High Court Of Kerala · (2010) 2 KLJ 955
Wealth Tax Act, 1957 — Section 2
High Courts19 Jan 2010
Elsy P. Sebastian and Others Vs K.I. Sudhamony and Others
High Court Of Kerala · (2010) 1 KLJ 719 : (2010) 1 KLT 680
Constitution of India, 1950 — Article 14, 16
High Courts18 Jan 2010Dismissed
Cromption Greaves Ltd. Vs Navaneeth Hotels (P) Ltd.
High Court Of Kerala · (2010) 2 CivCC 45 : (2010) 2 ILR (Ker) 534 : (2010) 1 KLT 763
Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 227
High Courts18 Jan 2010Dismissed
Kerala State Road Transport Corpn. Vs V. Ravi, Retired Driver From, The Secretary, Kerala State Electricity and The Chief Engineer (HRM), KSEB
High Court Of Kerala · (2010) 01 KL CK 0110
Kerala Service Rules, 1958 — Rule 29
High Courts18 Jan 2010Dismissed
G. Vasudhara, Reader Vs Dr. Sallas Benjamin, Lecturer, The University of Calicut and The Vice Chancellor
High Court Of Kerala · (2010) 1 ILR (Ker) 531 : (2010) 1 KLT 533
High Courts18 Jan 2010Allowed
Abdul Salam J. Head of Section (Retired) Vs The State of Kerala, The Director of Technical Education and The Principal, Government Engineering
High Court Of Kerala · (2010) 01 KL CK 0058
High Courts18 Jan 2010
Joshi Vs Benny Kurian
High Court Of Kerala · (2010) 1 KLT 711 : (2011) 6 RCR(Civil) 1301
Kerala Abkari Shops Disposal Rules, 2002 — Rule 7(2), 7(3)
High Courts18 Jan 2010
Padmakumary Vs Lekshmikutty Amma
High Court Of Kerala · (2010) 2 KLT 554
Kerala Stamp Act, 1959 — Article 42
High Courts15 Jan 2010
Commissioner of Income Tax Vs Kar Mobiles Ltd.
High Court Of Kerala · (2011) 333 ITR 478 : (2010) 195 TAXMAN 425
Income Tax Act, 1961 — Section 28, 80HHC, 80HHC(3)
High Courts15 Jan 2010Dismissed
Commissioner of Income Tax Vs Kerala Chemicals and Proteins Ltd.
High Court Of Kerala · (2010) 231 CTR 541 : (2010) 323 ITR 584 : (2010) 1 KLJ 205
Income Tax Act, 1961 — Section 143(1), 143(3), 234D, 263
High Courts15 Jan 2010Allowed
James Joseph Vs Deputy Range Officer
High Court Of Kerala · (2010) 1 KLT 655
Criminal Procedure Code, 1973 (CrPC) — Section 451, 468, 473, 482Kerala Preservation of Trees Act, 1986 — Section 13, 13(1), 13(3), 13(4), 15States Reorganisation Act, 1956 — Section 5(2)
High Courts15 Jan 2010Dismissed
Sugunan Vs Kunnamkulam Municipality
High Court Of Kerala · (2010) 1 ILR (Ker) 559 : (2010) 1 KLT 430
Kerala Municipalities Act, 1994 — Section 216, 216(1), 216(2), 310, 311
High Courts15 Jan 2010
Renadevan Vs Ezhupunna Grama Panchayat
High Court Of Kerala · (2010) 1 KLT 644
Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 236(5), 240, 240(1), 240(2), 240(3)
High Courts14 Jan 2010Dismissed
The Commissioner of Income Tax, Trissur Vs Paul John
High Court Of Kerala · (2011) 4 KLJ 297
Income Tax Act, 1961 — Section 10(2), 10A, 147, 14A, 154
High Courts14 Jan 2010Allowed
Hariharan N. and others Vs Haneesa Beevi N. and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 411 : (2010) 1 KLJ 262 : (2010) 2 KLT 144
Kerala Co-operative Societies Rules, 1969 — Rule 185(2), 185(8)
High Courts14 Jan 2010
Gireesan Nair Pillai Vs State of Kerala
High Court Of Kerala · (2010) 01 KL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 109, 111, 120B, 143, 147
High Courts13 Jan 2010Allowed
Commissioner of Income Tax Vs Manappuram General Finance and Leasing Ltd.
High Court Of Kerala · (2010) 191 TAXMAN 313
Income Tax Act, 1961 — Section 32, 32(1)Kerala Motor Vehicles Taxation Act, 1976 — Section 2(30), 51, 51(1), 51(4)