High Courts18 Dec 2009Partly Allowed
Commissioner of Income Tax Vs A.R. Chockalingam Chettiar and Sons
High Court Of Kerala · (2010) 195 TAXMAN 222
Income Tax Act, 1961 — Section 68
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,469 of 2,719
High Courts18 Dec 2009
K.S. Dilip Vs Union of India (UOI) and The Presiding Officer, DEBTS
High Court Of Kerala · (2009) 12 KL CK 0002
High Courts17 Dec 2009Dismissed
Soofia Madani Vs Varghese
High Court Of Kerala · (2010) 2 Crimes 133 : (2010) 1 ILR (Ker) 140 : (2010) 1 KLT 154 : (2011) 7 RCR(Criminal) 1418
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(8), 437, 438Penal Code, 1860 (IPC) — Section 120B, 121A, 323, 34, 364
High Courts17 Dec 2009
Chandrika A.K. Vs State of Kerala and Others
High Court Of Kerala · (2010) 1 ILR (Ker) 95 : (2010) 1 KLJ 729 : (2010) 1 KLT 223
Kerala Education Rules, 1959 — Rule 3, 5
High Courts17 Dec 2009Allowed
State of Kerala Vs Panamoottil Investments
High Court Of Kerala · (2010) 1 KLT 557
Foreign Liquor Rules, 1953 — Rule 19Kerala Abkari Act, 1077 — Section 17, 18, 18A, 18A(1), 24Kerala Abkari Shops Disposal Rules, 2002 — Rule 4(2)
High Courts17 Dec 2009Dismissed
G.T.N. Textiles Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2010) 326 ITR 352 : (2010) 326 TAXMAN 352
High Courts17 Dec 2009Allowed
Chief Commissioner of Income Tax and Another Vs Jimmichan M. Varicatt
High Court Of Kerala · (2011) 330 ITR 338
Income Tax Act, 1961 — Section 234, 234A, 234B, 234C
High Courts16 Dec 2009
State of Kerala Vs Western India Cosmetic and Health Products Ltd.
High Court Of Kerala · (2010) 1 KLJ 65 : (2010) 1 KLT 786
Kerala General Sales Tax Act, 1963 — Section 19(1), 23(3A), 35(1)
High Courts16 Dec 2009Allowed
Commissioner of Income Tax Vs South Indian Bank Ltd.
High Court Of Kerala · (2010) 233 CTR 214 : (2010) 2 KLT 499 : (2010) 191 TAXMAN 272
Income Tax Act, 1961 — Section 28, 36(1), 36(2)
High Courts16 Dec 2009
Mohanan Vs State of Kerala
High Court Of Kerala · (2010) CriLJ 2920 : (2010) 1 ILR (Ker) 621
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts15 Dec 2009Allowed
Commissioner of Income Tax Vs Popular Vehicles and Services Ltd.
High Court Of Kerala · (2010) 326 ITR 387
Income Tax Act, 1961 — Section 36
High Courts15 Dec 2009Dismissed
Varkey Jacob L/H of Late Smt. Lucy Kochuvareed Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 229 CTR 366 : (2010) 325 ITR 507
Income Tax Act, 1961 — Section 139, 139(4), 139(8), 142(1), 143(3)
High Courts15 Dec 2009Dismissed
Sree Hanuman Trading Co. Vs ITO and Another
High Court Of Kerala · (2009) 12 KL CK 0036
Income Tax Act, 1961 — Section 41(1)
High Courts14 Dec 2009Allowed
Combined Foods Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 1 KLJ 80 : (2010) 30 VST 541
Kerala General Sales Tax Act, 1963 — Section 5(1), 5(3)
High Courts14 Dec 2009Dismissed
Velayudhan Vs R.T.O.
High Court Of Kerala · (2010) 1 KLT 565
Central Motor Vehicles Rules, 1989 — Rule 54Kerala Motor Vehicles Rules, 1989 — Rule 269, 280(1), 280(2), 280(6)Kerala Motor Vehicles Taxation Act, 1976 — Section 26, 7
High Courts14 Dec 2009Dismissed
G 4 S Security Services (India) Pvt. Ltd. Vs Satheesh Kumar
High Court Of Kerala · (2010) 1 ILR (Ker) 316 : (2010) 1 KLT 463 : (2010) 3 LLJ 695
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C(2)Kerala Payment of Subsistence Allowance Act, 1972 — Section 8
High Courts14 Dec 2009Dismissed
Sulaiman Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 264 : (2011) 6 RCR(Criminal) 783
Criminal Procedure Code, 1973 (CrPC) — Section 438Kerala Forest Act, 1961 — Section 2, 27(1)
High Courts14 Dec 2009Dismissed
Neena Vs Public Service Commission
High Court Of Kerala · (2010) 1 ILR (Ker) 927 : (2010) 1 KLT 258
Constitution of India, 1950 — Article 14, 16
High Courts14 Dec 2009
Smt. Santhakumari M.A. Vs State of Kerala and Others
High Court Of Kerala · (2009) 12 KL CK 0077
Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 37(1)Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 13(2)
High Courts14 Dec 2009
Arvind Kumar Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 325 ITR 194