High Courts05 Nov 2009Dismissed
Babu T.K. Vs Regional Transport Authority and Others
High Court Of Kerala · (2009) 3 KLJ 706 : (2009) 4 KLT 707
Kerala Motor Vehicles Rules, 1989 — Rule 159(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,479 of 2,719
High Courts05 Nov 2009Dismissed
Prakash Automobiles Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 322 ITR 435
Income Tax Act, 1961 — Section 144
High Courts05 Nov 2009
Aroma Binding Unit Vs State of Kerala
High Court Of Kerala · (2010) 252 ELT 36 : (2010) 1 KLT 92
High Courts05 Nov 2009Allowed
Speed and Safe Courier Service (P.) Ltd. Vs Commissioner of Central Excise
High Court Of Kerala · (2010) 26 STT 139
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 65(105), 65(33), 65(47), 65(53), 67
High Courts05 Nov 2009Dismissed
C. Ravi Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 325 ITR 417
Income Tax Act, 1961 — Section 158BC, 158BD, 2(47)Transfer of Property Act, 1882 — Section 53A
High Courts05 Nov 2009
M Far Hotels Limited Vs Union of India
High Court Of Kerala · (2011) 270 ELT 158
High Courts05 Nov 2009Allowed
Remani, C. Vs K.P.S.C. and Others
High Court Of Kerala · (2009) 11 KL CK 0035
Constitution of India, 1950 — Article 141, 16(4)Kerala Public Service Commission Rules of Procedure, 1976 — Rule 14Kerala State and Subordinate Services Rules, 1958 — Rule 17, 17(2)
High Courts05 Nov 2009Dismissed
C.K. Sunnuy Vs State of Kerala and Others
High Court Of Kerala · (2010) 30 VST 644
Civil Procedure Code, 1908 (CPC) — Section 53
High Courts05 Nov 2009Allowed
Devendra Prasad @ Devendra Pratap Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 120B, 302
High Courts05 Nov 2009Dismissed
Sunny Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 511 : (2010) 1 KLT 365
Kerala General Sales Tax Act, 1963 — Section 53
High Courts04 Nov 2009
The Commissioner of Income Tax Vs TBS Publishers and Distributors
High Court Of Kerala · (2010) 325 ITR 257 : (2011) 196 TAXMAN 178
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts04 Nov 2009
Sajidevan Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 395
High Courts04 Nov 2009Allowed
T. Raja Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 397
High Courts04 Nov 2009Dismissed
Samurai Techno Trading Co. (P) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2011) 197 TAXMAN 144
Income Tax Act, 1961 — Section 144, 145(3), 260A, 28, 44AD
High Courts04 Nov 2009Dismissed
Omana Thomas, Professional Asst. Vs The University of Calicut, The Registrar, University of Calicut and Raju K. George
High Court Of Kerala · (2009) 11 KL CK 0076
High Courts04 Nov 2009
Santhoshji Pillai Vs Executive Engineer, Keala State, C. George, Sujith George and Saji Daniel
High Court Of Kerala · (2009) 11 KL CK 0068
High Courts04 Nov 2009Allowed
The Commissioner of Income Tax Vs B. Rajashekharannair
High Court Of Kerala · (2009) 11 KL CK 0043
Income Tax Act, 1961 — Section 157(BD), 69A
High Courts04 Nov 2009
Godrej and Boyce Mfg. Co. Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 978
Kerala General Sales Tax Rules, 1963 — Rule 9
High Courts04 Nov 2009Dismissed
ABY Engineering and Consultants (P) Ltd. Vs Assistant Commissioner, Special Circle II, Department of Commercial Taxes, Ernakulam
High Court Of Kerala · (2011) 38 VST 545 : (2011) 38 VST 539
Contract Act, 1872 — Section 59, 60Kerala General Sales Tax Act, 1963 — Section 55C(1)
High Courts03 Nov 2009
Azhimala Beach Resorts (P) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 325 ITR 419
Income Tax Act, 1961 — Section 263