High Courts26 Mar 2009
Commissioner of Income Tax Vs Swiss Times and Electronics
High Court Of Kerala · (2010) 229 CTR 204 : (2009) 317 ITR 291 : (2009) 185 TAXMAN 42
Income Tax Act, 1961 — Section 158BC, 158BD
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,520 of 2,716
High Courts26 Mar 2009Allowed
Commissioner of Income Tax Vs Sulaikha Clay Mines
High Court Of Kerala · (2010) 325 ITR 410 : (2009) 184 TAXMAN 42
Income Tax Act, 1961 — Section 40, 40A
High Courts26 Mar 2009
Kairali Swayam Sahaya Sangam Vs State of Kerala and Others
High Court Of Kerala · (2009) 03 KL CK 0019
Essential Commodities Act, 1955 — Section 3, 5, 6, 9
High Courts26 Mar 2009
T.K. David Vs Kuruppumpady Service Co-Operative Bank and Others
High Court Of Kerala · (2011) 1 KLJ 1
Civil Procedure Code, 1908 (CPC) — Section 69, 70, 70AIndustrial Disputes Act, 1947 — Section 17(B)
High Courts25 Mar 2009
P. Aboobacker Vs Commissioner
High Court Of Kerala · (2009) 2 KLT 595 : (2010) 28 VST 351
Kerala General Sales Tax Act, 1963 — Section 30C, 37, 45A(3)
High Courts25 Mar 2009Dismissed
The Malabar Mar Thoma Syrian, The Manager and Dr. Aleyamma Saji Varghese Vs Lally Mathew, Principal and The Mahathma Gandhi University
High Court Of Kerala · (2009) 2 ILR (Ker) 161 : (2009) 2 KLT 221
Constitution of India, 1950 — Article 226, 30(1)Mahatma Gandhi University Act, 1985 — Section 2(29), 59, 62
High Courts25 Mar 2009
Suo Motu Vs Sri M.S. Ravi, The Printer and Publisher, Sri M.S. Mani, Editor-in-Chief, Sri Deepu Ravi, Managing Editor and Sri M.S. Madhusoodanan
High Court Of Kerala · (2009) 2 KLJ 166
Constitution of India, 1950 — Article 143Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 13, 14, 9Contempt of Courts Act, 1971 — Section 15, 2
High Courts25 Mar 2009Dismissed
G. Rajeswari Vs State of Kerala
High Court Of Kerala · (2009) 03 KL CK 0048
High Courts25 Mar 2009Allowed
Cochin International Airport Ltd. Vs The Regional Labour Commissioner and Another
High Court Of Kerala · (2009) 2 ILR (Ker) 608 : (2009) 2 KLJ 432 : (2010) 2 LLJ 307
Aircraft Act, 1934 — Section 2Aircraft Rules, 1937 — Rule 134(1), 134(3), 3(9), 78Companies Act, 1956 — Section 617
High Courts25 Mar 2009
Microtrol Sterilization Services Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 25 VST 213
High Courts25 Mar 2009Dismissed
Ernakulam District Rolling Shutter Fabricators Association and Others Vs Commissioner, Department of Commercial Taxes and Another
High Court Of Kerala · (2009) 3 ILR (Ker) 780 : (2009) 3 KLT 872 : (2009) 26 VST 499
Kerala Value Added Tax Act, 2003 — Section 6, 6(1), 62(1), 8, 94Kerala Value Added Tax Rules, 2005 — Rule 80(1)
High Courts25 Mar 2009Allowed
Chandrasekharan Pillai, K.P. Vs Kesava Pillai
High Court Of Kerala · (2009) 2 CivCC 605 : (2010) 7 RCR(Civil) 460
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 10, Order 7 Rule 10(1), 106, 107Kerala Civil Courts Act, 1957 — Section 13
High Courts25 Mar 2009Allowed
Rajan, K.M. Vs Tahsildar and Others
High Court Of Kerala · (2009) 03 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, 151, 30
High Courts25 Mar 2009Dismissed
In Re: M.S. Ravi and Others
High Court Of Kerala · (2009) 2 KLJ 166
Constitution of India, 1950 — Article 143Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 13, 14, 9Contempt of Courts Act, 1971 — Section 15, 2
High Courts25 Mar 2009
Viswanathan Vs S.I. of Police
High Court Of Kerala · (2009) ACJ 2561 : (2009) 2 KLT 231
Central Motor Vehicles Rules, 1989 — Rule 2Motor Vehicles Act, 1988 — Section 184, 185, 2(28)
High Courts25 Mar 2009Dismissed
Thankamma Esthappan Vs State of Kerala and Another
High Court Of Kerala · (2009) 1 KLJ 955
Constitution of India, 1950 — Article 141, 47
High Courts25 Mar 2009Allowed
Cochin International Airport Ltd. Vs Regional Labour Commissioner
High Court Of Kerala · (2009) 3 KLT 80
Airports Authority of India Act, 1994 — Section 1(3), 2Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14
High Courts24 Mar 2009
Johnson and Johnson Limited Vs Assistant Commissioner (Assessment) and Others
High Court Of Kerala · (2009) 23 VST 274
Kerala Value Added Tax Act, 2003 — Section 8, 94
High Courts24 Mar 2009Allowed
Joy Joseph Vs The District Collector, Kottayam and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 377 : (2009) 2 KLJ 276 : (2009) 2 KLT 348
Kerala Building Tax Act, 1975 — Section 5(4), 5A
High Courts24 Mar 2009
Ambrose and Another Vs Yesudas and Another
High Court Of Kerala · (2009) 2 ILR (Ker) 396 : (2009) 2 KLJ 313 : (2009) 2 KLT 255
Constitution of India, 1950 — Article 227