High Courts24 Mar 2009
Commissioner of Income Tax Vs G.P.N. Cashew Exporting Co.
High Court Of Kerala · (2010) 234 CTR 151 : (2009) 184 TAXMAN 506
Income Tax Act, 1961 — Section 148, 28, 80HHC, 80HHC(3), 80HHC(4C)
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,521 of 2,716
High Courts23 Mar 2009
Union of India (UOI), The Director General and The Director (Regional) Vs A.K. Somanathan
High Court Of Kerala · (2009) 03 KL CK 0036
Central Pay Revision Rules, 1997 — Rule 7
High Courts20 Mar 2009
State of Kerala and Others Vs Sheela, S. and Others
High Court Of Kerala · (2009) 03 KL CK 0098
Kerala Education Rules, 1959 — Rule 62, 63Kerala Lok Ayukta Act, 1999 — Section 12, 12(2), 12(5)
High Courts20 Mar 2009Dismissed
Commissioner of Income Tax Vs Hindustan Newsprint Ltd.
High Court Of Kerala · (2009) 227 CTR 571 : (2009) 183 TAXMAN 257
Income Tax Act, 1961 — Section 32(1)
High Courts20 Mar 2009Allowed
S. Sindhu, Music Teacher Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 KLT 725
Kerala Education Rules, 1959 — Rule 6(4)
High Courts20 Mar 2009Dismissed
K. Kochumon Vs Union of India
High Court Of Kerala · (2011) 273 ELT 187
High Courts19 Mar 2009Dismissed
Commissioner of Income Tax Vs Aishwarya Trading Co.
High Court Of Kerala · (2010) 236 CTR 334 : (2010) 192 TAXMAN 385
Income Tax Act, 1961 — Section 220(2), 254(1), 254(2)
High Courts19 Mar 2009Allowed
Manager, Chentrapinni Secondary School and Another Vs State of Kerala and Others
High Court Of Kerala · (2009) 03 KL CK 0085
Kerala Education Rules, 1959 — Rule 43, 44, 44A, 44B, 49
High Courts19 Mar 2009Allowed
K. Musthafa Vs Abdul Jabbar K.P., T.P. Muhammed @ Chinnakutty Haji, P.K. Faisal and Anwar T.P.
High Court Of Kerala · (2009) 03 KL CK 0059
Civil Procedure Code, 1908 (CPC) — Section 9Waqf Act, 1995 — Section 85
High Courts19 Mar 2009Dismissed
Norka Roots Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 227 CTR 484 : (2010) 320 ITR 733 : (2009) 183 TAXMAN 417
Companies Act, 1956 — Section 12AA, 12AA(2), 153(2A), 2(15), 25
High Courts18 Mar 2009Disposed Off
Commissioner of Income Tax Vs English Indian Clays Ltd.
High Court Of Kerala · (2010) 189 TAXMAN 19
Income Tax Act, 1961 — Section 80M
High Courts18 Mar 2009Allowed
Abdul Kareem, M. @ Kunhippa Vs Kunnathadathil Kutty Hassan
High Court Of Kerala · (2009) 03 KL CK 0099
Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 23, 36Kerala Panchayat Raj Act, 1994 — Section 17(1), 76(4)
High Courts18 Mar 2009Allowed
G. Ayyappan Pillai Vs State of Kerala and Another
High Court Of Kerala · (2009) 3 CivCC 677 : (2009) 2 ILR (Ker) 522 : (2009) 2 KLT 985 : (2010) 7 RCR(Civil) 1315 : (2010) 6 RCR(Criminal) 845 : (2010) 28 VST 411
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 19, 20, 21
High Courts18 Mar 2009
Commissioner of C. Ex. and Cus., Kochi Vs Oriental Steel Trunks Agrico Industries
High Court Of Kerala · (2011) 23 STR 212
High Courts17 Mar 2009Allowed
Ramananda Mallya, K. Vs K. Anasuya Bai and Others
High Court Of Kerala · (2009) 03 KL CK 0106
Cochin Marumakkathayam Act, 1113 — Section 36Cochin Nayar Act, 1113 — Section 56Hindu Succession Act, 1956 — Section 4, 4(1), 6, 6(1), 8
High Courts17 Mar 2009Allowed
Swamynathan, V.V. Vs C.I. of Police and Others
High Court Of Kerala · (2009) 03 KL CK 0015
Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(17), 5(2)
High Courts17 Mar 2009
Syed Abdul Basith, S.M. Vs Assistant Commissioner of Police and Others
High Court Of Kerala · (2009) 03 KL CK 0007
Kerala Registration of Marriages (Common) Rules, 2008 — Rule 191, 6, 67
High Courts16 Mar 2009Dismissed
Agi, K.J. and Others Vs State of Kerala and Another
High Court Of Kerala · (2009) 03 KL CK 0104
Constitution of India, 1950 — Article 14, 309, 320Kerala Judicial Service Rules, 1991 — Rule 7Kerala Public Service Commission Rules of Procedure, 1976 — Rule 10, 11, 12, 2, 3
High Courts16 Mar 2009Dismissed
Bindu, K.C. Vs Juby Thomas and Others
High Court Of Kerala · (2009) 03 KL CK 0086
Kerala Education Rules, 1959 — Rule 51A, 7A, 7A(3)
High Courts16 Mar 2009
Velayudhan P.T. Vs U.S. Santhosh Kumar and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 901 : (2009) 2 KLJ 308 : (2009) 2 KLT 153
Essential Commodities Act, 1955 — Section 3Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11, 11(10), 11(8), 20