High Courts13 Feb 2009Dismissed
Commissioner of Income Tax Vs N. Shajilal
High Court Of Kerala · (2010) 320 ITR 489
Income Tax Act, 1961 — Section 10(14)
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,527 of 2,716
High Courts13 Feb 2009Dismissed
N.S.S. Medical Mission Hospital and Another Vs Sulbeth Beevi
High Court Of Kerala · (2010) 8 RCR(Civil) 976
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, 35, 35(1)
High Courts13 Feb 2009
Amway India Enterprises Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 893
High Courts12 Feb 2009
Kanam Latex Industries Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 2 KLT 927 : (2010) 27 VST 172
Kerala General Sales Tax Act, 1963 — Section 5
High Courts12 Feb 2009
State of Kerala Vs Kunhikannan Jewellery
High Court Of Kerala · (2010) 28 VST 179
Kerala General Sales Tax Act, 1963 — Section 5(1), 5A
High Courts12 Feb 2009Dismissed
S. Kumar Vs Sudhakaran and Others
High Court Of Kerala · AIR 2009 Ker 170 : (2009) 3 CivCC 785 : (2009) 3 ILR (Ker) 352 : (2009) 2 KLJ 298
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts12 Feb 2009
People''s Council for Civil Rights Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 1949 : (2009) 1 ILR (Ker) 748 : (2009) 1 KLT 831
Constitution of India, 1950 — Article 12, 136, 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(1), 197, 197(1)Evidence Act, 1872 — Section 114
High Courts11 Feb 2009
Aramughan Vs Sudheesh Kumar
High Court Of Kerala · (2009) 02 KL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts11 Feb 2009
State of Kerala Vs Dr. George Jacob
High Court Of Kerala · (2009) 26 VST 304
Kerala General Sales Tax Act, 1963 — Section 17(6), 17(7)
High Courts11 Feb 2009Dismissed
Smt. Pushapalatha, S. Vs State Bank of Travancore and Another
High Court Of Kerala · AIR 2009 Ker 181 : (2009) 2 ILR (Ker) 472 : (2010) 7 RCR(Civil) 1877
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 11, 13(2), 13(4), 17
High Courts11 Feb 2009Dismissed
Parthakumar, P.M. Vs Venugopalan and Others
High Court Of Kerala · (2009) 1 KLJ 767
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11(8), Order 11 Rule 14, 151Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 23
High Courts10 Feb 2009Dismissed
S. Shaffi Musaliar Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 223 CTR 188 : (2009) 183 TAXMAN 68
Finance (No. 2) Act, 1998 — Section 88, 90, 90(1)Income Tax Act, 1961 — Section 220(2), 234(B), 234(C)
High Courts10 Feb 2009
M.K. Raghu Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2009) 226 CTR 269 : (2009) 182 TAXMAN 362
Income Tax Act, 1961 — Section 115BB, 194B, 199, 2(24), 260A
High Courts10 Feb 2009Dismissed
Thonikkadavath Shoukathali Vs The Tahsildar and State of Kerala
High Court Of Kerala · (2009) 1 ILR (Ker) 699 : (2009) 1 KLT 640
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 451, 457, 482Essential Commodities Act, 1955 — Section 6A
High Courts10 Feb 2009Allowed
Ani G. and Another Vs State of Kerala and Another
High Court Of Kerala · (2009) 1 ILR (Ker) 872 : (2009) 1 KLJ 815
Kerala Service Rules, 1958 — Rule 88, 91
High Courts10 Feb 2009
S. Shaffi Musaliar and Others Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2009) 312 ITR 76
Finance (No. 2) Act, 1998 — Section 88, 90Income Tax Act, 1961 — Section 220(2), 234B, 234C
High Courts09 Feb 2009Dismissed
Vijayam, L. Vs Parassala Block Panchayat and Others
High Court Of Kerala · (2009) 1 KLJ 845 : (2009) 3 KLT 29
Kerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 4(2)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(l)Representation of the People Act, 1951 — Section 29A
High Courts09 Feb 2009Dismissed
Raju Puzhankara Vs Kodiyeri Balakrishnan and Others
High Court Of Kerala · (2010) 8 RCR(Civil) 1941
Constitution of India, 1950 — Article 159, 164, 164(3), 164(4), 217(1)
High Courts09 Feb 2009Dismissed
Dharma Mani G. Vs Parassala Block Panchayat and Others
High Court Of Kerala · (2009) 1 KLJ 845 : (2009) 3 KLT 29
Kerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 4(2)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(1), 4Representation of the People Act, 1951 — Section 29A