High Courts17 Dec 2008
Commissioner of Income Tax Vs Anugraha Builders
High Court Of Kerala · (2009) 319 ITR 407 : (2009) 183 TAXMAN 432
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,533 of 2,716
High Courts17 Dec 2008Dismissed
Kerala Non-Banking Finance Companies Welfare Association Vs Union of India (UOI)
High Court Of Kerala · (2009) 227 CTR 97 : (2009) 1 KLT 599 : (2009) 20 STT 1 : (2009) 24 VST 185
Companies Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 19(1), 268A, 366, 366(29A)Finance Act, 1994 — Section 65(105), 65(12), 65(74), 66
High Courts17 Dec 2008Dismissed
K. Vijayan Vs Joint Registrar of Co-operative, Assistant Registrar of Co-operative, Unit Inspector, Mundur Unit and Mohamed Faizee, Joint Registrar
High Court Of Kerala · (2008) 12 KL CK 0040
High Courts17 Dec 2008
Bhima and Brothers Vs State of Kerala
High Court Of Kerala · (2009) 1 KLJ 443 : (2010) 27 VST 142
Kerala General Sales Tax Act, 1963 — Section 5AKerala General Sales Tax Rules, 1963 — Rule 32(12A), 32(13)
High Courts17 Dec 2008Allowed
Nectar Lab Associates Vs State of Kerala
High Court Of Kerala · (2009) 1 KLJ 264 : (2009) 1 KLT 292
High Courts17 Dec 2008
Reckitt Benckiser (India) Ltd. Vs Commissioner, Commercial Taxes and Others
High Court Of Kerala · (2010) 250 ELT 523 : (2009) 2 KLT 678 : (2009) 12 Vat Reporter 54 : (2009) 22 VST 459
Kerala Value Added Tax Act, 2003 — Section 6(1), 94Kerala Value Added Tax Rules, 2005 — Rule 1
High Courts16 Dec 2008
John Varghese Vs Central Bureau of Investigation
High Court Of Kerala · (2009) 1 KLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 220, 227, 228, 228(1)(a), 299
High Courts16 Dec 2008
Rajeev Shenoy K.R., Trustee of Premier Cable Provident Fund Vs Official Liquidator, High Court of Kerala
High Court Of Kerala · (2009) 152 CompCas 592 : (2009) 3 ILR (Ker) 244 : (2009) 3 KLT 447
Companies Act, 1956 — Section 529, 529(1), 529(3), 529A, 530Industrial Disputes Act, 1947 — Section 2, 25O, 25O(8)
High Courts16 Dec 2008Allowed
Commissioner of Income Tax Vs Shree P. Subramoniam Religious Trust
High Court Of Kerala · (2010) 326 ITR 393 : (2009) 179 TAXMAN 144
Income Tax Act, 1961 — Section 11(1), 11(2), 12A, 13(1)
High Courts15 Dec 2008Allowed
Rajasree, M.V. Vs State of Kerala and Others
High Court Of Kerala · (2008) 12 KL CK 0037
High Courts15 Dec 2008Dismissed
C.J. Thomas and Another Vs Union of India (UOI)
High Court Of Kerala · (2010) ACJ 1097 : AIR 2009 Ker 94 : (2009) 1 ILR (Ker) 410 : (2009) 1 KLJ 373 : (2009) 5 RCR(Civil) 931
Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(IA), 15, 24Railways Act, 1989 — Section 124, 124A, 82A
High Courts15 Dec 2008
Commissioner of Income Tax Vs R. Bharathan
High Court Of Kerala · (2009) 184 TAXMAN 187
Income Tax Act, 1961 — Section 209A, 271, 271(1), 274, 274(2)
High Courts12 Dec 2008
Raman Nadar Velayudhan Nadar Vs Janaki Karthi
High Court Of Kerala · (2011) 2 KLT 149
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts12 Dec 2008Allowed
C. Thomas Vs Kerala Financial Corporation and Others
High Court Of Kerala · AIR 2009 Ker 47 : (2010) 2 BC 127 : (2009) 1 ILR (Ker) 153 : (2009) 1 KLT 19
Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 19State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1), 32
High Courts12 Dec 2008Dismissed
South India Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 310 ITR 189
Finance (No. 2) Act, 1998 — Section 88
High Courts12 Dec 2008
Ambily Ajith Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 38 : (2009) 1 KLT 187
Criminal Procedure Code, 1973 (CrPC) — Section 154Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2(o), 2(p), 3, 3(1)
High Courts12 Dec 2008Dismissed
Safiya Vs Rep. by Secretary, The District Magistrate and District, Superintendent of Central Prison and The District Superintendent of Police
High Court Of Kerala · (2009) 1 ILR (Ker) 309 : (2009) 1 KLT 7
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 126, 143, 147, 148, 149
High Courts11 Dec 2008
Smt. Cheruchi and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 1051 : (2009) 1 KLT 217
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 135, 136, 137
High Courts11 Dec 2008
Radhakrishnan Vs The Electoral Registration Officer
High Court Of Kerala · (2009) 1 KLT 38
Kerala Municipalities (Registration of Electors) Rules, 1994 — Rule 18, 19, 20, 21, 22Kerala Municipalities Act, 1960 — Section 80(3)
High Courts11 Dec 2008Allowed
The Secretary Devikulam Girijan Service Co-op. Society Vs The State of Kerala
High Court Of Kerala · (2009) 1 KLJ 272 : (2010) 27 VST 574