High Courts11 Dec 2008Dismissed
Pepsico India Holdings Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2009) 24 VST 29
Kerala General Sales Tax Act, 1963 — Section 10Kerala Surcharge on Taxes Act, 1957 — Section 3
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,534 of 2,716
High Courts11 Dec 2008
V.M. Abdul Najeeb Vs State of Kerala
High Court Of Kerala · (2009) 1 KLT 710 : (2010) 28 VST 304
High Courts10 Dec 2008
Commissioner of Income Tax Vs Mohan''s Enterprises
High Court Of Kerala · (2008) 12 KL CK 0050
High Courts10 Dec 2008Allowed
Commissioner of Income Tax Vs Venad Conductors (P.) Ltd.
High Court Of Kerala · (2010) 326 ITR 513 : (2009) 180 TAXMAN 295
Income Tax Act, 1961 — Section 154
High Courts10 Dec 2008
Kunjan C.K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 563
Constitution of India, 1950 — Article 13(3), 19, 19(1), 19(1)(a), 19(1)(g)
High Courts10 Dec 2008Dismissed
Commissioner of Income Tax Vs Santhi Chitties P. Ltd.
High Court Of Kerala · (2009) 316 ITR 242 : (2009) 1 KLT 739
Income Tax Act, 1961 — Section 260AInterest Tax Act, 1974 — Section 21Kerala Court Fees and Suits Valuation Act, 1959 — Article 3
High Courts10 Dec 2008Dismissed
W.H.D. ''Cruz and Sons Vs The Board of Trustees of the Port of Cochin and Another
High Court Of Kerala · (2009) 1 KLJ 176
Cochin Port and Dock Regulations, 1975 — Regulation 3, 43Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 230
High Courts09 Dec 2008
Mary George Vs Lilly
High Court Of Kerala · (2008) 12 KL CK 0056
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Dec 2008Allowed
New India Assurance Co. Ltd Vs Bhaskaran and another
High Court Of Kerala · (2009) 121 FLR 117
High Courts09 Dec 2008
Mary George and Others Vs Lilly and Others
High Court Of Kerala · (2008) 12 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Dec 2008Dismissed
Management of Ambanad Estate Vs General Secretary, Kerala and another
High Court Of Kerala · (2009) 121 FLR 159
Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts05 Dec 2008Dismissed
Ayoob Ismail Vs State of Kerala and Another
High Court Of Kerala · (2009) 1 ILR (Ker) 65 : (2009) 1 KLJ 30 : (2009) 2 RCR(Criminal) 975 : (2009) 6 SLR 228
Constitution of India, 1950 — Article 141, 142, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Customs Act, 1962 — Section 135
High Courts05 Dec 2008Dismissed
George Vs State of Kerala and Another
High Court Of Kerala · (2009) 1 ILR (Ker) 33 : (2009) 1 KLJ 94 : (2009) 5 RCR(Criminal) 322
Criminal Procedure Code, 1973 (CrPC) — Section 204, 438Kerala Abkari Act, 1077 — Section 55
High Courts05 Dec 2008Allowed
Puthiyapurayil Moideenkutty and Others Vs The State of Kerala
High Court Of Kerala · (2009) 1 KLJ 120
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 483Penal Code, 1860 (IPC) — Section 353
High Courts04 Dec 2008Dismissed
Palliyali Abdul Kareem Vs Assistant Collector
High Court Of Kerala · (2012) 275 ELT 76
Customs Act, 1962 — Section 108, 135(1)Evidence Act, 1872 — Section 25
High Courts04 Dec 2008Allowed
Duroflex Exports Pvt. Ltd. Vs Commr. of Cus., C. Ex. and Service Tax
High Court Of Kerala · (2010) 19 STR 473
High Courts04 Dec 2008Dismissed
State of Kerala Vs Millenium Polypackers
High Court Of Kerala · (2009) 1 KLT 49 : (2009) 24 VST 463
High Courts04 Dec 2008Dismissed
Shaji Philip Vs Pallikkathodu Grama Panchayath, The Secretary and The Director of Panchayath
High Court Of Kerala · (2009) 1 ILR (Ker) 186 : (2009) 1 KLT 14
Kerala Panchayat Raj (Licensing of Pigs and Dogs) Rules, 1998 — Rule 3Kerala Panchayat Raj Act, 1994 — Section 254(2)
High Courts02 Dec 2008
George Vs Abdul Rahimankutty, K.B.
High Court Of Kerala · (2008) 3 KLJ 887
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10(3), 11(3), 11(4), 11(8), 2(1)