High Courts07 Oct 2008Dismissed
Commissioner of Income Tax Vs Kerala Financial Corporation
High Court Of Kerala · (2008) 220 CTR 399 : (2010) 325 ITR 197
Income Tax Act, 1961 — Section 36(1), 41(4A)
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,540 of 2,716
High Courts07 Oct 2008Allowed
BPL Telecom Limited Vs State of Kerala
High Court Of Kerala · (2009) 23 VST 264
Central Sales Tax Act, 1956 — Section 5(2), 9(2)Kerala General Sales Tax Act, 1963 — Section 29(2), 29A(4), 41Kerala General Sales Tax Rules, 1963 — Rule 35A(4)
High Courts07 Oct 2008
Alukkas Jewellery Vs State of Kerala
High Court Of Kerala · (2009) 26 VST 584
Income Tax Act, 1961 — Section 263Kerala General Sales Tax Act, 1963 — Section 35(1), 35(2), 35(2A)
High Courts07 Oct 2008Allowed
Shine Varghese Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 309 : (2008) 4 ILR (Ker) 348 : (2009) 1 RCR(Criminal) 543
Criminal Procedure Code, 1973 (CrPC) — Section 125, 357, 357(1), 357(3), 421Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Oct 2008Dismissed
Travancore Titanium Products Ltd. Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2009) 23 VST 70
Kerala General Sales Tax Act, 1963 — Section 5(1), 5(3), 59AKerala General Sales Tax Rules, 1963 — Rule 31D
High Courts06 Oct 2008Dismissed
Food Corporation of India Vs Mohammed Kunhi
High Court Of Kerala · (2009) 3 ILR (Ker) 625 : (2009) 3 KLT 627
Civil Procedure Code, 1908 (CPC) — Section 10, 11Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14, 14(1), 15, 15(1)
High Courts06 Oct 2008Dismissed
J and J Timbers Vs Intelligence Officer (IB), Investigation Branch, Department of Commercial Taxes and Others
High Court Of Kerala · (2009) 21 VST 377
Kerala General Sales Tax Act, 1963 — Section 45A, 46, 5(3)
High Courts06 Oct 2008Allowed
Infopark Kerala Vs Assistant Commissioner of Income Tax (TDS)
High Court Of Kerala · (2008) 4 ILR (Ker) 305 : (2010) 187 TAXMAN 1
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 6Defence of India Rules, 1962 — Rule 83(1)General Clauses Act, 1897 — Section 23
High Courts03 Oct 2008
Peringottukara Finance and Investments Co. Vs Harikumar C. and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 492 : (2008) 3 KLJ 655
Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts30 Sept 2008
Selvi Vs State of Kerala and Others
High Court Of Kerala · (2008) 09 KL CK 0038
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 15, 16, 16(2), 2(1)
High Courts30 Sept 2008
Thulasi Devi B. Vs Kerala State Co-op. Employees Pension Board and Others
High Court Of Kerala · (2008) 3 KLJ 661 : (2008) 4 KLT 647
High Courts30 Sept 2008Dismissed
Intergrated Rubian Exports Ltd. Vs Industrial Finance Corporation of India Ltd. Ors.
High Court Of Kerala · AIR 2009 Ker 76 : (2009) 149 CompCas 409 : (2010) 3 CompLJ 120 : (2008) 4 ILR (Ker) 707
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 35, 37, 41Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 22, 22(1)
High Courts30 Sept 2008Allowed
Sivadasan, A. Vs Mattannur Municipality and Others
High Court Of Kerala · (2008) 09 KL CK 0006
Constitution of India, 1950 — Article 14Kerala Municipalities Act, 1994 — Section 447, 447(1), 447(3), 447(3A), 511Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 23
High Courts29 Sept 2008
Mary Vs Varghese
High Court Of Kerala · (2008) 3 KLJ 553
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 22
High Courts29 Sept 2008
Prasanth Maroli Vs Kannur Primary Co-operative Agricultural and Rural Development Bank Ltd. and Another
High Court Of Kerala · (2008) 09 KL CK 0065
Penal Code, 1860 (IPC) — Section 149, 307
High Courts29 Sept 2008Dismissed
Heinz India Limited Vs State of Kerala
High Court Of Kerala · (2008) 09 KL CK 0063
Constitution of India, 1950 — Article 261Kerala General Sales Tax Act, 1963 — Section 35, 52
High Courts26 Sept 2008
Usha Sanghi Vs George Jacob
High Court Of Kerala · (2008) 3 KLJ 579
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts26 Sept 2008
The Kerala Christian Professional College Management Federation Vs The Admission Supervisory Committee for Professional Colleges and Others
High Court Of Kerala · AIR 2009 Ker 105 : (2008) 4 ILR (Ker) 276
High Courts25 Sept 2008Dismissed
N. Ibrahim Vs State of Kerala
High Court Of Kerala · (2009) 24 VST 513
Central Sales Tax Act, 1956 — Section 8(2A)
High Courts25 Sept 2008
Jane Antony and Others Vs V.M. Siyath and Others
High Court Of Kerala · (2009) ACJ 2272 : (2009) 1 ILR (Ker) 896
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Divorce Act, 1869 — Section 19, 21, 57