High Courts14 Jul 2008Dismissed

Saju George Vs Thomas and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 616 : (2008) 3 KLJ 67 : (2008) 4 KLT 486 : (2009) 2 RCR(Civil) 93

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(1), Order 21 Rule 72A(2), Order 21 Rule 72A(3), Order 21 Rule 90Limitation Act, 1963 — Article 127Transfer of Property Act, 1882 — Section 52
High Courts11 Jul 2008Allowed

Star Trading Vs Commissioner of Income Tax

High Court Of Kerala · (2008) 220 CTR 511 : (2008) 173 TAXMAN 216

Finance (No. 2) Act, 1998 — Section 90, 90(1), 90(2), 90(4), 95Income Tax Act, 1961 — Section 245(4), 245C, 245D, 245D(1), 245D(4)
High Courts11 Jul 2008

Cholamarakkar Vs Pathummamma and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 768 : (2008) 3 KLJ 429

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(1)(C), 488, 488(1)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts11 Jul 2008Allowed

Santhoshkumar M.S. Vs K.G. Mohanan and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 303 : (2008) 3 KLJ 1

Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts10 Jul 2008Dismissed

Vimala K.A. and Another Vs R. Anantha Mallan

High Court Of Kerala · (2008) 3 ILR (Ker) 438 : (2008) 3 KLJ 185

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 23Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 16(2)