High Courts24 Jun 2008Dismissed
Vengat Bava Vs Commissioner of Income Tax, Calicut
High Court Of Kerala · (2008) 175 TAXMAN 190
Income Tax Act, 1961 — Section 158BB, 158BC, 260A, 68, 69
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,551 of 2,716
High Courts24 Jun 2008Dismissed
Eldho Paul Vs The State of Kerala
High Court Of Kerala · (2009) 234 ELT 53 : (2008) 2 KLJ 593 : (2008) 3 KLT 440 : (2008) 18 VST 73
Kerala General Sales Tax Act, 1963 — Section 17(4), 5
High Courts24 Jun 2008
Rajesh Ramachandran Vs Corporation of Thiruvananthapuram
High Court Of Kerala · (2008) 3 ILR (Ker) 264 : (2008) 2 KarLJ 821 : (2010) 3 KLT 419
General Clauses Act, 1897 — Section 24Kerala Municipalities Act, 1994 — Section 447, 447(3A), 447(6), 525, 532Kerala Municipality Rules, 1999 — Rule 49, 9
High Courts24 Jun 2008
Vengat Bava Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 318 ITR 276
Finance Act, 2002 — Section 158BBIncome Tax Act, 1961 — Section 158BC, 260A, 68, 69
High Courts24 Jun 2008Dismissed
P.P. Koya Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2008) 175 TAXMAN 4
High Courts24 Jun 2008
K. Bhaskaran Nair Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 177 TAXMAN 478
High Courts23 Jun 2008Dismissed
Jojo Frozen Foods (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 24 VST 327
Constitution of India, 1950 — Article 366(12)Purpose Act, 1985 — Section 2, 3Trade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts20 Jun 2008Disposed Off
In the matter of Travancore Devaswom Board-Accommodation at Sabarimala Guest Houses-Report by Special Commissioner, Sabarimala
High Court Of Kerala · (2014) 4 KHC 915
High Courts20 Jun 2008
Green Sea Marine and Others Vs V.A. Anty and Another
High Court Of Kerala · (2008) 4 CivCC 460 : (2008) 3 ILR (Ker) 255 : (2008) 2 KLJ 780 : (2008) 3 KLT 290 : (2008) 4 RCR(Civil) 362 : (2008) 4 RCR(Criminal) 302
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)Partnership Act, 1932 — Section 10, 11(1), 12, 2(a), 4
High Courts20 Jun 2008Dismissed
Sadananda Bai Vs Ravi
High Court Of Kerala · (2008) 06 KL CK 0010
Arbitration and Conciliation Act, 1996 — Section 36
High Courts19 Jun 2008Dismissed
Jaimon Vs The District Collector and Others
High Court Of Kerala · AIR 2008 Ker 224 : (2008) 3 ILR (Ker) 389 : (2008) 2 KLJ 965 : (2008) 3 KLT 614
Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts17 Jun 2008Dismissed
Santhoth and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 4103 : (2008) 2 KLJ 794 : (2008) 3 KLT 240
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 482Penal Code, 1860 (IPC) — Section 394
High Courts17 Jun 2008
Commissioner of Income Tax Vs M.M. Nagalinga Nadar Sons
High Court Of Kerala · (2009) 222 CTR 518 : (2009) 318 ITR 210
High Courts17 Jun 2008Dismissed
Shaiju Vs Asstt. Excise Commissioner and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 34 : (2008) 2 KarLJ 692 : (2008) 2 KLJ 692
Kerala Abkari Act, 1077 — Section 61(A), 67(B), 67B(1), 67B(2)
High Courts17 Jun 2008Allowed
South Indian Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 223 CTR 418 : (2009) 308 ITR 351
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 80M, 80M(1)
High Courts17 Jun 2008Allowed
Commissioner of Income Tax Vs T. George and M. Syed Alavi
High Court Of Kerala · (2009) 223 CTR 471 : (2009) 316 ITR 333 : (2009) 177 TAXMAN 424
Income Tax Act, 1961 — Section 132(4), 147, 263
High Courts16 Jun 2008Allowed
Sreedharan N. Vs G. Ramachandran Pillai
High Court Of Kerala · (2008) 3 ILR (Ker) 79 : (2008) 2 KLJ 580
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jun 2008
Cochin Cements Ltd. Vs State of Kerala
High Court Of Kerala · (2008) 2 KLJ 582 : (2008) 3 KLT 202 : (2008) 18 VST 224
Kerala General Sales Tax Act, 1963 — Section 10, 35, 5
High Courts16 Jun 2008Allowed
Commissioner of Income Tax Vs Veepees Enterprises
High Court Of Kerala · (2010) 325 ITR 414
Income Tax Act, 1961 — Section 263, 50
High Courts16 Jun 2008
Priya Vs Shibu and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 319 : (2008) 3 KLJ 304 : (2008) 4 RCR(Civil) 833 : (2008) 4 RCR(Criminal) 869
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 6Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 19(8), 2, 20