High Courts09 Jun 2008
Thomas Cheriyan K. Vs The Commissioner of Comml. Taxes
High Court Of Kerala · (2008) 3 KLJ 531 : (2008) 4 KLT 104 : (2009) 24 VST 550
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,553 of 2,716
High Courts06 Jun 2008Dismissed
S. Prabhakaran Vs State of Kerala
High Court Of Kerala · (2009) 2 CivCC 93 : (2009) 1 KLJ 278 : (2009) 2 RCR(Civil) 883 : (2009) 2 RCR(Criminal) 936
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 18, 19
High Courts06 Jun 2008
Prabhakaran, S. Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 278
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12(1), 17, 17(1), 18, 19
High Courts06 Jun 2008
Shareena Jaleel Vs Mrs. Kamala Bai and Others
High Court Of Kerala · (2008) 06 KL CK 0041
High Courts05 Jun 2008
Indira Vs Rajendran
High Court Of Kerala · (2008) 06 KL CK 0066
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts05 Jun 2008
Nalini B. Vs Union of India (UOI) and Another
High Court Of Kerala · (2008) ACJ 2214 : (2008) 3 ILR (Ker) 6 : (2008) 2 KarLJ 687 : (2008) 2 KLJ 687 : (2008) 4 RCR(Civil) 93
Workmens Compensation Act, 1923 — Section 4A
High Courts04 Jun 2008Dismissed
Sanil K.M.P. Vs The Commissioner of Income Tax
High Court Of Kerala · (2008) 3 KLJ 223 : (2008) 3 KLT 786 : (2009) 177 TAXMAN 481
Income Tax Act, 1961 — Section 260A, 269(ss), 68
High Courts04 Jun 2008
United Film Exhibitors Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 316 ITR 432 : (2008) 174 TAXMAN 527
High Courts04 Jun 2008Dismissed
Commissioner of Income Tax Vs Abad Fisheries Ltd.
High Court Of Kerala · (2008) 3 KLJ 313
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts04 Jun 2008Dismissed
Soman Vs The Forest Range Officer
High Court Of Kerala · (2009) 3 ALT(Cri) 103 : (2008) CriLJ 3418 : (2008) 2 KLJ 544 : (2008) 3 RCR(Criminal) 688
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Kerala Forest Act, 1961 — Section 27(2)Wild Life (Protection) Act, 1972 — Section 11, 12, 51, 9, 9(2)
High Courts03 Jun 2008
Commissioner of Income Tax Vs Kerala Chemicals and Proteins Ltd.
High Court Of Kerala · (2009) 308 ITR 339 : (2009) 176 TAXMAN 195
Income Tax Act, 1961 — Section 35AB, 36(1), 40A(3), 43B, 80IA
High Courts03 Jun 2008
Moideenkutty Vs State of Kerala
High Court Of Kerala · (2008) 3 CivCC 647 : (2008) CriLJ 3402 : (2008) 2 ILR (Ker) 760 : (2008) 2 KLJ 741 : (2009) 1 KLT 114 : (2008) 4 RCR(Civil) 110 : (2008) 4 RCR(Criminal) 90
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 122(7), 125, 125(3), 128, 250(3)General Clauses Act, 1897 — Section 3, 3(27)
High Courts03 Jun 2008
C.P. Mujeeb Vs Royal Hospital Pvt. Ltd. and Another
High Court Of Kerala · (2008) 2 KLJ 530
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 22, 22(1)
High Courts03 Jun 2008
Sree Usha N. Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 127
Kannur University Act, 1996 — Section 65(2)Mahatma Gandhi University Act, 1985 — Section 2(29), 62(2)
High Courts03 Jun 2008
Shajudeen E.A. Vs Commercial Tax Officer-1 and Others
High Court Of Kerala · (2009) 24 VST 448
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 17(3)
High Courts03 Jun 2008
India Vision Satellite Communications Vs Union of India
High Court Of Kerala · (2012) 277 ELT 52
Central Excises and Salt Act, 1944 — Section 17(1), 35FConstitution of India, 1950 — Article 226
High Courts03 Jun 2008Allowed
Commissioner of Income Tax Vs Bachu and Co.
High Court Of Kerala · (2008) 06 KL CK 0001
Income Tax Act, 1961 — Section 132, 142, 260A, 271
High Courts02 Jun 2008Allowed
Sainudheen R.S. Vs The Dy. Tahsildar (R.R.) and Others
High Court Of Kerala · (2008) 2 KarLJ 840 : (2008) 2 KLJ 840
High Courts30 May 2008Allowed
Kasim Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 4091 : (2009) 4 ILR (Ker) 171 : (2009) 2 KLT 775
Young Persons (Harmful Publications) Act, 1956 — Section 2, 3(1), 4, 6, 6(1)
High Courts30 May 2008Dismissed
Lilly George Vs Francina James and Others
High Court Of Kerala · AIR 2008 Ker 195 : (2008) 2 ILR (Ker) 749 : (2008) 2 KarLJ 712 : (2008) 2 KLJ 712
Land Acquisition Act, 1894 — Section 31(2)Succession Act, 1925 — Section 213