COURT ARCHIVE

High Court Of Kerala judgments

54,313 judgments · page 1,554 of 2,716

High Courts29 May 2008Dismissed

State of Kerala Vs K.M. Mariam

High Court Of Kerala · (2008) CriLJ 3737 : (2008) 2 KLJ 518

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 39Kerala Prohibition of Ragging Act, 1998 — Section 2, 4, 6, 7Penal Code, 1860 (IPC) — Section 120B, 201, 202, 218, 328

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High Courts29 May 2008

Thomas Vs Varghese and Another

High Court Of Kerala · (2008) CriLJ 4234 : (2008) 2 ILR (Ker) 771 : (2008) 2 KLJ 538 : (2008) 3 RCR(Criminal) 681

Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 254, 258Evidence Act, 1872 — Section 40, 41, 43Penal Code, 1860 (IPC) — Section 188, 427

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High Courts29 May 2008Allowed

T.K. Narayanan, Headmaster Vs State of Kerala, The Assistant Educational Officer and The Accountant General

High Court Of Kerala · (2008) 05 KL CK 0008

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High Courts29 May 2008Dismissed

Dr. Muraleedharan Nair Vs State of Kerala

High Court Of Kerala · (2008) CriLJ 3737 : (2008) 2 KLJ 518

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 39Kerala Prohibition of Ragging Act, 1998 — Section 2, 4, 6, 7Penal Code, 1860 (IPC) — Section 120B, 201, 202, 218, 328

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High Courts28 May 2008Allowed

Commissioner of Central Excise and Customs Vs Zodiac Advertisers

High Court Of Kerala · (2008) 3 ILR (Ker) 597 : (2009) 13 STR 593 : (2009) 20 STT 407 : (2009) 23 VST 36

Central Excises and Salt Act, 1944 — Section 35(G)Finance Act, 1994 — Section 65(2), 65(3), 68Service Tax Rules, 1994 — Rule 7

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High Courts28 May 2008Allowed

Classic Marbles Vs State of Kerala

High Court Of Kerala · (2009) 25 VST 295

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High Courts28 May 2008

The South Indian Bank Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2009) 316 ITR 306 : (2008) 3 KLT 326 : (2009) 176 TAXMAN 277

Income Tax Act, 1961 — Section 143(1)(a)

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High Courts28 May 2008Dismissed

South Indian Bank Ltd. Vs The Commissioner of Income Tax

High Court Of Kerala · (2009) 316 ITR 306 : (2008) 3 KLT 326 : (2009) 176 TAXMAN 277

Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(1A), 143(3)

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High Courts27 May 2008Allowed

Savithri A.N. Vs Authority Under the Kerala Payment of Subsistence Allowance Act

High Court Of Kerala · (2008) 118 FLR 938 : (2008) 2 ILR (Ker) 723 : (2008) 2 KLJ 541

Kerala Payment of Subsistence Allowance Act, 1972 — Section 2, 3

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High Courts26 May 2008Dismissed

Sakthi Tourist Home Vs Commissioner of Income Tax

High Court Of Kerala · (2009) 308 ITR 228 : (2008) 175 TAXMAN 152

Income Tax Act, 1961 — Section 69B

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High Courts26 May 2008

A.V.J. Emporium Vs Assistant Commissioner (Assessment), Commercial Taxes and Another

High Court Of Kerala · (2009) 24 VST 422

Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 7, 7(7), 7(7A)Kerala General Sales Tax Rules, 1963 — Rule 30, 30(1)

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High Courts26 May 2008Allowed

Commissioner of C. Ex. and Cus. Vs General Manager, Telecom, BSNL

High Court Of Kerala · (2009) 14 STR 450 : (2009) 21 STT 404

Finance Act, 1994 — Section 75

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High Courts23 May 2008

Vikram Sarabhai Educational Trust and B.Ed. College Vs University of Calicut and Another

High Court Of Kerala · AIR 2008 Ker 216 : (2008) 2 ILR (Ker) 623 : (2008) 4 JCR 652 : (2008) 2 KLJ 343 : (2009) 2 SLR 781

National Council for Teacher Education Act, 1993 — Section 12, 14, 14(1), 14(3), 14(4)National Council for Teachers Education (Norms and Standards for Teacher Education Programmes) Regulations, 2001 — Regulation 11, 8, 8(5), 8(8)

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High Courts23 May 2008

Kerala Public Service Commission Vs Dr. T. Beermasthan, Dr. Shammla Padiyath, State of Kerala and The Director of Indian System

High Court Of Kerala · (2008) 2 ILR (Ker) 571 : (2008) 2 KLT 797

Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17(1)

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High Courts23 May 2008Allowed

Annie Jyothis Vs State of Kerala and Others

High Court Of Kerala · (2008) 3 KLT 211

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190, 200, 202Penal Code, 1860 (IPC) — Section 201, 302, 306, 34, 498A

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High Courts23 May 2008Dismissed

Panicker K.P. Vs Union of India (UOI) and Others

High Court Of Kerala · (2008) 2 ILR (Ker) 753 : (2008) 2 KLJ 502

Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 21, 226, 32

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High Courts23 May 2008Dismissed

Jose A. and Others Vs State of Kerala and Others

High Court Of Kerala · (2008) 2 KLJ 547 : (2008) 3 KLT 677

Constitution of India, 1950 — Article 14, 16, 162

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High Courts23 May 2008

Kancor Flavours and Extracts Vs State of Kerala

High Court Of Kerala · (2008) 05 KL CK 0010

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High Courts22 May 2008Dismissed

Regional Director, E.S.I. Corporation and Another Vs Managing Director, Qetcos Ltd.

High Court Of Kerala · (2008) 118 FLR 715 : (2008) 3 ILR (Ker) 132 : (2009) 1 LLJ 56

Employees State Insurance (General) Regulations, 1950 — Regulation 31CEmployees State Insurance Act, 1948 — Section 85BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4

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High Courts21 May 2008Allowed

Abdul Kareem Vs Union of India (UOI)

High Court Of Kerala · AIR 2009 Ker 24

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(2)Workmens Compensation Act, 1923 — Section 4A

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