COURT ARCHIVE

High Court Of Kerala judgments

54,313 judgments · page 1,557 of 2,716

High Courts04 Apr 2008

Anitha Bruse Vs State of Kerala, The Superintendent of Police (Rural), The Circle Inspector of Police and The Sub Inspector of Police

High Court Of Kerala · (2008) CriLJ 2807 : (2008) 2 ILR (Ker) 408 : (2008) 2 KLJ 170 : (2008) 2 KLT 857

Constitution of India, 1950 — Article 14, 19, 21, 22, 22(4)Criminal Procedure Code, 1973 (CrPC) — Section 110Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20

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High Courts04 Apr 2008Dismissed

Raju Puzhankara Vs State of Kerala and Others

High Court Of Kerala · (2008) 04 KL CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203, 283Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts04 Apr 2008Dismissed

Juvana Pious Vs State of Kerala and Another

High Court Of Kerala · (2008) 04 KL CK 0008

Constitution of India, 1950 — Article 226Kerala Service Rules, 1959 — Rule 123, 126, 129, 135, 136

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High Courts04 Apr 2008Dismissed

K.K. Jayaraj and another Vs K. Kalyani and George Joseph

High Court Of Kerala · (2011) 2 RCR(Civil) 175

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 5, Order 33 Rule 9Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A

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High Courts04 Apr 2008Allowed

Commissioner of Income Tax Vs Muthoot M. George Bankers

High Court Of Kerala · (2008) 220 CTR 517

Income Tax Act, 1961 — Section 143, 40, 40A

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High Courts03 Apr 2008

Kottathala Handloom Weavers Industrial Co-Operative Society Ltd. and Another Vs Employees'' Provident Fund Organisation and Another

High Court Of Kerala · (2008) 118 FLR 170

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 16, 16(1)

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High Courts03 Apr 2008

Kottathala Handloom Weavers Indl. Co-op. Socy. Vs Enforcement Officer and Another

High Court Of Kerala · (2008) 2 ILR (Ker) 342 : (2008) 2 KLJ 59 : (2008) 2 KLT 486 : (2008) 3 LLJ 101

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 16, 16(1)

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High Courts03 Apr 2008

Commissioner of Income Tax Vs Achamma Chacko

High Court Of Kerala · (2010) 326 ITR 258 : (2008) 174 TAXMAN 330

Income Tax Act, 1961 — Section 142A, 147, 260A

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High Courts03 Apr 2008Dismissed

Joy Varghese Vs Ulahanan alias John

High Court Of Kerala · (2008) 04 KL CK 0006

Transfer of Property Act, 1882 — Section 55

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High Courts02 Apr 2008

Priya Agencies Vs Commercial Tax Officer (A.A.), Commercial Taxes and Others

High Court Of Kerala · (2008) 14 VST 293

Kerala Value Added Tax Act, 2003 — Section 11(3), 2, 3(2)

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High Courts02 Apr 2008

Vettathil Agencies Vs The Comml. Tax Officer and Others

High Court Of Kerala · (2008) 2 KLJ 165

Kerala Value Added Tax Act, 2003 — Section 11(3), 3(2)

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High Courts01 Apr 2008Dismissed

Commissioner of Income Tax Vs Sree Seetharama Anajaneya Veda Kendra

High Court Of Kerala · (2008) 220 CTR 646 : (2011) 336 ITR 65 : (2008) 174 TAXMAN 523

Income Tax Act, 1961 — Section 11, 260A

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High Courts01 Apr 2008Allowed

V. Ramachandran, Professor Dr. Moolamattom Varkey Paily and K.V. Rajan "Sangeetha" Vs Official Liquidator

High Court Of Kerala · (2008) 04 KL CK 0021

Companies (Court) Rules, 1959 — Rule 260Companies Act, 1956 — Section 446, 542, 543, 543(1)State Financial Corporations Act, 1951 — Section 27(1)

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High Courts01 Apr 2008Dismissed

State of Kerala Vs T.E. Mohammed Kunju

High Court Of Kerala · (2008) 04 KL CK 0007

Contract Act, 1872 — Section 55

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High Courts31 Mar 2008

Kanholy Ramankutty Nair Vs State of Kerala

High Court Of Kerala · (2008) 2 ILR (Ker) 607 : (2008) 2 KLJ 267 : (2008) 17 VST 386

Central Sales Tax Act, 1956 — Section 14, 14(1), 15, 2Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5(2)

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High Courts31 Mar 2008Dismissed

Ajeer C.A. Vs The Returning Officer (Asst. Registrar (Planning)

High Court Of Kerala · (2008) 2 ILR (Ker) 284 : (2008) 2 KLJ 220

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High Courts31 Mar 2008Dismissed

C. Ganga Vs Lakshmi Ammal and Another

High Court Of Kerala · (2009) 2 ALT(Cri) 101 : (2008) CriLJ 3359 : (2008) 2 ILR (Ker) 327 : (2008) 2 KLJ 25 : (2009) 5 RCR(Civil) 141

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 29, 30, 347(3), 357General Clauses Act, 1897 — Section 25

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High Courts31 Mar 2008

Asiatic Rubro Complex Vs Kerala Micro and Small Enterprises Facilitation Council and Another

High Court Of Kerala · (2008) 1 KLJ 746

Arbitration and Conciliation Act, 1996 — Section 65, 66, 67, 68, 69Micro, Small and Medium Enterprises Development Act, 2006 — Section 17, 18, 18(3), 20

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High Courts28 Mar 2008Dismissed

State of Kerala and Others Vs Janardhanan, A.P.

High Court Of Kerala · (2008) 03 KL CK 0057

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10, 11(1), 15Kerala Service Rules, 1959 — Rule 24, 56B, 96A

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High Courts28 Mar 2008Allowed

Commissioner of Income Tax Vs Medical Trust Hospital and Others

High Court Of Kerala · (2008) 220 CTR 166 : (2008) 173 TAXMAN 384

Income Tax Act, 1961 — Section 132(4), 234B, 234C, 260A

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