High Courts18 Mar 2008Dismissed
Kuttookaran Machine Tools Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2009) 313 ITR 413
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,559 of 2,716
High Courts18 Mar 2008
United Timber Corporation Vs State of Kerala
High Court Of Kerala · (2008) 16 VST 19
High Courts17 Mar 2008
Commissioner of Income Tax Vs Aiswrya Trading Company
High Court Of Kerala · (2008) 174 TAXMAN 323
High Courts14 Mar 2008
Suresh, A. and Others Vs Kerala Public Service Commission and Others
High Court Of Kerala · (2008) 03 KL CK 0060
Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 10, 9Motor Vehicles Act, 1988 — Section 181
High Courts14 Mar 2008Dismissed
M.S. Viswambharan Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 310 ITR 181
Income Tax Act, 1961 — Section 155
High Courts14 Mar 2008Allowed
Remya Raju and Others Vs Govt. of Kerala and Others
High Court Of Kerala · AIR 2008 Ker 192 : (2008) 2 KLJ 216
Constitution of India, 1950 — Article 14, 21(1), 25, 25(1), 25(2)Kerala Education Rules, 1959 — Rule 11(2), 8(2)
High Courts13 Mar 2008Allowed
Commissioner of Income Tax, Cochin Vs Herbal Isolates (P.) Ltd.
High Court Of Kerala · (2008) 03 KL CK 0065
Income Tax Act, 1961 — Section 80HHC(3)
High Courts13 Mar 2008
Eminent Sea Foods (P) Limited Vs K.S.E.B. and Others
High Court Of Kerala · (2008) 03 KL CK 0058
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 42(5), 42(6), 42(7), 43(5), 43(6)
High Courts13 Mar 2008Allowed
Sooryan Vs Sreedharan
High Court Of Kerala · (2008) 03 KL CK 0053
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2008Dismissed
Commissioner of Income Tax Vs P. Natesan Achary
High Court Of Kerala · (2008) 219 CTR 552 : (2008) 307 ITR 352
Income Tax Act, 1961 — Section 16, 260A, 35(2), 41, 41(1)
High Courts13 Mar 2008Allowed
Commissioner of Income Tax Vs Paarel Imports and Exports (P) Ltd.
High Court Of Kerala · (2008) 218 CTR 685
Income Tax Act, 1961 — Section 40A(2)
High Courts13 Mar 2008Disposed Off
T.M. Francis, Proprietor Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 180 TAXMAN 541
High Courts12 Mar 2008Allowed
N.A. Krishnakumar Vs The Kerala State Co-operative Employees'' Pension Board
High Court Of Kerala · (2008) 1 KLJ 729
Kerala Co-operative Societies Act, 1969 — Section 80A
High Courts12 Mar 2008Allowed
Lakshmanan, T. Vs Kanhirode Weavers Service Co-operative (P and S) Society Ltd. and Others
High Court Of Kerala · (2008) 1 KLJ 735
High Courts12 Mar 2008
Thomas Kaithaparambil Vs TVM Jilla Un-employees Welfare Co-op. Socy. Ltd.
High Court Of Kerala · (2008) 2 ILR (Ker) 271 : (2008) 2 KLJ 234 : (2008) 2 KLT 743
Kerala Co-operative Societies Rules, 1969 — Rule 35
High Courts11 Mar 2008Dismissed
Vilappil Service Co-operative Bank Ltd. Vs Commissioner of Police and Another
High Court Of Kerala · (2008) 1 KLJ 733
Co-operative Societies Act, 1969 — Section 37, 37(1), 37(2), 94(5)
High Courts10 Mar 2008Dismissed
Sree Narayana Samskarika Samithy and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 03 KL CK 0062
Constitution of India, 1950 — Article 21, 226
High Courts10 Mar 2008Allowed
Commissioner of Income Tax Vs Kerala State Financial Enterprises Ltd. and Others
High Court Of Kerala · (2008) 220 CTR 286
Income Tax Act, 1961 — Section 194AInterest Tax Act, 1974 — Section 2(7)Motor Vehicles Act, 1988 — Section 51(1)
High Courts10 Mar 2008
Raju Sebastian Vs State of Kerala and Others
High Court Of Kerala · (2008) 2 KLJ 265 : (2009) 3 KLT 718
High Courts10 Mar 2008Allowed
Commissioner of Income Tax Vs Muthoot Leasing and Finance Ltd.
High Court Of Kerala · (2009) 181 TAXMAN 197
Income Tax Act, 1961 — Section 194AMotor Vehicles Act, 1988 — Section 51(1)Reserve Bank of India Act, 1934 — Section 42(IB)